COURT ARCHIVE

Uttarakhand High Court judgments, 2007

540 judgments · page 19 of 27

High Courts07 May 2007Allowed

Leeladhar Parasad Vs Smt. A.G. Sanwal and Others

Uttarakhand High Court · (2007) 2 UC 1041

Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4), 30(5)

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High Courts07 May 2007Dismissed

Smt. Kanwal Jeet Vs Union of India (UOI) and Others

Uttarakhand High Court · (2007) 05 UK CK 0019

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High Courts07 May 2007Dismissed

U.P. Forest Corporation and Others Vs Bhim Singh

Uttarakhand High Court · (2008) 8 UC 775

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 299(1)Contract Act, 1872 — Section 70

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High Courts04 May 2007

Maharaj Chatendev Abdhoot Ji Ashram Association and Another Vs State of Uttarakhand and Others

Uttarakhand High Court · (2007) 3 UC 1534

Allahabad High Court Rules, 1952 — Rule 22Charitable and Religious Trusts Act, 1920 — Section 2, 7, 7(1), 7(2)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9

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High Courts04 May 2007Dismissed

Orissa State Financial Corporation Vs Vigyan Chemical Industries, Manorama Chemical Works Ltd., Industrial Promotion and Investment Co. of Orissa Ltd. and Shri B.P. Nayak, Commercial Manager, Manorama Chemical Works Ltd.

Uttarakhand High Court · (2007) 05 UK CK 0042

Limitation Act, 1963 — Section 21State Financial Corporations Act, 1951 — Section 29

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High Courts04 May 2007Dismissed

Umrao Singh and Others Vs Giridhari Prasad and Others

Uttarakhand High Court · (2007) 103 RD 182

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts03 May 2007Dismissed

Dwarka Trading Corpn. Vs Cheema Paper Mills (P) Ltd.

Uttarakhand High Court · AIR 2007 Utt 83 : (2007) 2 UD 87

Civil Procedure Code, 1908 (CPC) — Section 10, 115, 151

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High Courts03 May 2007Dismissed

M/s. Dwarka Trading Corporation, Allahabad Vs M/s Cheema Paper Mills (P) Ltd.

Uttarakhand High Court · (2007) 3 UC 1613

Civil Procedure Code, 1908 (CPC) — Section 10, 115, 151

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High Courts02 May 2007Allowed

Inder Pal Singh Sahney Vs District Judge and Others

Uttarakhand High Court · (2007) 4 UC 534

Civil Procedure Code, 1908 (CPC) — Section 151, 152, 34(1), 34(8), 41Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10, 12, 18, 21, 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 22, 32, 8, 9

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High Courts02 May 2007Allowed

Babu Kabari Vs Iqbal Hussain

Uttarakhand High Court · (2007) 2 UC 1048

Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(2), 20(2)(c), 20(4)

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High Courts02 May 2007

Smt. Cicilia Channi and Others Vs The 1st Additional District Judge, Nainital and Others

Uttarakhand High Court · (2007) 3 UC 1655

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 12A, 3, 3(17)Uttar Pradesh Imposition of Ceiling on Land Holdings Rules, 1961 — Rule 8

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High Courts02 May 2007Dismissed