High Courts06 Mar 2006Allowed
The Commissioner, Sales Tax Vs S/S Advance Engineering Works
Uttarakhand High Court · (2006) 03 UK CK 0043
Uttar Pradesh Reorganisation Act, 2000 — Section 35Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
COURT ARCHIVE
Uttarakhand High Court judgments, 2006
515 judgments · page 24 of 26
High Courts06 Mar 2006
Jagdish Chandra Joshi Vs State of Uttaranchal and 3 Others
Uttarakhand High Court · (2006) 3 UC 1793
High Courts06 Mar 2006Dismissed
Madan Mohan Kukreti Vs Geeta Bhawan and Another
Uttarakhand High Court · AIR 2007 Utt 32 : (2006) 3 UC 1549 : (2006) 1 UD 368
Civil Procedure Code, 1908 (CPC) — Section 10, 100Easements Act, 1882 — Section 52Provincial Small Cause Courts Act, 1887 — Section 15
High Courts06 Mar 2006Dismissed
Chandra Mohan Khurana Vs Neeta Khurana
Uttarakhand High Court · AIR 2006 Utt 47 : (2006) 1 DMC 780 : (2006) 1 UD 364
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Marriage Act, 1955 — Section 13, 27
High Courts04 Mar 2006Allowed
State of Uttaranchal and Others Vs Pushkar Bhatt and Others
Uttarakhand High Court · (2006) 2 UC 1206
Constitution of India, 1950 — Article 141
High Courts04 Mar 2006Allowed
Raghubar Singh and Another Vs State of Uttaranchal
Uttarakhand High Court · (2007) 1 UC 111
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 307, 326, 34
High Courts03 Mar 2006Dismissed
Suresh Kumar Sood Vs Smt. Munni Begum and Others
Uttarakhand High Court · (2006) 2 UC 1306
High Courts03 Mar 2006Allowed
Mohan Chandra Upreti Vs The State of Uttaranchal and Another
Uttarakhand High Court · (2007) 1 UC 88
Constitution of India, 1950 — Article 14, 16, 16(1)
High Courts03 Mar 2006Allowed
Bahool Vs State of Uttrakhand
Uttarakhand High Court · (2006) 3 UC 1861
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 307, 323, 376, 511
High Courts02 Mar 2006Dismissed
The Commissioner, Sales Tax Vs S/S Executive Engineer, Abhiyantran Sewa
Uttarakhand High Court · (2006) 03 UK CK 0042
Uttar Pradesh Sales Tax Act, 1948 — Section 15A(1), 2
High Courts02 Mar 2006Dismissed
Commissioner of Sales Tax Vs S/S Gauraya Straw and Board Mill
Uttarakhand High Court · (2006) 03 UK CK 0041
Uttar Pradesh Reorganisation Act, 2000 — Section 35Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
High Courts02 Mar 2006
Naresh Kumar Vs Managing Director, Dineshpur Kisan Sewa Sahkari Samiti Ltd. and Others
Uttarakhand High Court · (2006) 3 UC 1533
Penal Code, 1860 (IPC) — Section 500
High Courts02 Mar 2006Allowed
Secretary, Uttaranchal Shiksha Evam Pariksha Parishad Vs Yogesh Kumar
Uttarakhand High Court · (2006) 2 UC 1311
High Courts01 Mar 2006Dismissed
Sri B.K. Chatterjee Vs Suresh Chandra Pant
Uttarakhand High Court · (2006) 2 UC 1366
Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(2), 21
High Courts01 Mar 2006Allowed
Jeet Singh and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) 3 UC 1671
Constitution of India, 1950 — Article 14
High Courts01 Mar 2006Allowed
Km. Sapna, Minor Vs United India Insurance Company Ltd. and Another
Uttarakhand High Court · (2006) 2 UC 1338
Motor Vehicles Act, 1988 — Section 173
High Courts01 Mar 2006Dismissed
Gaudam Bahadur and Others Vs State of Uttrakhand
Uttarakhand High Court · (2006) 3 UC 1622
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 460
High Courts27 Feb 2006Dismissed
The New India Assurance Company Ltd. Vs Smt. Meera Devi and Another
Uttarakhand High Court · (2006) 2 UC 1350
Workmens Compensation Act, 1923 — Section 3, 30, 4, 4A
High Courts25 Feb 2006
Subhash Chand Joshi Vs Mahesh Chandra Joshi and Another
Uttarakhand High Court · (2007) 2 ACC 422 : (2006) 2 UC 1343 : (2006) 1 UD 276
Motor Vehicles Act, 1988 — Section 173