COURT ARCHIVE

Uttarakhand High Court judgments

21,155 judgments · page 991 of 1,058

High Courts29 Sept 2006Allowed

Fakir Singh and Others Vs 1st Addl. District Judge and Others

Uttarakhand High Court · (2006) 09 UK CK 0027

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2)Uttar Pradesh Tenancy Act, 1939 — Section 180, 180(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 130, 131, 209, 210

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High Courts29 Sept 2006Dismissed

State of U.P. Vs Hem Chandra Tyagi and Others

Uttarakhand High Court · (2007) 1 UC 540

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 11(2), 3(17)Uttar Pradesh Tenancy Act, 1939 — Section 180, 180(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 130, 131, 209, 229B, 230A

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High Courts28 Sept 2006Allowed

Smt. Prakash Kaur Vs IIIrd additional District Judge, Dahradun and others

Uttarakhand High Court · (2007) 1 UC 420

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)

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High Courts28 Sept 2006Allowed

Smt. Prakash Kaur Vs IIIrd Additional District Judge and Others

Uttarakhand High Court · (2007) 1 UC 420

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11(1), 13(3), 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16, 16(2)

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High Courts28 Sept 2006

Smt. Cheema Devi and Another Vs U.P. State Road Transport Corporation and Others

Uttarakhand High Court · (2007) 2 UC 810

Motor Vehicles Act, 1988 — Section 163A, 166, 173

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High Courts28 Sept 2006Dismissed

Mohan Lal Garg Vs State Of Uttaranchal

Uttarakhand High Court · (2006) NCC 206

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 227, 239, 240Evidence Act, 1872 — Section 73

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High Courts27 Sept 2006Dismissed

Oriental Insurance Company Ltd. Vs Smt. Sarojini Garg and Others

Uttarakhand High Court · (2007) 2 UC 951

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Motor Vehicles Act, 1988 — Section 163A(1), 166

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High Courts26 Sept 2006

Jogender Singh and Another Vs New India Assurance Company and Another

Uttarakhand High Court · (2007) 2 ACC 442 : (2007) 1 UC 477 : (2006) 2 UD 431

Motor Vehicles Act, 1988 — Section 163A, 166, 173

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High Courts26 Sept 2006Dismissed

V.S. Thapliyal Vs State of Uttaranchal and Others

Uttarakhand High Court · (2007) 2 UC 1086

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High Courts26 Sept 2006

National Insurance Co. Ltd. Vs Mithlesh and Others

Uttarakhand High Court · (2007) ACJ 765 : (2007) 1 UC 610 : (2006) 2 UD 533

Motor Vehicles Act, 1988 — Section 163A, 170, 173

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High Courts25 Sept 2006Dismissed

Balwant Singh Chuphal Vs State of Uttaranchal and Another

Uttarakhand High Court · (2007) CriLJ 1362 : (2007) 3 UC 1450 : (2007) 1 UD 242

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 380, 406, 434, 441, 447

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High Courts22 Sept 2006Dismissed

Smt. Bharti Bisht Vs District Judge, Nainital and Others

Uttarakhand High Court · (2007) 2 UC 839

Constitution of India, 1950 — Article 226, 227

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High Courts22 Sept 2006

T.S. Bora Vs Kumaon Mandal Vikas Nigam Ltd. and Another

Uttarakhand High Court · (2007) 2 UC 1251

Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1988 — Section 13(1)Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 4

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High Courts22 Sept 2006Dismissed

Bhuvan Chandra Pandey and Others Vs State of Uttaranchal and Others

Uttarakhand High Court · (2007) 1 UC 489

Administrative Tribunals (Amendment) Act, 1987 — Section 6(1), 6(7)Administrative Tribunals Act, 1985 — Section 28Constitution of India, 1950 — Article 226, 227, 309, 32, 323A

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High Courts21 Sept 2006Dismissed

Uttaranchal Rajya Parivahan Nigam Vs Harish Chandra and Others

Uttarakhand High Court · (2006) 09 UK CK 0017

Motor Vehicles Act, 1988 — Section 166

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High Courts21 Sept 2006

Smt. Heera Devi Vs Shri C.S. Manral and Another

Uttarakhand High Court · (2006) 09 UK CK 0010

Motor Vehicles Act, 1988 — Section 163A, 173

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High Courts20 Sept 2006Allowed

Jaswant Singh @ Trilok Singh @ Toka Vs The State

Uttarakhand High Court · (2007) 2 UC 787

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 307, 96Uttar Pradesh Reorganisation Act, 2000 — Section 35

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High Courts20 Sept 2006