High Courts01 Jul 2008Dismissed
Smt. Sureshi Devi Vs Smt. Rajandri Devi and Others
Uttarakhand High Court · (2008) 07 UK CK 0045
Civil Procedure Code, 1908 (CPC) — Section 96
COURT ARCHIVE
Uttarakhand High Court judgments, 2008
443 judgments · page 12 of 23
High Courts01 Jul 2008Dismissed
Uttar Pradesh Rajkiya Nirman Nigam Limited Vs National Hydro Electric Power Corporation
Uttarakhand High Court · (2008) 07 UK CK 0009
Arbitration Act, 1940 — Section 20, 39
High Courts01 Jul 2008Dismissed
State of U.P. Vs Rumal Singh
Uttarakhand High Court · (2008) 07 UK CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 378Penal Code, 1860 (IPC) — Section 302, 307
High Courts30 Jun 2008Dismissed
Acme Tele Power Ltd. Vs Sintex Industries Ltd. and Another
Uttarakhand High Court · AIR 2008 Utt 49 : (2008) 3 UC 1697 : (2008) 2 UD 67 : (2006) 2 UD 67
Civil Procedure Code, 1908 (CPC) — Section 151, 20Patents Act, 1970 — Section 104, 25, 9
High Courts30 Jun 2008Dismissed
Smt. Manjeet Kaur and Others Vs Dharmendra Tuli and Another
Uttarakhand High Court · (2008) 3 UC 1886
Motor Vehicles Act, 1988 — Section 173
High Courts30 Jun 2008Allowed
Raj Kumar Upadhyay and Another Vs Krishnanand Bhatt and Others
Uttarakhand High Court · (2008) 06 UK CK 0018
Motor Vehicles Act, 1988 — Section 173
High Courts30 Jun 2008Allowed
N. Vaghul, Chairman, ICICI Bank Ltd. and Another Vs State of Uttarakhand and Others
Uttarakhand High Court · (2008) 3 UC 1645
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 203, 482Penal Code, 1860 (IPC) — Section 420, 506
High Courts27 Jun 2008Dismissed
Ex. Rect. Rakesh Kumar Vs Union of India (UOI) and Another
Uttarakhand High Court · (2008) 3 UC 1694
Army Rules, 1954 — Rule 13, 13(3)(4)Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 363, 366A, 376
High Courts27 Jun 2008
Ashok alias Papu Vs State of Uttarakhand
Uttarakhand High Court · (2009) CriLJ 554
Penal Code, 1860 (IPC) — Section 376(2)(F)
High Courts27 Jun 2008Dismissed
The Commissioner of Custom and Central Excise Vs India Glycols Ltd.
Uttarakhand High Court · (2008) 131 ECC 51 : (2008) 157 ECR 51 : (2008) 230 ELT 39 : (2008) 2 UD 16 : (2006) 2 UD 16
Central Excises and Salt Act, 1944 — Section 35GCustoms Tariff Act, 1975 — Section 3
High Courts27 Jun 2008Dismissed
Gupta Lime and Limestone Company Vs Rai Bahadur Narain Singh Sugar Mills Limited
Uttarakhand High Court · (2008) 06 UK CK 0035
Civil Procedure Code, 1908 (CPC) — Section 100, 20Partnership Act, 1932 — Section 16, 69
High Courts27 Jun 2008Dismissed
Krishna Singh Garbiyal and Another Vs State of Uttarakhand
Uttarakhand High Court · (2008) 3 UC 1785
Criminal Procedure Code, 1973 (CrPC) — Section 451Wild Life (Protection) Act, 1972 — Section 17A
High Courts27 Jun 2008Dismissed
Managing Director, Seemanchal Pvt. Ltd. Vs Deoki Nandan Joshi
Uttarakhand High Court · (2008) 06 UK CK 0026
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts26 Jun 2008Allowed
Umesh Chandra Joshi Vs State of Uttarakhand
Uttarakhand High Court · (2008) 06 UK CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397Evidence Act, 1872 — Section 67Prevention of Food Adulteration Act, 1954 — Section 13, 16, 7
High Courts26 Jun 2008Dismissed
Mohan Singh Vs The State
Uttarakhand High Court · (2008) 06 UK CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 100, 101, 106, 302, 304
High Courts26 Jun 2008
Sh. Gopal Mandal and Others Vs The District Magistrate (R.R. Department for Rudrapur Transit Camp) and Others
Uttarakhand High Court · (2008) 06 UK CK 0020
High Courts26 Jun 2008Allowed
Baba Kali Kamli Wala Panchayat Kshetra Vs Bharat Petroleum Corp. Ltd.
Uttarakhand High Court · (2008) 06 UK CK 0010
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 52
High Courts25 Jun 2008Allowed
Raghunath Singh Vs Sri Muneer Hasan and Another
Uttarakhand High Court · (2009) 1 UC 86
Workmens Compensation Act, 1923 — Section 30, 4, 4(2)
High Courts25 Jun 2008Allowed
Kala Singh and Others Vs State of Uttrakhand
Uttarakhand High Court · (2008) 3 UC 1647
Criminal Procedure Code, 1973 (CrPC) — Section 27, 313, 374Penal Code, 1860 (IPC) — Section 201, 302, 34, 341Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts24 Jun 2008Allowed
Smt. Aman Kaur and Others Vs Raj Kumar and Others
Uttarakhand High Court · (2008) 06 UK CK 0046
Motor Vehicles Act, 1988 — Section 173