High Courts25 Jun 2007Dismissed
Mohd. Sarwaryar Khan Vs State of Uttarakhand and Others
Uttarakhand High Court · AIR 2008 Utt 41
Constitution of India, 1950 — Article 226Uttaranchal Co-operative Societies Act, 2003 — Section 34(1), 34(2)
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 973 of 1,058
High Courts25 Jun 2007
Jagdish Chandra and Others Vs The Board of Revenue and Others
Uttarakhand High Court · (2007) 2 UD 694
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 56Evidence Act, 1872 — Section 114
High Courts22 Jun 2007Dismissed
Vidya Vinodray Makhecha Vs Manubhai R. Patel and Others
Uttarakhand High Court · (2008) ACJ 2591
Motor Vehicles Act, 1939 — Section 110DUttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts22 Jun 2007Dismissed
Bhim Singh and Another Vs The III Additional District Judge and Others
Uttarakhand High Court · (2008) 1 UC 270
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts20 Jun 2007
Prem Singh (since deceased) through L.Rs. Vs The Labour Court, U.P. and Another
Uttarakhand High Court · (2008) 1 UC 271
High Courts20 Jun 2007
Ram Prakash Gureja and Another Vs The State
Uttarakhand High Court · (2007) NCC 846 : (2008) 1 UC 320
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Essential Commodities Act, 1955 — Section 3, 7Uttar Pradesh Food Grains and other Essential Article Distribution Order, 1977 — Rule 21, 21C, 22
High Courts20 Jun 2007
Smt. Manorama Dobriyal Sharma Vs Smt. Vinod Uniyal and Others
Uttarakhand High Court · (2008) 1 UC 103
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 10, 151, 80Constitution of India, 1950 — Article 243ZAUttar Pradesh Nagar Mahapalika Act, 1959 — Section 39, 45, 46, 61, 69
High Courts19 Jun 2007Dismissed
Brijesh Vs The State
Uttarakhand High Court · (2007) NCC 717
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 307, 326
High Courts18 Jun 2007Dismissed
Garrison Engineer (MES) Vs Commissioner Trade Tax
Uttarakhand High Court · (2007) 06 UK CK 0058
Uttar Pradesh Trade Tax Act, 1948 — Section 11(1), 2C, 7(3), 9
High Courts18 Jun 2007Dismissed
Sarvaashri Anand Nisikawa Co. Limited Vs Commissioner of Income Tax
Uttarakhand High Court · (2007) 06 UK CK 0055
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 15A(1)
High Courts18 Jun 2007Dismissed
Hans Raj (since deceased) through L.R. Vs Dewan Singh (since deceased) through L.Rs. and Another
Uttarakhand High Court · (2008) 1 UC 350
Civil Procedure Code, 1908 (CPC) — Section 100, 80Easements Act, 1882 — Section 15Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts18 Jun 2007Dismissed
Sarva Shri Owens Bilt Limited Vs The Commissioner Trade Tax
Uttarakhand High Court · (2007) 06 UK CK 0037
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 12B, 22
High Courts15 Jun 2007Dismissed
Commissioner Commercial Tax Vs R.K. Industries
Uttarakhand High Court · (2007) 06 UK CK 0056
Uttar Pradesh Trade Tax Act, 1948 — Section 11(1), 13A(4)
High Courts14 Jun 2007
Shakti Singh Vs State of Uttrakhand
Uttarakhand High Court · (2007) 3 UC 1713
Criminal Procedure Code, 1973 (CrPC) — Section 313, 376, 392Penal Code, 1860 (IPC) — Section 141, 147, 149, 300, 302
High Courts14 Jun 2007
Hari Singh and Another Vs State of Uttrakhand
Uttarakhand High Court · (2008) CriLJ 2133 : (2008) 8 UC 1341 : (2007) 2 UD 464
Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts13 Jun 2007Dismissed
State of U.P. Vs Sri Gajendra Singh and Others
Uttarakhand High Court · (2007) 06 UK CK 0059
Land Acquisition Act, 1894 — Section 4
High Courts13 Jun 2007Dismissed
Km. Anju Rekhi Vs Cantonment Executive Officer, Cantonment Board
Uttarakhand High Court · (2007) 3 UC 1771
Cantonments Act, 1924 — Section 210Central Sales Tax Act, 1956 — Section 14Constitution of India, 1950 — Article 21, 226, 227
High Courts13 Jun 2007
Zahir Vs Additional Collector and Others
Uttarakhand High Court · (2008) 1 UC 275
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 132Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115L, 115M, 115N
High Courts11 Jun 2007Allowed
Gajendra Singh Bhadauria Vs State of Uttaranchal and Others
Uttarakhand High Court · (2008) 1 UC 30
Constitution of India, 1950 — Article 226Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 14(1), 16, 4, 4(1), 4(2)
High Courts11 Jun 2007Allowed
Gajendra Singh Bhadauria Vs State of Uttaranchal and others
Uttarakhand High Court · (2008) 1 UC 30
Constitution of India, 1950 — Article 226