High Courts14 Dec 2006Dismissed
Daulat Singh Vs State of Uttrakhand
Uttarakhand High Court · (2007) CriLJ 1854 : (2007) 3 UC 1366 : (2007) 1 UD 173
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 498A
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 986 of 1,058
High Courts08 Dec 2006Allowed
Hukam Singh Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) 1 AWC 919 : (2007) 2 UC 1312 : (2007) 1 UD 459
High Courts08 Dec 2006Allowed
United India Insurance Company Ltd. Vs Smt. Bholi Begum and Others
Uttarakhand High Court · (2007) 2 UC 1019
Motor Vehicles Act, 1988 — Section 140, 166, 166(1), 166(2), 173
High Courts07 Dec 2006Allowed
Smt. Sateshwari and Others Vs U.P. Zila Adhikari (Nazul)/Deputy Director of Consolidation and Others
Uttarakhand High Court · (2007) 2 UC 995
Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts06 Dec 2006Dismissed
Shishupal Singh Bhandari Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) 2 UC 668
High Courts06 Dec 2006Dismissed
Bhupendra Singh Bora Vs Diwan Singh Bora and Another
Uttarakhand High Court · (2007) 2 UC 1034
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 166, 173
High Courts06 Dec 2006Dismissed
Mahesh Chandra and Another Vs Board of Revenue and Others
Uttarakhand High Court · (2007) 2 UC 982
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115Q
High Courts06 Dec 2006
Mohan Singh Panwar Vs State of Uttaranchal
Uttarakhand High Court · (2007) CriLJ 2069
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Evidence Act, 1872 — Section 113A, 25, 26Penal Code, 1860 (IPC) — Section 107, 306, 498A
High Courts05 Dec 2006
Naveen Chandra and Others Vs State of Uttrakhand
Uttarakhand High Court · (2006) NCC 275
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 34
High Courts05 Dec 2006Allowed
Mustak Ahmad Vs State of U.P. and Anrs.
Uttarakhand High Court · (2006) NCC 145
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts05 Dec 2006
National Insurance Company Ltd. Vs Ali Sher and Another
Uttarakhand High Court · (2007) 3 UC 1457
Workmens Compensation Act, 1923 — Section 30, 4A(3)
High Courts04 Dec 2006Dismissed
Navin Chandra Joshi Vs District Manager, Food Corporation of India and Others
Uttarakhand High Court · (2007) 2 UC 1003
Constitution of India, 1950 — Article 226Food Corporation of India Staff Regulations, 1971 — Rule 10
High Courts04 Dec 2006
Naresh Kumar Yadav Vs State of Uttaranchal, Special Judicial Magistrate and Sri Sarvanand Pandey, Manager (H.R.), Kazima Dewoo Joint Ventrue Co.
Uttarakhand High Court · (2006) 2 UD 621
Criminal Procedure Code, 1973 (CrPC) — Section 203Penal Code, 1860 (IPC) — Section 323, 504
High Courts04 Dec 2006Allowed
Smt. Champa Devi Joshi Vs Shri Girish Chandra Joshi and State of Uttaranchal
Uttarakhand High Court · (2006) 12 UK CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts04 Dec 2006Dismissed
Smt. Kiran Sharma Vs Family Judge Court and Som Prakash Som Prakash Vs Family Judge Court and Smt. Kiran Sharma
Uttarakhand High Court · (2006) 12 UK CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts02 Dec 2006Allowed
State of Uttaranchal, Secretary, Public Works Department and Another Vs Mrs. Mangali Devi
Uttarakhand High Court · (2007) 2 UC 693
Constitution of India, 1950 — Article 14, 226, 309Uttar Pradesh Government Servants (Conduct) Act — Section 2Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 11, 2, 5
High Courts02 Dec 2006Dismissed
Govind Prasad Gairola Vs The State of U.P. and Others
Uttarakhand High Court · (2007) 2 UC 687
Constitution of India, 1950 — Article 14, 16
High Courts02 Dec 2006
Preetpal Singh and Malinder Singh Vs State of Uttaranchal and Surendra Kumar
Uttarakhand High Court · (2006) 12 UK CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406, 420
High Courts01 Dec 2006Allowed
Balwant Singh Vs State of Uttaranchal
Uttarakhand High Court · (2006) NCC 221
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts01 Dec 2006Allowed
Km. Bhagwati Negi and Another Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) 3 UC 1406
Constitution of India, 1950 — Article 226Uttar Pradesh Junior High School (Payment of Salaries of Teachers and Other Employees) Act, 1978 — Section 10Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 10, 10(5), 3, 9