High Courts22 Feb 2010Dismissed
Pushkar Gorrani Vs The State
Uttarakhand High Court · (2010) 1 UD 349
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 307, 324
COURT ARCHIVE
Uttarakhand High Court judgments, 2010
1,690 judgments · page 83 of 85
High Courts22 Feb 2010Allowed
Sri Kedar Datt Bhardwaj Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 02 UK CK 0012
High Courts19 Feb 2010Dismissed
State of Uttarakhand and Others Vs Km. Kiran Chaudhary
Uttarakhand High Court · (2010) 1 UD 246
High Courts19 Feb 2010Dismissed
Naresh Chandra Jokhmola and Others and H.C.P. Kushal Singh and Others Vs State of Uttarakhand and Others State of Uttarakhand and Others Vs Girish Chandra Pant and Others and Thakur Singh and Others
Uttarakhand High Court · (2010) 1 UD 191
Constitution of India, 1950 — Article 309Police Act, 1861 — Section 2, 46
High Courts19 Feb 2010Dismissed
Upendra Singh Maniyari Vs Jagmohan Singh and Others
Uttarakhand High Court · (2010) 1 NCC 520 : (2010) 1 UD 139
COMPANIES ACT, 1956 — Section 454, 633Constitution of India, 1950 — Article 136, 14, 142, 21, 225Criminal Procedure Code, 1973 (CrPC) — Section 145, 154, 156, 169, 170
High Courts19 Feb 2010Allowed
Telecommunication Consultants India Ltd. Vs Commissioner of Commercial Taxes
Uttarakhand High Court · (2010) 29 VST 265
Central Sales Tax Act, 1956 — Section 14, 15, 2, 3, 4Constitution of India, 1950 — Article 269, 286, 32, 366
High Courts19 Feb 2010Allowed
Dileep and Another Vs The State
Uttarakhand High Court · (2010) 1 UD 354
Criminal Procedure Code, 1973 (CrPC) — Section 14, 173, 190, 193, 207Penal Code, 1860 (IPC) — Section 323, 325, 34, 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 3
High Courts18 Feb 2010Dismissed
Sri Narendra Singh Gusain, Smt. Kusumlata, Smt. Kamarjahan and Vishal Thapa Vs Chairman State Appellate Tribunal, Regional Transport Authority and Sri Surendra Kumar @ Sri Surendra Singh
Uttarakhand High Court · (2010) 02 UK CK 0009
High Courts18 Feb 2010Allowed
Harsh Wardhan Kala Vs State of Uttar Pradesh and Others
Uttarakhand High Court · (2010) 02 UK CK 0008
High Courts18 Feb 2010Allowed
Mohammad Arif Vs State of Uttarakhand
Uttarakhand High Court · (2010) 02 UK CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 164, 207, 313, 374Penal Code, 1860 (IPC) — Section 363, 366
High Courts17 Feb 2010Dismissed
Harish Kumar Pal and Others Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 02 UK CK 0006
High Courts17 Feb 2010Dismissed
Bhagwan Jagannath Mandir Seva Samiti Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 02 UK CK 0005
High Courts17 Feb 2010Dismissed
Garhwal Jal Sansthan Vs Presiding Officer, Labour Court and Another
Uttarakhand High Court · (2010) 1 UD 311
Industrial Disputes Act, 1947 — Section 10, 33C
High Courts17 Feb 2010Dismissed
Naresh Chaudhary Vs Smt. Kaushalya Chaudhary Smt. Kaushalya Chaudhary Vs Naresh Chand Chaudhary
Uttarakhand High Court · (2010) 02 UK CK 0003
High Courts17 Feb 2010Dismissed
Shibbu @ Shiv Prasad Vs State of U.P.
Uttarakhand High Court · (2010) 02 UK CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 164, 207, 313, 374Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts16 Feb 2010Dismissed
The State Vs Jan Ali and Others
Uttarakhand High Court · (2010) 02 UK CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 378Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 323, 34, 498A
High Courts16 Feb 2010Dismissed
Pankaj Kumar Nainiwal Vs Chancellor, Govind Ballabh Pant Agricultural and Technology University and Others
Uttarakhand High Court · (2010) 02 UK CK 0056
High Courts16 Feb 2010Dismissed
Neeraj Parihar Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 02 UK CK 0052
Constitution of India, 1950 — Article 13, 366
High Courts16 Feb 2010
Dr. B.K. Awasthi (Retired Medical Officer) Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 3 UC 1494
Uttar Pradesh Reorganisation Act, 2000 — Section 54
High Courts16 Feb 2010
Smt. Baljeet Kaur and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 02 UK CK 0050