High Courts25 Aug 2009Dismissed
Kalimullah @ Kalim Qureshi Vs District Judge and Another
Uttarakhand High Court · (2009) 3 UC 1913
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, 115Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Uttarakhand High Court judgments, 2009
528 judgments · page 10 of 27
High Courts24 Aug 2009Allowed
Bhrigurashan Prasad Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 3 UC 1897
Constitution of India, 1950 — Article 311(2)
High Courts24 Aug 2009Dismissed
Apar Real Estate (P) Ltd. Vs Smt. Neelam Singh and Another
Uttarakhand High Court · (2009) 3 UC 1593
Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Section 96Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts21 Aug 2009Dismissed
Tejendra Rawat and others Vs Regional Transport Authority And others
Uttarakhand High Court · (2009) 3 UC 1588
Motor Vehicles Act, 1988 — Section 71, 98
High Courts21 Aug 2009Dismissed
Tejendra Rawat and Others Vs Regional Transport Authority and Others
Uttarakhand High Court · (2009) 3 UC 1588
Central Motor Vehicles Rules, 1989 — Rule 58, 62, 63, 64Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1988 — Section 70, 71, 71(2), 71(3), 90
High Courts20 Aug 2009
Bata India Limited and Another Vs State of U.P. and Others
Uttarakhand High Court · (2009) 3 UC 1585
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts20 Aug 2009Allowed
Smt. Mukesh Devi Vs Smt. Manju Devi
Uttarakhand High Court · (2009) 08 UK CK 0004
Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 226, 227
High Courts19 Aug 2009
Baljeet Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 1 NCC 52
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 376
High Courts19 Aug 2009Dismissed
Jaman Singh and Another Vs The State
Uttarakhand High Court · (2009) 08 UK CK 0013
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 120B, 392, 397, 412
High Courts18 Aug 2009Dismissed
Kunwar Pal @ Surajpal and Others Vs State of Uttrakhand
Uttarakhand High Court · (2010) 1 NCC 188
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302, 307, 323, 324, 34
High Courts18 Aug 2009Allowed
Baisakhu Lal Vs Civil Judge (Junior Division) and Another
Uttarakhand High Court · (2009) 3 UC 1912
High Courts18 Aug 2009Allowed
Naresh Kumar Vs State of Uttaranchal and Others
Uttarakhand High Court · (2010) 1 NCC 225
Civil Procedure Code, 1908 (CPC) — Section 20Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts18 Aug 2009
Vishnu Prashad and Prem Bahadur Vs State of Uttrakhand
Uttarakhand High Court · (2009) 08 UK CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 42, 50, 55
High Courts18 Aug 2009Allowed
Km. Rajni Sharma and Another Vs Shiv Mandir Prabandh Samiti
Uttarakhand High Court · (2009) 3 UC 1582
Constitution of India, 1950 — Article 226 , 227Provincial Small Cause Courts Act, 1887 — Article 4, 15Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 29A, 29A(1), 29A(2), 3
High Courts17 Aug 2009
Narayan Dutt Rajendra Kumar Vs State of Uttarakhand and Another
Uttarakhand High Court · (2009) 08 UK CK 0033
Arbitration and Conciliation Act, 1996 — Section 11(6), 32, 32(2)
High Courts17 Aug 2009Allowed
Rajendra Singh Vs State of U.P.
Uttarakhand High Court · (2010) 1 NCC 235 : (2009) 3 UC 1566 : (2009) 2 UD 328
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 20, 52, 55, 57
High Courts13 Aug 2009Dismissed
Smt. Lajwanti Sharma Vs Mahesh Chand Sharma and Others
Uttarakhand High Court · (2009) 3 UC 1910 : (2009) 2 UD 428
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 2(14), 331, 331A
High Courts13 Aug 2009Allowed
Lakkar Nath Vs The State
Uttarakhand High Court · (2009) 08 UK CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 52, 55, 57, 8
High Courts12 Aug 2009Allowed
Mahesh Chandra Vs State of U.P.
Uttarakhand High Court · (2010) 1 NCC 196
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 307, 323, 34, 504
High Courts12 Aug 2009
Gram Samaj Vs State of Uttaranchal and Others
Uttarakhand High Court · (2009) 3 UC 1562
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 117(1), 117(2), 117(6), 126