High Courts23 Nov 2010Allowed
Lalta Prasad Ram Narayan Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 11 UK CK 0037
Essential Commodities Act, 1955 — Section 3, 6A, 7
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 850 of 1,058
High Courts23 Nov 2010Allowed
Rishi Kumar Sushil Kumar Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 11 UK CK 0036
Essential Commodities Act, 1955 — Section 3, 6A, 7
High Courts23 Nov 2010Allowed
Shree Dev Bhoomi Institute of Education Vs Union of India (UOI) and Others
Uttarakhand High Court · (2010) 11 UK CK 0032
National Council for Teacher Education Act, 1993 — Section 14(6), 15(3)
High Courts23 Nov 2010Dismissed
Puran Lal @ Puran Vs State of Uttaranchal (Uttarakhand) and Bhola
Uttarakhand High Court · (2010) 11 UK CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts23 Nov 2010Allowed
Ved Prakash Sharma and Others Vs State of Uttarakhand and Shri S.K. Dube Sachin Sharma Vs State of Uttarakhand
Uttarakhand High Court · (2010) 11 UK CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 406, 420
High Courts23 Nov 2010
Dhyan Singh Bharti Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 11 UK CK 0018
High Courts23 Nov 2010Allowed
N.S. Rautela and Others Vs State and Others
Uttarakhand High Court · (2010) 11 UK CK 0015
High Courts22 Nov 2010Allowed
Kishan Singh Bisht and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 11 UK CK 0104
High Courts22 Nov 2010
Virendra Singh Rawat Vs Union of India (UOI) and Others
Uttarakhand High Court · (2010) 11 UK CK 0097
Armed Forces Tribunals Act, 2007 — Section 14(2), 34, 34(1)
High Courts22 Nov 2010
Devki Nandan Mandoliya Vs Smt. Asha Devi
Uttarakhand High Court · (2010) 11 UK CK 0095
High Courts22 Nov 2010
Shri Ravinder Mishra Vs Prescribed Authority/Civil Judge (S.D.) and Another
Uttarakhand High Court · (2010) 11 UK CK 0094
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts22 Nov 2010
Sunil Chandola and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2010) 3 UC 1991
Constitution of India, 1950 — Article 309
High Courts22 Nov 2010
Smt. Inderjeet Kaur Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 11 UK CK 0070
High Courts22 Nov 2010Allowed
Gokul Singh Panchpal Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 11 UK CK 0068
High Courts22 Nov 2010Dismissed
Rinku Verma and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 11 UK CK 0053
Constitution of India, 1950 — Article 234
High Courts22 Nov 2010
Jeet Singh Rawat Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 11 UK CK 0048
High Courts22 Nov 2010
Lallan and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 11 UK CK 0047
High Courts22 Nov 2010Allowed
Mohd. Khalid and Others Vs District Deputy Director of Consolidation and Others
Uttarakhand High Court · (2010) 11 UK CK 0038
High Courts22 Nov 2010Allowed
Kasturi Lal Vs Commissioner Garhwal Mandal and Another
Uttarakhand High Court · (2010) 11 UK CK 0011
High Courts22 Nov 2010
Makhan Singh Vs Tehsildar Jaspur and Another
Uttarakhand High Court · (2010) 11 UK CK 0008