High Courts20 Nov 2010Dismissed
Rajeev Gupta Vs Election Commission of India
Uttarakhand High Court · (2010) 11 UK CK 0098
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 6
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 851 of 1,058
High Courts19 Nov 2010
Dalip Kumar Vs Chief General Manager, Uttarakhand Pey Jal Sansadhan Vikas Evam Nirman Nigam and Another
Uttarakhand High Court · (2010) 11 UK CK 0116
High Courts19 Nov 2010
Smt. Sushma Devi Vs Union of India (UOI) and Others
Uttarakhand High Court · (2010) 11 UK CK 0115
High Courts19 Nov 2010
Anusuya Prasad Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 11 UK CK 0112
High Courts19 Nov 2010Allowed
Teeka Ram Tripathi and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2010) 11 UK CK 0107
High Courts19 Nov 2010Dismissed
Sushil Kumar Srivastava Vs Public Service Tribunal Uttarakhand and Others
Uttarakhand High Court · (2011) 2 LLJ 583 : (2011) LLR 309
High Courts19 Nov 2010
Mohan Lal Bahuguna and Others Vs Union of India (UOI) and Others
Uttarakhand High Court · (2010) 11 UK CK 0096
High Courts19 Nov 2010
Tarun Kumar Vs District Magistrate Haridwar
Uttarakhand High Court · (2010) 11 UK CK 0058
Arms Act, 1959 — Section 17Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 427
High Courts19 Nov 2010
Smt. Laxmi Devi Negi Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 11 UK CK 0056
Uttar Pradesh Panchayat Raj Act, 1947 — Section 14(1)
High Courts19 Nov 2010
Sanjay Kumar Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 11 UK CK 0050
Uttaranchal Minor Minerals Concession Rules, 2001 — Rule 72, 77, 78
High Courts19 Nov 2010
All India Postal Employees Union and Another Vs Post Master General and Others
Uttarakhand High Court · (2010) 11 UK CK 0049
High Courts19 Nov 2010
State of Uttarakhand Vs Tota Ram Tota Ram Vs State of Uttarakhand
Uttarakhand High Court · (2011) 1 NCC 108 : (2010) 3 UC 2006 : (2010) 2 UD 561
Criminal Procedure Code, 1973 (CrPC) — Section 366Penal Code, 1860 (IPC) — Section 302, 376
High Courts19 Nov 2010
Ram Lakhan Nigam Vs State of Uttarakhand
Uttarakhand High Court · (2010) 3 UC 2005
High Courts19 Nov 2010Dismissed
Radhey Shyam and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 11 UK CK 0035
Government Servants (Criterion for Recruitment by Promotion) Rules, 1994 — Rule 4
High Courts19 Nov 2010
Jitendra Atta Chakki Udyog and Another Vs Environment Appellate Authority and Another
Uttarakhand High Court · (2010) 11 UK CK 0017
High Courts19 Nov 2010Allowed
Prakash Joshi Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 11 UK CK 0012
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 224, 34, 353Prevention of Corruption Act, 1988 — Section 13, 9
High Courts18 Nov 2010Dismissed
Santosh Giri Vs Ravindra Giri
Uttarakhand High Court · (2011) 1 DMC 593
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 13(1A), 28, 9Penal Code, 1860 (IPC) — Section 498A
High Courts18 Nov 2010Allowed
Yogesh Chandra Joshi Vs Munni Joshi
Uttarakhand High Court · (2011) 1 DMC 798 : (2010) 3 UC 2107
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 28Penal Code, 1860 (IPC) — Section 308, 323, 498A, 506
High Courts15 Nov 2010Dismissed
Shailesh Kumar Vs State of Uttar Pradesh
Uttarakhand High Court · (2010) 11 UK CK 0092
Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 304
High Courts15 Nov 2010Allowed
Dinesh Chandra Vs State of U.P (now State of Uttarakhand)
Uttarakhand High Court · (2010) 11 UK CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 201, 302, 304B