High Courts11 Sept 2009Dismissed
Director of Income Tax International Taxation and Dy. Commissioner Income Tax Vs Western Geco International Ltd.
Uttarakhand High Court · (2009) 09 UK CK 0021
Income Tax Act, 1961 — Section 10, 148, 209, 234B, 260A
COURT ARCHIVE
Uttarakhand High Court judgments, 2009
528 judgments · page 9 of 27
High Courts11 Sept 2009
Commissioner of Income Tax Vs Enron Expat Services Inc. Enron Expat Services Inc. Vs Assistant Commissioner of Income Tax (OSD)
Uttarakhand High Court · (2010) 236 CTR 286 : (2010) 327 ITR 626
Income Tax Act, 1961 — Section 142(1), 143(1), 260A, 32, 42
High Courts11 Sept 2009Disposed Off
Western Geco International Ltd. Vs Assistant Commissioner of Income Tax
Uttarakhand High Court · (2009) 09 UK CK 0001
Income Tax Act, 1961 — Section 10, 143, 260A
High Courts10 Sept 2009Allowed
Smt. Suman Rawat Vs Smt. Minta Devi Chauhan and Another
Uttarakhand High Court · (2009) 09 UK CK 0010
Constitution of India, 1950 — Article 226, 227Uttar Pradesh General Clauses Act, 1904 — Section 9
High Courts10 Sept 2009Dismissed
State Vs Fakir Chandra
Uttarakhand High Court · (2011) 1 NCC 685 : (2011) 1 UC 328
Arms Act, 1959 — Section 25, 27, 4Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(3)Penal Code, 1860 (IPC) — Section 302, 307, 323, 324, 84
High Courts08 Sept 2009Dismissed
Smt. Radhika Devi Vs State of Uttaranchal and Others
Uttarakhand High Court · (2009) 3 UC 1902
Constitution of India, 1950 — Article 21Uttar Pradesh Reorganisation Act, 2000 — Section 54
High Courts08 Sept 2009Dismissed
Commissioner, Commercial Tax Vs Uttaranchal Seeds and Tarai Development Corporation Ltd.
Uttarakhand High Court · (2009) 2 UD 370 : (2010) 29 VST 472
Uttarakhand Value Added Tax Act, 2005 — Section 3, 4, 55
High Courts08 Sept 2009
Smt. Rani Padma Devi and Others Vs State and Others
Uttarakhand High Court · (2009) 09 UK CK 0014
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts08 Sept 2009Allowed
Devi Lal Sah (Since deceased) Vs Additional District Magistrate (E)/Rent Control and Eviction Officer and Others
Uttarakhand High Court · (2009) 3 UC 1919
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 16(9), 18, 25
High Courts08 Sept 2009Allowed
Jahid Vs State of Uttarakhand
Uttarakhand High Court · (2010) 1 NCC 315 : (2010) 1 UC 32
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts08 Sept 2009Allowed
Ex. Rect. Rakesh Kumar (No. 15347148 P) Vs Union of India (UOI) and Another
Uttarakhand High Court · (2009) 3 UC 1932
Army Rules, 1954 — Rule 13, 13(1), 13(2), 13(3)Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts07 Sept 2009Allowed
Ved Prakash Vs Sri Mangay Ram and Others
Uttarakhand High Court · (2009) 3 UC 1899
Civil Procedure Code, 1908 (CPC) — Section 16 , 21Limitation Act, 1963 — Article 54
High Courts07 Sept 2009Allowed
Onkar Shukla Vs State of Uttaranchal and Another
Uttarakhand High Court · (2010) 1 NCC 266
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 500
High Courts07 Sept 2009
Nandan Singh and Others Vs The State
Uttarakhand High Court · (2011) 2 UC 820
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 147, 149, 427, 436
High Courts02 Sept 2009
Shri Rajendra Singh Bisht Vs Khadi and Village Industries Commission and Others
Uttarakhand High Court · (2009) 09 UK CK 0020
Constitution of India, 1950 — Article 14, 16, 226
High Courts01 Sept 2009Allowed
Magan Lal and Others Vs The State
Uttarakhand High Court · (2010) 1 NCC 718
Penal Code, 1860 (IPC) — Section 304, 34
High Courts27 Aug 2009Allowed
Krishna Gopal Mehta and Others Vs The Additional District Judge and Others
Uttarakhand High Court · (2009) 3 UC 1915
Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 106Uttar Pradesh General Clauses Act, 1904 — Section 24
High Courts27 Aug 2009
Kumaon Motor Owners'' Union Ltd. Vs State of U.P. and Others
Uttarakhand High Court · (2010) 1 LLJ 26 : (2009) 3 UC 1973 : (2009) 2 UD 408
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Industrial Disputes Act, 1947 — Section 4AUttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts26 Aug 2009Dismissed
Arvind Kumar Vs Registrar, U.P, Co-operative Societies and Others
Uttarakhand High Court · (2009) 08 UK CK 0017
Constitution of India, 1950 — Article 12, 14, 16, 226Uttar Pradesh Cooperative Institutional Service Board) Regulations, 1985 — Regulation 2, 4(1)Uttar Pradesh Co-operative Societies Act, 1965 — Section 120, 122, 122(1)
High Courts25 Aug 2009Allowed
Smt. Pooja Rajput Vs State of Uttarakhand and Others
Uttarakhand High Court · AIR 2010 Utt 24 : (2009) 3 UC 1937 : (2009) 2 UD 366
Constitution of India, 1950 — Article 243(O), 243O(b)Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)(g)(iiia)