High Courts22 Apr 2009Allowed
Dharmendra Prasad Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 2 UC 925
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Uttarakhand High Court judgments, 2009
528 judgments · page 22 of 27
High Courts22 Apr 2009Allowed
Dharmendra Prasad Vs State of Uttarakhand and Two Others
Uttarakhand High Court · (2009) 2 UC 925
Constitution of India, 1950 — Article 14
High Courts21 Apr 2009
Smt. Jayanti Sanwal and Others Vs Chairman/Managing Director and Another The Oriental Insurance Co. Ltd. Vs Smt. Jayanti Sanwal and Others
Uttarakhand High Court · (2009) 04 UK CK 0057
Motor Vehicles Act, 1988 — Section 173
High Courts21 Apr 2009
National Insurance Co. Ltd. Vs Smt. Sonia Rana and Others
Uttarakhand High Court · (2009) 04 UK CK 0043
Motor Vehicles Act, 1988 — Section 173
High Courts20 Apr 2009Allowed
Abdul Hamid Vs The State
Uttarakhand High Court · (2009) 04 UK CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 324, 326, 376, 506
High Courts17 Apr 2009Dismissed
Uttarakhand Transport Corporation Vs Karandeep Singh and Others and Mehar Singh and Others
Uttarakhand High Court · (2009) 04 UK CK 0041
Motor Vehicles Act, 1988 — Section 173
High Courts17 Apr 2009Dismissed
State of U.P. and Others Vs V.K. Sood Engineers and Contractors Pvt. Ltd.
Uttarakhand High Court · (2009) 04 UK CK 0040
Arbitration Act, 1940 — Section 39
High Courts17 Apr 2009Allowed
Sri Jagdish Raj Bhatia Vs Smt. Kamlesh (since deceased) and Others
Uttarakhand High Court · (2009) 3 UC 1578 : (2009) 2 UD 319
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts17 Apr 2009
Bahadur Nath and Others Vs State of Uttaranchal
Uttarakhand High Court · (2009) 2 UC 1241
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Forest Act, 1927 — Section 26Penal Code, 1860 (IPC) — Section 307, 379, 411
High Courts17 Apr 2009Allowed
Bahadur Nath Vs State of Uttaranchal Surendra Singh Vs State of Uttaranchal
Uttarakhand High Court · (2009) NCC 405
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Forest Act, 1927 — Section 26Penal Code, 1860 (IPC) — Section 307, 379, 411
High Courts17 Apr 2009
Kamlesh Singh Rawat (Minor) Vs Board of Schools Education
Uttarakhand High Court · (2009) 04 UK CK 0023
High Courts17 Apr 2009Dismissed
Paripurnanand Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 1 NCC 232 : (2009) 3 UC 1596 : (2009) 2 UD 297
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts16 Apr 2009
Smt. Swatantrata Goyal Vs Addl. District Judge and Others
Uttarakhand High Court · (2009) 04 UK CK 0051
Administrative Tribunals Act, 1985 — Section 14, 14(2), 29(2)
High Courts16 Apr 2009Allowed
Sandeep Vs State of Uttarakhand
Uttarakhand High Court · (2009) NCC 325 : (2009) 2 UC 938 : (2009) 1 UD 402
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 377
High Courts16 Apr 2009Dismissed
Rajeev Ratan Singh Vs State of Uttaranchal and Smt. Seema Singh
Uttarakhand High Court · (2009) 04 UK CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126
High Courts15 Apr 2009Allowed
Sri Bhairab Dutt and Others Vs Sri Bala Dutt Bhatt
Uttarakhand High Court · (2011) 114 RD 199 : (2011) 1 UC 310
Specific Relief Act, 1963 — Section 38, 39
High Courts15 Apr 2009
Kashipur Sugar Mills Ltd. Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 04 UK CK 0008
General Clauses Act, 1897 — Section 21
High Courts13 Apr 2009Dismissed
Ramesh Chand (since deceased), Dhiraj Kumar and Gulla Both Natural Guardian Smt. Kamlesh Devi Vs Suresh Chand
Uttarakhand High Court · (2009) 04 UK CK 0049
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 20
High Courts13 Apr 2009Dismissed
Smt. Mehtab Jahan and Another Vs Naimuddin and Others Naimuddin Vs Smt. Mehtab Jahan and Another
Uttarakhand High Court · (2011) 1 NCC 654 : (2011) 1 UC 288
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401Family Courts Act, 1984 — Section 19Penal Code, 1860 (IPC) — Section 307
High Courts13 Apr 2009
Hari Shyam and Others Vs The State
Uttarakhand High Court · (2009) NCC 340
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 304