High Courts26 Apr 2005Dismissed
Smt. Dayawati Vs The State of Uttaranchal
Uttarakhand High Court · (2005) 3 UC 1685
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302, 307, 34, 376
COURT ARCHIVE
Uttarakhand High Court judgments, 2005
410 judgments · page 17 of 21
High Courts26 Apr 2005Dismissed
Dinesh Kumar Sharma Vs State of Uttaranchal and Others
Uttarakhand High Court · AIR 2005 Utt 61 : (2005) 3 UC 1642 : (2005) 1 UD 585
Allahabad High Court Rules, 1952 — Rule 5Constitution of India, 1950 — Article 226, 227Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 3(1)
High Courts26 Apr 2005Allowed
Ram Lal and Another Vs Amar Jeet Singh and Others
Uttarakhand High Court · (2005) 4 ACC 132 : (2005) 4 AWC 3119
High Courts26 Apr 2005Allowed
Smt. Rajeshwari Devi Vs National Insurance Co. and Another
Uttarakhand High Court · (2005) 4 AWC 3111
Workmens Compensation Act, 1923 — Section 4A, 4A(3)
High Courts25 Apr 2005
Magan Singh Vs State of Uttaranchal
Uttarakhand High Court · (2005) 2 ACR 1463 : (2005) 2 UC 913 : (2005) 1 UD 621
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374Penal Code, 1860 (IPC) — Section 302, 304
High Courts20 Apr 2005Allowed
Smt. Nandi Devi Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 3 UC 1638 : (2005) 3 UC 1535
High Courts20 Apr 2005Allowed
Ravi Kewat and Others Vs State of Uttaranchal
Uttarakhand High Court · (2005) NCC 416
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 374Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts16 Apr 2005
Mr. Harman Chrust Vs State of Uttrakhand
Uttarakhand High Court · (2005) 3 UC 1510
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii), 22
High Courts11 Apr 2005
New India Assurance Company Ltd. Vs Dhana Devi and Others
Uttarakhand High Court · (2006) 2 ACC 275 : (2005) 3 UC 1913 : (2005) 2 UD 84
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts11 Apr 2005Allowed
Harima Sipal and Others Vs Hari Krishna Joshi and Another
Uttarakhand High Court · (2007) ACJ 1256
High Courts11 Apr 2005Allowed
Smt. Harima and others Vs Hari Krishna Joshi and another
Uttarakhand High Court · (2005) 3 UC 1883
High Courts11 Apr 2005Dismissed
Kunj Bihari Vs Special Judicial Magistrate II and Others
Uttarakhand High Court · (2005) 2 AWC 1363 : (2005) 2 UPLBEC 41
Cantonments Act, 1924 — Section 116, 117, 259, 60, 63Constitution of India, 1950 — Article 226, 227, 301, 302, 303Control of National Highways (Land and Traffic) Act, 2002 — Section 15
High Courts08 Apr 2005
Parvati Devi and Others Vs Geeta Devi and Others
Uttarakhand High Court · (2006) 2 ACC 76
Motor Vehicles Act, 1988 — Section 140
High Courts08 Apr 2005Allowed
Harman Das Sethi and Another Vs Haridwar Development Authority
Uttarakhand High Court · (2005) 2 AWC 1482 : (2005) 3 UC 1591 : (2005) 1 UD 750
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9Limitation Act, 1963 — Section 5
High Courts07 Apr 2005Dismissed
Ravinder Singh Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 2 UC 1105
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts06 Apr 2005Dismissed
Dr. Mahboob Azam and Another Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 3 UC 1635
High Courts05 Apr 2005
Shri Niwas Vs State of Uttaranchal
Uttarakhand High Court · (2005) 2 ACR 1470 : (2005) 2 UC 721 : (2005) 1 UD 625
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302
High Courts05 Apr 2005Dismissed
Zila Panchayat, Uttarkashi Vs State of Uttaranchal and Another
Uttarakhand High Court · (2005) 3 UC 1631
Civil Procedure Code, 1908 (CPC) — Section 47Criminal Procedure Code, 1973 (CrPC) — Section 456, 482Penal Code, 1860 (IPC) — Section 147, 148, 352, 448, 452
High Courts05 Apr 2005
New India Assurance Co. Ltd. Vs Smt. Kusumlata and Another
Uttarakhand High Court · (2005) 2 AWC 1378 : (2005) 2 LLJ 1135
Workmens Compensation Act, 1923 — Section 4
High Courts04 Apr 2005Dismissed
Rajpal Singh Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) 3 BC 19 : (2005) 3 UC 1629 : (2005) 1 UD 683
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138