Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 201, 302, 34, 364Uttar Pradesh Reorganisation Act, 2000 — Section 35

Read judgment

High Courts17 Aug 2006Dismissed

Puran Singh and Another Vs State of U.P.

Uttarakhand High Court · (2007) 1 UC 386

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 292, 392, 394, 397

Read judgment

High Courts17 Aug 2006Allowed

Surjit Singh Vs State of U.P.

Uttarakhand High Court · (2007) 1 UC 460

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27

Read judgment

High Courts14 Aug 2006Dismissed

Naresh Kumar and Others Vs State of Uttaranchal and Others

Uttarakhand High Court · (2007) 1 UC 641

Read judgment

High Courts11 Aug 2006Dismissed

Jagat Singh Vs The Director of Education and Others

Uttarakhand High Court · (2007) 1 UC 441

Constitution of India, 1950 — Article 14, 16, 226Industrial Disputes (Central) Rules, 1957 — Rule 42, 43Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N

Read judgment

High Courts11 Aug 2006Dismissed

Rajneesh Kumar and Others Vs Registrar, Co-operative Societies and Others

Uttarakhand High Court · (2007) 1 UC 292

Constitution of India, 1950 — Article 14, 226Industrial Disputes (Central) Rules, 1957 — Rule 42, 43Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N

Read judgment

High Courts10 Aug 2006Dismissed

Kalika Prasad Vs District Judge, Rudraprayag and Others

Uttarakhand High Court · (2007) 2 UC 903

Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C, 12C(a)(b)

Read judgment

High Courts10 Aug 2006Dismissed

Kalika Prasad Vs District Judge and Others

Uttarakhand High Court · (2007) 2 UC 903

Conduct of Elections Rules, 1961 — Rule 63Constitution of India, 1950 — Article 226, 227Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C

Read judgment

High Courts10 Aug 2006Allowed

The New India Assurance Company Ltd. Vs Dinesh Nautiyal and Another

Uttarakhand High Court · (2007) 1 UC 261

Motor Vehicles Act, 1988 — Section 170, 173

Read judgment

High Courts08 Aug 2006

Massa Singh and Others Vs State of Uttrakhand

Uttarakhand High Court · (2007) NCC 1 : (2007) 1 UC 510

Criminal Procedure Code, 1973 (CrPC) — Section 299, 313, 374(2), 82, 83Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302Uttar Pradesh Reorganisation Act, 2000 — Section 35

Read judgment

High Courts08 Aug 2006

U.P. Jal Nigam Vs Ramesh Chaukiyal

Uttarakhand High Court · (2007) 1 UC 157

Read judgment

High Courts08 Aug 2006Dismissed

Smt. Bharti Devi and Others Vs Sri Mahesh Chandra Bhatia and Others

Uttarakhand High Court · (2007) 1 UC 151

Motor Vehicles Act, 1988 — Section 173

Read judgment

High Courts08 Aug 2006Dismissed

Smt. Somshri Jain and Another Vs Motor Accident Claims Tribunal/Addl. District Judge/7th Fast Track Court and Others

Uttarakhand High Court · (2007) 1 UC 149

Motor Vehicles Act, 1988 — Section 163A, 173

Read judgment

High Courts07 Aug 2006Dismissed

Ali Raza and Another Vs Bishan Singh Aithani and Another

Uttarakhand High Court · (2008) ACJ 124 : (2007) 1 UC 159 : (2006) 2 UD 406

Motor Vehicles Act, 1988 — Section 173

Read judgment

High Courts07 Aug 2006Allowed

Tata Motors Limited and Others Vs State of Uttaranchal and Another

Uttarakhand High Court · (2007) 2 UC 988

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 406, 420

Read judgment

High Courts07 Aug 2006Allowed

Standard Chartered Bank and Others Vs Civil Judge (Junior Division) and Others

Uttarakhand High Court · (2007) NCC 340 : (2007) 1 UC 94

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 406, 420

Read judgment

High Courts07 Aug 2006Allowed

Ravi Kant Vs Judicial Magistrate and Others

Uttarakhand High Court · (2007) 1 UC 367

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 406, 420

Read judgment