High Courts11 Jun 2007
Nandan Singh Rathor Vs State of Uttarakhand and Others
Uttarakhand High Court · (2008) 1 UC 27
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 974 of 1,058
High Courts11 Jun 2007Allowed
State of U.P. and Others Vs Chandra Mani Dabral and Others
Uttarakhand High Court · (2007) 3 UC 1725
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts11 Jun 2007Dismissed
Govind Singh Bisht Vs The State of U.P. and Others
Uttarakhand High Court · (2007) 3 UC 1751
Constitution of India, 1950 — Article 14, 16, 226
High Courts11 Jun 2007Dismissed
Chandan Singh and Anand Singh Vs Bhagwat Singh and Keshav Singh
Uttarakhand High Court · (2007) 06 UK CK 0019
Civil Procedure Code, 1908 (CPC) — Section 100, 35A, 91
High Courts11 Jun 2007Dismissed
Smt. Gargi Ghunta Vs Regional Joint Director Education and Others
Uttarakhand High Court · (2008) 1 UC 36
High Courts08 Jun 2007Dismissed
Dewan Singh and Others Vs State of Uttrakhand
Uttarakhand High Court · (2007) CriLJ 4412 : (2007) NCC 871
Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 207, 313, 357Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts08 Jun 2007Allowed
Mohan Chandra Tamta Vs Ali Ahmad alias Murli (D) and Others
Uttarakhand High Court · (2008) 1 AWC 1093 : (2008) 3 BC 430 : (2008) 105 RD 508 : (2008) 1 UC 343 : (2007) 2 UD 357
Civil Procedure Code, 1908 (CPC) — Section 100, 107Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts08 Jun 2007Dismissed
U.P. Avas Evam Vikas Parishad Vs Sri M.L. Vali and Others
Uttarakhand High Court · (2007) 06 UK CK 0013
Land Acquisition Act, 1894 — Section 4
High Courts08 Jun 2007Dismissed
Sri Prem Ballabh Sati and Others Vs Sri Babu Dev and Smt. Hema Devi
Uttarakhand High Court · (2007) 103 RD 757
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts07 Jun 2007Allowed
Rajendra Karnwal and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) CriLJ 3913 : (2008) 1 UC 342 : (2007) 2 UD 356
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 342, 498A, 506
High Courts07 Jun 2007Allowed
Gurnam Singh Vs The State
Uttarakhand High Court · (2008) NCC 169 : (2008) 1 UC 324
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 374(2)Penal Code, 1860 (IPC) — Section 307, 325, 34
High Courts06 Jun 2007Dismissed
Rizwan Anwar Vs State of Uttaranchal and Others
Uttarakhand High Court · (2008) 1 UC 144
Constitution of India, 1950 — Article 226
High Courts06 Jun 2007
U.P. State Electricity Board Vs Sri Chattar Singh Negi
Uttarakhand High Court · (2008) 1 UC 339
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 96Contract Act, 1872 — Section 53Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts06 Jun 2007Dismissed
Rizwan Anwar Vs State of Uttaranchal and others
Uttarakhand High Court · (2008) 1 UC 144
Constitution of India, 1950 — Article 226
High Courts05 Jun 2007Dismissed
The State Vs Kailash and Others
Uttarakhand High Court · (2009) NCC 107 : (2008) 3 UC 1485
Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 313, 378(1)Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts05 Jun 2007Dismissed
Smt. Dr. G.K. Khurana Vs State of Uttaranchal and Union of India (UOI)
Uttarakhand High Court · (2007) 06 UK CK 0046
Civil Procedure Code, 1908 (CPC) — Section 11Land Acquisition Act, 1894 — Section 10, 11, 12, 17, 18
High Courts05 Jun 2007Dismissed
Mehmood Ayub and Others Vs Sri Sayeed Ahmed and Garhwal Jal Sansthan
Uttarakhand High Court · (2007) 06 UK CK 0045
Uttar Pradesh Water Supply and Sewerage Act, 1975 — Section 2(17), 66
High Courts05 Jun 2007Dismissed
Kishan Lal Vs The District Judge and Others
Uttarakhand High Court · (2008) 1 UC 333
Constitution of India, 1950 — Article 136, 226Limitation Act, 1963 — Section 10, 11, 12, 13, 14Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts04 Jun 2007Dismissed
Vijendra Kumar Gupta Vs Gulshan Kumar
Uttarakhand High Court · (2008) 1 UC 44
Evidence Act, 1872 — Section 116Provincial Small Cause Courts Act, 1887 — Section 20(2), 20(4), 23, 23(1), 25
High Courts04 Jun 2007Allowed
Kamla Prasad Nautiyal Vs United India Insurance Co. Ltd.
Uttarakhand High Court · (2009) ACJ 1166
Motor Vehicles Act, 1988 — Section 47, 60