High Courts04 Jun 2007Allowed
State Bank of India Vs Bhuwan Chandra Bhatt, Heera Ballabh Joshi and Kailash Chandra Joshi
Uttarakhand High Court · (2007) 06 UK CK 0010
Limitation Act, 1963 — Section 18
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 975 of 1,058
High Courts04 Jun 2007Allowed
Murkhaliya and Others Vs The State and Another
Uttarakhand High Court · (2007) 06 UK CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 147, 297, 323, 504, 506Protection of Civil Rights Act, 1955 — Section 13(2), 4, 7
High Courts04 Jun 2007Dismissed
Smt. Ram Murti Devi Vs Municipal Board
Uttarakhand High Court · (2007) 3 UC 1679
Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts01 Jun 2007Dismissed
The Commissioner, Trade Tax Vs S/S Pack Well Print Industries Cooperative Society Limited
Uttarakhand High Court · (2007) 06 UK CK 0002
Uttar Pradesh Trade Tax Act, 1948 — Section 1, 4
High Courts31 May 2007Dismissed
Mr. Darshan Pal Singh Vs Motor Accident Claims Tribunal/Addl. District Judge, F.T.C. 7 and Others
Uttarakhand High Court · (2007) 05 UK CK 0047
Motor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 279, 338
High Courts29 May 2007Allowed
Savita Prasad Nautiyal Vs Managing Director, Garhwal Mandal Anusuchit Janjati Vikas Nigam Ltd.
Uttarakhand High Court · (2007) 05 UK CK 0009
High Courts28 May 2007Allowed
Nagar Palika Parishad Vs Soorai Singh and Others
Uttarakhand High Court · (2007) 3 UC 1620 : (2007) 2 UC 849
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts28 May 2007Allowed
Shiv Om Vs The State
Uttarakhand High Court · (2007) NCC 964
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Penal Code, 1860 (IPC) — Section 386, 387
High Courts25 May 2007Dismissed
National Insurance Company Ltd. Vs Smt. Malti Saxena and Others and Ujagar Singh and Others
Uttarakhand High Court · (2008) 1 UC 235
Motor Vehicles Act, 1939 — Section 110D
High Courts25 May 2007Allowed
Dr. T.D. Padalia and Another Vs District Judge and Others
Uttarakhand High Court · AIR 2008 Utt 11 : (2007) 3 UC 1864 : (2007) 2 UD 253
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6A
High Courts23 May 2007
Desh Raj and Another Vs The State
Uttarakhand High Court · (2007) NCC 882 : (2007) NCC 768 : (2007) 3 UC 1659
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 395, 396, 397, 412
High Courts23 May 2007Dismissed
Union of India (UOI) Vs Shri Amarnath and The Collector and Shri Shiv Kumar
Uttarakhand High Court · (2007) 05 UK CK 0039
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts22 May 2007Dismissed
Sri Babu Ram Sharma Vs Union of India (UOI) and Others
Uttarakhand High Court · (2007) 3 UC 1533
High Courts22 May 2007Dismissed
Bharat Ji Maharaj Virajman Mandir Shri Bharatji Maharaj and Ashok Prapanna Sharma, Mahant of Mandir Sri Bharat Ji Maharaj Vs Gyan Kishore and Sri Shish Ram Kanswal
Uttarakhand High Court · (2007) 05 UK CK 0032
Civil Procedure Code, 1908 (CPC) — Section 104, 115, 92Constitution of India, 1950 — Article 136
High Courts22 May 2007Allowed
Surendra Singh Negi Vs The State of U.P. and Others
Uttarakhand High Court · (2007) 05 UK CK 0018
Uttar Pradesh Municipalities Act, 1916 — Section 69B, 78Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 112AUttar Pradesh Water Supply and Sewerage Act, 1975 — Section 27A, 38
High Courts21 May 2007Dismissed
Shamsher Singh (D.) by L.Rs. Vs State of Uttrakhand
Uttarakhand High Court · (2007) 7 AWC 6940 : (2007) 103 RD 47 : (2007) 3 UC 1635 : (2007) 2 UD 96
Civil Procedure Code, 1908 (CPC) — Section 80Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 11, 11(2), 11(3), 14(1)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts21 May 2007Dismissed
U.P. State Road Transport Corporation Vs Sri Shiv Nath Sharma and Others
Uttarakhand High Court · (2007) 114 FLR 772
Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 1, 4, 5, 6
High Courts21 May 2007Dismissed
Sri Jitendra Joshi Vs State of Uttaranchal and Another
Uttarakhand High Court · (2007) 3 UC 1544
High Courts21 May 2007Dismissed
Harlal Sah (D.) by L.Rs. and Others Vs State of U. P. and Others
Uttarakhand High Court · (2007) 7 AWC 6938
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 100, 80, 80(2)Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts18 May 2007
Balbeer Singh and Others Vs Additional Commissioner, Garhwal Mandal and Others
Uttarakhand High Court · (2008) 1 UC 273
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143, 143(1), 176Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 135