High Courts26 Oct 2007Dismissed
Ashok alias Kallu Vs State of Utaranchal and Others
Uttarakhand High Court · (2008) 1 UC 326
Uttar Pradesh Control of Goondas Act, 1970 — Section 2, 3(1), 3(3)Uttar Pradesh Control of Goondas Rules, 1970 — Rule 4
COURT ARCHIVE
Uttarakhand High Court judgments, 2007
540 judgments · page 6 of 27
High Courts25 Oct 2007Allowed
Mukesh Kumar Vs National Insurance Company Ltd. and Sri Sushil Kumar Bhatt
Uttarakhand High Court · (2007) 10 UK CK 0036
Motor Vehicles Act, 1988 — Section 140, 166, 173
High Courts25 Oct 2007
Smt. Kalpana Bhandari Vs Sri Amarprit Singh and Another
Uttarakhand High Court · (2008) 1 UC 380
Motor Vehicles Act, 1988 — Section 173
High Courts24 Oct 2007Allowed
Smt. Dalveer Kaur and Another Vs United India Insurance Company Limited and Others
Uttarakhand High Court · (2007) 10 UK CK 0043
Motor Vehicles Act, 1988 — Section 173
High Courts24 Oct 2007Dismissed
Khim Ram Vs State of Uttrakhand
Uttarakhand High Court · (2008) CriLJ 2579
Penal Code, 1860 (IPC) — Section 201, 302, 394, 411
High Courts24 Oct 2007Dismissed
National Insurance Company Ltd. Vs Sri Raj Kumar Arora and Others
Uttarakhand High Court · (2008) 2 UC 1007
Motor Vehicles Act, 1988 — Section 147, 173
High Courts24 Oct 2007Allowed
Narendra Pandit Vs State of Uttaranchal and Others
Uttarakhand High Court · (2008) 8 UC 1175
Penal Code, 1860 (IPC) — Section 406, 420, 504, 506
High Courts23 Oct 2007
Smt. Shalini Singh and Another Vs Commandant, Group Center, Special Security Bureau (SSB) and Others
Uttarakhand High Court · (2008) 1 UC 566
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts23 Oct 2007Allowed
Bachhi Ram Dimari (since deceased) (substituted by legal heirs Vinod Prasad Dimari, Ramesh Chandra Dimari, Dipak Prasad Dimari and Chandra Ballabh Dimari) Vs Kshetriya Shri Gandhi Ashram Head Office
Uttarakhand High Court · (2007) 10 UK CK 0034
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 115Provincial Small Cause Courts Act, 1887 — Section 20, 25
High Courts12 Oct 2007
Javed Vs State of Uttaranchal and Others
Uttarakhand High Court · (2008) 1 DMC 271
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts11 Oct 2007Allowed
Pushpa Aswal Vs State of Uttarakhand and Others
Uttarakhand High Court · (2008) 2 UC 716
Uttar Pradesh Basic Education Act, 1972 — Section 19, 9Uttaranchal School Education Act, 2006 — Section 56, 58, 60
High Courts11 Oct 2007Dismissed
Smt. Pushpa Aswal Vs State of Uttarakhand and Others
Uttarakhand High Court · (2008) 2 UC 716
Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 2(1), 21, 3, 5Uttar Pradesh Basic Education Act, 1972 — Section 19(1), 9Uttar Pradesh Financial Hand Book Rules — Rule 42, 42(1)
High Courts11 Oct 2007Dismissed
The New India Assurance Co. Ltd. Vs Smt. Govindi Devi, Gurga Datt, Km. Hema and Sri Harish Chandra Pandey
Uttarakhand High Court · (2007) 10 UK CK 0003
Motor Vehicles Act, 1988 — Section 140, 157, 173
High Courts10 Oct 2007
National Insurance Co. Ltd. Vs Sri Suash Chandr (since deceased) (substituted by Sri Yogesh and Master Gaurav minor through his mother and natural guardian Smt. Susamma) and Others Sri Sukhbir Singh, Sri Prithvi Singh, Sri Inchharam and Dheeraj Singh Vs National Insurance Company Ltd. and Smt. Sushma Chandra
Uttarakhand High Court · (2007) 10 UK CK 0031
Motor Vehicles Act, 1988 — Section 140, 149, 166, 173, 2
High Courts10 Oct 2007Dismissed
Smt. Davesh Nagalya and Others Vs District Judge, Dehradun and Others
Uttarakhand High Court · (2008) 1 UC 308
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 65United Provinces Tenancy Act, 1939 — Section 3
High Courts10 Oct 2007Allowed
Balbir Singh Vs Smt. Shobha Kashyap and Another
Uttarakhand High Court · (2009) ACJ 546 : (2008) 1 AWC 96 : (2007) 4 UC 43 : (2008) 1 UD 65
Employees Compensation Act, 1923 — Section 10Motor Vehicles Act, 1988 — Section 149
High Courts09 Oct 2007Dismissed
The New India Assurance Company Ltd. Vs Sohan Singh, Smt. Mahendra Kaur, Jasvinder Singh and Bhupendra Singh
Uttarakhand High Court · (2007) 10 UK CK 0026
Motor Vehicles Act, 1988 — Section 173
High Courts09 Oct 2007Dismissed
Ved Prakash Vs State of Uttaranchal and Others
Uttarakhand High Court · (2008) 1 UC 374
High Courts08 Oct 2007Allowed
Shri Alok Shah Vs District Judge, Nainital and Others
Uttarakhand High Court · (2008) 1 UC 303
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1)(b)