COURT ARCHIVE

Uttarakhand High Court judgments, 2010

1,690 judgments · page 77 of 85

High Courts02 Apr 2010Allowed

Gokaran Singh Vs The Union of India (UOI) and Another

Uttarakhand High Court · (2011) 2 UC 991

Central Civil Services (Pension) Rules, 1972 — Rule 38, 38(4), 38(4)Central Reserve Police Force Act, 1949 — Section 16, 4Central Reserve Police Force Rules, 1955 — Rule 16

High Courts02 Apr 2010

Bijendra Kumar and Others Vs State of Uttaranchal and Smt. Lata alias Sonali

Uttarakhand High Court · (2010) 04 UK CK 0056

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A

High Courts02 Apr 2010Dismissed

State Vs Manish Goyal and Others Vijendra Kumar Goyal Vs State of Uttaranchal and Others

Uttarakhand High Court · (2010) 1 NCC 644

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304B, 498A

High Courts02 Apr 2010Dismissed

State of Uttarakhand and Others Vs Kilkileshwar Mining Company and Another

Uttarakhand High Court · (2011) 114 RD 18 : (2011) 1 UC 695 : (2010) 1 UD 393

High Courts02 Apr 2010Dismissed

Trilok Singh Vs State of Uttar Pradesh

Uttarakhand High Court · (2010) 04 UK CK 0042

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 326

High Courts02 Apr 2010Dismissed

Vipin Bihari Lal Vs Managing Director, U.P. Seeds and Tarai Devt. Corp. and Others

Uttarakhand High Court · (2010) 04 UK CK 0033

High Courts02 Apr 2010

Smt. Ganga Devi Vs State of Uttaranchal and Others

Uttarakhand High Court · (2010) 1 NCC 482

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)Penal Code, 1860 (IPC) — Section 494

High Courts01 Apr 2010Allowed

U.P. State Road Transport Corp. Vs Presiding Officer, Labour Court and Others

Uttarakhand High Court · (2010) 04 UK CK 0126

Uttar Pradesh Industrial Disputes Act, 1947 — Section 11CUttar Pradesh State Road Transport Corporation Employees (Other than Officers) Service Regulations, 1981 — Regulation 61(2), 61(6), 7

High Courts01 Apr 2010Dismissed

Ram Dhiraj Vs State of Uttarakhand

Uttarakhand High Court · (2010) 04 UK CK 0097

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 307, 34

High Courts01 Apr 2010

Manohar Chandra Upadhayay Vs State of Uttarakhand and Others

Uttarakhand High Court · (2010) 2 UPLBEC 30

High Courts01 Apr 2010Dismissed

Shyam Sundar Singh Vs State of Uttarakhand and Others

Uttarakhand High Court · (2010) 04 UK CK 0095

High Courts01 Apr 2010Allowed

Deep Singh Vs Maqsood, Ist Addl. Civil Judge and State of Uttaranchal

Uttarakhand High Court · (2010) 04 UK CK 0094

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts01 Apr 2010Allowed

Vishwanath Vs State of Uttarakhand

Uttarakhand High Court · (2010) 04 UK CK 0060

Criminal Procedure Code, 1973 (CrPC) — Section 164, 207, 313, 374Penal Code, 1860 (IPC) — Section 307, 34

High Courts01 Apr 2010

Ramesh Chandra Pant Vs State of Uttaranchal

Uttarakhand High Court · (2010) 04 UK CK 0059

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 304, 324

High Courts01 Apr 2010

Rajkumari Maria Vs Chief Medical Officer and Another

Uttarakhand High Court · (2010) 2 UPLBEC 28

High Courts01 Apr 2010

Gabbar Singh Rawat, Smt. Bhajni Devi and Vipin Singh Rawat Vs State of Uttaranchal and Smt. Neema Rawat

Uttarakhand High Court · (2010) 04 UK CK 0050

Criminal Procedure Code, 1973 (CrPC) — Section 161, 407, 482Penal Code, 1860 (IPC) — Section 498A

High Courts01 Apr 2010

Mahesh Pathak, Harish Chandra Pathak Both, Smt. Janki Pathak and Smt. Mamta Pathak Vs State of Uttarakhand and Smt. Vimla Devi Pathak Smt. Janki Pathak and Others Vs Smt. Vimla Pathak and State of Uttaranchal

Uttarakhand High Court · (2010) 04 UK CK 0045

Criminal Procedure Code, 1973 (CrPC) — Section 173, 210, 482Penal Code, 1860 (IPC) — Section 498A

High Courts01 Apr 2010

Rashmi Jain Vs Adish Kumar Jain through Manager, State Bank of India Adish Kumar Jain through Manager, State Bank of India Vs State of Uttarakhand, Ayush Jain (minor) through his next friend and natural guardian, his mother, Smt. Rashmi Jain, Smt. Rashmi Jain and Aman Jain

Uttarakhand High Court · (2010) 1 UC 612

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397Penal Code, 1860 (IPC) — Section 498A

High Courts31 Mar 2010

Ishwari Devi Rana and Another Vs Rajguru Sri Swami Swarupanand (since deceased) and Others

Uttarakhand High Court · (2011) 1 UC 673

Civil Procedure Code, 1908 (CPC) — Section 92, 96Uttar Pradesh Reorganisation Act, 2000 — Section 35

High Courts30 Mar 2010Dismissed

The State of Uttarakhand and Others Vs Anand Prakash and Another

Uttarakhand High Court · (2011) 2 UC 946

Industrial Disputes Act, 1947 — Section 6(N)