High Courts26 Feb 2009
National Insurance Co. Ltd. Vs Madan Singh Rawat and Others
Uttarakhand High Court · (2009) 3 UC 1463 : (2009) 1 UD 297
Motor Vehicles Act, 1988 — Section 147, 149, 173
COURT ARCHIVE
Uttarakhand High Court judgments, 2009
528 judgments · page 26 of 27
High Courts25 Feb 2009Allowed
Sudhir Kumar Vs Allahabad Bank
Uttarakhand High Court · (2011) 130 FLR 778
Allahabad Bank (Officers) Service Regulations, 1979 — Regulation 46Constitution of India, 1950 — Article 14, 226Payment of Gratuity Act, 1972 — Section 7
High Courts25 Feb 2009Dismissed
State of Uttarakhand and Others Vs Smt. Sushma Ghai and Another
Uttarakhand High Court · (2009) 1 UC 697
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 5, 6Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 14Uttar Pradesh Secondary Education Services Commission Rules, 1995 — Rule 10C, 14
High Courts20 Feb 2009Allowed
Dr. Richa Singh Vs Public Service Commission and Another
Uttarakhand High Court · (2009) 3 UC 1450
Succession Act, 1925 — Section 15, 16
High Courts17 Feb 2009Allowed
Rajendra Singh Vs Union of India (UOI) and Others
Uttarakhand High Court · (2009) 1 UC 681
Central Civil Services (Leave Travel Concession) Rules, 1988 — Rule 12, 12(2)
High Courts16 Feb 2009Allowed
The State of Uttar Pradesh and Others Vs Sri Vikram Singh and Another
Uttarakhand High Court · (2009) 1 UC 701 : (2009) 1 UD 142
High Courts16 Feb 2009Allowed
The Commissioner of Income Tax and Another Vs Sundowner Offshore International (Burmuda) Ltd.
Uttarakhand High Court · (2011) 338 ITR 147 : (2009) 183 TAXMAN 365 : (2009) 1 UD 145
Income Tax Act, 1961 — Section 260A, 44BB
High Courts13 Feb 2009
The New India Assurance Company Ltd. Vs Smt. Dilshad Begum and Others
Uttarakhand High Court · (2009) 3 UC 1467 : (2009) 1 UD 301
Employees Compensation Act, 1923 — Section 30, 4, 4A
High Courts12 Feb 2009Dismissed
Smt. Som Lata and Others Vs Pradhan Prabandhak, Roza Sugar Works
Uttarakhand High Court · (2009) 2 UC 846 : (2009) 1 UD 156
Employees Compensation Act, 1923 — Section 30
High Courts12 Feb 2009Dismissed
Darmiyan Singh Vs Union of India (UOI)
Uttarakhand High Court · (2009) 2 UC 978 : (2009) 1 UD 451
Motor Vehicles Act, 1988 — Section 140, 146, 166, 173
High Courts12 Feb 2009Dismissed
The Commissioner of Income Tax, Assistant Commissioner Income Tax and Dy. Commissioner of Income Tax Vs Iqbalpur Cooperative Cane Development Union Ltd.
Uttarakhand High Court · (2009) 179 TAXMAN 27 : (2009) 1 UD 283
Income Tax Act, 1961 — Section 260A, 271B, 44AB, 80P
High Courts12 Feb 2009
The New India Assurance Company Ltd. Vs Smt. Beena Kothiyal (since deceased) and Others
Uttarakhand High Court · (2009) 02 UK CK 0003
Motor Vehicles Act, 1988 — Section 173
High Courts11 Feb 2009
Smt. Vijaya Devi and Others Vs The Oriental Insurance Company Ltd. and Others
Uttarakhand High Court · (2009) 3 UC 1469
Motor Vehicles Act, 1988 — Section 173
High Courts10 Feb 2009Allowed
The State Vs Sumer Chand
Uttarakhand High Court · (2009) 02 UK CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 378Penal Code, 1860 (IPC) — Section 304, 324
High Courts10 Feb 2009
National Insurance Company Ltd. Vs Smt. Anita Devi and Others
Uttarakhand High Court · (2009) 2 UC 971 : (2009) 1 UD 445
Motor Vehicles Act, 1988 — Section 173
High Courts15 Jan 2009Allowed
Abdul Hasan Rizvi Vs State of Uttarakhand and Another
Uttarakhand High Court · (2009) 1 UD 271
High Courts09 Jan 2009Allowed
Ranvir Singh Panwar Vs State of Utarakhand and Others
Uttarakhand High Court · (2009) 01 UK CK 0007
Uttar Pradesh Reorganisation Act, 2000 — Section 73(2)
High Courts09 Jan 2009Allowed
Vinod Kumar Burman Vs Uttarakhand Public Service Commission and Others
Uttarakhand High Court · (2009) 1 UC 557
High Courts09 Jan 2009Dismissed
Acme Tele Power Limited Vs Sintex Industries Limited and Another
Uttarakhand High Court · (2009) 1 UC 704
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1 , Order 39 Rule 2, Order 7 Rule 1, 151, 20Patents Act, 1970 — Section 104, 108, 2, 25(2), 48
High Courts09 Jan 2009Dismissed
R.S. Siromani Vs C.B.I
Uttarakhand High Court · (2009) 01 UK CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 161