High Courts16 Sept 2005Allowed
Madan Lal Pokhriyal Vs State of U.P. and Others
Uttarakhand High Court · (2006) 1 UC 169
COURT ARCHIVE
Uttarakhand High Court judgments
21,152 judgments · page 1,012 of 1,058
High Courts15 Sept 2005Dismissed
Ram Chandra Kapil (deceased) and Smt. Savitri Kapil (L.R.) Vs Sri Jag Mohan Chandra Pande (deceased) and Smt. Neeru Pandey and Others (L.Rs.)
Uttarakhand High Court · (2006) 2 UC 894
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22, 3
High Courts15 Sept 2005Dismissed
Shri Shankar Pratap Thapa and Others Vs IIIrd Additional District Judge and Others
Uttarakhand High Court · (2006) 2 UC 890
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1), 21, 21(1), 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16, 16(1)
High Courts14 Sept 2005Dismissed
Shankar Rice Mill and Another Vs Uttar Pradesh Finance Corporation and Others
Uttarakhand High Court · (2006) 1 UC 230
State Financial Corporations Act, 1951 — Section 29, 29(1)
High Courts13 Sept 2005Allowed
Ved Prakash Vs Nabab Hussain and Another
Uttarakhand High Court · (2005) 09 UK CK 0041
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 88, 88(2)
High Courts13 Sept 2005Dismissed
Lakhan Singh and 22 Others Vs State of Uttaranchal and 1 Others
Uttarakhand High Court · (2005) 3 UC 2033
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 147, 323, 355, 427, 504
High Courts13 Sept 2005
Sunil Kumar Vs Chief Controlling Revenue Authority and Another
Uttarakhand High Court · (2005) 09 UK CK 0009
Stamp Act, 1899 — Article 35, 40, 57, 2(17) , 33
High Courts12 Sept 2005Allowed
Satish Kumar Agarwal and Another Vs District Judge and Others
Uttarakhand High Court · (2005) 09 UK CK 0040
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22
High Courts12 Sept 2005Dismissed
State of Uttaranchal and Another Vs Kedar Singh Rawat
Uttarakhand High Court · (2006) 2 UC 754
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts12 Sept 2005Dismissed
Anand Kumar Sharma Vs Addl. Commissioner (Judicial) Kumaun
Uttarakhand High Court · (2005) 3 UC 1873
Limitation Act, 1908 — Section 5Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209
High Courts09 Sept 2005Allowed
Shri Vishnu Saran Agrawal (since deceased) and Others Vs Sri Avadhesh Kumar
Uttarakhand High Court · (2006) 1 UC 205
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 16
High Courts08 Sept 2005Allowed
Hikmati Lal and Another Vs State of Uttrakhand
Uttarakhand High Court · (2006) 1 UC 125
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 120B, 140B, 147, 149, 201
High Courts07 Sept 2005Dismissed
State Vs P.L. Malhotra
Uttarakhand High Court · (2005) 3 UC 2054
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)
High Courts06 Sept 2005Allowed
Ishwari Prasad Vs State of Uttrakhand
Uttarakhand High Court · (2006) 1 UC 410
Criminal Procedure Code, 1973 (CrPC) — Section 172(2), 396Penal Code, 1860 (IPC) — Section 302, 34, 394
High Courts06 Sept 2005
Vijendra Kumar Chaudhry Vs State of Uttaranchal
Uttarakhand High Court · (2005) 3 UC 1798
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1)
High Courts05 Sept 2005
Jagdish Lal Sah Vs A.D.J., IInd Fast Track Court and Others
Uttarakhand High Court · (2005) 4 AWC 3414 : (2006) 1 UC 300 : (2005) 2 UD 516
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 2(1), 21(1), 22, 3
High Courts05 Sept 2005Dismissed
Arun Kumar Vs Rent Control and Eviction Officer Dehradun and Others
Uttarakhand High Court · (2006) 1 UC 306
Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 53AUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11, 12, 16
High Courts02 Sept 2005Allowed
Rai Bahadur Narayan Sugar Mills Ltd. Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) 1 UC 292
Registration Act, 1908 — Section 23, 29, 52Stamp Act, 1899 — Section 47A, 47A(1), 47A(2)Uttar Pradesh Stamp (Valuation of Property) Rules, 1997 — Rule 3, 4
High Courts31 Aug 2005Allowed
Union of India (UOI) Vs District Judge and Others
Uttarakhand High Court · (2006) 1 AWC 726 : (2005) 2 UD 723
Cantonments (Extension of Rent Control Laws) Act, 1957 — Section 3Civil Procedure Code, 1908 (CPC) — Section 80Transfer of Property Act, 1882 — Section 106
High Courts31 Aug 2005Dismissed
Commissioner of Sales Tax Vs Siddarth Paper Mills Ltd.
Uttarakhand High Court · (2005) 2 UD 525 : (2007) 8 VST 265
Uttar Pradesh Reorganisation Act, 2000 — Section 35