COURT ARCHIVE

Uttarakhand High Court judgments, 2008

443 judgments · page 15 of 23

High Courts19 May 2008Allowed

Century Pulp and Paper Mills Vs The Labour Court and Others

Uttarakhand High Court · (2008) 3 UC 1846

Industrial Disputes (Central) Rules, 1957 — Rule 5(1)Uttar Pradesh Industrial Disputes Act, 1947 — Section 10, 2L, 4F, 4K, 6B

High Courts16 May 2008Allowed

Milkiat Singh (since deceased) and Others Vs Bhajan Singh

Uttarakhand High Court · (2008) 3 AWC 2422 : (2008) 3 UC 1603 : (2008) 1 UD 669

Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Reorganisation Act, 2000 — Section 35, 48

High Courts16 May 2008

Kishan Lal Vs State Transport Appellate Tribunal

Uttarakhand High Court · AIR 2008 Utt 58 : (2008) 2 UD 307 : (2006) 2 UD 307

Motor Vehicles Act, 1988 — Section 45, 61, 82

High Courts14 May 2008

Rajendra Singh Alias Bugla Vs The State

Uttarakhand High Court · (2008) NCC 863

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313, 374(2)Penal Code, 1860 (IPC) — Section 392, 399, 402

High Courts13 May 2008Allowed

Bishamber Dutt Vs State of Uttrakhand

Uttarakhand High Court · (2008) 3 UC 1565

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 304, 324, 354, 452

High Courts12 May 2008Allowed

Maharaj Singh Vs District Education Officer and Others

Uttarakhand High Court · (2008) 3 UC 1607

Constitution of India, 1950 — Article 226

High Courts12 May 2008Dismissed

Commissioner of Income Tax and Another Vs Desh Rakshak Aushdhalaya Ltd.

Uttarakhand High Court · (2008) 218 CTR 7 : (2009) 313 ITR 140 : (2009) 178 TAXMAN 453 : (2008) 1 UD 643

Income Tax Act, 1961 — Section 143, 2, 260A, 28, 36

High Courts12 May 2008Dismissed

The Commissioner of Income Tax and Jt. Commissioner of Income Tax, Special Range Vs Desh Rakshak Aushdhalaya Ltd.

Uttarakhand High Court · (2008) 05 UK CK 0015

Income Tax Act, 1961 — Section 143, 2, 260A, 43, 43B

High Courts12 May 2008Dismissed

The New India Assurance Company Ltd. Vs Diwan Singh Rawat and Another

Uttarakhand High Court · (2008) 05 UK CK 0003

Employees Compensation Act, 1923 — Section 3Motor Vehicles Act, 1988 — Section 166, 167, 173

High Courts12 May 2008

Smt. Saru Devi Deuka and Another Vs Gurumeet Singh and Another

Uttarakhand High Court · (2008) 05 UK CK 0002

Motor Vehicles Act, 1988 — Section 163A, 173

High Courts09 May 2008Dismissed

Paramjit Singh @ Balwinder Singh and Others Vs State of Uttarakhand

Uttarakhand High Court · (2008) NCC 971

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 145, 155

High Courts09 May 2008Dismissed

Paramjit Singh @ Balwinder Singh and Ranjit Singh @ Raju @ Charan Singh Vs State of Uttarakhand

Uttarakhand High Court · (2008) 3 UC 1729 : (2008) 2 UD 170 : (2006) 2 UD 170

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 145, 155

High Courts09 May 2008Dismissed

Ramesh Chandra and Smt. Kabutra Devi Vs State of U.P.

Uttarakhand High Court · (2008) CriLJ 4196 : (2008) 3 UC 1574 : (2008) 1 UD 638

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A

High Courts08 May 2008

Sahazad and Others Vs The New India Assurance Company Ltd. and Others

Uttarakhand High Court · (2008) 05 UK CK 0001

Motor Vehicles Act, 1988 — Section 163A, 166, 168, 173

High Courts07 May 2008Allowed

Sri B.S. Tyagi Vs Addl. District Judge (U.M.C.) and Others

Uttarakhand High Court · (2008) 3 UC 1390

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 16(2), Order 41 Rule 17, Order 41 Rule 17(2), Order 41 Rule 19, Order 43 Rule 1Constitution of India, 1950 — Article 226, 227

High Courts07 May 2008Dismissed

Devi Prasad Vs State of Uttarakhand

Uttarakhand High Court · (2009) 1 UC 106

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 307, 323, 354, 504

High Courts07 May 2008Dismissed

Liyakat Vs The State

Uttarakhand High Court · (2008) 3 UC 1579 : (2008) 1 UD 646

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302

High Courts06 May 2008Allowed

Srikant Verma Vs State of Uttarakhand and Another

Uttarakhand High Court · (2008) 3 UC 1393

Penal Code, 1860 (IPC) — Section 171B, 171ERepresentation of the People Act, 1951 — Section 123, 130, 171

High Courts06 May 2008Dismissed

Govind Ram Vs State of Uttaranchal and Others

Uttarakhand High Court · (2008) 8 UC 1259 : (2008) 1 UD 505

High Courts06 May 2008Dismissed

Mohd. Safeeq and Another Vs Moh. Deen and Another

Uttarakhand High Court · (2008) 1 UD 652

Motor Vehicles Act, 1988 — Section 163A, 173