COURT ARCHIVE

Uttarakhand High Court judgments, 2005

410 judgments · page 2 of 21

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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High Courts28 Nov 2005Dismissed

Rajeev Nayan Saklani Vs U.P. State

Uttarakhand High Court · AIR 2006 Utt 23

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High Courts25 Nov 2005Dismissed

Smt. Premwati Arora Vs State of Uttaranchal and Others

Uttarakhand High Court · (2006) 2 UC 739

Constitution of India, 1950 — Article 226Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 5(5), 5B, 5C

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High Courts25 Nov 2005

Trilok Singh Vs Motor Accident Claims Tribunal/District Judge and Others

Uttarakhand High Court · (2007) 1 ACC 87 : (2006) 2 UC 913 : (2006) 1 UD 196

Motor Vehicles Act, 1988 — Section 170, 173

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High Courts25 Nov 2005Dismissed

Suneel Kumar Gupta and Others Vs Punjab and Sindh Bank

Uttarakhand High Court · AIR 2006 Utt 26 : (2007) 1 BC 353 : (2006) 2 UC 811 : (2006) 1 UD 47

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 34Contract Act, 1872 — Section 139 , 141

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High Courts24 Nov 2005

Sarafat Vs Additional District Judge, IIIrd Fast Track Court and Others

Uttarakhand High Court · (2006) 3 UC 1493

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151, 153

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High Courts24 Nov 2005Dismissed

Mohd. Hazi Rafeeq Vs State of Uttaranchal and Others

Uttarakhand High Court · AIR 2006 Utt 18 : (2006) 2 UC 780 : (2006) 1 UD 14

Constitution of India, 1950 — Article 48A, 51AUttaranchal Establishment and Regulation of Saw Mills Rules, 2004 — Rule 5

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High Courts24 Nov 2005Dismissed

Vinod Goyal Vs Sarita Goyal

Uttarakhand High Court · AIR 2006 Utt 36 : (2005) 2 DMC 849 : (2005) 2 UD 671

Family Courts Act, 1984 — Section 19Guardians and Wards Act, 1890 — Section 10, 25

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High Courts23 Nov 2005Dismissed

Gaurav Kumar Sharma Vs Central Board of Secondary Education and Another

Uttarakhand High Court · (2006) 2 UC 760

Constitution of India, 1950 — Article 226

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High Courts23 Nov 2005Allowed

Jai Singh Bhandari Vs State of Uttaranchal and Others

Uttarakhand High Court · (2006) 2 UC 972 : (2006) 1 UPLBEC 22

Constitution of India, 1950 — Article 311Hindu Marriage Act, 1955 — Section 13Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 14(1), 16, 4, 4(1), 4(2)

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High Courts23 Nov 2005Dismissed