High Courts16 Sept 2008Allowed
Shri Vikramjeet Marwaha Vs First Additional Civil Judge (Sr. Div.) and Another
Uttarakhand High Court · (2008) 09 UK CK 0018
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 947 of 1,058
High Courts12 Sept 2008Dismissed
Commissioner of Trade Tax Vs Poltawaski T.P.S. Power Services
Uttarakhand High Court · (2008) 2 UD 213 : (2006) 2 UD 213 : (2009) 23 VST 410
Uttar Pradesh Tax on Entry of Goods Act, 2000 — Section 2(1)(e)Uttar Pradesh Trade Tax Act, 1948 — Section 10(2), 11(1)
High Courts11 Sept 2008Allowed
Shamshad Ahmad and Others Vs Tilak Raj Bajaj (deceased) through L.Rs. and Others
Uttarakhand High Court · (2008) 09 UK CK 0010
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22
High Courts09 Sept 2008
Sunder Lal Vs The State
Uttarakhand High Court · (2008) NCC 510
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 363, 364, 365, 379
High Courts09 Sept 2008Allowed
Baldev Singh Vs State of Uttarakhand
Uttarakhand High Court · (2009) 1 UC 236
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 52, 52A(2), 53, 53
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
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