High Courts25 Nov 2010
Seema Mehta @ Shweta Mehta Vs Gajesh Dutt Mehta
Uttarakhand High Court · (2010) 3 UC 2095
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 28, 9Penal Code, 1860 (IPC) — Section 406
COURT ARCHIVE
Uttarakhand High Court judgments, 2010
1,690 judgments · page 13 of 85
High Courts25 Nov 2010
Ramesh Kumar Vs Smt. Rajesh and two others
Uttarakhand High Court · (2011) 1 UD 62
Family Courts Act, 1984 — Section 19Hindu Adoptions and Maintenance Act, 1956 — Section 23, 23(1), 23(3)
High Courts24 Nov 2010Allowed
Union of India (UOI) Vs Kalyan Singh and Another
Uttarakhand High Court · (2010) 11 UK CK 0113
High Courts24 Nov 2010
Sufi Aziz Ur Rehman Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 11 UK CK 0111
Waqf Act, 1995 — Section 14(1), 14(2), 14(3), 14(4), 16
High Courts24 Nov 2010Dismissed
State of U.P. (now State of Uttarakhand) Vs Jeewan Lal Sharma and Others
Uttarakhand High Court · (2011) 1 NCC 339 : (2010) 3 UC 2100
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 378(4)Penal Code, 1860 (IPC) — Section 302
High Courts24 Nov 2010
Smt. Kiran Pathak Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 11 UK CK 0103
High Courts24 Nov 2010Dismissed
Tara Chandra Ghildiyal Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 2 UD 16
High Courts24 Nov 2010
Azad Singh Vedic Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 11 UK CK 0101
High Courts24 Nov 2010
Smt. Rachna Garg Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 11 UK CK 0069
High Courts24 Nov 2010Partly Allowed
M.K. Jindal Vs Mussoorie Dehradun Development Authority
Uttarakhand High Court · (2010) 11 UK CK 0054
High Courts24 Nov 2010Dismissed
State Vs Sanjay Kumar and Ishwar Chand
Uttarakhand High Court · (2011) 1 NCC 335 : (2010) 3 UC 2097
Criminal Procedure Code, 1973 (CrPC) — Section 307, 313, 378(4)Penal Code, 1860 (IPC) — Section 201, 302, 323, 34, 506
High Courts24 Nov 2010Allowed
Sajid Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 11 UK CK 0030
High Courts24 Nov 2010
Graduate School of Business Administration (GSBA) Trust Vs Sub Divisional Magistrate/Joint Magistrate and Dr. P.L. Maggu
Uttarakhand High Court · (2010) 11 UK CK 0013
High Courts23 Nov 2010
Smt. Champa Upreti Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 11 UK CK 0110
Constitution of India, 1950 — Article 226
High Courts23 Nov 2010
Dashrath Prasad Bhatt Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 11 UK CK 0105
High Courts23 Nov 2010
Ashish Jain Vs State of Uttaranchal
Uttarakhand High Court · (2010) 11 UK CK 0090
Criminal Procedure Code, 1973 (CrPC) — Section 200, 319, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Nov 2010Allowed
S.P. Memorial Bed. College Vs Union of India (UOI) and Others
Uttarakhand High Court · (2010) 11 UK CK 0059
National Council for Teacher Education Act, 1993 — Section 14(3), 14(6), 15(3), 17
High Courts23 Nov 2010Allowed
Lalta Prasad Ram Narayan Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 11 UK CK 0037
Essential Commodities Act, 1955 — Section 3, 6A, 7
High Courts23 Nov 2010Allowed
Rishi Kumar Sushil Kumar Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 11 UK CK 0036
Essential Commodities Act, 1955 — Section 3, 6A, 7
High Courts23 Nov 2010Allowed
Shree Dev Bhoomi Institute of Education Vs Union of India (UOI) and Others
Uttarakhand High Court · (2010) 11 UK CK 0032
National Council for Teacher Education Act, 1993 — Section 14(6), 15(3)