COURT ARCHIVE

Uttarakhand High Court judgments

21,155 judgments · page 992 of 1,058

High Courts18 Sept 2006

Prakash Chandra Sati and Another Vs State of U.P.

Uttarakhand High Court · (2007) 1 ACR 842 : (2007) NCC 49

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 306, 498AUttar Pradesh Reorganisation Act, 2000 — Section 35

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High Courts18 Sept 2006

Teerath Singh and Others Vs State of Uttaranchal

Uttarakhand High Court · (2007) 1 ACR 431 : (2007) 1 UC 561 : (2006) 2 UD 508

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 395, 412, 414

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High Courts18 Sept 2006Dismissed

Singh Filling Station and Another Vs Indian Oil Corporation Limited and Others

Uttarakhand High Court · (2007) 2 UC 753

Constitution of India, 1950 — Article 14, 226Specific Relief Act, 1963 — Section 14

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High Courts13 Sept 2006Allowed

Smt. Harnam Kaur Vs Additional District Magistrate (Supply)/Prescribed Authority, Rent Control and Others

Uttarakhand High Court · (2007) 2 UC 1024

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14

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High Courts13 Sept 2006

The Commissioner, Sales Tax Vs S/S Jindal Solvent Extraction

Uttarakhand High Court · (2006) 09 UK CK 0002

Uttar Pradesh Sales Tax Act, 1948 — Section 10, 9Uttar Pradesh Trade Tax Act, 1948 — Section 12A, 4B

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High Courts12 Sept 2006

Bharat Bhushan Martoliya and Others Vs State of Uttaranchal and Another

Uttarakhand High Court · (2007) 1 ACR 444

Criminal Procedure Code, 1973 (CrPC) — Section 197Forest Act, 1927 — Section 26, 51, 73, 74Wild Life (Protection) Act, 1972 — Section 27, 29, 31, 35, 59

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High Courts08 Sept 2006Dismissed

Krishna Kumar Phulera Vs State of Uttaranchal and others

Uttarakhand High Court · (2007) 1 UC 480

Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 18(1)

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High Courts07 Sept 2006

United India Insurance Company Ltd. Vs Smt. Satish Dora and Others

Uttarakhand High Court · (2007) 2 UC 1314

Central Motor Vehicles Rules, 1989 — Rule 14, 15, 17Motor Vehicles Act, 1988 — Section 10, 10(2), 11, 12, 18

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High Courts07 Sept 2006

Sri Rai Singh Vs State of Uttaranchal and Another

Uttarakhand High Court · (2007) 1 UC 308

Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 204, 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 20, 4

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High Courts07 Sept 2006Dismissed

Commissioner, Sales Tax Vs Ratan Lal Sah and Sons

Uttarakhand High Court · (2007) 8 VST 37

Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)

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High Courts06 Sept 2006Dismissed

Himmat Chand and Another Vs Union of India (UOI) and Others

Uttarakhand High Court · (2007) 2 UC 1112

Constitution of India, 1950 — Article 226, 227, 32, 323A, 323B

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High Courts06 Sept 2006Dismissed

Beena Kala Vs State of Uttaranchal and Others

Uttarakhand High Court · (2007) 2 UC 1319

Constitution of India, 1950 — Article 226

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High Courts05 Sept 2006Allowed

Rajendra Kumar Vs State of U.P.

Uttarakhand High Court · (2006) 3 UC 1579

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

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High Courts05 Sept 2006Dismissed

Pushpa Devi and Others Vs National Insurance Co. Ltd.

Uttarakhand High Court · (2007) ACJ 2852

Motor Vehicles Act, 1988 — Section 147, 173

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High Courts05 Sept 2006Dismissed

Sadhan Sahakari Samiti Sachiv, Uttam Prasad and Others Vs State of Uttaranchal and Others

Uttarakhand High Court · (2007) 1 UC 404

Constitution of India, 1950 — Article 14, 16, 162, 21, 226

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High Courts05 Sept 2006Dismissed

Sadhan Sahakari Samiti Sachiv, Pauri Garhwal, Uttaranchal, Uttam Prasad and Others Vs State of Uttaranchal and others

Uttarakhand High Court · (2007) 1 UC 404

Constitution of India, 1950 — Article 162, 226

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High Courts04 Sept 2006Dismissed

Chandra Shekhar Joshi Vs Chandra Ballabh Pant and Others

Uttarakhand High Court · AIR 2007 Utt 25 : (2007) 1 AWC 125 : (2007) 1 UD 248

Civil Procedure Code, 1908 (CPC) — Section 100, 35, 96Hindu Succession Act, 1956 — Section 14Transfer of Property Act, 1882 — Section 43

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High Courts31 Aug 2006Dismissed

Dhaluwalal Kushta Sewa Samiti Vs Board of Revenue and Others

Uttarakhand High Court · (2007) 1 UC 341 : (2006) 3 UC 1585

Constitution of India, 1950 — Article 226, 227Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960 — Section 10, 36Uttar Pradesh Tenancy Act, 1939 — Section 180(2)

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High Courts30 Aug 2006

Shashank Sharma Vs State of U.P and Others

Uttarakhand High Court · (2007) 2 UC 759

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High Courts30 Aug 2006Allowed

Trilok Singh Vs State of Uttrakhand

Uttarakhand High Court · (2007) NCC 26 : (2007) 1 UC 526

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304, 307, 326

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