High Courts28 Feb 2007Allowed
Sri Virendra Kumar Public Charitable Trust, Ramnagar Vs Sri Moinuddin
Uttarakhand High Court · (2007) 2 UC 662
Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 106
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 984 of 1,058
High Courts28 Feb 2007Dismissed
Oriental Insurance Company Ltd. Vs Amit and Others
Uttarakhand High Court · (2007) 02 UK CK 0005
Motor Vehicles Act, 1939 — Section 110(D), 149(2), 95(2)
High Courts28 Feb 2007Allowed
Diwan Singh Vs State of Uttarakhand
Uttarakhand High Court · (2007) 3 UC 1501
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 435, 436
High Courts27 Feb 2007
Sri Darwan Singh and Others Vs State of Uttrakhand
Uttarakhand High Court · (2007) NCC 700
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts26 Feb 2007Dismissed
U.P. Jal Nigam Vs Smt. Saryu Devi and Others and Govind Prasad Mamgain
Uttarakhand High Court · (2007) 2 UC 1121
Motor Vehicles Act, 1939 — Section 110DPenal Code, 1860 (IPC) — Section 304A
High Courts26 Feb 2007Dismissed
Ramesh Kumar Bangari Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) 2 UC 1288
Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 5(1)
High Courts26 Feb 2007Dismissed
Smt. Maya Latwal Vs Uttaranchal Rajya Parivahan Nigam and Another
Uttarakhand High Court · (2007) 2 UC 1069
Motor Vehicles Act, 1988 — Section 173
High Courts23 Feb 2007Dismissed
Commissioner of Income Tax Vs Dehradun Tea Company
Uttarakhand High Court · (2007) 02 UK CK 0010
Income Tax Act, 1961 — Section 148, 45
High Courts23 Feb 2007Allowed
Abid Hussain Vs Rajesh Chandra
Uttarakhand High Court · (2007) 2 UC 657
Civil Procedure Code, 1908 (CPC) — Section 115, 145Provincial Small Cause Courts Act, 1887 — Section 17
High Courts22 Feb 2007Allowed
Dinesh Chandra Paliwal Vs Swami Shukdevanand Trust and Another
Uttarakhand High Court · (2007) 3 UC 1478
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(1)
High Courts22 Feb 2007Dismissed
Rajendra Singh Vs D.F.O. Forest Kshetra Tarai Western Forest and Others
Uttarakhand High Court · (2007) 2 UC 1126
Constitution of India, 1950 — Article 14, 16Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 5
High Courts22 Feb 2007Dismissed
Nagar Panchayat and Another Vs Damodar Prasad and Another
Uttarakhand High Court · (2007) 2 UC 1110
Allahabad High Court Rules, 1952 — Rule 5Constitution of India, 1950 — Article 226, 227
High Courts22 Feb 2007Allowed
Akram Khan Adult Vs Abdul Rahim Adult
Uttarakhand High Court · (2007) 2 UC 664
Evidence Act, 1872 — Section 116Provincial Small Cause Courts Act, 1887 — Section 25
High Courts20 Feb 2007Dismissed
Gurukul Kangari Vishwavidhyalaya and Another Vs State of Uttaranchal and Others
Uttarakhand High Court · (2007) NCC 591
Criminal Procedure Code, 1973 (CrPC) — Section 321, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts20 Feb 2007
Smt. Sushila and Others Vs Mustfa and Others
Uttarakhand High Court · (2007) 2 UC 1072
Motor Vehicles Act, 1939 — Section 110B, 92A, 92BMotor Vehicles Act, 1988 — Section 168(1), 173
High Courts19 Feb 2007
State Vs Kundan Dayal
Uttarakhand High Court · (2007) 2 ACR 1663 : (2007) 2 UC 1192 : (2007) 1 UD 309
Criminal Procedure Code, 1973 (CrPC) — Section 303, 304, 313, 366, 374(2)Penal Code, 1860 (IPC) — Section 302, 304, 84
High Courts19 Feb 2007Allowed
Dr. Anand Suman Singh Vs State of Uttaranchal and Another
Uttarakhand High Court · (2007) NCC 448
Constitution of India, 1950 — Article 226, 227Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 161, 482
High Courts19 Feb 2007Allowed
Sadho Singh and Others Vs The Deputy Director of Consolidation and Others
Uttarakhand High Court · (2007) 2 UC 934
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A, 9A(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 187A, 188, 209, 210, 229B
High Courts19 Feb 2007Allowed
Sanjay Vasudev Vs State Of Uttaranchal and Others
Uttarakhand High Court · (2007) NCC 595
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 196, 197, 482Penal Code, 1860 (IPC) — Section 171E
High Courts15 Feb 2007Allowed
Bhagwanti Bai and Others Vs Shiv Kumar Gupta and Others
Uttarakhand High Court · (2007) 2 UC 1309