High Courts25 Feb 2006
Chanchal and Another Vs Pradeep Kumar Sharma and Others
Uttarakhand High Court · (2006) 4 ACC 677 : (2006) 2 UC 1352 : (2006) 1 UD 280
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Uttarakhand High Court judgments, 2006
515 judgments · page 25 of 26
High Courts25 Feb 2006Allowed
Manoj Kumar Pathak Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) 3 UC 1678
Constitution of India, 1950 — Article 14, 16, 309Uttar Pradesh Subordinate Educational (Trained Graduates Grade) Service Rules, 1983 — Rule 15, 15(1), 15(2), 15(4)
High Courts25 Feb 2006
Sanjay Vs State of Uttaranchal
Uttarakhand High Court · (2006) 2 UC 905
Penal Code, 1860 (IPC) — Section 498A
High Courts24 Feb 2006Dismissed
Mohd. Shafique Vs Santosh Kumar Pandey and Another
Uttarakhand High Court · (2006) 2 UC 1354
Motor Vehicles Act, 1988 — Section 173
High Courts24 Feb 2006
Sanjai Agarwal and Others Vs State of U.P. and Another
Uttarakhand High Court · (2006) 3 UC 1540
Criminal Procedure Code, 1973 (CrPC) — Section 196, 197, 482Forest Act, 1927 — Section 26, 73Penal Code, 1860 (IPC) — Section 21
High Courts24 Feb 2006Allowed
Raghubir Singh Vs State of Uttrakhand
Uttarakhand High Court · (2006) 3 UC 1481
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts23 Feb 2006Allowed
Smt. Revati Devi Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) 3 UC 1536
High Courts23 Feb 2006Allowed
Jagdish Singh Vs Senior Superintendent of Police and Others
Uttarakhand High Court · (2006) 3 UC 1733
Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 14, 14(1), 14(2), 4, 5
High Courts23 Feb 2006Dismissed
Smt. Rammurti and Others Vs Amarjeet Singh and Others
Uttarakhand High Court · (2006) 2 UC 1358
Motor Vehicles Act, 1988 — Section 173
High Courts23 Feb 2006Allowed
Jagdish Singh Vs Senior Superintendent of Police, Nainital and Others
Uttarakhand High Court · (2006) 3 UC 1733
High Courts23 Feb 2006Allowed
Satya Prakash Vs State of Uttaranchal
Uttarakhand High Court · (2006) 3 UC 1630 : (2006) 1 UC 470
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113B
High Courts23 Feb 2006Allowed
Udasin Panchayati Bara Akhara Kankhal and Others Vs Mahant Dooj Dass (deceased) and Others
Uttarakhand High Court · (2006) 3 AWC 2358 : (2006) 2 RD 872 : (2006) 2 RD 548 : (2006) 3 UC 1508 : (2006) 1 UD 380
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 1 Rule 9 , Order 43 Rule 1, 100, 100(4)Evidence Act, 1872 — Section 81Limitation Act, 1963 — Article 59, 65
High Courts22 Feb 2006Allowed
Sarva Sri Himneel Breweries Ltd. Vs The Commissioner of Trade Tax
Uttarakhand High Court · (2006) 02 UK CK 0019
Uttar Pradesh Trade Tax Act, 1948 — Section 11(1), 15A
High Courts22 Feb 2006Dismissed
Kanhaiya Lal Vs Second Additional Sessions Judge and Others
Uttarakhand High Court · (2007) 1 DMC 585 : (2007) NCC 369 : (2006) 3 UC 1636 : (2006) 1 UD 464
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A
High Courts22 Feb 2006
Kala Devi and Others Vs Sultan and Another
Uttarakhand High Court · (2006) 4 ACC 757 : (2006) 3 UC 1527 : (2006) 1 UD 287
Motor Vehicles Act, 1988 — Section 173
High Courts21 Feb 2006
Oriental Insurance Company Ltd. Vs Maan Bahadur and Another
Uttarakhand High Court · (2007) 2 ACC 738 : (2006) 3 UC 1531 : (2006) 1 UD 291
Motor Vehicles Act, 1988 — Section 149, 170, 173
High Courts21 Feb 2006
Balbir Singh Vs Munna Singh and Another
Uttarakhand High Court · (2006) 4 ACC 830 : (2006) 3 UC 1529 : (2006) 1 UD 289
Motor Vehicles Act, 1988 — Section 165, 166, 170, 173
High Courts21 Feb 2006Allowed
Anand Singh Vs State of Uttaranchal
Uttarakhand High Court · (2006) 3 UC 1788
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 427, 436
High Courts20 Feb 2006Allowed
Laxman Singh and Another Vs State of Uttaranchal
Uttarakhand High Court · (2006) 3 UC 1544
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 325, 333, 34, 342, 394
High Courts20 Feb 2006Allowed
Narendra Singh, Surendra Singh, Rajendra Singh and Om Pal Singh Vs District Deputy Director of Consolidation/Collector, Haridwar, Settlement Officer Consolidation, Haridwar at Roorkee, Consolidation Officer, Poorvi Roorkee, District Haridwar and Bhagat Singh
Uttarakhand High Court · (2006) 1 UC 468
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11A