COURT ARCHIVE

Uttarakhand High Court judgments, 2010

1,690 judgments · page 85 of 85

High Courts08 Feb 2010

Nandan Singh Rawat Vs Union of India (UOI) and Others

Uttarakhand High Court · (2010) 02 UK CK 0071

Armed Forces Tribunal Act, 2007 — Section 14(2), 15, 34Indian Penal Code, 1860 — Section 175, 178, 179, 180, 193, 195, 196, 228

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High Courts08 Feb 2010Dismissed

Bahadur Singh Vs State of Uttarakhand

Uttarakhand High Court · (2010) 1 NCC 583 : (2010) 1 UC 532

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 34Uttar Pradesh Reorganisation Act, 2000 — Section 35

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High Courts08 Feb 2010Dismissed

Sobat Singh Vs District Judge and Others

Uttarakhand High Court · (2010) 02 UK CK 0063

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High Courts15 Jan 2010

Yaseen Abdul Saiyyad Vs State of Uttarakhand

Uttarakhand High Court · (2010) 01 UK CK 0005

Penal Code, 1860 (IPC) — Section 420, 467, 468, 471

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High Courts15 Jan 2010

Rajan Joshi and Another Vs State of Uttarakhand and Others

Uttarakhand High Court · (2010) 01 UK CK 0003

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High Courts15 Jan 2010

Manisha Verma and Others Vs State of Uttarakhand and Another

Uttarakhand High Court · (2010) 01 UK CK 0001

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High Courts13 Jan 2010

Diwan Singh and Others Vs State of Uttarakhand and Another

Uttarakhand High Court · (2010) 1 DMC 310

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A

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High Courts11 Jan 2010Allowed

Mussoorie Dehradun Development Authority Vs Chief Information Commissioner and Others

Uttarakhand High Court · AIR 2010 Utt 114

Right to Information Act, 2005 — Section 11, 15(2), 19, 19(1), 19(3)

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High Courts11 Jan 2010

Surjeet Vs State of Uttarakhand

Uttarakhand High Court · (2010) 01 UK CK 0002

Essential Commodities Act, 1955 — Section 3, 7

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High Courts01 Jan 2010

Supreme Court Monitoring Committee Vs Mussoorie Dehradun Development Authority and another

Uttarakhand High Court · (2010) 2 UC 825

Forest (Conservation) Act, 1980 — Section 2, 2(II)Uttar Pradesh Urban Planning and Development Act, 1973 — Section 52

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