High Courts05 Nov 2008Allowed
Smt. Shashi Bakshi and Another Vs Smt. Kamla Devi Jain and Others
Uttarakhand High Court · AIR 2009 Utt 25 : (2009) 1 UC 246 : (2008) 2 UD 466 : (2006) 2 UD 466
Limitation Act, 1963 — Article 116
COURT ARCHIVE
Uttarakhand High Court judgments, 2008
443 judgments · page 5 of 23
High Courts05 Nov 2008Allowed
Jaspal Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) NCC 323 : (2009) 1 UC 439
Criminal Procedure Code, 1973 (CrPC) — Section 125(3), 397, 401Family Courts Act, 1984 — Section 19(4)
High Courts05 Nov 2008Dismissed
Durga Filling Station Vs Indian Oil Corporation and Another
Uttarakhand High Court · (2008) 11 UK CK 0001
Arbitration Rules, 1940 — Rule 7, 8Constitution of India, 1950 — Article 226
High Courts04 Nov 2008Allowed
Mula Devi and Another Vs State of Uttarakhand
Uttarakhand High Court · (2009) 1 UC 88
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts03 Nov 2008Allowed
Rajendra Nath Shah Vs District Judge and Others
Uttarakhand High Court · AIR 2009 Utt 28 : (2009) 1 UC 359 : (2008) 2 UD 530 : (2006) 2 UD 530
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts31 Oct 2008
Dev Singh Vs The State
Uttarakhand High Court · (2009) NCC 225 : (2009) 1 UC 187
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 148, 149, 307, 324, 379
High Courts31 Oct 2008
Sardar Khan and Others Vs State of Uttrakhand
Uttarakhand High Court · (2009) 1 ACR 302
Penal Code, 1860 (IPC) — Section 302, 34, 394
High Courts31 Oct 2008Allowed
Manu Maharani Hotels Ltd. Vs Thakur Dan Singh Bisht Trust and Another
Uttarakhand High Court · (2009) 1 UC 580
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 9
High Courts22 Oct 2008Allowed
Krishan Kumar Sharma Vs The State
Uttarakhand High Court · (2009) NCC 170
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 52, 57
High Courts20 Oct 2008Allowed
Ramesh Chandra Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 1 AWC 117 : (2009) 1 UC 385 : (2008) 2 UD 562 : (2006) 2 UD 562
High Courts20 Oct 2008Allowed
Umesh Singh Panwar alias Sadhu Vs The State
Uttarakhand High Court · (2009) NCC 240
Criminal Procedure Code, 1973 (CrPC) — Section 270, 374(2)Penal Code, 1860 (IPC) — Section 313, 376, 511
High Courts17 Oct 2008
Smt. Beby Ray and Others Vs Sawan Thapa and Another
Uttarakhand High Court · (2009) 1 UC 629
Motor Vehicles Act, 1988 — Section 173
High Courts16 Oct 2008Allowed
Smt. Deepali Jain Vs Vikas Jain
Uttarakhand High Court · (2009) 1 UC 212
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 13(1)
High Courts16 Oct 2008Allowed
Yogesh Kumar Gupta Vs M.K. Agarwal and Another
Uttarakhand High Court · AIR 2009 Utt 30 : (2009) 1 UC 210 : (2008) 2 UD 432 : (2006) 2 UD 432
Guardians and Wards Act, 1890 — Section 7
High Courts03 Oct 2008Dismissed
State of Uttarakhand Vs Mohkam Singh and Others
Uttarakhand High Court · (2009) NCC 505 : (2009) 1 UC 214
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 244, 246, 378Penal Code, 1860 (IPC) — Section 323, 379, 504, 506
High Courts03 Oct 2008Dismissed
Chandra Pratap Singh Chauhan Vs Sri Rakesh Kumar Agarwal
Uttarakhand High Court · (2009) 1 UC 217
Arbitration and Conciliation Act, 1996 — Section 11(6), 9Constitution of India, 1950 — Article 136Uttarakhand High Court Rules — Rule 5
High Courts01 Oct 2008Allowed
Smt. Khadoyot Chandra Sah Vs The District Judge, Nainital and Others
Uttarakhand High Court · (2009) 1 UC 231
Limitation Act, 1963 — Section 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10, 21, 21(1), 22
High Courts01 Oct 2008Dismissed
Rajendra Kumar alias Raju and Another Vs State of Uttrakhand
Uttarakhand High Court · (2009) NCC 523 : (2009) 1 UC 219
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 34Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts30 Sept 2008Allowed
Ski and Snow Resorts Pvt. Ltd. Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 1 UC 584
Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960 — Section 3(18), 47, 52Penal Code, 1860 (IPC) — Section 166, 167, 218, 420Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 134, 135, 136, 137, 138
High Courts30 Sept 2008Allowed
Bhagat Singh and three others Vs State of U.P.
Uttarakhand High Court · (2009) NCC 537 : (2009) 1 UC 224
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Oaths Act, 1969 — Section 4, 7Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307