COURT ARCHIVE

Uttarakhand High Court judgments, 2008

443 judgments · page 1 of 23

High Courts31 Dec 2008Dismissed

Garhwali Sabha Hardwar Vs VI Additional District and Sessions Judge, Saharanpur and Others

Uttarakhand High Court · (2009) 1 UC 533

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 2(1)(f)

High Courts31 Dec 2008

Smt. Vimala Devi and Others Vs The New India Assurance Company Ltd. and Others

Uttarakhand High Court · (2008) 12 UK CK 0021

Motor Vehicles Act, 1988 — Section 166, 173

High Courts31 Dec 2008

Garhwali Sabha Vs VI Additional District and Sessions Judge and Others

Uttarakhand High Court · (2008) 12 UK CK 0019

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 16(1), 16(2), 18

High Courts30 Dec 2008

The Oriental Insurance Company Ltd. Vs Smt. Neela Devi and Others

Uttarakhand High Court · (2009) 1 UC 602

Motor Vehicles Act, 1988 — Section 147(1), 163A, 173

High Courts30 Dec 2008Allowed

Hardwari Lal and Others Vs The State

Uttarakhand High Court · (2009) 2 UC 809

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304

High Courts29 Dec 2008Allowed

Smt. Kunti Devi Vs Second Additional District Judge and Others

Uttarakhand High Court · (2009) 2 UC 804 : (2009) 1 UC 348

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17Public Premises (Eviction of Unauthorised Occupants) Rules, 1971 — Rule 10A

High Courts26 Dec 2008Dismissed

The Oriental Insurance Company Ltd. Vs Kumari Ashmita Pant and Others

Uttarakhand High Court · (2008) 12 UK CK 0048

Motor Vehicles Act, 1988 — Section 145, 146, 147, 147(1), 147(2)

High Courts26 Dec 2008Allowed

Zestha Developers Ltd. Vs State of Uttarakhand

Uttarakhand High Court · AIR 2009 Utt 50

Registration Act, 1908 — Section 25Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154(4)(3)(a)

High Courts26 Dec 2008Dismissed

Gopal Mehrotra Vs Lakshman Singh

Uttarakhand High Court · (2009) 1 UC 336

Civil Procedure Code, 1908 (CPC) — Section 100, 16, 21Evidence Act, 1872 — Section 64, 65, 66, 74

High Courts26 Dec 2008Allowed

Narayan Singh Rawat Vs M/s ICICI Lombard Pvt. Motor General Insurer M/s ICICI Lombard Pvt. Motor General Insurer Vs Narayan Singh Rawat

Uttarakhand High Court · (2009) 1 UC 341

High Courts26 Dec 2008Allowed

Sukh Dayal Gupta Vs The State

Uttarakhand High Court · (2009) 3 UC 1502

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 52, 55, 57, 8

High Courts24 Dec 2008Dismissed

HCL Infosystem Limited Vs State of Uttarakhand and Others

Uttarakhand High Court · (2009) 1 UD 101 : (2010) 34 VST 42

Central Excises and Salt Act, 1944 — Section 3Central Sales Tax Act, 1956 — Section 8, 8(1), 8(2), 8(3), 8(4)Constitution of India, 1950 — Article 226

High Courts24 Dec 2008Allowed

Kailash Chandra Kandpal Vs The State

Uttarakhand High Court · (2009) 2 UC 729

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 394, 397, 411

High Courts23 Dec 2008Allowed

Suresh Kumar Pokhariyal Vs State of Uttarakhand

Uttarakhand High Court · (2008) NCC 362

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1988 — Section 3, 7

High Courts23 Dec 2008Allowed

Mahant Dayal Das Vs Haridwar Development Authority and Others

Uttarakhand High Court · (2009) 1 UC 568

Constitution of India, 1950 — Article 300AUttar Pradesh Urban Planning and Development Act, 1973 — Section 11, 12, 7

High Courts23 Dec 2008Allowed

The Oriental Insurance Company Ltd. Vs Smt. Pushpa Pandey and Others

Uttarakhand High Court · (2008) 12 UK CK 0008

Workmens Compensation Act, 1923 — Section 30, 4, 4A(3)

High Courts22 Dec 2008

Kishan Lal Malhotra Vs Prem Ram and Others

Uttarakhand High Court · (2008) 12 UK CK 0049

Motor Vehicles Act, 1988 — Section 163A, 166, 173

High Courts22 Dec 2008

Thakur Singh and Others Vs Sri Bhim Sen

Uttarakhand High Court · (2009) 1 UC 621

Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 20, 20(2)Uttar Pradesh Reorganisation Act, 2000 — Section 35

High Courts19 Dec 2008Allowed

Ram Singh Vs State of Uttarakhand

Uttarakhand High Court · (2009) 3 UC 1482

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22, 52, 53, 55

High Courts19 Dec 2008Dismissed

Smt. Sheela Devi (since deceased) through L.Rs. Vs The Commissioner, Kumaun Division and Others

Uttarakhand High Court · (2009) 3 UC 1495

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 13(A), 5(6)Uttar Pradesh Imposition of Ceiling on Land Holdings Rules, 1961 — Rule 8