High Courts22 Jun 2006
Smt. Geeta Adhikari Vs The Presiding Officer, Labour Court and Others
Uttarakhand High Court · (2006) 3 UC 1816
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4(K)
COURT ARCHIVE
Uttarakhand High Court judgments, 2006
515 judgments · page 16 of 26
High Courts21 Jun 2006Allowed
Mahesh Chandra Joshi Vs State of U.P.
Uttarakhand High Court · (2006) 06 UK CK 0019
High Courts21 Jun 2006Allowed
Pitamber Lal and Another Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) 1 UC 323
Dying in Harness Rules, 1974 — Rule 5Evidence Act, 1872 — Section 108
High Courts20 Jun 2006Dismissed
Umesh Maheshwari and etc. Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) CriLJ 1690
Arms Act, 1959 — Section 24, 25, 3, 4Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 21National Security Act, 1980 — Section 3, 5A
High Courts20 Jun 2006
Smt. Babita alias Neha and Others Vs State of Uttaranchal
Uttarakhand High Court · (2006) 3 UC 1992
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts20 Jun 2006Allowed
Diwan Singh and Another Vs The State
Uttarakhand High Court · (2007) NCC 73 : (2007) 1 UC 248
Criminal Procedure Code, 1973 (CrPC) — Section 207, 374(2)Penal Code, 1860 (IPC) — Section 302Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts19 Jun 2006Dismissed
Ashish Rawat Vs Cantonment Executive Officer, Cantonment Board and Another
Uttarakhand High Court · (2007) 1 UC 42
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 23
High Courts19 Jun 2006
Sumit Srivastava Vs Uttaranchal Shiksha Avam Priksha Parisahd Ramnagar and Others
Uttarakhand High Court · (2006) 2 UC 1285
High Courts19 Jun 2006Dismissed
The New India Assurance Company Ltd. Vs Smt. Umedi Devi
Uttarakhand High Court · (2006) 2 UC 1304
Motor Vehicles Act, 1988 — Section 140, 166, 168, 173
High Courts17 Jun 2006Allowed
S.C. Handa Vs State of Uttaranchal and Another
Uttarakhand High Court · (2007) 1 UC 17
Constitution of India, 1950 — Article 14, 16Uttar Pradesh Technical Education Gazetted Officers Service Rules, 1990 — Rule 16, 18, 4, 5
High Courts16 Jun 2006Dismissed
Erbis Engineering Co. Ltd. Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) 3 AWC 2604 : (2006) 3 UC 1618 : (2006) 2 UD 21
Constitution of India, 1950 — Article 226
High Courts16 Jun 2006Partly Allowed
Nitya Nand and Others Vs State of Uttar Pradesh
Uttarakhand High Court · (2007) 1 UC 126
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 395, 427, 504
High Courts15 Jun 2006Allowed
Yogendra Mohan Badoni Vs Project Officer, Liquid Nitrogen Plant and Others
Uttarakhand High Court · (2006) 3 UC 1766
High Courts15 Jun 2006Allowed
M/S Padam Sen Sandeep Kumar and Anrs. Vs State Of Uttaranchal and Others
Uttarakhand High Court · (2006) NCC 100
Criminal Procedure Code, 1973 (CrPC) — Section 319Prevention of Food Adulteration Act, 1954 — Section 16, 20A, 7
High Courts14 Jun 2006
Prem Singh and Others Vs State of U.P.
Uttarakhand High Court · (2006) 3 ACR 2532 : (2007) 1 UC 252 : (2006) 2 UD 292
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2), 378(3)Penal Code, 1860 (IPC) — Section 147, 149, 323, 394, 396Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts13 Jun 2006Allowed
Prem Chandra Sachan Vs State of Uttaranchal
Uttarakhand High Court · (2006) 06 UK CK 0025
Constitution of India, 1950 — Article 226, 311, 32
High Courts13 Jun 2006Allowed
Ramola Construction Company Vs The Executive Officer, Nagar Panchayat, Muni-Ki-Reti and Others
Uttarakhand High Court · (2007) 1 UC 345
Civil Procedure Code, 1908 (CPC) — Section 89, 89(2)
High Courts12 Jun 2006Dismissed
Labha Vs State of Uttaranchal
Uttarakhand High Court · (2006) 3 UC 1782
Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 120B, 300, 302, 34Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts12 Jun 2006Dismissed
Smt. Bhanumati Vs The State
Uttarakhand High Court · (2007) NCC 486
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 307
High Courts08 Jun 2006Dismissed
Nanhu Singh Vs Deputy Director of Consolidation and Others
Uttarakhand High Court · (2006) 3 UC 1442
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 6Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5