COURT ARCHIVE

Uttarakhand High Court judgments, 2006

515 judgments · page 15 of 26

High Courts06 Jul 2006

Jagdish Narayan Mehra Vs Prescribed Authority/C.J.M., Nainital and Another

Uttarakhand High Court · (2007) 1 UC 45

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)

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High Courts06 Jul 2006Dismissed

Devendra Kumar Dixit Vs Addl. District Judge/FTC Ist and Others

Uttarakhand High Court · (2006) 07 UK CK 0002

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20

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High Courts05 Jul 2006

Tanakpur Jal Vidyut Pariyojna Vs Commissioner, Trade Tax

Uttarakhand High Court · (2006) 07 UK CK 0031

Uttar Pradesh Trade Tax Act, 1948 — Section 11

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High Courts04 Jul 2006

Rajendra Singh and Another Vs State of U.P.

Uttarakhand High Court · (2006) 3 ACR 3024 : (2007) 1 UC 298 : (2006) 2 UD 315

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 201, 301, 34Uttar Pradesh Reorganisation Act, 2000 — Section 35

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High Courts03 Jul 2006

Shankar Bahadur and Others Vs State of Uttrakhand

Uttarakhand High Court · (2006) 3 ACR 3019 : (2006) 3 UC 1980 : (2006) 2 UD 143

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 109, 147, 149, 300, 302Uttar Pradesh Reorganisation Act, 2000 — Section 35

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High Courts03 Jul 2006

Saukin Singh Negi and Others Vs New India Assurance Company and Others

Uttarakhand High Court · (2007) 2 ACC 98 : (2008) ACJ 1120

Motor Vehicles Act, 1988 — Section 140, 166, 173

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High Courts03 Jul 2006Dismissed

State of Uttaranchal Vs Hukum Singh

Uttarakhand High Court · AIR 2007 Utt 20

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High Courts02 Jul 2006Allowed

Smt. Heera Devi Vs State of Uttaranchal and Others

Uttarakhand High Court · (2006) 3 UC 1486

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High Courts01 Jul 2006

Anoop Tuteja Vs Rent Control and Eviction Officer and Others

Uttarakhand High Court · (2007) 3 UC 1515

Civil Procedure Code, 1908 (CPC) — Section 105(2), 97Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10(1)

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High Courts30 Jun 2006Dismissed

Ratan Singh Vs State of Uttaranchal

Uttarakhand High Court · (2007) CriLJ 746

Criminal Procedure Code, 1973 (CrPC) — Section 2, 20, 244, 246, 313Evidence Act, 1872 — Section 67Prevention of Food Adulteration Act, 1954 — Section 12, 13, 14, 14A, 16

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High Courts29 Jun 2006Dismissed

Jagpal Singh and Others Vs State of Uttaranchal and Another

Uttarakhand High Court · (2007) 1 UC 327

Constitution of India, 1950 — Article 14, 16Uttar Pradesh PWD (IB) Subordinate Engineer Services Rules, 1951 — Rule 12, 14, 15, 16, 17Uttar Pradesh Regularisation of Ad hoc Appointments (On Posts Within the Purview of the Public Service Commission) Rules, 1979 — Rule 7

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High Courts28 Jun 2006Dismissed

Balwant and Another Vs The State

Uttarakhand High Court · (2006) 3 UC 1606

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 34, 498AUttar Pradesh Reorganisation Act, 2000 — Section 35

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High Courts28 Jun 2006Dismissed

Trilochan alias Tulsia and Others Vs State of Uttrakhand

Uttarakhand High Court · (2006) 3 UC 2003

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 313, 374(2)Penal Code, 1860 (IPC) — Section 201, 302, 34Uttar Pradesh Reorganisation Act, 2000 — Section 35

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High Courts27 Jun 2006