High Courts03 Jul 2007Dismissed
Pankaj Bhatt Vs Prescribed Authority/Chief Judicial Magistrate and Others
Uttarakhand High Court · (2008) 1 UC 249
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)
COURT ARCHIVE
Uttarakhand High Court judgments, 2007
540 judgments · page 14 of 27
High Courts03 Jul 2007Dismissed
State of U.P. and Others Vs Jai Durga
Uttarakhand High Court · (2008) 1 UC 149
Arbitration Act, 1940 — Section 30, 33, 39
High Courts02 Jul 2007Dismissed
Shri P.K. Shah Vs The State of Uttarakhand and others
Uttarakhand High Court · (2008) 1 UC 24
High Courts02 Jul 2007Dismissed
Amrik Singh Vs Nagar Palika Parishad Rudrapur and 5 Others
Uttarakhand High Court · (2007) 2 UC 1269
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts02 Jul 2007Dismissed
Shri P.K. Shah Vs State of Uttarakhand and General Manager, Uttarakhand Jal Sansthan
Uttarakhand High Court · (2007) 2 UD 137
Constitution of India, 1950 — Article 226
High Courts29 Jun 2007Dismissed
Smt. Rajani Devi and Others Vs Smt Usha Devi
Uttarakhand High Court · (2007) 3 UC 1585
Civil Procedure Code, 1908 (CPC) — Section 96Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts29 Jun 2007Dismissed
Smt. Rajani Devi and Others Vs Smt. Usha Devi
Uttarakhand High Court · (2007) 3 UC 1585
Civil Procedure Code, 1908 (CPC) — Section 96Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 11, 16, 17, 5
High Courts29 Jun 2007Dismissed
Ramesh Singh Vs Sood Sabha Shimla (Registered)
Uttarakhand High Court · (2007) 2 UC 1305
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts28 Jun 2007
The State of U.P., now Uttaranchal Vs Smt. Shakooran
Uttarakhand High Court · (2007) 06 UK CK 0048
Civil Procedure Code, 1908 (CPC) — Section 54
High Courts28 Jun 2007Dismissed
Commissioner of Income Tax Vs Michel Garnaud
Uttarakhand High Court · (2007) 164 TAXMAN 184
Income Tax Act, 1961 — Section 256
High Courts27 Jun 2007Dismissed
Mohd. Sarwaryar Khan Vs State of Uttarakhand and Others
Uttarakhand High Court · (2007) 06 UK CK 0001
Constitution of India, 1950 — Article 226Uttaranchal Co-operative Societies Act, 2003 — Section 34, 34(1)Uttaranchal Co-operative Societies Rules, 2004 — Rule 456(3), 473(1)
High Courts25 Jun 2007Dismissed
State of U.P. Vs Presiding Officer and Nepal Singh
Uttarakhand High Court · (2007) 06 UK CK 0057
Industrial Disputes Act, 1947 — Section 6N
High Courts25 Jun 2007Dismissed
Mohd. Sarwaryar Khan Vs State of Uttarakhand and Others
Uttarakhand High Court · AIR 2008 Utt 41
Constitution of India, 1950 — Article 226Uttaranchal Co-operative Societies Act, 2003 — Section 34(1), 34(2)
High Courts25 Jun 2007
Jagdish Chandra and Others Vs The Board of Revenue and Others
Uttarakhand High Court · (2007) 2 UD 694
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 56Evidence Act, 1872 — Section 114
High Courts22 Jun 2007Dismissed
Vidya Vinodray Makhecha Vs Manubhai R. Patel and Others
Uttarakhand High Court · (2008) ACJ 2591
Motor Vehicles Act, 1939 — Section 110DUttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts22 Jun 2007Dismissed
Bhim Singh and Another Vs The III Additional District Judge and Others
Uttarakhand High Court · (2008) 1 UC 270
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts20 Jun 2007
Prem Singh (since deceased) through L.Rs. Vs The Labour Court, U.P. and Another
Uttarakhand High Court · (2008) 1 UC 271
High Courts20 Jun 2007
Ram Prakash Gureja and Another Vs The State
Uttarakhand High Court · (2007) NCC 846 : (2008) 1 UC 320
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Essential Commodities Act, 1955 — Section 3, 7Uttar Pradesh Food Grains and other Essential Article Distribution Order, 1977 — Rule 21, 21C, 22
High Courts20 Jun 2007
Ashok Kumar Vs Darshan Singh, Tejpal Singh and Smt. Rajbala Tejpal Singh and Smt. Rajbala Vs Darshan Singh and Ashok Kumar
Uttarakhand High Court · (2007) 06 UK CK 0016
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 20
High Courts20 Jun 2007
Smt. Manorama Dobriyal Sharma Vs Smt. Vinod Uniyal and Others
Uttarakhand High Court · (2008) 1 UC 103
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 10, 151, 80Constitution of India, 1950 — Article 243ZAUttar Pradesh Nagar Mahapalika Act, 1959 — Section 39, 45, 46, 61, 69