COURT ARCHIVE

Uttarakhand High Court judgments

21,155 judgments · page 958 of 1,058

High Courts31 Mar 2008Dismissed

Naresh Kumar through Shri Mohit Jain and Others Vs Ram Singh and Others

Uttarakhand High Court · (2008) 03 UK CK 0006

Criminal Procedure Code, 1973 (CrPC) — Section 145, 451, 452Powers of Attorney Act, 1882 — Section 1Uttar Pradesh Reorganisation Act, 2000 — Section 35

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High Courts28 Mar 2008Allowed

Jagdish Gupta Vs State of Uttrakhand

Uttarakhand High Court · (2009) 1 UC 159

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 55, 8

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High Courts28 Mar 2008

Mrs. Deepali Sharma Vs State of Uttarakhand and Another

Uttarakhand High Court · (2008) 8 UC 1057

Constitution of India, 1950 — Article 14, 16

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High Courts26 Mar 2008Dismissed

Hare Ram Gupta Vs State of Uttarakhand and Others

Uttarakhand High Court · (2008) 8 UC 1059

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4, 4(1), 5, 5(5A), 5(5B)

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High Courts26 Mar 2008Dismissed

United India Insurance Co. Ltd. Vs Prahalad Giri Goswami and Others

Uttarakhand High Court · (2008) ACJ 2378

Motor Vehicles Act, 1988 — Section 173

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High Courts26 Mar 2008Dismissed

Delhi Transport Corporation Vs Manasvi Jain and Others

Uttarakhand High Court · (2008) ACJ 2239

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High Courts26 Mar 2008Dismissed

Oriental Insurance Co. Ltd. Vs Shristi Rawat and Others

Uttarakhand High Court · (2009) ACJ 1619

Motor Vehicles Act, 1988 — Section 173

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High Courts26 Mar 2008

Suresh Chand Saxena and Smt. Sudha Saxena Vs Umesh, Brijesh Singh and The National Insurance Co. Ltd. Branch Pilibhit

Uttarakhand High Court · (2008) 03 UK CK 0003

Motor Vehicles Act, 1988 — Section 173

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High Courts25 Mar 2008Dismissed

Smt. Manju Sharma Vs Union of India and 5 Others

Uttarakhand High Court · (2008) 2 UC 869

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High Courts25 Mar 2008

Rajendra Singh Vs State of Uttrakhand

Uttarakhand High Court · (2008) NCC 647 : (2008) 3 UC 1680

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 354, 376, 511

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High Courts25 Mar 2008Dismissed

Mohd. Hassan Vs U.P. Sanchalak Chakbandi and Others

Uttarakhand High Court · (2008) 03 UK CK 0004

Constitution of India, 1950 — Article 137, 145

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High Courts24 Mar 2008Dismissed

Punjab Chemi Plants Ltd. Vs The State of Uttar Pradesh and Another

Uttarakhand High Court · (2008) 3 UC 1423

Arbitration Act, 1940 — Section 29, 37(3), 39, 7A

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High Courts24 Mar 2008

Sher Ali Vs State of Uttarakhand and Others

Uttarakhand High Court · (2008) 3 UC 1812

Penal Code, 1860 (IPC) — Section 302, 303, 34

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High Courts19 Mar 2008Allowed

Lambda Eastern Telecommunication and Others Vs Acme Tele-Power Private Ltd. and Others

Uttarakhand High Court · AIR 2008 Utt 38 : (2008) 8 UC 1197 : (2008) 1 UD 473

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Patents Act, 1970 — Section 104, 64

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High Courts18 Mar 2008Allowed

The New India Assurance Company Ltd. Vs Smt. Ratna Devi and Others

Uttarakhand High Court · (2008) 03 UK CK 0037

Motor Vehicles Act, 1988 — Section 147(1), 173

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High Courts18 Mar 2008

Vishnu Vs State of Uttarakhand and Others

Uttarakhand High Court · (2008) NCC 689

Criminal Procedure Code, 1973 (CrPC) — Section 161, 397, 401Penal Code, 1860 (IPC) — Section 307, 323, 34

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High Courts18 Mar 2008

United India Insurance Company Limited Vs Sri Ram Anuj Singh (deceased) through L.Rs. and Others

Uttarakhand High Court · (2008) 03 UK CK 0018

Workmens Compensation Act, 1923 — Section 10, 30

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High Courts18 Mar 2008Dismissed

Smt. Veermati Vs State of Uttaranchal and Others

Uttarakhand High Court · AIR 2008 Utt 43 : (2008) 8 UC 1204 : (2008) 1 UD 479

General Clauses Act, 1897 — Section 3Income Tax Act, 1961 — Section 10Transfer of Property Act, 1882 — Section 106

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High Courts17 Mar 2008Allowed

Manoj Sahi Vs State of Uttrakhand

Uttarakhand High Court · (2008) CriLJ 3216 : (2008) 8 UC 1181 : (2008) 1 UD 458

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 52, 55, 57

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High Courts17 Mar 2008

Dayal Singh and Others Vs State of Uttarakhand

Uttarakhand High Court · (2008) 2 ACR 1160 : (2008) NCC 547 : (2008) 8 UC 1096 : (2008) 1 UD 394

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 192, 302, 307, 323, 34

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