High Courts05 Dec 2007Dismissed
Sundar Singh Vs Daulat Singh
Uttarakhand High Court · (2007) 4 UC 34
Civil Procedure Code, 1908 (CPC) — Section 57Provincial Small Cause Courts Act, 1887 — Section 23, 23(1), 25
COURT ARCHIVE
Uttarakhand High Court judgments, 2007
540 judgments · page 3 of 27
High Courts04 Dec 2007Dismissed
Sattar Vs State of Uttarakhand and Another
Uttarakhand High Court · AIR 2008 Utt 18 : (2007) 4 UC 141 : (2008) 1 UD 103
General Clauses Act, 1897 — Section 5
High Courts27 Nov 2007Dismissed
Raj Kumar Gurung Vs Chief of Army Staff and Others
Uttarakhand High Court · (2008) 1 UC 609
Army Act, 1950 — Section 116, 130, 130(1), 34, 35
High Courts27 Nov 2007
Sanjeev Kumar Bansal Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) NCC 311
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 408, 420
High Courts26 Nov 2007Allowed
Sudhir Chandra Chaudhary Vs Commissioner and Others
Uttarakhand High Court · (2008) 1 UC 563
Uttar Pradesh Zila Parishad Service Rules, 1970 — Rule 41(3)
High Courts23 Nov 2007Dismissed
Smt. Naruli Devi, Diwan Singh and Smt. Bhaguli Devi Vs Smt. Basanti Tilara, Mahendra Singh and Sarvjeet Singh
Uttarakhand High Court · (2007) 103 RD 746
Constitution of India, 1950 — Article 137, 145
High Courts23 Nov 2007Dismissed
The National Insurance Company Vs Col. I.N. Khanna and Others
Uttarakhand High Court · (2008) 3 UC 1396
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 47 Rule 1Constitution of India, 1950 — Article 137, 145Motor Vehicles Act, 1988 — Section 170
High Courts23 Nov 2007Dismissed
Nawab Vs State of Uttrakhand
Uttarakhand High Court · (2008) 1 UC 427
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 363, 366, 376
High Courts22 Nov 2007Dismissed
Dhanesh Kumar and Others Vs State of U.P.
Uttarakhand High Court · (2007) NCC 340
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 457
High Courts21 Nov 2007Dismissed
United India Insurance Company Ltd. Vs Smt. Seema Rani and Others
Uttarakhand High Court · (2008) 8 UC 708
Motor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 279, 304
High Courts20 Nov 2007
Hoturam Tejbhan and Others Vs District Judge and Others
Uttarakhand High Court · (2007) 4 UC 75
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 66, Order 6 Rule 17, 151, 152
High Courts19 Nov 2007Allowed
Hamid Ali Vs The State of U.P.
Uttarakhand High Court · (2007) NCC 849
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 161, 313, 374(2)Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 307
High Courts19 Nov 2007Dismissed
Hira Kalyan Das Vs Additional Commissioner (Administration) and Others
Uttarakhand High Court · AIR 2008 Utt 46 : (2008) 8 UC 677
Constitution of India, 1950 — Article 226, 227
High Courts19 Nov 2007Dismissed
Balwant Singh Vs State of U.P.
Uttarakhand High Court · (2007) 11 UK CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313, 374(2)Penal Code, 1860 (IPC) — Section 376, 377, 511
High Courts19 Nov 2007Dismissed
Rajendra Nath Kaput Vs Sri Suresh Chandra Sharma
Uttarakhand High Court · (2008) 1 UC 578
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts19 Nov 2007Dismissed
Rajendra Nath Kapur Vs Sri Suresh Chandra Sharma
Uttarakhand High Court · (2008) 3 UC 1670
Provincial Small Cause Courts Act, 1887 — Section 20(4), 25, 29(2)
High Courts17 Nov 2007Dismissed
Urba Dutt Vs Additional District Judge/First Fast Track Court and Others
Uttarakhand High Court · (2008) 8 UC 683
Constitution of India, 1950 — Article 226, 227
High Courts17 Nov 2007Dismissed
Dhirendra Kumar @ Dhiroo Vs State of Uttrakhand
Uttarakhand High Court · (2008) 8 UC 921
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374(2)Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts16 Nov 2007Dismissed
Rohani Kumari Sahu Vs State of Uttarakhand and Others
Uttarakhand High Court · (2007) 4 UC 80
Uttar Pradesh Intermediate Education Act, 1921 — Section 5
High Courts16 Nov 2007Dismissed
Smt. Bondi Devi Vs State of Uttarakhand and Others
Uttarakhand High Court · (2007) 4 UC 1
Constitution of India, 1950 — Article 311(1)