High Courts18 Jul 2006Dismissed
Kichha Sugar Company Ltd. Vs Taxmaco Ltd.
Uttarakhand High Court · (2007) 1 UC 304
Arbitration Act, 1940 — Section 20, 8(1)
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 997 of 1,058
High Courts18 Jul 2006Allowed
Nagar Palika Vs Chief Judicial Magistrate and Another
Uttarakhand High Court · (2007) 3 UC 1460
Uttar Pradesh Municipalities Act, 1916 — Section 141(1), 143(1), 143(2), 143(3), 147(7)
High Courts17 Jul 2006Dismissed
S.K. Srivastava and etc. Vs State of Uttaranchal
Uttarakhand High Court · AIR 2007 Utt 52
Constitution of India, 1950 — Article 14, 19, 246, 254, 265Motor Vehicles Act, 1988 — Section 67Uttar Pradesh Motor Vehicles Taxation Act, 1997 — Section 1, 12, 4, 5, 6
High Courts15 Jul 2006
Liakat (since deceased) and Others Vs State of Uttaranchal
Uttarakhand High Court · (2006) 3 ACR 2795
Criminal Procedure Code, 1973 (CrPC) — Section 207, 273, 319, 319(1), 319(4)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts15 Jul 2006Dismissed
Bhagirathi Plastic Industries Vs State of U.P. and Others
Uttarakhand High Court · (2006) 3 UC 1966
High Courts14 Jul 2006Allowed
Azahar Mohammad and Others Vs Prescribed Authority (Civil Judge, Senior Division) and Another
Uttarakhand High Court · (2006) 3 UC 1940
Civil Procedure Code, 1908 (CPC) — Section 144, 2(2), 8Limitation Act, 1908 — Article 182Limitation Act, 1963 — Article 137, 31
High Courts14 Jul 2006Dismissed
Shri Prabhakar Uniyal and Others Vs Smt. Chinta Devi and Others
Uttarakhand High Court · (2006) 3 UC 1883
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts13 Jul 2006Dismissed
State Vs Rajpal Singh and Others
Uttarakhand High Court · (2007) 1 UC 220
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 306, 34, 498A
High Courts12 Jul 2006Allowed
Km. Bablesh Dheeman Vs Union of India (UOI) and Others
Uttarakhand High Court · (2006) 07 UK CK 0014
High Courts11 Jul 2006Allowed
Vijai Kumar and another Vs State of U.P. and others
Uttarakhand High Court · (2007) 1 UC 85
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 14(3), 4A, 5(3)
High Courts11 Jul 2006Allowed
Vijai Kumar and Another Vs State of U.P. and Others
Uttarakhand High Court · (2007) 1 UC 85
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 14(3), 4A, 5(1), 5(3)
High Courts11 Jul 2006Allowed
Deo Bahadur Singh and Others Vs State of U.P. and Another
Uttarakhand High Court · (2007) 1 UC 61
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10, 10(2), 14(3), 5(1), 5(3)Uttar Pradesh Imposition of Ceiling on Land Holdings Rules, 1961 — Rule 19, 19(2), 19(3)
High Courts10 Jul 2006Dismissed
Radico Khaitan Ltd. Vs State of Uttaranchal
Uttarakhand High Court · (2006) 4 AWC 3565 : (2006) 2 UD 134
Constitution of India, 1950 — Article 14Uttar Pradesh Bottling of Foreign Liquor Rules, 1969 — Rule 2(1), 2(2)Uttar Pradesh Establishment of Manufactory Rules, 1997 — Rule 3(6), 8
High Courts10 Jul 2006Dismissed
Ramesh Chandra Goel Vs State Of Uttaranchal
Uttarakhand High Court · (2006) NCC 196
Cinematograph Act, 1952 — Section 2(c), 2(dd), 5, 7Copyright Act, 1957 — Section 2(m)(ii), 3, 4, 51, 52ACriminal Procedure Code, 1973 (CrPC) — Section 482
High Courts10 Jul 2006Dismissed
Sanjay Goel Vs State of Uttaranchal
Uttarakhand High Court · (2006) NCC 164
Cinematograph Act, 1952 — Section 2(c), 5, 7Copyright Act, 1957 — Section 2(m)(ii), 3, 4, 51, 52ACriminal Procedure Code, 1973 (CrPC) — Section 482
High Courts07 Jul 2006Dismissed
Commissioner, Sales Tax Vs Prakash Tubes Ltd.
Uttarakhand High Court · (2007) 8 VST 151
Uttar Pradesh Trade Tax Act, 1948 — Section 15(1)(o)
High Courts06 Jul 2006Dismissed
Jagdish Narayan Mehra Vs Prescribed Authority/C.J.M. and Another
Uttarakhand High Court · (2007) 1 UC 45
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 19 Rule 1, Order 19 Rule 2Constitution of India, 1950 — Article 21Evidence Act, 1872 — Section 3
High Courts06 Jul 2006
Jagdish Narayan Mehra Vs Prescribed Authority/C.J.M., Nainital and Another
Uttarakhand High Court · (2007) 1 UC 45
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts04 Jul 2006
Rajendra Singh and Another Vs State of U.P.
Uttarakhand High Court · (2006) 3 ACR 3024 : (2007) 1 UC 298 : (2006) 2 UD 315
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 201, 301, 34Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts03 Jul 2006
Shankar Bahadur and Others Vs State of Uttrakhand
Uttarakhand High Court · (2006) 3 ACR 3019 : (2006) 3 UC 1980 : (2006) 2 UD 143
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 109, 147, 149, 300, 302Uttar Pradesh Reorganisation Act, 2000 — Section 35