COURT ARCHIVE

Uttarakhand High Court judgments

21,155 judgments · page 971 of 1,058

High Courts18 Jul 2007

State Vs Akhtar (since deceased) and Others

Uttarakhand High Court · (2008) NCC 112 : (2008) 8 UC 1352

Criminal Procedure Code, 1973 (CrPC) — Section 207, 294, 294(3), 313, 378Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307Uttar Pradesh Reorganisation Act, 2000 — Section 35

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High Courts18 Jul 2007Dismissed

Govind Ballabh Pant University of Agriculture and Tech. Vs Haridwar

Uttarakhand High Court · (2007) 114 FLR 837

Workman Compensation Amending Act, 1995 — Section 4A, 4A(1), 4A(2), 4A(3)

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High Courts16 Jul 2007Dismissed

Smt. Pramod Bijalwan Vs Satendra Dutt

Uttarakhand High Court · (2007) 3 UC 1952

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4Hindu Marriage Act, 1955 — Section 13

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High Courts16 Jul 2007

Seth Shyam Lal Bhatia (since deceased), through L.Rs. Vs Hari Chand (since deceased), through L.Rs. Hari Chand (since deceased), through L.Rs. Vs Seth Shyam Lal Bhatia (since deceased), through L.Rs.

Uttarakhand High Court · (2008) 1 UC 294

Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Reorganisation Act, 2000 — Section 35Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(2), 29A, 3

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High Courts16 Jul 2007Dismissed

Sai Auto Industries Vs Union of India (UOI)

Uttarakhand High Court · (2009) 13 STR 324 : (2007) 2 UD 280

Central Sales Tax Act, 1956 — Section 14

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High Courts16 Jul 2007Allowed

Gambhir Singh Vs Shiv Kumar Gupta and Others

Uttarakhand High Court · (2009) ACJ 1966 : (2007) 3 UC 1924 : (2007) 2 UD 221

Civil Procedure Code, 1908 (CPC) — Section 2(11)Motor Vehicles Act, 1988 — Section 165, 166

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High Courts16 Jul 2007Allowed

Sri Umedi Ram Vs State of U.P.

Uttarakhand High Court · (2008) 1 UC 211

Civil Procedure Code, 1908 (CPC) — Section 100, 80, 9Forest Act, 1927 — Section 20Uttar Pradesh Reorganisation Act, 2000 — Section 35

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High Courts16 Jul 2007Dismissed

Riverdale High School Society and Others Vs Intellectual Property Appellate Board and Another

Uttarakhand High Court · (2008) 36 PTC 672

Societies Registration Act, 1860 — Section 3(2)(1)

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High Courts13 Jul 2007Allowed

Union of India (UOI) Vs City Board

Uttarakhand High Court · (2007) 07 UK CK 0044

Constitution of India, 1950 — Article 185, 285Government of India Act, 1935 — Section 154Railways Act, 1989 — Section 135

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High Courts13 Jul 2007

Rakesh @ Dhola Vs State of Uttarakhand

Uttarakhand High Court · (2008) 1 UC 129

Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 313, 82, 83Evidence Act, 1872 — Section 25, 26, 27

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High Courts12 Jul 2007Allowed

Jai Bhagwan Kaushik Vs The State

Uttarakhand High Court · (2008) 3 UC 1528

Criminal Procedure Code, 1973 (CrPC) — Section 319, 397, 401Penal Code, 1860 (IPC) — Section 420, 468

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High Courts11 Jul 2007Dismissed

Joginder Singh Vs Union of India (UOI) and Others

Uttarakhand High Court · (2008) 1 UC 78

Constitution of India, 1950 — Article 226

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High Courts11 Jul 2007Dismissed

The State Vs Hari Ram and Others

Uttarakhand High Court · (2008) NCC 128 : (2008) 1 UC 282

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(1)Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 34

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High Courts10 Jul 2007Dismissed

State of Uttaranchal and another Vs S.S. Lamba

Uttarakhand High Court · (2008) 1 UC 207

Civil Procedure Code, 1908 (CPC) — Section 80, 96Constitution of India, 1950 — Article 299

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High Courts10 Jul 2007

Mamta Sah Vs State of Uttarakhand and Others

Uttarakhand High Court · (2008) 1 UC 201

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High Courts10 Jul 2007Dismissed

State of Uttaranchal and Another Vs S.S. Lamba

Uttarakhand High Court · (2008) 1 UC 207

Civil Procedure Code, 1908 (CPC) — Section 80, 96Constitution of India, 1950 — Article 299

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High Courts10 Jul 2007Dismissed

Tanveer Mian Vs State of Uttaranchal and Others

Uttarakhand High Court · (2008) 1 UC 76

Central Sales Tax Act, 1956 — Section 14Uttarakhand Value Added Tax Act, 2005 — Section 58(1)

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High Courts09 Jul 2007Dismissed

Chandra Kiran Kapil Vs The Additional District and Sessions Judge, Saharanpur and Others

Uttarakhand High Court · (2008) 1 UC 353

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)(a), 21(3)

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High Courts09 Jul 2007Dismissed

B.S. Rajput Vs State of Uttarakhand and Others

Uttarakhand High Court · (2008) 1 UC 127

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High Courts06 Jul 2007

Nanda Ballabh Joshi Vs State of Uttar Pradesh, The District Judge and The Sub-Divisional Magistrate, Almora/Prescribed Authority

Uttarakhand High Court · (2007) 07 UK CK 0045

Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4(1)

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