High Courts05 May 2008Dismissed
Doori Lal Vs State of U.P.
Uttarakhand High Court · (2008) 3 UC 1827
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304
COURT ARCHIVE
Uttarakhand High Court judgments, 2008
443 judgments · page 16 of 23
High Courts05 May 2008Allowed
The New India Assurance Company Ltd. Vs Smt. Neema Bhandari and Others
Uttarakhand High Court · (2009) 1 UC 647 : (2008) 8 UC 877
Motor Vehicles Act, 1988 — Section 173
High Courts05 May 2008Allowed
Lakhan Singh and Others Vs The State
Uttarakhand High Court · (2008) 05 UK CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 207, 209, 313Penal Code, 1860 (IPC) — Section 147, 149, 307, 323, 325
High Courts05 May 2008Dismissed
State of Uttarakhand and Others Vs Dharmendra Singh and Others
Uttarakhand High Court · (2008) 3 UC 1372
Constitution of India, 1950 — Article 309
High Courts05 May 2008Allowed
Km. Poonam Vs Chairman/Managing Director, Life Insurance Corporation and Others
Uttarakhand High Court · (2008) 3 UC 1664
Life Insurance Corporation Recruitment (of Class III and Class IV Staff) Instructions, 1993 — Rule 21
High Courts05 May 2008Dismissed
Pradeep Kumar, Kulendra Singh Rawat and Ravindra Singh Aswal Vs State of Uttarakhand
Uttarakhand High Court · (2008) 05 UK CK 0012
Constitution of India, 1950 — Article 226
High Courts05 May 2008Dismissed
The Commissioner of Income Tax Vs McDermott International Inc.
Uttarakhand High Court · (2008) 218 CTR 203 : (2008) 302 ITR 268 : (2008) 1 UD 546
Finance (No. 2) Act, 1998 — Section 88, 89, 90Income Tax Act, 1961 — Section 143, 260A, 263, 44BB
High Courts05 May 2008
United India Insurance Company Ltd. Vs Shri Durga Prasad Nautiyal and Others
Uttarakhand High Court · (2008) 05 UK CK 0005
Motor Vehicles Act, 1988 — Section 173
High Courts02 May 2008
State Bank of India Vs Kundan Singh
Uttarakhand High Court · AIR 2008 Utt 53 : (2008) 3 UC 1473 : (2008) 1 UD 616
Constitution of India, 1950 — Article 226, 227
High Courts02 May 2008Dismissed
Sanjay Kumar Vs Union of India (UOI)
Uttarakhand High Court · (2008) 3 UC 1932
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts02 May 2008
U.P. State Road Transport Corporation Vs Suresh Chandra Upadhiyay and Others
Uttarakhand High Court · (2008) 05 UK CK 0007
Motor Vehicles Act, 1988 — Section 166, 173
High Courts02 May 2008Dismissed
The New India Assurance Company Ltd. Vs Satya Prakash Tyagi and Another Satya Prakash Tyagi Vs New India Assurance Company Limited and Another
Uttarakhand High Court · (2008) 05 UK CK 0006
Motor Vehicles Act, 1988 — Section 173
High Courts01 May 2008Dismissed
Dayal Ram and Another Vs State of Uttarakhand
Uttarakhand High Court · (2008) 3 UC 1715
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A
High Courts01 May 2008
Sri Rajendra Prasad and Another Vs The Rent Control and Eviction Officer and Another
Uttarakhand High Court · (2008) 3 UC 1480
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 14, 15, 16(1), 18
High Courts01 May 2008Dismissed
State of Uttarakhand Vs Ravi Kumar, Smt. Shanti Devi and Others and Smt. Ishwari Devi and Others
Uttarakhand High Court · (2008) 104 RD 731
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 11
High Courts01 May 2008Dismissed
Raj Kumar Verma Vs District Jude
Uttarakhand High Court · (2009) 1 UC 667
High Courts01 May 2008Allowed
Smt. Kamla Devi Vs State of Uttaranchal and Another
Uttarakhand High Court · (2008) 3 UC 1414 : (2008) 1 UD 583
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 494
High Courts30 Apr 2008
National Insurance Company Limited Vs Smt. Roshan Khan and Others Pushpendra Tyagi Vs Smt. Sumitra Negi and Others
Uttarakhand High Court · (2008) 04 UK CK 0025
Motor Vehicles Act, 1988 — Section 173
High Courts30 Apr 2008Allowed
Committee of Management, Inter College-Harsila (Bageshwar) Vs Director, School Education and Others
Uttarakhand High Court · (2008) 04 UK CK 0017
Uttaranchal School Education Act, 2006 — Section 25, 25(5)
High Courts30 Apr 2008Dismissed
Bhagat Singh Vs The State
Uttarakhand High Court · (2008) 2 UD 446 : (2006) 2 UD 446
Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313, 374Penal Code, 1860 (IPC) — Section 147, 148, 149, 307