High Courts20 Apr 2005Allowed
Smt. Nandi Devi Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 3 UC 1638 : (2005) 3 UC 1535
COURT ARCHIVE
Uttarakhand High Court judgments
21,152 judgments · page 1,022 of 1,058
High Courts20 Apr 2005Allowed
Ravi Kewat and Others Vs State of Uttaranchal
Uttarakhand High Court · (2005) NCC 416
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 374Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts16 Apr 2005
Mr. Harman Chrust Vs State of Uttrakhand
Uttarakhand High Court · (2005) 3 UC 1510
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii), 22
High Courts11 Apr 2005
New India Assurance Company Ltd. Vs Dhana Devi and Others
Uttarakhand High Court · (2006) 2 ACC 275 : (2005) 3 UC 1913 : (2005) 2 UD 84
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts11 Apr 2005Allowed
Harima Sipal and Others Vs Hari Krishna Joshi and Another
Uttarakhand High Court · (2007) ACJ 1256
High Courts11 Apr 2005Allowed
Smt. Harima and others Vs Hari Krishna Joshi and another
Uttarakhand High Court · (2005) 3 UC 1883
High Courts11 Apr 2005Dismissed
Kunj Bihari Vs Special Judicial Magistrate II and Others
Uttarakhand High Court · (2005) 2 AWC 1363 : (2005) 2 UPLBEC 41
Cantonments Act, 1924 — Section 116, 117, 259, 60, 63Constitution of India, 1950 — Article 226, 227, 301, 302, 303Control of National Highways (Land and Traffic) Act, 2002 — Section 15
High Courts08 Apr 2005Allowed
Harman Das Sethi and Another Vs Haridwar Development Authority
Uttarakhand High Court · (2005) 2 AWC 1482 : (2005) 3 UC 1591 : (2005) 1 UD 750
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9Limitation Act, 1963 — Section 5
High Courts07 Apr 2005Dismissed
Ravinder Singh Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 2 UC 1105
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts06 Apr 2005Dismissed
Dr. Mahboob Azam and Another Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 3 UC 1635
High Courts05 Apr 2005
Shri Niwas Vs State of Uttaranchal
Uttarakhand High Court · (2005) 2 ACR 1470 : (2005) 2 UC 721 : (2005) 1 UD 625
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302
High Courts05 Apr 2005Dismissed
Zila Panchayat, Uttarkashi Vs State of Uttaranchal and Another
Uttarakhand High Court · (2005) 3 UC 1631
Civil Procedure Code, 1908 (CPC) — Section 47Criminal Procedure Code, 1973 (CrPC) — Section 456, 482Penal Code, 1860 (IPC) — Section 147, 148, 352, 448, 452
High Courts04 Apr 2005Dismissed
Rajpal Singh Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) 3 BC 19 : (2005) 3 UC 1629 : (2005) 1 UD 683
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Apr 2005Allowed
Smt. Ramesh Rani and Others Vs Shantanu Das and Another
Uttarakhand High Court · (2005) 4 AWC 3112
Motor Vehicles Act, 1988 — Section 158(6), 166
High Courts04 Apr 2005
Rajendra Prasad Agarwal alias Inder Vs Diwakar Agarwal
Uttarakhand High Court · (2005) 2 AWC 1472
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts01 Apr 2005
Vinod Kumar Vs Union Bank of India and Another
Uttarakhand High Court · (2005) 2 AWC 1380 : (2005) 2 RD 191
High Courts31 Mar 2005
Smt. Sheela Tawari and Others Vs State of Uttaranchal and Another
Uttarakhand High Court · (2005) 03 UK CK 0038
Motor Vehicles Act, 1988 — Section 140, 163A, 166, 173
High Courts30 Mar 2005Allowed
Smt. Shamim and Others Vs New India Assurance Co. Ltd. and Another
Uttarakhand High Court · (2007) ACJ 758 : (2005) 2 AWC 1486
Motor Vehicles Act, 1988 — Section 163A, 163B
High Courts30 Mar 2005
Asha Singh and Another Vs Santosh Kumar and Another
Uttarakhand High Court · (2005) 4 ACC 467 : (2005) 2 AWC 1484 : (2005) 3 UC 1569 : (2005) 1 UD 752
Motor Vehicles Act, 1988 — Section 165, 166
High Courts29 Mar 2005Dismissed
Shivraj Singh and Another Vs The State of Uttaranchal
Uttarakhand High Court · (2005) 3 UC 1691
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374Penal Code, 1860 (IPC) — Section 120B, 302, 307, 34