COURT ARCHIVE

Uttarakhand High Court judgments, 2009

528 judgments · page 2 of 27

High Courts14 Dec 2009Dismissed

Commissioner of Income Tax. Vs Premium Taxcons Pvt. Ltd.

Uttarakhand High Court · (2010) 229 CTR 308 : (2010) 1 UD 26

COMPANIES ACT, 1956 — Section 210Income Tax Act, 1961 — Section 115JA, 80HHE, 80IBSick Industrial Companies (Special Provisions) Act, 1985 — Section 17, 3

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High Courts11 Dec 2009

The Union of India (UOI) and Others Vs O.P. Sharma

Uttarakhand High Court · (2009) 12 UK CK 0047

Central Civil Services (Pension) Rules, 1972 — Rule 19(1), 5

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High Courts11 Dec 2009Dismissed

Sahakari Ganna Vikas Samilti Ltd. Vs Dy. Labour Commissioner, Garhwal Region and Others

Uttarakhand High Court · (2010) 124 FLR 569 : (2010) 3 LLJ 657

Uttar Pradesh Industrial Disputes Act, 1947 — Section 33C(2), 6H(1)

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High Courts11 Dec 2009

Sanjeev Sehgal Vs A.D.J. 4th F.T.C. and Others

Uttarakhand High Court · (2010) 1 UD 128

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(7), 21(1)(a), 30(1)

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High Courts11 Dec 2009Allowed

Kartar Singh and Another Vs State of Uttrakhand

Uttarakhand High Court · (2009) 12 UK CK 0019

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 307, 379, 411

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High Courts10 Dec 2009

Shri Dutt Ram (since deceased) (Smt. Kalawati Devi and Others) Vs Prem Ballabh Prem Ballabh Vs Shri Dutt Ram (since deceased) (Smt. Kalawati Devi and Others)

Uttarakhand High Court · (2009) 12 UK CK 0012

Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 46Registration Act, 1908 — Section 17

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High Courts09 Dec 2009

Dr. Smt. Pushp Lata Bisht Vs Additional Director of Education, Kumaon Region, District Education Officer and Committee of Management, Bhartiya Shaheed Sainik Vidhyalaya

Uttarakhand High Court · (2009) 12 UK CK 0040

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High Courts09 Dec 2009

Om Prakash and Another Vs State of Uttar Pradesh and Others

Uttarakhand High Court · AIR 2010 Utt 64 : (2010) 1 UD 136

Civil Procedure Code, 1908 (CPC) — Section 80Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128, 145Stamp Act, 1899 — Section 33, 33(4), 33(5), 40, 47A

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High Courts09 Dec 2009Allowed

Mukhtiyar and Others Vs State of Uttrakhand

Uttarakhand High Court · (2010) 1 NCC 338 : (2011) 1 UC 553

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 148, 307, 324

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High Courts09 Dec 2009Dismissed

Smt. Leela Gupta (since deceased) and Another Vs Additional District and Sessions Judge/1st Fast Track Court and Others

Uttarakhand High Court · (2009) 12 UK CK 0009

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)

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High Courts08 Dec 2009

Smt. Mridula Chaube and Smt. Neena Raina and Sh. Radhey Shyam Kukreti Vs Smt. Shshila Mittal and Sh. Anand Kukreti

Uttarakhand High Court · (2010) 1 UD 69

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts08 Dec 2009Allowed

Subhash and Others Vs State of Uttarakhand and Another

Uttarakhand High Court · (2010) 1 NCC 621 : (2010) 1 UC 297 : (2009) 2 UD 656

Criminal Procedure Code, 1973 (CrPC) — Section 437, 446APenal Code, 1860 (IPC) — Section 307, 308, 323, 325, 34

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High Courts08 Dec 2009Dismissed

Indian LPG Cylinders Vs Cestat

Uttarakhand High Court · (2010) 253 ELT 393 : (2010) 1 UD 174

Central Excises and Salt Act, 1944 — Section 11B

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High Courts08 Dec 2009

Mukhtar Singh @ Mukha Vs State of U.P. and Another

Uttarakhand High Court · (2010) 1 NCC 425

Penal Code, 1860 (IPC) — Section 379, 411

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High Courts08 Dec 2009Dismissed

State of Uttarakhand and Others Vs Neha Singh

Uttarakhand High Court · (2009) 12 UK CK 0004

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High Courts07 Dec 2009Dismissed

Sobat Singh Vs District Judge and Others

Uttarakhand High Court · (2009) 12 UK CK 0052

Constitution of India, 1950 — Article 16, 226Uttar Pradesh Subordinate Civil Courts Inferior Establishments Rules, 1955 — Rule 14Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 3

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High Courts07 Dec 2009

Krishan Lal Thakur Vs Shri Shakti Trikha and Another

Uttarakhand High Court · (2010) 1 UC 132 : (2009) 2 UD 630

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 384, 411, 506

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High Courts07 Dec 2009

Rajesh Kumar and Digamber Lal Vs State of Uttarakhand and Another

Uttarakhand High Court · (2009) 12 UK CK 0027

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 223, 304AProbation of Offenders Act, 1958 — Section 10, 12, 3, 4

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High Courts07 Dec 2009Allowed

Ram Cheej Vs State of Uttaranchal and Others

Uttarakhand High Court · (2010) 1 NCC 696

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(8), 146(1), 482

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High Courts04 Dec 2009Allowed

Shring Construction Company Pvt. Ltd. Vs The General Manager, North Zone, Uttar Pradesh Rajkiya Nirman Nigam Ltd.

Uttarakhand High Court · (2009) 12 UK CK 0049

Arbitration and Conciliation Act, 1996 — Section 11, 11(10), 11(2), 11(3), 11(4)

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