High Courts27 Mar 2009Dismissed
Chaitu Lal Vs The State
Uttarakhand High Court · (2009) 03 UK CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 354, 376, 511
COURT ARCHIVE
Uttarakhand High Court judgments, 2009
528 judgments · page 24 of 27
High Courts27 Mar 2009Dismissed
Pankaj Chadda Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 03 UK CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401Family Courts Act, 1984 — Section 19(4)
High Courts26 Mar 2009
Vikka and Shankra Vs State of Uttrakhand
Uttarakhand High Court · (2009) NCC 748 : (2009) 2 UC 968 : (2009) 1 UD 436
Criminal Procedure Code, 1973 (CrPC) — Section 164, 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts26 Mar 2009Allowed
Vijay Thapliyal and Others Vs State of U.P.
Uttarakhand High Court · (2010) 1 NCC 87 : (2009) 2 UC 1318
Arms Act, 1959 — Section 25, 25(4)Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 391, 399, 402
High Courts26 Mar 2009
Ram Avtaar Mishira Vs Smt. Rachna
Uttarakhand High Court · (2009) 2 UC 1131
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Family Courts Act, 1984 — Section 19, 19(6)
High Courts25 Mar 2009
Sushim Amitav Das Vs Union of India (UOI) and Others
Uttarakhand High Court · (2009) 2 UC 921
Constitution of India, 1950 — Article 226National Bank for Agriculture and Rural Development Act, 1981 — Section 3, 6, 6(1), 6(2), 7Reserve Bank of India General Regulations, 1949 — Regulation 16, 16(1)
High Courts24 Mar 2009
Nirmal Das @ Kalu and Others Vs State of Uttaranchal and Another
Uttarakhand High Court · (2010) 1 NCC 41 : (2009) 2 UC 1282
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 182, 307, 504, 506
High Courts24 Mar 2009Dismissed
Bhagirathi Devi and Another Vs State and Others
Uttarakhand High Court · (2009) NCC 720 : (2009) 2 UC 984
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 244, 482Penal Code, 1860 (IPC) — Section 109, 323, 504, 506(2)
High Courts23 Mar 2009Dismissed
I.A.S. Products Vs Commissioner, Commercial Tax
Uttarakhand High Court · (2009) 1 UD 433 : (2010) 29 VST 507
Uttarakhand Value Added Tax Act, 2005 — Section 57
High Courts23 Mar 2009Dismissed
Kharak Singh Dhapola Vs Mrs. Sarojini Dhapola
Uttarakhand High Court · (2009) 2 UC 1005 : (2009) 1 UD 475
Hindu Marriage Act, 1955 — Section 10, 13, 13A
High Courts23 Mar 2009Dismissed
State Vs Devendra
Uttarakhand High Court · (2009) 2 UC 964
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 378Penal Code, 1860 (IPC) — Section 302, 306Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts23 Mar 2009
Virendra Singh Vs Smt. Puspa Devi and Others
Uttarakhand High Court · (2010) 1 NCC 58 : (2009) 2 UC 1218
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401Family Courts Act, 1984 — Section 19(4)
High Courts23 Mar 2009Allowed
Balle @ Balwant Vs State of U.P.
Uttarakhand High Court · (2009) NCC 500
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 436, 504, 506
High Courts23 Mar 2009Allowed
Basant Ram Vs State of Uttaranchal
Uttarakhand High Court · (2009) 2 UC 1010
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 363, 366, 368A, 376, 392
High Courts23 Mar 2009Allowed
Basant Ram Vs State of Uttaranchal
Uttarakhand High Court · (2009) NCC 712
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 363, 366, 376, 392
High Courts23 Mar 2009Dismissed
State Vs Devendra
Uttarakhand High Court · (2009) NCC 730
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 378Penal Code, 1860 (IPC) — Section 201, 302, 306
High Courts20 Mar 2009Dismissed
Pyarelal Kailashchand Vs Commissioner, Trade Tax
Uttarakhand High Court · (2009) 03 UK CK 0041
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 15A(1)
High Courts20 Mar 2009Allowed
Ram Lal and Another Vs The State
Uttarakhand High Court · (2009) 2 UC 1308
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 395
High Courts19 Mar 2009Allowed
Ravi Chaudhary Vs State of Uttaranchal and Others
Uttarakhand High Court · (2010) 1 NCC 55 : (2009) 2 UC 1122
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 147, 148, 323, 325, 427
High Courts18 Mar 2009
Bharat Heavy Electricals Ltd. Vs Commissioner Central Excise
Uttarakhand High Court · (2009) 165 ECR 1 : (2009) 241 ELT 33
Central Excises and Salt Act, 1944 — Section 35H, 37