COURT ARCHIVE

Uttarakhand High Court judgments, 2007

540 judgments · page 16 of 27

High Courts08 Jun 2007Dismissed

Dewan Singh and Others Vs State of Uttrakhand

Uttarakhand High Court · (2007) CriLJ 4412 : (2007) NCC 871

Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 207, 313, 357Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323

High Courts08 Jun 2007Allowed

Mohan Chandra Tamta Vs Ali Ahmad alias Murli (D) and Others

Uttarakhand High Court · (2008) 1 AWC 1093 : (2008) 3 BC 430 : (2008) 105 RD 508 : (2008) 1 UC 343 : (2007) 2 UD 357

Civil Procedure Code, 1908 (CPC) — Section 100, 107Uttar Pradesh Reorganisation Act, 2000 — Section 35

High Courts08 Jun 2007Dismissed

U.P. Avas Evam Vikas Parishad Vs Sri M.L. Vali and Others

Uttarakhand High Court · (2007) 06 UK CK 0013

Land Acquisition Act, 1894 — Section 4

High Courts08 Jun 2007Dismissed

Sri Prem Ballabh Sati and Others Vs Sri Babu Dev and Smt. Hema Devi

Uttarakhand High Court · (2007) 103 RD 757

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts07 Jun 2007Allowed

Rajendra Karnwal and Others Vs State of Uttaranchal and Others

Uttarakhand High Court · (2007) CriLJ 3913 : (2008) 1 UC 342 : (2007) 2 UD 356

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 342, 498A, 506

High Courts07 Jun 2007Allowed

Gurnam Singh Vs The State

Uttarakhand High Court · (2008) NCC 169 : (2008) 1 UC 324

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 374(2)Penal Code, 1860 (IPC) — Section 307, 325, 34

High Courts06 Jun 2007Dismissed

Rizwan Anwar Vs State of Uttaranchal and Others

Uttarakhand High Court · (2008) 1 UC 144

Constitution of India, 1950 — Article 226

High Courts06 Jun 2007

U.P. State Electricity Board Vs Sri Chattar Singh Negi

Uttarakhand High Court · (2008) 1 UC 339

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 96Contract Act, 1872 — Section 53Uttar Pradesh Reorganisation Act, 2000 — Section 35

High Courts06 Jun 2007Dismissed

Rizwan Anwar Vs State of Uttaranchal and others

Uttarakhand High Court · (2008) 1 UC 144

Constitution of India, 1950 — Article 226

High Courts05 Jun 2007Dismissed

The State Vs Kailash and Others

Uttarakhand High Court · (2009) NCC 107 : (2008) 3 UC 1485

Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 313, 378(1)Penal Code, 1860 (IPC) — Section 302, 307, 34

High Courts05 Jun 2007Dismissed

Smt. Dr. G.K. Khurana Vs State of Uttaranchal and Union of India (UOI)

Uttarakhand High Court · (2007) 06 UK CK 0046

Civil Procedure Code, 1908 (CPC) — Section 11Land Acquisition Act, 1894 — Section 10, 11, 12, 17, 18

High Courts05 Jun 2007Dismissed

Mehmood Ayub and Others Vs Sri Sayeed Ahmed and Garhwal Jal Sansthan

Uttarakhand High Court · (2007) 06 UK CK 0045

Uttar Pradesh Water Supply and Sewerage Act, 1975 — Section 2(17), 66

High Courts05 Jun 2007Dismissed

Kishan Lal Vs The District Judge and Others

Uttarakhand High Court · (2008) 1 UC 333

Constitution of India, 1950 — Article 136, 226Limitation Act, 1963 — Section 10, 11, 12, 13, 14Uttar Pradesh Reorganisation Act, 2000 — Section 35

High Courts05 Jun 2007Dismissed

The State Vs Chaman Lal and Smt. Roma Devi

Uttarakhand High Court · (2007) 06 UK CK 0005

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 306, 498A

High Courts04 Jun 2007Dismissed

Vijendra Kumar Gupta Vs Gulshan Kumar

Uttarakhand High Court · (2008) 1 UC 44

Evidence Act, 1872 — Section 116Provincial Small Cause Courts Act, 1887 — Section 20(2), 20(4), 23, 23(1), 25

High Courts04 Jun 2007Allowed

Kamla Prasad Nautiyal Vs United India Insurance Co. Ltd.

Uttarakhand High Court · (2009) ACJ 1166

Motor Vehicles Act, 1988 — Section 47, 60

High Courts04 Jun 2007Allowed

State Bank of India Vs Bhuwan Chandra Bhatt, Heera Ballabh Joshi and Kailash Chandra Joshi

Uttarakhand High Court · (2007) 06 UK CK 0010

Limitation Act, 1963 — Section 18

High Courts04 Jun 2007Allowed

Murkhaliya and Others Vs The State and Another

Uttarakhand High Court · (2007) 06 UK CK 0006

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 147, 297, 323, 504, 506Protection of Civil Rights Act, 1955 — Section 13(2), 4, 7

High Courts04 Jun 2007Dismissed

Smt. Ram Murti Devi Vs Municipal Board

Uttarakhand High Court · (2007) 3 UC 1679

Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Reorganisation Act, 2000 — Section 35

High Courts01 Jun 2007Dismissed

The Commissioner, Trade Tax Vs S/S Pack Well Print Industries Cooperative Society Limited

Uttarakhand High Court · (2007) 06 UK CK 0002

Uttar Pradesh Trade Tax Act, 1948 — Section 1, 4