High Courts13 Mar 2002
Sanjay Garg Vs State of Uttaranchal
Uttarakhand High Court · (2003) 1 ACR 966 : (2002) 1 UC 523
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
COURT ARCHIVE
Uttarakhand High Court judgments
21,620 judgments · page 1,077 of 1,081
High Courts13 Mar 2002
Brijesh Kumar Vs State of Uttaranchal
Uttarakhand High Court · (2002) 1 UC 608
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
High Courts07 Mar 2002
Smt. Bhuwan Kumari Vs Akbar Ahmad and Others
Uttarakhand High Court · (2002) 5 AWC 4105 : (2003) 1 UC 395 : (2002) 1 UC 484
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts04 Mar 2002Dismissed
Roshan Lal and Another Vs Venkatesh Ramanuj Das alias Swami Vankateshacharya Shastri Chela Swami Laxmancharya and Others
Uttarakhand High Court · (2002) 5 AWC 4093 : (2003) 1 UC 419
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts28 Feb 2002
Ved Pal Singh Malik Vs State of Uttaranchal and Others
Uttarakhand High Court · (2002) 1 UC 371
High Courts30 Jan 2002
Harbansh Singh Vs State of Uttaranchal
Uttarakhand High Court · (2002) 2 UC 98
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts30 Jan 2002Allowed
Harbansh Singh and Another Vs State of Uttaranchal
Uttarakhand High Court · (2003) 1 DMC 420 : (2002) 2 UC 98
Criminal Procedure Code, 1973 (CrPC) — Section 439Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts23 Jan 2002
Rai Bahadur Narain Singh Sugar Mills Ltd. Vs State of Uttaranchal and Others
Uttarakhand High Court · (2002) 2 UC 259
Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 15(4)
High Courts21 Dec 2001
Dr. D.V. Singh and Another Vs Union of India (UOI) and Another
Uttarakhand High Court · (2002) 2 UC 259
Constitution of India, 1950 — Article 14
High Courts18 Dec 2001Dismissed
Ajay Kumar Goyal Vs District Registrar/A.D.M., Finance and Others
Uttarakhand High Court · (2002) 2 UC 170
High Courts26 Nov 2001
Manoj Prabhakar Vs State of Uttaranchal
Uttarakhand High Court · (2002) 2 UC 257
Penal Code, 1860 (IPC) — Section 406, 420, 471
High Courts26 Nov 2001Allowed
Surendra Bhadri Vs Yatayat Evam Paryatan Vikas Sahkari Sangh Ltd. and Others
Uttarakhand High Court · (2002) 2 UC 3
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts19 Nov 2001
Sheela Devi Vs State of Uttaranchal and Others
Uttarakhand High Court · (2002) 94 FLR 826 : (2002) 4 LLJ 49 : (2002) 2 UC 457
High Courts06 Nov 2001Dismissed
Mohan Singh Bisht Vs State of Uttaranchal and Others
Uttarakhand High Court · (2002) 2 UC 226
High Courts06 Nov 2001Allowed
Uma Shankar and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2003) 2 UC 1298 : (2002) 1 UPLBEC 11
Constitution of India, 1950 — Article 226
High Courts06 Nov 2001Allowed
Km. Neeta Vyas and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2002) 2 UC 289
Constitution of India, 1950 — Article 317, 320Uttar Pradesh Reorganisation Act, 2000 — Section 78
High Courts02 Nov 2001Dismissed
Km. Shahin Begum Vs Sahne Ilahi
Uttarakhand High Court · (2001) 11 UK CK 0004
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 5 Rule 1, Order 5 Rule 2, Order 5 Rule 5, Order 9 Rule 13Provincial Small Cause Courts Act, 1887 — Section 17(1) , 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2), 20(3), 20(4), 30(1), 38
High Courts02 Nov 2001
Sanwant Kumar Jain Vs State of Uttaranchal and Others
Uttarakhand High Court · (2002) 2 UC 257
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 147, 452, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(X)(XV)
High Courts17 Oct 2001Dismissed
Smt. Leela Pathak Vs State of Uttaranchal
Uttarakhand High Court · (2003) 2 UC 1002
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts17 Oct 2001Dismissed
Harish Chandra Aggarwal Vs State of Uttaranchal and Others
Uttarakhand High Court · (2002) 1 UC 33
Criminal Procedure Code, 1973 (CrPC) — Section 239, 482Penal Code, 1860 (IPC) — Section 409, 420, 469, 471