High Courts07 Jan 2008Allowed
The Oriental Insurance Company Limited. Vs Sahjad Ahmad and Another
Uttarakhand High Court · (2008) 1 UC 388
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4Motor Vehicles Act, 1988 — Section 166, 173
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 961 of 1,058
High Courts04 Jan 2008Dismissed
Shaukin Shah Vs State of Uttrakhand
Uttarakhand High Court · (2008) 8 UC 1209
Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313, 374(2)Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 363, 366, 376, 511
High Courts04 Jan 2008Allowed
The New India Assurance Company Limited Vs Smt. Parvati Devi and Others
Uttarakhand High Court · (2008) 3 UC 1674
Motor Vehicles Act, 1988 — Section 140, 166, 173
High Courts04 Jan 2008Dismissed
State of Uttarakhand and Others Vs Smt. Bintul and Another
Uttarakhand High Court · (2008) 1 UC 508
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100, 5
High Courts04 Jan 2008
Sub-Inspector Raghuvansh Kumar Chauhan Vs State of Uttaranchal and Others
Uttarakhand High Court · (2008) NCC 287
Penal Code, 1860 (IPC) — Section 120(B), 313, 376, 419, 493
High Courts04 Jan 2008
United India Insurance Company Ltd. Vs Smt. Ganga Devi and Others
Uttarakhand High Court · (2008) 8 UC 895
Motor Vehicles Act, 1988 — Section 166
High Courts03 Jan 2008Allowed
New India Assurance Co. Ltd. Vs Shakeela Begum and Others
Uttarakhand High Court · (2009) ACJ 1988 : (2008) 1 UC 631 : (2008) 1 UD 197
Motor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 279, 304A
High Courts03 Jan 2008Dismissed
Dr. Bharat Singh Vs Indian Institute of Technology and Others
Uttarakhand High Court · (2008) 1 UC 395
Constitution of India, 1950 — Article 14, 226
High Courts03 Jan 2008Allowed
K.J. Cosmetical Ltd. Vs State of Uttaranchal and Others
Uttarakhand High Court · (2008) 8 UC 1011
Civil Procedure Code, 1908 (CPC) — Section 20Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts03 Jan 2008Allowed
Naveen Chandra Joshi Vs District Manager, Food Corporation of India and Others
Uttarakhand High Court · (2008) 01 UK CK 0003
High Courts02 Jan 2008
Sri Manohari Lal Vs Motor Accident Claims Tribunal and Others
Uttarakhand High Court · (2008) 1 UC 541
Motor Vehicles Act, 1988 — Section 168, 173
High Courts31 Dec 2007Allowed
Bachan Singh Vs Sachin and Another
Uttarakhand High Court · (2008) 1 UC 556
Motor Vehicles Act, 1988 — Section 166, 173
High Courts31 Dec 2007Dismissed
Shiv Pal Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) NCC 313
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 244, 246, 311Penal Code, 1860 (IPC) — Section 406, 420, 467, 468
High Courts29 Dec 2007Dismissed
Smt. Rajvindar Kaur and Others Vs New India Insurance Company Ltd. and Another
Uttarakhand High Court · (2008) 1 UC 538
Motor Vehicles Act, 1988 — Section 166, 168, 173
High Courts27 Dec 2007Allowed
Khurana Brothers and Vs State of Uttaranchal and Others
Uttarakhand High Court · AIR 2009 Utt 12 : (2008) 1 UC 462 : (2008) 1 UD 202
Criminal Procedure Code, 1973 (CrPC) — Section 185Stamp Act, 1899 — Section 2(10), 2(14)
High Courts27 Dec 2007
Ishwari Dutt Joshi and Another Vs State of Uttarakhand and Another
Uttarakhand High Court · (2008) 1 UC 546
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts27 Dec 2007
Himalaya Stone Crasher Pvt. Ltd. Vs Jakson Ltd.
Uttarakhand High Court · (2008) 3 UC 1610
Arbitration and Conciliation Act, 1996 — Section 11, 5, 7(4)
High Courts27 Dec 2007Allowed
New India Assurance Co. Ltd. Vs Javitri Devi and Others
Uttarakhand High Court · (2009) ACJ 1982 : (2008) 1 UC 410 : (2008) 1 UD 171
Motor Vehicles Act, 1988 — Section 166(2), 173
High Courts26 Dec 2007
Uttaranchal Transport Corp. Vs Smt. Nikita Gurung and Others
Uttarakhand High Court · (2008) 1 UC 548
Motor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 304A
High Courts19 Dec 2007
Manoj Kumar Gupta Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) NCC 232
Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity Act, 2003 — Section 135, 152(2)