High Courts15 Jul 2009Allowed
Commissioner of Income Tax Vs National Institute of Aeronautical Engineering Educational Society
Uttarakhand High Court · (2009) 226 CTR 582 : (2009) 184 TAXMAN 264
Income Tax Act, 1961 — Section 12AA, 2, 260A
COURT ARCHIVE
Uttarakhand High Court judgments, 2009
528 judgments · page 13 of 27
High Courts15 Jul 2009Allowed
Smt. Sapna Vs Neetu
Uttarakhand High Court · (2009) 3 UC 1537
Dowry Prohibition Act, 1961 — Section 3, 4Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 9
High Courts14 Jul 2009Dismissed
V.S. Agrawal and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2009) 3 UC 1550
Uttar Pradesh Co-operative Societies Act, 1965 — Section 98
High Courts14 Jul 2009Allowed
Kamal Kishor @ Babu and Mobin Vs State of Uttrakhand
Uttarakhand High Court · (2009) NCC 649 : (2009) 3 UC 1542 : (2009) 2 UD 146
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 363, 366, 366A, 372, 373
High Courts13 Jul 2009Allowed
Suresh Chand Sharma Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 3 UC 1632
Uttar Pradesh Intermediate Education Act, 1921 — Section 16F, 16F(1)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 11, 2, 2(1), 2(3)Uttar Pradesh Secondary Education Services Commission and Selection Boards (Amendment) Act, 1985 — Section 21
High Courts13 Jul 2009Allowed
Ms. Manisha Bharti and Another Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 3 UC 1738
Constitution of India, 1950 — Article 14, 15, 16, 16(1), 16(2)
High Courts13 Jul 2009Dismissed
New Capital Cinema Mallital Vs Nagar Palika Parishad, Nainital
Uttarakhand High Court · (2009) 07 UK CK 0055
Arbitration and Conciliation Act, 1996 — Section 34
High Courts13 Jul 2009Allowed
Gulshan Dhingara Vs State of Uttrakhand
Uttarakhand High Court · (2009) 07 UK CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
High Courts13 Jul 2009Allowed
Ms. Monika Bhimaniya Vs Counselling Board, UPMT-2008 and Others
Uttarakhand High Court · (2009) 3 UC 1553
Constitution of India, 1950 — Article 14
High Courts13 Jul 2009Allowed
Ms. Manisha Bharti and another Vs State of Uttarakhand and others
Uttarakhand High Court · (2009) 3 UC 1738
Constitution of India, 1950 — Article 14, 15, 342
High Courts10 Jul 2009
Reema and Another Vs United India Insurance Co. Ltd. and Others
Uttarakhand High Court · (2011) ACJ 664
Motor Vehicles Act, 1988 — Section 173
High Courts10 Jul 2009
and Another Vs United India Insurance Co. Ltd. and Others
Uttarakhand High Court · (2010) 3 AWC 2915
Motor Vehicles Act, 1988 — Section 173
High Courts10 Jul 2009
Jamuna Prasad and Another Vs Baljeet Singh and Others
Uttarakhand High Court · (2010) 3 AWC 2988
Motor Vehicles Act, 1988 — Section 173
High Courts09 Jul 2009Dismissed
The State Vs Mrityunjay Pandey and another
Uttarakhand High Court · (2009) 3 UC 1572
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 378Penal Code, 1860 (IPC) — Section 307, 34, 452
High Courts09 Jul 2009Allowed
Constable 268 A.P. Dharmendra Rathi Vs State of Uttaranchal and Others
Uttarakhand High Court · (2009) 3 UC 1891
Constitution of India, 1950 — Article 14, 309, 310, 311, 311(2)Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 8, 8(2)
High Courts09 Jul 2009Allowed
United India Insurance Company Ltd. Vs Smt. Chandra Bisht and Others
Uttarakhand High Court · (2009) 07 UK CK 0050
Motor Vehicles Act, 1988 — Section 173
High Courts09 Jul 2009
Fate Singh Vs State of Uttarakhand
Uttarakhand High Court · (2010) 2 ACR 1396 : (2009) 3 UC 1747 : (2009) 2 UD 150
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts09 Jul 2009Dismissed
The State Vs Mrityunjay Pandey and Another
Uttarakhand High Court · (2009) 3 UC 1572
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 378Penal Code, 1860 (IPC) — Section 307, 34, 452
High Courts09 Jul 2009Allowed
New India Assurance Company Ltd. Vs Smt. Kusum Lata and Others
Uttarakhand High Court · (2009) 07 UK CK 0041
Evidence Act, 1872 — Section 106, 149Motor Vehicles Act, 1988 — Section 173
High Courts08 Jul 2009
K.D. Bijwan Vs Commissioner, Garhwal Mandal and Others
Uttarakhand High Court · (2009) 3 UC 1879