High Courts09 Aug 2005Dismissed
Mangal Singh Thapa and Others Vs Union of India (UOI) and Others
Uttarakhand High Court · (2005) 107 FLR 337 : (2006) 1 LLJ 325
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)
COURT ARCHIVE
Uttarakhand High Court judgments, 2005
410 judgments · page 8 of 21
High Courts08 Aug 2005Dismissed
Commissioner of Sales Tax U.P. Lucknow Vs Siddarth Paper Mills Ltd. Moradabad Road Kashipur
Uttarakhand High Court · (2005) 3 UC 1757
Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts08 Aug 2005Allowed
Harish Lal Sah Vs District Judge and Another
Uttarakhand High Court · (2005) 4 AWC 3870G : (2005) 2 UD 406
Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 106
High Courts08 Aug 2005
Gopal Singh Vs State of Uttrakhand
Uttarakhand High Court · (2006) 1 UC 115
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts08 Aug 2005Allowed
Smt. Usha Sharma Vs Prescribed Authority/Civil Judge (Jr. Div.) and Others
Uttarakhand High Court · (2005) 4 AWC 3870 : (2006) 1 UC 82 : (2005) 2 UD 264
Civil Procedure Code, 1908 (CPC) — Section 10, 151Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 21, 21(1)
High Courts05 Aug 2005
Oil and Natural Gas Corporation Ltd. Vs Virendra Singh and Another
Uttarakhand High Court · (2006) 1 UC 359
Land Acquisition Act, 1894 — Section 23, 23(1), 4, 4(1), 51ALimitation Act, 1963 — Section 5
High Courts05 Aug 2005Allowed
Volley Bail Federation of India and Another Vs Uttaranchal Volley Ball Association and Others
Uttarakhand High Court · (2006) 1 UC 319
Arbitration and Conciliation Act, 1996 — Section 8, 8(1)Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 18
High Courts05 Aug 2005
Ram Saran Nautiyal Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) CriLJ 1713
Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 156(1), 156(3), 2
High Courts05 Aug 2005
Dharamveer Prakash Vs Commissioner, Garhwal Division and Others
Uttarakhand High Court · (2006) 1 UC 523
High Courts05 Aug 2005Allowed
Man Bahadur Vs State of Uttrakhand
Uttarakhand High Court · (2008) 2 UC 691
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts05 Aug 2005Dismissed
Vikram Jan Kalyan Sewa Samiti Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) 1 UC 683
Constitution of India, 1950 — Article 14, 19(1)
High Courts05 Aug 2005Dismissed
Babu Ram Jagdish Prasad and Others Vs Addl. District Judge/IV Fast Track Court and Others
Uttarakhand High Court · (2006) 1 UC 446
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(2)
High Courts04 Aug 2005Allowed
Bhopendra Singh and Others Vs Awas Vikas Parishad and Others
Uttarakhand High Court · (2006) 1 UC 493
Land Acquisition Act, 1894 — Section 18, 23, 47A, 47A(1), 47A(2)Stamp Act, 1899 — Section 3, 75Uttar Pradesh Housing and Development Board Act, 1965 — Section 28, 32
High Courts04 Aug 2005
Naresh alias Jippi alias Mumma and Another Vs State of Uttaranchal
Uttarakhand High Court · (2006) 1 UC 564
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 333, 34
High Courts04 Aug 2005Allowed
Indian Hotel and Health Resort Private Limited Vs U.P. Power Corporation Limited and Another
Uttarakhand High Court · (2006) 1 UC 242
Constitution of India, 1950 — Article 142Electricity (Supply) Act, 1948 — Section 49, 49(1), 78, 78A, 79
High Courts03 Aug 2005Allowed
Ram Lal and Others Vs 2nd F.T.G/Additional District Judge and Another
Uttarakhand High Court · (2006) 1 UC 610
Constitution of India, 1950 — Article 226, 227
High Courts03 Aug 2005Allowed
Sudhir Kumar Vs State of Uttaranchal
Uttarakhand High Court · (2005) 3 UC 1601
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420, 506
High Courts03 Aug 2005Dismissed
Data Ram Vs Shiv Prasad Bhatt and Others
Uttarakhand High Court · AIR 2006 Utt 1 : (2006) 2 UC 970 : (2006) 1 UD 259
Civil Procedure Code, 1908 (CPC) — Section 115, 92
High Courts02 Aug 2005
State of U.P. Vs Keshar Singh
Uttarakhand High Court · (2006) CriLJ 503
Criminal Procedure Code, 1973 (CrPC) — Section 313Wild Life (Protection) Act, 1972 — Section 5, 51, 55
High Courts02 Aug 2005Allowed
Commissioner of Sales Tax Vs Omkar Rice Mills
Uttarakhand High Court · (2006) 144 STC 262 : (2005) 2 UD 721
Uttar Pradesh Reorganisation Act, 2000 — Section 35Uttar Pradesh Sales Tax Act, 1948 — Section 11(1), 15A(1), 4A