High Courts20 Nov 2006Dismissed
Uttaranchal Transport Corporation Vs Smt. Farzana Begum and Others
Uttarakhand High Court · (2007) 2 UC 1026
Motor Vehicles Act, 1988 — Section 166, 173
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 988 of 1,058
High Courts20 Nov 2006Allowed
United India Insurance Co. Ltd. Branch Office Rampur Vs Jagan Nath Sharma, Km. Suman Sharma (Minor), Har Swaroop Singh and Jeewan Singh Bisht
Uttarakhand High Court · (2006) 11 UK CK 0044
Motor Vehicles Act, 1988 — Section 166, 173
High Courts20 Nov 2006Allowed
Smt. Sundari Devi, Km. Monika, Km. Sonika and Smt. Sharda Devi Vs National Insurance Co. Ltd., Pradeep Singh, Brigadier/commanding Officer and Union of India (UOI)
Uttarakhand High Court · (2006) 11 UK CK 0043
Motor Vehicles Act, 1988 — Section 166, 173
High Courts20 Nov 2006Dismissed
Smt. Bhagwati Kandpal and Others Vs Sri Gajendra Singh and Others
Uttarakhand High Court · (2007) 2 UC 961
Motor Vehicles Act, 1988 — Section 173
High Courts18 Nov 2006
Dr. Ramesh Vs State of Uttaranchal
Uttarakhand High Court · (2007) 2 ACR 1648 : (2007) 1 UD 135
Criminal Procedure Code, 1973 (CrPC) — Section 207, 374(2)Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 307, 308, 326, 34
High Courts18 Nov 2006Allowed
B.H.E.L. Education Management Board Vs Bikram Singh Chauhan and Others
Uttarakhand High Court · (2007) 2 UC 1098
High Courts18 Nov 2006
Smt. Mayawati and Others Vs New India Assurance Company Ltd. and Another
Uttarakhand High Court · (2007) 2 UC 816
Motor Vehicles Act, 1988 — Section 163A, 163A(3), 171, 173
High Courts18 Nov 2006Dismissed
Gopal Singh Bisht Vs Joint Director of Education, Kumaon Region and Others
Uttarakhand High Court · (2007) 1 AWC 986 : (2007) 3 UC 1426 : (2007) 1 UD 221
Constitution of India, 1950 — Article 226
High Courts17 Nov 2006Dismissed
Jagdish Prasad Saini Vs District Inspector of Schools and Others
Uttarakhand High Court · (2007) 3 UC 1413
Constitution of India, 1950 — Article 226
High Courts17 Nov 2006Allowed
Mohammad Iqbal Raja Vs Additional District Education Officer (Basic) and Others
Uttarakhand High Court · (2007) 3 UC 1411
Constitution of India, 1950 — Article 226Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 17Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 3(1), 3(6)
High Courts16 Nov 2006Dismissed
Lalita Prasad Vs Union of India (UOI) and Others
Uttarakhand High Court · (2007) 3 UC 1428
Constitution of India, 1950 — Article 226
High Courts16 Nov 2006Dismissed
Lila Pat Singh Vs State of U.P. and Another
Uttarakhand High Court · (2007) 3 UC 1425
Constitution of India, 1950 — Article 226
High Courts16 Nov 2006Dismissed
Shishupal Singh Bhandari Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) 1 AWC 980 : (2007) 1 UD 1
Constitution of India, 1950 — Article 226
High Courts16 Nov 2006
Smt. Basanti Devi and Others Vs Naresh Rangar and Others
Uttarakhand High Court · (2007) 2 UC 972
Motor Vehicles Act, 1988 — Section 163A, 163A(1), 163A(3), 173
High Courts15 Nov 2006Dismissed
Balveer Singh Rawat Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) 11 UK CK 0008
Constitution of India, 1950 — Article 309
High Courts15 Nov 2006
Uttaranchal State Road Transport Corporation Vs Smt. Jyoti Tewari and Others
Uttarakhand High Court · (2007) 2 UC 1010
Motor Vehicles Act, 1988 — Section 173
High Courts15 Nov 2006
His Highness Maharaja Virendra Singh (since deceased) and Others Vs IIIrd Additional District Judge
Uttarakhand High Court · (2007) 1 AWC 985 : (2007) 2 UC 1014 : (2006) 2 UD 719
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 30
High Courts14 Nov 2006
Mahidhar Prasad Mundepe Vs Union of India (UOI) and Others
Uttarakhand High Court · (2007) 1 AWC 982 : (2007) 3 UC 1431 : (2007) 1 UD 225
Constitution of India, 1950 — Article 226
High Courts14 Nov 2006Dismissed
Bhupendra Singh Bist Vs State of U.P. and Others
Uttarakhand High Court · (2007) 1 AWC 978
Constitution of India, 1950 — Article 226
High Courts13 Nov 2006Dismissed
Bal Krishan Bhatt and Others Vs State of U.P. and Others
Uttarakhand High Court · (2006) NCC 103
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 427, 506