High Courts02 Jan 2009Dismissed
Uttaranchal Transport Corporation Vs Madhusudan Uniyal and Others
Uttarakhand High Court · (2009) 1 UD 166
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 942 of 1,058
High Courts31 Dec 2008Dismissed
Garhwali Sabha Hardwar Vs VI Additional District and Sessions Judge, Saharanpur and Others
Uttarakhand High Court · (2009) 1 UC 533
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 2(1)(f)
High Courts31 Dec 2008
Garhwali Sabha Vs VI Additional District and Sessions Judge and Others
Uttarakhand High Court · (2008) 12 UK CK 0019
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 16(1), 16(2), 18
High Courts30 Dec 2008
The Oriental Insurance Company Ltd. Vs Smt. Neela Devi and Others
Uttarakhand High Court · (2009) 1 UC 602
Motor Vehicles Act, 1988 — Section 147(1), 163A, 173
High Courts29 Dec 2008Allowed
Smt. Kunti Devi Vs Second Additional District Judge and Others
Uttarakhand High Court · (2009) 2 UC 804 : (2009) 1 UC 348
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17Public Premises (Eviction of Unauthorised Occupants) Rules, 1971 — Rule 10A
High Courts26 Dec 2008Dismissed
The Oriental Insurance Company Ltd. Vs Kumari Ashmita Pant and Others
Uttarakhand High Court · (2008) 12 UK CK 0048
Motor Vehicles Act, 1988 — Section 145, 146, 147, 147(1), 147(2)
High Courts26 Dec 2008Allowed
Zestha Developers Ltd. Vs State of Uttarakhand
Uttarakhand High Court · AIR 2009 Utt 50
Registration Act, 1908 — Section 25Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154(4)(3)(a)
High Courts26 Dec 2008Dismissed
Gopal Mehrotra Vs Lakshman Singh
Uttarakhand High Court · (2009) 1 UC 336
Civil Procedure Code, 1908 (CPC) — Section 100, 16, 21Evidence Act, 1872 — Section 64, 65, 66, 74
High Courts26 Dec 2008Allowed
Narayan Singh Rawat Vs M/s ICICI Lombard Pvt. Motor General Insurer M/s ICICI Lombard Pvt. Motor General Insurer Vs Narayan Singh Rawat
Uttarakhand High Court · (2009) 1 UC 341
High Courts26 Dec 2008Allowed
Sukh Dayal Gupta Vs The State
Uttarakhand High Court · (2009) 3 UC 1502
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 52, 55, 57, 8
High Courts24 Dec 2008Dismissed
HCL Infosystem Limited Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 1 UD 101 : (2010) 34 VST 42
Central Excises and Salt Act, 1944 — Section 3Central Sales Tax Act, 1956 — Section 8, 8(1), 8(2), 8(3), 8(4)Constitution of India, 1950 — Article 226
High Courts24 Dec 2008Allowed
Kailash Chandra Kandpal Vs The State
Uttarakhand High Court · (2009) 2 UC 729
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 394, 397, 411
High Courts23 Dec 2008Allowed
Suresh Kumar Pokhariyal Vs State of Uttarakhand
Uttarakhand High Court · (2008) NCC 362
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1988 — Section 3, 7
High Courts23 Dec 2008Allowed
Mahant Dayal Das Vs Haridwar Development Authority and Others
Uttarakhand High Court · (2009) 1 UC 568
Constitution of India, 1950 — Article 300AUttar Pradesh Urban Planning and Development Act, 1973 — Section 11, 12, 7
High Courts23 Dec 2008Allowed
The Oriental Insurance Company Ltd. Vs Smt. Pushpa Pandey and Others
Uttarakhand High Court · (2008) 12 UK CK 0008
Workmens Compensation Act, 1923 — Section 30, 4, 4A(3)
High Courts22 Dec 2008
Kishan Lal Malhotra Vs Prem Ram and Others
Uttarakhand High Court · (2008) 12 UK CK 0049
Motor Vehicles Act, 1988 — Section 163A, 166, 173
High Courts22 Dec 2008
Thakur Singh and Others Vs Sri Bhim Sen
Uttarakhand High Court · (2009) 1 UC 621
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 20, 20(2)Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts19 Dec 2008Allowed
Ram Singh Vs State of Uttarakhand
Uttarakhand High Court · (2009) 3 UC 1482
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22, 52, 53, 55
High Courts19 Dec 2008Dismissed
Smt. Maya Shukla Vs State of Uttar Pradesh and Others
Uttarakhand High Court · (2009) 2 UC 800
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 11(2), 5(6)Uttar Pradesh Imposition of Ceiling on Land Holdings Rules, 1961 — Rule 8
High Courts18 Dec 2008Allowed
Rais Ahmed and two Others Vs State of Uttarakhand
Uttarakhand High Court · (2009) 1 UC 351
Uttar Pradesh Land Revenue Act, 1901 — Section 54(7)