High Courts22 Feb 2007Allowed
Dinesh Chandra Paliwal Vs Swami Shukdevanand Trust and Another
Uttarakhand High Court · (2007) 3 UC 1478
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(1)
COURT ARCHIVE
Uttarakhand High Court judgments, 2007
540 judgments · page 27 of 27
High Courts22 Feb 2007Dismissed
Rajendra Singh Vs D.F.O. Forest Kshetra Tarai Western Forest and Others
Uttarakhand High Court · (2007) 2 UC 1126
Constitution of India, 1950 — Article 14, 16Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 5
High Courts22 Feb 2007Dismissed
Nagar Panchayat and Another Vs Damodar Prasad and Another
Uttarakhand High Court · (2007) 2 UC 1110
Allahabad High Court Rules, 1952 — Rule 5Constitution of India, 1950 — Article 226, 227
High Courts22 Feb 2007Allowed
Akram Khan Adult Vs Abdul Rahim Adult
Uttarakhand High Court · (2007) 2 UC 664
Evidence Act, 1872 — Section 116Provincial Small Cause Courts Act, 1887 — Section 25
High Courts20 Feb 2007Dismissed
Gurukul Kangari Vishwavidhyalaya and Another Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) NCC 591
Criminal Procedure Code, 1973 (CrPC) — Section 321, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts20 Feb 2007
Smt. Sushila and Others Vs Mustfa and Others
Uttarakhand High Court · (2007) 2 UC 1072
Motor Vehicles Act, 1939 — Section 110B, 92A, 92BMotor Vehicles Act, 1988 — Section 168(1), 173
High Courts19 Feb 2007
State Vs Kundan Dayal
Uttarakhand High Court · (2007) 2 ACR 1663 : (2007) 2 UC 1192 : (2007) 1 UD 309
Criminal Procedure Code, 1973 (CrPC) — Section 303, 304, 313, 366, 374(2)Penal Code, 1860 (IPC) — Section 302, 304, 84
High Courts19 Feb 2007Allowed
Dr. Anand Suman Singh Vs State of Uttaranchal and Another
Uttarakhand High Court · (2007) NCC 448
Constitution of India, 1950 — Article 226, 227Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 161, 482
High Courts19 Feb 2007Allowed
Sadho Singh and Others Vs The Deputy Director of Consolidation and Others
Uttarakhand High Court · (2007) 2 UC 934
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A, 9A(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 187A, 188, 209, 210, 229B
High Courts19 Feb 2007
Dinesh Vs The State
Uttarakhand High Court · (2007) NCC 692 : (2007) 2 UC 1283
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts19 Feb 2007Allowed
Sanjay Vasudev Vs State Of Uttaranchal and Others
Uttarakhand High Court · (2007) NCC 595
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 196, 197, 482Penal Code, 1860 (IPC) — Section 171E
High Courts15 Feb 2007Allowed
Bhagwanti Bai and Others Vs Shiv Kumar Gupta and Others
Uttarakhand High Court · (2007) 2 UC 1309
High Courts14 Feb 2007Dismissed
Shivcharan Vs Smt. Chandrakanta and Others
Uttarakhand High Court · (2007) 2 UC 1200
High Courts12 Feb 2007Dismissed
U.P. Jal Vidyut Nigam Ltd. and Others Vs Regional Conciliation Officer/Assistant Labour Commissioner and Others
Uttarakhand High Court · (2007) 2 LLJ 1038
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4
High Courts12 Feb 2007
Padam Singh Vs State of Uttrakhand
Uttarakhand High Court · (2007) NCC 581 : (2007) 2 UC 938
Criminal Procedure Code, 1973 (CrPC) — Section 164, 207, 281, 281(1), 313Penal Code, 1860 (IPC) — Section 300, 302, 304Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts24 Jan 2007
Dalip Singh Vs State of Uttaranchal and Others
Uttarakhand High Court · AIR 2007 Utt 50 : (2007) 2 UC 1160 : (2008) 1 UPLBEC 17
High Courts17 Jan 2007Allowed
Kishori Lal and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) 2 UC 1148
Constitution of India, 1950 — Article 245, 245(2), 248Multi-State Cooperative Societies Act, 1984 — Section 95Multi-State Cooperative Societies Act, 2002 — Section 103
High Courts04 Jan 2007
Roop Kishore Mishra Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) NCC 931
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 499, 500, 501, 502
High Courts03 Jan 2007Dismissed
Rishi Pal Vs District Inspector of School and Others
Uttarakhand High Court · (2007) 1 AWC 933 : (2008) 8 UC 736 : (2007) 2 UD 640
Constitution of India, 1950 — Article 226, 227
High Courts03 Jan 2007Allowed
Gyaneshwar Kimothi Vs Garhwal Mandal Vikas Nigam Ltd. and Another
Uttarakhand High Court · (2007) 1 AWC 941
Constitution of India, 1950 — Article 226