High Courts03 Jul 2006
Saukin Singh Negi and Others Vs New India Assurance Company and Others
Uttarakhand High Court · (2007) 2 ACC 98 : (2008) ACJ 1120
Motor Vehicles Act, 1988 — Section 140, 166, 173
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 998 of 1,058
High Courts03 Jul 2006Dismissed
State of Uttaranchal Vs Hukum Singh
Uttarakhand High Court · AIR 2007 Utt 20
High Courts02 Jul 2006Allowed
Smt. Heera Devi Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) 3 UC 1486
High Courts30 Jun 2006Dismissed
Ratan Singh Vs State of Uttaranchal
Uttarakhand High Court · (2007) CriLJ 746
Criminal Procedure Code, 1973 (CrPC) — Section 2, 20, 244, 246, 313Evidence Act, 1872 — Section 67Prevention of Food Adulteration Act, 1954 — Section 12, 13, 14, 14A, 16
High Courts29 Jun 2006Dismissed
Jagpal Singh and Others Vs State of Uttaranchal and Another
Uttarakhand High Court · (2007) 1 UC 327
Constitution of India, 1950 — Article 14, 16Uttar Pradesh PWD (IB) Subordinate Engineer Services Rules, 1951 — Rule 12, 14, 15, 16, 17Uttar Pradesh Regularisation of Ad hoc Appointments (On Posts Within the Purview of the Public Service Commission) Rules, 1979 — Rule 7
High Courts26 Jun 2006Dismissed
Arif Khan @ Agha Khan Vs State of Uttaranchal
Uttarakhand High Court · (2006) CriLJ 4564
Criminal Procedure Code, 1973 (CrPC) — Section 172, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 16, 17, 18, 19
High Courts26 Jun 2006
Janardan Vs Lila Rani Bakshi and Others
Uttarakhand High Court · (2007) 1 ACC 253 : (2006) 3 UC 1587
Motor Vehicles Act, 1939 — Section 110D
High Courts26 Jun 2006
Dharmawati Devi and Others Vs Gurbachan Singh and Another
Uttarakhand High Court · (2007) 2 ACC 109 : (2006) 3 UC 1840 : (2006) 2 UD 58
Motor Vehicles Act, 1988 — Section 140, 161, 163A, 165
High Courts26 Jun 2006Dismissed
Pramod Kumar Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) 3 UC 1598
High Courts26 Jun 2006Allowed
Dehradun Tea Company Ltd. Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) 148 STC 56
Uttar Pradesh Sales Tax Act, 1948 — Section 2Uttar Pradesh Trade Tax Act, 1948 — Section 11(1), 3, 3AAAA
High Courts22 Jun 2006
Smt. Geeta Adhikari Vs The Presiding Officer, Labour Court and Others
Uttarakhand High Court · (2006) 3 UC 1816
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4(K)
High Courts21 Jun 2006Allowed
Pitamber Lal and Another Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) 1 UC 323
Dying in Harness Rules, 1974 — Rule 5Evidence Act, 1872 — Section 108
High Courts20 Jun 2006Dismissed
Umesh Maheshwari and etc. Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) CriLJ 1690
Arms Act, 1959 — Section 24, 25, 3, 4Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 21National Security Act, 1980 — Section 3, 5A
High Courts20 Jun 2006Allowed
Diwan Singh and Another Vs The State
Uttarakhand High Court · (2007) NCC 73 : (2007) 1 UC 248
Criminal Procedure Code, 1973 (CrPC) — Section 207, 374(2)Penal Code, 1860 (IPC) — Section 302Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts19 Jun 2006Dismissed
Ashish Rawat Vs Cantonment Executive Officer, Cantonment Board and Another
Uttarakhand High Court · (2007) 1 UC 42
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 23
High Courts19 Jun 2006
Sumit Srivastava Vs Uttaranchal Shiksha Avam Priksha Parisahd Ramnagar and Others
Uttarakhand High Court · (2006) 2 UC 1285
High Courts19 Jun 2006Dismissed
The New India Assurance Company Ltd. Vs Smt. Umedi Devi
Uttarakhand High Court · (2006) 2 UC 1304
Motor Vehicles Act, 1988 — Section 140, 166, 168, 173
High Courts16 Jun 2006Dismissed
Erbis Engineering Co. Ltd. Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) 3 AWC 2604 : (2006) 3 UC 1618 : (2006) 2 UD 21
Constitution of India, 1950 — Article 226
High Courts16 Jun 2006Partly Allowed
Nitya Nand and Others Vs State of Uttar Pradesh
Uttarakhand High Court · (2007) 1 UC 126
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 395, 427, 504
High Courts15 Jun 2006Allowed
Yogendra Mohan Badoni Vs Project Officer, Liquid Nitrogen Plant and Others
Uttarakhand High Court · (2006) 3 UC 1766