COURT ARCHIVE

Uttarakhand High Court judgments, 2005

410 judgments · page 11 of 21

High Courts15 Jul 2005Dismissed

Sunil Kumar Chaudhary Vs Sri Nandan Arya and Others

Uttarakhand High Court · (2006) 1 UC 69

Constitution of India, 1950 — Article 215Contempt of Courts (Allahabad High Court) Rules, 1977 — Rule 3(3), 3(4)Contempt of Courts Act, 1971 — Section 15, 15(1), 23

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High Courts15 Jul 2005Dismissed

Sri Hira Ballabh Tiwari Vs The III Addl. District Judge and Others

Uttarakhand High Court · (2005) 07 UK CK 0044

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 Courts15 Jul 2005

Chiddu and etc. Vs State of Uttaranchal

Uttarakhand High Court · (2005) CriLJ 4251 : (2006) 1 UC 175 : (2005) 2 UD 626

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 16, 20Penal Code, 1860 (IPC) — Section 376

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High Courts15 Jul 2005Dismissed

Vijay Kumar Srivastava Vs State of Uttaranchal and Another

Uttarakhand High Court · (2005) 3 UC 1964

Uttar Pradesh Palika and Jal Sansthans Water Works Engineering (Centralised) Services Rules, 1966 — Rule 6Uttar Pradesh Water Supply and Sewerage Act, 1975 — Section 2, 20, 20(3)

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High Courts14 Jul 2005Dismissed

Vinod Singh Negi Vs State of Uttaranchal and Another

Uttarakhand High Court · (2006) 3 BC 588 : (2005) CriLJ 3827

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 145

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High Courts14 Jul 2005Dismissed

Reading and Bates Drilling Co. (as agent of Daniel Gates) Vs Commissioner of Income Tax

Uttarakhand High Court · (2005) 199 CTR 66 : (2005) 277 ITR 253

Income Tax Act, 1961 — Section 2(45), 260A, 4, 4(2), 5

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High Courts14 Jul 2005Allowed

Capt. V.N. Saxena Vs Union of India (UOI) and Another

Uttarakhand High Court · (2005) 3 SLJ 196

Army Act, 1950 — Section 122, 19Army Rules, 1954 — Rule 14, 14(2), 14(3), 14(4), 182Constitution of India, 1950 — Article 14, 226

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High Courts14 Jul 2005

Dhani Devi and Others Vs New India Assurance Company Limited

Uttarakhand High Court · (2006) 2 ACC 666 : (2006) 1 UC 59 : (2005) 2 UD 206

Motor Vehicles Act, 1988 — Section 146, 147, 173

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High Courts14 Jul 2005Allowed

Smt. Indira Mohini and Another Vs District Judge and Others

Uttarakhand High Court · (2006) 1 UC 560

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Article 17, 12, 7

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High Courts14 Jul 2005Dismissed

Ratna Devi Vs Union of India (UOI) and Others

Uttarakhand High Court · (2006) 1 UC 322

Army Act, 1950 — Section 39Army Pension Rules, 1961 — Rule 173Constitution of India, 1950 — Article 226

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High Courts14 Jul 2005

Madan Mohan Kukreti Vs District Judge and Others

Uttarakhand High Court · AIR 2005 Utt 42 : (2006) 1 UC 622 : (2005) 2 UD 349

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106

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High Courts13 Jul 2005

U.P. State Road Transport Corporation Vs State of U.P. and Others

Uttarakhand High Court · (2005) 106 FLR 1142 : (2005) 3 LLJ 9 : (2006) 1 UC 30 : (2005) 2 UD 258

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 17B

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High Courts13 Jul 2005Dismissed

Smt. Sunita Singh and Another Vs Sri Sundar Lal Moyal and Others

Uttarakhand High Court · (2006) 1 UC 580

Contempt of Courts Act, 1971 — Section 20

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High Courts13 Jul 2005Allowed

Smt. Shahzadi Begum (dead) and Others Vs The Special Judge/Additional District and Sessions Judge and Others

Uttarakhand High Court · (2006) 1 UC 40

Constitution of India, 1950 — Article 226Uttar Pradesh Reorganisation Act, 2000 — Section 35

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High Courts12 Jul 2005Dismissed

Vedansh and Others Vs G.B. Pant University of Agriculture and Technology and Another

Uttarakhand High Court · (2006) 1 UC 17

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High Courts12 Jul 2005Dismissed

Smt. Phoolwati and Others Vs Additional District Judge/F.T.C. IV and Another

Uttarakhand High Court · (2006) 1 UC 526

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts12 Jul 2005Allowed

Jitendra Singh Vs State of Uttaranchal and Others

Uttarakhand High Court · (2006) 1 UC 555

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(8), 2Central Reserve Police Force Rules, 1955 — Rule 27

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High Courts12 Jul 2005Dismissed

Smt. Phoolwati and Others Vs Additional District Judge/F.T.C. IV, Dehradun and Another

Uttarakhand High Court · (2006) 1 UC 526

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts12 Jul 2005

Pawan Vs State of Uttaranchal

Uttarakhand High Court · (2005) 3 UC 2001

Criminal Procedure Code, 1973 (CrPC) — Section 164, 228, 281, 303, 304Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 20, 201, 302, 34, 376

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High Courts12 Jul 2005Allowed

Kewal Ram Vs State of U.P. and Others

Uttarakhand High Court · (2005) 3 AWC 2674 : (2006) 1 UC 676 : (2005) 2 UD 371

Constitution of India, 1950 — Article 226Uttar Pradesh Treasury Ministerial Service Rules, 1938 — Rule 5

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