High Courts26 Apr 2006Dismissed
Bhim Dutt Vs Bimla Devi
Uttarakhand High Court · (2006) 2 DMC 687 : (2006) 2 UC 1116 : (2006) 1 UD 529
Hindu Marriage Act, 1955 — Section 25, 28
COURT ARCHIVE
Uttarakhand High Court judgments
21,152 judgments · page 1,002 of 1,058
High Courts26 Apr 2006Dismissed
Pradeep Negi Vs Uttaranchal State Road Transport Corporation
Uttarakhand High Court · (2007) ACJ 1559 : (2006) 2 UC 1097 : (2006) 1 UD 505
Motor Vehicles Act, 1988 — Section 166, 173
High Courts25 Apr 2006Allowed
Navin Chandra Joshi and Others Vs Registrar Co-operative Societies and Others
Uttarakhand High Court · (2006) 3 AWC 2795
Constitution of India, 1950 — Article 226Uttar Pradesh Co-operative Societies Employees Service Regulations, 1975 — Rule 26
High Courts25 Apr 2006Allowed
Smt. Vasundhara Aryani Vs Shri Sanjay Kumar Shashi and Another
Uttarakhand High Court · (2006) 3 UC 1418
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 25
High Courts25 Apr 2006Dismissed
The New India Assurance Company Ltd. Vs Smt. Bimla Devi and Another
Uttarakhand High Court · (2006) 04 UK CK 0017
Workmens Compensation Act, 1923 — Section 30, 4A
High Courts25 Apr 2006Allowed
Collector Vs Ram Swaroop Maheshwari and Others
Uttarakhand High Court · (2006) 2 UC 1104
Land Acquisition Act, 1894 — Section 23, 23(1), 54
High Courts25 Apr 2006Allowed
Abnsah Lal Harish Kumar through its Partner Harish Banga Vs Assistant Provident Fund Commissioner
Uttarakhand High Court · (2006) 110 FLR 418 : (2006) 3 LLJ 707
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7A(4)Limitation Act, 1963 — Section 5
High Courts22 Apr 2006Dismissed
S.C. Anand Vs Rent Control and Eviction Officer and Others
Uttarakhand High Court · (2006) 04 UK CK 0037
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 16(1), 21, 21(1)
High Courts22 Apr 2006
National Insurance Co. Ltd. Vs Khuswanti and Others
Uttarakhand High Court · (2007) ACJ 2155
Motor Vehicles Act, 1988 — Section 147, 166, 170, 173
High Courts21 Apr 2006Dismissed
Amit Kumar Chauhan Vs State of Uttaranchal
Uttarakhand High Court · (2006) 3 UC 1850
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 91Penal Code, 1860 (IPC) — Section 419, 420
High Courts20 Apr 2006
National Insurance Company Limited Vs Dinesh Kumar Arora and Others
Uttarakhand High Court · (2007) 2 ACC 807 : (2006) 3 UC 1798 : (2006) 2 UD 122
Motor Vehicles Act, 1988 — Section 170, 173
High Courts20 Apr 2006Dismissed
National Insurance Company Limited Vs Rajendra Kumar and Another
Uttarakhand High Court · (2006) 04 UK CK 0038
Motor Vehicles Act, 1988 — Section 149(2), 163A, 170, 173
High Courts19 Apr 2006
Rekha Rani and Others Vs U.P. State Road Transport Corporation and Another
Uttarakhand High Court · (2007) 1 ACC 44
Motor Vehicles Act, 1988 — Section 166, 173
High Courts19 Apr 2006Dismissed
Sunil Kumar Vs State of Uttaranchal and Superintendent of Police
Uttarakhand High Court · (2006) 04 UK CK 0027
High Courts19 Apr 2006Allowed
Vikram Singh and Others Vs Manvendra Singh and Others
Uttarakhand High Court · (2006) 2 ACC 461 : (2007) ACJ 950 : (2006) 2 UC 1106 : (2006) 1 UD 519
Motor Vehicles Act, 1988 — Section 173
High Courts19 Apr 2006Dismissed
Jas Ram Vs Mohan Chandra and Others
Uttarakhand High Court · (2006) 3 UC 1855
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 145(6)
High Courts18 Apr 2006Dismissed
State of U.P. and Another Vs Atma Ram and Another
Uttarakhand High Court · (2006) 2 UC 1234
Land Acquisition Act, 1894 — Section 23(2), 28, 54
High Courts18 Apr 2006Allowed
Munsha Singh and Others Vs State of Uttrakhand
Uttarakhand High Court · (2006) 2 UC 1119
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 324, 34, 343
High Courts18 Apr 2006Dismissed
Chandra Shekhar Bhatt Vs The State
Uttarakhand High Court · (2006) CriLJ 2712
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 137, 397, 401
High Courts17 Apr 2006Allowed
Zakir and Another Vs State of Uttrakhand
Uttarakhand High Court · (2006) 2 UC 1130
Criminal Procedure Code, 1973 (CrPC) — Section 27, 313, 4, 5Penal Code, 1860 (IPC) — Section 201, 302, 364