COURT ARCHIVE

Uttarakhand High Court judgments, 2006

515 judgments · page 4 of 26

High Courts20 Nov 2006Allowed

Smt. Sundari Devi, Km. Monika, Km. Sonika and Smt. Sharda Devi Vs National Insurance Co. Ltd., Pradeep Singh, Brigadier/commanding Officer and Union of India (UOI)

Uttarakhand High Court · (2006) 11 UK CK 0043

Motor Vehicles Act, 1988 — Section 166, 173

High Courts20 Nov 2006Dismissed

Smt. Bhagwati Kandpal and Others Vs Sri Gajendra Singh and Others

Uttarakhand High Court · (2007) 2 UC 961

Motor Vehicles Act, 1988 — Section 173

High Courts20 Nov 2006Allowed

Mohd. Israeel Vs The Commandant 31st Battalion P.A.C. and State of Uttaranchal

Uttarakhand High Court · (2006) 11 UK CK 0018

Motor Vehicles Act, 1988 — Section 166, 171, 173

High Courts18 Nov 2006

Dr. Ramesh Vs State of Uttaranchal

Uttarakhand High Court · (2007) 2 ACR 1648 : (2007) 1 UD 135

Criminal Procedure Code, 1973 (CrPC) — Section 207, 374(2)Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 307, 308, 326, 34

High Courts18 Nov 2006Allowed

B.H.E.L. Education Management Board Vs Bikram Singh Chauhan and Others

Uttarakhand High Court · (2007) 2 UC 1098

High Courts18 Nov 2006

Smt. Mayawati and Others Vs New India Assurance Company Ltd. and Another

Uttarakhand High Court · (2007) 2 UC 816

Motor Vehicles Act, 1988 — Section 163A, 163A(3), 171, 173

High Courts18 Nov 2006Dismissed

Gopal Singh Bisht Vs Joint Director of Education, Kumaon Region and Others

Uttarakhand High Court · (2007) 1 AWC 986 : (2007) 3 UC 1426 : (2007) 1 UD 221

Constitution of India, 1950 — Article 226

High Courts17 Nov 2006Dismissed

Jagdish Prasad Saini Vs District Inspector of Schools and Others

Uttarakhand High Court · (2007) 3 UC 1413

Constitution of India, 1950 — Article 226

High Courts17 Nov 2006Allowed

Mohammad Iqbal Raja Vs Additional District Education Officer (Basic) and Others

Uttarakhand High Court · (2007) 3 UC 1411

Constitution of India, 1950 — Article 226Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 17Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 3(1), 3(6)

High Courts16 Nov 2006Dismissed

Lalita Prasad Vs Union of India (UOI) and Others

Uttarakhand High Court · (2007) 3 UC 1428

Constitution of India, 1950 — Article 226

High Courts16 Nov 2006Dismissed

Lila Pat Singh Vs State of U.P. and Another

Uttarakhand High Court · (2007) 3 UC 1425

Constitution of India, 1950 — Article 226

High Courts16 Nov 2006Dismissed

Shishupal Singh Bhandari Vs State of Uttaranchal and Others

Uttarakhand High Court · (2007) 1 AWC 980 : (2007) 1 UD 1

Constitution of India, 1950 — Article 226

High Courts16 Nov 2006

Smt. Basanti Devi and Others Vs Naresh Rangar and Others

Uttarakhand High Court · (2007) 2 UC 972

Motor Vehicles Act, 1988 — Section 163A, 163A(1), 163A(3), 173

High Courts15 Nov 2006Allowed

Sri Khushal Singh and Another Vs State of U.P.

Uttarakhand High Court · (2007) 2 UC 945

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 302, 34, 493A, 498A

High Courts15 Nov 2006Dismissed

Balveer Singh Rawat Vs State of Uttaranchal and Others

Uttarakhand High Court · (2006) 11 UK CK 0008

Constitution of India, 1950 — Article 309

High Courts15 Nov 2006

Uttaranchal State Road Transport Corporation Vs Smt. Jyoti Tewari and Others

Uttarakhand High Court · (2007) 2 UC 1010

Motor Vehicles Act, 1988 — Section 173

High Courts15 Nov 2006

His Highness Maharaja Virendra Singh (since deceased) and Others Vs IIIrd Additional District Judge

Uttarakhand High Court · (2007) 1 AWC 985 : (2007) 2 UC 1014 : (2006) 2 UD 719

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 30

High Courts14 Nov 2006

Mahidhar Prasad Mundepe Vs Union of India (UOI) and Others

Uttarakhand High Court · (2007) 1 AWC 982 : (2007) 3 UC 1431 : (2007) 1 UD 225

Constitution of India, 1950 — Article 226

High Courts14 Nov 2006Dismissed

Bhupendra Singh Bist Vs State of U.P. and Others

Uttarakhand High Court · (2007) 1 AWC 978

Constitution of India, 1950 — Article 226

High Courts13 Nov 2006Dismissed

Bal Krishan Bhatt and Others Vs State of U.P. and Others

Uttarakhand High Court · (2006) NCC 103

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 427, 506