COURT ARCHIVE

Uttarakhand High Court judgments

21,155 judgments · page 954 of 1,058

High Courts05 Jun 2008Dismissed

Satish Chandra @ Satya Prasad and Others Vs Roshan Lal (since deceased Smt. Sundari Devi, Rajesh Kumar and Ravindra Kumar) and Others

Uttarakhand High Court · (2008) 06 UK CK 0002

Transfer of Property Act, 1882 — Section 106

High Courts04 Jun 2008Dismissed

The State Vs Harbir and Mahesh

Uttarakhand High Court · (2008) 06 UK CK 0043

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 302, 307, 34, 506

High Courts04 Jun 2008Dismissed

United India Insurance Co. Ltd. Vs Devaki Devi and Another

Uttarakhand High Court · (2010) ACJ 1186

Workmens Compensation Act, 1923 — Section 30

High Courts02 Jun 2008Allowed

Polyplex Corporation Limited Vs State of Uttaranchal and Others

Uttarakhand High Court · (2008) 2 UD 195 : (2006) 2 UD 195 : (2008) 16 VST 170

Constitution of India, 1950 — Article 301, 304

High Courts02 Jun 2008Dismissed

Ishwari Ram Vs State of U.P.

Uttarakhand High Court · (2008) CriLJ 4163 : (2008) 3 UC 1557 : (2008) 1 UD 625

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 307Uttar Pradesh Reorganisation Act, 2000 — Section 35

High Courts25 May 2008Dismissed

State of Uttaranchal Vs Mining Associates

Uttarakhand High Court · (2008) 05 UK CK 0041

Arbitration and Conciliation Act, 1996 — Section 34, 37

High Courts23 May 2008

In Re: Cheema Papers Ltd.

Uttarakhand High Court · (2008) 88 SCL 136

COMPANIES ACT, 1956 — Section 391, 394

High Courts22 May 2008Dismissed

Uttarakhand Power Corporation Ltd. and Another Vs Salasar Iron Syndicate Ltd. and Others

Uttarakhand High Court · (2009) 1 UC 549

Electricity Act, 1910 — Section 24Uttarakhand Electricity Regulatory Commission (Release of new LT Connections, Enhancement and Reduction of Loads) Regulations, 2007 — Regulation 3(2), 5(7)

High Courts22 May 2008Dismissed

Uttarakhand Power Corporation Ltd. and another Vs M/s Salasar Iron Syndicate Ltd, and Others

Uttarakhand High Court · (2009) 1 UC 549

Electricity Act, 1910 — Section 24

High Courts19 May 2008Allowed

Uttaranchal Power Corporation Ltd. Vs Tehri Hydro Development Corporation

Uttarakhand High Court · (2008) 3 UC 1586

Arbitration and Conciliation Act, 1996 — Section 37, 9Electricity Act, 2003 — Section 111, 126(4), 185, 63

High Courts19 May 2008Allowed

Century Pulp and Paper Mills Vs The Labour Court and Others

Uttarakhand High Court · (2008) 3 UC 1846

Industrial Disputes (Central) Rules, 1957 — Rule 5(1)Uttar Pradesh Industrial Disputes Act, 1947 — Section 10, 2L, 4F, 4K, 6B

High Courts16 May 2008Allowed

Milkiat Singh (since deceased) and Others Vs Bhajan Singh

Uttarakhand High Court · (2008) 3 AWC 2422 : (2008) 3 UC 1603 : (2008) 1 UD 669

Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Reorganisation Act, 2000 — Section 35, 48

High Courts16 May 2008

Kishan Lal Vs State Transport Appellate Tribunal

Uttarakhand High Court · AIR 2008 Utt 58 : (2008) 2 UD 307 : (2006) 2 UD 307

Motor Vehicles Act, 1988 — Section 45, 61, 82

High Courts14 May 2008

Rajendra Singh Alias Bugla Vs The State

Uttarakhand High Court · (2008) NCC 863

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313, 374(2)Penal Code, 1860 (IPC) — Section 392, 399, 402

High Courts13 May 2008Allowed

Bishamber Dutt Vs State of Uttrakhand

Uttarakhand High Court · (2008) 3 UC 1565

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 304, 324, 354, 452

High Courts12 May 2008Allowed

Maharaj Singh Vs District Education Officer and Others

Uttarakhand High Court · (2008) 3 UC 1607

Constitution of India, 1950 — Article 226

High Courts12 May 2008Dismissed

The Commissioner of Income Tax and Jt. Commissioner of Income Tax, Special Range Vs Desh Rakshak Aushdhalaya Ltd.

Uttarakhand High Court · (2008) 05 UK CK 0015

Income Tax Act, 1961 — Section 143, 2, 260A, 43, 43B

High Courts12 May 2008Dismissed

The New India Assurance Company Ltd. Vs Diwan Singh Rawat and Another

Uttarakhand High Court · (2008) 05 UK CK 0003

Employees Compensation Act, 1923 — Section 3Motor Vehicles Act, 1988 — Section 166, 167, 173

High Courts12 May 2008

Smt. Saru Devi Deuka and Another Vs Gurumeet Singh and Another

Uttarakhand High Court · (2008) 05 UK CK 0002

Motor Vehicles Act, 1988 — Section 163A, 173

High Courts09 May 2008Dismissed

Paramjit Singh @ Balwinder Singh and Others Vs State of Uttarakhand

Uttarakhand High Court · (2008) NCC 971

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 145, 155