COURT ARCHIVE

Uttarakhand High Court judgments

21,152 judgments · page 1,013 of 1,058

High Courts29 Aug 2005Dismissed

Manohar Kant Dhyani Vs Sri Badrinath Kedarnath Mandir Samiti and Others

Uttarakhand High Court · (2006) 1 UC 235

Constitution of India, 1950 — Article 226Uttar Pradesh Sri Badrinath and Sri Kedarnath Temples Act, 1939 — Section 10, 11, 16, 21, 22

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High Courts25 Aug 2005Dismissed

Kashi Vishwanath Steels Ltd. Vs State of Uttaranchal and Others

Uttarakhand High Court · (2006) 1 UC 238

Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 17, 4Electricity Act, 2003 — Section 110, 111, 111(1), 111(2), 127

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High Courts24 Aug 2005

Sanjay Vs State of Uttaranchal

Uttarakhand High Court · (2006) 1 DMC 628 : (2005) 3 UC 1817

Criminal Procedure Code, 1973 (CrPC) — Section 125Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A

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High Courts24 Aug 2005Allowed

Devi Prasad Vs Smt. Vidyawati alias Biddo and Others

Uttarakhand High Court · AIR 2005 Utt 85 : (2006) 1 AWC 722 : (2005) 3 UC 1765 : (2006) 1 UD 461

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33, 100, 96Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3

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High Courts23 Aug 2005Dismissed

Shri Krishna Singh Vs State of Uttaranchal

Uttarakhand High Court · (2005) 3 UC 1750

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409

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High Courts23 Aug 2005Dismissed

Puran Prasad Vs Judge, Small Cause Courts/Civil Judge (Sr. Div.) and Others

Uttarakhand High Court · (2006) 1 UC 598

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 145, 145(1)Constitution of India, 1950 — Article 226, 227Provincial Small Cause Courts Act, 1887 — Section 17

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High Courts18 Aug 2005Dismissed

Shet Raj Saini Vs District Magistrate and Others

Uttarakhand High Court · (2006) 1 UC 482

Constitution of India, 1950 — Article 226

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High Courts17 Aug 2005Dismissed

Vikram Singh Negi Vs Uttaranchal Pey Jal Nigam and Others

Uttarakhand High Court · (2006) 1 UC 479

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High Courts16 Aug 2005Dismissed

Mahavir Singh Rawat Vs State of Uttaranchal and Others

Uttarakhand High Court · (2006) 1 UC 681

Constitution of India, 1950 — Article 226

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High Courts16 Aug 2005

Dr. Chitra Agarwal Vs State of Uttaranchal and Others

Uttarakhand High Court · AIR 2006 Utt 78 : (2006) 1 UC 485 : (2005) 2 UD 280

Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 — Section 20(2), 20(3)

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High Courts11 Aug 2005Dismissed

Dharam Singh Vs State of Uttar Pradesh and Others

Uttarakhand High Court · (2005) 08 UK CK 0047

Criminal Procedure Code, 1973 (CrPC) — Section 244, 306, 306(1), 306(4), 482Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 120B, 467, 468, 471

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High Courts11 Aug 2005

Ayyub and Others Vs State of Uttaranchal

Uttarakhand High Court · (2006) CriLJ 1227

Criminal Procedure Code, 1973 (CrPC) — Section 313, 464Penal Code, 1860 (IPC) — Section 308, 323, 34

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High Courts11 Aug 2005Allowed

Shri Laxman Swaroop Gupta (deceased) and Others Vs First Additional District Judge and Others

Uttarakhand High Court · (2006) 1 UC 181

Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106United Provinces Municipalities Act, 1916 — Section 338

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High Courts10 Aug 2005Dismissed

Sarafat Vs State of Uttaranchal

Uttarakhand High Court · (2006) CriLJ 654

Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 366, 368, 376

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High Courts10 Aug 2005Dismissed

Girish Chandra Singh Rawat Vs Addl. District Judge and Others

Uttarakhand High Court · (2006) 1 UC 570

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22, 30(1)

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High Courts09 Aug 2005

Arbinder Singh Vs State of Uttaranchal

Uttarakhand High Court · (2006) CriLJ 1021

Criminal Procedure Code, 1973 (CrPC) — Section 313Forest Act, 1927 — Section 26Penal Code, 1860 (IPC) — Section 100, 165, 302, 34, 379

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High Courts09 Aug 2005Dismissed

Mangal Singh Thapa and Others Vs Union of India (UOI) and Others

Uttarakhand High Court · (2005) 107 FLR 337 : (2006) 1 LLJ 325

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)

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High Courts08 Aug 2005Dismissed

Commissioner of Sales Tax U.P. Lucknow Vs Siddarth Paper Mills Ltd. Moradabad Road Kashipur

Uttarakhand High Court · (2005) 3 UC 1757

Uttar Pradesh Reorganisation Act, 2000 — Section 35

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High Courts08 Aug 2005Allowed

Harish Lal Sah Vs District Judge and Another

Uttarakhand High Court · (2005) 4 AWC 3870G : (2005) 2 UD 406

Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 106

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High Courts08 Aug 2005Allowed

Smt. Usha Sharma Vs Prescribed Authority/Civil Judge (Jr. Div.) and Others

Uttarakhand High Court · (2005) 4 AWC 3870 : (2006) 1 UC 82 : (2005) 2 UD 264

Civil Procedure Code, 1908 (CPC) — Section 10, 151Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 21, 21(1)

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