High Courts05 Aug 2005
Oil and Natural Gas Corporation Ltd. Vs Virendra Singh and Another
Uttarakhand High Court · (2006) 1 UC 359
Land Acquisition Act, 1894 — Section 23, 23(1), 4, 4(1), 51ALimitation Act, 1963 — Section 5
COURT ARCHIVE
Uttarakhand High Court judgments
21,152 judgments · page 1,014 of 1,058
High Courts05 Aug 2005Allowed
Volley Bail Federation of India and Another Vs Uttaranchal Volley Ball Association and Others
Uttarakhand High Court · (2006) 1 UC 319
Arbitration and Conciliation Act, 1996 — Section 8, 8(1)Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 18
High Courts05 Aug 2005
Ram Saran Nautiyal Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) CriLJ 1713
Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 156(1), 156(3), 2
High Courts05 Aug 2005
Dharamveer Prakash Vs Commissioner, Garhwal Division and Others
Uttarakhand High Court · (2006) 1 UC 523
High Courts05 Aug 2005Dismissed
Vikram Jan Kalyan Sewa Samiti Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) 1 UC 683
Constitution of India, 1950 — Article 14, 19(1)
High Courts05 Aug 2005Dismissed
Babu Ram Jagdish Prasad and Others Vs Addl. District Judge/IV Fast Track Court and Others
Uttarakhand High Court · (2006) 1 UC 446
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(2)
High Courts04 Aug 2005
Naresh alias Jippi alias Mumma and Another Vs State of Uttaranchal
Uttarakhand High Court · (2006) 1 UC 564
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 333, 34
High Courts04 Aug 2005Allowed
Indian Hotel and Health Resort Private Limited Vs U.P. Power Corporation Limited and Another
Uttarakhand High Court · (2006) 1 UC 242
Constitution of India, 1950 — Article 142Electricity (Supply) Act, 1948 — Section 49, 49(1), 78, 78A, 79
High Courts03 Aug 2005Allowed
Sudhir Kumar Vs State of Uttaranchal
Uttarakhand High Court · (2005) 3 UC 1601
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420, 506
High Courts03 Aug 2005Dismissed
Data Ram Vs Shiv Prasad Bhatt and Others
Uttarakhand High Court · AIR 2006 Utt 1 : (2006) 2 UC 970 : (2006) 1 UD 259
Civil Procedure Code, 1908 (CPC) — Section 115, 92
High Courts02 Aug 2005
State of U.P. Vs Keshar Singh
Uttarakhand High Court · (2006) CriLJ 503
Criminal Procedure Code, 1973 (CrPC) — Section 313Wild Life (Protection) Act, 1972 — Section 5, 51, 55
High Courts02 Aug 2005Allowed
Commissioner of Sales Tax Vs Omkar Rice Mills
Uttarakhand High Court · (2006) 144 STC 262 : (2005) 2 UD 721
Uttar Pradesh Reorganisation Act, 2000 — Section 35Uttar Pradesh Sales Tax Act, 1948 — Section 11(1), 15A(1), 4A
High Courts01 Aug 2005Allowed
Kishan Chandra Pant Vs State of Uttrakhand
Uttarakhand High Court · (2006) 1 DMC 714 : (2006) 1 UC 5 : (2005) 2 UD 598
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 104, 107, 109, 201, 302
High Courts01 Aug 2005Dismissed
Smt. Saraswati Devi and Others Vs District Judge and Others
Uttarakhand High Court · (2006) 1 UC 678
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4), 21(1)
High Courts01 Aug 2005Dismissed
Surendra Kumar Juneja Vs State of Uttaranchal and Another
Uttarakhand High Court · (2006) 2 BC 536
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Jul 2005Dismissed
Arun Kumar Vs Rent Control and Eviction Officer and Others
Uttarakhand High Court · (2006) 1 AWC 719 : (2005) 2 UD 522
Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 53AUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11, 12, 16
High Courts29 Jul 2005Allowed
Pradeep Kumar Vs State of Uttaranchal
Uttarakhand High Court · (2006) 1 UC 197
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 4, 4(1), 5, 5(1), 5(2)
High Courts29 Jul 2005Dismissed
Km. Usha Rawat and Another Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) 1 UC 74
High Court Rules, 1952 — Rule 12, 13
High Courts28 Jul 2005
Commissioner of Sales Tax Vs Manora Gram Swaraj Ashram
Uttarakhand High Court · (2005) 142 STC 321
Uttar Pradesh Reorganisation Act, 2000 — Section 35Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
High Courts28 Jul 2005Allowed
Commissioner of Sales Tax Vs Mahabir Industries
Uttarakhand High Court · (2006) 145 STC 384 : (2006) 1 UC 218 : (2005) 2 UD 637
Uttar Pradesh Reorganisation Act, 2000 — Section 35Uttar Pradesh Sales Tax Act, 1948 — Section 11(1), 15, 15A(1), 4A, 4B