High Courts22 Mar 2007
Uttar Pradesh State Road Transport Corporation Vs Master Akash
Uttarakhand High Court · (2007) 4 UC 373
Motor Vehicles Act, 1988 — Section 149(2), 173
COURT ARCHIVE
Uttarakhand High Court judgments, 2007
540 judgments · page 24 of 27
High Courts22 Mar 2007Dismissed
Mahendra Pal Singh and Others Vs State and Another
Uttarakhand High Court · (2007) 03 UK CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204Penal Code, 1860 (IPC) — Section 420, 468
High Courts22 Mar 2007
Oriental Insurance Co. Ltd. Vs Smt. Chopri Devi and Others
Uttarakhand High Court · (2008) ACJ 1317 : AIR 2007 Utt 62 : (2007) 1 UD 690
Motor Vehicles Act, 1988 — Section 147, 166
High Courts22 Mar 2007Dismissed
Krishan Chandra Sharma Vs State of U.P. and Others
Uttarakhand High Court · (2007) 03 UK CK 0001
Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 5
High Courts21 Mar 2007Dismissed
Girish Singh Vs State of Uttaranchal
Uttarakhand High Court · (2007) CriLJ 4446 : (2007) 3 UC 1835 : (2007) 1 UD 719
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 383Penal Code, 1860 (IPC) — Section 300, 304, 304A
High Courts20 Mar 2007Dismissed
Dr. B.M. Soni Vs Ashok Agarwal
Uttarakhand High Court · (2007) 3 UC 1795
Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 29(2)
High Courts20 Mar 2007Dismissed
Harbhajan Singh Vs Mahindra Singh
Uttarakhand High Court · AIR 2007 Utt 65
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 16
High Courts19 Mar 2007
Charan Singh Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) 3 UC 1497
Uttaranchal Government Servant (Discipline and Appeal) Rules, 2003 — Rule 3, 4
High Courts16 Mar 2007Dismissed
Balbir Singh and Others Vs State of U.P.
Uttarakhand High Court · (2007) NCC 750 : (2007) 4 UC 573
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 324, 325, 34, 452
High Courts15 Mar 2007Dismissed
Smt. Shivratri and Others Vs United India Insurance Company Ltd. and Another
Uttarakhand High Court · (2007) 03 UK CK 0062
High Courts15 Mar 2007Dismissed
D.D. Dimri Vs U.P. State Public Services Tribunal and Others
Uttarakhand High Court · (2007) 2 UC 1063
Constitution of India, 1950 — Article 226, 227, 32, 323A, 323B
High Courts14 Mar 2007
Bishan Singh and Others Vs The State
Uttarakhand High Court · (2007) NCC 357
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 141, 147, 149, 308, 323
High Courts14 Mar 2007Allowed
The New India Assurance Company Ltd. Vs Lalit Puri @ Lal Puri and Another
Uttarakhand High Court · (2007) 4 UC 384
Motor Vehicles Act, 1988 — Section 173
High Courts14 Mar 2007
The New India Assurance Company Ltd. Vs Smt. Vimla Devi and Others
Uttarakhand High Court · (2007) 4 UC 390
Motor Vehicles Act, 1988 — Section 173
High Courts14 Mar 2007Dismissed
Dr. Alok Tiwari Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) 2 UC 1064
High Courts14 Mar 2007Allowed
Smt. Gulshan Panwar Vs Shri Labh Singh Bajwa
Uttarakhand High Court · (2007) 03 UK CK 0004
Provincial Small Cause Courts Act, 1887 — Section 25, 30
High Courts13 Mar 2007Dismissed
Kumaon Mandal Vikas Nigam Ltd. Vs Income Tax Officer
Uttarakhand High Court · (2007) 290 ITR 538 : (2007) 164 TAXMAN 297
Income Tax Act, 1961 — Section 194C, 201
High Courts13 Mar 2007Allowed
Ishaan Tyagi Vs Committee of Management, Sardar Bhagwan Singh Post Graduate Institute of Biomedical Sciences and Research and Others
Uttarakhand High Court · (2007) 03 UK CK 0040
Constitution of India, 1950 — Article 12, 226, 311, 32, 36
High Courts13 Mar 2007Dismissed
Kumaon Officern Mandal Vikas Nigam Ltd. Vs ITO
Uttarakhand High Court · (2007) 290 ITR 538 : (2007) 164 TAXMAN 297
Income Tax Act, 1961 — Section 194C, 201
High Courts13 Mar 2007Dismissed
Naresh Kumar Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) NCC 625
Criminal Procedure Code, 1973 (CrPC) — Section 167(5), 259, 468Essential Commodities Act, 1955 — Section 7(1)(a)(ii)