Constitution of India, 1950 — Article 226, 227Uttar Pradesh Government Servants (Seniority) Rules, 1991 — Rule 5Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4

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High Courts10 Dec 2004

Chief Engineer Central Zone Telecommunication Civil and Others Vs Dayal Construction Co.

Uttarakhand High Court · AIR 2005 Utt 34 : (2005) 2 ARBLR 520 : (2005) 2 UC 1324 : (2005) 1 UD 358

Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 47, 80Specific Relief Act, 1963 — Section 39

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High Courts09 Dec 2004Dismissed

Dr. (Smt.) Mannu Dhondiyal Vs State of Uttaranchal and Another

Uttarakhand High Court · (2004) 12 UK CK 0004

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High Courts08 Dec 2004Allowed

Harshada P. Worah (Smt.) Vs District Judge and Others

Uttarakhand High Court · (2005) 1 ARC 333 : (2005) 1 UD 262

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)

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High Courts08 Dec 2004Dismissed

Smt. Devki Devi Vs Additional District Judge/2nd Fast Track Court and Others

Uttarakhand High Court · (2005) 1 UC 253

Army Pension Rules, 1961 — Rule 4Criminal Procedure Code, 1973 (CrPC) — Section 125Succession Act, 1925 — Section 372, 373, 384

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High Courts07 Dec 2004Allowed

Virendra Kumar Verma Vs The State of Uttaranchal and Others

Uttarakhand High Court · (2005) 2 UC 1313

Constitution of India, 1950 — Article 226Uttar Pradesh Government Servants (Seniority) Rules, 1991 — Rule 4, 8(2)Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4, 8(2)

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High Courts06 Dec 2004Allowed

Tehri Hydro Development Corporation Vs Krishna Nand Joshi and Others

Uttarakhand High Court · (2005) 2 UC 1124

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 4, 50, 50(2), 6

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High Courts06 Dec 2004Allowed

Birendra Singh (Sri) Vs State of U.P. and Another

Uttarakhand High Court · (2005) 1 ARC 508

Companies Act, 1956 — Section 3Land Acquisition Act, 1894 — Section 41Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4(1)

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High Courts06 Dec 2004Dismissed

State of U.P. and Govt. Fruits Preservation Centre Vs Sri Chand Narain Saklani and Others Sri Chand Narain Saklani and Others Vs IIIrd Additional District Judge and Others

Uttarakhand High Court · (2005) 1 ARC 515

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8), 7

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High Courts06 Dec 2004

Oriental Insurance Co. Ltd. Vs Neela Devi and Another

Uttarakhand High Court · (2005) 4 ACC 165 : (2005) 105 FLR 215

Employees Compensation Act, 1923 — Section 4

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High Courts04 Dec 2004Allowed

Surendra Kumar Vs State of Uttrakhand

Uttarakhand High Court · (2005) 2 UC 1387

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 365

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High Courts03 Dec 2004Allowed

Lakhpat Singh Vs State of Uttaranchal

Uttarakhand High Court · (2005) 2 UC 1339

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts03 Dec 2004

Nazir Ahmad Vs State of Uttairanchal

Uttarakhand High Court · (2004) 12 UK CK 0024

Penal Code, 1860 (IPC) — Section 302, 304, 323, 34

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High Courts02 Dec 2004Dismissed

Harish Chandra Jaiswal Vs Chief Revenue Commissioner and Others

Uttarakhand High Court · (2004) 12 UK CK 0043

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 227Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143, 229B

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High Courts02 Dec 2004

Murti Shri Raghunath Je Maharaj Virajman Mandir Shri Raghunath Jee Maharaj and Others Vs Additional District Judge and Others

Uttarakhand High Court · (2005) 1 ARC 503 : (2005) 2 RD 752

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 80

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High Courts02 Dec 2004Dismissed

Shyam Sunder Vs Ravindra Kumar Verms and Another

Uttarakhand High Court · (2005) 3 UC 1639

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106

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