COURT ARCHIVE

Uttarakhand High Court judgments, 2006

515 judgments · page 22 of 26

High Courts05 Apr 2006Allowed

G.P. Tyagi Vs Uttaranchal Pey Jal Sansadhan Vikas Avam Nirman Nigam and Others

Uttarakhand High Court · (2006) 2 UC 1151

Constitution of India, 1950 — Article 142Uttar Pradesh Fundamental Rules — Rule 56Uttar Pradesh Water Supply and Sewerage Act, 1975 — Section 3, 31, 37

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High Courts05 Apr 2006

Shri Sanjay Kumar and Others Vs State of Uttaranchal and Others

Uttarakhand High Court · (2006) NCC 346

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 155(2), 156, 156(1), 156(3)

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High Courts05 Apr 2006Dismissed

Commissioner of Income Tax Vs Nainital Bank Ltd.

Uttarakhand High Court · (2006) 284 ITR 48 : (2006) 2 UD 175

Income Tax Act, 1961 — Section 260A

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High Courts04 Apr 2006Dismissed

State of U.P. Vs Commissioner Kumaon Division and Others

Uttarakhand High Court · (2006) 2 UC 1283

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2)

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High Courts04 Apr 2006

Rajendra Kumar Jain Vs State of Uttaranchal and Others

Uttarakhand High Court · (2006) 2 UC 1149

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High Courts04 Apr 2006Dismissed

Dr. Amardeep Vs Principal Judge, Family Court Dehradun and Another

Uttarakhand High Court · (2006) 04 UK CK 0020

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 15, 16, 28

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High Courts03 Apr 2006Dismissed

Jayanand Nautiyal Vs State of Uttaranchal

Uttarakhand High Court · (2006) CriLJ 2823 : (2006) 3 UC 1659 : (2006) 1 UD 417

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 324, 506

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High Courts03 Apr 2006Dismissed

Kulwant Kaur Sidhu Vs Smt. Rahiman Bai Guddi

Uttarakhand High Court · (2006) 2 AWC 1806 : (2006) 1 RD 626 : (2006) 1 UD 658

Banaras Tenancy Act, 1949 — Section 153Civil Procedure Code, 1908 (CPC) — Section 96Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143, 331, 331(1)

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High Courts31 Mar 2006Allowed

Thakur Singh Adhikari and Others Vs State of Uttaranchal and Others

Uttarakhand High Court · (2006) 3 UC 1667

Constitution of India, 1950 — Article 154, 309Police Act, 1861 — Section 2, 4Uttaranchal Government Servants (Criterion for Recruitment by Promotion) Rules, 2004 — Rule 1, 3, 4

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High Courts31 Mar 2006Allowed

Thakur Singh Adhikari and Others Vs State of Utttaranchal and Others

Uttarakhand High Court · (2006) 3 UC 1667

Constitution of India, 1950 — Article 154, 309

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High Courts31 Mar 2006Dismissed

Atiqur Rehman Vs Smt. Shashi Bala Jain

Uttarakhand High Court · (2006) 3 UC 1738

Provincial Small Cause Courts Act, 1887 — Section 20, 20(4), 25Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 2(2), 30, 39

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High Courts31 Mar 2006

Chandra Devi and Others Vs Diwan Singh and Others

Uttarakhand High Court · (2007) 1 ACC 262 : (2007) ACJ 1412 : (2006) 3 UC 1742 : (2006) 1 UD 475

Motor Vehicles Act, 1988 — Section 110

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High Courts30 Mar 2006Allowed

Rizwana Parveen and Another Vs Public Service Commission and Others

Uttarakhand High Court · (2006) 03 UK CK 0036

Education Department of Government of Uttaranchal and the Uttar Pradesh Special Subordinate (Lecturer Cadre) Service Act, 1992 — Section 2Uttar Pradesh Special Subordinate (Lecturer Cadre) Service Rules, 1992 — Rule 8

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High Courts30 Mar 2006Dismissed