COURT ARCHIVE

Uttarakhand High Court judgments

21,155 judgments · page 980 of 1,058

High Courts09 Apr 2007

Munshi Ram and Others Vs State of U.P.

Uttarakhand High Court · (2007) 04 UK CK 0051

Criminal Procedure Code, 1973 (CrPC) — Section 145, 313, 374(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323Uttar Pradesh Children Act, 1951 — Section 2(4), 29

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High Courts09 Apr 2007Allowed

Hemraj Sahini Vs Santosh Kumar

Uttarakhand High Court · (2007) 04 UK CK 0044

General Clauses Act, 1897 — Section 27Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 30

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High Courts09 Apr 2007

Suresh and Another Vs State of Uttrakhand

Uttarakhand High Court · (2007) NCC 684

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 34

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High Courts09 Apr 2007Dismissed

Smt. Krishna Kochhar Vs State of U.P. and Others

Uttarakhand High Court · (2007) 04 UK CK 0031

Stamp Act, 1899 — Section 2(6), 47A

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High Courts09 Apr 2007Allowed

Shri Ved Prakash Maheswari Vs Vimla Devi

Uttarakhand High Court · (2007) 04 UK CK 0010

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts05 Apr 2007Dismissed

Khuman Singh Vs M/s Kesar Enterprises Limited and Others

Uttarakhand High Court · (2008) 1 UC 181

Penal Code, 1860 (IPC) — Section 441, 448Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209

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High Courts03 Apr 2007Dismissed

Chairman, Nagar Palika Parishad and Others Vs Nirdosh Mamgain and Others

Uttarakhand High Court · (2008) 1 UC 328

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 21, 243WUttar Pradesh Municipalities Act, 1916 — Section 7

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High Courts03 Apr 2007Dismissed

Chairman, Nagar Palika Parishad, Haridwar and others Vs Nirdosh Mamgain and others

Uttarakhand High Court · (2008) 1 UC 328

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 21Uttar Pradesh Municipalities Act, 1916 — Section 7

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High Courts02 Apr 2007Allowed

Anand Singh Bisht Vs Regional Joint Director of Education and Others

Uttarakhand High Court · (2007) 3 UC 1848

Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16GG, 16GG(1), 16GG(2)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 3, 3(1), 3(5)

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High Courts02 Apr 2007Dismissed

Doon International Educational Society and Another Vs State of Uttaranchal and Others

Uttarakhand High Court · (2007) 4 UC 449

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Planning and Development Act, 1973 — Section 27, 27(2), 28, 41, 41(3)

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High Courts02 Apr 2007Dismissed

Raj Kumar Vs Om Prakash Sharma and Others

Uttarakhand High Court · (2007) 4 UC 545

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 19 Rule 1Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 34, 34(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 22

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High Courts02 Apr 2007Dismissed

Council of Scientific and Industrial Research and Another Vs Goodman Drug House (P) Ltd.

Uttarakhand High Court · (2007) 4 UC 433

Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 37, 75, 81Contract Act, 1872 — Section 73

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High Courts30 Mar 2007Dismissed

National Insurance Company Ltd. Vs Smt. Salma and Others

Uttarakhand High Court · (2007) 03 UK CK 0075

Motor Vehicles Act, 1988 — Section 149, 166, 168, 174

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High Courts30 Mar 2007Dismissed

Sunil Singh Vs Vice Chancellor, G.B. Pant University of Agriculture and Technology and Another

Uttarakhand High Court · (2007) 03 UK CK 0058

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High Courts30 Mar 2007Allowed

National Insurance Company Ltd. Vs Saeed Ahmad and Others

Uttarakhand High Court · (2007) 03 UK CK 0052

Motor Vehicles Act, 1988 — Section 149(2), 149(7), 166, 168(3), 174

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High Courts30 Mar 2007Allowed

National Insurance Company Ltd., Divisional Officer Vs Saeed Ahmad and Others

Uttarakhand High Court · (2007) 2 UC 1291

Motor Vehicles Act, 1988 — Section 149, 166, 168, 174

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High Courts29 Mar 2007Allowed

Jeewan Enterprises Vs The Director, Uttaranchal Mandi Parishad, U.P. Rajya Krishi Utpadan Mandi Parishad

Uttarakhand High Court · (2007) 102 RD 578

Arbitration and Conciliation Act, 1996 — Section 11, 22, 34Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts29 Mar 2007Allowed

State of Uttarakhand Vs Sohan Singh and Others

Uttarakhand High Court · (2007) CriLJ 3703

Criminal Procedure Code, 1973 (CrPC) — Section 157, 159, 161, 174, 313Penal Code, 1860 (IPC) — Section 147, 302, 323, 324, 326

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High Courts29 Mar 2007Allowed

Padam Singh Chauhan Vs Additional District Education Officer (Basic) and Others

Uttarakhand High Court · (2007) 03 UK CK 0038

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High Courts29 Mar 2007Dismissed

J.S. Dobal Vs Uttaranchal Public Service Tribunal and Others

Uttarakhand High Court · (2007) 03 UK CK 0030

Constitution of India, 1950 — Article 226Uttar Pradesh Government Servants (Seniority) Rules, 1991 — Rule 3, 6, 7, 8Uttarakhand Government Servants Seniority Rules, 2002 — Rule 6

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