High Courts10 Apr 2008Allowed
Commissioner Income Tax and Another Vs ONGC Ltd. (No. 1)
Uttarakhand High Court · (2009) 223 CTR 318 : (2009) 309 ITR 244 : (2009) 179 TAXMAN 257
Income Tax Act, 1961 — Section 115A, 143, 260A, 28, 29
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 957 of 1,058
High Courts09 Apr 2008Allowed
The Commissioner of Income Tax and Another Vs O.N.G.C.
Uttarakhand High Court · (2008) 04 UK CK 0019
Income Tax Act, 1961 — Section 115A, 143(3), 260A, 28, 29
High Courts09 Apr 2008
Oriental Insurance Company Ltd. Vs Smt. Jayanti Devi and Another
Uttarakhand High Court · (2008) 04 UK CK 0013
Workmens Compensation Act, 1923 — Section 30
High Courts08 Apr 2008Allowed
Commissioner Income Tax and Another Vs ONGC Ltd. (No. 2)
Uttarakhand High Court · (2009) 309 ITR 447 : (2009) 180 TAXMAN 1
Income Tax Act, 1961 — Section 115A, 143, 260A, 28, 29
High Courts08 Apr 2008
National Insurance Co. Ltd. Vs Smt. Pushpa and Others Smt. Pushpa and Others Vs Rajendra Sharma and Another
Uttarakhand High Court · (2008) 04 UK CK 0024
Motor Vehicles Act, 1988 — Section 166, 173
High Courts07 Apr 2008Dismissed
Munish Bhardwaj and Others Vs State of Uttarakhand and Another
Uttarakhand High Court · (2008) 8 UC 1252
Constitution of India, 1950 — Article 226, 233, 309Uttar Pradesh Recruitment to Services (Age Limit) Rules, 1972 — Rule 6Uttaranchal Higher Judicial Service Rules, 2004 — Rule 11
High Courts07 Apr 2008Allowed
Joga Ram Vs State of Uttarakhand
Uttarakhand High Court · (2008) 3 UC 1686
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 363, 366, 376, 90
High Courts03 Apr 2008Allowed
Man Mohan Singh Negi Vs Union of India (UOI) and Others
Uttarakhand High Court · (2008) 3 UC 1780
Constitution of India, 1950 — Article 12, 14, 311Government of India Act, 1935 — Section 240(3)
High Courts03 Apr 2008Dismissed
The State Vs Paramanand and Others
Uttarakhand High Court · (2008) NCC 874
Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313, 378(1)Penal Code, 1860 (IPC) — Section 323, 325, 338, 34, 395
High Courts03 Apr 2008Dismissed
Shri Sanjeev Bhatia Vs Smt. Geeta Rani
Uttarakhand High Court · (2008) 8 UC 1107
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13
High Courts02 Apr 2008Dismissed
National Insurance Co. Ltd. Vs Suman Devi and Another
Uttarakhand High Court · (2010) ACJ 1093 : (2008) 3 UC 1410 : (2008) 1 UD 577
Workmens Compensation Act, 1923 — Section 3(1), 30
High Courts02 Apr 2008Allowed
Umesh Charan Gusain Vs State of Uttrakhand
Uttarakhand High Court · (2008) CriLJ 2837
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 300
High Courts01 Apr 2008Dismissed
Ahsan Vs State of Uttaranchal and Others
Uttarakhand High Court · (2008) 2 DMC 635
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401Dowry Prohibition Act, 1961 — Section 3, 4Family Courts Act, 1984 — Section 19
High Courts31 Mar 2008Allowed
The Commissioner of Income Tax and Dy. Commissioner of Income Tax Vs Arthusa Offshore Company
Uttarakhand High Court · (2008) 216 CTR 86 : (2008) 169 TAXMAN 484 : (2008) 1 UD 561
Constitution of India, 1950 — Article 270, 271Income Tax Act, 1961 — Section 112, 143, 260A
High Courts31 Mar 2008
Uttam Sugar Mills Ltd. and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2008) 03 UK CK 0046
Constitution of India, 1950 — Article 226, 254Electricity (Supply) Act, 1948 — Section 49, 49(1)Essential Commodities Act, 1955 — Section 2, 3, 3(3C)
High Courts31 Mar 2008Dismissed
Sudhir Kumar Vs Ram Singh (since deceased) and Others
Uttarakhand High Court · (2009) 1 UC 635
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 3, Order 41 Rule 3(2), Order 7 Rule 11Criminal Procedure Code, 1973 (CrPC) — Section 145, 451, 452Powers of Attorney Act, 1882 — Section 1A
High Courts31 Mar 2008
M/s Uttam Sugar Mills Ltd. and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2008) 2 UC 1297
Constitution of India, 1950 — Article 226, 254Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 16
High Courts31 Mar 2008
Hindustan Coca Cola Beverages Pvt. Ltd. and Others Vs Union Of India and Others
Uttarakhand High Court · (2008) NCC 841
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 272, 273
High Courts31 Mar 2008Dismissed
United India Insurance Company Ltd. Vs Rajendra Prasad Sharma and Another
Uttarakhand High Court · (2008) 8 UC 1178
Workmens Compensation Act, 1923 — Section 2(1), 30
High Courts31 Mar 2008Allowed
Nandan Singh Vs The State
Uttarakhand High Court · (2008) 3 UC 1758
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 42(1), 67, 8Uttar Pradesh Narcotic Drugs Rules, 1986 — Rule 77