COURT ARCHIVE

Uttarakhand High Court judgments, 2005

410 judgments · page 21 of 21

High Courts16 Feb 2005Dismissed

Ahmad Sayeed Vs District Judge and Others

Uttarakhand High Court · (2005) 1 ARC 730

Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 10, 23Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)

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High Courts15 Feb 2005Dismissed

Mahavir Prasad Vs U.P. State Public Services Tribunal and Others

Uttarakhand High Court · (2005) 2 AWC 1520 : (2005) 105 FLR 34 : (2005) 2 UC 1180 : (2005) 1 UD 489 : (2005) 1 UPLBEC 36

Constitution of India, 1950 — Article 14, 21, 226, 311(2)Financial Hand Book Rules — Rule 59APenal Code, 1860 (IPC) — Section 409, 420, 471

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High Courts14 Feb 2005Dismissed

Managing Director, Uttaranchal Van Vikas Nigam and Another Vs Desh Raj Singh and Others

Uttarakhand High Court · (2005) 2 AWC 1524 : (2005) 105 FLR 38 : (2005) 2 UC 1127 : (2005) 1 UD 487 : (2005) 2 UPLBEC 478 : (2005) 2 UPLBEC 47

Constitution of India, 1950 — Article 226Uttar Pradesh Reorganisation Act, 2000 — Section 67

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High Courts11 Feb 2005Allowed

Brijnandan Sharan Bansal and Others Vs Pepsu Road Transport Corporation and Another

Uttarakhand High Court · (2005) 4 ACC 820 : (2007) ACJ 692 : (2005) 3 UC 1620 : (2005) 1 UD 710

Motor Vehicles Act, 1988 — Section 163A, 163B, 166, 173

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High Courts11 Feb 2005

Ramji Singh Vs Union of India (UOI) and Others

Uttarakhand High Court · (2005) 02 UK CK 0002

Army Act, 1950 — Section 164(2), 179, 69Penal Code, 1860 (IPC) — Section 304A

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High Courts10 Feb 2005Dismissed

Lt. Col. Jagannath Singh Pathania (Retd.) Vs Union of India (UOI) and Another

Uttarakhand High Court · (2005) 02 UK CK 0019

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High Courts09 Feb 2005Dismissed

Chairman of District Cane Service Authority Vs Mohd. Usman Ikramul Haq and Others

Uttarakhand High Court · (2005) 105 FLR 217 : (2005) 2 UPLBEC 49

Constitution of India, 1950 — Article 162Uttar Pradesh Co-operative Societies Act, 1965 — Section 122

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High Courts08 Feb 2005Allowed

Mohd. Shan Khan Vs Jahanat Khan and Another

Uttarakhand High Court · (2005) 2 UC 1185

Motor Vehicles Act, 1988 — Section 173

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High Courts08 Feb 2005Dismissed

P.C. Sharma and Others Vs Union of India (UOI) and Others

Uttarakhand High Court · AIR 2006 Utt 4 : (2005) 2 UC 1107 : (2005) 1 UD 480

Constitution of India, 1950 — Article 226

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High Courts07 Feb 2005Allowed

Vinod Kumar Sharma Vs State of U.P. (Now Uttaranchal) and Others

Uttarakhand High Court · AIR 2005 Utt 66 : (2005) 2 UC 1148 : (2005) 1 UD 476

Penal Code, 1860 (IPC) — Section 185

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