COURT ARCHIVE

Uttarakhand High Court judgments

21,152 judgments · page 1,000 of 1,058

High Courts19 May 2006Dismissed

Baikunth Nath Kaushik Vs Anand Swaroop Kaushik (deceased), through L.Rs.

Uttarakhand High Court · (2007) 1 UC 615

Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122, 3(30), 331(4), 341

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High Courts19 May 2006Allowed

Public Service Commission and Another Vs Rizwana Parveen and Others

Uttarakhand High Court · (2006) 05 UK CK 0032

Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16B, 16C, 16D(1), 16D(10)Uttar Pradesh Special Subordinate Educational (Lecturers Cadre) Service Rules, 1992 — Rule 8

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High Courts19 May 2006Dismissed

Swami Shankra Nand Vs Mahant Sri Sadguru Sarnanand and Others

Uttarakhand High Court · (2006) 3 UC 1425

Civil Procedure Code, 1908 (CPC) — Section 92, 92(1)Trusts Act, 1882 — Section 34

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High Courts19 May 2006

Mohan Ram Vs State of U.P.

Uttarakhand High Court · (2006) 2 ACR 1695

Criminal Procedure Code, 1973 (CrPC) — Section 157, 313, 374(2)Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts18 May 2006Dismissed

United India Insurance Co. Ltd. Vs Sudha Lata Maithani and Others

Uttarakhand High Court · (2007) ACJ 1182

Motor Vehicles Act, 1988 — Section 170, 173

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High Courts18 May 2006

United India Insurance Co. Ltd. Vs Balbir Kaur and Others

Uttarakhand High Court · (2007) ACJ 1455

Motor Vehicles Act, 1988 — Section 173, 2

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High Courts18 May 2006Allowed

Dukhtar Jahan and Another Vs Addl. District Judge, II, F.T.C. and Another

Uttarakhand High Court · (2007) 3 UC 1399

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 8 Rule 1, 151Constitution of India, 1950 — Article 225Representation of the People Act, 1951 — Section 87(1)

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High Courts18 May 2006Partly Allowed

National Insurance Company Limited Vs Virendra Kumar Saxena and Others

Uttarakhand High Court · (2007) 1 UC 132

Motor Vehicles Act, 1988 — Section 147, 149(2), 158(6), 170, 173

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High Courts18 May 2006Allowed

Charan Singh Vs Secretary/Mahaprabandhak, Distt. Cooperative Bank Ltd. and Another

Uttarakhand High Court · (2007) 1 UC 28

Uttar Pradesh Co-operative Societies Employees Service Regulations, 1975 — Regulation 27

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High Courts17 May 2006Allowed

Premoo Vs State of Uttaranchal and Another

Uttarakhand High Court · (2006) 3 AWC 2581

Limitation Act, 1963 — Section 5

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High Courts17 May 2006Dismissed

Narayan Singh (since deceased) through L.Rs. Vs The U.P. Public Services Tribunal and Others

Uttarakhand High Court · (2006) 3 UC 1930

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High Courts16 May 2006Partly Allowed

Khim Singh Vs State of Uttaranchal

Uttarakhand High Court · (2007) NCC 332 : (2007) 1 UC 117

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 34, 436

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High Courts16 May 2006

Om Prakash Vs State of Uttaranchal

Uttarakhand High Court · (2006) 2 ACR 1511 : (2006) 3 UC 1808 : (2006) 2 UD 48

Criminal Procedure Code, 1973 (CrPC) — Section 102, 313, 41, 41(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22, 50, 8

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High Courts16 May 2006Dismissed

Anghalia Housing (Pvt.) Ltd. and Naresh Kumar Vs State of Uttaranchal and Others

Uttarakhand High Court · (2006) 05 UK CK 0019

Forest Act, 1927 — Section 1, 6

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High Courts16 May 2006

Tara Singh Vs State of Uttaranchal

Uttarakhand High Court · (2006) 2 ACR 1515

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34, 364

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High Courts16 May 2006

Dungar Singh and Another Vs State of Uttaranchal

Uttarakhand High Court · (2006) 2 ACR 1691 : (2004) 2 UD 294

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 324, 34

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High Courts15 May 2006Allowed

Laxman Kotnala Vs Ganga Yamuna Gramin Bank and Others

Uttarakhand High Court · (2007) 1 UC 376

Regional Rural Banks (Appointment and Promotion of Officers and Other Employees) Rules, 1988 — Rule 7

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High Courts15 May 2006Dismissed

Radha Krishna Vs Prescribed Authority/S.D.M. and Others

Uttarakhand High Court · (2007) 3 UC 1396

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4, 4(1), 7, 7(2)

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High Courts12 May 2006Dismissed

United India Insurance Company Limited Vs Smt. Chandra Rani and Others

Uttarakhand High Court · (2007) 1 UC 129

Insurance Act, 1938 — Section 64VBMotor Vehicles Act, 1939 — Section 110B, 110D, 147(5), 149(1)

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High Courts12 May 2006

Smt. Bhagwati Devi Vs District Panchayat Raj Officer and Others

Uttarakhand High Court · (2006) 3 UC 1460

Uttar Pradesh Municipalities Act, 1916 — Section 87A(2)Uttar Pradesh Panchayat Raj Act, 1947 — Section 14, 14(1)

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