High Courts27 Oct 2006Dismissed
Mobin Vs State of Uttaranchal and 2 Others
Uttarakhand High Court · (2006) 3 UC 1769
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 467, 468
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 990 of 1,058
High Courts26 Oct 2006
Gulshan Kumar Nanda and Others Vs Shamshad and Others
Uttarakhand High Court · (2007) 1 UC 593
High Courts26 Oct 2006
United India insurance Company Ltd. Vs Smt. Tara Devi and Others
Uttarakhand High Court · (2006) 10 UK CK 0007
Constitution of India, 1950 — Article 142Motor Vehicles Act, 1988 — Section 166, 173
High Courts18 Oct 2006
Sohanbir Vs The State
Uttarakhand High Court · (2006) 3 UC 1577
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 307, 363, 366, 366A, 504Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts18 Oct 2006Dismissed
Vijay Kumar Gupta Vs State of Uttaranchal and Another
Uttarakhand High Court · (2007) 1 UC 646
Constitution of India, 1950 — Article 226
High Courts17 Oct 2006Dismissed
State of Uttaranchal Vs Tej Singh
Uttarakhand High Court · (2007) 2 UC 1163
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
High Courts17 Oct 2006Allowed
Gopal Singh and Another Vs State of Uttaranchal
Uttarakhand High Court · (2007) CriLJ 1972 : (2007) 2 UC 1273 : (2007) 1 UD 433
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 120B, 302, 34, 364
High Courts13 Oct 2006Dismissed
Girish Ram Vs State of Uttrakhand
Uttarakhand High Court · (2007) NCC 996 : (2007) 3 UC 1434
Criminal Procedure Code, 1973 (CrPC) — Section 207, 374(2)Penal Code, 1860 (IPC) — Section 376
High Courts12 Oct 2006Dismissed
Uttar Pradesh State Road Transport Corporation Vs Nanda Devi and others
Uttarakhand High Court · (2007) 1 UC 468
Motor Vehicles Act, 1988 — Section 165, 166
High Courts12 Oct 2006Dismissed
Fatta and Another Vs State of Uttrakhand
Uttarakhand High Court · (2007) CriLJ 1239 : (2007) 3 UC 1441 : (2007) 1 UD 234
Criminal Procedure Code, 1973 (CrPC) — Section 207, 374Penal Code, 1860 (IPC) — Section 143, 149, 307, 395, 397Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts11 Oct 2006Dismissed
National Insurance Co. Ltd. Vs Virendra Singh Negi and Others
Uttarakhand High Court · (2007) ACJ 1823 : (2007) 1 UC 471 : (2006) 2 UD 427
Motor Vehicles Act, 1988 — Section 166
High Courts11 Oct 2006Dismissed
Ram Naresh Vs State of U.P.
Uttarakhand High Court · (2007) 3 UC 1826
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts11 Oct 2006Dismissed
Subhash Chander Sharma Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) 2 UC 992
Constitution of India, 1950 — Article 226
High Courts11 Oct 2006
Smt. Nisha Devi Vs Pushkar Singh Rekwal and Another
Uttarakhand High Court · (2007) 1 UC 616
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts10 Oct 2006
Smt. Chhoti Devi and Another Vs National Insurance Company Ltd. and Others
Uttarakhand High Court · (2006) 10 UK CK 0011
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts09 Oct 2006
J.S. Bist Vs State of Uttaranchal
Uttarakhand High Court · (2007) 1 ACR 839 : (2007) 2 UC 806 : (2006) 2 UD 632
Criminal Procedure Code, 1973 (CrPC) — Section 313, 347(2)Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1947 — Section 5, 5(1), 5(2)
High Courts09 Oct 2006
Nayeem alias Chhidda (D) and Others Vs State of Uttaranchal
Uttarakhand High Court · (2007) 1 ACR 836 : (2007) 3 UC 1447 : (2007) 1 UD 239
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts09 Oct 2006
Smt. Godavari Devi and Others Vs U.P. State Road Transport Corporation and Another
Uttarakhand High Court · (2006) 10 UK CK 0012
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts09 Oct 2006Dismissed
Smt. Prabha Arora and Another Vs Km. Brij Mohini Anand and Others
Uttarakhand High Court · (2007) 1 AWC 108 : (2007) 1 UC 651 : (2006) 2 UD 627
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 3
High Courts06 Oct 2006Dismissed
Mahesh Chandra and Suresh Chandra Vs Board of Revenue, Ratan Lal Bali and Land Management Committee
Uttarakhand High Court · (2006) 10 UK CK 0023
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198