Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Evidence Act, 1872 — Section 115, 17, 18, 19, 20Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 330, 331

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High Courts07 Sept 2005Dismissed

Girish Kumar Vs Director of Animal Husbandry and Others

Uttarakhand High Court · (2006) 1 UC 232

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High Courts07 Sept 2005Dismissed

State Vs P.L. Malhotra

Uttarakhand High Court · (2005) 3 UC 2054

Criminal Procedure Code, 1973 (CrPC) — Section 378(3)

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High Courts06 Sept 2005Allowed

Ishwari Prasad Vs State of Uttrakhand

Uttarakhand High Court · (2006) 1 UC 410

Criminal Procedure Code, 1973 (CrPC) — Section 172(2), 396Penal Code, 1860 (IPC) — Section 302, 34, 394

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High Courts06 Sept 2005

Vijendra Kumar Chaudhry Vs State of Uttaranchal

Uttarakhand High Court · (2005) 3 UC 1798

Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1)

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High Courts05 Sept 2005

Jagdish Lal Sah Vs A.D.J., IInd Fast Track Court and Others

Uttarakhand High Court · (2005) 4 AWC 3414 : (2006) 1 UC 300 : (2005) 2 UD 516

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 2(1), 21(1), 22, 3

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High Courts05 Sept 2005Dismissed

Arun Kumar Vs Rent Control and Eviction Officer Dehradun and Others

Uttarakhand High Court · (2006) 1 UC 306

Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 53AUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11, 12, 16

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High Courts02 Sept 2005Allowed

Rai Bahadur Narayan Sugar Mills Ltd. Vs State of Uttaranchal and Others

Uttarakhand High Court · (2006) 1 UC 292

Registration Act, 1908 — Section 23, 29, 52Stamp Act, 1899 — Section 47A, 47A(1), 47A(2)Uttar Pradesh Stamp (Valuation of Property) Rules, 1997 — Rule 3, 4

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High Courts31 Aug 2005Allowed

Union of India (UOI) Vs District Judge and Others

Uttarakhand High Court · (2006) 1 AWC 726 : (2005) 2 UD 723

Cantonments (Extension of Rent Control Laws) Act, 1957 — Section 3Civil Procedure Code, 1908 (CPC) — Section 80Transfer of Property Act, 1882 — Section 106

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High Courts31 Aug 2005Allowed

Mohan Prasad and Others Vs State of Uttaranchal

Uttarakhand High Court · (2006) 2 DMC 253 : (2007) NCC 153 : (2006) 2 UC 719 : (2006) 1 UD 115

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 113B, 27Penal Code, 1860 (IPC) — Section 120B, 201, 304B, 498A

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High Courts31 Aug 2005Dismissed

Commissioner of Sales Tax Vs Siddarth Paper Mills Ltd.

Uttarakhand High Court · (2005) 2 UD 525 : (2007) 8 VST 265

Uttar Pradesh Reorganisation Act, 2000 — Section 35

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High Courts30 Aug 2005Allowed

Gwanu Vs State of Uttrakhand

Uttarakhand High Court · (2006) 1 UC 270

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304

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High Courts29 Aug 2005Dismissed

Manohar Kant Dhyani Vs Sri Badrinath Kedarnath Mandir Samiti and Others

Uttarakhand High Court · (2006) 1 UC 235

Constitution of India, 1950 — Article 226Uttar Pradesh Sri Badrinath and Sri Kedarnath Temples Act, 1939 — Section 10, 11, 16, 21, 22

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High Courts25 Aug 2005Dismissed

Shekhar Chandra Vs State of Uttaranchal

Uttarakhand High Court · (2006) 1 UC 503

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 307, 84

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