COURT ARCHIVE

Uttarakhand High Court judgments, 2005

410 judgments · page 3 of 21

High Courts09 Nov 2005Allowed

Ashish Nanda Vs State of Uttaranchal and Others

Uttarakhand High Court · AIR 2006 Utt 30

Stamp Act, 1899 — Section 47A, 47A(1)Uttar Pradesh Stamp (Valuation of Property) Rules, 1997 — Rule 3, 4Uttar Pradesh Stamp Rules, 1942 — Rule 340, 340A, 341, 341(1), 341(2)

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High Courts29 Oct 2005Allowed

Bhupesh Chandra Joshi Vs Mukhtar Alam alias Guddu and Another

Uttarakhand High Court · (2006) 2 UC 983

Motor Vehicles Act, 1988 — Section 147, 149(2), 173

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High Courts29 Oct 2005

New India Assurance Co. Ltd. Vs Sita Ram and Others

Uttarakhand High Court · (2006) 2 ACC 175 : (2006) 1 UC 193 : (2005) 2 UD 652

Motor Vehicles Act, 1988 — Section 173

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High Courts29 Oct 2005Dismissed

Nirmal Singh and etc. Vs State and etc.

Uttarakhand High Court · (2006) CriLJ 449

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 34

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High Courts27 Oct 2005Dismissed

Dinesh Chandra Khanna and Others Vs U.P. Sainik Kalyan Evam Punarvas

Uttarakhand High Court · (2006) 2 UC 858

Transfer of Property Act, 1882 — Section 106, 111, 14A

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High Courts26 Oct 2005

Rinkoo alias Kishan Lal and Another Vs State of Uttaranchal

Uttarakhand High Court · (2006) 2 UC 828

Evidence Act, 1872 — Section 119Penal Code, 1860 (IPC) — Section 363, 366, 376, 452, 506

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High Courts26 Oct 2005Allowed

Mamta Bisht, Advocate Vs State of Uttaranchal and Others

Uttarakhand High Court · (2006) 2 UC 786

Constitution of India, 1950 — Article 14, 16, 16(4)

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High Courts21 Oct 2005

Sardar Deedar Singh Vs United India Insurance Co. and Others

Uttarakhand High Court · (2005) 4 ACC 596 : (2006) 2 UC 865 : (2006) 1 UC 215 : (2006) 1 UD 96

Motor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 279, 304A, 338

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High Courts20 Oct 2005Allowed

Pooran Chandra Vs Collector, Haridwar and Others

Uttarakhand High Court · (2006) 3 UC 1495

Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B

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High Courts20 Oct 2005Dismissed

Km. Ratnanjali Mishra Vs State of Uttaranchal and Others

Uttarakhand High Court · (2006) 1 UC 149

Indian Medical Council Act, 1956 — Section 10A(4)

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High Courts20 Oct 2005

Krishan Kumar Vs State of Uttaranchal and Others

Uttarakhand High Court · (2006) 1 UC 146

Constitution of India, 1950 — Article 226Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 18, 18(1), 27(2)Uttar Pradesh Kshetra Panchayats and Zila Panchayats (Election of Members) Rules, 1994 — Rule 18(3)

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High Courts20 Oct 2005Dismissed

Rajendra Singh and Others Vs Registrar General, High Court of Uttaranchal and Another

Uttarakhand High Court · (2006) 1 UC 139

Civil Procedure Code, 1908 (CPC) — Section 137, 137(2), 137(3)Criminal Procedure Code, 1973 (CrPC) — Section 354(1)General (Civil) Rules, 1957 — Rule 15

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High Courts20 Oct 2005Allowed

Ali Hasan Vs Deputy Director, Consolidation and Others

Uttarakhand High Court · (2005) 10 UK CK 0024

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11(1), 9A(2)

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High Courts20 Oct 2005Allowed

Diwani Ram, Patwari Circle Karn Karayal Vs Commissioner, Kumaon Division and Others

Uttarakhand High Court · (2006) 1 UC 164

Civil Services (Classification, Control and Appeal) Rules — Rule 55AConstitution of India, 1950 — Article 309, 311(2)

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High Courts20 Oct 2005Allowed

Diwani Ram Patwari Circle Karn Karayal Vs Commissioner Kumaon Division Nainital and Others

Uttarakhand High Court · (2006) 1 UC 164

Constitution of India, 1950 — Article 309, 311(2)

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High Courts20 Oct 2005Allowed

Pooran Chandra Vs Collector and Others

Uttarakhand High Court · (2006) 3 UC 1495

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, 115, 96Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48

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High Courts19 Oct 2005Allowed

Welham Boys'' School Society Vs Central Board of Direct Taxes and Another

Uttarakhand High Court · (2006) 206 CTR 56 : (2006) 285 ITR 74

Citizenship Act, 1955 — Section 10(2), 5Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21

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High Courts19 Oct 2005Dismissed

Hari Dutt Sharma Vs 1st Additional Civil Judge (J.D.) and Others

Uttarakhand High Court · (2006) 2 UC 843

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226, 227

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High Courts18 Oct 2005Dismissed

Dr. Bhuvan Chandra Rathore Vs The High Court of Judicature and Another

Uttarakhand High Court · (2006) 1 UC 152

Advocates Act, 1961 — Section 2, 24Bar Council of India Training Rules, 1995 — Rule 13, 15, 15A, 15B, 2Uttaranchal Higher Judicial Service Rules, 2004 — Rule 15, 5

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High Courts18 Oct 2005Allowed

Budh Singh Vs Additional Collector and Others

Uttarakhand High Court · (2006) 1 UC 134

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B

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