High Courts26 Nov 2009Dismissed
Uma Devi Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 1 UC 120
Constitution of India, 1950 — Article 14, 16, 21, 45
COURT ARCHIVE
Uttarakhand High Court judgments, 2009
528 judgments · page 4 of 27
High Courts26 Nov 2009Dismissed
Ram Prasad Dangwal Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 1 NCC 570 : (2010) 1 UC 136
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 191, 192, 193Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts25 Nov 2009Dismissed
Rajendra Prasad Vs The State
Uttarakhand High Court · (2009) 11 UK CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 328
High Courts25 Nov 2009Dismissed
Deshpal and Others Vs Rati Ram and Another
Uttarakhand High Court · (2010) 1 NCC 369 : (2010) 1 UD 105
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 482Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts25 Nov 2009Dismissed
V.P. Vaish Vs The Deputy Registrar and Others
Uttarakhand High Court · (2009) 11 UK CK 0026
Uttar Pradesh Reorganisation Act, 2000 — Section 25(1), 35
High Courts25 Nov 2009Allowed
Vivek Sharma Vs State of Uttarakhand and Another
Uttarakhand High Court · (2009) 11 UK CK 0023
Penal Code, 1860 (IPC) — Section 405, 406, 482
High Courts24 Nov 2009Allowed
Sri Ram Chandra Nautiyal Vs District Magistrate and Others
Uttarakhand High Court · (2009) 11 UK CK 0038
Constitution of India, 1950 — Article 226
High Courts24 Nov 2009Dismissed
Baldev Raj Gagneja and Others Vs Smt. Neha Gagneja
Uttarakhand High Court · (2009) 11 UK CK 0019
Constitution of India, 1950 — Article 14, 15, 21Penal Code, 1860 (IPC) — Section 498AProtection of Women From Domestic Violence Act, 2005 — Section 12, 12(1), 17, 18, 19
High Courts24 Nov 2009Dismissed
Vijendra Singh Vs Assistant Regional Manager, Uttaranchal Parivahan Nigam and Others
Uttarakhand High Court · (2009) 11 UK CK 0016
Constitution of India, 1950 — Article 226Uttar Pradesh State Road Transport Corporation Employees (Other than Officers) Service Regulations, 1981 — Regulation 69, 69A
High Courts23 Nov 2009Allowed
Sri Devendra Mehta (since deceased) and Others Vs Mathu Singh (since deceased) through L.Rs.
Uttarakhand High Court · (2009) 11 UK CK 0028
Civil Procedure Code, 1908 (CPC) — Section 100, 80Uttar Pradesh Reorganisation Act, 2000 — Section 35Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 278, 287A, 331
High Courts20 Nov 2009Allowed
Assistant Commissioner, Kendriya Vidyalaya and Others Vs Anil Kumar
Uttarakhand High Court · (2009) 11 UK CK 0035
Constitution of India, 1950 — Article 14, 311(2)
High Courts20 Nov 2009Dismissed
Smt. Deepika Bisht Vs State of Uttarakhand
Uttarakhand High Court · (2009) 11 UK CK 0003
Constitution of India, 1950 — Article 226, 227
High Courts19 Nov 2009Allowed
State of Uttaranchal Vs Roshan Lal and Others
Uttarakhand High Court · (2010) 1 NCC 432
Penal Code, 1860 (IPC) — Section 307, 323, 324, 34, 504
High Courts19 Nov 2009Allowed
Shaukat Ali and Others Vs Shamsuddin
Uttarakhand High Court · (2010) 1 NCC 429
Criminal Procedure Code, 1973 (CrPC) — Section 212, 212(1), 219, 244, 245Penal Code, 1860 (IPC) — Section 120B, 406, 420, 506
High Courts19 Nov 2009Allowed
Executive Engineer, Power Corporation Ltd., Electricity Distribution Division Vs Deputy Labour Commissioner and Others
Uttarakhand High Court · (2009) 2 UD 637
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6H(1), 6N
High Courts18 Nov 2009Allowed
Jagmohan Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 1 NCC 396
Penal Code, 1860 (IPC) — Section 107, 306
High Courts18 Nov 2009Dismissed
Mahant Mohan Das Disciple of Swami Uttam Das Udasin Vs Bihari D. Chhabariya Trustee / Secretary Maharaj Chetan Dev Awadhoot Ji Ashram Association and Others
Uttarakhand High Court · (2010) 1 AWC 404 : (2009) 3 UC 2008 : (2009) 2 UD 532
Charitable and Religious Trusts Act, 1920 — Section 7Civil Procedure Code, 1908 (CPC) — Section 151, 92Constitution of India, 1950 — Article 25, 26
High Courts17 Nov 2009Dismissed
Anand Singh @ Ani Vs State of Uttrakhand
Uttarakhand High Court · (2009) 11 UK CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302
High Courts17 Nov 2009Dismissed
Yakub Ahmed and Others Vs The State
Uttarakhand High Court · (2010) 1 NCC 444 : (2010) 1 UD 42
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 307, 323, 324, 34
High Courts13 Nov 2009
Akhilesh Kumar and Another Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 11 UK CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204, 320, 482Penal Code, 1860 (IPC) — Section 147, 323, 427, 452, 504