Constitution of India, 1950 — Article 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 25, 26, 26(1), 26(3), 27Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Amendment Act, 1976 — Section 28B

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High Courts06 Oct 2005Dismissed

State of Uttaranchal and Others Vs Devi Dutt Joshi and Another

Uttarakhand High Court · (2006) 1 UC 159

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 Courts06 Oct 2005Dismissed

Swami Bhumanand Dharmarth Netra Chikitsalaya Evam Research Institute Vs Sukhjeewan Singh and Others

Uttarakhand High Court · (2005) 10 UK CK 0023

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331

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High Courts06 Oct 2005Dismissed

State of Uttaranchal and Others Vs Sri Mahesh Das and Another

Uttarakhand High Court · (2006) 2 UC 868

Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts06 Oct 2005Allowed

Smt. Jupli Devi and Others Vs District Judge and Another

Uttarakhand High Court · (2005) 10 UK CK 0009

Constitution of India, 1950 — Article 309, 311(2)Penal Code, 1860 (IPC) — Section 120, 406, 409, 420, 466

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High Courts05 Oct 2005Dismissed

Tej Singh Verma and Another Vs District Judge and Others

Uttarakhand High Court · (2005) 10 UK CK 0034

Constitution of India, 1950 — Article 227Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14, 20, 20(4), 3, 30

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High Courts05 Oct 2005Dismissed

Nishidh Kumar and Others Vs Mayur Planners and Another

Uttarakhand High Court · (2005) 10 UK CK 0022

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High Courts05 Oct 2005

Jamil Vs State of Uttaranchal

Uttarakhand High Court · (2005) 3 UC 1698

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 363, 366, 369, 376

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High Courts05 Oct 2005Allowed

Sadiq Hussain Vs Additional District Magistrate (Finance) and Others

Uttarakhand High Court · (2006) 1 UC 289

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9A(2)

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High Courts05 Oct 2005Allowed

Narain Dutt Bharadwaj Vs The Collector/District Magistrate and Others

Uttarakhand High Court · (2006) 1 UC 342

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High Courts04 Oct 2005Allowed

James Smart Cameron Vs Chaman Lal Verma and Others

Uttarakhand High Court · (2005) 10 UK CK 0032

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)

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High Courts28 Sept 2005

Dr. Satish Jain etc. Vs State of Uttaranchal and Another

Uttarakhand High Court · (2006) CriLJ 1172 : (2006) 2 UC 770 : (2006) 1 UD 127

Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 202, 482Penal Code, 1860 (IPC) — Section 323, 325, 34, 341, 386Registration Act, 1908 — Section 17(2), 49

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High Courts27 Sept 2005

Station Sub-Area Canteen and Others Vs Hony. Captain C.S. Sajwan (Retd.)

Uttarakhand High Court · (2006) 1 UC 158

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High Courts27 Sept 2005Dismissed

Bhuwan Chandra Binwal Vs Kumaon University and Another

Uttarakhand High Court · AIR 2006 Utt 9 : (2006) 1 UC 225 : (2005) 2 UD 409

Constitution of India, 1950 — Article 4(B)

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High Courts23 Sept 2005Dismissed

Janpal Singh Vs State of U.P.

Uttarakhand High Court · (2006) FAJ 112 : (2006) 1 UC 173 : (2005) 2 UD 624

Criminal Procedure Code, 1973 (CrPC) — Section 244Prevention of Food Adulteration Act, 1954 — Section 10(7), 13(2), 16, 20A, 7

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High Courts23 Sept 2005Dismissed

Ahuja Goods Carrier (P) Ltd. Vs State of Uttaranchal

Uttarakhand High Court · (2006) 2 BC 572 : (2005) 3 UC 1711

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

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High Courts23 Sept 2005Allowed

U.P. State Road Transport Corporation Vs Mahant Ashok Prapan Sharma

Uttarakhand High Court · (2006) 2 UC 988

Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(2), 20(5), 20(6), 21(8)

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