High Courts01 Jul 2009Allowed
The State and Others Vs Sri Banwari Lal
Uttarakhand High Court · (2009) 07 UK CK 0011
Civil Procedure Code, 1908 (CPC) — Section 80, 96
COURT ARCHIVE
Uttarakhand High Court judgments, 2009
528 judgments · page 15 of 27
High Courts30 Jun 2009Dismissed
Dau Dayal Agarwal Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 3 UC 1874
Constitution of India, 1950 — Article 12, 226, 32
High Courts30 Jun 2009
Kishan Singh Vs The State
Uttarakhand High Court · (2009) 06 UK CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374, 82, 83Penal Code, 1860 (IPC) — Section 302, 304
High Courts30 Jun 2009Allowed
Chandra Shekhar Joshi Vs State of Uttarakhand and others
Uttarakhand High Court · (2011) 1 UC 244
High Courts29 Jun 2009
Alstom Hydro France Vs Tehri Hydro Development Corporation and Another
Uttarakhand High Court · (2009) 06 UK CK 0074
Constitution of India, 1950 — Article 14, 226Land Acquisition Act, 1894 — Section 17, 5A
High Courts29 Jun 2009Allowed
Ajay Kumar Saini Vs Sukhvinder Singh and Another
Uttarakhand High Court · (2010) 1 NCC 109 : (2009) 3 UC 1422
Penal Code, 1860 (IPC) — Section 405, 406
High Courts29 Jun 2009Dismissed
Jhagaru Vs State of Uttrakhand
Uttarakhand High Court · (2009) CriLJ 3913 : (2010) 1 Crimes 254 : (2010) 1 NCC 137 : (2009) 3 UC 1399 : (2009) 2 UD 14
Criminal Procedure Code, 1973 (CrPC) — Section 157, 159, 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 34
High Courts26 Jun 2009Allowed
L. Fanai Vs The Uttarakhand Information Commission and Another
Uttarakhand High Court · (2009) 3 UC 1438
High Courts26 Jun 2009
National Insurance Company Ltd. Vs Sri Chaman Lal and Others
Uttarakhand High Court · (2009) 06 UK CK 0028
Motor Vehicles Act, 1988 — Section 147, 165, 173
High Courts26 Jun 2009Dismissed
The Commissioner of Income Tax and Dy. Commissioner Income Tax Vs Tehri Hydro Development Corporation
Uttarakhand High Court · (2009) 183 TAXMAN 246
Income Tax Act, 1961 — Section 14, 143, 57
High Courts25 Jun 2009Allowed
Diwan Singh, Hukum Singh and Smt. Haru Devi Vs The State
Uttarakhand High Court · (2010) 1 NCC 177 : (2009) 3 UC 1609 : (2009) 2 UD 267
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 201, 304B, 313, 323, 364
High Courts25 Jun 2009
Chandan Singh, Parma Singh and Srikant Gupta Vs The State
Uttarakhand High Court · (2009) 06 UK CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360, 361, 374Essential Commodities Act, 1955 — Section 3, 7
High Courts24 Jun 2009Dismissed
Roshan Rai Vs State of Uttarakhand and Another
Uttarakhand High Court · (2009) 06 UK CK 0038
Constitution of India, 1950 — Article 12, 21, 226, 29, 30
High Courts24 Jun 2009Dismissed
Madan Singh Negi Vs Smt. Laxmi
Uttarakhand High Court · (2011) 1 UC 167
Criminal Procedure Code, 1973 (CrPC) — Section 156Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 12, 13, 28
High Courts23 Jun 2009Dismissed
Dr. Ganga Prasad Gairola Vs Dean (Ayurved) Rishikul Government Ayurvedic College and Another
Uttarakhand High Court · (2009) 3 UC 1881
Constitution of India, 1950 — Article 21, 41, 45, 46
High Courts23 Jun 2009Dismissed
Shambhu Vs State of Uttrakhand
Uttarakhand High Court · (2010) 1 NCC 125 : (2009) 3 UC 1404 : (2009) 2 UD 19
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 307
High Courts23 Jun 2009
Mahesh Chandra Arya Vs Munni Devi and Another
Uttarakhand High Court · (2009) 06 UK CK 0042
Motor Vehicles Act, 1988 — Section 173
High Courts23 Jun 2009Allowed
National Insurance Company Ltd. Vs Udal and Others and Santosh Singh and Others
Uttarakhand High Court · (2009) 06 UK CK 0034
Motor Vehicles Act, 1988 — Section 147, 149, 173
High Courts23 Jun 2009Allowed
Charan Singh Vs National Insurance Company Ltd. and Others
Uttarakhand High Court · (2009) 3 UC 1425
Motor Vehicles Act, 1988 — Section 173
High Courts23 Jun 2009Dismissed
Rajendra Prasad Pandey Vs State of Uttaranchal and Others
Uttarakhand High Court · (2010) 1 NCC 264
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 420, 467, 471