High Courts21 May 2009Allowed
Sanjay Ghayee Vs State and Others
Uttarakhand High Court · (2009) 2 UC 1349
Constitution of India, 1950 — Article 226Uttar Pradesh Control of Goondas Act, 1970 — Section 3(1)
COURT ARCHIVE
Uttarakhand High Court judgments, 2009
528 judgments · page 19 of 27
High Courts21 May 2009Allowed
Chandan Singh Vs State of Uttarakhand
Uttarakhand High Court · (2009) NCC 858 : (2009) 2 UC 1207
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 302, 323
High Courts20 May 2009Dismissed
Smt. Vimla Chauhan Vs Shri Yashpal Singh Chauhan
Uttarakhand High Court · (2009) 2 UC 1249
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 28
High Courts19 May 2009Dismissed
Satish Kumar Vs The Deputy Director of Consolidation-cum-Additional Collector (Nazul), Udham Singh Nagar and Others
Uttarakhand High Court · (2009) 2 UC 1271
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A, 11Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 9A(2)
High Courts19 May 2009Allowed
Varun Singh Rajput Vs Union of India (UOI) and Others
Uttarakhand High Court · (2009) 3 UC 1393
Uttar Pradesh State Universities Act, 1973 — Section 21, 45, 51, 52, 52(3)
High Courts18 May 2009Dismissed
Ramu and Dayaram Vs The State
Uttarakhand High Court · (2009) 05 UK CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts18 May 2009Allowed
Narpat Singh and Hajara Singh Vs The State
Uttarakhand High Court · (2009) 05 UK CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 52, 55, 57, 8
High Courts15 May 2009
Gur Bachan Singh Vs The State of U.P. and Others
Uttarakhand High Court · (2009) 2 UC 1274
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10, 10(2), 4AUttar Pradesh Imposition of Ceiling on Land Holdings Rules, 1961 — Rule 6
High Courts15 May 2009Allowed
Rect Devesh Kumar Dhyani Vs Union of India (UOI) and Others
Uttarakhand High Court · (2009) 05 UK CK 0033
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 1, 2, 2(30), 30
High Courts15 May 2009Dismissed
Sriyash Technologies Ltd. and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2009) 4 AWC 4176 : (2011) 1 UC 320 : (2009) 1 UD 619
Constitution of India, 1950 — Article 14, 226
High Courts15 May 2009Dismissed
Commissioner of Income Tax Vs Kisan Sahkari Chini Mill
Uttarakhand High Court · (2010) 187 TAXMAN 273
High Courts14 May 2009Allowed
Smt. Deepa Chaturvedi Vs District Judge
Uttarakhand High Court · (2009) 3 UC 1884
High Courts14 May 2009Allowed
Sri Maksood Vs State of Uttarakhand
Uttarakhand High Court · (2010) 1 NCC 205
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 51, 52, 55
High Courts14 May 2009Dismissed
Century Textile and Industries Limited Vs Assistant Labour Commissioner/Conciliation Officer and Another
Uttarakhand High Court · (2010) 1 AWC 181 : (2009) 1 UD 558
Constitution of India, 1950 — Article 227Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(z), 4K
High Courts14 May 2009Dismissed
Shabbir Ahmed Vs State of Uttrakhand
Uttarakhand High Court · (2011) 1 NCC 678 : (2011) 1 UC 231
Criminal Procedure Code, 1973 (CrPC) — Section 207, 374Penal Code, 1860 (IPC) — Section 302, 34, 363, 366, 376
High Courts12 May 2009Dismissed
Surendra Kumar Vs State of Uttrakhand
Uttarakhand High Court · (2009) CriLJ 3287 : (2010) 1 NCC 8 : (2009) 2 UC 1232 : (2009) 1 UD 530
Criminal Procedure Code, 1973 (CrPC) — Section 207, 374Penal Code, 1860 (IPC) — Section 302
High Courts12 May 2009Dismissed
Smt. Jameela and Another Vs Smt. Jaitoon and Others
Uttarakhand High Court · (2009) 2 UC 1280
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1
High Courts12 May 2009Allowed
Ganga Ram Petwal Vs State of U.P.
Uttarakhand High Court · (2009) NCC 864
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 5, 7Uttar Pradesh Vigilance Establishment Act, 1965 — Section 3
High Courts11 May 2009
Arvind Mohan Badoni Vs Additional District Judge III and Others
Uttarakhand High Court · (2009) 2 UC 1137 : (2009) 1 UD 561
Constitution of India, 1950 — Article 226, 227
High Courts11 May 2009
Baldev and Others Vs The State
Uttarakhand High Court · (2009) 05 UK CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B