High Courts09 May 2006
Thapar Intrafor Co. Ltd. and Another Vs Sumitra Devi and Others
Uttarakhand High Court · (2007) ACJ 2335 : (2006) 2 UD 356
Motor Vehicles Act, 1939 — Section 110D, 95(2), 95(2)(a)
COURT ARCHIVE
Uttarakhand High Court judgments, 2006
515 judgments · page 19 of 26
High Courts09 May 2006
Sulochana Negi and Others Vs New India Assurance Co. Ltd.
Uttarakhand High Court · (2006) 4 ACC 604
Motor Vehicles Act, 1988 — Section 173
High Courts09 May 2006
Thapar Intra for Company Ltd. and Another Vs Sumitra Devi and Others
Uttarakhand High Court · (2006) 4 ACC 597
Motor Vehicles Act, 1939 — Section 95(2)
High Courts09 May 2006
Ram Niwas Vs State of U.P.
Uttarakhand High Court · (2006) 2 ACR 1508
Criminal Procedure Code, 1973 (CrPC) — Section 377, 397, 401Penal Code, 1860 (IPC) — Section 417, 419, 420, 468, 471
High Courts08 May 2006Dismissed
Oriental Insurance Co. Ltd. Vs Kamlesh Sharma and Others
Uttarakhand High Court · (2007) ACJ 2562
Motor Vehicles Act, 1988 — Section 167, 173
High Courts08 May 2006Dismissed
Shri Ratti Ram Vs Additional District Judge/Fast Track Court-4, Dehradun and Others
Uttarakhand High Court · (2007) 1 UC 64
Constitution of India, 1950 — article 226, 227
High Courts08 May 2006
Prem Chand Vs State of Uttaranchal
Uttarakhand High Court · (2006) NCC 337
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7
High Courts08 May 2006Dismissed
Kiran Kumar Sahni and Another Vs Chief Judicial Magistrate and Others
Uttarakhand High Court · (2007) 1 UC 78
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 136, 143, 143(1), 143(2), 143(3)
High Courts08 May 2006Dismissed
Shri Ratti Ram Vs Additional District Judge/Fast Track Court-4 and Others
Uttarakhand High Court · (2007) 1 UC 64
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 13(3), 21, 21(1)
High Courts06 May 2006
Baikunth Nath Kaushik Vs Anand Swaroop Kaushik (deceased) and Others
Uttarakhand High Court · (2006) 3 AWC 2547 : (2006) 1 RD 831 : (2005) 2 RD 416 : (2006) 2 UC 1111 : (2006) 1 UD 525
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 201General Clauses Act, 1897 — Section 8(1)
High Courts05 May 2006Dismissed
Jhanak Singh Vs State Public Service Tribunal and Others
Uttarakhand High Court · (2007) 1 UC 306
Police Act, 1861 — Section 7
High Courts03 May 2006Dismissed
State of Uttar Pradesh Vs Additional District Magistrate and Another
Uttarakhand High Court · (2006) 3 UC 1415
Constitution of India, 1950 — Article 226Uttar Pradesh Reorganisation Act, 2000 — Section 35Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 2(1), 21, 21(8), 3
High Courts03 May 2006
Afzal Ahmed Vs Mohd. Fizan and Another
Uttarakhand High Court · (2006) NCC 469
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 106, 138
High Courts03 May 2006Dismissed
State of Uttaranchal Vs Jai Prakash Associates Limited
Uttarakhand High Court · (2007) 1 UC 310
Arbitration and Conciliation Act, 1996 — Section 12, 13, 16, 34, 37Contract Act, 1872 — Section 70Uttar Pradesh Trade Tax Act, 1948 — Section 8D
High Courts03 May 2006
Afzal Ahmed Vs Mohd. Faizan and Another
Uttarakhand High Court · (2006) CriLJ 3806 : (2006) 3 UC 1935 : (2006) 2 UD 97
Criminal Procedure Code, 1973 (CrPC) — Section 106, 325, 325(1), 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 May 2006Dismissed
Banbir Singh Vs State of Uttaranchal
Uttarakhand High Court · (2006) CriLJ 4181 : (2006) 3 UC 1429 : (2006) 1 UD 667
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Dowry Prohibition Act, 1961 — Section 2, 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts01 May 2006Dismissed
Ilmi @ Mohd. Ielm and Another Vs State of Uttrakhand
Uttarakhand High Court · (2007) NCC 511 : (2006) 3 UC 1829
Criminal Procedure Code, 1973 (CrPC) — Section 313, 82, 83Penal Code, 1860 (IPC) — Section 120B, 302, 307, 34
High Courts28 Apr 2006Dismissed
Teerath Singh Vs Yogendra Singh
Uttarakhand High Court · (2006) 3 UC 1463
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 3, Order 8 Rule 1
High Courts27 Apr 2006Dismissed
Karam Pal Singh Vs State of Uttaranchal and Another
Uttarakhand High Court · (2006) 3 UC 1385
Uttar Pradesh Panchayat Raj Act, 1947 — Section 11F
High Courts27 Apr 2006Dismissed
Ranjan Kumar Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) 2 UC 1110
Constitution of India, 1950 — Article 226, 48A, 51AUttaranchal Establishment and Regulation of Saw Mills Rules, 2004 — Rule 5