High Courts30 Mar 2010Allowed
Om Prakash Gupta Vs Union of India (UOI)
Uttarakhand High Court · (2010) 03 UK CK 0030
Cantonments Act, 1924 — Section 181(2)
COURT ARCHIVE
Uttarakhand High Court judgments, 2010
1,690 judgments · page 78 of 85
High Courts30 Mar 2010Allowed
U.P. State Road Transport Corporation Vs State of U.P. and Others
Uttarakhand High Court · (2011) 1 UC 610
High Courts30 Mar 2010Allowed
Man Singh Bohra Vs The State
Uttarakhand High Court · (2010) 03 UK CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22, 42, 42(1), 67Uttar Pradesh Narcotic Drugs Rules, 1986 — Rule 77
High Courts30 Mar 2010
Nathu Ram Bhagat and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2010) 1 NCC 668
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 506
High Courts29 Mar 2010Allowed
Roop Singh Vs State of Uttarakhand
Uttarakhand High Court · (2010) 03 UK CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Forest Act, 1927 — Section 26Penal Code, 1860 (IPC) — Section 147, 148, 307, 379
High Courts29 Mar 2010
Vijay Moses Das and Another Vs Central Bureau of Investigation
Uttarakhand High Court · (2010) 2 ACR 1615 : (2010) 1 NCC 757 : (2010) 1 UD 492
Criminal Procedure Code, 1973 (CrPC) — Section 265A, 265B, 265B(4), 265C, 265EPenal Code, 1860 (IPC) — Section 420, 468, 471
High Courts27 Mar 2010Allowed
Rakesh Kumar Khandelwal Vs State of Uttaranchal and Another
Uttarakhand High Court · (2010) 03 UK CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 200, 313Negotiable Instruments Act, 1881 (NI) — Section 138, 9
High Courts27 Mar 2010
State Consumer Disputes Redressal Commission Vs Uttarakhand State Information Commission and Others
Uttarakhand High Court · AIR 2010 Utt 55 : (2011) 1 UC 579 : (2010) 1 UD 373
Constitution of India, 1950 — Article 213, 227, 235, 343, 343(2)Consumer Protection Act, 1986 — Section 24B, 24B(1), 3Right to Information Act, 2005 — Section 20, 4, 4(1), 4(2), 4(3)
High Courts27 Mar 2010Dismissed
Vishawa Nath Vs State of U.P. and Others
Uttarakhand High Court · (2010) 03 UK CK 0026
Constitution of India, 1950 — Article 14, 311Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 4
High Courts26 Mar 2010Allowed
Tayyab Vs Principal Judge, Family Court, Haridwar
Uttarakhand High Court · (2010) 1 UC 635
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts26 Mar 2010Dismissed
Smt. Tulsi Devi Vs State of U.P. and another
Uttarakhand High Court · (2011) 4 Crimes 383 : (2010) 1 UC 552
Criminal Procedure Code, 1973 (CrPC) — Section 200, 313Negotiable Instruments Act, 1881 (NI) — Section 138, 15, 16, 9
High Courts26 Mar 2010Dismissed
Suman Devi Vs Bharat Bhushan
Uttarakhand High Court · (2010) 1 UC 529
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 13B
High Courts26 Mar 2010
Smt. Vandana Baloni Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 1 UC 705
Dying in Harness Rules, 1974 — Rule 5
High Courts25 Mar 2010Dismissed
Pushkar Singh Rawat and 15 others Vs State of Uttarakhand and others
Uttarakhand High Court · (2011) 1 UC 684
High Courts25 Mar 2010
Monica Kaur Sabharwal Vs State of Uttarakhand
Uttarakhand High Court · (2010) 1 UC 631
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 419, 498A
High Courts25 Mar 2010
Imran Vs State of Uttarakhand
Uttarakhand High Court · (2010) 1 UC 573
Criminal Procedure Code, 1973 (CrPC) — Section 482Forest (Uttarakhand Amendment) Act, 2001 — Section 52A, 52B
High Courts25 Mar 2010Allowed
Dr. Rajendra Prasad Purohit Vs State and Others
Uttarakhand High Court · (2012) 1 NCC 181 : (2010) 1 NCC 750
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 210, 482Penal Code, 1860 (IPC) — Section 395, 429, 504, 506
High Courts23 Mar 2010
Smt. Sant Kaur Vs Smt. Hanit and Others
Uttarakhand High Court · (2011) 1 UC 694
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 7(7)
High Courts23 Mar 2010Allowed
Kameshwar Nath Pathak Vs State of U.P. and Others
Uttarakhand High Court · (2010) 03 UK CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409, 420, 468, 471
High Courts23 Mar 2010Dismissed
Rakesh Kumar Vs Nagar Palika and Another
Uttarakhand High Court · (2010) 03 UK CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Uttar Pradesh Nagar Palika Act, 1916 — Section 265, 299, 307