COURT ARCHIVE

Uttarakhand High Court judgments, 2007

540 judgments · page 20 of 27

High Courts25 Apr 2007

Diwani Ram and Others Vs State of Uttrakhand

Uttarakhand High Court · (2007) 3 UC 1757

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 201, 302, 34, 341, 354

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High Courts25 Apr 2007Dismissed

Mani Ram Vs Padam Datta (D) by LRs. and Another

Uttarakhand High Court · AIR 2007 Utt 74 : (2007) 4 AWC 3911 : (2008) 1 UC 51 : (2007) 2 UD 225

Civil Procedure Code, 1908 (CPC) — Section 100Registration Act, 1908 — Section 17, 49Specific Relief Act, 1963 — Section 34

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High Courts25 Apr 2007Dismissed

Kisan Sahkari Chini Mills Vs State of U.P. and Others

Uttarakhand High Court · (2008) 1 UC 42

Uttar Pradesh Industrial Disputes Act, 1947 — Section 11A, 14A, 4K

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High Courts24 Apr 2007Allowed

Life Insurance Corporation of India Vs Smt. Madhuri Giri and Ashutosh Giri and Santosh Giri (Both sons of Balkrishna)

Uttarakhand High Court · (2007) 04 UK CK 0046

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 108Limitation Act, 1963 — Section 5

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High Courts23 Apr 2007Allowed

Shambhoo Lal Sah Vs Gauri Shankar Sah

Uttarakhand High Court · (2007) 4 UC 491

Easements Act, 1882 — Section 13, 41

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High Courts23 Apr 2007Allowed

Prem Lal (since deceased) and Others Vs Kalam Ram and Others

Uttarakhand High Court · (2007) 3 AWC 2573 : (2007) 2 UD 235

Civil Procedure Code, 1908 (CPC) — Section 100Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 53A

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High Courts23 Apr 2007Allowed

Uchchap Singh (D) through L.R. and Another Vs Govind Singh (D) by L.Rs. and Others

Uttarakhand High Court · (2008) 1 AWC 1087 : (2007) 3 UC 1914 : (2007) 2 UD 241

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 81, 90Registration Act, 1908 — Section 17

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High Courts23 Apr 2007Dismissed

Hari Saran Shankar Srivastava Vs Vinod Behari Lal and Others

Uttarakhand High Court · (2007) 3 AWC 2904

Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 32

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High Courts20 Apr 2007Dismissed

Sardar Iqbal Singh Vs State of Uttarakhand and Another

Uttarakhand High Court · (2007) 3 UC 1638

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 397(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts20 Apr 2007Dismissed

Lal Chand (deceased) and Others Vs Jarnail Singh (deceased)

Uttarakhand High Court · (2008) 1 AWC 1091 : (2007) 3 UC 1908 : (2007) 2 UD 239

Civil Procedure Code, 1908 (CPC) — Section 100UTTAR PRADESH LAND REVENUE ACT, 1901 — Section 44Uttar Pradesh Reorganisation Act, 2000 — Section 35

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High Courts20 Apr 2007Dismissed

Mahendra Singh Negi and Others Vs State of Uttaranchal and Others

Uttarakhand High Court · (2007) 04 UK CK 0040

Constitution of India, 1950 — Article 14, 16, 309Subordinate Forest (Rangers, Deputy Rangers and Foresters) Services Rules, 1951 — Rule 4

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High Courts19 Apr 2007Dismissed

State of Uttar Pradesh and Others Vs The U.P. Public Services Tribunal (III) and Others

Uttarakhand High Court · (2007) 3 UC 1899

Constitution of India, 1950 — Article 226, 309, 311(1)Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 3

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High Courts19 Apr 2007Dismissed

State of Uttar Pradesh and Others Vs U.P. Public Services Tribunal (III), Lucknow and Others

Uttarakhand High Court · (2007) 3 UC 1899

Constitution of India, 1950 — Article 226, 311(1)

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High Courts19 Apr 2007

Daveshwar Prasad Tiwari and Another Vs Kalyan Singh (deceased by LRs.)

Uttarakhand High Court · AIR 2007 Utt 72 : (2007) 3 UC 1929 : (2007) 2 UD 245

Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 4, 9Uttar Pradesh Reorganisation Act, 2000 — Section 35

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High Courts18 Apr 2007Allowed

State of Uttarakhand Vs Preetam Prasad Dobhal and Another

Uttarakhand High Court · (2007) 3 UC 1889

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High Courts18 Apr 2007Allowed

Khem Ram and Another Vs State of UP. (now Uttarakhand)

Uttarakhand High Court · (2007) NCC 913

Criminal Procedure Code, 1973 (CrPC) — Section 313Factories Act, 1948 — Section 106, 92

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High Courts18 Apr 2007Dismissed

The Land Acquisition Officer (Collector), Nainital Vs Smt. Urmila Devi and Others

Uttarakhand High Court · (2007) 2 UC 859

Land Acquisition Act, 1894 — Section 4(1), 54, 6(1)

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High Courts18 Apr 2007

Satendra Kumar Mehta and Others Vs State of Uttaranchal and Others

Uttarakhand High Court · (2007) NCC 335

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 506

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High Courts18 Apr 2007Allowed

Smt. Sundari Devi and others Vs Sri Rajendra Singh and Another

Uttarakhand High Court · (2008) 1 UC 178

Workmens Compensation Act, 1923 — Section 4(1)

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High Courts18 Apr 2007Dismissed

State of Uttarakhand Vs Preetam Prasad Dobhal and another

Uttarakhand High Court · (2007) 3 UC 1889

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