High Courts24 Jun 2008Allowed
Narendar Bhardwaj Vs The New India Assurance Company and Another
Uttarakhand High Court · (2008) 06 UK CK 0033
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Uttarakhand High Court judgments, 2008
443 judgments · page 13 of 23
High Courts24 Jun 2008
Vikram Singh Vs State of Uttrakhand
Uttarakhand High Court · (2008) NCC 43
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304B, 307, 498A
High Courts23 Jun 2008Allowed
Chotey Alias Dargahi and Another Vs The State
Uttarakhand High Court · (2008) NCC 716
Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313, 374(2)Penal Code, 1860 (IPC) — Section 363, 366, 376, 392
High Courts23 Jun 2008Allowed
Gopal Mahrotra Vs Laxman Singh
Uttarakhand High Court · (2008) 2 UC 1329
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts23 Jun 2008
Shiva and Company and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2008) 06 UK CK 0022
Constitution of India, 1950 — Article 301, 304
High Courts23 Jun 2008
D.S.M. Group of Industries Vs State of Uttaranchal and Others
Uttarakhand High Court · (2008) 06 UK CK 0015
Constitution of India, 1950 — Article 301, 304
High Courts20 Jun 2008Allowed
Commissioner of Income Tax Vs Sunil Goyal
Uttarakhand High Court · (2009) 176 TAXMAN 184
Income Tax Act, 1961 — Section 143, 260A, 263
High Courts20 Jun 2008Allowed
Anand Prasad Vs Chief Medical Officer and Another
Uttarakhand High Court · (2008) 06 UK CK 0009
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts20 Jun 2008Dismissed
State of Uttaranchal and Another Vs R.K. Construction Company
Uttarakhand High Court · (2008) 06 UK CK 0004
Arbitration Act, 1940 — Section 29, 30, 33, 39
High Courts19 Jun 2008Allowed
Smt. Sudesh Vs Additional Family Court Judge and Another
Uttarakhand High Court · AIR 2008 Utt 62 : (2008) 3 UC 1655 : (2008) 2 UD 28 : (2006) 2 UD 28
Guardians and Wards Act, 1890 — Section 25, 47, 7
High Courts19 Jun 2008Allowed
R.K. Verma Vs Sri Ayaz Hussain and Others
Uttarakhand High Court · (2008) 3 UC 1643
Uttar Pradesh Transport (Subordinate) Technical Service Rules, 1980 — Rule 5(2), 8
High Courts18 Jun 2008Allowed
Mahendra Singh Vs State of U.P.
Uttarakhand High Court · (2008) 3 UC 1651
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 120B, 201, 302Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts18 Jun 2008Allowed
Unique Hotels and Restaurants Pvt. Ltd. Vs State of Uttaranchal
Uttarakhand High Court · (2008) 06 UK CK 0014
High Courts18 Jun 2008
Baldev Alias Balla and Damber Bahadur Vs State of Uttarakhand
Uttarakhand High Court · (2008) 3 UC 1833 : (2008) 2 UD 156 : (2006) 2 UD 156
Criminal Procedure Code, 1973 (CrPC) — Section 313, 320Penal Code, 1860 (IPC) — Section 307, 326, 34
High Courts17 Jun 2008Allowed
Kichha Sugar Company Limited Vs Roofrite Pvt. Limited
Uttarakhand High Court · (2008) 06 UK CK 0001
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts16 Jun 2008
Bhagwati Prasad and Others Vs State of Uttrakhand
Uttarakhand High Court · (2008) CriLJ 4655 : (2008) 3 UC 1657 : (2008) 2 UD 31 : (2006) 2 UD 31
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts11 Jun 2008Allowed
Dal Bahadur, Arif Khan and Bhawani Chandra Vs State of Uttrakhand
Uttarakhand High Court · (2008) 3 UC 1744 : (2008) 2 UD 182 : (2006) 2 UD 182
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 42, 50, 52
High Courts10 Jun 2008Dismissed
R.S. Pandey Vs The State
Uttarakhand High Court · (2008) 06 UK CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
High Courts10 Jun 2008
The New India Assurance Company Ltd. Vs Smt. Gurmeet Kaur and Others
Uttarakhand High Court · (2008) 06 UK CK 0045
Motor Vehicles Act, 1988 — Section 173
High Courts10 Jun 2008Dismissed
Bahadur Singh Vs State of Uttrakhand
Uttarakhand High Court · (2008) 3 UC 1821
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 113B, 145Penal Code, 1860 (IPC) — Section 304B