High Courts31 Dec 2007Allowed
Bachan Singh Vs Sachin and Another
Uttarakhand High Court · (2008) 1 UC 556
Motor Vehicles Act, 1988 — Section 166, 173
COURT ARCHIVE
Uttarakhand High Court judgments, 2007
540 judgments · page 1 of 27
High Courts31 Dec 2007Dismissed
Shiv Pal Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) NCC 313
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 244, 246, 311Penal Code, 1860 (IPC) — Section 406, 420, 467, 468
High Courts29 Dec 2007Dismissed
Smt. Rajvindar Kaur and Others Vs New India Insurance Company Ltd. and Another
Uttarakhand High Court · (2008) 1 UC 538
Motor Vehicles Act, 1988 — Section 166, 168, 173
High Courts27 Dec 2007Allowed
Khurana Brothers and Vs State of Uttaranchal and Others
Uttarakhand High Court · AIR 2009 Utt 12 : (2008) 1 UC 462 : (2008) 1 UD 202
Criminal Procedure Code, 1973 (CrPC) — Section 185Stamp Act, 1899 — Section 2(10), 2(14)
High Courts27 Dec 2007
Ishwari Dutt Joshi and Another Vs State of Uttarakhand and Another
Uttarakhand High Court · (2008) 1 UC 546
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts27 Dec 2007
Himalaya Stone Crasher Pvt. Ltd. Vs Jakson Ltd.
Uttarakhand High Court · (2008) 3 UC 1610
Arbitration and Conciliation Act, 1996 — Section 11, 5, 7(4)
High Courts27 Dec 2007Allowed
New India Assurance Co. Ltd. Vs Javitri Devi and Others
Uttarakhand High Court · (2009) ACJ 1982 : (2008) 1 UC 410 : (2008) 1 UD 171
Motor Vehicles Act, 1988 — Section 166(2), 173
High Courts26 Dec 2007
Uttaranchal Transport Corp. Vs Smt. Nikita Gurung and Others
Uttarakhand High Court · (2008) 1 UC 548
Motor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 304A
High Courts19 Dec 2007
Manoj Kumar Gupta Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) NCC 232
Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity Act, 2003 — Section 135, 152(2)
High Courts18 Dec 2007Allowed
Harish Lal Verma Vs Pyare Lal Sah
Uttarakhand High Court · (2008) 1 UC 514
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(1), Order 21 Rule 32(2)
High Courts18 Dec 2007Dismissed
U.P. Awas and Vikas Parishad Vs Ganeshi Dutt Joshi (since deceased) and Another
Uttarakhand High Court · (2008) 104 RD 332 : (2008) 1 UC 513
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 23(2), 54
High Courts18 Dec 2007Allowed
Smt. Seema Patwal Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) NCC 289
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 427, 506
High Courts17 Dec 2007
Dewan Singh Vs State of U.P.
Uttarakhand High Court · (2008) 1 ACR 645 : (2008) NCC 463 : (2008) 1 UC 558 : (2008) 1 UD 215
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 304, 307Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts17 Dec 2007Dismissed
Budhi Lal Vs State of U.P.
Uttarakhand High Court · (2008) NCC 485
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 302Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts17 Dec 2007
Kailash Nath Gupta Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) NCC 799
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts17 Dec 2007Dismissed
Manoj Kumar Ravi Vs District Magistrate/Collector and Others
Uttarakhand High Court · (2008) 8 UC 899
Motor Vehicles Act, 1988 — Section 9
High Courts14 Dec 2007Dismissed
Mohan Lal Bhasin (since deceased) through L.Rs. Vs Smt. Kaushalya Devi and Others
Uttarakhand High Court · (2008) 1 UC 593
Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14, 21, 2A, 30
High Courts14 Dec 2007Dismissed
I.C.I.C.I. Lombard General Insurance Company Ltd. Vs Sri Khajan Chandra Pandey, Sri Khagendra Bhatt and Sri Bhaskar Kumar Pandey
Uttarakhand High Court · (2008) 1 UC 585
Motor Vehicles Act, 1988 — Section 140, 163A, 166, 173
High Courts14 Dec 2007Dismissed
Keshar Enterprises Limited and Another Vs Smt. Kushum Manral and Others
Uttarakhand High Court · (2007) 12 UK CK 0017
Civil Procedure Code, 1908 (CPC) — Section 100, 109Companies Act, 1956 — Section 630Constitution of India, 1950 — Article 133(1)
High Courts14 Dec 2007Dismissed
Raghubir Singh Bisht (deceased) by L.Rs. and Another Vs Smt. Bindra Devi and Others
Uttarakhand High Court · (2008) 2 UC 1143
Civil Procedure Code, 1908 (CPC) — Section 100, 145, 9Sea Customs Act, 1878 — Section 188, 191Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1), 12(4), 12(5), 14