High Courts09 Oct 2009Dismissed
The New India Assurance Company Ltd. Vs Smt. Adarsha Bhatia and Others
Uttarakhand High Court · (2009) 10 UK CK 0016
Motor Vehicles Act, 1988 — Section 163A, 166, 173Penal Code, 1860 (IPC) — Section 279, 304A, 338
COURT ARCHIVE
Uttarakhand High Court judgments, 2009
528 judgments · page 8 of 27
High Courts07 Oct 2009Dismissed
Kalu Ram Vs Sanjeev Kumar and Others
Uttarakhand High Court · (2009) 10 UK CK 0029
Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 106
High Courts07 Oct 2009Allowed
Gulab Singh Vs Dayanand Shiksha Sansthan and Master Vijay Singh through mother and natural guardian Basanti Devi
Uttarakhand High Court · (2010) 1 UC 30 : (2009) 2 UD 545
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 21
High Courts07 Oct 2009Dismissed
Jagdev Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 10 UK CK 0017
High Courts05 Oct 2009Allowed
Sri Gulab Rai (since deceased) through L. Rs. Vs The II Additional District Judge and Others
Uttarakhand High Court · (2009) 10 UK CK 0028
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Reorganisation Act, 2000 — Section 35Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts25 Sept 2009Dismissed
Km. Kxitiza Pandey Vs State of Uttarakhand and Another
Uttarakhand High Court · (2009) 09 UK CK 0027
High Courts25 Sept 2009
Harsh Lal and Another Vs State of Uttarakhand
Uttarakhand High Court · (2009) 09 UK CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 307, 34, 506
High Courts24 Sept 2009
Devendra and Others Vs State of Uttarakhand and Another
Uttarakhand High Court · (2009) 09 UK CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 482, 483Penal Code, 1860 (IPC) — Section 147, 148, 307, 427, 452
High Courts23 Sept 2009Dismissed
Mahadeo Prasad Vs The State
Uttarakhand High Court · (2009) 09 UK CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1988 — Section 5
High Courts22 Sept 2009
Inder Singh Vs State of Uttaranchal
Uttarakhand High Court · (2009) 09 UK CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts22 Sept 2009
Nestle India Limited. Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 09 UK CK 0004
COMPANIES ACT, 1956 — Section 25, 4
High Courts18 Sept 2009Allowed
Dr. Pushpa Puri Memorial Charitable Trust and Sri Karan Singh Chauhan Vs 2nd Additional District Judge and State of U.P.
Uttarakhand High Court · AIR 2010 Utt 22 : (2009) 3 UC 1957 : (2009) 2 UD 395
Succession Act, 1925 — Section 276, 295, 379
High Courts17 Sept 2009Dismissed
Mohan Singh Vs Chairman, Zila Panchayat, Almora and Another
Uttarakhand High Court · (2009) 09 UK CK 0018
Constitution of India, 1950 — Article 226
High Courts17 Sept 2009Dismissed
Roop Chand Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 09 UK CK 0013
Constitution of India, 1950 — Article 226
High Courts16 Sept 2009Dismissed
Kunwar M.A. Khan Vs Kumaon Mandal Vikas Nigam Ltd. and Another
Uttarakhand High Court · (2009) 09 UK CK 0025
High Courts16 Sept 2009
Smt. Sudha Vs Manoj Kumar and Another
Uttarakhand High Court · (2009) 3 UC 1967
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3
High Courts16 Sept 2009Allowed
Km. Shalini Dhiman Vs Manoj Kumar
Uttarakhand High Court · (2009) 09 UK CK 0007
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 11, 12, 20, 23(2)
High Courts15 Sept 2009Allowed
Smt. Bhagwati Rawat and Another Vs State of Uttarakhand and Others Rama Shankar Sharma Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 3 UC 1904 : (2009) 2 UD 440 : (2010) 2 UPLBEC 22
Uttar Pradesh Intermediate Education Act, 1921 — Regulation 5
High Courts15 Sept 2009Allowed
Mor Singh and Another Vs State of U.P.
Uttarakhand High Court · (2009) 09 UK CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts15 Sept 2009Dismissed
Ramesh Chandra Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 09 UK CK 0012
Constitution of India, 1950 — Article 226