High Courts17 Aug 2007Allowed
Misri Lal and Another Vs State of Uttrakhand
Uttarakhand High Court · (2007) 08 UK CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 969 of 1,058
High Courts17 Aug 2007Dismissed
Rakesh Kumar Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2007) 4 UC 584
High Courts17 Aug 2007Allowed
Nafees Ahamd Vs Navazis Ali and Others
Uttarakhand High Court · (2007) 08 UK CK 0009
Motor Vehicles (Amendment) Act, 1994 — Section 53Motor Vehicles Act, 1988 — Section 140, 166, 166(2), 166(3)
High Courts17 Aug 2007Dismissed
Sub. Karan and Others Vs The State and Another
Uttarakhand High Court · (2008) NCC 107 : (2008) 3 UC 1531
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 173(2), 190(1), 200Penal Code, 1860 (IPC) — Section 147, 379, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 10, 3
High Courts17 Aug 2007Dismissed
Umesh Chand Srivastava, Asstt. Engineer, PWD Barkot Vs Habib Ahmad and Others
Uttarakhand High Court · (2007) 115 FLR 476
Railways Act, 1989 — Section 2(34)Workmens Compensation Act, 1923 — Section 2(1)(n)
High Courts16 Aug 2007Dismissed
Yasin and Another and Smt. Hasina (since deceased), through L.Rs. and Another Vs Smt. Sarif and Others and Smt. Hasina (since deceased), through L.Rs. and Another
Uttarakhand High Court · (2008) 1 UC 299
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 9 Rule 8, Order 9 Rule 9, Order 9 Rule 9(1), 100Specific Relief Act, 1963 — Section 38, 41Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts14 Aug 2007Dismissed
Kamleshwar Prasad Chaukiyal Vs Smt. Madhuri Devi Chaukiyal
Uttarakhand High Court · (2007) 08 UK CK 0028
Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 13
High Courts13 Aug 2007Allowed
S.M. Puri (since deceased) through L.R. and Others Vs 1st Additional District Judge, Nainital and Others
Uttarakhand High Court · (2007) 08 UK CK 0040
Constitution of India, 1950 — Article 226, 227Provincial Small Cause Courts Act, 1887 — Section 15, 25Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts10 Aug 2007Allowed
Smt. Tripta Sunita Singh and Others Vs Habil D. Singh and Another
Uttarakhand High Court · (2007) 114 FLR 1181
Workmens Compensation Act, 1923 — Section 2(n), 3
High Courts09 Aug 2007Allowed
Laxman Singh Vs Smt. Prema Devi and others
Uttarakhand High Court · (2008) 1 UC 153
Motor Vehicles Act, 1988 — Section 149(2), 149(i)
High Courts09 Aug 2007Dismissed
Smt. Hemlata Walia and Another Vs Civil Judge (Junior Division) and Others
Uttarakhand High Court · (2008) 8 UC 746
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143, 156, 165, 331
High Courts08 Aug 2007Dismissed
Smt. Majidan and Others Vs Ishaq (since deceased) through L.Rs. and Anr
Uttarakhand High Court · (2008) 3 UC 1520
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 100Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 5
High Courts08 Aug 2007Allowed
Pooran Chandra and Another Vs State of Uttrakhand
Uttarakhand High Court · (2008) 2 UC 1224
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 34
High Courts07 Aug 2007Dismissed
Dr. Rajeev Mohan Sharma Vs State of Uttarakhand and Another
Uttarakhand High Court · (2007) 4 UC 607
High Courts06 Aug 2007Dismissed
Soban Singh Vs Smt. Soorma Devi
Uttarakhand High Court · (2008) 8 UC 753
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 28Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts06 Aug 2007Dismissed
Jagannath Patra Vs The Uttar Pradesh Financial Corporation and Another
Uttarakhand High Court · (2007) 4 UC 590
Constitution of India, 1950 — Article 226Uttar Pradesh State Financial Corporation Act, 1951 — Section 29
High Courts06 Aug 2007Dismissed
Om Prakash Chauhan and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2007) 08 UK CK 0024
High Courts06 Aug 2007Dismissed
Employees'' State Insurance Corporation Vs Tops Foods Products
Uttarakhand High Court · (2007) 115 FLR 478 : (2008) 1 LLJ 337
Employees State Insurance Act, 1948 — Section 45A, 82
High Courts03 Aug 2007
Rajendra Prasad Tamta Vs Assistant Collector/Sub Divisional Magistrate (Sadar) and Another
Uttarakhand High Court · (2007) 08 UK CK 0018
Uttar Pradesh Road Side Land Control Act, 1945 — Section 13, 13(1), 13(2)
High Courts03 Aug 2007
Smt. Kusum Lata and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2008) 1 UC 116
Constitution of India, 1950 — Article 342