High Courts29 Sept 2010
Data Ram Gaur Vs Deputy Director of Agriculture
Uttarakhand High Court · (2010) 09 UK CK 0165
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 862 of 1,058
High Courts29 Sept 2010Dismissed
State of Uttar Pradesh (now State of Uttarakhand) Vs Jaymal Singh, Kulvinder Singh, Sukhdev Singh (since deceased) and Dharam Singh
Uttarakhand High Court · (2010) 09 UK CK 0043
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 378Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts29 Sept 2010Dismissed
Vikal Kulshreshtha Vs Smt. Ruchika
Uttarakhand High Court · (2010) 3 UC 1873
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 13(1), 13B
High Courts29 Sept 2010Dismissed
Nek Chandra @ Neki Vs State of Uttaranchal and Another
Uttarakhand High Court · (2010) 09 UK CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401Family Courts Act, 1984 — Section 19
High Courts29 Sept 2010Dismissed
Ritu Raj Khanna Vs Anand Singh Aswal
Uttarakhand High Court · (2010) 09 UK CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts29 Sept 2010Allowed
Smt. Bhuvwaneshwari Devi and Others Vs State of Uttaranchal and Another
Uttarakhand High Court · (2011) 1 NCC 222 : (2010) 3 UC 1895 : (2010) 2 UD 502
Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 162Penal Code, 1860 (IPC) — Section 147, 392, 427, 452, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 10, 3, 3(1)
High Courts29 Sept 2010
Star Paper Mills Ltd. Vs Uttarakhand Krishi Utpadan Mandi Parishad and Others
Uttarakhand High Court · (2010) 09 UK CK 0034
Forest Act, 1927 — Section 20
High Courts29 Sept 2010
Kallu Hasan and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 09 UK CK 0033
High Courts28 Sept 2010Allowed
Gurumukh Singh Vs State of Uttarakhand
Uttarakhand High Court · (2010) 3 UC 1998
Penal Code, 1860 (IPC) — Section 326, 504, 506
High Courts28 Sept 2010Dismissed
Ram Chamoli Vs State of Uttarakhand and another
Uttarakhand High Court · (2010) 3 UC 1831
Criminal Procedure Code, 1973 (CrPC) — Section 178, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts28 Sept 2010
Divyanshi Mehra Vs G.B. Pant University of Agriculture and Tehcnology and Others
Uttarakhand High Court · (2010) 09 UK CK 0227
High Courts28 Sept 2010
Ilam Singh Panwar and Others Vs The Union of India (UOI) and Others
Uttarakhand High Court · (2010) 09 UK CK 0226
High Courts28 Sept 2010Allowed
Kishori Lal and Another Vs State of Uttaranchal and Others
Uttarakhand High Court · (2010) 09 UK CK 0219
High Courts28 Sept 2010
Basanti Devi and Deepak Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 09 UK CK 0217
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts28 Sept 2010
Prashant Jain Vs Anand Prakash Jain
Uttarakhand High Court · (2010) 09 UK CK 0216
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 143(3)
High Courts28 Sept 2010
Ramgopal @ Pappu Vs Smt. Kiran and Others
Uttarakhand High Court · (2011) 1 DMC 661 : (2010) 3 UC 1845
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401Family Courts Act, 1984 — Section 19(4)
High Courts28 Sept 2010
Birendra Kumar Kanodia and Others Vs Central Board of Secondary Education and Others
Uttarakhand High Court · (2010) 09 UK CK 0212
Constitution of India, 1950 — Article 226
High Courts28 Sept 2010
Sewak Singh Vs State of Uttarakhand and U.P. State Sahkari Bank
Uttarakhand High Court · (2010) 09 UK CK 0051
High Courts28 Sept 2010Dismissed
Vinod Kumar Saxena Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 09 UK CK 0045
Uttarakhand Value Added Tax Act, 2005 — Section 53, 57
High Courts28 Sept 2010Dismissed
Piyush Agarwal Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 09 UK CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138