COURT ARCHIVE

Uttarakhand High Court judgments, 2008

443 judgments · page 8 of 23

High Courts21 Aug 2008Dismissed

Surjeet Singh Vs Smt. Paramjit Kaur

Uttarakhand High Court · AIR 2009 Utt 10 : (2008) 3 UC 1911 : (2008) 2 UD 232 : (2006) 2 UD 232

Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13

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High Courts21 Aug 2008Dismissed

Ramesh Chandra Nautiyal and Others Vs Director General of Police and Others

Uttarakhand High Court · (2009) 1 UC 202

Constitution of India, 1950 — Article 14Uttar Pradesh Police Service Rules, 1942 — Rule 2, 3(1), 4

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High Courts19 Aug 2008Allowed

Viswanathan Shankar Ayar Vs State of Uttarakhand

Uttarakhand High Court · (2008) NCC 932

Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 162Penal Code, 1860 (IPC) — Section 307

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High Courts19 Aug 2008Dismissed

Man Bahadur Vs Uttarakhand Jal Sansthan and Others

Uttarakhand High Court · (2009) 1 UC 203

Uttar Pradesh Palika (Centralised) Service Rules, 1966 — Rule 38Uttar Pradesh Palika and Jal Sansthans Water Works Engineering (Centralised) Services Rules, 1966 — Rule 7

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High Courts18 Aug 2008Allowed

Smt. Rabiya Vs Ali Hussain and Others

Uttarakhand High Court · AIR 2009 Utt 37 : (2008) 3 UC 1926 : (2008) 2 UD 247 : (2006) 2 UD 247

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts18 Aug 2008Allowed

Shri Basant Collective Agricultural Farming Cooperative Society Ltd. Vs The State of Uttar Pradesh and Others

Uttarakhand High Court · (2009) 1 UC 117

Uttar Pradesh Co-operative Societies Act, 1965 — Section 77(1)Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2)Uttar Pradesh Tenancy Act, 1939 — Section 180(2)

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High Courts14 Aug 2008Allowed

Amrish Alias Balla Vs The State

Uttarakhand High Court · (2008) NCC 826

Criminal Procedure Code, 1973 (CrPC) — Section 207Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 307, 324, 376

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High Courts14 Aug 2008Allowed

Committee of Management, L.W.S. Girls Inter College Vs District Education Officer and Others

Uttarakhand High Court · (2009) 1 UC 386

Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 7(2)Uttaranchal School Education Act, 2006 — Section 36, 36(2), 36(4), 36(6), 36(7)

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High Courts13 Aug 2008Allowed

Kunwar Pal Vs State of Uttaranchal and Others

Uttarakhand High Court · (2009) NCC 319 : (2009) 1 UC 462

Criminal Procedure Code, 1973 (CrPC) — Section 319, 319(1), 397, 401Penal Code, 1860 (IPC) — Section 147, 148, 323, 324, 325

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High Courts12 Aug 2008Allowed

Nazar Singh Vs State of Uttarakhand

Uttarakhand High Court · (2008) 3 UC 1944

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 22, 52, 53Penal Code, 1860 (IPC) — Section 120B, 395, 396, 397

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High Courts12 Aug 2008