COURT ARCHIVE

Uttarakhand High Court judgments

21,155 judgments · page 955 of 1,058

High Courts09 May 2008Dismissed

Paramjit Singh @ Balwinder Singh and Ranjit Singh @ Raju @ Charan Singh Vs State of Uttarakhand

Uttarakhand High Court · (2008) 3 UC 1729 : (2008) 2 UD 170 : (2006) 2 UD 170

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

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High Courts07 May 2008Allowed

Sri B.S. Tyagi Vs Addl. District Judge (U.M.C.) and Others

Uttarakhand High Court · (2008) 3 UC 1390

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 16(2), Order 41 Rule 17, Order 41 Rule 17(2), Order 41 Rule 19, Order 43 Rule 1Constitution of India, 1950 — Article 226, 227

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High Courts07 May 2008Dismissed

Devi Prasad Vs State of Uttarakhand

Uttarakhand High Court · (2009) 1 UC 106

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 307, 323, 354, 504

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High Courts07 May 2008Dismissed

Liyakat Vs The State

Uttarakhand High Court · (2008) 3 UC 1579 : (2008) 1 UD 646

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302

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High Courts06 May 2008Allowed

Srikant Verma Vs State of Uttarakhand and Another

Uttarakhand High Court · (2008) 3 UC 1393

Penal Code, 1860 (IPC) — Section 171B, 171ERepresentation of the People Act, 1951 — Section 123, 130, 171

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High Courts06 May 2008Dismissed

Mohd. Safeeq and Another Vs Moh. Deen and Another

Uttarakhand High Court · (2008) 1 UD 652

Motor Vehicles Act, 1988 — Section 163A, 173

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High Courts05 May 2008Dismissed

Doori Lal Vs State of U.P.

Uttarakhand High Court · (2008) 3 UC 1827

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304

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High Courts05 May 2008Allowed

The New India Assurance Company Ltd. Vs Smt. Neema Bhandari and Others

Uttarakhand High Court · (2009) 1 UC 647 : (2008) 8 UC 877

Motor Vehicles Act, 1988 — Section 173

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High Courts05 May 2008Allowed

Km. Poonam Vs Chairman/Managing Director, Life Insurance Corporation and Others

Uttarakhand High Court · (2008) 3 UC 1664

Life Insurance Corporation Recruitment (of Class III and Class IV Staff) Instructions, 1993 — Rule 21

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High Courts05 May 2008Dismissed

Pradeep Kumar, Kulendra Singh Rawat and Ravindra Singh Aswal Vs State of Uttarakhand

Uttarakhand High Court · (2008) 05 UK CK 0012

Constitution of India, 1950 — Article 226

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High Courts05 May 2008Dismissed

The Commissioner of Income Tax Vs McDermott International Inc.

Uttarakhand High Court · (2008) 218 CTR 203 : (2008) 302 ITR 268 : (2008) 1 UD 546

Finance (No. 2) Act, 1998 — Section 88, 89, 90Income Tax Act, 1961 — Section 143, 260A, 263, 44BB

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High Courts05 May 2008

United India Insurance Company Ltd. Vs Shri Durga Prasad Nautiyal and Others

Uttarakhand High Court · (2008) 05 UK CK 0005

Motor Vehicles Act, 1988 — Section 173

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High Courts02 May 2008

State Bank of India Vs Kundan Singh

Uttarakhand High Court · AIR 2008 Utt 53 : (2008) 3 UC 1473 : (2008) 1 UD 616

Constitution of India, 1950 — Article 226, 227

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High Courts02 May 2008Dismissed

Sanjay Kumar Vs Union of India (UOI)

Uttarakhand High Court · (2008) 3 UC 1932

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5

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High Courts02 May 2008

U.P. State Road Transport Corporation Vs Suresh Chandra Upadhiyay and Others

Uttarakhand High Court · (2008) 05 UK CK 0007

Motor Vehicles Act, 1988 — Section 166, 173

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High Courts02 May 2008Dismissed

The New India Assurance Company Ltd. Vs Satya Prakash Tyagi and Another Satya Prakash Tyagi Vs New India Assurance Company Limited and Another

Uttarakhand High Court · (2008) 05 UK CK 0006

Motor Vehicles Act, 1988 — Section 173

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High Courts01 May 2008Dismissed

Dayal Ram and Another Vs State of Uttarakhand

Uttarakhand High Court · (2008) 3 UC 1715

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A

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High Courts01 May 2008

Sri Rajendra Prasad and Another Vs The Rent Control and Eviction Officer and Another

Uttarakhand High Court · (2008) 3 UC 1480

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 14, 15, 16(1), 18

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High Courts01 May 2008Dismissed

State of Uttarakhand Vs Ravi Kumar, Smt. Shanti Devi and Others and Smt. Ishwari Devi and Others

Uttarakhand High Court · (2008) 104 RD 731

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 11

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High Courts01 May 2008Dismissed

Raj Kumar Verma Vs District Jude

Uttarakhand High Court · (2009) 1 UC 667

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