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)
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 950 of 1,058
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
High Courts24 Jul 2008Dismissed
Harish Chandra Singh Chilwal Vs Pushpa
Uttarakhand High Court · (2008) 2 DMC 454 : (2008) 3 UC 1813 : (2008) 2 UD 107 : (2006) 2 UD 107
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13
High Courts24 Jul 2008Allowed
The New India Assurance Co. Ltd. Vs Santosh Kumari and Others
Uttarakhand High Court · (2008) 07 UK CK 0023
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts24 Jul 2008
Ranvir Singh and Another Vs The State
Uttarakhand High Court · (2008) 3 UC 1769
Criminal Procedure Code, 1973 (CrPC) — Section 164, 174, 176, 313, 374Dowry Prohibition Act, 1961 — Section 4, 6Penal Code, 1860 (IPC) — Section 201, 207, 302, 304B, 306
High Courts23 Jul 2008Allowed
Jasveer Singh and another Vs State of Uttrakhand
Uttarakhand High Court · (2009) 1 UC 18
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 34, 376
High Courts23 Jul 2008Allowed
Jagdamba Samiti Evam Sevi Sansthan and Another Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 1 UC 126
High Courts23 Jul 2008Allowed
Jasveer Singh and Another Vs State of Uttrakhand
Uttarakhand High Court · (2009) NCC 216 : (2008) NCC 887
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 34, 376
High Courts23 Jul 2008
United India Insurance Company Ltd. Vs Smt. Pawan and Others
Uttarakhand High Court · (2008) 07 UK CK 0018
Motor Vehicles Act, 1988 — Section 173
High Courts23 Jul 2008Dismissed
State of Uttaranchal and Another Vs Smt. Jainmati Jain and Smt. Maya Devi
Uttarakhand High Court · (2008) 07 UK CK 0013
High Courts23 Jul 2008Dismissed
Vijay Shankar and Another Vs Siyalkot Transport and Another
Uttarakhand High Court · (2008) 07 UK CK 0010
Motor Vehicles Act, 1988 — Section 173
High Courts23 Jul 2008Dismissed
Telu Ram Vs Kushal Pal Singh @ Vijay Kumar and Another
Uttarakhand High Court · (2008) 07 UK CK 0001
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 34, 41Transfer of Property Act, 1882 — Section 41
High Courts22 Jul 2008Dismissed
Satish and Others Vs Baru Singh and Others
Uttarakhand High Court · (2008) 07 UK CK 0012
Civil Procedure Code, 1908 (CPC) — Section 100Penal Code, 1860 (IPC) — Section 323, 336, 504Specific Relief Act, 1963 — Section 34, 41
High Courts21 Jul 2008Dismissed
Gajendra Singh and Others Vs The State
Uttarakhand High Court · (2008) NCC 918
Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313, 374(2)Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts18 Jul 2008
Eveready Industries India Ltd. Vs State of Uttarakhand and Others
Uttarakhand High Court · (2008) 17 VST 18
Uttar Pradesh Reorganisation Act, 2000 — Section 86, 87Uttarakhand Value Added Tax Act, 2005 — Section 76, 80, 81
High Courts18 Jul 2008
Ram Avtar and Another etc. Vs State of Uttrakhand
Uttarakhand High Court · (2009) CriLJ 595
Penal Code, 1860 (IPC) — Section 307, 326, 452
High Courts18 Jul 2008Dismissed
Nandan Singh and Others Vs State of Uttrakhand
Uttarakhand High Court · (2008) 3 UC 1797
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 307, 324, 34
High Courts18 Jul 2008Dismissed
United India Insurance Company Ltd. Vs Smt. Yashoda Devi and Another
Uttarakhand High Court · (2008) 07 UK CK 0011
Employees Compensation Act, 1923 — Section 30
High Courts17 Jul 2008Dismissed
Reshma Vs Rashid and Another
Uttarakhand High Court · (2008) 3 UC 1802
Family Courts Act, 1984 — Section 19Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 4