High Courts21 Dec 2010Dismissed
Shri Sunil Agarwal Vs Smt. Madhvi Thakur
Uttarakhand High Court · (2011) 1 UD 377
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2, Order 9 Rule 13Limitation Act, 1963 — Section 5
COURT ARCHIVE
Uttarakhand High Court judgments, 2010
1,690 judgments · page 5 of 85
High Courts21 Dec 2010
Committee of Management and Another Vs State and Others
Uttarakhand High Court · (2010) 12 UK CK 0007
Constitution of India, 1950 — Article 19(1)
High Courts20 Dec 2010
U.A. Transport Corporation Vs Employees Provident Fund Organisation
Uttarakhand High Court · (2011) 128 FLR 945 : (2011) 3 LLJ 43 : (2011) LLR 418
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 17B, 7A(3), 7Q
High Courts20 Dec 2010Dismissed
Noor Ahmad Vs State of Uttrakhand
Uttarakhand High Court · (2010) 12 UK CK 0170
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 302Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts20 Dec 2010
Kare Singh (Ex Bandi Rakshak) Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 12 UK CK 0147
High Courts20 Dec 2010
Kailash Chandra Arya Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 12 UK CK 0110
High Courts20 Dec 2010Dismissed
S/Shri B.T.C. Industries Pvt. Ltd. Vs Commissioner, Trade Tax / Commercial Tax
Uttarakhand High Court · (2012) 50 VST 103
High Courts20 Dec 2010
The people Union''s of Civil Liberty, Uttarakhand Chapter Vs High Court of Uttarakhand
Uttarakhand High Court · (2010) 12 UK CK 0054
Constitution of India, 1950 — Article 225
High Courts20 Dec 2010
Sanjai Kumar Vs Delimitation Committee, District Haridwar and Others
Uttarakhand High Court · (2010) 12 UK CK 0046
Uttar Pradesh Panchayat Raj Act, 1947 — Section 11
High Courts20 Dec 2010
GIL Mauritius Holdings Ltd. Vs Deputy Director of Income Tax
Uttarakhand High Court · (2010) 12 UK CK 0022
Income Tax Act, 1961 — Section 142(1), 143(2), 148
High Courts20 Dec 2010Dismissed
Ashish Kumar and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 12 UK CK 0021
Uttar Pradesh Subordinate Service Rules, 1980 — Rule 15, 15(5)
High Courts16 Dec 2010
Ram Kumar Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 12 UK CK 0187
High Courts16 Dec 2010Allowed
Hindbir Singh alias Guddu and Others Vs State of Uttar Pradesh (Now State of Uttarakhand)
Uttarakhand High Court · (2011) 2 NCC 141 : (2011) 1 UD 335
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 120(B), 147, 148, 149, 302
High Courts16 Dec 2010
Sanjay Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 12 UK CK 0148
Police Act, 1861 — Section 2Prevention of Corruption Act, 1988 — Section 7
High Courts16 Dec 2010
B.D. Oli Vs Smt. Manisha Pawar, Secretary
Uttarakhand High Court · (2010) 12 UK CK 0109
High Courts16 Dec 2010Dismissed
Nasar Ahmad Khan Vs State of Uttaranchal and Others
Uttarakhand High Court · (2010) 12 UK CK 0100
Uttar Pradesh Water Supply and Sewerage Act, 1975 — Section 3, 37(1)
High Courts16 Dec 2010Dismissed
Smt. Sushila Gairola Vs Tehri Hydro Development Corporation and Others
Uttarakhand High Court · (2010) 12 UK CK 0099
High Courts16 Dec 2010Dismissed
Sudhir Kumar Bahuguna Vs State and Another
Uttarakhand High Court · (2011) 1 NCC 391 : (2011) 1 UD 92
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(1), 357(2), 357(3), 357(5)Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts16 Dec 2010Allowed
Kumaon Garhwal Chamber of Commerce and Industry Chamber House Industrial Estate and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 1 UD 106
Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 143, 2, 239(2), 37, 9Uttar Pradesh Reorganisation Act, 2000 — Section 89
High Courts16 Dec 2010Dismissed
Union of India (UOI) and Others Vs Aan Singh
Uttarakhand High Court · (2007) 1 UC 347
Army Pension Rules, 1961 — Rule 7Pension Regulations for Army, 1961 — Regulation 118, 173