High Courts09 May 2006
Km. Shashi Thapa and Another Vs State of U.P. and Others
Uttarakhand High Court · (2006) 3 UC 1438
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Uttarakhand High Court judgments
21,152 judgments · page 1,001 of 1,058
High Courts09 May 2006
Thapar Intrafor Co. Ltd. and Another Vs Sumitra Devi and Others
Uttarakhand High Court · (2007) ACJ 2335 : (2006) 2 UD 356
Motor Vehicles Act, 1939 — Section 110D, 95(2), 95(2)(a)
High Courts09 May 2006
Sulochana Negi and Others Vs New India Assurance Co. Ltd.
Uttarakhand High Court · (2006) 4 ACC 604
Motor Vehicles Act, 1988 — Section 173
High Courts09 May 2006
Thapar Intra for Company Ltd. and Another Vs Sumitra Devi and Others
Uttarakhand High Court · (2006) 4 ACC 597
Motor Vehicles Act, 1939 — Section 95(2)
High Courts09 May 2006
Ram Niwas Vs State of U.P.
Uttarakhand High Court · (2006) 2 ACR 1508
Criminal Procedure Code, 1973 (CrPC) — Section 377, 397, 401Penal Code, 1860 (IPC) — Section 417, 419, 420, 468, 471
High Courts08 May 2006Dismissed
Oriental Insurance Co. Ltd. Vs Kamlesh Sharma and Others
Uttarakhand High Court · (2007) ACJ 2562
Motor Vehicles Act, 1988 — Section 167, 173
High Courts08 May 2006Dismissed
Shri Ratti Ram Vs Additional District Judge/Fast Track Court-4, Dehradun and Others
Uttarakhand High Court · (2007) 1 UC 64
Constitution of India, 1950 — article 226, 227
High Courts08 May 2006
Prem Chand Vs State of Uttaranchal
Uttarakhand High Court · (2006) NCC 337
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7
High Courts08 May 2006Dismissed
Kiran Kumar Sahni and Another Vs Chief Judicial Magistrate and Others
Uttarakhand High Court · (2007) 1 UC 78
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 136, 143, 143(1), 143(2), 143(3)
High Courts06 May 2006
Baikunth Nath Kaushik Vs Anand Swaroop Kaushik (deceased) and Others
Uttarakhand High Court · (2006) 3 AWC 2547 : (2006) 1 RD 831 : (2005) 2 RD 416 : (2006) 2 UC 1111 : (2006) 1 UD 525
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 201General Clauses Act, 1897 — Section 8(1)
High Courts05 May 2006Dismissed
Jhanak Singh Vs State Public Service Tribunal and Others
Uttarakhand High Court · (2007) 1 UC 306
Police Act, 1861 — Section 7
High Courts03 May 2006Dismissed
State of Uttar Pradesh Vs Additional District Magistrate and Another
Uttarakhand High Court · (2006) 3 UC 1415
Constitution of India, 1950 — Article 226Uttar Pradesh Reorganisation Act, 2000 — Section 35Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 2(1), 21, 21(8), 3
High Courts03 May 2006
Afzal Ahmed Vs Mohd. Fizan and Another
Uttarakhand High Court · (2006) NCC 469
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 106, 138
High Courts03 May 2006Dismissed
State of Uttaranchal Vs Jai Prakash Associates Limited
Uttarakhand High Court · (2007) 1 UC 310
Arbitration and Conciliation Act, 1996 — Section 12, 13, 16, 34, 37Contract Act, 1872 — Section 70Uttar Pradesh Trade Tax Act, 1948 — Section 8D
High Courts02 May 2006Dismissed
Banbir Singh Vs State of Uttaranchal
Uttarakhand High Court · (2006) CriLJ 4181 : (2006) 3 UC 1429 : (2006) 1 UD 667
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Dowry Prohibition Act, 1961 — Section 2, 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts28 Apr 2006Dismissed
Teerath Singh Vs Yogendra Singh
Uttarakhand High Court · (2006) 3 UC 1463
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 3, Order 8 Rule 1
High Courts27 Apr 2006Dismissed
Karam Pal Singh Vs State of Uttaranchal and Another
Uttarakhand High Court · (2006) 3 UC 1385
Uttar Pradesh Panchayat Raj Act, 1947 — Section 11F
High Courts27 Apr 2006Dismissed
Ranjan Kumar Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) 2 UC 1110
Constitution of India, 1950 — Article 226, 48A, 51AUttaranchal Establishment and Regulation of Saw Mills Rules, 2004 — Rule 5
High Courts27 Apr 2006Dismissed
State of U.P. Vs Patel Engineering Company Ltd.
Uttarakhand High Court · (2006) 04 UK CK 0011
Arbitration Act, 1940 — Section 30, 33, 39
High Courts27 Apr 2006Allowed
Sudesh Kumar Kapoor Vs Anil Anand and Another
Uttarakhand High Court · (2006) 2 ACC 546 : (2007) ACJ 1130 : (2006) 3 UC 1754 : (2006) 2 UD 25
Motor Vehicles Act, 1988 — Section 158, 173