COURT ARCHIVE

Uttarakhand High Court judgments, 2008

443 judgments · page 2 of 23

High Courts19 Dec 2008Dismissed

Smt. Maya Shukla Vs State of Uttar Pradesh and Others

Uttarakhand High Court · (2009) 2 UC 800

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 11(2), 5(6)Uttar Pradesh Imposition of Ceiling on Land Holdings Rules, 1961 — Rule 8

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High Courts18 Dec 2008Allowed

Rais Ahmed and two Others Vs State of Uttarakhand

Uttarakhand High Court · (2009) 1 UC 351

Uttar Pradesh Land Revenue Act, 1901 — Section 54(7)

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High Courts18 Dec 2008Allowed

Shri Alok Aggarwal Vs State of Uttaranchal and Others

Uttarakhand High Court · (2009) 2 UC 806

Stamp Act, 1899 — Section 47A, 56Transfer of Property Act, 1882 — Section 3, 8

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High Courts18 Dec 2008Allowed

Haldiram Snacks Pvt. Ltd. Vs State of Uttarakhand and Others

Uttarakhand High Court · (2008) 12 UK CK 0005

Constitution of India, 1950 — Article 14, 226

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High Courts18 Dec 2008Dismissed

Devi Chand Pursaura Vs The New India Assurance Company Ltd. and Others

Uttarakhand High Court · (2008) 12 UK CK 0002

Motor Vehicles Act, 1988 — Section 173

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High Courts16 Dec 2008Dismissed

Bhagwan Singh alias Babu and Others Vs State of Uttrakhand

Uttarakhand High Court · (2009) CriLJ 1987 : (2009) 2 UC 818 : (2009) 1 UD 217

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 34

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High Courts16 Dec 2008Allowed

Jyoti Bala Vs State of Uttarakhand and another

Uttarakhand High Court · (2009) 1 UC 546

Constitution of India, 1950 — Article 226Succession Act, 1925 — Section 15, 16

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High Courts16 Dec 2008Allowed

Mantoo Sarkar Vs Oriental Insurance Company Ltd. and Others

Uttarakhand High Court · (2008) 12 UK CK 0025

Civil Procedure Code, 1908 (CPC) — Section 21, 21(1), 99Constitution of India, 1950 — Article 136, 142Motor Vehicles Act, 1988 — Section 140, 166(1), 166(2), 169, 170

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High Courts16 Dec 2008

Jyoti Bala Vs State of Uttarakhand and Another

Uttarakhand High Court · (2009) 1 UC 546

Constitution of India, 1950 — Article 226Succession Act, 1925 — Section 15, 16

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High Courts15 Dec 2008Allowed

Chandra Singh Negi Vs General Manager, Uttaranchal Power Corporation Ltd. and Others

Uttarakhand High Court · (2009) 7 SLR 348 : (2009) 1 UC 541

Constitution of India, 1950 — Article 309Uttar Pradesh Recruitment to Services (Determination of Date of Birth) Rules, 1974 — Rule 2

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High Courts11 Dec 2008Allowed

Lord Radha Krishna Ji Maharaj and Another Vs Acharya Gopal Krishna Goswami and Others

Uttarakhand High Court · (2009) 1 UC 374

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 12 Rule 6, Order 22 Rule 5, Order 43 Rule 1(U), 96

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High Courts11 Dec 2008Allowed

Anwar Khan and Another Vs The State

Uttarakhand High Court · (2009) 2 UC 766

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 107, 109, 302, 306, 324

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High Courts11 Dec 2008Dismissed

Hetram Singh (deceased) Substituted by his L.Rs. Vs Rafiq Ahmad and Others

Uttarakhand High Court · (2009) 3 UC 1499

Uttar Pradesh Land Revenue Act, 1901 — Section 201, 210

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High Courts10 Dec 2008Dismissed

The New India Assurance Company Ltd. Vs Smt. Khasti Devi and Another

Uttarakhand High Court · (2008) 12 UK CK 0047

Motor Vehicles Act, 1988 — Section 15Workmens Compensation Act, 1923 — Section 30

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High Courts10 Dec 2008

Jafer and Another Vs S.S.P., Udham Singh Nagar and Others

Uttarakhand High Court · (2008) 12 UK CK 0003

Motor Vehicles Act, 1988 — Section 163A, 173

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High Courts08 Dec 2008Allowed

Omveer Singh Vs District Judge and Others

Uttarakhand High Court · AIR 2009 Utt 55 : (2009) 1 UC 572 : (2009) 1 UD 25

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6Provincial Small Cause Courts Act, 1887 — Section 15

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High Courts08 Dec 2008Dismissed

Mohammad Ayoob Mohammad Yaqub Vs State of Uttarakhand and Others

Uttarakhand High Court · (2009) 2 UC 849 : (2009) 1 UPLBEC 4

Constitution of India, 1950 — Article 286Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 17, 36, 37A

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High Courts08 Dec 2008Dismissed

Smt. Hemlata Singh Vs Collector and Others

Uttarakhand High Court · (2008) 12 UK CK 0010

Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960 — Section 8Motor Vehicles Act, 1988 — Section 173Registration Act, 1908 — Section 71

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High Courts08 Dec 2008Dismissed

U.P. State Electricity Board and Others Vs Maharaja Manvendra Shah (since deceased) through L.Rs. and Another

Uttarakhand High Court · (2009) 1 UC 660

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 3, 96Limitation Act, 1963 — Section 10, 11, 12, 13, 14Specific Relief Act, 1963 — Section 39

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High Courts04 Dec 2008Dismissed

Narendra Kumar and Another Vs Judicial Magistrate and Others

Uttarakhand High Court · (2009) NCC 261 : (2009) 1 UC 592

Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 209, 482Penal Code, 1860 (IPC) — Section 306, 307, 323, 324, 452

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