High Courts23 Mar 2006Allowed
Neeraj Kumar Goyal Vs Sri Krishan Lal Arora
Uttarakhand High Court · (2006) 2 UC 1175
Hindu Marriage Act, 1955 — Section 15, 9Succession Act, 1925 — Section 295, 299, 372, 373, 373(4)
COURT ARCHIVE
Uttarakhand High Court judgments
21,152 judgments · page 1,005 of 1,058
High Courts22 Mar 2006
Amarprit Singh Gill Vs State of Uttaranchal
Uttarakhand High Court · (2006) 2 UC 899
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A, 506
High Courts22 Mar 2006
The "Good Shephered" Agricultural Mission Vs Mrs. Carol Ruth Cook and Others
Uttarakhand High Court · (2006) 03 UK CK 0020
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 2, Order 9 Rule 3, Order 9 Rule 4, Order 9 Rule 9, 151
High Courts21 Mar 2006
Abdul Gani Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) NCC 374 : (2006) 3 UC 1736
Criminal Procedure Code, 1973 (CrPC) — Section 161, 200, 202, 482Penal Code, 1860 (IPC) — Section 307, 385
High Courts21 Mar 2006Allowed
Mukesh Chandra Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) 2 UC 1213
High Courts20 Mar 2006Dismissed
State of U.P. Vs Shri Kunwar Lal
Uttarakhand High Court · (2006) 3 UC 1745
Land Acquisition Act, 1894 — Section 4(1), 54, 6(1)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143
High Courts20 Mar 2006Allowed
Nathoo Ram (since deceased) by L.Rs. Vs Smt. Rameshwari Devi and Others
Uttarakhand High Court · AIR 2006 Utt 44 : (2006) 2 AWC 1727 : (2006) 3 UC 1956 : (2006) 2 UD 118
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 103, 106
High Courts10 Mar 2006Allowed
Ratan Singh Mehar Vs Upkhand Adhikari, Vidyut Vitran Upkhand Pratham and Others
Uttarakhand High Court · (2006) 2 ACC 493 : (2007) ACJ 69 : (2006) 3 UC 1698 : (2006) 1 UD 489
Employees Compensation Act, 1923 — Section 3, 30, 4, 4A
High Courts08 Mar 2006Allowed
Manoj Kumar and Others Vs The Commissioner, Saharanpur Division and Others
Uttarakhand High Court · (2006) 3 UC 1727
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 166, 167, 167(1), 168A, 178(1)
High Courts07 Mar 2006
Bhawani Ballabh Vs State of Uttaranchal and Managing Director Uttaranchal Sahkari Dairy Federation Ltd.
Uttarakhand High Court · (2006) 03 UK CK 0047
High Courts06 Mar 2006Allowed
The Commissioner, Sales Tax Vs S/S Advance Engineering Works
Uttarakhand High Court · (2006) 03 UK CK 0043
Uttar Pradesh Reorganisation Act, 2000 — Section 35Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
High Courts06 Mar 2006
Jagdish Chandra Joshi Vs State of Uttaranchal and 3 Others
Uttarakhand High Court · (2006) 3 UC 1793
High Courts06 Mar 2006Dismissed
Madan Mohan Kukreti Vs Geeta Bhawan and Another
Uttarakhand High Court · AIR 2007 Utt 32 : (2006) 3 UC 1549 : (2006) 1 UD 368
Civil Procedure Code, 1908 (CPC) — Section 10, 100Easements Act, 1882 — Section 52Provincial Small Cause Courts Act, 1887 — Section 15
High Courts06 Mar 2006Dismissed
Chandra Mohan Khurana Vs Neeta Khurana
Uttarakhand High Court · AIR 2006 Utt 47 : (2006) 1 DMC 780 : (2006) 1 UD 364
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Marriage Act, 1955 — Section 13, 27
High Courts04 Mar 2006Allowed
State of Uttaranchal and Others Vs Pushkar Bhatt and Others
Uttarakhand High Court · (2006) 2 UC 1206
Constitution of India, 1950 — Article 141
High Courts03 Mar 2006Dismissed
Suresh Kumar Sood Vs Smt. Munni Begum and Others
Uttarakhand High Court · (2006) 2 UC 1306
High Courts03 Mar 2006Allowed
Mohan Chandra Upreti Vs The State of Uttaranchal and Another
Uttarakhand High Court · (2007) 1 UC 88
Constitution of India, 1950 — Article 14, 16, 16(1)
High Courts02 Mar 2006Dismissed
The Commissioner, Sales Tax Vs S/S Executive Engineer, Abhiyantran Sewa
Uttarakhand High Court · (2006) 03 UK CK 0042
Uttar Pradesh Sales Tax Act, 1948 — Section 15A(1), 2
High Courts02 Mar 2006Dismissed
Commissioner of Sales Tax Vs S/S Gauraya Straw and Board Mill
Uttarakhand High Court · (2006) 03 UK CK 0041
Uttar Pradesh Reorganisation Act, 2000 — Section 35Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
High Courts02 Mar 2006
Naresh Kumar Vs Managing Director, Dineshpur Kisan Sewa Sahkari Samiti Ltd. and Others
Uttarakhand High Court · (2006) 3 UC 1533
Penal Code, 1860 (IPC) — Section 500