High Courts19 Nov 2007Dismissed
Balwant Singh Vs State of U.P.
Uttarakhand High Court · (2007) 11 UK CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313, 374(2)Penal Code, 1860 (IPC) — Section 376, 377, 511
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 964 of 1,058
High Courts19 Nov 2007Dismissed
Rajendra Nath Kaput Vs Sri Suresh Chandra Sharma
Uttarakhand High Court · (2008) 1 UC 578
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts19 Nov 2007Dismissed
Rajendra Nath Kapur Vs Sri Suresh Chandra Sharma
Uttarakhand High Court · (2008) 3 UC 1670
Provincial Small Cause Courts Act, 1887 — Section 20(4), 25, 29(2)
High Courts17 Nov 2007Dismissed
Urba Dutt Vs Additional District Judge/First Fast Track Court and Others
Uttarakhand High Court · (2008) 8 UC 683
Constitution of India, 1950 — Article 226, 227
High Courts16 Nov 2007Dismissed
Rohani Kumari Sahu Vs State of Uttarakhand and Others
Uttarakhand High Court · (2007) 4 UC 80
Uttar Pradesh Intermediate Education Act, 1921 — Section 5
High Courts16 Nov 2007Dismissed
Smt. Bondi Devi Vs State of Uttarakhand and Others
Uttarakhand High Court · (2007) 4 UC 1
Constitution of India, 1950 — Article 311(1)
High Courts13 Nov 2007Allowed
Parsi Lal Shah (since deceased) through L.Rs. Vs IVth Additional District Judge and Others
Uttarakhand High Court · (2008) 1 UC 7 : (2007) 4 UC 84
Constitution of India, 1950 — Article 226Uttar Pradesh Reorganisation Act, 2000 — Section 35Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts07 Nov 2007Dismissed
Shree Prabhu Sharan Ispat Pvt. Ltd. Vs Uttaranchal Power Corporation and Another
Uttarakhand High Court · (2007) 4 UC 130
Uttarakhand Electricity Regulatory Commission (Electricity Supply Code) Regulations, 2007 — Regulation 15, 2.3.2.1
High Courts07 Nov 2007Allowed
State of Uttaranchal and Another Vs Dokham Tibbat Foundation and Another
Uttarakhand High Court · (2008) 8 UC 701
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, 96Forest Act, 1927 — Section 11, 20, 5Uttar Pradesh Bhoodan Yagna Act, 1952 — Section 14(1)
High Courts07 Nov 2007Dismissed
Sri Padam Singh (since deceased), through L.Rs. Vs District Judge and Another
Uttarakhand High Court · (2007) 4 UC 149
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(1), Order 20 Rule 5, 2(14), 2(2)Constitution of India, 1950 — Article 226 , 227Evidence Act, 1872 — Section 74
High Courts06 Nov 2007
The Oriental Insurance Company Ltd. Vs Aan Singh and Others
Uttarakhand High Court · (2007) 11 UK CK 0020
Motor Vehicles Act, 1988 — Section 170, 173Penal Code, 1860 (IPC) — Section 279, 304A
High Courts05 Nov 2007
Pritam Singh (Minor) Vs State of Uttarakhand
Uttarakhand High Court · (2007) NCC 230
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 53Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20
High Courts05 Nov 2007Dismissed
Oriental Insurance Company Limited Vs Smt. Khasti Devi, Km. Jyoti (minor) through her natural guardian Mother Smt. Khasti and Mangat Ram Garg, Ganesh Trading Company
Uttarakhand High Court · (2007) 11 UK CK 0017
Motor Vehicles Act, 1988 — Section 173
High Courts02 Nov 2007Dismissed
Arun Kumar Vs State of Uttarakhand
Uttarakhand High Court · (2007) NCC 676
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164
High Courts02 Nov 2007
Hema Rawat Vs State of Uttarakhand and Others
Uttarakhand High Court · (2007) 11 UK CK 0042
Penal Code, 1860 (IPC) — Section 120B, 193, 467, 468, 471
High Courts02 Nov 2007Dismissed
The National Insurance Company Ltd. Vs Asgan Ali and Sajid Ahmad alias Rayees
Uttarakhand High Court · (2007) 11 UK CK 0041
Constitution of India, 1950 — Article 137, 145Employees Compensation Act, 1923 — Section 4Motor Vehicles Act, 1988 — Section 166
High Courts02 Nov 2007Dismissed
Azam and Another Vs State of Uttrakhand
Uttarakhand High Court · (2007) 11 UK CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 308
High Courts02 Nov 2007
Const. 157 Armed Police Mukesh Kumar Sharma Vs State of Uttarakhand
Uttarakhand High Court · (2007) 11 UK CK 0027
High Courts02 Nov 2007
Commissioner of Income Tax Vs Dehradun Club Ltd.
Uttarakhand High Court · (2008) 298 ITR 88
Income Tax Act, 1961 — Section 143, 154, 209, 220, 234B
High Courts02 Nov 2007Allowed
State of Uttarakhand Vs Roop Singh and Others
Uttarakhand High Court · (2007) 11 UK CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 378