COURT ARCHIVE

Uttarakhand High Court judgments, 2006

515 judgments · page 10 of 26

High Courts25 Aug 2006Allowed

Yogesh Kumar Pant Vs Kumaon Mandal Vikas Nigam Ltd. and Others

Uttarakhand High Court · (2007) 1 UC 499

Constitution of India, 1950 — Article 226Kumaon Mandal Vikas Nigam Limited, Nainital General Service Rules — Rule 17, 17(3)

High Courts25 Aug 2006Allowed

M.T. Khan and Others Vs State of Uttaranchal and Another

Uttarakhand High Court · (2007) 1 UC 182

Constitution of India, 1950 — Article 226Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 10(2), 3

High Courts25 Aug 2006Dismissed

The New India Assurance Company Ltd. Vs Smt. Parwati Devi and Another

Uttarakhand High Court · (2007) 1 UC 145

Motor Vehicles Act, 1988 — Section 163A, 166, 170, 173

High Courts24 Aug 2006Dismissed

National Insurance Company Ltd. Vs Smt. Mobeen Begum and Others

Uttarakhand High Court · (2007) 2 UC 820

Motor Vehicles Act, 1988 — Section 173

High Courts24 Aug 2006Allowed

An Singh Vs Union of India (UOI) and Others

Uttarakhand High Court · (2006) 08 UK CK 0014

Army Rules, 1954 — Rule 10, 11, 13, 2, 7

High Courts23 Aug 2006Allowed

Mukesh Kumar Gupta Vs IInd Additional District Judge, Udham Singh Nagar and Others

Uttarakhand High Court · (2007) 2 UC 740

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)

High Courts23 Aug 2006Allowed

Mukesh Kumar Gupta Vs IInd Additional District Judge and Others

Uttarakhand High Court · (2007) 2 UC 740

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11(1), 13(3), 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16, 16(2)

High Courts23 Aug 2006Allowed

Poorna Nand Vs Smt. Prakashwati

Uttarakhand High Court · AIR 2006 Utt 76 : (2006) 2 RD 599 : (2007) 2 UC 789 : (2006) 2 UD 645

Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 12

High Courts22 Aug 2006Allowed

Smt. Tasleeman Begum Vs Sri Ataulla Khan

Uttarakhand High Court · (2007) 1 UC 507

Evidence Act, 1872 — Section 145Motor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 279, 304A

High Courts22 Aug 2006Allowed

Raj Kumar Jain Vs State of Uttaranchal

Uttarakhand High Court · (2007) 1 UC 359

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 161, 409, 420, 467Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2), 5, 5(1)

High Courts21 Aug 2006Dismissed

Surendra Kumar Anand Vs A.D.J./F.T.C. VIIth, Dehradun and Another

Uttarakhand High Court · (2007) 2 UC 888

Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)(a), 30

High Courts21 Aug 2006Allowed

Om Prakash Gupta Vs Addl. District Judge/Fast Track Court-II, Dehradun and Others

Uttarakhand High Court · (2007) 2 UC 766

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)

High Courts21 Aug 2006Allowed

Om Prakash Gupta Vs Addl. District Judge/Fast Track Court-II and Others

Uttarakhand High Court · (2007) 2 UC 766

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16, 16(2)

High Courts21 Aug 2006Dismissed

Ram Kumar and etc. Vs Virender Singh and Others

Uttarakhand High Court · AIR 2007 Utt 6 : (2007) 2 UC 774 : (2006) 2 UD 635

Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 17, 20, 38, 41

High Courts21 Aug 2006Dismissed

Surendra Kumar Anand Vs A.D.J./F.T.C. VIIth and Another

Uttarakhand High Court · (2007) 2 UC 888

Constitution of India, 1950 — Article 226, 227Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106

High Courts21 Aug 2006Dismissed

Surendra Kumar Anand Vs A.D.J./F.T.C. VIIth, Dehradun and another

Uttarakhand High Court · (2007) 3 UC 1462

Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)(a), 30

High Courts21 Aug 2006Allowed

Rajendra Prasad Nautiyal and etc. Vs Krishna Kumar Bangwal and Others

Uttarakhand High Court · AIR 2007 Utt 1

Constitution of India, 1950 — Article 14

High Courts19 Aug 2006Dismissed

Makhan Singh and Another Vs State of Uttaranchal

Uttarakhand High Court · (2007) 1 UC 530

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 323, 376, 504, 506

High Courts19 Aug 2006Dismissed

Commissioner, Sales Tax Vs Agrawal Grain Agency

Uttarakhand High Court · (2007) 8 VST 217

Uttar Pradesh Sales Tax Act, 1948 — Section 11(1), 8(1)

High Courts19 Aug 2006Dismissed

Chandan Ram Tamta Vs Public Service Tribunal and Others

Uttarakhand High Court · (2007) 1 UC 520