High Courts04 Dec 2009Dismissed
U.P. State Road Transport Corporation Vs Appellate Authority and Others
Uttarakhand High Court · (2010) 124 FLR 571 : (2010) 2 LLJ 173 : (2010) 1 UD 58
Payment of Gratuity Act, 1972 — Section 4, 4(6), 4(6)(a)
COURT ARCHIVE
Uttarakhand High Court judgments, 2009
528 judgments · page 3 of 27
High Courts03 Dec 2009Allowed
Vijay Kumar Agarwal Vs Mahesh Kumar Agarwal
Uttarakhand High Court · (2010) CriLJ 1753 : (2010) 1 NCC 440 : (2010) 1 UD 115
Criminal Procedure Code, 1973 (CrPC) — Section 173, 227, 239, 240, 245Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts03 Dec 2009Allowed
Kanwar Singh and Another Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 1 NCC 399 : (2010) 1 UD 97
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 156, 482Penal Code, 1860 (IPC) — Section 120B, 415, 420, 461, 463
High Courts03 Dec 2009Allowed
Hari Singh Chilwal Vs District Magistrate and Another
Uttarakhand High Court · (2010) 1 UD 78
Forest Act, 1927 — Section 28
High Courts03 Dec 2009Dismissed
Tehri Hydro Development Corporation Ltd. Vs Smt. Janki Devi and Others Smt. Janki Devi and Smt. Sona Devi Vs Sri Shiv Singh, Sri Dhan Singh, Sri Jaipal Singh and Sri Shoorvir Singh
Uttarakhand High Court · (2009) 12 UK CK 0030
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts03 Dec 2009Dismissed
Dayaluram Vs Rajendra Kumar Sharma
Uttarakhand High Court · (2009) 12 UK CK 0029
Constitution of India, 1950 — Article 226, 227
High Courts02 Dec 2009Dismissed
State Vs Iqbal
Uttarakhand High Court · (2009) 12 UK CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
High Courts02 Dec 2009
Nona Rastogi and Bulva and Another Vs State of Uttrakhand
Uttarakhand High Court · (2009) 12 UK CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 320, 374Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts02 Dec 2009Allowed
Ganesh Singh Nagarkoti Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 1 NCC 389
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4), 125(5), 482Hindu Marriage Act, 1955 — Section 9
High Courts01 Dec 2009Dismissed
Smt. Mithilesh Verma Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 12 UK CK 0053
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 43 Rule 1, Order 9 Rule 8 , Order 9 Rule 9Land Acquisition Act, 1894 — Section 18 , 26Limitation Act, 1963 — Section 5
High Courts01 Dec 2009
Satendra Singh and Others Vs State of U.P.
Uttarakhand High Court · (2009) 12 UK CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 498A
High Courts01 Dec 2009Allowed
Apolo Manral Vs Union of India (UOI)
Uttarakhand High Court · (2009) 12 UK CK 0034
Constitution of India, 1950 — Article 226
High Courts01 Dec 2009Dismissed
Angpal @ Chhanga Vs The State
Uttarakhand High Court · (2010) 1 NCC 635 : (2010) 1 UD 231
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts30 Nov 2009Dismissed
Smt. Rashmi Negi Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 1 UC 110
Constitution of India, 1950 — Article 226Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 16, 18, 19(3), 21, 22
High Courts30 Nov 2009
Smt. Suman Lata Bisht Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 1 UC 94
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 5, 6(1)Uttaranchal State Commission for Other Backward Classes Act, 2003 — Section 9
High Courts30 Nov 2009Dismissed
Smt. Rashmi Negi Vs State of Uttarakhand and others
Uttarakhand High Court · (2010) 1 UC 110
Constitution of India, 1950 — Article 226
High Courts30 Nov 2009Dismissed
Mehar Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 1 NCC 421
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 302, 34
High Courts27 Nov 2009
Ashok Singh and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 1 UC 126
Uttar Pradesh Panchayat Raj Act, 1947 — Section 11F
High Courts26 Nov 2009Dismissed
Raje Ram Singh Vs State of U.P. and Others
Uttarakhand High Court · (2009) 11 UK CK 0047
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 307, 332, 395Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 14(2), 20
High Courts26 Nov 2009
Sri Balkar Singh (since deceased), through L.Rs. Vs The Board of Revenue and Others
Uttarakhand High Court · (2009) 11 UK CK 0039
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 2(2), 4, 4(2), 5, 5(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 134, 135, 136, 137, 209