High Courts23 Mar 2010
State of U.P. Vs Baaj Singh and Another
Uttarakhand High Court · (2010) 03 UK CK 0036
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34
COURT ARCHIVE
Uttarakhand High Court judgments, 2010
1,690 judgments · page 79 of 85
High Courts23 Mar 2010Allowed
Nestle India Limited Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 1 UD 498 : (2010) 31 VST 404
Uttarakhand Value Added Tax Act, 2005 — Section 25(6), 3, 4, 4(2)
High Courts22 Mar 2010Allowed
Nishith Kamal Vs State of Uttarakhand
Uttarakhand High Court · (2010) 1 UC 572
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 423
High Courts22 Mar 2010Dismissed
Kulbinder Singh alias Gindi Vs State of Uttrakhand
Uttarakhand High Court · (2010) 1 UC 547
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302, 34
High Courts22 Mar 2010Dismissed
State Vs Trilok Singh and Others
Uttarakhand High Court · (2010) 1 NCC 773
Criminal Procedure Code, 1973 (CrPC) — Section 173ZPenal Code, 1860 (IPC) — Section 302, 34
High Courts22 Mar 2010
Lamboda Eastern Telecommunication and Others Vs Acme Tele-power Pvt. Ltd. and Another
Uttarakhand High Court · AIR 2010 Utt 79
Allahabad High Court Rules, 1952 — Rule 5Arbitration Act, 1940 — Section 39Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 14 Rule 5, Order 21 Rule 105(1), Order 21 Rule 106(1), Order 21 Rule 34
High Courts19 Mar 2010Allowed
Sri Man Singh Vs Gurbachan Singh and Others
Uttarakhand High Court · (2010) 03 UK CK 0043
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts19 Mar 2010Dismissed
Divisional Marketing Manager and Others Vs State and Others etc. etc.
Uttarakhand High Court · (2010) 1 UD 453
Constitution of India, 1950 — Article 226Industrial Disputes (Central) Rules, 1957 — Rule 4, 5, 81ALimitation Act, 1963 — Section 14
High Courts18 Mar 2010Allowed
Rajnish Kumar Vs Surveyor General of India and Others
Uttarakhand High Court · (2011) 1 UC 689
High Courts18 Mar 2010Allowed
Smt. Anita Pachauri Vs Principal, District Institute of Education and Training and Another
Uttarakhand High Court · (2011) 1 UC 600
High Courts18 Mar 2010Allowed
Kunwar Singh Danu Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 03 UK CK 0049
Constitution of India, 1950 — Article 14, 21, 236Penal Code, 1860 (IPC) — Section 420, 467, 468, 471Uttar Pradesh Civil Services (Classification, Control and Appeal) Rules, 1930 — Rule 49A, 49A(1), 49A(1A), 49A(2)
High Courts18 Mar 2010Dismissed
Chandra Pal Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 130 FLR 139 : (2011) 1 UC 617
Civil Services (Classification, Control and Appeal) Rules — Rule 49A, 49A(1), 49A(1A), 49A(2)Constitution of India, 1950 — Article 14, 21, 236Uttaranchal Government Servant (Discipline and Appeal) Rules, 2003 — Rule 4(2), 49
High Courts17 Mar 2010Allowed
Anand Dubey Vs Smt. Sarika Dubey Sarika Dubey Vs Anand Dubey
Uttarakhand High Court · (2010) 1 UC 570
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 26
High Courts17 Mar 2010Dismissed
Ratan and Another Vs State of Uttrakhand
Uttarakhand High Court · (2010) 03 UK CK 0037
Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts17 Mar 2010Allowed
Gajendra Singh Bisht and Others Vs Sri Dhurendr Pal and Others
Uttarakhand High Court · (2010) 03 UK CK 0021
High Courts16 Mar 2010Dismissed
Risak alias Munna (in Jail) Vs State of Uttarakhand
Uttarakhand High Court · (2010) 03 UK CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 376
High Courts16 Mar 2010Allowed
Raju alias Rajendra Prasad Vs State of Uttarakhand
Uttarakhand High Court · (2010) 1 NCC 829
Criminal Procedure Code, 1973 (CrPC) — Section 164, 207, 313, 374Penal Code, 1860 (IPC) — Section 363, 376
High Courts15 Mar 2010Dismissed
State Vs Ranjeet Singh and Others
Uttarakhand High Court · (2010) 1 NCC 764
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 147, 149, 302
High Courts15 Mar 2010Dismissed
Managing Director Garhwal Mandal Vikas Nigam Ltd. Vs Kamal Nayan Nautiyal
Uttarakhand High Court · (2010) 4 LLJ 79
Constitution of India, 1950 — Article 226
High Courts15 Mar 2010Allowed
Smt. Rashi Rohella @ Sonia @ Hina and Shailesh Rohella Vs State of Uttaranchal and Sharfuddin
Uttarakhand High Court · (2010) 03 UK CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 366, 380