High Courts13 Jun 2006Allowed
Ramola Construction Company Vs The Executive Officer, Nagar Panchayat, Muni-Ki-Reti and Others
Uttarakhand High Court · (2007) 1 UC 345
Civil Procedure Code, 1908 (CPC) — Section 89, 89(2)
COURT ARCHIVE
Uttarakhand High Court judgments
21,152 judgments · page 999 of 1,058
High Courts12 Jun 2006Dismissed
Smt. Bhanumati Vs The State
Uttarakhand High Court · (2007) NCC 486
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 307
High Courts08 Jun 2006Dismissed
Nanhu Singh Vs Deputy Director of Consolidation and Others
Uttarakhand High Court · (2006) 3 UC 1442
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 6Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5
High Courts08 Jun 2006Dismissed
Nanhu Singh Vs Deputy Director of Consolidation, Udham Singh Nagar and Others
Uttarakhand High Court · (2006) 3 UC 1442
Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5
High Courts08 Jun 2006
Jai Prakash Vs State of Uttaranchal
Uttarakhand High Court · (2006) 3 ACR 2539 : (2006) 3 UC 1777 : (2006) 2 UD 34
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 300, 302, 304Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts08 Jun 2006Allowed
Amita Vs State of Uttaranchal and Another
Uttarakhand High Court · (2007) NCC 318 : (2007) 1 UC 125
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts08 Jun 2006
Smt. Kavita Malhotra and Anr Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) NCC 234
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts08 Jun 2006Allowed
Indra Singh Vs State of U.P. and Others
Uttarakhand High Court · AIR 2007 Utt 24
Stamp Act, 1899 — Section 2
High Courts08 Jun 2006Dismissed
Mohd. Asif and Another Vs State of Uttrakhand
Uttarakhand High Court · (2006) 06 UK CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts08 Jun 2006
Surendra Singh Vs Shakuntala Devi and Others
Uttarakhand High Court · (2007) 1 DMC 635 : (2007) NCC 360 : (2007) 1 UC 108 : (2006) 2 UD 230
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts07 Jun 2006Dismissed
Bhuban Chandra Vs Buddhi Ram
Uttarakhand High Court · (2007) NCC 493 : (2006) 3 UC 1826
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 313Penal Code, 1860 (IPC) — Section 499, 500
High Courts07 Jun 2006
Bhupal and Another Vs State of Uttrakhand
Uttarakhand High Court · (2006) CriLJ 4463 : (2006) 3 UC 1759 : (2006) 2 UD 29
Criminal Procedure Code, 1973 (CrPC) — Section 207, 374Penal Code, 1860 (IPC) — Section 302, 34Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts07 Jun 2006Dismissed
Om Prakash Sharma Vs Himalaya Institute of Medical Science and Others
Uttarakhand High Court · (2006) 3 UC 1594
High Courts06 Jun 2006Allowed
Subhash Saxena Vs Establishment Officer, Govind Ballabh Pant University of Agriculture and Technology and Others
Uttarakhand High Court · (2006) 3 UC 1933
High Courts24 May 2006
Ramesh Kumar Vs Regional Manager, Uttaranchal Transport Corporation Ltd. and Others
Uttarakhand High Court · (2006) 3 UC 1770
Constitution of India, 1950 — Article 309, 311(2)
High Courts24 May 2006Allowed
Ramesh Kumar Vs Regional Manager, Uttaranchal Transport Corporation Ltd., Dehradun and Others
Uttarakhand High Court · (2006) 3 UC 1770
Constitution of India, 1950 — Article 309, 311(2)
High Courts23 May 2006
Ranjan Sarkar Vs State of Uttaranchal
Uttarakhand High Court · (2006) 3 ACR 2543 : (2006) 3 UC 1409 : (2006) 1 UD 648
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 302
High Courts23 May 2006
Ramesh Lal Shah and Others Vs State of Uttaranchal and Another
Uttarakhand High Court · (2006) 3 UC 1387
Constitution of India, 1950 — Article 14, 19, 19(1), 19(6), 301Uttar Pradesh Excise Act, 1910 — Section 40Uttaranchal Excise (Settlement of Licenses for Retail Sale of Country Liquor) Rules, 2001 — Rule 8, 9
High Courts23 May 2006
Doughles Vuges Vs Navneet Mittal and Others
Uttarakhand High Court · (2006) 3 UC 1401
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts22 May 2006Dismissed
Smt. Kanti Devi and Others Vs Moolchand Lalta Prasad and Others
Uttarakhand High Court · AIR 2007 Utt 30 : (2007) 1 UC 371 : (2006) 2 UD 378
Motor Vehicles Act, 1939 — Section 110A, 110B