High Courts30 Oct 2006Allowed
Sambhu Prasad Sati Vs State of Uttaranchal and Another
Uttarakhand High Court · (2007) 2 UC 1016
Uttar Pradesh Document Writers Licensing Rules, 1977 — Rule 16, 16(1), 16(2)
COURT ARCHIVE
Uttarakhand High Court judgments, 2006
515 judgments · page 6 of 26
High Courts28 Oct 2006
Sri Rais Miyan and Others Vs Sri Sanjay Bohra and Another
Uttarakhand High Court · (2007) 1 UC 587
High Courts27 Oct 2006Allowed
Executive Engineer, Kumaon Jal Sansthan and Another Vs Vinod Lal Sah and Others
Uttarakhand High Court · (2007) 1 UC 591
High Courts27 Oct 2006Dismissed
Mobin Vs State of Uttaranchal and 2 Others
Uttarakhand High Court · (2006) 3 UC 1769
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 467, 468
High Courts26 Oct 2006
Gulshan Kumar Nanda and Others Vs Shamshad and Others
Uttarakhand High Court · (2007) 1 UC 593
High Courts26 Oct 2006
United India insurance Company Ltd. Vs Smt. Tara Devi and Others
Uttarakhand High Court · (2006) 10 UK CK 0007
Constitution of India, 1950 — Article 142Motor Vehicles Act, 1988 — Section 166, 173
High Courts18 Oct 2006
Sohanbir Vs The State
Uttarakhand High Court · (2006) 3 UC 1577
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 307, 363, 366, 366A, 504Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts18 Oct 2006Dismissed
Vijay Kumar Gupta Vs State of Uttaranchal and Another
Uttarakhand High Court · (2007) 1 UC 646
Constitution of India, 1950 — Article 226
High Courts17 Oct 2006Dismissed
State of Uttaranchal Vs Tej Singh
Uttarakhand High Court · (2007) 2 UC 1163
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
High Courts17 Oct 2006Allowed
Gopal Singh and Another Vs State of Uttaranchal
Uttarakhand High Court · (2007) CriLJ 1972 : (2007) 2 UC 1273 : (2007) 1 UD 433
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 120B, 302, 34, 364
High Courts16 Oct 2006Dismissed
Ghur Began alias Raj Kumar and Another Vs State of Uttrakhand
Uttarakhand High Court · (2007) 3 UC 1474
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 307, 34Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts13 Oct 2006Dismissed
Girish Ram Vs State of Uttrakhand
Uttarakhand High Court · (2007) NCC 996 : (2007) 3 UC 1434
Criminal Procedure Code, 1973 (CrPC) — Section 207, 374(2)Penal Code, 1860 (IPC) — Section 376
High Courts13 Oct 2006
Ram Chandra (since deceased) and Another Vs The State
Uttarakhand High Court · (2007) 3 UC 1437
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 307, 323, 34Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4, 5
High Courts12 Oct 2006Dismissed
Uttar Pradesh State Road Transport Corporation Vs Nanda Devi and others
Uttarakhand High Court · (2007) 1 UC 468
Motor Vehicles Act, 1988 — Section 165, 166
High Courts12 Oct 2006Dismissed
Fatta and Another Vs State of Uttrakhand
Uttarakhand High Court · (2007) CriLJ 1239 : (2007) 3 UC 1441 : (2007) 1 UD 234
Criminal Procedure Code, 1973 (CrPC) — Section 207, 374Penal Code, 1860 (IPC) — Section 143, 149, 307, 395, 397Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts12 Oct 2006Dismissed
Uttar Pradesh State Road Transport Corporation Vs Smt. Nanda Devi and Others
Uttarakhand High Court · (2007) 1 UC 468
Motor Vehicles Act, 1988 — Section 166
High Courts11 Oct 2006Dismissed
National Insurance Co. Ltd. Vs Virendra Singh Negi and Others
Uttarakhand High Court · (2007) ACJ 1823 : (2007) 1 UC 471 : (2006) 2 UD 427
Motor Vehicles Act, 1988 — Section 166
High Courts11 Oct 2006Dismissed
Ram Naresh Vs State of U.P.
Uttarakhand High Court · (2007) 3 UC 1826
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts11 Oct 2006Dismissed
Subhash Chander Sharma Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) 2 UC 992
Constitution of India, 1950 — Article 226
High Courts11 Oct 2006
Smt. Nisha Devi Vs Pushkar Singh Rekwal and Another
Uttarakhand High Court · (2007) 1 UC 616
Motor Vehicles Act, 1988 — Section 163A, 173