High Courts01 Dec 2006Dismissed
Pradeep Kumar Jain Vs The State of U.P. and Others
Uttarakhand High Court · (2006) 12 UK CK 0037
Constitution of India, 1950 — Article 14, 311(2)Uttar Pradesh Animal Husbandary Marketing Service Rules, 1993 — Rule 6
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 987 of 1,058
High Courts01 Dec 2006
Nagendra Singh Vs State Of Uttaranchal and Others
Uttarakhand High Court · (2006) NCC 245
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 325
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 226
High Courts30 Nov 2006Dismissed
Shriram Honda Equipment Ltd. Vs State of Uttar Pradesh and Others
Uttarakhand High Court · (2007) 2 UC 1030
Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 143, 239, 239(2), 242
High Courts30 Nov 2006Dismissed
Kashmir Singh Vs Santosh Singh Patiner and Another
Uttarakhand High Court · (2007) 2 UC 825
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4Criminal Procedure Code, 1973 (CrPC) — Section 195Motor Vehicles Act, 1988 — Section 168, 169, 173
High Courts30 Nov 2006Dismissed
Jagat Singh and Another Vs Sri Niranjan Singh and Another
Uttarakhand High Court · (2007) 3 UC 1372
Motor Vehicles Act, 1988 — Section 173
High Courts30 Nov 2006
Vimal Tewari and Others Vs State OF U.P.
Uttarakhand High Court · (2006) NCC 188
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 306, 34, 498A
High Courts29 Nov 2006Allowed
Atiq Malik Vs State of Uttaranchal and Others
Uttarakhand High Court · AIR 2007 Utt 78 : (2008) 1 BC 345 : (2007) 139 CompCas 355 : (2008) 88 SCL 267 : (2007) 2 UC 965 : (2007) 1 UD 83
COMPANIES ACT, 1956 — Section 10, 433, 434, 439Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 34
High Courts29 Nov 2006
Rakesh Verma Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) NCC 122
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 323, 392, 420
High Courts29 Nov 2006Allowed
Oil and Natural Gas Corporation Vs D.K. Bhatt and etc.
Uttarakhand High Court · AIR 2007 Utt 46 : (2007) 2 UC 955 : (2007) 1 UD 77
Arbitration and Conciliation Act, 1996 — Section 9
High Courts28 Nov 2006Dismissed
Ajay Kumar Singh Vs State of Uttaranchal
Uttarakhand High Court · (2007) 2 UC 715
Uttar Pradesh Civil Services (Executive Branch) Rules, 1982 — Rule 24Uttar Pradesh Educational (General Education Cadre) Service Rules, 1992 — Rule 10, 13, 4, 4(2), 5Uttar Pradesh Government Servants (Seniority) Rules, 1991 — Rule 23
High Courts24 Nov 2006
Pratap Ram and Others Vs State of Uttaranchal
Uttarakhand High Court · (2006) NCC 132
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts22 Nov 2006Allowed
Raghuvir Singh and Others Vs Shiv Kumar Gupta and Others
Uttarakhand High Court · (2006) 11 UK CK 0037
Motor Vehicles Act, 1988 — Section 110B
High Courts22 Nov 2006Allowed
Abu Safiyan and Others Vs State of Uttaranchal and Anrs.
Uttarakhand High Court · (2006) NCC 442
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Dowry Prohibition Act, 1961 — Section 3, 4
High Courts21 Nov 2006
Rewati Raman and Others Vs U.P. Jal Nigam and Others
Uttarakhand High Court · (2007) 2 UC 712
Motor Vehicles Act, 1988 — Section 173
High Courts21 Nov 2006Allowed
Jamil Ahmad Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) NCC 439
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(8), 482, 54Penal Code, 1860 (IPC) — Section 120B, 395, 397
High Courts21 Nov 2006
The New India Assurance Company Ltd. Vs Pushkar Singh and Others
Uttarakhand High Court · (2006) 11 UK CK 0021
Motor Vehicles Act, 1988 — Section 173
High Courts21 Nov 2006Dismissed
Satish Chandra Vs Union of India (UOI) and Others
Uttarakhand High Court · (2007) 5 AWC 5151
Army Rules, 1954 — Rule 13(3)Constitution of India, 1950 — Article 226
High Courts21 Nov 2006Dismissed
Umendra Kumar Tandon Vs Chairman, Bank of Baroda and Another
Uttarakhand High Court · (2007) 2 AWC 1334
Banking Regulation Act, 1949 — Section 10Constitution of India, 1950 — Article 12, 226Penal Code, 1860 (IPC) — Section 420, 467, 471
High Courts21 Nov 2006
Hardev Singh and Another Vs Dharam Singh and Another
Uttarakhand High Court · (2008) ACJ 11 : (2007) 1 UD 4
Motor Vehicles Act, 1988 — Section 173