High Courts04 Apr 2005Allowed
Smt. Ramesh Rani and Others Vs Shantanu Das and Another
Uttarakhand High Court · (2005) 4 AWC 3112
Motor Vehicles Act, 1988 — Section 158(6), 166
COURT ARCHIVE
Uttarakhand High Court judgments, 2005
410 judgments · page 18 of 21
High Courts04 Apr 2005
Rajendra Prasad Agarwal alias Inder Vs Diwakar Agarwal
Uttarakhand High Court · (2005) 2 AWC 1472
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts04 Apr 2005Allowed
Smt. Savitri Devi and Others Vs Jot Singh and Others
Uttarakhand High Court · (2005) 2 AWC 1473
Penal Code, 1860 (IPC) — Section 240, 304, 424
High Courts01 Apr 2005
Vinod Kumar Vs Union Bank of India and Another
Uttarakhand High Court · (2005) 2 AWC 1380 : (2005) 2 RD 191
High Courts31 Mar 2005
Smt. Sheela Tawari and Others Vs State of Uttaranchal and Another
Uttarakhand High Court · (2005) 03 UK CK 0038
Motor Vehicles Act, 1988 — Section 140, 163A, 166, 173
High Courts30 Mar 2005Allowed
Smt. Shamim and Others Vs New India Assurance Co. Ltd. and Another
Uttarakhand High Court · (2007) ACJ 758 : (2005) 2 AWC 1486
Motor Vehicles Act, 1988 — Section 163A, 163B
High Courts30 Mar 2005
Asha Singh and Another Vs Santosh Kumar and Another
Uttarakhand High Court · (2005) 4 ACC 467 : (2005) 2 AWC 1484 : (2005) 3 UC 1569 : (2005) 1 UD 752
Motor Vehicles Act, 1988 — Section 165, 166
High Courts29 Mar 2005Dismissed
Shivraj Singh and Another Vs The State of Uttaranchal
Uttarakhand High Court · (2005) 3 UC 1691
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374Penal Code, 1860 (IPC) — Section 120B, 302, 307, 34
High Courts29 Mar 2005Dismissed
Shivraj Singh and Another Vs State of Uttaranchal
Uttarakhand High Court · (2005) 3 UC 1691
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 120B, 161, 302, 307, 34
High Courts28 Mar 2005Allowed
Leeladhar Joshi (Con.-46) Vs State of Uttrakhand
Uttarakhand High Court · (2005) 2 UC 1111
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 376, 506
High Courts24 Mar 2005Allowed
Smt. Saleeman Vs Brijesh Kumar Maheshwari and Another
Uttarakhand High Court · (2005) 2 AWC 1376
High Courts24 Mar 2005Dismissed
Harpal Singh Vs State of U.P.
Uttarakhand High Court · (2005) 03 UK CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 161, 374(2)Penal Code, 1860 (IPC) — Section 302, 307
High Courts24 Mar 2005Dismissed
Ram Charan and Another Vs The State
Uttarakhand High Court · (2005) 03 UK CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts24 Mar 2005Dismissed
Kailash Singh Vs State of Uttaranchal
Uttarakhand High Court · (2005) 3 UC 1666
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts24 Mar 2005
Kalawati Devi and Others Vs Narayan Singh and Others
Uttarakhand High Court · (2007) 2 ACC 197
Constitution of India, 1950 — Article 21
High Courts24 Mar 2005Allowed
Radha Devi and Others Vs Narayan Singh and Others
Uttarakhand High Court · (2005) 2 AWC 1369
High Courts24 Mar 2005Allowed
Thakur Prasad Vs Gopal Singh and Another
Uttarakhand High Court · (2005) 4 ACC 204 : (2006) ACJ 2716 : (2005) 2 AWC 1381 : (2005) 1 UD 659
Motor Vehicles Act, 1988 — Section 166
High Courts23 Mar 2005Allowed
State of U.P. Vs Hemendra Kumar and Others
Uttarakhand High Court · (2005) 4 AWC 3114
Constitution of India, 1950 — Article 226Uttar Pradesh Land Acquisition Act, 1894 — Section 17, 18, 23(1A), 23(1A)(4), 4
High Courts23 Mar 2005Dismissed
Harpal Singh Vs State of U.P.
Uttarakhand High Court · (2005) 2 UC 1009
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 302, 307
High Courts23 Mar 2005Allowed
Chandrapal Singh Rana Vs Jagriti Srivastava and Others
Uttarakhand High Court · (2005) 2 AWC 1467
Motor Vehicles Act, 1988 — Section 168