High Courts06 Sept 2006Dismissed
Himmat Chand and Another Vs Union of India (UOI) and Others
Uttarakhand High Court · (2007) 2 UC 1112
Constitution of India, 1950 — Article 226, 227, 32, 323A, 323B
COURT ARCHIVE
Uttarakhand High Court judgments, 2006
515 judgments · page 9 of 26
High Courts06 Sept 2006Dismissed
Beena Kala Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) 2 UC 1319
Constitution of India, 1950 — Article 226
High Courts06 Sept 2006Dismissed
Jagat Singh Vs Adhishasi Abhiyanta, Sichai Khand Karyashala and Others
Uttarakhand High Court · (2007) 1 UC 537
Constitution of India, 1950 — Article 226
High Courts05 Sept 2006Allowed
Rajendra Kumar Vs State of U.P.
Uttarakhand High Court · (2006) 3 UC 1579
Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4(1)
High Courts05 Sept 2006Dismissed
Pushpa Devi and Others Vs National Insurance Co. Ltd.
Uttarakhand High Court · (2007) ACJ 2852
Motor Vehicles Act, 1988 — Section 147, 173
High Courts05 Sept 2006Dismissed
Sadhan Sahakari Samiti Sachiv, Uttam Prasad and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) 1 UC 404
Constitution of India, 1950 — Article 14, 16, 162, 21, 226
High Courts05 Sept 2006Dismissed
Sadhan Sahakari Samiti Sachiv, Pauri Garhwal, Uttaranchal, Uttam Prasad and Others Vs State of Uttaranchal and others
Uttarakhand High Court · (2007) 1 UC 404
Constitution of India, 1950 — Article 162, 226
High Courts04 Sept 2006Dismissed
Chandra Shekhar Joshi Vs Chandra Ballabh Pant and Others
Uttarakhand High Court · AIR 2007 Utt 25 : (2007) 1 AWC 125 : (2007) 1 UD 248
Civil Procedure Code, 1908 (CPC) — Section 100, 35, 96Hindu Succession Act, 1956 — Section 14Transfer of Property Act, 1882 — Section 43
High Courts31 Aug 2006Dismissed
Dhaluwalal Kushta Sewa Samiti Vs Board of Revenue and Others
Uttarakhand High Court · (2007) 1 UC 341 : (2006) 3 UC 1585
Constitution of India, 1950 — Article 226, 227Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960 — Section 10, 36Uttar Pradesh Tenancy Act, 1939 — Section 180(2)
High Courts30 Aug 2006
Shashank Sharma Vs State of U.P and Others
Uttarakhand High Court · (2007) 2 UC 759
High Courts30 Aug 2006Allowed
Trilok Singh Vs State of Uttrakhand
Uttarakhand High Court · (2007) NCC 26 : (2007) 1 UC 526
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304, 307, 326
High Courts30 Aug 2006Allowed
Sitapur Eye Hospital Vs The District Judge and Another
Uttarakhand High Court · AIR 2006 Utt 39 : (2007) 2 UC 976
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 34(8)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16, 16(1), 16(2), 18
High Courts30 Aug 2006Dismissed
Dhananjay Prasad Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) 1 UC 137
Constitution of India, 1950 — Article 226
High Courts30 Aug 2006Dismissed
Smt. Manju Mehra Vs Vice Chancellor, G.B. Pant University of Agriculture and Technology and Others
Uttarakhand High Court · (2007) 1 UC 140
High Courts30 Aug 2006Dismissed
Shashank Sharma Vs State of U.P. and Others
Uttarakhand High Court · (2007) 2 UC 759
Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 5
High Courts29 Aug 2006Dismissed
Shri Chaman Lal Vs Shri Raj Kumar Sachdeva
Uttarakhand High Court · (2007) 1 UC 551
Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(1), 20(2), 20(4), 30(1), 7
High Courts29 Aug 2006Dismissed
Dewan Singh Rautela Vs The Managing Director, U.P. State Road Transport Corporation and Others
Uttarakhand High Court · (2007) 1 UC 344
Constitution of India, 1950 — Article 226
High Courts28 Aug 2006Dismissed
Kuber Singh Vs Union of India (UOI) and Others
Uttarakhand High Court · (2007) 1 UC 143 : (2006) 3 UPLBEC 52
High Courts28 Aug 2006Dismissed
Sarnu and Another Vs Fagania and Others
Uttarakhand High Court · (2007) 1 AWC 112 : (2007) 3 UC 1454 : (2007) 1 UD 245
Civil Procedure Code, 1908 (CPC) — Section 96Criminal Procedure Code, 1973 (CrPC) — Section 147Easements Act, 1882 — Section 15
High Courts28 Aug 2006Allowed
Balwant Singh Parihar Vs State of Uttrakhand
Uttarakhand High Court · (2007) 1 UC 317
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 302Uttar Pradesh Reorganisation Act, 2000 — Section 35