High Courts20 Jul 2007Allowed
Shiv Kumar Vs Sri Bachan Singh and Others
Uttarakhand High Court · (2007) 3 UC 1695
Motor Vehicles Act, 1988 — Section 140, 166Penal Code, 1860 (IPC) — Section 79
COURT ARCHIVE
Uttarakhand High Court judgments, 2007
540 judgments · page 12 of 27
High Courts19 Jul 2007Dismissed
Gajraj Singh Vs Lok Seva Adhikaran and Another
Uttarakhand High Court · (2008) 1 UC 84
High Courts18 Jul 2007
State Vs Akhtar (since deceased) and Others
Uttarakhand High Court · (2008) NCC 112 : (2008) 8 UC 1352
Criminal Procedure Code, 1973 (CrPC) — Section 207, 294, 294(3), 313, 378Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts18 Jul 2007Dismissed
Govind Ballabh Pant University of Agriculture and Tech. Vs Haridwar
Uttarakhand High Court · (2007) 114 FLR 837
Workman Compensation Amending Act, 1995 — Section 4A, 4A(1), 4A(2), 4A(3)
High Courts17 Jul 2007Allowed
Adarsh Agarwal and Smt. Meera Agarwal Vs Smt. Manju Agarwal, Smt. Maya Jindal and Smt. Madhu Jindal
Uttarakhand High Court · (2007) 3 UC 1329
High Courts17 Jul 2007Dismissed
T.H.D.C. Education Management Board Vs Shri Meharban Singh
Uttarakhand High Court · (2007) 07 UK CK 0042
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 299
High Courts17 Jul 2007Dismissed
Vilayati Lal and Satpal Chhabra Vs Dharmpal and Others
Uttarakhand High Court · (2007) 07 UK CK 0023
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
High Courts17 Jul 2007Dismissed
Suresh Chandra Vs Shri Anoop Sharma, Addl. Civil Judge (Junior Division) and Addl. District Judge
Uttarakhand High Court · (2007) 07 UK CK 0015
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 91
High Courts16 Jul 2007Dismissed
Smt. Pramod Bijalwan Vs Satendra Dutt
Uttarakhand High Court · (2007) 3 UC 1952
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4Hindu Marriage Act, 1955 — Section 13
High Courts16 Jul 2007
Seth Shyam Lal Bhatia (since deceased), through L.Rs. Vs Hari Chand (since deceased), through L.Rs. Hari Chand (since deceased), through L.Rs. Vs Seth Shyam Lal Bhatia (since deceased), through L.Rs.
Uttarakhand High Court · (2008) 1 UC 294
Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Reorganisation Act, 2000 — Section 35Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(2), 29A, 3
High Courts16 Jul 2007Dismissed
Sai Auto Industries Vs Union of India (UOI)
Uttarakhand High Court · (2009) 13 STR 324 : (2007) 2 UD 280
Central Sales Tax Act, 1956 — Section 14
High Courts16 Jul 2007Allowed
Gambhir Singh Vs Shiv Kumar Gupta and Others
Uttarakhand High Court · (2009) ACJ 1966 : (2007) 3 UC 1924 : (2007) 2 UD 221
Civil Procedure Code, 1908 (CPC) — Section 2(11)Motor Vehicles Act, 1988 — Section 165, 166
High Courts16 Jul 2007Allowed
Sri Umedi Ram Vs State of U.P.
Uttarakhand High Court · (2008) 1 UC 211
Civil Procedure Code, 1908 (CPC) — Section 100, 80, 9Forest Act, 1927 — Section 20Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts16 Jul 2007Dismissed
Riverdale High School Society and Others Vs Intellectual Property Appellate Board and Another
Uttarakhand High Court · (2008) 36 PTC 672
Societies Registration Act, 1860 — Section 3(2)(1)
High Courts13 Jul 2007Allowed
Union of India (UOI) Vs City Board
Uttarakhand High Court · (2007) 07 UK CK 0044
Constitution of India, 1950 — Article 185, 285Government of India Act, 1935 — Section 154Railways Act, 1989 — Section 135
High Courts13 Jul 2007
Rakesh @ Dhola Vs State of Uttarakhand
Uttarakhand High Court · (2008) 1 UC 129
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 313, 82, 83Evidence Act, 1872 — Section 25, 26, 27
High Courts12 Jul 2007Dismissed
Gurupal Singh Dhillon through power of Attorney, Shri Mohan Chandran Vs Kumaon Jal Sansthan
Uttarakhand High Court · (2007) 07 UK CK 0043
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts12 Jul 2007Allowed
Jai Bhagwan Kaushik Vs The State
Uttarakhand High Court · (2008) 3 UC 1528
Criminal Procedure Code, 1973 (CrPC) — Section 319, 397, 401Penal Code, 1860 (IPC) — Section 420, 468
High Courts11 Jul 2007Dismissed
Joginder Singh Vs Union of India (UOI) and Others
Uttarakhand High Court · (2008) 1 UC 78
Constitution of India, 1950 — Article 226
High Courts11 Jul 2007Dismissed
The State Vs Hari Ram and Others
Uttarakhand High Court · (2008) NCC 128 : (2008) 1 UC 282
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(1)Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 34