COURT ARCHIVE

Uttarakhand High Court judgments

21,152 judgments · page 1,011 of 1,058

High Courts05 Oct 2005Dismissed

Tej Singh Verma and Another Vs District Judge and Others

Uttarakhand High Court · (2005) 10 UK CK 0034

Constitution of India, 1950 — Article 227Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14, 20, 20(4), 3, 30

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High Courts05 Oct 2005Dismissed

Nishidh Kumar and Others Vs Mayur Planners and Another

Uttarakhand High Court · (2005) 10 UK CK 0022

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High Courts05 Oct 2005

Jamil Vs State of Uttaranchal

Uttarakhand High Court · (2005) 3 UC 1698

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 363, 366, 369, 376

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High Courts05 Oct 2005Allowed

Sadiq Hussain Vs Additional District Magistrate (Finance) and Others

Uttarakhand High Court · (2006) 1 UC 289

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9A(2)

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High Courts05 Oct 2005Allowed

Narain Dutt Bharadwaj Vs The Collector/District Magistrate and Others

Uttarakhand High Court · (2006) 1 UC 342

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High Courts04 Oct 2005Allowed

James Smart Cameron Vs Chaman Lal Verma and Others

Uttarakhand High Court · (2005) 10 UK CK 0032

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)

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High Courts28 Sept 2005

Dr. Satish Jain etc. Vs State of Uttaranchal and Another

Uttarakhand High Court · (2006) CriLJ 1172 : (2006) 2 UC 770 : (2006) 1 UD 127

Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 202, 482Penal Code, 1860 (IPC) — Section 323, 325, 34, 341, 386Registration Act, 1908 — Section 17(2), 49

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High Courts27 Sept 2005

Station Sub-Area Canteen and Others Vs Hony. Captain C.S. Sajwan (Retd.)

Uttarakhand High Court · (2006) 1 UC 158

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High Courts27 Sept 2005Dismissed

Bhuwan Chandra Binwal Vs Kumaon University and Another

Uttarakhand High Court · AIR 2006 Utt 9 : (2006) 1 UC 225 : (2005) 2 UD 409

Constitution of India, 1950 — Article 4(B)

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High Courts23 Sept 2005Dismissed

Janpal Singh Vs State of U.P.

Uttarakhand High Court · (2006) FAJ 112 : (2006) 1 UC 173 : (2005) 2 UD 624

Criminal Procedure Code, 1973 (CrPC) — Section 244Prevention of Food Adulteration Act, 1954 — Section 10(7), 13(2), 16, 20A, 7

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High Courts23 Sept 2005Dismissed

Ahuja Goods Carrier (P) Ltd. Vs State of Uttaranchal

Uttarakhand High Court · (2006) 2 BC 572 : (2005) 3 UC 1711

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts23 Sept 2005Allowed

U.P. State Road Transport Corporation Vs Mahant Ashok Prapan Sharma

Uttarakhand High Court · (2006) 2 UC 988

Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(2), 20(5), 20(6), 21(8)

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High Courts23 Sept 2005Allowed

Atma Ram (deceased) and Smt. Sushiia and Others (L.Rs.) Vs District Magistrate and Others

Uttarakhand High Court · (2006) 2 UC 937

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, 115, 96Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48

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High Courts23 Sept 2005Dismissed

Executive Engineer, U.P. Awas and Vikas Parishad and Another Vs Umesh Chandra Rastogi

Uttarakhand High Court · (2006) 2 UC 961

Arbitration and Conciliation Act, 1996 — Section 34, 34(3)Limitation Act, 1963 — Section 10, 11, 12, 13, 14

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High Courts22 Sept 2005Dismissed

Matloob and Others Vs 1st F.T.C./Additional District Judge and Others

Uttarakhand High Court · (2006) 2 UC 992

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)

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High Courts22 Sept 2005Dismissed

Sakila Vs Banarasi Das and Another

Uttarakhand High Court · AIR 2006 Utt 29 : (2006) 2 UC 962 : (2006) 1 UD 248

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97

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High Courts20 Sept 2005Dismissed

Anand Singh and Others Vs State of Uttaranchal and Others

Uttarakhand High Court · (2006) 1 UC 227

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High Courts20 Sept 2005Allowed

Mr. Vinod Kumar Singh Vs Union of India (UOI) and Others

Uttarakhand High Court · (2006) 1 UC 419

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High Courts17 Sept 2005Dismissed

Mohd. Hussain and Others Vs State of Uttaranchal and Others

Uttarakhand High Court · (2006) 2 DMC 586 : (2006) 1 UC 444 : (2005) 2 UD 514

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 120B, 323, 420, 498A, 506

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High Courts17 Sept 2005Dismissed

Devi Dutt and Others Vs State of Uttaranchal

Uttarakhand High Court · (2006) CriLJ 1748

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304, 323, 34, 506

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