COURT ARCHIVE

Uttarakhand High Court judgments, 2009

528 judgments · page 18 of 27

High Courts04 Jun 2009Allowed

Bhopal Singh @ Brij Behari Vs State of Uttrakhand

Uttarakhand High Court · (2009) NCC 763 : (2009) 2 UC 1340 : (2009) 2 UD 91

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 27, 52, 55, 57

High Courts04 Jun 2009Dismissed

United India Insurance Company Ltd. Vs Smt. Jagwati and Others

Uttarakhand High Court · (2009) 06 UK CK 0027

Motor Vehicles Act, 1988 — Section 173

High Courts04 Jun 2009

Pravin @ Chandi, Navin and Tarun Mittal Vs The State

Uttarakhand High Court · (2009) 06 UK CK 0018

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 320, 374Penal Code, 1860 (IPC) — Section 307, 324, 34

High Courts03 Jun 2009Dismissed

Rakesh Kumar Bhatia Vs Smt. Sudesh Bhatia

Uttarakhand High Court · (2009) 2 UC 1245 : (2009) 1 UD 589

Family Courts Act, 1984 — Section 13, 19Hindu Marriage Act, 1955 — Section 13

High Courts03 Jun 2009

Inder Singh and Others Vs The State

Uttarakhand High Court · (2009) 06 UK CK 0053

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 304, 323, 326, 34

High Courts03 Jun 2009Dismissed

Darwan Singh Vs State of U.P.

Uttarakhand High Court · (2009) 3 UC 1365

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 313Penal Code, 1860 (IPC) — Section 376

High Courts02 Jun 2009Dismissed

Pestal Weed College of Information Technology and Another, Sita Devi Memorial Institute of Education and Technology and Another and S.P. Memorial B.Ed. College and Another Vs H.N.B. Garhwal University and Others Malini Vally College of Education and Shakuntala Devi Lok Kalyan Samiti Vs State of Uttarakhand and Others Shree Dev Bhoomi Institute of Education Vs Vice Chancellor and Others

Uttarakhand High Court · (2009) 06 UK CK 0059

Uttaranchal Unaided Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006 — Section 3(k), 6, 7

High Courts02 Jun 2009

The New India Assurance Company Ltd. Vs Smt. Anita Rani and Others

Uttarakhand High Court · (2009) 06 UK CK 0044

Motor Vehicles Act, 1988 — Section 173

High Courts02 Jun 2009Dismissed

Dalbir Singh and Another Vs State of Uttrakhand

Uttarakhand High Court · (2010) 1 NCC 112 : (2009) 3 UC 1417

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374, 462Penal Code, 1860 (IPC) — Section 302, 376Uttar Pradesh Reorganisation Act, 2000 — Section 35

High Courts01 Jun 2009Dismissed

Smt. Kamla Devi and Others Vs Prakash Chand Agarwal and Others

Uttarakhand High Court · (2009) 3 UC 1435

Constitution of India, 1950 — Article 226, 227Provincial Small Cause Courts Act, 1887 — Section 20(4), 25Transfer of Property Act, 1882 — Section 106

High Courts01 Jun 2009

Ms. Shashi Agarwal and Another Vs State of Uttarakhand and Another

Uttarakhand High Court · (2009) 06 UK CK 0015

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 504

High Courts22 May 2009Dismissed

Vijay Goyal and etc. Vs State of Uttarakhand and Others

Uttarakhand High Court · AIR 2010 Utt 12 : (2011) 1 UC 156 : (2009) 1 UD 666

Motor Vehicles Act, 1988 — Section 53, 59, 72

High Courts22 May 2009Allowed

The Commissioner of Income Tax and Asstt. Commissioner of Income Tax (OSD) Vs RBF Rig Corporation

Uttarakhand High Court · (2009) 313 ITR 369 : (2009) 181 TAXMAN 144

Income Tax Act, 1961 — Section 115A, 143, 260A, 28, 29

High Courts22 May 2009

Jamil and Others Vs The State

Uttarakhand High Court · (2009) 05 UK CK 0041

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 147, 149, 21, 225, 307Probation of Offenders Act, 1958 — Section 4

High Courts22 May 2009Allowed

Babu and Mohd. Arif Vs The State

Uttarakhand High Court · (2009) NCC 755 : (2009) 2 UC 1302 : (2009) 2 UD 96

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 363, 366, 368, 376

High Courts22 May 2009Dismissed

Shobhan Lal Jain Vs The Drugs Controller and Others

Uttarakhand High Court · (2009) 41 PTC 401 : (2011) 1 UC 276

Drugs and Cosmetics Act, 1940 — Section 17DDrugs and Cosmetics Rules, 1945 — Rule 138, 148

High Courts22 May 2009Allowed

Kundan Singh and Another Vs State of Uttrakhand

Uttarakhand High Court · (2009) 3 UC 1372

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304, 34

High Courts22 May 2009Allowed

Sitapur Eye Hospital Trust Nainital Vs Sri Om Prakash

Uttarakhand High Court · (2009) 05 UK CK 0017

Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 60

High Courts22 May 2009Dismissed

National Insurance Company Ltd. Vs Sukhdev Singh and Others and Smt. Palvinder Kaur and Others Sukhdev Singh Vs Khar Singh and Others Smt. Palvinder Kaur and Others Vs Kehar Singh and Others

Uttarakhand High Court · (2009) 05 UK CK 0011

Motor Vehicles Act, 1988 — Section 166, 173

High Courts21 May 2009Dismissed

Balak Giri Vs The State

Uttarakhand High Court · (2011) 1 NCC 432 : (2011) 1 UC 148

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