High Courts06 Oct 2010Dismissed
Biddut Chandra Bhakta Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 10 UK CK 0016
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 860 of 1,058
High Courts06 Oct 2010Allowed
Branch Manager, State Bank of India, Bhowali Branch Vs Radhika Devi
Uttarakhand High Court · (2010) 3 UC 1911
High Courts06 Oct 2010Allowed
Zahid Hasan Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 10 UK CK 0007
High Courts05 Oct 2010
State of Uttarakand Vs Rajiv Garg @ Raju
Uttarakhand High Court · (2011) 1 NCC 612
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 372, 378Penal Code, 1860 (IPC) — Section 307, 504
High Courts05 Oct 2010Dismissed
Dhyan Singh and Others Vs State of Uttaranchal and Another
Uttarakhand High Court · (2010) 10 UK CK 0117
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts05 Oct 2010Dismissed
Smt. Jai Shri Mukarjee and Another Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 10 UK CK 0116
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts05 Oct 2010Dismissed
State of U.P. (now State of Uttarakhand) Vs Veerbal Singh Rawal, Ashok Kumar Sharma and Sushil Chauhan
Uttarakhand High Court · (2011) 1 NCC 79 : (2010) 3 UC 1924
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 120B, 302, 34Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts05 Oct 2010Dismissed
Nand Lal Bhatt Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 10 UK CK 0111
High Courts05 Oct 2010Allowed
Dr. Yashwant Singh Bisht Vs Chief Secretary, State of Uttarakhand and Others
Uttarakhand High Court · (2010) 10 UK CK 0108
Uttarakhand Government Servants (Criterion for Recruitment by Promotion) Rules, 2004 — Rule 4
High Courts05 Oct 2010
Dr. Devesh Loshali Vs Dr. (Smt.) Seema Loshali
Uttarakhand High Court · (2010) 10 UK CK 0039
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 8 Rule 9, 151Constitution of India, 1950 — Article 227
High Courts05 Oct 2010Dismissed
Prashant Jaiswal Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 3 UC 1972 : (2010) 2 UD 434
Motor Vehicles Act, 1988 — Section 68Repealing and Amending Act, 2001 — Section 4
High Courts05 Oct 2010Dismissed
Vichitra Singh and Lakhveer Singh @ Lakhvinder (since deceased) Vs State of U.P. (now State of Uttarakhand)
Uttarakhand High Court · (2011) 1 NCC 119 : (2010) 3 UC 1928
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 34Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts05 Oct 2010Dismissed
Lav Thapa and Another Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 10 UK CK 0026
Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 109, 120B, 147, 148, 149
High Courts05 Oct 2010Dismissed
Tarsem Singh and Darshan Singh Vs State of Uttaranchal and Others
Uttarakhand High Court · (2010) 10 UK CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(2), 190(1), 200, 202Penal Code, 1860 (IPC) — Section 324, 504, 506
High Courts05 Oct 2010Dismissed
Haldwani Lalkuan Dharamkanta Owners Welfare Society Vs Kshetriya Van Prabandhak, Van Vikas Nigam, Kumaun Region and Others
Uttarakhand High Court · (2010) 10 UK CK 0015
High Courts05 Oct 2010
Sri Upendra Kumar and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 10 UK CK 0013
Land Acquisition Act, 1894 — Section 35
High Courts05 Oct 2010Dismissed
Shree Dev Bhoomi Institute of Education, Science and Technology Vs Union of India (UOI) and Others
Uttarakhand High Court · (2010) 3 UC 900
National Council for Teacher Education Act, 1993 — Section 12
High Courts05 Oct 2010
Sunita Negi Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 10 UK CK 0006
High Courts04 Oct 2010Allowed
Suresh Pal Singh Vs State of Uttarakhand and others
Uttarakhand High Court · (2010) 3 UC 1950
Constitution of India, 1950 — Article 311
High Courts04 Oct 2010Allowed
Harjinder Singh Vs State of Uttar Pradesh (Now State of Uttarakhand)
Uttarakhand High Court · (2011) 1 NCC 52 : (2010) 3 UC 1920
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 34Uttar Pradesh Reorganisation Act, 2000 — Section 35