High Courts18 Dec 2007Allowed
Harish Lal Verma Vs Pyare Lal Sah
Uttarakhand High Court · (2008) 1 UC 514
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(1), Order 21 Rule 32(2)
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 962 of 1,058
High Courts18 Dec 2007Dismissed
U.P. Awas and Vikas Parishad Vs Ganeshi Dutt Joshi (since deceased) and Another
Uttarakhand High Court · (2008) 104 RD 332 : (2008) 1 UC 513
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 23(2), 54
High Courts18 Dec 2007Allowed
Smt. Seema Patwal Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) NCC 289
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 427, 506
High Courts17 Dec 2007
Dewan Singh Vs State of U.P.
Uttarakhand High Court · (2008) 1 ACR 645 : (2008) NCC 463 : (2008) 1 UC 558 : (2008) 1 UD 215
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 304, 307Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts17 Dec 2007
Kailash Nath Gupta Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) NCC 799
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts17 Dec 2007Dismissed
Manoj Kumar Ravi Vs District Magistrate/Collector and Others
Uttarakhand High Court · (2008) 8 UC 899
Motor Vehicles Act, 1988 — Section 9
High Courts14 Dec 2007Dismissed
Mohan Lal Bhasin (since deceased) through L.Rs. Vs Smt. Kaushalya Devi and Others
Uttarakhand High Court · (2008) 1 UC 593
Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14, 21, 2A, 30
High Courts14 Dec 2007Dismissed
I.C.I.C.I. Lombard General Insurance Company Ltd. Vs Sri Khajan Chandra Pandey, Sri Khagendra Bhatt and Sri Bhaskar Kumar Pandey
Uttarakhand High Court · (2008) 1 UC 585
Motor Vehicles Act, 1988 — Section 140, 163A, 166, 173
High Courts14 Dec 2007Dismissed
Keshar Enterprises Limited and Another Vs Smt. Kushum Manral and Others
Uttarakhand High Court · (2007) 12 UK CK 0017
Civil Procedure Code, 1908 (CPC) — Section 100, 109Companies Act, 1956 — Section 630Constitution of India, 1950 — Article 133(1)
High Courts14 Dec 2007Dismissed
M/s Keshar Enterprises Limited and Another Vs Smt. Kushum Manral and Others
Uttarakhand High Court · (2008) 2 UC 993
Civil Procedure Code, 1908 (CPC) — Section 100Companies Act, 1956 — Section 630
High Courts13 Dec 2007Dismissed
Bhure Lal Rastogi and another Vs Sri Shukhvinder Singh and others
Uttarakhand High Court · (2008) 1 UC 645
Motor Vehicles Act, 1988 — Section 158(6), 173
High Courts13 Dec 2007Dismissed
Bhure Lal Rastogi and Another Vs Sri Shukhvinder Singh and Others
Uttarakhand High Court · (2008) 1 UC 645
Motor Vehicles Act, 1988 — Section 158(6), 173
High Courts13 Dec 2007Dismissed
Jaggi Ram Vs State of Uttarakhand and Others
Uttarakhand High Court · (2008) 8 UC 673
Constitution of India, 1950 — Article 226
High Courts13 Dec 2007Allowed
Kamai Singh and Another Vs State of Uttaranchal and Others
Uttarakhand High Court · (2008) 3 UC 1427
Criminal Procedure Code, 1973 (CrPC) — Section 145, 482Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts13 Dec 2007
Anil Rawat Vs State of Uttarakhand and Others
Uttarakhand High Court · (2008) 8 UC 706
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 420, 506
High Courts12 Dec 2007Dismissed
The New India Assurance Company Limited Vs Manoj Krishnani and Another
Uttarakhand High Court · (2008) 1 UC 601
Motor Vehicles Act, 1988 — Section 158(6), 173
High Courts12 Dec 2007Dismissed
State of U.P. and Others Vs Ramesh Chandra Sanwal and Another
Uttarakhand High Court · (2008) 1 UC 447
Constitution of India, 1950 — Article 226, 309, 312Uttar Pradesh Shinchai Vibhag Anusachiviya Seva Rules, 1971 — Rule 20
High Courts12 Dec 2007Allowed
Vijendra Kumar and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2008) 1 UC 574
Criminal Procedure Code, 1973 (CrPC) — Section 250, 482Penal Code, 1860 (IPC) — Section 120B, 420, 465, 467, 468
High Courts12 Dec 2007Dismissed
The New India Assurance Company Ltd. Vs Manoj Krishnani and Another
Uttarakhand High Court · (2008) 1 UC 601
Motor Vehicles Act, 1988 — Section 158(6), 173
High Courts12 Dec 2007Dismissed
Cons. 40695 Baram Dutt. Vs State of Uttarakhand and Others
Uttarakhand High Court · (2008) 8 UC 914
Constitution of India, 1950 — Article 14Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 8, 8(2)