Uttarakhand High Court Judgments 2005

High Courts23 Dec 2005Dismissed

D.S.M. Agro Products Limited Vs The State of Uttaranchal and Others

Uttarakhand High Court · (2005) 12 UK CK 0023

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3Uttar Pradesh Sugarcane (Purchase Tax) Act, 1961 — Section 4, 4(3), 4(4)

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High Courts23 Dec 2005Dismissed

Shri Shashank Sharma Vs State of Uttaranchal and Others

Uttarakhand High Court · (2006) 2 UC 1028

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 17, 17(1), 17(3A), 17(4)

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High Courts23 Dec 2005Allowed

Uttaranchal Education and Examination Board Vs Dalip Kumar and Others

Uttarakhand High Court · (2006) 2 UC 1044

Uttar Pradesh Intermediate Education Act, 1921 — Section 15, 15(1), 15(2), 16(1), 7Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 1, 2, 2(70)

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High Courts23 Dec 2005Dismissed

Nirmala Mohim Bhatt and Others Vs Additional Chief Revenue Commissioner and Others

Uttarakhand High Court · (2006) 2 UC 934

Constitution of India, 1950 — Article 226Uttar Pradesh Land Revenue Act, 1901 — Section 33, 33, 34, 35, 39Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 229B

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High Courts23 Dec 2005

Arshad Jamil Vs State of Uttaranchal and Others

Uttarakhand High Court · (2006) 2 UC 740

Constitution of India, 1950 — Article 233, 234, 235Uttar Pradesh Nyayik Constitution Sewa Rules, 1951 — Rule 24, 24(1)Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 9

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High Courts21 Dec 2005

Dr. I.P. Sharma Vs State of Uttaranchal

Uttarakhand High Court · (2006) 1 UC 324

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High Courts20 Dec 2005Dismissed

Rural Litigation and Entitlement Kendra Vs State of Uttaranchal and Others

Uttarakhand High Court · AIR 2006 Utt 49 : (2006) 2 UC 1049 : (2006) 1 UD 165

Constitution of India, 1950 — Article 226Right to Information Act, 2005 — Section 15, 15(3), 15(5), 15(6)

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High Courts16 Dec 2005Allowed

Susheel Kumar Gupta Vs State of Uttaranchal and Others

Uttarakhand High Court · (2006) 2 UC 977

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 406, 498A

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High Courts16 Dec 2005

Mahaveer Singh and Others Vs State of Uttaranchal and Others

Uttarakhand High Court · (2006) 2 UC 995

Uttar Pradesh Subordinate Educational (Trained Graduates Teachers) Service Rules, 1983 — Rule 5, 8

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High Courts15 Dec 2005

Mahendra Kumar Tayal Vs State of Uttaranchal

Uttarakhand High Court · (2006) 2 UC 805

Constitution of India, 1950 — Article 226

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High Courts13 Dec 2005

Ahmad Bharti Vs Civil Judge (Junior Division), Roorkee, District Haridwar

Uttarakhand High Court · (2006) 2 UC 898

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10

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High Courts12 Dec 2005

Atif Ali Vs Central Board of Secondary Education and Others

Uttarakhand High Court · AIR 2006 Utt 14 : (2006) 2 UC 1061 : (2006) 1 UD 173

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High Courts08 Dec 2005Dismissed

Sushil Kumar Vs State Bank of India and Others

Uttarakhand High Court · (2006) 2 UC 1071

Uttar Pradesh Land Revenue Act, 1901 — Section 183, 183(1), 183(4), 287AUttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 2, 3, 3(1)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 287A

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High Courts07 Dec 2005

Smt. Donita and Others Vs State of Uttaranchal and Another

Uttarakhand High Court · (2006) 2 UC 728

Mineral Concession Rules, 1960 — Rule 12, 12(1), 12(1B), 9, 9(2)

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High Courts02 Dec 2005

Commissioner of Income Tax Vs Chief Officer, Zonal Officer, State Bank of India

Uttarakhand High Court · (2006) 155 TAXMAN 477

Income Tax Act, 1961 — Section 15, 16, 17, 201, 295

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High Courts02 Dec 2005Dismissed

Commissioner of Income Tax and Another Vs Chief Officer, State Bank of India

Uttarakhand High Court · (2006) 205 CTR 340 : (2006) 285 ITR 321 : (2006) 1 UD 314

Income Tax Act, 1961 — Section 15, 16, 17, 17(2), 201Income Tax Rules, 1962 — Rule 2A, 3

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High Courts02 Dec 2005

Deepak Garg and Another Vs Motor Accident Claims Tribunal and Others

Uttarakhand High Court · (2006) 2 ACC 586

Motor Vehicles Act, 1988 — Section 166

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High Courts02 Dec 2005

Dayal Singh Vs Janki Devi and Others

Uttarakhand High Court · (2006) 3 ACC 171 : (2006) 2 UC 853 : (2006) 1 UD 82

Motor Vehicles Act, 1988 — Section 149, 173Penal Code, 1860 (IPC) — Section 279, 304A, 337, 427

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High Courts02 Dec 2005

Rajesh Kumar Gupta Vs State of Uttaranchal

Uttarakhand High Court · (2006) 1 ACR 57 : (2007) NCC 140 : (2006) 2 UC 845 : (2006) 1 UD 79

Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 19, 24, 27ADrugs and Magic Remedies (Objectionable Advertisements) Act, 1954 — Section 4

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High Courts30 Nov 2005Allowed

Hukum Singh @ Hukum Chand Vs State of Uttaranchal and Others

Uttarakhand High Court · (2006) 3 UC 1503

Limitation Act, 1963 — Article 137Uttar Pradesh Industrial Disputes Act, 1947 — Section 10, 10(1), 12(5), 2A, 37C

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Uttarakhand High Court judgments, 2005