High Courts06 May 2005
Ashok @ Sameer Vs State of Uttrakhand
Uttarakhand High Court · (2005) 3 UC 1519
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 207, 281, 354Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Uttarakhand High Court judgments
21,152 judgments · page 1,021 of 1,058
High Courts06 May 2005
United India Insurance Company Limited Vs Manju Gupta and Others
Uttarakhand High Court · (2005) 4 ACC 458 : (2005) 3 UC 1595 : (2005) 1 UD 705
Motor Vehicles Act, 1988 — Section 149, 170, 173
High Courts06 May 2005
Smt. Sarojini Dobhal Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 6 AWC 5745
Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 2
High Courts06 May 2005
Balram Singh Parihar Vs Union of India (UOI) and Another
Uttarakhand High Court · AIR 2005 Utt 59 : (2005) 3 UC 1626
Passports Act, 1967 — Section 10(3), 11
High Courts05 May 2005
(Smt.) Shashi Joshi Vs Union of India (UOI) and Others
Uttarakhand High Court · (2005) 106 FLR 539
High Courts05 May 2005Allowed
Nandi Devi Vs Mangal Singh Koshyari and Another
Uttarakhand High Court · (2005) 4 ACC 647 : (2007) ACJ 1317 : (2005) 3 UC 1506 : (2005) 1 UD 713
Employees Compensation Act, 1923 — Section 3Motor Vehicles Act, 1988 — Section 140, 158, 166, 167, 173
High Courts05 May 2005
S.K. Goel Vs State of Uttaranchal and Another
Uttarakhand High Court · (2005) 3 UC 1869
High Courts05 May 2005Allowed
Rakesh Chauhan and Others Vs State of U.P. and Others
Uttarakhand High Court · (2005) 6 AWC 5774
High Courts03 May 2005Allowed
Puren Singh Vs Union of India (UOI) and Others
Uttarakhand High Court · (2005) 3 UC 2040
Constitution of India, 1950 — Article 226
High Courts29 Apr 2005Dismissed
Anusuya Prasad Raturi Vs The State of Uttaranchal
Uttarakhand High Court · (2005) 3 UC 1674
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374, 383Penal Code, 1860 (IPC) — Section 201, 302
High Courts29 Apr 2005Dismissed
Anusuya Prasad Raturi Vs State of Uttaranchal
Uttarakhand High Court · (2005) CriLJ 2361 : (2005) 1 UD 605
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374, 383Penal Code, 1860 (IPC) — Section 201, 302
High Courts29 Apr 2005
Jaleel and Another Vs State of U.P.
Uttarakhand High Court · (2005) 2 ACR 1971
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302, 307, 325, 34
High Courts28 Apr 2005Dismissed
Bhupendra Ram Vs State of Uttrakhand
Uttarakhand High Court · (2005) 2 DMC 832 : (2005) 3 UC 1680 : (2005) 1 UD 611
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 374, 383Penal Code, 1860 (IPC) — Section 201, 302, 304B, 498A
High Courts28 Apr 2005
United India Insurance Company Ltd. Vs Rukmani Dhami and Another
Uttarakhand High Court · (2005) 4 ACC 489 : (2005) 106 FLR 305
Employees Compensation Act, 1923 — Section 3, 4, 4AMotor Vehicles Act, 1988 — Section 147, 149
High Courts27 Apr 2005Allowed
Ravindra Singh Negi Vs Workmen''s Compensation Commissioner and Others
Uttarakhand High Court · (2005) 106 FLR 808 : (2005) 3 LLJ 659
Motor Vehicles Act, 1939 — Section 92AWorkmens Compensation Act, 1906 — Section 4
High Courts26 Apr 2005Dismissed
Smt. Dayawati Vs The State of Uttaranchal
Uttarakhand High Court · (2005) 3 UC 1685
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302, 307, 34, 376
High Courts26 Apr 2005Dismissed
Dinesh Kumar Sharma Vs State of Uttaranchal and Others
Uttarakhand High Court · AIR 2005 Utt 61 : (2005) 3 UC 1642 : (2005) 1 UD 585
Allahabad High Court Rules, 1952 — Rule 5Constitution of India, 1950 — Article 226, 227Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 3(1)
High Courts26 Apr 2005Allowed
Ram Lal and Another Vs Amar Jeet Singh and Others
Uttarakhand High Court · (2005) 4 ACC 132 : (2005) 4 AWC 3119
High Courts26 Apr 2005Allowed
Smt. Rajeshwari Devi Vs National Insurance Co. and Another
Uttarakhand High Court · (2005) 4 AWC 3111
Workmens Compensation Act, 1923 — Section 4A, 4A(3)
High Courts25 Apr 2005
Magan Singh Vs State of Uttaranchal
Uttarakhand High Court · (2005) 2 ACR 1463 : (2005) 2 UC 913 : (2005) 1 UD 621
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374Penal Code, 1860 (IPC) — Section 302, 304