High Courts26 Nov 2008Dismissed
Smt. Santosh Gupta and Another Vs Smt. Vimla Devi
Uttarakhand High Court · (2009) 1 UC 656
Succession Act, 1925 — Section 372, 383, 384
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 944 of 1,058
High Courts26 Nov 2008Allowed
Dish T.V. India Limited and Another etc. Vs State of Uttarakhand and Others
Uttarakhand High Court · AIR 2009 Utt 31 : (2009) 1 UD 78 : (2009) 26 VST 649
Telegraph Act, 1885 — Section 4Uttar Pradesh Entertainments and Betting Tax Act, 1979 — Section 4C
High Courts26 Nov 2008Allowed
Tara Datt Sharma Vs The State
Uttarakhand High Court · (2008) NCC 600 : (2008) 2 UC 691
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 363, 366, 376, 392
High Courts26 Nov 2008Dismissed
Sukhwant Singh Vs Additional District Judge and Another
Uttarakhand High Court · (2009) 1 UC 578
Constitution of India, 1950 — Article 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts25 Nov 2008
Sh. Rishipal Singh Rana and Others and Shri Dayakishan Kaloni and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2008) 11 UK CK 0030
Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 107, 107(2)
High Courts25 Nov 2008Allowed
Joginder Singh Sidhu and Others Vs Gurpreet Singh Brar
Uttarakhand High Court · (2009) 1 UC 7
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120(B), 420
High Courts25 Nov 2008Allowed
The Union of India (UOI) and Others Vs Padma Dutt Pant
Uttarakhand High Court · (2008) 11 UK CK 0006
High Courts24 Nov 2008Dismissed
Dheeraj Singh Vs State of Uttarakhand
Uttarakhand High Court · (2009) NCC 282 : (2009) 1 UC 560
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 376
High Courts24 Nov 2008Dismissed
Assotech Super Tech (J.V.) Vs State of Uttarakhand
Uttarakhand High Court · (2008) 2 UD 547 : (2006) 2 UD 547 : (2010) 27 VST 433
Constitution of India, 1950 — Article 226, 265
High Courts24 Nov 2008Dismissed
Thok Kendriya Sahkari Upbhokta Bhandar Ltd. Vs Sri Ram Gaushala Trust Samiti
Uttarakhand High Court · (2009) 1 UC 355
Societies Registration Act, 1860 — Section 6
High Courts20 Nov 2008Dismissed
Smt. Damyanti Bisht Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 4 SLR 775
High Courts20 Nov 2008Allowed
Union Bank of India Vs Kwality Restaurant
Uttarakhand High Court · (2009) 1 UC 357
Provincial Small Cause Courts Act, 1887 — Section 15, 15(1), 23
High Courts19 Nov 2008Dismissed
Pan Singh Vs Smt. Geeta Pathak and Others
Uttarakhand High Court · (2009) 1 UC 365
Motor Vehicles Act, 1988 — Section 173
High Courts18 Nov 2008Allowed
Ali Hasan (deceased), by L.Rs. and Another Vs The Deputy Director of Consolidation and Others
Uttarakhand High Court · (2009) 1 UC 293
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11(1), 9Uttar Pradesh Land Revenue Act, 1901 — Section 44
High Courts18 Nov 2008Allowed
Commissioner of Income Tax and Another Vs Bhawani Shankar Was
Uttarakhand High Court · (2009) 311 ITR 8 : (2010) 186 TAXMAN 352 : (2008) 2 UD 521 : (2006) 2 UD 521
Income Tax Act, 1961 — Section 131(1)(d), 260A, 271(1)(c), 271E
High Courts18 Nov 2008
Smt. Kiran Devi and Others Vs Mahaprabandak, Uttaranchal Sarak Parivahan Nigam and Others
Uttarakhand High Court · (2009) 1 UC 363
Motor Vehicles Act, 1988 — Section 173
High Courts18 Nov 2008
Mohan Singh Mair Vs Rajendra Singh and Another
Uttarakhand High Court · (2009) 1 UC 610
Workmens Compensation Act, 1923 — Section 30
High Courts17 Nov 2008Dismissed
The State Vs Khan Mohd. and Others
Uttarakhand High Court · (2009) 1 UC 485
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 378Penal Code, 1860 (IPC) — Section 147, 149, 307, 307, 308
High Courts14 Nov 2008Allowed
Jagdish Singh (in jail) Vs State of Uttarakhand
Uttarakhand High Court · (2009) 1 UC 392
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20
High Courts14 Nov 2008Allowed
Jagdish Singh Vs State of Uttarakhand
Uttarakhand High Court · (2009) NCC 187
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20