High Courts25 Oct 2007
Smt. Kalpana Bhandari Vs Sri Amarprit Singh and Another
Uttarakhand High Court · (2008) 1 UC 380
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 966 of 1,058
High Courts24 Oct 2007Allowed
Smt. Dalveer Kaur and Another Vs United India Insurance Company Limited and Others
Uttarakhand High Court · (2007) 10 UK CK 0043
Motor Vehicles Act, 1988 — Section 173
High Courts24 Oct 2007Dismissed
Khim Ram Vs State of Uttrakhand
Uttarakhand High Court · (2008) CriLJ 2579
Penal Code, 1860 (IPC) — Section 201, 302, 394, 411
High Courts24 Oct 2007Dismissed
National Insurance Company Ltd. Vs Sri Raj Kumar Arora and Others
Uttarakhand High Court · (2008) 2 UC 1007
Motor Vehicles Act, 1988 — Section 147, 173
High Courts24 Oct 2007Allowed
Narendra Pandit Vs State of Uttaranchal and Others
Uttarakhand High Court · (2008) 8 UC 1175
Penal Code, 1860 (IPC) — Section 406, 420, 504, 506
High Courts12 Oct 2007
Javed Vs State of Uttaranchal and Others
Uttarakhand High Court · (2008) 1 DMC 271
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts11 Oct 2007Allowed
Pushpa Aswal Vs State of Uttarakhand and Others
Uttarakhand High Court · (2008) 2 UC 716
Uttar Pradesh Basic Education Act, 1972 — Section 19, 9Uttaranchal School Education Act, 2006 — Section 56, 58, 60
High Courts11 Oct 2007Dismissed
Smt. Pushpa Aswal Vs State of Uttarakhand and Others
Uttarakhand High Court · (2008) 2 UC 716
Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 2(1), 21, 3, 5Uttar Pradesh Basic Education Act, 1972 — Section 19(1), 9Uttar Pradesh Financial Hand Book Rules — Rule 42, 42(1)
High Courts10 Oct 2007Dismissed
Smt. Davesh Nagalya and Others Vs District Judge, Dehradun and Others
Uttarakhand High Court · (2008) 1 UC 308
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 65United Provinces Tenancy Act, 1939 — Section 3
High Courts10 Oct 2007Allowed
Balbir Singh Vs Smt. Shobha Kashyap and Another
Uttarakhand High Court · (2009) ACJ 546 : (2008) 1 AWC 96 : (2007) 4 UC 43 : (2008) 1 UD 65
Employees Compensation Act, 1923 — Section 10Motor Vehicles Act, 1988 — Section 149
High Courts09 Oct 2007Dismissed
Ved Prakash Vs State of Uttaranchal and Others
Uttarakhand High Court · (2008) 1 UC 374
High Courts08 Oct 2007Allowed
Shri Alok Shah Vs District Judge, Nainital and Others
Uttarakhand High Court · (2008) 1 UC 303
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1)(b)
High Courts08 Oct 2007Dismissed
Inderjeet Singh Vs Assistant General Manager, Bank of Baroda and Others
Uttarakhand High Court · (2008) 1 UC 361
Constitution of India, 1950 — Article 226
High Courts08 Oct 2007Allowed
Commissioner of Income Tax Vs Trans Ocean Offshore Inc.
Uttarakhand High Court · (2008) 299 ITR 248 : (2008) 1 UD 35
Income Tax Act, 1961 — Section 119, 234B, 260A, 44BB
High Courts08 Oct 2007
Sumo Steels Pvt. Ltd. Vs The Commissioner of Trade Tax and Another
Uttarakhand High Court · (2007) 10 UK CK 0005
Uttar Pradesh State Financial Corporation Act, 1951 — Section 29Uttar Pradesh Trade Tax Act, 1948 — Section 11, 18(1), 18(2), 18(3), 3CUttar Pradesh Trade Tax Rules, 1948 — Rule 25, 25, 25(1), 25(2), 25(3)
High Courts08 Oct 2007
Commissioner of Income Tax Vs B.J. Services Co. Middle East
Uttarakhand High Court · (2007) 213 CTR 545 : (2008) 300 ITR 392 : (2008) 170 TAXMAN 286 : (2008) 1 UD 33
Income Tax Act, 1961 — Section 260A, 44BB
High Courts05 Oct 2007Dismissed
Ramesh Chandra Joshi Vs District Judge, Almora and Others
Uttarakhand High Court · (2008) 1 UC 315
Uttar Pradesh Kshetra Panchayats and Zila Panchayats (Election of Members) Rules, 1994 — Rule 49, 51(3), 58, 58(1)
High Courts01 Oct 2007Dismissed
Mahipal Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2008) 8 UC 781
Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 2
High Courts01 Oct 2007Dismissed
Amit Nagar Vs Ministry of Cane Development and Others
Uttarakhand High Court · (2007) 4 UC 98
Constitution of India, 1950 — Article 226Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 5, 5(1)