High Courts30 Apr 2008Dismissed
Mustaq Ahmad and Others Vs Smt. Pratima Dutt
Uttarakhand High Court · (2008) 04 UK CK 0007
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 20
COURT ARCHIVE
Uttarakhand High Court judgments, 2008
443 judgments · page 17 of 23
High Courts29 Apr 2008Allowed
Gaber Singh Negi Vs State of Uttaranchal, Secretary Madhyamik Shiksha, Government of Uttarnchal and Others
Uttarakhand High Court · (2008) 04 UK CK 0004
Constitution of India, 1950 — Article 14
High Courts29 Apr 2008
Ved Prakash Kala Vs State of Uttaranchal and Others
Uttarakhand High Court · (2008) 04 UK CK 0003
High Courts29 Apr 2008
Kundan Singh Vs State of Uttrakhand
Uttarakhand High Court · (2008) NCC 815
Criminal Procedure Code, 1973 (CrPC) — Section 320, 374Penal Code, 1860 (IPC) — Section 324, 325
High Courts28 Apr 2008
Mohd. Shahid @ Shabbu and Another Vs State of Uttarakhand
Uttarakhand High Court · (2008) 3 UC 1362
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 113A
High Courts28 Apr 2008Allowed
Kalika Prasad Vs Mohan Lal
Uttarakhand High Court · (2008) 04 UK CK 0028
Presidency Small Cause Courts Act, 1882 — Section 25
High Courts28 Apr 2008
Kishan Singh and Smt. Madhuli Devi Vs State of U.P.
Uttarakhand High Court · (2008) 04 UK CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Penal Code, 1860 (IPC) — Section 302, 304, 307, 308, 325Probation of Offenders Act, 1958 — Section 4
High Courts28 Apr 2008
Trilochan Punetha Vs Public Service Tribunal and Others
Uttarakhand High Court · (2008) 8 UC 1266
Constitution of India, 1950 — Article 14, 16, 226Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4Uttar Pradesh Regularisation of Ad hoc Appointments (On Posts Within the Purview of the Public Service Commission) Rules, 1979 — Rule 15, 5
High Courts28 Apr 2008Allowed
Prem Singh Bora Vs State of Uttaranchal and Others
Uttarakhand High Court · (2008) 3 UC 1483
Uttar Pradesh Reorganisation Act, 2000 — Section 73, 75
High Courts28 Apr 2008Dismissed
Smt. Kiran Lata Vs Income Tax Appellate Tribunal (Delhi Bench ''H''), The Commissioner of Income Tax (Appeals)-II and Income Tax Officer-I
Uttarakhand High Court · (2009) 318 ITR 44 : (2009) 177 TAXMAN 420
Income Tax Act, 1961 — Section 142A, 143, 260, 44A, 69
High Courts25 Apr 2008
Sandeep Kumar Sharma Vs State of Uttarakhand
Uttarakhand High Court · (2008) 2 UD 266 : (2006) 2 UD 266
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 362, 366, 376
High Courts25 Apr 2008Allowed
Govind Vs The State
Uttarakhand High Court · (2008) 04 UK CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313, 374, 82Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 304, 308
High Courts23 Apr 2008
Nirmal Singh Vs The State
Uttarakhand High Court · (2009) CriLJ 872
Dangerous Drugs Act, 1930 — Section 14
High Courts22 Apr 2008Dismissed
Nanhey and Another Vs State of Uttrakhand
Uttarakhand High Court · (2008) NCC 726
Criminal Procedure Code, 1973 (CrPC) — Section 207, 374Penal Code, 1860 (IPC) — Section 302, 304, 34Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts22 Apr 2008Dismissed
Gopali Singh and Another Vs State of Uttrakhand
Uttarakhand High Court · (2009) CriLJ 400
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304, 34
High Courts22 Apr 2008Dismissed
Harjeet Singh Vs Smt. Dulari Devi and Others
Uttarakhand High Court · (2008) 04 UK CK 0015
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 173, 50
High Courts22 Apr 2008Dismissed
Nanhey and another Vs State of Uttrakhand
Uttarakhand High Court · (2008) 3 UC 1376
Criminal Procedure Code, 1973 (CrPC) — Section 207, 374Penal Code, 1860 (IPC) — Section 302, 304, 34Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts21 Apr 2008
Faruque Alias Munna Vs The State
Uttarakhand High Court · (2008) NCC 738
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 307
High Courts15 Apr 2008Allowed
Kamrej and Harun and Others Vs State of Uttarakhand
Uttarakhand High Court · (2008) NCC 747 : (2008) 3 UC 1592 : (2008) 1 UD 658
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 304, 304B, 498A
High Courts11 Apr 2008
Acme Tele Power Limited Vs Lamda Eastern Telecommunication Ltd. and Others
Uttarakhand High Court · (2008) 38 PTC 628 : (2008) 8 UC 1190
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, 151, 20(2)Patents Act, 1970 — Section 104, 2, 25(2), 3, 9(1)