CourtKutchehry.com

COURT ARCHIVE

Uttarakhand High Court judgments, 2005

410 judgments · page 15 of 21

High Courts13 May 2005Dismissed

Sri Jogendra Mittal Vs Smt. Indira Devi

Uttarakhand High Court · (2005) 3 UC 2043

Transfer of Property Act, 1882 — Section 114Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30
Read judgment
High Courts11 May 2005

Alpana Shankar Vs Union Bank of India and Another

Uttarakhand High Court · (2006) 2 BC 452 : (2005) 3 UC 1623 : (2005) 1 UD 692

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17
Read judgment
High Courts11 May 2005

State of U.P. Vs Board of Revenue and Another

Uttarakhand High Court · (2005) 3 UC 1893

Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 20Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 117(1), 154, 154A, 154A(1)
Read judgment
High Courts09 May 2005

Baraf Singh Vs State of Uttaranchal

Uttarakhand High Court · (2005) CriLJ 3212 : (2005) 3 UC 1539 : (2005) 1 UD 764

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 300, 302, 304
Read judgment