COURT ARCHIVE

Uttarakhand High Court judgments, 2009

528 judgments · page 21 of 27

High Courts29 Apr 2009Dismissed

Lechu Singh Vs The State

Uttarakhand High Court · (2010) 1 NCC 35 : (2009) 2 UC 1179 : (2009) 1 UD 539

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302

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High Courts29 Apr 2009

V.I.R. Buildcon Pvt. Ltd. Vs The Commissioner and Others

Uttarakhand High Court · (2009) 2 UC 1221

Constitution of India, 1950 — Article 227Uttar Pradesh Co-operative Societies Act, 1965 — Section 70(1)Uttar Pradesh Land Revenue Act, 1901 — Section 146(1), 161, 162, 163, 164

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High Courts29 Apr 2009Allowed

Om Prakash Vs The State

Uttarakhand High Court · (2009) NCC 565

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 13, 467

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High Courts28 Apr 2009

Kabool Singh Vs State of Uttarakhand and Others

Uttarakhand High Court · (2009) 04 UK CK 0046

Criminal Procedure Code, 1973 (CrPC) — Section 156, 200, 202, 203, 204Penal Code, 1860 (IPC) — Section 114, 120B, 342, 366, 368

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High Courts28 Apr 2009

Uttaranchal Transport Corporation Vs Shoorbir Singh Panwar

Uttarakhand High Court · (2009) 2 UC 1256

Motor Vehicles Act, 1988 — Section 173

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High Courts28 Apr 2009Dismissed

Siraj Hussain Vs Smt. Shama Parveen

Uttarakhand High Court · (2009) 04 UK CK 0007

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401Family Courts Act, 1984 — Section 19

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High Courts27 Apr 2009

Commissioner, Commercial Tax Vs Bajpur Cooperative Sugar Factory Ltd.

Uttarakhand High Court · (2009) 04 UK CK 0047

Uttar Pradesh Trade Tax Act, 1948 — Section 8D(1)

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High Courts27 Apr 2009Dismissed

Pooran Chandra Lohani Vs Kailash Chandra Chilkoti

Uttarakhand High Court · AIR 2010 Utt 3 : (2009) 2 UC 998 : (2009) 1 UD 469

Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 122, 97

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High Courts27 Apr 2009

Manoj Kumar Yadav Vs State and Others

Uttarakhand High Court · (2009) NCC 563

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts24 Apr 2009Allowed

The Commissioner of Income Tax and Asstt. Commissioner of Income Tax, Special Range Vs R and B Falcon Drilling Co.

Uttarakhand High Court · (2011) 338 ITR 152 : (2009) 181 TAXMAN 62 : (2009) 1 UD 390

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

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High Courts24 Apr 2009Allowed

The Commissioner of Income Tax and Dy. Commissioner of Income Tax Vs Ensco Maritime Ltd.

Uttarakhand High Court · (2009) 227 CTR 588 : (2009) 317 ITR 14 : (2009) 181 TAXMAN 46 : (2009) 1 UD 388

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

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High Courts24 Apr 2009Dismissed

Alka Saini Vs Hemwati Nandan Bahuguna, Garhwal University

Uttarakhand High Court · (2009) 04 UK CK 0011

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High Courts24 Apr 2009Dismissed

Sheeshpal Singh Negi Vs Smt. Mamta Negi and Another

Uttarakhand High Court · (2009) 04 UK CK 0010

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401Family Courts Act, 1984 — Section 19Penal Code, 1860 (IPC) — Section 498A

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High Courts24 Apr 2009Dismissed

Uttarakhand Transport Corporation Vs Bahadur Hussain alias Mohammad Raza and Others

Uttarakhand High Court · (2009) 04 UK CK 0003

Motor Vehicles Act, 1988 — Section 173

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High Courts23 Apr 2009Allowed

Ummed Singh Gusain @ Ummed Giri Vs Registrar Cooperative Societies and Others

Uttarakhand High Court · (2009) 2 UC 1268 : (2009) 1 UD 624

Civil Procedure Code, 1908 (CPC) — Section 96

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High Courts23 Apr 2009Allowed

Narsan Sahakari Matsya Jivi Samiti Ltd. Vs State of Uttaranchal and Another

Uttarakhand High Court · (2009) 3 UC 1907

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High Courts23 Apr 2009Allowed

Budh Nath and Another Vs Shri Bachchi Ram @ Vidyasagar (since deceased), through L.Rs.

Uttarakhand High Court · (2009) 2 UC 1002

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 7 Rule 11, 92, 92(1), 96

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High Courts23 Apr 2009Allowed

Ajay Mishra Vs State of Uttrakhand

Uttarakhand High Court · (2009) 2 DMC 765 : (2009) NCC 348 : (2009) 2 UC 932 : (2009) 1 UD 393

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 315, 374Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304B, 498A

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High Courts23 Apr 2009Dismissed

Naresh Kumar Kashyap, Gopal Dutt Tiwari, Ajay Pal Singh and Manoj Srivastava Vs District Judge

Uttarakhand High Court · (2009) 1 UD 569

Constitution of India, 1950 — Article 226

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High Courts23 Apr 2009Dismissed

Gautam Chaddha Vs Smt. Richa Chaddha

Uttarakhand High Court · (2009) 1 UD 398

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 23, 25, 26, 27Penal Code, 1860 (IPC) — Section 498A

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