COURT ARCHIVE

Uttarakhand High Court judgments, 2007

540 judgments · page 18 of 27

High Courts17 May 2007Dismissed

Kundan Singh (since deceased) Vs Balam Singh (since deceased) and Others

Uttarakhand High Court · (2008) 1 UC 336

Civil Procedure Code, 1908 (CPC) — Section 100Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960 — Section 54Uttar Pradesh Reorganisation Act, 2000 — Section 35

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High Courts16 May 2007Dismissed

Bhairav batta Dobariyal Vs Board of Directors, District Cooperative Bank Ltd. and Another

Uttarakhand High Court · (2007) 3 UC 1621

Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Co-operative Societies Act, 1965 — Section 111, 70Uttar Pradesh Co-operative Societies Rules, 1968 — Rule 21, 22

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High Courts16 May 2007Dismissed

Mainpal and Others Vs Yogendra Singh and Others

Uttarakhand High Court · (2007) 05 UK CK 0002

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 151Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49

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High Courts15 May 2007Dismissed

Bank of Baroda Vs Nainital Seeds Corporation and Others

Uttarakhand High Court · (2007) 3 UC 1699

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 2Contract Act, 1872 — Section 172, 173, 174, 175, 176Criminal Procedure Code, 1973 (CrPC) — Section 96

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High Courts15 May 2007Dismissed

State of U.P. and Another Vs R.B. Narain Singh Sugar Mills Ltd. and Another

Uttarakhand High Court · AIR 2007 Utt 87

Civil Procedure Code, 1908 (CPC) — Section 10, 106, 80Oudh Laws Act, 1876 — Section 25Specific Relief Act, 1963 — Section 34, 38, 41

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High Courts15 May 2007Dismissed

Hayat Ram and Others Vs State of Uttrakhand

Uttarakhand High Court · (2007) NCC 697

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 307

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High Courts15 May 2007

Purushottam and Another Vs Tarsem Singh

Uttarakhand High Court · (2007) 3 UC 1653

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

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High Courts14 May 2007Dismissed

Ajab Singh and Others Vs State of Uttrakhand

Uttarakhand High Court · (2007) NCC 707

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 392

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High Courts11 May 2007Dismissed

Union of India Vs Sri Rajendra Kumar Goel

Uttarakhand High Court · (2007) 3 UC 1683

Civil Procedure Code, 1908 (CPC) — Section 100, 80

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High Courts10 May 2007Dismissed

Fariyad Hussain Vs Subhash Chandra and others

Uttarakhand High Court · (2008) 3 UC 1512

Civil Procedure Code, 1908 (CPC) — Section 96Limitation Act, 1963 — Article 65

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High Courts10 May 2007Allowed

Mohammad Umer (since deceased), through L. Rs. Vs Mangta (since deceased), through L.Rs.

Uttarakhand High Court · (2008) 1 UC 124

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115, 47

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High Courts10 May 2007Dismissed

Mahendra and Others Vs State of Uttar Pradesh and Others

Uttarakhand High Court · (2007) CriLJ 3249

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 147, 148, 302, 504

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High Courts10 May 2007Dismissed

R.P. Singh Vs Superintendent Of Police, CBI, Dehradun and Others

Uttarakhand High Court · (2007) NCC 726

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 161

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High Courts10 May 2007Dismissed

Smt. Kalawati (Since deceased), through L. Rs. Vs Girish Shram (Since deceased), through L.Rs. and Surendra Nath (Since deceased), through L.Rs. and Another

Uttarakhand High Court · (2007) 3 UC 1643

Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Reorganisation Act, 2000 — Section 35

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High Courts10 May 2007

Mahalakshmi Sugar Mills Company Ltd. Vs The Prescribed Authority/Labour Court and Another

Uttarakhand High Court · (2008) 1 UC 280

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High Courts10 May 2007Dismissed

Fariyad Hussain Vs Subhash Chandra and Others

Uttarakhand High Court · (2007) 05 UK CK 0013

Civil Procedure Code, 1908 (CPC) — Section 96Limitation Act, 1963 — Article 65

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High Courts10 May 2007Allowed

Govind Ballabh Tiwari Vs Vinod Krishna Tiwari

Uttarakhand High Court · (2007) 3 UC 1334

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High Courts10 May 2007Allowed

Mohammad Umer (since deceased), through L.Rs. Vs Mangta (since deceased), through L.Rs.

Uttarakhand High Court · (2008) 1 UC 124

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115, 47Limitation Act, 1963 — Article 136

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High Courts09 May 2007Allowed

Bansidhar Joshi Vs Dev Dutt Joshi and Others

Uttarakhand High Court · (2007) 05 UK CK 0040

Limitation Act, 1963 — Section 20, 5

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High Courts07 May 2007Allowed

Girish Chandra and Another Vs State of Uttrakhand

Uttarakhand High Court · (2008) NCC 298 : (2007) NCC 816 : (2007) 3 UC 1546

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 302, 34

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