High Courts27 Aug 2008
Subhash Kumar and Others Vs State of Uttrakhand
Uttarakhand High Court · (2009) 1 UC 151
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 307, 324, 34
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 948 of 1,058
High Courts27 Aug 2008Dismissed
Smt. Darshani Devi and Others Vs The New India Assurance Company Ltd. and Others
Uttarakhand High Court · (2008) 3 UC 1872
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts22 Aug 2008Disposed Off
Commissioner of Income Tax Vs Kisan Sahkari Chini Mills Ltd.
Uttarakhand High Court · (2009) 318 ITR 218 : (2009) 176 TAXMAN 265
Income Tax Act, 1961 — Section 143, 260A, 36, 37, 43B
High Courts21 Aug 2008Dismissed
National Insurance Company Ltd. Vs Dayaram Sharma and Others
Uttarakhand High Court · (2009) 1 UC 643
High Courts21 Aug 2008Allowed
Shri Swarn Singh (since deceased) through L.Rs. Vs State of Uttar Pradesh and Others
Uttarakhand High Court · (2009) 1 UC 93
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 11(2), 13, 14, 5Uttar Pradesh Tenancy Act, 1939 — Section 180, 180(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 210, 299B
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
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
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
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
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)
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
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)
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
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
High Courts12 Aug 2008
Commissioner of Custom and Central Excise Vs India Glycols Ltd.
Uttarakhand High Court · (2008) 08 UK CK 0004
Central Excise Rules, 1944 — Rule 57A, 57I, 57Q, 57UCentral Excise Tariff Act, 1985 — Section 3Central Excises and Salt Act, 1944 — Section 11, 35G
High Courts11 Aug 2008Dismissed
Mahmood @ Bittu and Another Vs State of Uttarakhand
Uttarakhand High Court · (2009) 1 UC 167
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 307, 34
High Courts08 Aug 2008Dismissed
Kastuba Nand Pathak Vs State of Uttaranchal and Others
Uttarakhand High Court · (2008) 3 UC 1843
Constitution of India, 1950 — Article 226
High Courts08 Aug 2008Dismissed
Commissioner of Income Tax Vs Hotel Saklani
Uttarakhand High Court · (2009) 221 CTR 702 : (2009) 315 ITR 181 : (2008) 2 UD 116 : (2006) 2 UD 116
Income Tax Act, 1961 — Section 142A, 148, 153A, 260A, 69
High Courts08 Aug 2008Dismissed
Jagdish @ Jagga Vs The State
Uttarakhand High Court · (2009) NCC 162
Criminal Procedure Code, 1973 (CrPC) — Section 164, 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 376
High Courts07 Aug 2008Allowed
Dr. Ramesh Chand Tiwari and Others Vs State of Uttarakhand and Another
Uttarakhand High Court · (2009) 4 SLR 206 : (2009) 1 UC 138
Constitution of India, 1950 — Article 14, 226Uttar Pradesh Ayurvedic and Unani Degree College Lecturer Service Rules, 1990 — Rule 15, 15(3), 6