High Courts13 Apr 2009Dismissed
Dr. Madan Mohan Joshi Vs State of Utarakhand and Others
Uttarakhand High Court · (2009) 04 UK CK 0037
COURT ARCHIVE
Uttarakhand High Court judgments, 2009
528 judgments · page 23 of 27
High Courts13 Apr 2009Dismissed
Roshan Prakash Vs Commandant G. Company and Others
Uttarakhand High Court · (2009) 04 UK CK 0020
Border Security Force Rules, 1969 — Rule 45Constitution of India, 1950 — Article 226
High Courts13 Apr 2009
Hari Shyam (since deceased), Radhey Shyam, Ram Jagat and Ram Asrey 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
High Courts10 Apr 2009Dismissed
Nem Chand Sagar and Pothe Ram Vs The State
Uttarakhand High Court · (2009) 04 UK CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Essential Commodities Act, 1955 — Section 3, 7
High Courts08 Apr 2009
Ashok Kumar Vs State and Another
Uttarakhand High Court · (2009) 04 UK CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Apr 2009Dismissed
Jasveer Singh Vs State of Uttarakhand and Another
Uttarakhand High Court · (2009) 04 UK CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Apr 2009Dismissed
Sohan @ Sonu Vs The State
Uttarakhand High Court · (2009) 2 UC 944
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 376, 376(2), 411
High Courts02 Apr 2009Allowed
Lallu Singh Vs State of U.P.
Uttarakhand High Court · (2010) 1 NCC 27 : (2009) 2 UC 1111
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22, 52, 55, 57
High Courts02 Apr 2009Dismissed
Flex Foods Ltd. Vs Appellate Comittee and Another
Uttarakhand High Court · AIR 2009 Utt 58 : (2011) 1 UC 163
High Courts02 Apr 2009
Indira Market Vyapar Sangh Vs Mussoorie Dehradun Development Authority and Others
Uttarakhand High Court · (2011) 1 UC 254
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226
High Courts01 Apr 2009
Udai Singh Vs The State
Uttarakhand High Court · (2011) 1 NCC 696 : (2011) 1 UC 357
Army Act, 1950 — Section 3(xiii)Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 306
High Courts01 Apr 2009
Smt. Pushpa Devi and Another Vs Smt. Sushma Joshi and Another
Uttarakhand High Court · (2009) 2 UC 974
Civil Procedure Code, 1908 (CPC) — Section 2(11)Motor Vehicles Act, 1988 — Section 166, 166(1), 173, 2(1)
High Courts01 Apr 2009Dismissed
Chintamani Vs State of Uttrakhand
Uttarakhand High Court · (2009) NCC 723 : (2009) 2 UC 948
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts31 Mar 2009Allowed
Prashant Khanduri Vs D.A.V. P.G. College and Others
Uttarakhand High Court · (2009) 03 UK CK 0042
High Courts31 Mar 2009Allowed
Balkar Singh Vs State of Uttarakhand
Uttarakhand High Court · (2009) 03 UK CK 0036
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307
High Courts31 Mar 2009Dismissed
Nanhey Singh Vs Parshadi
Uttarakhand High Court · (2011) 1 UC 337
Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts31 Mar 2009Dismissed
Aslam Vs State of Uttrakhand
Uttarakhand High Court · (2009) 2 UC 953
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 34
High Courts30 Mar 2009Allowed
The State Vs Mohd. Hashim Iqbal
Uttarakhand High Court · (2009) NCC 740 : (2009) 2 UC 958
Arms Act, 1959 — Section 25(4)Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 378Penal Code, 1860 (IPC) — Section 302
High Courts30 Mar 2009
State Vs Mohd.Hashim Iqbal
Uttarakhand High Court · (2009) 2 ACR 2049
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 378Penal Code, 1860 (IPC) — Section 302
High Courts30 Mar 2009Dismissed
Balbir Singh Vs The State
Uttarakhand High Court · (2011) 1 NCC 439 : (2011) 1 UC 153
Criminal Procedure Code, 1973 (CrPC) — Section 256, 256(2), 378Northern India Canal and Drainage Act, 1873 — Section 70