High Courts31 Jul 2006
Smt. Babli and Others Vs Sunder Lal Raturi and Others
Uttarakhand High Court · (2007) 1 UC 211
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 996 of 1,058
High Courts31 Jul 2006Dismissed
Kishan Kumar @ Munna Lal Vs The District Judge and Others
Uttarakhand High Court · (2007) 1 UC 82
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)
High Courts31 Jul 2006Allowed
United India Insurance Company Ltd. Vs Smt. Neema Bhandari and Another
Uttarakhand High Court · (2007) 1 UC 189
Workmens Compensation Act, 1923 — Section 3, 3(1), 3(2), 3(2A), 3(3)
High Courts31 Jul 2006Dismissed
PG International Vs Union of India (UOI) and Others
Uttarakhand High Court · (2007) 1 UC 202
Central Sales Tax Act, 1956 — Section 14
High Courts31 Jul 2006Dismissed
Kunwar Singh Bisht Vs State of Uttaranchal and Another
Uttarakhand High Court · (2007) 1 UC 523
High Courts28 Jul 2006Allowed
Shri Mangal Singh (since deceased), through L.Rs. Vs Board of Revenue and Others
Uttarakhand High Court · (2007) 2 UC 803
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 134, 135, 135(1), 136, 137
High Courts28 Jul 2006Dismissed
State Vs Jatan
Uttarakhand High Court · (2007) 1 UC 215
Criminal Procedure Code, 1973 (CrPC) — Section 378(1)Penal Code, 1860 (IPC) — Section 302
High Courts28 Jul 2006Dismissed
All Saints College Vs Regional Provident Fund Commissioner and Others
Uttarakhand High Court · (2007) 1 UC 209
High Courts27 Jul 2006Dismissed
Puran Chandra Joshi Vs State of Uttaranchal and Another
Uttarakhand High Court · (2007) 1 AWC 115
Constitution of India, 1950 — Article 14, 16, 226
High Courts25 Jul 2006
Raj Kumar alias Pappu and Others Vs State of Uttaranchal
Uttarakhand High Court · (2006) 3 ACR 2684
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 34Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts25 Jul 2006
Mahaveer Prasad Malpani Vs Presiding Officer, Industrial Tribunal and Another
Uttarakhand High Court · (2006) 110 FLR 1008 : (2007) 1 LLJ 44
Industrial Disputes Act, 1947 — Section 33C
High Courts25 Jul 2006Dismissed
Mr. Atique Ahmad and Others Vs Smt. Jasvinder Kaur and Others
Uttarakhand High Court · (2007) 2 UC 865
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1)(b), 3(g)
High Courts21 Jul 2006
P.E.S. Engineers Pvt. Ltd. Vs The Engineer-in-Charge and Another
Uttarakhand High Court · (2007) 1 UC 373
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 16
High Courts20 Jul 2006Dismissed
Rajesh Kumar Chaturvedi Vs State of Uttaranchal and Another
Uttarakhand High Court · (2007) 1 UC 225
High Courts20 Jul 2006Dismissed
Souninder Singh Hooda Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) 1 UC 226
Uttar Pradesh District Planning Committee Act, 1999 — Section 6Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 18
High Courts20 Jul 2006Dismissed
Ravi Maheshwari Vs Mussoorie Dehradun Development Authority and Others
Uttarakhand High Court · (2006) 3 UC 1963
Constitution of India, 1950 — Article 226
High Courts20 Jul 2006Dismissed
Shankar and Others Vs Surendra Singh Rawat and Another
Uttarakhand High Court · AIR 2007 Utt 15
Civil Procedure Code, 1908 (CPC) — Section 9Registration Act, 1908 — Section 17, 49
High Courts20 Jul 2006
Souninder Singh Hooda Vs State of Uttaranchal and others
Uttarakhand High Court · (2007) 1 UC 226
Uttar Pradesh District Planning Committee Act, 1999 — Section 6Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 18
High Courts20 Jul 2006Dismissed
Sri Dhan Singh Vs Sri Haria
Uttarakhand High Court · (2006) 3 UC 1590
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 106
High Courts19 Jul 2006Dismissed
Iqbal Singh Dillon Vs Board of Revenue and Others
Uttarakhand High Court · (2007) 1 UC 538
Land Acquisition Act, 1894 — Section 17, 17(1), 4, 6Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 131, 131B, 131B(1), 229B