High Courts17 Sept 2010
Smt. Komal Gupta through her husband Pradeep Kumar Gupta Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 09 UK CK 0123
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 866 of 1,058
High Courts17 Sept 2010
Manmohan Tiwari Vs Under Secretary and Others
Uttarakhand High Court · (2010) 09 UK CK 0098
High Courts17 Sept 2010Dismissed
Sanat Kumar Vijjan Vs UCO Bank and Others
Uttarakhand High Court · (2011) 2 LLJ 74 : (2010) 2 UD 275
UCO Bank Officer Employees (Conduct) Regulations, 1976 — Regulation 3(1)
High Courts17 Sept 2010
Subhash Kashyap Vs State of Uttaranchal and Another
Uttarakhand High Court · (2010) 09 UK CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts17 Sept 2010Allowed
Data Ram Chawad and Karan Das both sons of Gurumukh Ram Vs State of U.P. (now State of Uttarakhand)
Uttarakhand High Court · (2011) 1 NCC 514 : (2011) 2 UC 1575 : (2010) 2 UD 615
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts17 Sept 2010Allowed
Sanjay Ghai Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 09 UK CK 0065
Arms Act, 1959 — Section 25Goondas Act, 1923 — Section 3(1)Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 307
High Courts17 Sept 2010
Sumera and Brijlal @ Lalla Vs State of Uttarakhand
Uttarakhand High Court · (2011) 1 NCC 618 : (2010) 2 UD 670
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts17 Sept 2010Dismissed
Rakesh Khatri Vs State of Uttarakhand
Uttarakhand High Court · (2010) 09 UK CK 0063
High Courts17 Sept 2010Allowed
B.K. Mittal Vs Sakya Centre Society and Others
Uttarakhand High Court · (2011) 113 RD 407
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 54 , 58
High Courts17 Sept 2010Dismissed
Mohammad Umar Vs State of Uttaranchal (Uttarakhand)
Uttarakhand High Court · (2010) 09 UK CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts17 Sept 2010
Rumali Devi Pawar Vs State of Uttaranchal
Uttarakhand High Court · (2011) 1 NCC 204 : (2010) 3 UC 1820 : (2010) 2 UD 436
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts17 Sept 2010Allowed
Sri B.K. Mittal Vs Sakya Centre Society and Others
Uttarakhand High Court · (2010) 09 UK CK 0006
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 54 , 58
High Courts16 Sept 2010Dismissed
Shamim and Another Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 3 UC 1617
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 376
High Courts16 Sept 2010Allowed
Umesh Sethi and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2010) 3 UC 1615
Criminal Procedure Code, 1973 (CrPC) — Section 420, 482Penal Code, 1860 (IPC) — Section 406, 420, 506
High Courts16 Sept 2010Dismissed
Swarn Singh Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 3 UC 1609
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Sept 2010
State of Uttarakhand and Others Vs Kapil Tyagi (since deceased) and Another
Uttarakhand High Court · (2010) 09 UK CK 0110
Police Act, 1861 — Section 34Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 12
High Courts16 Sept 2010
Kranti Kumar Chhetri and Another Vs Union of India (UOI) and Others
Uttarakhand High Court · (2010) 09 UK CK 0109
High Courts16 Sept 2010
Suresh Chandra Sharma and Another Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 09 UK CK 0108
High Courts16 Sept 2010Allowed
Rameshwar Prasad Vs State of Uttarakhand and Others Thaath Singh Vs State and Others
Uttarakhand High Court · (2011) 3 UC 2064 : (2010) 2 UD 458
Constitution of India, 1950 — Article 14
High Courts16 Sept 2010
Shri Sheesh Ram Kanswal Vs IInd Addl. District Judge and Others Sri Aurobindo Society Vs Sri Sheesh Ram Kanswal and Others
Uttarakhand High Court · (2011) 2 RCR(Rent) 158 : (2010) 2 UD 463
General Clauses Act, 1897 — Section 6Limitation Act, 1963 — Section 5