High Courts11 Dec 2007Allowed
Gajpal Singh Vs State of U.P.
Uttarakhand High Court · (2007) NCC 790
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 207, 209, 313, 374(2)Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 354, 376
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 963 of 1,058
High Courts11 Dec 2007Dismissed
New Standard Engineering Company Ltd. and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2008) 3 UC 1589
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 405, 408, 420, 506
High Courts11 Dec 2007Dismissed
Col. A.K. Sood Vs Union of India (UOI) and Another
Uttarakhand High Court · (2008) 1 UC 620
High Courts10 Dec 2007Dismissed
Rajiv Sharma Vs U.P. State Public Service Tribunal and Others
Uttarakhand High Court · (2008) 2 UC 711
Constitution of India, 1950 — Article 15
High Courts06 Dec 2007Dismissed
Deeraj Kumar @ Nittu Vs United India Insurance Company Ltd. and Another
Uttarakhand High Court · (2008) 8 UC 684
Motor Vehicles Act, 1988 — Section 166, 173
High Courts06 Dec 2007Dismissed
Anand Prakash Vs State of Uttarakhand and Others
Uttarakhand High Court · (2008) 8 UC 676
Constitution of India, 1950 — Article 226
High Courts06 Dec 2007Dismissed
Mussoorie Dehradun Development Authority Vs Ravi Prakash Goyal
Uttarakhand High Court · (2007) 4 UC 13
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 100, 109Constitution of India, 1950 — Article 133(1)Specific Relief Act, 1963 — Section 41
High Courts06 Dec 2007Dismissed
Mussoorie Dehradun Development Authority Vs Shri Ravi Prakash Goyal
Uttarakhand High Court · (2007) 4 UC 13
Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Urban Planning and Development Act, 1973 — Section 15, 37
High Courts05 Dec 2007Dismissed
Sundar Singh Vs Daulat Singh
Uttarakhand High Court · (2007) 4 UC 34
Civil Procedure Code, 1908 (CPC) — Section 57Provincial Small Cause Courts Act, 1887 — Section 23, 23(1), 25
High Courts04 Dec 2007Dismissed
Sattar Vs State of Uttarakhand and Another
Uttarakhand High Court · AIR 2008 Utt 18 : (2007) 4 UC 141 : (2008) 1 UD 103
General Clauses Act, 1897 — Section 5
High Courts27 Nov 2007Dismissed
Raj Kumar Gurung Vs Chief of Army Staff and Others
Uttarakhand High Court · (2008) 1 UC 609
Army Act, 1950 — Section 116, 130, 130(1), 34, 35
High Courts27 Nov 2007
Sanjeev Kumar Bansal Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) NCC 311
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 408, 420
High Courts26 Nov 2007Allowed
Sudhir Chandra Chaudhary Vs Commissioner and Others
Uttarakhand High Court · (2008) 1 UC 563
Uttar Pradesh Zila Parishad Service Rules, 1970 — Rule 41(3)
High Courts23 Nov 2007Dismissed
Smt. Naruli Devi, Diwan Singh and Smt. Bhaguli Devi Vs Smt. Basanti Tilara, Mahendra Singh and Sarvjeet Singh
Uttarakhand High Court · (2007) 103 RD 746
Constitution of India, 1950 — Article 137, 145
High Courts23 Nov 2007Dismissed
The National Insurance Company Vs Col. I.N. Khanna and Others
Uttarakhand High Court · (2008) 3 UC 1396
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 47 Rule 1Constitution of India, 1950 — Article 137, 145Motor Vehicles Act, 1988 — Section 170
High Courts22 Nov 2007Dismissed
Dhanesh Kumar and Others Vs State of U.P.
Uttarakhand High Court · (2007) NCC 340
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 457
High Courts21 Nov 2007Dismissed
United India Insurance Company Ltd. Vs Smt. Seema Rani and Others
Uttarakhand High Court · (2008) 8 UC 708
Motor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 279, 304
High Courts20 Nov 2007
Hoturam Tejbhan and Others Vs District Judge and Others
Uttarakhand High Court · (2007) 4 UC 75
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 66, Order 6 Rule 17, 151, 152
High Courts19 Nov 2007Allowed
Hamid Ali Vs The State of U.P.
Uttarakhand High Court · (2007) NCC 849
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 161, 313, 374(2)Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 307
High Courts19 Nov 2007Dismissed
Hira Kalyan Das Vs Additional Commissioner (Administration) and Others
Uttarakhand High Court · AIR 2008 Utt 46 : (2008) 8 UC 677
Constitution of India, 1950 — Article 226, 227