High Courts02 Mar 2006Allowed
Secretary, Uttaranchal Shiksha Evam Pariksha Parishad Vs Yogesh Kumar
Uttarakhand High Court · (2006) 2 UC 1311
COURT ARCHIVE
Uttarakhand High Court judgments
21,152 judgments · page 1,006 of 1,058
High Courts01 Mar 2006Dismissed
Sri B.K. Chatterjee Vs Suresh Chandra Pant
Uttarakhand High Court · (2006) 2 UC 1366
Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(2), 21
High Courts01 Mar 2006Allowed
Jeet Singh and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) 3 UC 1671
Constitution of India, 1950 — Article 14
High Courts01 Mar 2006Allowed
Km. Sapna, Minor Vs United India Insurance Company Ltd. and Another
Uttarakhand High Court · (2006) 2 UC 1338
Motor Vehicles Act, 1988 — Section 173
High Courts27 Feb 2006Dismissed
The New India Assurance Company Ltd. Vs Smt. Meera Devi and Another
Uttarakhand High Court · (2006) 2 UC 1350
Workmens Compensation Act, 1923 — Section 3, 30, 4, 4A
High Courts25 Feb 2006
Subhash Chand Joshi Vs Mahesh Chandra Joshi and Another
Uttarakhand High Court · (2007) 2 ACC 422 : (2006) 2 UC 1343 : (2006) 1 UD 276
Motor Vehicles Act, 1988 — Section 173
High Courts25 Feb 2006
Chanchal and Another Vs Pradeep Kumar Sharma and Others
Uttarakhand High Court · (2006) 4 ACC 677 : (2006) 2 UC 1352 : (2006) 1 UD 280
Motor Vehicles Act, 1988 — Section 173
High Courts25 Feb 2006Allowed
Manoj Kumar Pathak Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) 3 UC 1678
Constitution of India, 1950 — Article 14, 16, 309Uttar Pradesh Subordinate Educational (Trained Graduates Grade) Service Rules, 1983 — Rule 15, 15(1), 15(2), 15(4)
High Courts25 Feb 2006
Sanjay Vs State of Uttaranchal
Uttarakhand High Court · (2006) 2 UC 905
Penal Code, 1860 (IPC) — Section 498A
High Courts24 Feb 2006Dismissed
Mohd. Shafique Vs Santosh Kumar Pandey and Another
Uttarakhand High Court · (2006) 2 UC 1354
Motor Vehicles Act, 1988 — Section 173
High Courts24 Feb 2006
Sanjai Agarwal and Others Vs State of U.P. and Another
Uttarakhand High Court · (2006) 3 UC 1540
Criminal Procedure Code, 1973 (CrPC) — Section 196, 197, 482Forest Act, 1927 — Section 26, 73Penal Code, 1860 (IPC) — Section 21
High Courts23 Feb 2006Allowed
Smt. Revati Devi Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) 3 UC 1536
High Courts23 Feb 2006Allowed
Jagdish Singh Vs Senior Superintendent of Police and Others
Uttarakhand High Court · (2006) 3 UC 1733
Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 14, 14(1), 14(2), 4, 5
High Courts23 Feb 2006Dismissed
Smt. Rammurti and Others Vs Amarjeet Singh and Others
Uttarakhand High Court · (2006) 2 UC 1358
Motor Vehicles Act, 1988 — Section 173
High Courts23 Feb 2006Allowed
Jagdish Singh Vs Senior Superintendent of Police, Nainital and Others
Uttarakhand High Court · (2006) 3 UC 1733
High Courts23 Feb 2006Allowed
Satya Prakash Vs State of Uttaranchal
Uttarakhand High Court · (2006) 3 UC 1630 : (2006) 1 UC 470
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113B
High Courts22 Feb 2006Allowed
Sarva Sri Himneel Breweries Ltd. Vs The Commissioner of Trade Tax
Uttarakhand High Court · (2006) 02 UK CK 0019
Uttar Pradesh Trade Tax Act, 1948 — Section 11(1), 15A
High Courts22 Feb 2006Dismissed
Kanhaiya Lal Vs Second Additional Sessions Judge and Others
Uttarakhand High Court · (2007) 1 DMC 585 : (2007) NCC 369 : (2006) 3 UC 1636 : (2006) 1 UD 464
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A
High Courts22 Feb 2006
Kala Devi and Others Vs Sultan and Another
Uttarakhand High Court · (2006) 4 ACC 757 : (2006) 3 UC 1527 : (2006) 1 UD 287
Motor Vehicles Act, 1988 — Section 173