COURT ARCHIVE

Uttarakhand High Court judgments

21,155 judgments · page 870 of 1,058

High Courts09 Sept 2010Dismissed

Balbir Singh and Others Vs State of U.P. and Others

Uttarakhand High Court · (2010) 2 DMC 126 : (2011) 1 UC 153 : (2010) 2 UD 468

Consolidation Act, 1948 — Section 49Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10, 10(2), 11(2), 5

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High Courts09 Sept 2010

Kaustubha Nand Pant Vs The Member Secretary, Basic Shiksha Parishad and Others

Uttarakhand High Court · (2010) 09 UK CK 0168

Constitution of India, 1950 — Article 191(1)Town Area Act, 1914 — Section 6(K)

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High Courts09 Sept 2010Dismissed

Sanjay Dhodi and Others Vs State of Uttarakhand and Another

Uttarakhand High Court · (2010) 09 UK CK 0126

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 325, 342, 504, 506

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High Courts09 Sept 2010Dismissed

Smt. Bhawana Devi Vs Sri Mahesh Singh

Uttarakhand High Court · (2010) 09 UK CK 0093

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High Courts08 Sept 2010Allowed

Laxman Bhartiya Vidyalaya Trust and Management Society and Another Vs The State of Uttarakhand and Others

Uttarakhand High Court · (2010) 09 UK CK 0197

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High Courts08 Sept 2010Dismissed

Matloob Hussain Vs State of Uttarakhand and Others

Uttarakhand High Court · (2010) 09 UK CK 0195

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High Courts08 Sept 2010

Smt. Lalita Devi Vs State of Uttar Pradesh and Others

Uttarakhand High Court · (2010) 09 UK CK 0194

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High Courts08 Sept 2010

Gurpreet Singh Vs Central Board of Secretary Education and Others

Uttarakhand High Court · (2010) 09 UK CK 0191

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High Courts08 Sept 2010

Vijay Pal Singh Vs The Upper General Manager Administration and Others

Uttarakhand High Court · (2010) 09 UK CK 0190

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High Courts08 Sept 2010

Beerbal Singh Vs Executive Engineer Northen Division and Others

Uttarakhand High Court · (2010) 09 UK CK 0189

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High Courts08 Sept 2010Allowed

Ashwani Kumar Vs State of Uttarakhand

Uttarakhand High Court · (2011) 1 UC 562

Criminal Procedure Code, 1973 (CrPC) — Section 161

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High Courts08 Sept 2010Allowed

Amit Tyagi Vs State of Uttarakhand

Uttarakhand High Court · (2011) 1 UC 564

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High Courts08 Sept 2010Allowed

Rakib Vs State of Uttarakhand

Uttarakhand High Court · (2010) 09 UK CK 0183

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High Courts08 Sept 2010Allowed

Faijal Vs State of Uttarakhand

Uttarakhand High Court · (2010) 3 UC 1557

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High Courts08 Sept 2010

Prakash Singh and Others Vs State of Uttarakhand and Others

Uttarakhand High Court · (2010) 09 UK CK 0181

Criminal Procedure Code, 1973 (CrPC) — Section 125Dowry Prohibition Act, 1961 — Section 4Hindu Marriage Act, 1955 — Section 9

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High Courts08 Sept 2010

Chandra Bhan Kapil Vs State of Uttarakhand and Others

Uttarakhand High Court · (2010) 09 UK CK 0170

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High Courts08 Sept 2010

Praveen Kumar and another Vs State of Uttaranchal and another

Uttarakhand High Court · (2011) 1 NCC 269 : (2010) 3 UC 1555

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420

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High Courts08 Sept 2010Dismissed

State of U.P. Now, State of Uttarakhand Vs Smt. Kala and Another

Uttarakhand High Court · (2010) 09 UK CK 0092

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(3)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 394, 411

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High Courts07 Sept 2010

Smt. Tara Joshi Vs State of Uttarakhand

Uttarakhand High Court · (2010) 3 UC 553

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High Courts07 Sept 2010

Jeevan Chandra Joshi Vs State of Uttarakhand and Another Ranveer Singh Chauhan and Others Vs State of Uttarakhand and Others

Uttarakhand High Court · (2010) 09 UK CK 0178

Uttarakhand Government Servants Seniority Rules, 2002 — Rule 8

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