High Courts30 Oct 2009Allowed
Neha Saini Vs State of Uttarakhand and Another
Uttarakhand High Court · AIR 2009 Utt 36 : (2010) 1 UC 42 : (2009) 2 UD 561
Constitution of India, 1950 — Article 14, 15, 16, 5Succession Act, 1925 — Section 15, 16, 19, 4
COURT ARCHIVE
Uttarakhand High Court judgments, 2009
528 judgments · page 6 of 27
High Courts29 Oct 2009Dismissed
Jal Singh Vs State of Uttaranchal and Others
Uttarakhand High Court · (2010) 1 UC 66
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48(1)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 122B(4F), 132, 195, 197
High Courts29 Oct 2009
Kishan Lal Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 10 UK CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401Family Courts Act, 1984 — Section 19
High Courts29 Oct 2009Allowed
Jafar Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 1 UC 290
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 8
High Courts29 Oct 2009Dismissed
Moh. Yasin and Another Vs Deputy Director of Consolidation and Another
Uttarakhand High Court · (2009) 10 UK CK 0012
High Courts28 Oct 2009Allowed
Ram Charan and Others Vs Surat Singh Sajwan and New India Insurance Company
Uttarakhand High Court · (2009) 10 UK CK 0038
Motor Vehicles Act, 1988 — Section 140, 166, 173
High Courts28 Oct 2009Dismissed
Smt. Savita Kamboj Vs Yashpal Singh Kamboj
Uttarakhand High Court · (2010) 1 UC 21
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13
High Courts28 Oct 2009Dismissed
Smt. Sheela Vs Baldev Singh
Uttarakhand High Court · AIR 2010 Utt 18 : (2009) 2 UD 510
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 13(1)(iii)
High Courts27 Oct 2009Dismissed
State of Uttarakhand and Others Vs Smt. Revati Devi
Uttarakhand High Court · (2010) 1 UC 4 : (2010) 2 UPLBEC 20
Uttar Pradesh Basic Education Rules, 1972 — Rule 19, 21
High Courts27 Oct 2009Dismissed
Jeet Lal @ Jeeta Mal, Sukh Dev, Virendra Kumar and Lt. Col. Girish Parashar and Another Vs Gram Sabha
Uttarakhand High Court · (2009) 2 UD 636
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 189, 194
High Courts27 Oct 2009Allowed
Smt. Kamlesh Rani and Others Vs Sri Vishwamitra Agarwal Sri Vishwamitra Agarwal (since deceased)
Uttarakhand High Court · (2009) 10 UK CK 0034
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 16
High Courts27 Oct 2009Allowed
State of U.P. Vs Ram Singh and State Public Services Tribunal
Uttarakhand High Court · (2009) 10 UK CK 0033
High Courts27 Oct 2009Allowed
Balram Vs Deputy Director Consolidation and Others
Uttarakhand High Court · (2010) 1 UC 63
Limitation Act, 1963 — Section 5
High Courts27 Oct 2009
Harendra Singh Vs Commissioner Garhwal Region and Others Sardar Ranbir Singh and Another Vs Sardar Harendra Singh and Others Sardar Ranbir Singh Vs Chief Revenue Commissioner and Others
Uttarakhand High Court · AIR 2010 Utt 19 : (2010) 1 UD 120
State Financial Corporations Act, 1951 — Section 32(G)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 288
High Courts27 Oct 2009Dismissed
Jeet Lal @ Jeeta Mal, Sukh Dev., Virendra Kumar and Lt. Col. Girish Parashar and Another Vs Gram Sabha
Uttarakhand High Court · (2009) 2 UD 636
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 189, 194
High Courts26 Oct 2009Allowed
United India Insurance Company Ltd. Vs Tara Devi and Others
Uttarakhand High Court · (2010) 1 UC 27
Constitution of India, 1950 — Article 142Motor Vehicles Act, 1988 — Section 166, 173
High Courts26 Oct 2009Allowed
Sameer Singh Vs Union of India (UOI) and Others
Uttarakhand High Court · (2010) 1 UC 291 : (2009) 2 UD 575
High Courts26 Oct 2009Allowed
Gulfam Ali and Others Vs State of Uttarakhand and Another
Uttarakhand High Court · (2009) 10 UK CK 0015
Uttar Pradesh Panchayat Raj Act, 1947 — Section 29, 32, 32(4), 41Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 125AUttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 178, 178(1), 178(4), 180, 187(1)
High Courts23 Oct 2009Dismissed
Iiam Chand and Others Vs Smt. Kunta
Uttarakhand High Court · (2010) 1 UC 54
Civil Procedure Code, 1908 (CPC) — Section 34Specific Relief Act, 1963 — Section 20Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154
High Courts23 Oct 2009Allowed
Hemker Chandra Tripathi, Bijendra Singh Parmar and Rajendra Prasad Sharma all are posted as Librarian in Government Post Graduate College Vs State of Uttaranchal and Others
Uttarakhand High Court · (2009) 10 UK CK 0026
Constitution of India, 1950 — Article 226