High Courts31 Mar 2008Dismissed
United India Insurance Company Ltd. Vs Rajendra Prasad Sharma and Another
Uttarakhand High Court · (2008) 8 UC 1178
Workmens Compensation Act, 1923 — Section 2(1), 30
COURT ARCHIVE
Uttarakhand High Court judgments, 2008
443 judgments · page 19 of 23
High Courts31 Mar 2008Allowed
Nandan Singh Vs The State
Uttarakhand High Court · (2008) 3 UC 1758
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 42(1), 67, 8Uttar Pradesh Narcotic Drugs Rules, 1986 — Rule 77
High Courts31 Mar 2008Dismissed
Naresh Kumar through Shri Mohit Jain and Others Vs Ram Singh and Others
Uttarakhand High Court · (2008) 03 UK CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 145, 451, 452Powers of Attorney Act, 1882 — Section 1Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts28 Mar 2008Allowed
Jagdish Gupta Vs State of Uttrakhand
Uttarakhand High Court · (2009) 1 UC 159
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 55, 8
High Courts28 Mar 2008
Mrs. Deepali Sharma Vs State of Uttarakhand and Another
Uttarakhand High Court · (2008) 8 UC 1057
Constitution of India, 1950 — Article 14, 16
High Courts27 Mar 2008Dismissed
Makhan Singh (since deceased) and Others Vs The State
Uttarakhand High Court · (2008) NCC 597 : (2008) 8 UC 1110
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 201, 302, 304, 34
High Courts26 Mar 2008Dismissed
Hare Ram Gupta Vs State of Uttarakhand and Others
Uttarakhand High Court · (2008) 8 UC 1059
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4, 4(1), 5, 5(5A), 5(5B)
High Courts26 Mar 2008Dismissed
United India Insurance Co. Ltd. Vs Prahalad Giri Goswami and Others
Uttarakhand High Court · (2008) ACJ 2378
Motor Vehicles Act, 1988 — Section 173
High Courts26 Mar 2008Dismissed
Delhi Transport Corporation Vs Manasvi Jain and Others
Uttarakhand High Court · (2008) ACJ 2239
High Courts26 Mar 2008Dismissed
Oriental Insurance Co. Ltd. Vs Shristi Rawat and Others
Uttarakhand High Court · (2009) ACJ 1619
Motor Vehicles Act, 1988 — Section 173
High Courts26 Mar 2008
Suresh Chand Saxena and Smt. Sudha Saxena Vs Umesh, Brijesh Singh and The National Insurance Co. Ltd. Branch Pilibhit
Uttarakhand High Court · (2008) 03 UK CK 0003
Motor Vehicles Act, 1988 — Section 173
High Courts25 Mar 2008Dismissed
Smt. Manju Sharma Vs Union of India and 5 Others
Uttarakhand High Court · (2008) 2 UC 869
High Courts25 Mar 2008
Rajendra Singh Vs State of Uttrakhand
Uttarakhand High Court · (2008) NCC 647 : (2008) 3 UC 1680
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 354, 376, 511
High Courts25 Mar 2008Dismissed
Mohd. Hassan Vs U.P. Sanchalak Chakbandi and Others
Uttarakhand High Court · (2008) 03 UK CK 0004
Constitution of India, 1950 — Article 137, 145
High Courts24 Mar 2008Dismissed
Punjab Chemi Plants Ltd. Vs The State of Uttar Pradesh and Another
Uttarakhand High Court · (2008) 3 UC 1423
Arbitration Act, 1940 — Section 29, 37(3), 39, 7A
High Courts24 Mar 2008
Sher Ali Vs State of Uttarakhand and Others
Uttarakhand High Court · (2008) 3 UC 1812
Penal Code, 1860 (IPC) — Section 302, 303, 34
High Courts19 Mar 2008Allowed
Lambda Eastern Telecommunication and Others Vs Acme Tele-Power Private Ltd. and Others
Uttarakhand High Court · AIR 2008 Utt 38 : (2008) 8 UC 1197 : (2008) 1 UD 473
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Patents Act, 1970 — Section 104, 64
High Courts18 Mar 2008Allowed
The New India Assurance Company Ltd. Vs Smt. Ratna Devi and Others
Uttarakhand High Court · (2008) 03 UK CK 0037
Motor Vehicles Act, 1988 — Section 147(1), 173
High Courts18 Mar 2008
Ram Singh Vs State of Uttaranchal
Uttarakhand High Court · (2008) 8 UC 1076
Criminal Procedure Code, 1973 (CrPC) — Section 164, 207, 313, 374Oaths Act, 1969 — Section 4(2)Penal Code, 1860 (IPC) — Section 302, 34, 372, 396
High Courts18 Mar 2008
Vishnu Vs State of Uttarakhand and Others
Uttarakhand High Court · (2008) NCC 689
Criminal Procedure Code, 1973 (CrPC) — Section 161, 397, 401Penal Code, 1860 (IPC) — Section 307, 323, 34