High Courts27 Feb 2008
Sri Pradeep Joshi Vs Workmen Compensation Commissioner and Others
Uttarakhand High Court · (2008) 3 UC 1819
Workmens Compensation Act, 1923 — Section 30, 4, 4A, 4A(3)
COURT ARCHIVE
Uttarakhand High Court judgments, 2008
443 judgments · page 21 of 23
High Courts27 Feb 2008
Gopal Singh Kanwal Vs State of U.P. and Others
Uttarakhand High Court · (2008) 3 UC 1395
High Courts26 Feb 2008
Shankar Singh Vs State of Uttaranchal
Uttarakhand High Court · (2008) NCC 491 : (2008) 8 UC 949
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374, 389Penal Code, 1860 (IPC) — Section 302, 506(2)
High Courts26 Feb 2008Dismissed
Ravi Kant Vs State of Uttaranchal
Uttarakhand High Court · (2008) NCC 267 : (2008) 8 UC 944
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 147, 149, 302, 304B, 498A
High Courts25 Feb 2008Allowed
Israr Ahmad Vs State of Uttrakhand
Uttarakhand High Court · (2008) NCC 997 : (2008) 3 UC 1837
Criminal Procedure Code, 1973 (CrPC) — Section 23, 313Essential Commodities Act, 1955 — Section 3, 7Uttar Pradesh Cement Control Act, 1973 — Section 2
High Courts25 Feb 2008Allowed
Rayees Ahmad Vs State of Uttaranchal
Uttarakhand High Court · (2008) NCC 273
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 15, 18, 20, 8
High Courts25 Feb 2008Dismissed
Ram Kishan Vs State of Uttrakhand
Uttarakhand High Court · (2008) 2 UC 956
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 304B, 306, 34, 498AUttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts20 Feb 2008Dismissed
Dheeraj Rajvanshi and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2008) NCC 822
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts19 Feb 2008Dismissed
No. 15578189 K Rect/Clk (G.D.) Alok Pandey Vs The Union of India (UOI) and Another
Uttarakhand High Court · (2008) 8 UC 1022
Army Act, 1950 — Section 15Army Rules, 1954 — Rule 11, 13, 13(3), 9Constitution of India, 1950 — Article 226
High Courts19 Feb 2008Dismissed
State of U.P. and Others Vs Shiv Singh Bisht and Another
Uttarakhand High Court · (2008) 8 UC 886
Constitution of India, 1950 — Article 226Manual of Services Civil Services Rules — Rule 351A
High Courts18 Feb 2008
Smt. Pratima Devi and Others Vs Pratap Singh and Another
Uttarakhand High Court · (2008) 8 UC 888
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts18 Feb 2008Allowed
Dayal Singh and Others Vs State of Uttrakhand
Uttarakhand High Court · (2008) 3 UC 1808
Criminal Procedure Code, 1973 (CrPC) — Section 164, 207, 374Penal Code, 1860 (IPC) — Section 201, 302, 34Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts15 Feb 2008Allowed
State Vs Jethu
Uttarakhand High Court · (2008) CriLJ 3113 : (2008) NCC 425 : (2008) 8 UC 967 : (2008) 1 UD 328
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 378Penal Code, 1860 (IPC) — Section 302, 304, 354
High Courts13 Feb 2008Allowed
Smt. Shakambari Devi Vs The State
Uttarakhand High Court · (2008) NCC 411
Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 209, 313, 374(2)Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts13 Feb 2008Dismissed
Photo Tech. Pvt. Ltd. Vs The Commissioner of Trade Tax
Uttarakhand High Court · (2008) 02 UK CK 0008
Uttar Pradesh Reorganisation Act, 2000 — Section 35Uttar Pradesh Trade Tax Act, 1948 — Section 11, 11(2), 13A, 15A(1), 4A
High Courts13 Feb 2008Allowed
State Bank of India, Branch Dangoli Vs Sher Singh and Another
Uttarakhand High Court · AIR 2009 Utt 7
Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts12 Feb 2008
Trilok Singh and Others Vs State of Uttrakhand
Uttarakhand High Court · (2008) NCC 515 : (2008) 8 UC 972
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 120B, 279, 304, 304A, 34Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts12 Feb 2008Allowed
Jodh Singh Tomkyal and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2008) 8 UC 1201
Constitution of India, 1950 — Article 14, 226Uttar Pradesh Reorganisation Act, 2000 — Section 86, 87, 90
High Courts12 Feb 2008
Laxman Singh Vs State of Uttaranchal and Another
Uttarakhand High Court · (2008) NCC 571 : (2008) 8 UC 1173
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 482
High Courts12 Feb 2008Dismissed
Uttaranchal Power Corporation Ltd. and Another Vs Workmen''s Compensation Commissioner and Another
Uttarakhand High Court · (2008) 117 FLR 560 : (2008) 3 LLJ 183