High Courts10 Jun 2008Dismissed
Yashpal Singh and Another Vs Yaseen and Others
Uttarakhand High Court · (2008) 06 UK CK 0006
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Uttarakhand High Court judgments, 2008
443 judgments · page 14 of 23
High Courts10 Jun 2008
Smt. Firdoosh Jahan and Others Vs United India Insurance Company Limited and Others
Uttarakhand High Court · (2008) 06 UK CK 0005
Motor Vehicles Act, 1988 — Section 173
High Courts09 Jun 2008
Govind Singh Vs Smt. Kamala Devi and Another
Uttarakhand High Court · (2008) 06 UK CK 0007
Motor Vehicles Act, 1988 — Section 173
High Courts06 Jun 2008Dismissed
Manohari Ram Tamta Vs The State
Uttarakhand High Court · (2008) 06 UK CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 219, 313, 374General Clauses Act, 1897 — Section 21Penal Code, 1860 (IPC) — Section 409
High Courts06 Jun 2008Dismissed
Smt. Sita Devi Vs State Of Uttaranchal and Others
Uttarakhand High Court · (2008) NCC 871
Criminal Procedure Code, 1973 (CrPC) — Section 200, 244, 246, 313Penal Code, 1860 (IPC) — Section 323, 324, 34, 452, 498A
High Courts05 Jun 2008Dismissed
National Insurance Company Limited Vs Sri Rikeshwar Prasad and Others and Smt. Sumti Devi and Others
Uttarakhand High Court · (2008) 06 UK CK 0048
High Courts05 Jun 2008
National Insurance Company Ltd. Vs Surendra Singh Chauhan and Others
Uttarakhand High Court · (2008) 06 UK CK 0047
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts05 Jun 2008
Bhawan Singh and Others and Ram Singh Vs Prem Prakash and Another
Uttarakhand High Court · (2008) 06 UK CK 0008
High Courts05 Jun 2008Dismissed
Satish Chandra @ Satya Prasad and Others Vs Roshan Lal (since deceased Smt. Sundari Devi, Rajesh Kumar and Ravindra Kumar) and Others
Uttarakhand High Court · (2008) 06 UK CK 0002
Transfer of Property Act, 1882 — Section 106
High Courts04 Jun 2008Dismissed
The State Vs Harbir and Mahesh
Uttarakhand High Court · (2008) 06 UK CK 0043
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 302, 307, 34, 506
High Courts04 Jun 2008Dismissed
United India Insurance Co. Ltd. Vs Devaki Devi and Another
Uttarakhand High Court · (2010) ACJ 1186
Workmens Compensation Act, 1923 — Section 30
High Courts02 Jun 2008Allowed
Polyplex Corporation Limited Vs State of Uttaranchal and Others
Uttarakhand High Court · (2008) 2 UD 195 : (2006) 2 UD 195 : (2008) 16 VST 170
Constitution of India, 1950 — Article 301, 304
High Courts02 Jun 2008Dismissed
Ishwari Ram Vs State of U.P.
Uttarakhand High Court · (2008) CriLJ 4163 : (2008) 3 UC 1557 : (2008) 1 UD 625
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 307Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts25 May 2008Dismissed
State of Uttaranchal Vs Mining Associates
Uttarakhand High Court · (2008) 05 UK CK 0041
Arbitration and Conciliation Act, 1996 — Section 34, 37
High Courts23 May 2008
In Re: Cheema Papers Ltd.
Uttarakhand High Court · (2008) 88 SCL 136
COMPANIES ACT, 1956 — Section 391, 394
High Courts22 May 2008Dismissed
Uttarakhand Power Corporation Ltd. and Another Vs Salasar Iron Syndicate Ltd. and Others
Uttarakhand High Court · (2009) 1 UC 549
Electricity Act, 1910 — Section 24Uttarakhand Electricity Regulatory Commission (Release of new LT Connections, Enhancement and Reduction of Loads) Regulations, 2007 — Regulation 3(2), 5(7)
High Courts22 May 2008Dismissed
Uttarakhand Power Corporation Ltd. and another Vs M/s Salasar Iron Syndicate Ltd, and Others
Uttarakhand High Court · (2009) 1 UC 549
Electricity Act, 1910 — Section 24
High Courts22 May 2008Allowed
Meeta Salani Vs Ravikant Sharma
Uttarakhand High Court · (2009) 2 DMC 194 : (2008) 3 UC 1563 : (2008) 1 UD 630
Family Courts Act, 1984 — Section 19, 7Hindu Marriage Act, 1955 — Section 27
High Courts21 May 2008Dismissed
R.S. Pandey Vs The State
Uttarakhand High Court · (2008) 05 UK CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 120, 120B, 420, 468, 471
High Courts19 May 2008Allowed
Uttaranchal Power Corporation Ltd. Vs Tehri Hydro Development Corporation
Uttarakhand High Court · (2008) 3 UC 1586
Arbitration and Conciliation Act, 1996 — Section 37, 9Electricity Act, 2003 — Section 111, 126(4), 185, 63