High Courts03 Aug 2007Allowed
Smt. Kola Devi Vs New India Assurance Co. and Another
Uttarakhand High Court · (2007) 115 FLR 1088
Workmens Compensation Act, 1923 — Section 4A, 4A(2)
COURT ARCHIVE
Uttarakhand High Court judgments, 2007
540 judgments · page 11 of 27
High Courts02 Aug 2007Dismissed
Kallu Ram and Others Vs Jai Bhagwan
Uttarakhand High Court · AIR 2008 Utt 29
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 100
High Courts02 Aug 2007Dismissed
Dhirendra Singh Rawat Vs District Magistrate, Udham Singh Nagar and Others
Uttarakhand High Court · (2007) 3 UC 1938
General Clauses Act, 1897 — Section 9Limitation Act, 1963 — Section 12, 12(1)Representation of the People Act, 1951 — Section 110(3), 47A
High Courts02 Aug 2007Dismissed
Uttar Pradesh State Road Transport Corporation Vs Smt. Sulbha Chandel and Others
Uttarakhand High Court · (2007) 08 UK CK 0007
Motor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 279, 338
High Courts01 Aug 2007Allowed
Shri Malook Singh and Others Vs The 1st Additional District Judge, Nainital and Others
Uttarakhand High Court · (2008) 8 UC 757
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 11(2)Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts01 Aug 2007Dismissed
Gurdeep Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2007) CriLJ 4791 : (2008) NCC 66 : (2007) 4 UC 597 : (2007) 2 UD 435
Arms Act, 1959 — Section 17, 25Penal Code, 1860 (IPC) — Section 201, 302
High Courts01 Aug 2007Dismissed
United Insurance Company Limited Vs Dinesh Prasad Lakhera and Others
Uttarakhand High Court · (2008) 3 UC 1505
Motor Vehicles Act, 1988 — Section 173
High Courts31 Jul 2007
Smt. Kamla Tiwari Vs State of Uttarakhand and Others
Uttarakhand High Court · (2007) 07 UK CK 0053
Abhibhawak Adhyapak Association Regulation, 1986 — Regulation 3Constitution of India, 1950 — Article 37Uttar Pradesh Intermediate Education Act, 1921 — Section 15(2), 7A, 7AA, 9
High Courts31 Jul 2007Dismissed
Gaurav Prakash Singh and Another Vs H.N.B. Garhwal University and Others
Uttarakhand High Court · (2008) 1 UC 98
Constitution of India, 1950 — Article 226
High Courts31 Jul 2007Dismissed
Smt. Kamla Tiwari Vs State of Uttarakhand and others
Uttarakhand High Court · (2008) 3 UC 1491
Constitution of India, 1950 — Article 37Uttar Pradesh Intermediate Education Act, 1921 — Section 9(4)Uttarakhand School Education Act, 2006 — Section 41
High Courts30 Jul 2007Dismissed
Bishan Lal San (since deceased) through L.Rs. Vs Ramesh Chandra and Others
Uttarakhand High Court · (2008) 1 UC 289
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 65United Provinces Tenancy Act, 1939 — Section 3
High Courts30 Jul 2007Dismissed
Jagdish Chandra Joshi Vs State Bank of Patiala and Others
Uttarakhand High Court · AIR 2008 Utt 1
Constitution of India, 1950 — Article 14, 21, 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 1, 20Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 17, 3, 31, 35
High Courts30 Jul 2007Dismissed
Sri Mahesh Kumar Vs I Additional District Judge and Others
Uttarakhand High Court · (2007) 3 UC 1966
Constitution of India, 1950 — Article 226Uttar Pradesh Reorganisation Act, 2000 — Section 35Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1), 12(2), 12(3), 12(3A)
High Courts26 Jul 2007Dismissed
Dr. I.P. Saraswat (Retired Professor) Vs The University of Roorkee and Others
Uttarakhand High Court · (2008) 2 UC 1332
Constitution of India, 1950 — Article 226
High Courts26 Jul 2007
Dharamveer Vs State of Uttarakhand
Uttarakhand High Court · (2008) 1 UC 17
Criminal Procedure Code, 1973 (CrPC) — Section 164
High Courts25 Jul 2007Dismissed
Bheem Singh Rana Vs District Magistrate, District Udham Singh Nagar and Others
Uttarakhand High Court · (2008) 1 UC 524
Constitution of India, 1950 — Article 226Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 15, 15(2), 15(3), 2(19), 235Uttar Pradesh Municipalities (Amendment) Act, 1961 — Section 87A, 87A(1)
High Courts25 Jul 2007Dismissed
The New India Assurance Company Ltd. Vs Sunil Bhoj and Another
Uttarakhand High Court · (2007) 3 UC 1690
Motor Vehicles Act, 1988 — Section 170, 173
High Courts23 Jul 2007Dismissed
Smt. Laxmi Devi Vs State of Uttarakhand and Others
Uttarakhand High Court · (2008) 1 UC 81
Constitution of India, 1950 — Article 226
High Courts23 Jul 2007Dismissed
State of U.P. Vs Charless Neil Parasons and Others
Uttarakhand High Court · (2008) 8 UC 731
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154
High Courts23 Jul 2007Dismissed
Manohar Lal Sharma Vs Saktoo Ram (since deceased) and Others
Uttarakhand High Court · (2008) 1 UC 222
Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(2), 29A, 29A(2), 3