COURT ARCHIVE

Uttarakhand High Court judgments

21,155 judgments · page 978 of 1,058

High Courts25 Apr 2007Allowed

Nainital Hotel Co. (P) Ltd., Royal Hotel Vs State of Uttaranchal, Additional Chief Revenue Commissioner, Circuit Court, Collector and Additional District Magistrate (F and R)

Uttarakhand High Court · (2007) 04 UK CK 0047

Stamp Act, 1899 — Section 23

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High Courts25 Apr 2007Dismissed

Chanar Singh and Others Vs State of Uttrakhand

Uttarakhand High Court · (2007) NCC 253

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 147, 149, 323, 395, 397

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High Courts25 Apr 2007

Diwani Ram and Others Vs State of Uttrakhand

Uttarakhand High Court · (2007) 3 UC 1757

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 201, 302, 34, 341, 354

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High Courts25 Apr 2007Dismissed

Mani Ram Vs Padam Datta (D) by LRs. and Another

Uttarakhand High Court · AIR 2007 Utt 74 : (2007) 4 AWC 3911 : (2008) 1 UC 51 : (2007) 2 UD 225

Civil Procedure Code, 1908 (CPC) — Section 100Registration Act, 1908 — Section 17, 49Specific Relief Act, 1963 — Section 34

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High Courts25 Apr 2007Dismissed

Kisan Sahkari Chini Mills Vs State of U.P. and Others

Uttarakhand High Court · (2008) 1 UC 42

Uttar Pradesh Industrial Disputes Act, 1947 — Section 11A, 14A, 4K

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High Courts24 Apr 2007Allowed

Life Insurance Corporation of India Vs Smt. Madhuri Giri and Ashutosh Giri and Santosh Giri (Both sons of Balkrishna)

Uttarakhand High Court · (2007) 04 UK CK 0046

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 108Limitation Act, 1963 — Section 5

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High Courts23 Apr 2007Allowed

Shambhoo Lal Sah Vs Gauri Shankar Sah

Uttarakhand High Court · (2007) 4 UC 491

Easements Act, 1882 — Section 13, 41

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High Courts23 Apr 2007Allowed

Prem Lal (since deceased) and Others Vs Kalam Ram and Others

Uttarakhand High Court · (2007) 3 AWC 2573 : (2007) 2 UD 235

Civil Procedure Code, 1908 (CPC) — Section 100Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 53A

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High Courts23 Apr 2007Allowed

Uchchap Singh (D) through L.R. and Another Vs Govind Singh (D) by L.Rs. and Others

Uttarakhand High Court · (2008) 1 AWC 1087 : (2007) 3 UC 1914 : (2007) 2 UD 241

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 81, 90Registration Act, 1908 — Section 17

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High Courts23 Apr 2007Dismissed

Hari Saran Shankar Srivastava Vs Vinod Behari Lal and Others

Uttarakhand High Court · (2007) 3 AWC 2904

Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 32

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High Courts20 Apr 2007Dismissed

Sardar Iqbal Singh Vs State of Uttarakhand and Another

Uttarakhand High Court · (2007) 3 UC 1638

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 397(3), 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts20 Apr 2007Dismissed

Lal Chand (deceased) and Others Vs Jarnail Singh (deceased)

Uttarakhand High Court · (2008) 1 AWC 1091 : (2007) 3 UC 1908 : (2007) 2 UD 239

Civil Procedure Code, 1908 (CPC) — Section 100UTTAR PRADESH LAND REVENUE ACT, 1901 — Section 44Uttar Pradesh Reorganisation Act, 2000 — Section 35

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High Courts20 Apr 2007Dismissed

Mahendra Singh Negi and Others Vs State of Uttaranchal and Others

Uttarakhand High Court · (2007) 04 UK CK 0040

Constitution of India, 1950 — Article 14, 16, 309Subordinate Forest (Rangers, Deputy Rangers and Foresters) Services Rules, 1951 — Rule 4

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High Courts19 Apr 2007Dismissed

State of Uttar Pradesh and Others Vs The U.P. Public Services Tribunal (III) and Others

Uttarakhand High Court · (2007) 3 UC 1899

Constitution of India, 1950 — Article 226, 309, 311(1)Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 3

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High Courts19 Apr 2007Dismissed

State of Uttar Pradesh and Others Vs U.P. Public Services Tribunal (III), Lucknow and Others

Uttarakhand High Court · (2007) 3 UC 1899

Constitution of India, 1950 — Article 226, 311(1)

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High Courts19 Apr 2007

Daveshwar Prasad Tiwari and Another Vs Kalyan Singh (deceased by LRs.)

Uttarakhand High Court · AIR 2007 Utt 72 : (2007) 3 UC 1929 : (2007) 2 UD 245

Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 4, 9Uttar Pradesh Reorganisation Act, 2000 — Section 35

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High Courts18 Apr 2007Allowed

State of Uttarakhand Vs Preetam Prasad Dobhal and Another

Uttarakhand High Court · (2007) 3 UC 1889

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High Courts18 Apr 2007Allowed

Khem Ram and Another Vs State of UP. (now Uttarakhand)

Uttarakhand High Court · (2007) NCC 913

Criminal Procedure Code, 1973 (CrPC) — Section 313Factories Act, 1948 — Section 106, 92

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High Courts18 Apr 2007Dismissed

The Land Acquisition Officer (Collector), Nainital Vs Smt. Urmila Devi and Others

Uttarakhand High Court · (2007) 2 UC 859

Land Acquisition Act, 1894 — Section 4(1), 54, 6(1)

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High Courts18 Apr 2007

Satendra Kumar Mehta and Others Vs State of Uttaranchal and Others

Uttarakhand High Court · (2007) NCC 335

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 506

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