COURT ARCHIVE

Uttarakhand High Court judgments, 2006

515 judgments · page 8 of 26

High Courts22 Sept 2006

T.S. Bora Vs Kumaon Mandal Vikas Nigam Ltd. and Another

Uttarakhand High Court · (2007) 2 UC 1251

Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1988 — Section 13(1)Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 4

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High Courts22 Sept 2006Allowed

Rai Bahadur Narayan Sugar Mills Ltd. Vs State of Uttaranchal and Others

Uttarakhand High Court · AIR 2007 Utt 36

Registration Act, 1908 — Section 23Stamp Act, 1899 — Section 52

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High Courts22 Sept 2006Dismissed

Bhuvan Chandra Pandey and Others Vs State of Uttaranchal and Others

Uttarakhand High Court · (2007) 1 UC 489

Administrative Tribunals (Amendment) Act, 1987 — Section 6(1), 6(7)Administrative Tribunals Act, 1985 — Section 28Constitution of India, 1950 — Article 226, 227, 309, 32, 323A

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High Courts21 Sept 2006Dismissed

Uttaranchal Rajya Parivahan Nigam Vs Harish Chandra and Others

Uttarakhand High Court · (2006) 09 UK CK 0017

Motor Vehicles Act, 1988 — Section 166

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High Courts21 Sept 2006

Smt. Heera Devi Vs Shri C.S. Manral and Another

Uttarakhand High Court · (2006) 09 UK CK 0010

Motor Vehicles Act, 1988 — Section 163A, 173

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High Courts20 Sept 2006Allowed

Jaswant Singh @ Trilok Singh @ Toka Vs The State

Uttarakhand High Court · (2007) 2 UC 787

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 307, 96Uttar Pradesh Reorganisation Act, 2000 — Section 35

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High Courts20 Sept 2006

Asgar Ali Vs Dr. Mohan Lal Gupta and Another

Uttarakhand High Court · (2007) 1 UC 619

Motor Vehicles Act, 1988 — Section 163A, 173

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High Courts20 Sept 2006Allowed

Satey Singh Rana Vs State of Uttaranchal and Others

Uttarakhand High Court · (2007) 2 UC 793

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 17(1), Order 41 Rule 17(2)

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High Courts20 Sept 2006Dismissed

Uttaranchal Transport Corporation Vs Smt. Vimla Devi and Others

Uttarakhand High Court · (2007) 2 UC 1145

Motor Vehicles Act, 1988 — Section 166

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High Courts20 Sept 2006Dismissed

National Insurance Company Ltd. Vs Smt. Munni Devi and Others

Uttarakhand High Court · (2006) 09 UK CK 0009

Motor Vehicles Act, 1988 — Section 149, 149(2), 170, 173

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High Courts18 Sept 2006

Prakash Chandra Sati and Another Vs State of U.P.

Uttarakhand High Court · (2007) 1 ACR 842 : (2007) NCC 49

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 306, 498AUttar Pradesh Reorganisation Act, 2000 — Section 35

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High Courts18 Sept 2006

Teerath Singh and Others Vs State of Uttaranchal

Uttarakhand High Court · (2007) 1 ACR 431 : (2007) 1 UC 561 : (2006) 2 UD 508

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 395, 412, 414

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High Courts18 Sept 2006Dismissed

Singh Filling Station and Another Vs Indian Oil Corporation Limited and Others

Uttarakhand High Court · (2007) 2 UC 753

Constitution of India, 1950 — Article 14, 226Specific Relief Act, 1963 — Section 14

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High Courts13 Sept 2006Allowed

Smt. Harnam Kaur Vs Additional District Magistrate (Supply)/Prescribed Authority, Rent Control and Others

Uttarakhand High Court · (2007) 2 UC 1024

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14

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High Courts13 Sept 2006

The Commissioner, Sales Tax Vs S/S Jindal Solvent Extraction

Uttarakhand High Court · (2006) 09 UK CK 0002

Uttar Pradesh Sales Tax Act, 1948 — Section 10, 9Uttar Pradesh Trade Tax Act, 1948 — Section 12A, 4B

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High Courts12 Sept 2006

Bharat Bhushan Martoliya and Others Vs State of Uttaranchal and Another

Uttarakhand High Court · (2007) 1 ACR 444

Criminal Procedure Code, 1973 (CrPC) — Section 197Forest Act, 1927 — Section 26, 51, 73, 74Wild Life (Protection) Act, 1972 — Section 27, 29, 31, 35, 59

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High Courts08 Sept 2006Dismissed

Krishna Kumar Phulera Vs State of Uttaranchal and others

Uttarakhand High Court · (2007) 1 UC 480

Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 18(1)

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High Courts07 Sept 2006

United India Insurance Company Ltd. Vs Smt. Satish Dora and Others

Uttarakhand High Court · (2007) 2 UC 1314

Central Motor Vehicles Rules, 1989 — Rule 14, 15, 17Motor Vehicles Act, 1988 — Section 10, 10(2), 11, 12, 18

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High Courts07 Sept 2006

Sri Rai Singh Vs State of Uttaranchal and Another

Uttarakhand High Court · (2007) 1 UC 308

Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 204, 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 20, 4

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High Courts07 Sept 2006Dismissed

Commissioner, Sales Tax Vs Ratan Lal Sah and Sons

Uttarakhand High Court · (2007) 8 VST 37

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

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