COURT ARCHIVE

Uttarakhand High Court judgments, 2007

540 judgments · page 10 of 27

High Courts17 Aug 2007Dismissed

Sub. Karan and Others Vs The State and Another

Uttarakhand High Court · (2008) NCC 107 : (2008) 3 UC 1531

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 173(2), 190(1), 200Penal Code, 1860 (IPC) — Section 147, 379, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 10, 3

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High Courts17 Aug 2007Dismissed

Umesh Chand Srivastava, Asstt. Engineer, PWD Barkot Vs Habib Ahmad and Others

Uttarakhand High Court · (2007) 115 FLR 476

Railways Act, 1989 — Section 2(34)Workmens Compensation Act, 1923 — Section 2(1)(n)

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High Courts16 Aug 2007Dismissed

Yasin and Another and Smt. Hasina (since deceased), through L.Rs. and Another Vs Smt. Sarif and Others and Smt. Hasina (since deceased), through L.Rs. and Another

Uttarakhand High Court · (2008) 1 UC 299

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 9 Rule 8, Order 9 Rule 9, Order 9 Rule 9(1), 100Specific Relief Act, 1963 — Section 38, 41Uttar Pradesh Reorganisation Act, 2000 — Section 35

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High Courts14 Aug 2007Dismissed

Kamleshwar Prasad Chaukiyal Vs Smt. Madhuri Devi Chaukiyal

Uttarakhand High Court · (2007) 08 UK CK 0028

Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 13

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High Courts13 Aug 2007Allowed

S.M. Puri (since deceased) through L.R. and Others Vs 1st Additional District Judge, Nainital and Others

Uttarakhand High Court · (2007) 08 UK CK 0040

Constitution of India, 1950 — Article 226, 227Provincial Small Cause Courts Act, 1887 — Section 15, 25Uttar Pradesh Reorganisation Act, 2000 — Section 35

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High Courts10 Aug 2007Allowed

Smt. Tripta Sunita Singh and Others Vs Habil D. Singh and Another

Uttarakhand High Court · (2007) 114 FLR 1181

Workmens Compensation Act, 1923 — Section 2(n), 3

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High Courts09 Aug 2007Allowed

Laxman Singh Vs Smt. Prema Devi and others

Uttarakhand High Court · (2008) 1 UC 153

Motor Vehicles Act, 1988 — Section 149(2), 149(i)

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High Courts09 Aug 2007Dismissed

Smt. Hemlata Walia and Another Vs Civil Judge (Junior Division) and Others

Uttarakhand High Court · (2008) 8 UC 746

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143, 156, 165, 331

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High Courts09 Aug 2007

Laxman Singh Vs Smt. Prema Devi and Others

Uttarakhand High Court · (2008) 1 UC 153

Civil Procedure Code, 1908 (CPC) — Section 18Motor Vehicles Act, 1939 — Section 96(2)Motor Vehicles Act, 1988 — Section 147, 147(1), 147(2), 147(3), 149

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High Courts08 Aug 2007Dismissed