High Courts10 Jul 2007Dismissed
State of Uttaranchal and another Vs S.S. Lamba
Uttarakhand High Court · (2008) 1 UC 207
Civil Procedure Code, 1908 (CPC) — Section 80, 96Constitution of India, 1950 — Article 299
COURT ARCHIVE
Uttarakhand High Court judgments, 2007
540 judgments · page 13 of 27
High Courts10 Jul 2007
Mamta Sah Vs State of Uttarakhand and Others
Uttarakhand High Court · (2008) 1 UC 201
High Courts10 Jul 2007Dismissed
State of Uttaranchal and Another Vs S.S. Lamba
Uttarakhand High Court · (2008) 1 UC 207
Civil Procedure Code, 1908 (CPC) — Section 80, 96Constitution of India, 1950 — Article 299
High Courts10 Jul 2007Dismissed
Tanveer Mian Vs State of Uttaranchal and Others
Uttarakhand High Court · (2008) 1 UC 76
Central Sales Tax Act, 1956 — Section 14Uttarakhand Value Added Tax Act, 2005 — Section 58(1)
High Courts09 Jul 2007Dismissed
Chandra Kiran Kapil Vs The Additional District and Sessions Judge, Saharanpur and Others
Uttarakhand High Court · (2008) 1 UC 353
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)(a), 21(3)
High Courts09 Jul 2007Dismissed
Mr. Arvind Kumar Gupta Vs Principal Secretary, Medical, Health and Family Welfare and Others
Uttarakhand High Court · (2008) 1 UC 197
Uttar Pradesh Reorganisation Act, 2000 — Section 73, 74, 77
High Courts09 Jul 2007Dismissed
B.S. Rajput Vs State of Uttarakhand and Others
Uttarakhand High Court · (2008) 1 UC 127
High Courts06 Jul 2007
Nanda Ballabh Joshi Vs State of Uttar Pradesh, The District Judge and The Sub-Divisional Magistrate, Almora/Prescribed Authority
Uttarakhand High Court · (2007) 07 UK CK 0045
Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4(1)
High Courts06 Jul 2007Dismissed
Uttaranchal Pey Jal Nigam Vs Verendra Singh and Company, U.P. Jal Nigam, Smt. Laj Taneja and Inderjeet Taneja
Uttarakhand High Court · (2007) 07 UK CK 0016
Arbitration Act, 1940 — Section 30, 33, 4Civil Procedure Code, 1908 (CPC) — Section 115
High Courts06 Jul 2007
Smt. Pramod Bijalwan Vs Satendra Dutt
Uttarakhand High Court · (2007) 07 UK CK 0013
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4Hindu Marriage Act, 1955 — Section 13, 13(1)Hindu Marriage and Divorce Rules, 1956 — Rule 13
High Courts05 Jul 2007Dismissed
Oriental Insurance Company Ltd. Vs Smt. Saraswati Devi and Another
Uttarakhand High Court · (2007) 07 UK CK 0052
Central Motor Vehicles Rules, 1989 — Rule 3Motor Vehicles Act, 1988 — Section 173
High Courts05 Jul 2007Dismissed
Deepa and Others Vs Om Prakash, Chandra Sethi and Anil Kumar Yadav
Uttarakhand High Court · (2007) 103 RD 366
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 137, 145
High Courts05 Jul 2007
The State of U.P. Vs Sri Moti Singh and Others
Uttarakhand High Court · (2008) 3 UC 1525
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 5(6)
High Courts05 Jul 2007Dismissed
Rakesh Kumar Singh Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) 07 UK CK 0027
High Courts05 Jul 2007Dismissed
Har Singh Bisht Vs District Judge and Others
Uttarakhand High Court · (2008) 1 UC 243
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)
High Courts05 Jul 2007Dismissed
Pratap Singh Vs Sri Hira Lal and Others
Uttarakhand High Court · (2007) 07 UK CK 0019
Civil Procedure Code, 1908 (CPC) — Section 100, 2Transfer of Property Act, 1882 — Section 111
High Courts05 Jul 2007Dismissed
Shri Sanwant Kumar Jain Vs Shri Balwan Singh Jain and Others
Uttarakhand High Court · (2007) 07 UK CK 0014
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 91, 92Transfer of Property Act, 1882 — Section 53A, 54
High Courts04 Jul 2007Dismissed
U.P. Jal Nigam and Superintending Engineer Vs Smt. Harnam Kaur Malik
Uttarakhand High Court · (2007) 07 UK CK 0057
Civil Procedure Code, 1908 (CPC) — Section 80Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106
High Courts04 Jul 2007Dismissed
Shekhar Chand Joshi Vs Sri Mahendra Singh
Uttarakhand High Court · (2007) 2 UC 1247
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 106
High Courts03 Jul 2007
Shobhan Lal Jain Vs Drugs Controller, Directorate of Health Services and Others
Uttarakhand High Court · (2008) 37 PTC 529
Constitution of India, 1950 — Article 226, 227Drugs and Cosmetics Act, 1940 — Section 17D