High Courts21 Feb 2006
Oriental Insurance Company Ltd. Vs Maan Bahadur and Another
Uttarakhand High Court · (2007) 2 ACC 738 : (2006) 3 UC 1531 : (2006) 1 UD 291
Motor Vehicles Act, 1988 — Section 149, 170, 173
COURT ARCHIVE
Uttarakhand High Court judgments
21,152 judgments · page 1,007 of 1,058
High Courts21 Feb 2006
Balbir Singh Vs Munna Singh and Another
Uttarakhand High Court · (2006) 4 ACC 830 : (2006) 3 UC 1529 : (2006) 1 UD 289
Motor Vehicles Act, 1988 — Section 165, 166, 170, 173
High Courts21 Feb 2006Allowed
Anand Singh Vs State of Uttaranchal
Uttarakhand High Court · (2006) 3 UC 1788
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 427, 436
High Courts20 Feb 2006Allowed
Narendra Singh, Surendra Singh, Rajendra Singh and Om Pal Singh Vs District Deputy Director of Consolidation/Collector, Haridwar, Settlement Officer Consolidation, Haridwar at Roorkee, Consolidation Officer, Poorvi Roorkee, District Haridwar and Bhagat Singh
Uttarakhand High Court · (2006) 1 UC 468
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11A
High Courts16 Feb 2006Dismissed
Om Prakash Chauhan Vs State of Uttaranchal
Uttarakhand High Court · (2006) CriLJ 2551
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 4, 4(1), 5(1), 5(2)
High Courts15 Feb 2006Allowed
Santosh Kumar Jaiswal Vs State of U.P. and Others
Uttarakhand High Court · (2006) 2 UC 1218
Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 498A, 504, 506
High Courts15 Feb 2006
Saleeman Vs Brijesh Kumar Maheshwari and Others
Uttarakhand High Court · (2007) ACJ 2034
High Courts15 Feb 2006Allowed
Mahesh Chandra Singh Bisht Vs Secretary, Defence, Govt. of India and Another
Uttarakhand High Court · (2006) 3 UC 1729
High Courts14 Feb 2006
Mangat Ram and Others Vs District Judge and Others
Uttarakhand High Court · (2006) 3 UC 1555
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(1)
High Courts14 Feb 2006Dismissed
Dinesh Kumar Agarwal Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) 3 UC 1651
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 229B, 340
High Courts07 Feb 2006Allowed
Smt. Heera Devi Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) 02 UK CK 0016
Constitution of India, 1950 — Article 21Uttar Pradesh Retirement Benefit Rules, 1961 — Rule 6
High Courts07 Feb 2006Dismissed
Sri Abbas Ali Vs Shri Ashok Kandpal and Others
Uttarakhand High Court · (2006) 3 UC 1715
Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(4), 39
High Courts07 Feb 2006Dismissed
Punjab and Sind Bank Vs Unique Hotel and Restaurant Pvt. Ltd.
Uttarakhand High Court · (2006) 3 UC 1703
Civil Procedure Code, 1908 (CPC) — Section 2(12)Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106, 111
High Courts04 Jan 2006Dismissed
Param Jeet Singh Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) 2 UC 1002
High Courts04 Jan 2006Dismissed
State of Uttaranchal and Another Vs Jai Narain Singh
Uttarakhand High Court · (2006) 2 UC 1019
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 2, 33, 33(1), 33C
High Courts04 Jan 2006Allowed
Surendra Singh Parmar Vs Alaknanda Gramin Bank
Uttarakhand High Court · (2006) 1 AWC 651 : (2006) 3 SLJ 414 : (2006) 1 UD 185 : (2006) 1 UPLBEC 13
High Courts04 Jan 2006
Abhishek Vs State of Uttaranchal and Others
Uttarakhand High Court · AIR 2006 Utt 64 : (2006) 2 UC 1011 : (2006) 1 UD 143
High Courts23 Dec 2005Dismissed
D.S.M. Agro Products Limited Vs The State of Uttaranchal and Others
Uttarakhand High Court · (2005) 12 UK CK 0023
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3Uttar Pradesh Sugarcane (Purchase Tax) Act, 1961 — Section 4, 4(3), 4(4)
High Courts23 Dec 2005Dismissed
Shri Shashank Sharma Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) 2 UC 1028
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 17, 17(1), 17(3A), 17(4)
High Courts23 Dec 2005Allowed
Uttaranchal Education and Examination Board Vs Dalip Kumar and Others
Uttarakhand High Court · (2006) 2 UC 1044
Uttar Pradesh Intermediate Education Act, 1921 — Section 15, 15(1), 15(2), 16(1), 7Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 1, 2, 2(70)