COURT ARCHIVE

Uttarakhand High Court judgments, 2004

335 judgments · page 3 of 17

High Courts02 Dec 2004Dismissed

Shyam Sunder Vs Ravindra Kumar Verma and another

Uttarakhand High Court · (2005) 3 UC 1639

Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2), 20(4)

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High Courts02 Dec 2004Allowed

Yogendra Singh and Another Vs Motor Accident Claims Tribunal and Others

Uttarakhand High Court · (2005) 2 UC 1025

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5

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High Courts02 Dec 2004Dismissed

Smt. Imrana Vs First Additional District Judge and Others

Uttarakhand High Court · (2005) 2 UC 1345 : (2005) 1 UPLBEC 30

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Panchayat Raj (Settlement of Election Disputes) Rules, 1994 — Rule 3, 4Uttar Pradesh Panchayat Raj Act, 1947 — Section 12(C)(6), 12C

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High Courts01 Dec 2004Dismissed

Deen Dayal Vs Sri. Ram Dutt Punetha and Others

Uttarakhand High Court · (2005) 1 UC 41

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts30 Nov 2004

The Arathi Association and Others Vs Krishi Utpadan Mandi Samiti and Others

Uttarakhand High Court · (2004) 11 UK CK 0032

Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 17

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High Courts30 Nov 2004Allowed

Anirudh Singh Katoch Vs Additional District Judge/F.T.C.-I Nainital and Smt. Lata Chauhan

Uttarakhand High Court · (2005) 1 UC 38

Civil Procedure Code, 1908 (CPC) — Section 115Trusts Act, 1882 — Section 73, 74

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High Courts30 Nov 2004Allowed

Anirudh Singh Katoch Vs Additional District Judge/F.T.C.-I and Another

Uttarakhand High Court · (2005) 1 UC 38

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115, 9Trusts Act, 1882 — Section 73, 74

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High Courts30 Nov 2004Dismissed

Moliya Devi (Smt.) and Another Vs Additional District Judge and Another

Uttarakhand High Court · (2005) 1 ARC 51 : (2005) 1 UC 35 : (2005) 1 UD 217

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

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High Courts29 Nov 2004Allowed

Lata Vs Brijendra Kumar and Others

Uttarakhand High Court · (2005) 1 DMC 159

Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13

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High Courts25 Nov 2004Dismissed

Johar Singh and Another Vs State of Uttrakhand

Uttarakhand High Court · (2005) CriLJ 2035 : (2005) 1 UD 195

Criminal Procedure Code, 1973 (CrPC) — Section 313, 82, 83Penal Code, 1860 (IPC) — Section 201, 302, 307, 34, 352

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High Courts24 Nov 2004Allowed

Mohd. Hanif Vs Prescribed Authority/S.D.M. and Another

Uttarakhand High Court · (2005) 1 ARC 505

Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4(1)

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High Courts24 Nov 2004Dismissed

State of U.P. Vs Presiding Officer, Labour Court and Another

Uttarakhand High Court · (2005) 104 FLR 193 : (2005) 2 LLJ 66

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 25B, 25B(2), 25F, 4K, 6N

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High Courts24 Nov 2004Allowed

Shri Naval Kishore Vs Shri Ganesh Singh and Others

Uttarakhand High Court · (2005) 1 UC 238 : (2005) 1 UPLBEC 26

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High Courts23 Nov 2004Allowed

Himalaya Stone Industry and Others Vs State of Uttaranchal and Others

Uttarakhand High Court · (2005) 141 STC 95

Central Sales Tax Act, 1956 — Section 15Uttar Pradesh Trade Tax Act, 1948 — Section 2(1), 29A, 3A(1), 3AAA, 3D

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High Courts22 Nov 2004

Sohan Singh Vs Naveen Kumar and Others

Uttarakhand High Court · (2005) 1 ACC 135

Motor Vehicles Act, 1988 — Section 173

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High Courts22 Nov 2004Allowed

Administrator General of Uttaranchal Vs Additional District Judge 2nd and Another

Uttarakhand High Court · AIR 2005 Utt 18 : (2005) 1 UD 273

Administrator Generals Act, 1963 — Section 8Constitution of India, 1950 — Article 296Succession Act, 1925 — Section 8

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High Courts22 Nov 2004Allowed

Bhuwan Chandira Tewari and Another Vs Harikishan Tewari and Sons and Others

Uttarakhand High Court · (2005) 2 UC 1093

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 16, Order 41 Rule 22, 100Partnership Act, 1932 — Section 19, 22, 39, 40, 41

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High Courts19 Nov 2004

Pratap Sagar Rai Vs State of Uttrakhand

Uttarakhand High Court · (2005) 2 UC 1054

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304

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High Courts18 Nov 2004Dismissed

Roshan Lal Vs State of Uttaranchal and Others

Uttarakhand High Court · (2005) CriLJ 2031 : (2005) 2 UC 1001 : (2005) 1 UD 54

Criminal Procedure Code, 1973 (CrPC) — Section 207, 208, 209, 309, 309(2)Penal Code, 1860 (IPC) — Section 302, 307, 452, 504

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High Courts18 Nov 2004

Devendra Kukreti Vs Additional District Judge, IInd/Fast Track Court, Udham Singh Nagar and Others

Uttarakhand High Court · (2005) 2 UC 937

Constitution of India, 1950 — Article 227

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