COURT ARCHIVE

Uttarakhand High Court judgments, 2006

515 judgments · page 26 of 26

High Courts16 Feb 2006Dismissed

Om Prakash Chauhan Vs State of Uttaranchal

Uttarakhand High Court · (2006) CriLJ 2551

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 4, 4(1), 5(1), 5(2)

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High Courts15 Feb 2006Allowed

Santosh Kumar Jaiswal Vs State of U.P. and Others

Uttarakhand High Court · (2006) 2 UC 1218

Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 498A, 504, 506

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High Courts15 Feb 2006

Saleeman Vs Brijesh Kumar Maheshwari and Others

Uttarakhand High Court · (2007) ACJ 2034

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High Courts15 Feb 2006Allowed

Mahesh Chandra Singh Bisht Vs Secretary, Defence, Govt. of India and Another

Uttarakhand High Court · (2006) 3 UC 1729

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High Courts14 Feb 2006

Mangat Ram and Others Vs District Judge and Others

Uttarakhand High Court · (2006) 3 UC 1555

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(1)

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High Courts14 Feb 2006Dismissed

Dinesh Kumar Agarwal Vs State of Uttaranchal and Others

Uttarakhand High Court · (2006) 3 UC 1651

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 229B, 340

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High Courts10 Feb 2006Dismissed

Ishwari Datt Joshi Vs Bhuwan Chandra Mungali (Decd.) and Another

Uttarakhand High Court · (2006) 3 AWC 2704 : (2006) 3 UC 1683 : (2006) 1 UD 484 : (2006) 1 UPLBEC 17

Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Municipalities Act, 1916 — Section 263, 263(1), 287Uttar Pradesh Reorganisation Act, 2000 — Section 35

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High Courts07 Feb 2006Dismissed

State of Uttaranchal and Another Vs Lok Mani Sharma

Uttarakhand High Court · AIR 2006 Utt 54 : (2006) 1 RD 447

Civil Procedure Code, 1908 (CPC) — Section 80Forest Act, 1927 — Section 20, 27, 3, 4Penal Code, 1860 (IPC) — Section 353, 448, 504, 54

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High Courts07 Feb 2006Allowed

Smt. Heera Devi Vs State of Uttaranchal and Others

Uttarakhand High Court · (2006) 02 UK CK 0016

Constitution of India, 1950 — Article 21Uttar Pradesh Retirement Benefit Rules, 1961 — Rule 6

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High Courts07 Feb 2006Dismissed

Sri Abbas Ali Vs Shri Ashok Kandpal and Others

Uttarakhand High Court · (2006) 3 UC 1715

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

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High Courts07 Feb 2006Dismissed