High Courts07 Sept 2010Dismissed
Smt. Yogita and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 09 UK CK 0177
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 871 of 1,058
High Courts07 Sept 2010
Badari Prasad Pandey Vs State and Others
Uttarakhand High Court · (2010) 09 UK CK 0176
Uttar Pradesh State Road Transport Corporation Employees (Other than Officers) Service Regulations, 1981 — Regulation 69A
High Courts07 Sept 2010Dismissed
Smt. Madhu Vs State of Uttarakand and Another
Uttarakhand High Court · (2010) 09 UK CK 0175
Criminal Procedure Code, 1973 (CrPC) — Section 319, 319(1), 482, 483Dowry Prohibition Act, 1961 — Section 2, 3Penal Code, 1860 (IPC) — Section 30
High Courts07 Sept 2010
Smt. Hema Agarwal Vs Ramesh Chandra Agarwal
Uttarakhand High Court · (2010) 3 UC 1563
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts07 Sept 2010Allowed
Shri Atma Ram and Another Vs 1st Addl. Civil Judge (J.D.), Dehradun and Another
Uttarakhand High Court · (2010) 3 UC 1558
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts07 Sept 2010Allowed
Basant Kumar and Jaibeer Vs State of Uttarakhand
Uttarakhand High Court · (2011) 1 UC 563
High Courts07 Sept 2010
Angrej Singh Vs State of Uttarakhand
Uttarakhand High Court · (2010) 09 UK CK 0133
Criminal Procedure Code, 1973 (CrPC) — Section 164, 202, 207, 313, 374(2)Juvenile Justice Act, 1986 — Section 2Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts07 Sept 2010Dismissed
State of U.P. (now State of Uttarakhand) Vs Har Gyan Singh, Trilochan @ Lochi (deceased) and Pappu
Uttarakhand High Court · (2011) 1 NCC 298 : (2010) 3 UC 1560
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 378(3)Penal Code, 1860 (IPC) — Section 201, 302, 34, 394, 411Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts07 Sept 2010Allowed
Sri J.S. Kushwaha and Others Vs State of Uttarakand and Another
Uttarakhand High Court · (2011) 1 NCC 181 : (2010) 2 UD 515
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 405, 406, 482Kumaun and Garhwal Water (Collection, Retention and Distribution) Act, 1975 — Section 18, 20Penal Code, 1860 (IPC) — Section 120B, 191, 192, 193, 403
High Courts07 Sept 2010
Manoj Kumar Ghildiyal Vs State of Uttaranchal
Uttarakhand High Court · (2010) 09 UK CK 0121
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 274, 279, 304A, 337, 338
High Courts07 Sept 2010Allowed
Narendra Saini and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2010) 09 UK CK 0120
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 406, 498A, 501, 504
High Courts07 Sept 2010
Smt. Khasti Danu and Another Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 09 UK CK 0119
Constitution of India, 1950 — Article 226
High Courts07 Sept 2010
Naveen Chandra Arya Vs State of Uttarakhand
Uttarakhand High Court · (2010) 09 UK CK 0117
High Courts07 Sept 2010Allowed
Tejpal Vs State of Uttarakhand
Uttarakhand High Court · (2010) 09 UK CK 0062
Penal Code, 1860 (IPC) — Section 147, 148, 149, 308, 323
High Courts07 Sept 2010
Anil Kumar Arya Vs State and Others
Uttarakhand High Court · (2010) 09 UK CK 0061
High Courts07 Sept 2010
The Bazpur Cooperative Sugar Factory Ltd. Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 09 UK CK 0060
Right to Information Act, 2005 — Section 2, 8(1)
High Courts07 Sept 2010Dismissed
Km. Sushma Pandey and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 3 UC 1996 : (2010) 3 UC 1654
High Courts07 Sept 2010
Smt. Pariwari Devi Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 09 UK CK 0058
High Courts07 Sept 2010Dismissed
Dewan Chandra Giri and Others Vs IInd Addl. District Judge and Others
Uttarakhand High Court · (2011) 112 RD 364 : (2011) 2 UC 1070
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 3
High Courts06 Sept 2010Dismissed
Jai Ram Reddy Vs State of U.P. (Now State of Uttarakhand)
Uttarakhand High Court · (2011) 1 NCC 244 : (2010) 3 UC 1514
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 304Uttar Pradesh Reorganisation Act, 2000 — Section 35