Uttarakhand High Court Judgments 2009

Constitution of India, 1950 — Article 21, 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(1)

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High Courts22 Dec 2009Dismissed

Noval Castables and Chemicals Vs Smt. Usha Pant and Others

Uttarakhand High Court · (2009) 12 UK CK 0017

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6C, 115

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High Courts21 Dec 2009

Amar Singh and Others Vs The State

Uttarakhand High Court · (2010) 1 NCC 359

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 304, 34

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High Courts18 Dec 2009Dismissed

Regional Manager, Uttarakhand Transport Corporation Vs Arun Sharma and Another

Uttarakhand High Court · (2009) 12 UK CK 0008

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High Courts17 Dec 2009

Swami Rama Institution of Education Vs State of Uttarakhand and Others

Uttarakhand High Court · (2009) 12 UK CK 0007

Central Universities Act, 2009 — Section 28, 46(2)National Council for Teacher Education Act, 1993 — Section 14(6), 14(6)(a)

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High Courts15 Dec 2009

State of Uttarakhand and Others Vs Satya Bahar and Another

Uttarakhand High Court · (2009) 12 UK CK 0046

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High Courts15 Dec 2009Dismissed

Surendra Singh Negi (since deceased) and Others Vs State of Uttaranchal and Others

Uttarakhand High Court · (2010) 1 UD 71

Constitution of India, 1950 — Article 310

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High Courts15 Dec 2009

Pushkar Singh Vs The State

Uttarakhand High Court · (2010) 1 NCC 699

Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 307, 326

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High Courts14 Dec 2009Dismissed

Ex. J.C. 3317 Nb. Sub/NA. A.M.C. Jhagar Singh Vs Union of India (UOI) and Others

Uttarakhand High Court · (2009) 12 UK CK 0051

Constitution of India, 1950 — Article 226Pension Regulations for Army, 1961 — Regulation 133, 133A, 135

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High Courts14 Dec 2009Allowed

Naresh Chand Vs State of Uttarakhand and Others

Uttarakhand High Court · (2009) 12 UK CK 0015

Penal Code, 1860 (IPC) — Section 120B, 191, 193, 201, 218Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts14 Dec 2009Dismissed

Virendra @ Tara Chand Vs The State

Uttarakhand High Court · (2009) 12 UK CK 0006

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 363, 366, 376

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Uttarakhand High Court judgments, 2009