High Courts31 Aug 2007
Kirti Ballabh and Another Vs State of Uttrakhand
Uttarakhand High Court · (2008) 8 UC 1235
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 299, 300 , 302 , 304, 34
COURT ARCHIVE
Uttarakhand High Court judgments, 2007
540 judgments · page 9 of 27
High Courts30 Aug 2007Dismissed
Oriental Insurance Co. Ltd. Vs Sharda Rani and Others
Uttarakhand High Court · (2008) ACJ 2251
Motor Vehicles Act, 1988 — Section 163A, 170, 173
High Courts29 Aug 2007Dismissed
Chintamani and Another Vs Mohan Singh and Others
Uttarakhand High Court · (2007) 4 UC 183
Civil Procedure Code, 1908 (CPC) — Section 100, 80Evidence Act, 1872 — Section 120Kumaun and Garhwal Water (Collection, Retention and Distribution) Act, 1975 — Section 3, 4
High Courts29 Aug 2007
Arun Kumar Vs State of Uttaranchal
Uttarakhand High Court · (2008) NCC 167 : (2008) 8 UC 785
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts27 Aug 2007Dismissed
Devi Prasad Vs Smt. Janak Dulari and Others
Uttarakhand High Court · (2008) 8 UC 794
Benami Transactions (Prohibition) Act, 1988 — Section 1(3), 4, 4(2)Civil Procedure Code, 1908 (CPC) — Section 100, 11
High Courts27 Aug 2007
United India Insurance Company Limited Vs R.T. Parashar and Others
Uttarakhand High Court · (2008) 1 UC 376
Motor Vehicles Act, 1988 — Section 163A, 166, 170, 173
High Courts27 Aug 2007Dismissed
Habib and others Vs Deputy Director of Consolidation/Upper Collector, Haridwar and others
Uttarakhand High Court · (2008) 3 UC 1516
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A
High Courts27 Aug 2007Dismissed
Habib and Others Vs Deputy Director of Consolidation/Upper Collector and Others
Uttarakhand High Court · (2008) 3 UC 1516
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A
High Courts24 Aug 2007Dismissed
Chief Food Inspector, Local Health Authority Vs Sri Jagtar Singh
Uttarakhand High Court · (2008) NCC 453 : (2008) 1 UC 571
Criminal Procedure Code, 1973 (CrPC) — Section 246, 313, 378Prevention of Food Adulteration Act, 1954 — Section 10(1), 10(2), 10(4), 10(6), 10(7)Prevention of Food Adulteration Rules, 1955 — Rule 50
High Courts24 Aug 2007Allowed
Trilok Chandra (SDE) (KGM) Vs B.S.N.L. and Others
Uttarakhand High Court · (2007) 4 UC 586
Bharat Sanchar Nigam Limited (Conduct, Discipline and Appeal) Rules, 2006 — Rule 33, 35, 35(1), 58(3)Constitution of India, 1950 — Article 226
High Courts23 Aug 2007Dismissed
State Vs Har Prasad Verma and Another
Uttarakhand High Court · (2007) 4 UC 599
Criminal Procedure Code, 1973 (CrPC) — Section 313, 82, 83Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Aug 2007Dismissed
Employees State Insurance Corporation Vs Vidyut Carbon Products Pvt. Ltd.
Uttarakhand High Court · (2008) 3 LLJ 663
Employees State Insurance Act, 1948 — Section 45A, 45B, 45C, 82
High Courts21 Aug 2007Dismissed
Anil Kumar Vs State of Uttarakhand and Others
Uttarakhand High Court · (2007) 4 UC 582
High Courts21 Aug 2007Allowed
Beena Prakash and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2007) NCC 177
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 406, 498 A, 498A, 504
High Courts21 Aug 2007Dismissed
Vikram Singh and Others Vs The State
Uttarakhand High Court · (2007) NCC 140
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313, 374(2)Penal Code, 1860 (IPC) — Section 394, 398
High Courts18 Aug 2007Dismissed
State of Uttarakhand and Others Vs Indrasan Kushwaha and Others
Uttarakhand High Court · (2008) 8 UC 820
High Courts17 Aug 2007Allowed
Qamar Siddiqui Vs Sri Mohan Lal and Others
Uttarakhand High Court · (2007) NCC 694
Criminal Procedure Code, 1973 (CrPC) — Section 256, 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Aug 2007Allowed
Misri Lal and Another Vs State of Uttrakhand
Uttarakhand High Court · (2007) 08 UK CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302
High Courts17 Aug 2007Dismissed
Rakesh Kumar Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2007) 4 UC 584
High Courts17 Aug 2007Allowed
Nafees Ahamd Vs Navazis Ali and Others
Uttarakhand High Court · (2007) 08 UK CK 0009
Motor Vehicles (Amendment) Act, 1994 — Section 53Motor Vehicles Act, 1988 — Section 140, 166, 166(2), 166(3)