High Courts23 Oct 2009
State of Uttarakhand and Others Vs Khemanand and Others, Jitendra Singh and Others, Mahendra Singh and Others and Trilok Singh and Others
Uttarakhand High Court · (2009) 10 UK CK 0011
Limitation Act, 1963 — Section 5
COURT ARCHIVE
Uttarakhand High Court judgments, 2009
528 judgments · page 7 of 27
High Courts22 Oct 2009Allowed
Smt. Punni Vs Samay Singh
Uttarakhand High Court · (2010) 1 UC 130
Uttar Pradesh Land Revenue Act, 1901 — Section 219Uttar Pradesh Reorganisation Act, 2000 — Section 91
High Courts22 Oct 2009Allowed
Mohd. Usman Vs Smt. Gulshan Ara
Uttarakhand High Court · (2009) 10 UK CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 125Dowry Prohibition Act, 1961 — Section 3, 4Family Courts Act, 1984 — Section 1, 19, 2, 3
High Courts22 Oct 2009Allowed
State of Uttaranchal and Others Vs Bhoodev Singh
Uttarakhand High Court · (2010) 1 UC 295 : (2009) 2 UD 491
Constitution of India, 1950 — Article 226
High Courts21 Oct 2009
DSM Group of Industries Vs Union of India (UOI) and Another
Uttarakhand High Court · (2009) 10 UK CK 0024
Constitution of India, 1950 — Article 19Essential Commodities Act, 1955 — Section 3
High Courts20 Oct 2009Allowed
General Secretary, BHEL, Mazdoor Union and Another Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 10 UK CK 0044
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 4K
High Courts20 Oct 2009
Kashmir Singh Vs Union of India (UOI) and Others
Uttarakhand High Court · (2009) 10 UK CK 0021
Army Act, 1950 — Section 106, 38
High Courts14 Oct 2009Dismissed
Mukesh Bhatnagar, Rajesh Bhatnagar and Smt. Kailasho alias Kailashwati Vs State of Uttrakhand
Uttarakhand High Court · (2009) 10 UK CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374Penal Code, 1860 (IPC) — Section 304B
High Courts14 Oct 2009
Sudhir Kumar Wason Vs The State and I.C. Sharma, Inspector
Uttarakhand High Court · (2010) 1 NCC 275
Criminal Procedure Code, 1973 (CrPC) — Section 190, 313, 323, 397, 401Penal Code, 1860 (IPC) — Section 325, 34, 342, 377, 511
High Courts14 Oct 2009
Jaswant Singh and Another Vs State of Uttaranchal
Uttarakhand High Court · (2009) 10 UK CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 446, 449Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 18
High Courts14 Oct 2009
Parvez Miyan and Vishnu Chand Gautam Vs The State Sudhir Kumar Wason Vs The State
Uttarakhand High Court · (2010) 1 NCC 292
Criminal Procedure Code, 1973 (CrPC) — Section 190, 313, 323, 374, 397Penal Code, 1860 (IPC) — Section 325, 34, 342, 377, 511
High Courts14 Oct 2009Allowed
Harish Kukreti Vs State of Uttrakhand
Uttarakhand High Court · (2009) 10 UK CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 161, 374Penal Code, 1860 (IPC) — Section 302
High Courts14 Oct 2009
Harjeet Singh Vs The State
Uttarakhand High Court · (2010) 1 NCC 289
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 374Penal Code, 1860 (IPC) — Section 395, 397, 411, 412Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5, 6
High Courts14 Oct 2009Dismissed
Shameem, Akbar, Masoom @ Furkan and Sultan @ Saeru Vs State of Uttrakhand
Uttarakhand High Court · (2010) 1 NCC 607 : (2010) 1 UC 6 : (2009) 2 UD 493
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374Penal Code, 1860 (IPC) — Section 120B, 302, 307, 34, 506
High Courts13 Oct 2009Dismissed
Devendra Vigyani Vs District Judge, Munsif Tehri and Sri Sohan Singh @ Havaldar Saheb ((since deceased) and Smt. Ram Dei and Others)
Uttarakhand High Court · (2009) 10 UK CK 0027
Constitution of India, 1950 — Article 226, 227Specific Relief Act, 1963 — Section 6
High Courts12 Oct 2009Allowed
Rakesh Kumar Joshi Vs State of Uttarakhand and Another
Uttarakhand High Court · (2009) 10 UK CK 0022
High Courts12 Oct 2009Dismissed
National Insurance Company Ltd. Vs Shri Lalit Singh Negi and Another
Uttarakhand High Court · (2010) 1 UC 23
Motor Vehicles Act, 1988 — Section 145, 146, 147, 147(1), 149(1)
High Courts12 Oct 2009Dismissed
United India insurance Company Ltd. Vs Smt. Ujala Devi and Another
Uttarakhand High Court · (2009) 10 UK CK 0008
Workmens Compensation Act, 1923 — Section 10, 30, 4
High Courts09 Oct 2009
State of Uttaranchal and Others Vs Prem Chandra Sachan
Uttarakhand High Court · (2009) 10 UK CK 0042
High Courts09 Oct 2009
State of Uttarakhand Vs Pooran Singh Negi and Others
Uttarakhand High Court · (2009) 10 UK CK 0030
Penal Code, 1860 (IPC) — Section 201, 202, 302, 394, 411