CourtKutchehry.com

COURT ARCHIVE

Uttarakhand High Court judgments

21,155 judgments · page 993 of 1,058

High Courts30 Aug 2006Allowed

Sitapur Eye Hospital Vs The District Judge and Another

Uttarakhand High Court · AIR 2006 Utt 39 : (2007) 2 UC 976

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 34(8)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16, 16(1), 16(2), 18
Read judgment
High Courts29 Aug 2006Dismissed

Shri Chaman Lal Vs Shri Raj Kumar Sachdeva

Uttarakhand High Court · (2007) 1 UC 551

Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(1), 20(2), 20(4), 30(1), 7
Read judgment
High Courts28 Aug 2006Dismissed

Sarnu and Another Vs Fagania and Others

Uttarakhand High Court · (2007) 1 AWC 112 : (2007) 3 UC 1454 : (2007) 1 UD 245

Civil Procedure Code, 1908 (CPC) — Section 96Criminal Procedure Code, 1973 (CrPC) — Section 147Easements Act, 1882 — Section 15
Read judgment
High Courts22 Aug 2006Allowed

Raj Kumar Jain Vs State of Uttaranchal

Uttarakhand High Court · (2007) 1 UC 359

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 161, 409, 420, 467Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2), 5, 5(1)
Read judgment