High Courts05 Sept 2008Dismissed
Commissioner of Income Tax Vs McDermott International Inc.
Uttarakhand High Court · (2009) 177 TAXMAN 366 : (2008) 2 UD 218 : (2006) 2 UD 218
Income Tax Act, 1961 — Section 139, 147, 148, 151, 234B
COURT ARCHIVE
Uttarakhand High Court judgments, 2008
443 judgments · page 7 of 23
High Courts05 Sept 2008Allowed
Mohd. Rafiq and Others Vs State of U.P.
Uttarakhand High Court · (2009) 1 UC 248
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 323, 325
High Courts05 Sept 2008Dismissed
Commissioner of C. Ex. Vs Indian Institute of Petroleum
Uttarakhand High Court · (2008) 12 STR 113 : (2008) 2 UD 216 : (2006) 2 UD 216
Central Excises and Salt Act, 1944 — Section 35G
High Courts05 Sept 2008Allowed
Rameshwar Havelia Vs Asian Agro Farms India Ltd. and Another
Uttarakhand High Court · (2009) CriLJ 2753 : (2008) 3 UC 1919 : (2008) 2 UD 240 : (2006) 2 UD 240
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 146(1)
High Courts05 Sept 2008Allowed
Guru Ram Das Educational Trust Society Vs Divisional Commissioner and Others
Uttarakhand High Court · (2009) 1 UC 104
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 142(1), 143, 154, 157, 166
High Courts02 Sept 2008Dismissed
Shakoor Vs The State
Uttarakhand High Court · (2009) 1 UC 132
Criminal Procedure Code, 1973 (CrPC) — Section 164, 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 34, 363, 366, 376, 392
High Courts01 Sept 2008Allowed
GUNANAND BARTHWAL Vs THE STATE
Uttarakhand High Court · (2008) NCC 425
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 201, 302, 304, 34
High Courts29 Aug 2008Dismissed
Commissioner of Income Tax Vs Jyoti Prabha Society
Uttarakhand High Court · (2009) 310 ITR 162 : (2009) 177 TAXMAN 429 : (2008) 2 UD 222 : (2006) 2 UD 222
Income Tax Act, 1961 — Section 11, 12A, 143, 147, 148
High Courts29 Aug 2008Allowed
Anang Pal Singh Bisht and Others Vs State of Uttarakhand and Another
Uttarakhand High Court · (2009) 1 UC 199
Constitution of India, 1950 — Article 14
High Courts29 Aug 2008Dismissed
Commissioner of Income Tax Vs Atlas Offshore Services GMBH Co.
Uttarakhand High Court · (2009) 180 TAXMAN 554 : (2008) 2 UD 220 : (2006) 2 UD 220
Income Tax Act, 1961 — Section 151
High Courts29 Aug 2008Dismissed
B.T.C. Industries Pvt. Ltd. Vs Uttaranchal Power Corporation Ltd. and Others
Uttarakhand High Court · (2009) 1 UC 110
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Electricity Act, 2003 — Section 42(5), 42(6)
High Courts29 Aug 2008Allowed
Laxman Singh Dharmshatru Vs State of Uttarakhand
Uttarakhand High Court · (2009) 1 UC 267
Constitution of India, 1950 — Article 20(3), 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 164(2), 164(3), 164(4)Evidence Act, 1872 — Section 24, 80
High Courts28 Aug 2008
Smt. Poonam Prasad Vs State of Uttarakhand
Uttarakhand High Court · (2008) 08 UK CK 0015
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 406
High Courts28 Aug 2008Allowed
Basudev Garg and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) NCC 114 : (2008) 3 UC 1914
Arbitration and Conciliation Act, 1996 — Section 11(6)Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 406, 420
High Courts27 Aug 2008
Rishipal Vs State of Uttrakhand
Uttarakhand High Court · (2008) 3 ACR 3460 : (2009) NCC 126 : (2008) 3 UC 1903 : (2008) 2 UD 225 : (2006) 2 UD 225
Criminal Procedure Code, 1973 (CrPC) — Section 207, 374Penal Code, 1860 (IPC) — Section 170, 171, 201, 302, 364
High Courts27 Aug 2008
Subhash Kumar and Others Vs State of Uttrakhand
Uttarakhand High Court · (2009) 1 UC 151
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts27 Aug 2008Dismissed
Smt. Darshani Devi and Others Vs The New India Assurance Company Ltd. and Others
Uttarakhand High Court · (2008) 3 UC 1872
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts22 Aug 2008Disposed Off
Commissioner of Income Tax Vs Kisan Sahkari Chini Mills Ltd.
Uttarakhand High Court · (2009) 318 ITR 218 : (2009) 176 TAXMAN 265
Income Tax Act, 1961 — Section 143, 260A, 36, 37, 43B
High Courts21 Aug 2008Dismissed
National Insurance Company Ltd. Vs Dayaram Sharma and Others
Uttarakhand High Court · (2009) 1 UC 643
High Courts21 Aug 2008Allowed
Shri Swarn Singh (since deceased) through L.Rs. Vs State of Uttar Pradesh and Others
Uttarakhand High Court · (2009) 1 UC 93
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 11(2), 13, 14, 5Uttar Pradesh Tenancy Act, 1939 — Section 180, 180(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 210, 299B