COURT ARCHIVE

Uttarakhand High Court judgments, 2005

410 judgments · page 5 of 21

High Courts23 Sept 2005Allowed

Atma Ram (deceased) and Smt. Sushiia and Others (L.Rs.) Vs District Magistrate and Others

Uttarakhand High Court · (2006) 2 UC 937

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 Courts23 Sept 2005Dismissed

Executive Engineer, U.P. Awas and Vikas Parishad and Another Vs Umesh Chandra Rastogi

Uttarakhand High Court · (2006) 2 UC 961

Arbitration and Conciliation Act, 1996 — Section 34, 34(3)Limitation Act, 1963 — Section 10, 11, 12, 13, 14

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High Courts22 Sept 2005Dismissed

Matloob and Others Vs 1st F.T.C./Additional District Judge and Others

Uttarakhand High Court · (2006) 2 UC 992

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

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High Courts22 Sept 2005Dismissed

Sakila Vs Banarasi Das and Another

Uttarakhand High Court · AIR 2006 Utt 29 : (2006) 2 UC 962 : (2006) 1 UD 248

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97

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High Courts21 Sept 2005

Rajendra Singh and Another Vs State of Uttar Pradesh

Uttarakhand High Court · (2007) NCC 385 : (2006) 2 UC 1368

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 161, 313, 374(2)Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 109, 201, 302, 34

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High Courts20 Sept 2005Dismissed

Anand Singh and Others Vs State of Uttaranchal and Others

Uttarakhand High Court · (2006) 1 UC 227

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High Courts20 Sept 2005Allowed

Mr. Vinod Kumar Singh Vs Union of India (UOI) and Others

Uttarakhand High Court · (2006) 1 UC 419

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High Courts17 Sept 2005Dismissed

Mohd. Hussain and Others Vs State of Uttaranchal and Others

Uttarakhand High Court · (2006) 2 DMC 586 : (2006) 1 UC 444 : (2005) 2 UD 514

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 120B, 323, 420, 498A, 506

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High Courts17 Sept 2005Dismissed

Devi Dutt and Others Vs State of Uttaranchal

Uttarakhand High Court · (2006) CriLJ 1748

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304, 323, 34, 506

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High Courts16 Sept 2005Allowed

Madan Lal Pokhriyal Vs State of U.P. and Others

Uttarakhand High Court · (2006) 1 UC 169

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High Courts15 Sept 2005Dismissed

Ram Chandra Kapil (deceased) and Smt. Savitri Kapil (L.R.) Vs Sri Jag Mohan Chandra Pande (deceased) and Smt. Neeru Pandey and Others (L.Rs.)

Uttarakhand High Court · (2006) 2 UC 894

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22, 3

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High Courts15 Sept 2005Dismissed

Shri Shankar Pratap Thapa and Others Vs IIIrd Additional District Judge and Others

Uttarakhand High Court · (2006) 2 UC 890

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1), 21, 21(1), 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16, 16(1)

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High Courts15 Sept 2005