COURT ARCHIVE

Uttarakhand High Court judgments

21,152 judgments · page 1,004 of 1,058

High Courts03 Apr 2006Dismissed

Jayanand Nautiyal Vs State of Uttaranchal

Uttarakhand High Court · (2006) CriLJ 2823 : (2006) 3 UC 1659 : (2006) 1 UD 417

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 324, 506

High Courts31 Mar 2006Allowed

Thakur Singh Adhikari and Others Vs State of Uttaranchal and Others

Uttarakhand High Court · (2006) 3 UC 1667

Constitution of India, 1950 — Article 154, 309Police Act, 1861 — Section 2, 4Uttaranchal Government Servants (Criterion for Recruitment by Promotion) Rules, 2004 — Rule 1, 3, 4

High Courts31 Mar 2006Allowed

Thakur Singh Adhikari and Others Vs State of Utttaranchal and Others

Uttarakhand High Court · (2006) 3 UC 1667

Constitution of India, 1950 — Article 154, 309

High Courts31 Mar 2006Dismissed

Atiqur Rehman Vs Smt. Shashi Bala Jain

Uttarakhand High Court · (2006) 3 UC 1738

Provincial Small Cause Courts Act, 1887 — Section 20, 20(4), 25Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 2(2), 30, 39

High Courts31 Mar 2006

Chandra Devi and Others Vs Diwan Singh and Others

Uttarakhand High Court · (2007) 1 ACC 262 : (2007) ACJ 1412 : (2006) 3 UC 1742 : (2006) 1 UD 475

Motor Vehicles Act, 1988 — Section 110

High Courts30 Mar 2006Allowed

Rizwana Parveen and Another Vs Public Service Commission and Others

Uttarakhand High Court · (2006) 03 UK CK 0036

Education Department of Government of Uttaranchal and the Uttar Pradesh Special Subordinate (Lecturer Cadre) Service Act, 1992 — Section 2Uttar Pradesh Special Subordinate (Lecturer Cadre) Service Rules, 1992 — Rule 8

High Courts30 Mar 2006Dismissed

Commissioner of Income Tax and Another Vs Hyundai Heavy Industries Co. Ltd.

Uttarakhand High Court · (2007) 291 ITR 450 : (2007) 163 TAXMAN 378

Income Tax Act, 1961 — Section 145

High Courts29 Mar 2006Dismissed

Saranjeet Singh Vs General Manager, U.P.S.O. Indian Oil Ltd. and Others

Uttarakhand High Court · (2006) 3 UC 1646

Constitution of India, 1950 — Article 226

High Courts29 Mar 2006

Jagat Singh Rawat Vs Motor Accident Claims Tribunal and Others

Uttarakhand High Court · (2006) 2 ACC 473 : (2006) 3 UC 1455 : (2006) 1 UD 693

Motor Vehicles Act, 1988 — Section 173

High Courts28 Mar 2006Allowed

Mangal Singh Vs State of Uttaranchal

Uttarakhand High Court · (2007) CriLJ 824

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 315, 328, 511

High Courts28 Mar 2006

Sunder Singh Vs State of U.P. and Others

Uttarakhand High Court · (2006) 6 AWC 6297

High Courts28 Mar 2006Dismissed

Smt. Savita Agarwal Vs Sarada Math Nyas and Others

Uttarakhand High Court · (2006) 3 UC 1458

Court Fees Act, 1870 — Section 7Trusts Act, 1882 — Section 48

High Courts28 Mar 2006

Akhtar alias Pappu Vs State of Uttaranchal and Others

Uttarakhand High Court · AIR 2006 Utt 59 : (2006) 3 UC 1644 : (2006) 1 UD 403

Constitution of India, 1950 — Article 226

High Courts28 Mar 2006Dismissed

Kapoor Gramo Udhyog Vs Chairman, Khadi and Village Industries Commission and Others

Uttarakhand High Court · AIR 2006 Utt 75 : (2006) 3 UC 1642 : (2006) 1 UD 401

Khadi and Village Industries Commission Act, 1956 — Section 19B

High Courts27 Mar 2006

Nirmala Bhandari Vs Mangal Singh Bhandari

Uttarakhand High Court · (2006) 2 DMC 182

Criminal Procedure Code, 1973 (CrPC) — Section 106 , 107Dowry Prohibition Act, 1961 — Section 3 , 4Hindu Marriage Act, 1955 — Section 13

High Courts27 Mar 2006

Sanjay Verma Vs Haryana Roadways

Uttarakhand High Court · (2007) 2 ACC 182 : (2008) ACJ 151 : (2006) 3 UC 1648 : (2006) 1 UD 407

Motor Vehicles Act, 1988 — Section 165, 166, 173

High Courts27 Mar 2006Allowed

Parvatiya Sahkari Bhesaj Vikas Evam Kraya Vikraya Samiti Sangh Ltd. Vs The Commissioner of Sales Tax

Uttarakhand High Court · (2006) 03 UK CK 0013

Uttar Pradesh Sales Tax Act, 1948 — Section 11, 22

High Courts27 Mar 2006Allowed

Prem Singh and Others Vs State of Uttaranchal

Uttarakhand High Court · (2007) NCC 422 : (2006) 3 UC 1451

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 366

High Courts24 Mar 2006Allowed

Gita Ram Sundriyal Vs The Union of India (UOI) and Others

Uttarakhand High Court · (2007) 1 UC 355 : (2008) 1 UPLBEC 13

High Courts23 Mar 2006Dismissed

Rakesh Mohan Purohit Vs Laxman Singh Rawat

Uttarakhand High Court · (2006) 4 BC 16 : (2006) 3 UC 1748 : (2006) 1 UD 481

Civil Procedure Code, 1908 (CPC) — Section 100