High Courts12 Jul 2005Dismissed
Vikram Singh Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) 1 UC 92
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Uttarakhand High Court judgments, 2005
410 judgments · page 12 of 21
High Courts11 Jul 2005Allowed
Sumit Mehra Vs State of Uttaranchal and Another
Uttarakhand High Court · (2007) 4 BC 355 : (2006) 1 UC 574 : (2005) 2 UD 375
Criminal Procedure Code, 1973 (CrPC) — Section 251, 313, 482, 91Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Jul 2005Allowed
Satnam Singh Vs Maya Devi and Others
Uttarakhand High Court · (2005) 3 ACC 701 : (2005) ACJ 1782
Motor Vehicles Act, 1988 — Section 158(6), 173
High Courts08 Jul 2005
Singh and Company Vs Collector
Uttarakhand High Court · AIR 2005 Utt 76 : (2005) 3 UC 1980 : (2005) 2 UD 192
Land Acquisition Act, 1894 — Section 18, 1B, 23, 3, 4Registration Act, 1908 — Section 23, 29, 52Stamp Act, 1899 — Section 47A, 47A(1), 75, 7A(2)
High Courts08 Jul 2005Dismissed
Ved Prakash and Others Vs Ved Mata Gayatri Trust and Others
Uttarakhand High Court · AIR 2005 Utt 43 : (2006) 1 UC 50 : (2005) 2 UD 210
Civil Procedure Code, 1908 (CPC) — Section 104, 92, 92(1)Income Tax Act, 1961 — Section 80G
High Courts07 Jul 2005Dismissed
Ranveer Singh Vs State of Uttaranchal
Uttarakhand High Court · (2006) 1 UC 549
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 380, 411
High Courts07 Jul 2005Dismissed
Arvind Mehrotra Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 3 AWC 2670 : (2006) 1 UC 63 : (2005) 2 UD 183
Constitution of India, 1950 — Article 226
High Courts07 Jul 2005Dismissed
Smt. Madhu Kuksal Vs Capt. Anup Kuksal
Uttarakhand High Court · AIR 2005 Utt 70 : (2005) 3 AWC 2533 : (2005) 2 DMC 371
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(1), 25
High Courts07 Jul 2005Allowed
Krishi Utpadan Mandi Samiti Vs Pagia Enterprises
Uttarakhand High Court · AIR 2005 Utt 68 : (2005) 3 AWC 2535 : (2005) 3 UC 2049 : (2005) 2 UPLBEC 57
Civil Procedure Code, 1908 (CPC) — Section 96Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 2, 25
High Courts07 Jul 2005Dismissed
Escorts Finance Ltd. and Another Vs Sandip Goel and Another
Uttarakhand High Court · AIR 2006 Utt 60
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Specific Relief Act, 1963 — Section 38(3), 41
High Courts05 Jul 2005
National Insurance Company Ltd. Vs Hema Sah and Others
Uttarakhand High Court · (2005) 3 ACC 437
Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts04 Jul 2005Allowed
Thaneshwar Prasad Kundalia Vs State of Uttaranchal
Uttarakhand High Court · (2006) 1 UC 631
High Courts04 Jul 2005Dismissed
United India Insurance Co. Ltd. Vs Bachi Singh and Others
Uttarakhand High Court · (2005) 4 ACC 81 : (2006) ACJ 519
Motor Vehicles Act, 1988 — Section 158(6), 173
High Courts04 Jul 2005Dismissed
Pooran Lal Arya and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) 3 BC 285 : (2006) 133 CompCas 348 : (2006) 1 UC 80 : (2005) 2 UD 189
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17(1)
High Courts04 Jul 2005
New India Assurance Co. Ltd. Vs Bininder Sodhi and Others
Uttarakhand High Court · (2005) 4 ACC 287 : (2006) ACJ 357
Motor Vehicles Act, 1988 — Section 166, 173
High Courts04 Jul 2005
United India Insurance Co. Ltd. Vs Hema Pande and Another
Uttarakhand High Court · (2005) 4 ACC 102 : (2005) ACJ 2059
Motor Vehicles Act, 1988 — Section 158(6), 173
High Courts04 Jul 2005
Nanak Chand Gupta Vs State Bar Council
Uttarakhand High Court · (2005) 3 UC 1917
High Courts30 Jun 2005
R.P. Purohit and Others Vs State of Uttaranchal
Uttarakhand High Court · (2006) 1 UC 627
Criminal Procedure Code, 1973 (CrPC) — Section 250, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 69, 8
High Courts30 Jun 2005
Uttaranchal Sikh Federation and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) 1 ACC 306 : AIR 2006 Utt 67 : (2005) 3 UC 1971 : (2005) 2 UD 174
Constitution of India, 1950 — Article 19, 21General Clauses Act, 1897 — Section 22Motor Vehicles Act, 1988 — Section 12, 129, 217, 27, 91
High Courts30 Jun 2005Allowed
Shailendra Bhatnagar and others Vs State of Uttaranchal and others
Uttarakhand High Court · (2005) 3 UC 1875