High Courts28 Mar 2006
Akhtar alias Pappu Vs State of Uttaranchal and Others
Uttarakhand High Court · AIR 2006 Utt 59 : (2006) 3 UC 1644 : (2006) 1 UD 403
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Uttarakhand High Court judgments, 2006
515 judgments · page 23 of 26
High Courts28 Mar 2006Dismissed
Kapoor Gramo Udhyog Vs Chairman, Khadi and Village Industries Commission and Others
Uttarakhand High Court · AIR 2006 Utt 75 : (2006) 3 UC 1642 : (2006) 1 UD 401
Khadi and Village Industries Commission Act, 1956 — Section 19B
High Courts27 Mar 2006
Nirmala Bhandari Vs Mangal Singh Bhandari
Uttarakhand High Court · (2006) 2 DMC 182
Criminal Procedure Code, 1973 (CrPC) — Section 106 , 107Dowry Prohibition Act, 1961 — Section 3 , 4Hindu Marriage Act, 1955 — Section 13
High Courts27 Mar 2006
Sanjay Verma Vs Haryana Roadways
Uttarakhand High Court · (2007) 2 ACC 182 : (2008) ACJ 151 : (2006) 3 UC 1648 : (2006) 1 UD 407
Motor Vehicles Act, 1988 — Section 165, 166, 173
High Courts27 Mar 2006Allowed
Parvatiya Sahkari Bhesaj Vikas Evam Kraya Vikraya Samiti Sangh Ltd. Vs The Commissioner of Sales Tax
Uttarakhand High Court · (2006) 03 UK CK 0013
Uttar Pradesh Sales Tax Act, 1948 — Section 11, 22
High Courts27 Mar 2006Allowed
Prem Singh and Others Vs State of Uttaranchal
Uttarakhand High Court · (2007) NCC 422 : (2006) 3 UC 1451
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 366
High Courts24 Mar 2006Allowed
Gita Ram Sundriyal Vs The Union of India (UOI) and Others
Uttarakhand High Court · (2007) 1 UC 355 : (2008) 1 UPLBEC 13
High Courts23 Mar 2006Dismissed
Rakesh Mohan Purohit Vs Laxman Singh Rawat
Uttarakhand High Court · (2006) 4 BC 16 : (2006) 3 UC 1748 : (2006) 1 UD 481
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts23 Mar 2006Allowed
Neeraj Kumar Goyal Vs Sri Krishan Lal Arora
Uttarakhand High Court · (2006) 2 UC 1175
Hindu Marriage Act, 1955 — Section 15, 9Succession Act, 1925 — Section 295, 299, 372, 373, 373(4)
High Courts22 Mar 2006
Amarprit Singh Gill Vs State of Uttaranchal
Uttarakhand High Court · (2006) 2 UC 899
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A, 506
High Courts22 Mar 2006Dismissed
Mahendra Singh Vs State of Uttrakhand
Uttarakhand High Court · (2006) 2 UC 1165
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 332, 342, 353
High Courts22 Mar 2006
The "Good Shephered" Agricultural Mission Vs Mrs. Carol Ruth Cook and Others
Uttarakhand High Court · (2006) 03 UK CK 0020
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 2, Order 9 Rule 3, Order 9 Rule 4, Order 9 Rule 9, 151
High Courts21 Mar 2006
Abdul Gani Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) NCC 374 : (2006) 3 UC 1736
Criminal Procedure Code, 1973 (CrPC) — Section 161, 200, 202, 482Penal Code, 1860 (IPC) — Section 307, 385
High Courts21 Mar 2006Allowed
Mukesh Chandra Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) 2 UC 1213
High Courts20 Mar 2006Dismissed
State of U.P. Vs Shri Kunwar Lal
Uttarakhand High Court · (2006) 3 UC 1745
Land Acquisition Act, 1894 — Section 4(1), 54, 6(1)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143
High Courts20 Mar 2006Allowed
Nathoo Ram (since deceased) by L.Rs. Vs Smt. Rameshwari Devi and Others
Uttarakhand High Court · AIR 2006 Utt 44 : (2006) 2 AWC 1727 : (2006) 3 UC 1956 : (2006) 2 UD 118
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 103, 106
High Courts10 Mar 2006Allowed
Ratan Singh Mehar Vs Upkhand Adhikari, Vidyut Vitran Upkhand Pratham and Others
Uttarakhand High Court · (2006) 2 ACC 493 : (2007) ACJ 69 : (2006) 3 UC 1698 : (2006) 1 UD 489
Employees Compensation Act, 1923 — Section 3, 30, 4, 4A
High Courts08 Mar 2006Allowed
Manoj Kumar and Others Vs The Commissioner, Saharanpur Division and Others
Uttarakhand High Court · (2006) 3 UC 1727
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 166, 167, 167(1), 168A, 178(1)
High Courts07 Mar 2006
Veer Singh Gosain Vs The State of U.P.
Uttarakhand High Court · (2006) 03 UK CK 0048
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts07 Mar 2006
Bhawani Ballabh Vs State of Uttaranchal and Managing Director Uttaranchal Sahkari Dairy Federation Ltd.
Uttarakhand High Court · (2006) 03 UK CK 0047