High Courts06 Aug 2008
Manish Tandon Vs Richa Tandon and Others
Uttarakhand High Court · (2009) 1 UC 242
Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 23(1), 23(2), 29
COURT ARCHIVE
Uttarakhand High Court judgments, 2008
443 judgments · page 9 of 23
High Courts06 Aug 2008Allowed
BASANTA and Others Vs THE STATE
Uttarakhand High Court · (2008) NCC 436
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 304, 308, 323, 34
High Courts05 Aug 2008
Smt. Sunita and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2008) NCC 896
Penal Code, 1860 (IPC) — Section 304, 306
High Courts31 Jul 2008
Mahesh Singh Vs State of Uttrakhand
Uttarakhand High Court · (2009) 1 UC 50
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 164, 313Evidence Act, 1872 — Section 145, 155Penal Code, 1860 (IPC) — Section 307, 323, 376
High Courts31 Jul 2008Dismissed
United India Insurance Co. Ltd. Vs Diwakar and Others
Uttarakhand High Court · (2008) 07 UK CK 0031
Limitation Act, 1963 — Article 137, 5Motor Vehicles (Amendment) Act, 1994 — Section 53Motor Vehicles Act, 1939 — Section 110A(3)
High Courts30 Jul 2008Dismissed
Uttarakhand Jal Vidyut Nigam Ltd. and Another Vs Rapti Contractors
Uttarakhand High Court · (2009) 1 UC 244
Arbitration and Conciliation Act, 1996 — Section 2, 34, 34(2), 42Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 227
High Courts30 Jul 2008Allowed
Keshav Chand and Others Vs Board of Revenue, U.P., and Others
Uttarakhand High Court · (2009) 1 UC 150
Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Tenancy Act, 1939 — Section 229B, 331, 59
High Courts30 Jul 2008
Committee of Management, Sahkari Ganna Vikas Samiti Ltd. and Another Vs State of Uttarakhand and Others
Uttarakhand High Court · (2008) 3 UC 1794
Uttaranchal Co-operative Societies Act, 2003 — Section 29
High Courts29 Jul 2008Allowed
United India Insurance Co. Ltd. Vs Gyan Lal and Another
Uttarakhand High Court · (2010) ACJ 2246 : AIR 2009 Utt 49 : (2008) 3 UC 1840 : (2008) 2 UD 189 : (2006) 2 UD 189
Motor Vehicles Act, 1988 — Section 147(2), 165, 166, 173
High Courts28 Jul 2008
Kamlu and Others Vs State of Uttrakhand
Uttarakhand High Court · (2008) NCC 625
Criminal Procedure Code, 1973 (CrPC) — Section 207, 374Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts28 Jul 2008Dismissed
Commissioner of Income Tax Vs Tide Water Marine International Inc.
Uttarakhand High Court · (2009) 309 ITR 85 : (2008) 177 TAXMAN 52 : (2008) 2 UD 84 : (2006) 2 UD 84
Income Tax Act, 1961 — Section 143, 148, 195, 201, 208
High Courts28 Jul 2008Allowed
Aan Singh Vs State of Uttrakhand
Uttarakhand High Court · (2009) NCC 196
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304, 325, 34
High Courts28 Jul 2008Allowed
Commissioner, Trade Tax/Commercial Tax Vs Perfetti Van Melle (India) Pvt. Ltd.
Uttarakhand High Court · (2008) 2 UD 87 : (2006) 2 UD 87 : (2009) 19 VST 218
Drugs and Cosmetics Act, 1940 — Section 3
High Courts28 Jul 2008Dismissed
National Insurance Co. Ltd. Vs Km. Ashma and Others
Uttarakhand High Court · (2008) 07 UK CK 0043
Motor Vehicles Act, 1988 — Section 158, 163A, 173
High Courts28 Jul 2008Dismissed
Commissioner of Income Tax, Meerut Vs Tide Water Marine Intl. Inc.
Uttarakhand High Court · (2009) 309 ITR 85 : (2008) 177 TAXMAN 52 : (2008) 2 UD 84 : (2006) 2 UD 84
Income Tax Act, 1961 — Section 143, 148, 195, 201, 201(1)
High Courts25 Jul 2008Allowed
Ashok Kumar Agarwal Vs State of Uttrakhand
Uttarakhand High Court · (2008) 3 UC 1632
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Jul 2008Dismissed
Ram Cheej Vs Deputy Director of Consolidation and Others
Uttarakhand High Court · (2008) 3 UC 1863
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 21(2), 23, 27, 52
High Courts25 Jul 2008Allowed
S.K. Srivastava Vs State Transport Appellate Tribunal and Another
Uttarakhand High Court · (2008) 3 UC 1775
Motor Vehicles Act, 1988 — Section 89, 89(1)
High Courts24 Jul 2008Allowed
Ranvir Singh and another Vs The State
Uttarakhand High Court · (2008) 3 UC 1769
Criminal Procedure Code, 1973 (CrPC) — Section 164, 174, 176, 207, 313Dowry Prohibition Act, 1961 — Section 4, 6Penal Code, 1860 (IPC) — Section 201, 302, 304B, 306, 34
High Courts24 Jul 2008Allowed
Kamil Vs State of Uttarakhand
Uttarakhand High Court · (2009) 1 UC 29
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 307, 325, 34, 341, 342