High Courts04 Oct 2010Dismissed
Narendra Singh Bisht (In Jail) Vs State of Uttarakhand
Uttarakhand High Court · (2010) 10 UK CK 0114
Criminal Procedure Code, 1973 (CrPC) — Section 161
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 861 of 1,058
High Courts04 Oct 2010
Rajendra Prasad Thapliyal Vs Union of India (UOI) and Others
Uttarakhand High Court · (2010) 10 UK CK 0112
High Courts04 Oct 2010
The State of Uttar Pradesh and State of Uttaranchal and Others Vs Khusal Singh Patwal and Another
Uttarakhand High Court · (2010) 10 UK CK 0025
Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 5
High Courts04 Oct 2010
Devi Prasad Pokhariyal Vs Union of India (UOI) and Others
Uttarakhand High Court · (2010) 10 UK CK 0024
High Courts04 Oct 2010Dismissed
Deepak Yadav Vs State of Uttarakhand
Uttarakhand High Court · (2010) 10 UK CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 156(3), 173(2), 190(1), 200, 202
High Courts01 Oct 2010
State of Jharkhand and Others Vs Krishna Pradhan and Others
Uttarakhand High Court · (2010) 10 UK CK 0144
High Courts30 Sept 2010Dismissed
Uttarakhand Public Services Commission Vs Jagmohan Singh and Another
Uttarakhand High Court · (2010) 09 UK CK 0230
Constitution of India, 1950 — Article 309, 315Right to Information Act, 2005 — Section 11, 19, 19(2), 6, 7Uttar Pradesh Public Service Commission (Procedure of Conduct and Business) Rules, 1976 — Rule 44, 45, 46, 47, 48
High Courts30 Sept 2010
Amarjeet Singh and Malook Singh Vs District Magistrate Rampur (U.P.), Tehsildar Bilaspur and Union Bank of India
Uttarakhand High Court · (2010) 09 UK CK 0223
High Courts30 Sept 2010Dismissed
Smt. Minta Devi Chauhan Vs Suman (Smt. Suman Rawat) and Sri Subhash Kumar Joshi, Returning Officer, Pramukh and Up Pramukh Nirwachan
Uttarakhand High Court · (2010) 2 UD 493
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4(1)Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 10
High Courts30 Sept 2010
Dharam Singh and Others Vs State of U.P. (Now State of Uttarakhand)
Uttarakhand High Court · (2010) 09 UK CK 0101
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304(1)
High Courts30 Sept 2010Dismissed
Faheemuddin and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 09 UK CK 0100
Constitution of India, 1950 — Article 226Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 186, 225, 323, 332, 353
High Courts30 Sept 2010
Union of India (UOI) and Others Vs Smt. Vidyotama Thapliyal
Uttarakhand High Court · (2011) 2 UC 1064
High Courts30 Sept 2010
Surendra Kumar Vs Smt. Sudesh Kumari
Uttarakhand High Court · (2010) 09 UK CK 0044
Hindu Marriage Act, 1955 — Section 24
High Courts30 Sept 2010
Suresh Kumar Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 09 UK CK 0035
High Courts30 Sept 2010
Yogendra Prashad Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 3 UC 1620 : (2010) 2 UD 412
Constitution of India, 1950 — Article 156, 310, 311
High Courts29 Sept 2010
J.J. Printers and Packaging Vs Small Industries Development Bank of India
Uttarakhand High Court · (2010) 09 UK CK 0225
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(3A)
High Courts29 Sept 2010
Abdul Gani Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 09 UK CK 0224
High Courts29 Sept 2010Allowed
Rahmat Ali Vs State of Uttaranchal and Another
Uttarakhand High Court · (2011) 1 NCC 235 : (2010) 3 UC 1886 : (2010) 2 UD 505
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 504 , 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts29 Sept 2010Dismissed
Rajendra Rajput Vs Anand Singh Aswal
Uttarakhand High Court · (2010) 09 UK CK 0221
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Sept 2010
Jahir Hasan and Another Vs The State
Uttarakhand High Court · (2010) 09 UK CK 0220
Criminal Procedure Code, 1973 (CrPC) — Section 446, 449Penal Code, 1860 (IPC) — Section 147, 148, 149, 302