High Courts21 Dec 2010Dismissed
Sambhu Dutt Joshi Vs Krishi Utpadan Mandi Samity Naveen Mandi Secretary and Others
Uttarakhand High Court · (2010) 12 UK CK 0136
Constitution of India, 1950 — Article 14, 16, 21, 226
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 841 of 1,058
High Courts21 Dec 2010Dismissed
Jeewan Chandra Kholia Vs Krishi Utpadan Mandi and Samity Naveen Mandi, Secretary and Others
Uttarakhand High Court · (2010) 12 UK CK 0135
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts21 Dec 2010Dismissed
Birla Power Solutions Ltd. Vs The Secretary (tru), Department of Revenue, Customs and Central Excise
Uttarakhand High Court · (2010) 12 UK CK 0102
High Courts21 Dec 2010
Uttarakhand Gram Pradhan Sangathan Vs State of Uttarakhand and Others
Uttarakhand High Court · AIR 2011 Utt 56 : (2012) 115 RD 246 : (2011) 3 UC 2122 : (2011) 1 UD 35
Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 20, 8Uttar Pradesh Panchayat Raj Act, 1947 — Section 12
High Courts21 Dec 2010
Sant Steel and Alloys Pvt. Ltd. Vs Govt. of India and Others
Uttarakhand High Court · (2011) 1 UD 36
High Courts21 Dec 2010Dismissed
U.P. State Road Transport Corporation Vs Assistant Provident Fund Commissioner and Another Uttarakhand Transport Corporation Vs Employees Provident Fund Organization and Another
Uttarakhand High Court · (2010) 12 UK CK 0045
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 14, 3, 7
High Courts21 Dec 2010Dismissed
Shri Sunil Agarwal Vs Smt. Madhvi Thakur
Uttarakhand High Court · (2011) 1 UD 377
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2, Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts21 Dec 2010
Committee of Management and Another Vs State and Others
Uttarakhand High Court · (2010) 12 UK CK 0007
Constitution of India, 1950 — Article 19(1)
High Courts20 Dec 2010
U.A. Transport Corporation Vs Employees Provident Fund Organisation
Uttarakhand High Court · (2011) 128 FLR 945 : (2011) 3 LLJ 43 : (2011) LLR 418
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 17B, 7A(3), 7Q
High Courts20 Dec 2010Dismissed
Noor Ahmad Vs State of Uttrakhand
Uttarakhand High Court · (2010) 12 UK CK 0170
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 302Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts20 Dec 2010
Kare Singh (Ex Bandi Rakshak) Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 12 UK CK 0147
High Courts20 Dec 2010
Kailash Chandra Arya Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 12 UK CK 0110
High Courts20 Dec 2010Dismissed
S/Shri B.T.C. Industries Pvt. Ltd. Vs Commissioner, Trade Tax / Commercial Tax
Uttarakhand High Court · (2012) 50 VST 103
High Courts20 Dec 2010
The people Union''s of Civil Liberty, Uttarakhand Chapter Vs High Court of Uttarakhand
Uttarakhand High Court · (2010) 12 UK CK 0054
Constitution of India, 1950 — Article 225
High Courts20 Dec 2010
Sanjai Kumar Vs Delimitation Committee, District Haridwar and Others
Uttarakhand High Court · (2010) 12 UK CK 0046
Uttar Pradesh Panchayat Raj Act, 1947 — Section 11
High Courts20 Dec 2010
GIL Mauritius Holdings Ltd. Vs Deputy Director of Income Tax
Uttarakhand High Court · (2010) 12 UK CK 0022
Income Tax Act, 1961 — Section 142(1), 143(2), 148
High Courts20 Dec 2010Dismissed
Ashish Kumar and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 12 UK CK 0021
Uttar Pradesh Subordinate Service Rules, 1980 — Rule 15, 15(5)
High Courts16 Dec 2010
Ram Kumar Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 12 UK CK 0187
High Courts16 Dec 2010Allowed
Hindbir Singh alias Guddu and Others Vs State of Uttar Pradesh (Now State of Uttarakhand)
Uttarakhand High Court · (2011) 2 NCC 141 : (2011) 1 UD 335
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 120(B), 147, 148, 149, 302
High Courts16 Dec 2010
Sanjay Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 12 UK CK 0148
Police Act, 1861 — Section 2Prevention of Corruption Act, 1988 — Section 7