High Courts09 Dec 2010
Sandhya Arya Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 12 UK CK 0204
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 845 of 1,058
High Courts09 Dec 2010
Shahnawaz and Another Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 12 UK CK 0203
Uttaranchal Minor Minerals Concession Rules, 2001 — Rule 9
High Courts09 Dec 2010Allowed
Samardeep Singh Vs Smt. Randeep Kaur
Uttarakhand High Court · AIR 2011 Utt 22 : (2011) 1 UC 15 : (2011) 1 UD 50
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(B)2
High Courts09 Dec 2010Allowed
Pramod Singh Negi Vs Smt. Ambika Negi
Uttarakhand High Court · (2011) 1 UC 23 : (2011) 1 UD 58
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13
High Courts09 Dec 2010
Harish Singh Papola Vs Director Training and Employment Directorate and Others
Uttarakhand High Court · (2010) 12 UK CK 0083
High Courts09 Dec 2010
Shanti Prasad Bhatt and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2010) 12 UK CK 0058
High Courts09 Dec 2010
N.D. Jayal and Another Vs Union of India (UOI) and Others
Uttarakhand High Court · (2010) 12 UK CK 0057
High Courts09 Dec 2010Dismissed
Surya Kant Kainthola Vs Lal Bahadur Shastri National Academy and Others
Uttarakhand High Court · (2010) 12 UK CK 0056
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5
High Courts09 Dec 2010
Career Public School Society and Others Vs State Information Commissioner and Others
Uttarakhand High Court · (2010) 12 UK CK 0026
Right to Information Act, 2005 — Section 8
High Courts09 Dec 2010Allowed
Dr. Anurag Gurtu and Others Vs State of Uttarakhand and Another
Uttarakhand High Court · (2011) 1 NCC 824
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 13B
High Courts09 Dec 2010Allowed
Vimla Pathak Vs Mahesh Chandra Pathak
Uttarakhand High Court · AIR 2011 Utt 28 : (2011) 1 UC 18
Criminal Procedure Code, 1973 (CrPC) — Section 125Dowry Prohibition Act, 1961 — Section 3, 4Family Courts Act, 1984 — Section 19
High Courts08 Dec 2010Dismissed
Veeran Lal Vs State of Uttarakhand
Uttarakhand High Court · (2010) 1 NCC 125
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts08 Dec 2010
Masoom Ali Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 12 UK CK 0159
High Courts08 Dec 2010Dismissed
Mohseen Ahmed Vs State and Others
Uttarakhand High Court · (2010) 12 UK CK 0143
Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 285I
High Courts08 Dec 2010Allowed
State of U.P. (now State of Uttarakhand) Vs Shanker Ram
Uttarakhand High Court · (2011) 1 NCC 383 : (2011) 3 UC 2110 : (2011) 1 UD 52
Criminal Procedure Code, 1973 (CrPC) — Section 207, 378Evidence Act, 1872 — Section 105Lunacy Act, 1912 — Section 13
High Courts08 Dec 2010Dismissed
Sri Prem Nagar Ashram Vs Chief Judicial Magistrate and Another
Uttarakhand High Court · (2010) 12 UK CK 0082
High Courts08 Dec 2010
Suresh Kumar and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2010) 12 UK CK 0081
Uttar Pradesh Lokayukta and Up-Lokayuktas Act, 1975 — Section 7
High Courts08 Dec 2010Dismissed
Om Prakash and Others Vs Judicial Magistrate and Another
Uttarakhand High Court · (2010) 12 UK CK 0080
Penal Code, 1860 (IPC) — Section 200, 323, 325, 482, 49A
High Courts08 Dec 2010
Uttarakhand Power Corporation Ltd. Vs Uttarakhand SC and ST Commission and Others
Uttarakhand High Court · (2010) 12 UK CK 0071
High Courts08 Dec 2010
Manoj Kumar and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 12 UK CK 0060