High Courts06 Sept 2010
Prakash Chandra Joshi and another Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 3 UC 1495
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 872 of 1,058
High Courts06 Sept 2010Dismissed
Atul Semwal Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 09 UK CK 0138
High Courts06 Sept 2010
Dr. Himanshu S. Jha Vs The Chancellor, Kumaun University and Others
Uttarakhand High Court · (2010) 3 UC 1546
Uttar Pradesh State Universities Act, 1973 — Section 2(14), 31, 31(A), 49, 50
High Courts03 Sept 2010
Km. Vimi Joshi Vs Chairman, School Managing Committee, Gen. B.C. Joshi, Army Public School
Uttarakhand High Court · (2010) 09 UK CK 0139
Constitution of India, 1950 — Article 12
High Courts03 Sept 2010Dismissed
Pankaj Kumar Vs Judge Family Court and Smt. Manju Sharma
Uttarakhand High Court · (2010) 09 UK CK 0136
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts03 Sept 2010
Anil Bhatla and Smt. Madhu Bhatla Vs District Judge, Special Judicial Magistrate (Second) and Jasbeer Kaur
Uttarakhand High Court · (2010) 3 UC 1497
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 406, 420, 467, 506
High Courts03 Sept 2010Dismissed
Smt. Mamta Devi Vs State of Uttaranchal (Uttarakhand) and Ram Bharosey Lal
Uttarakhand High Court · (2010) 09 UK CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts03 Sept 2010Dismissed
Dr. H.N. Dixit Vs State of Uttaranchal and Others
Uttarakhand High Court · (2010) 3 UC 1519
High Courts01 Sept 2010Dismissed
Uttarakhand Transport Corporation and Another Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 09 UK CK 0167
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts01 Sept 2010
Smt. Anita Swaroop Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 09 UK CK 0166
Constitution of India, 1950 — Article 226
High Courts01 Sept 2010
Superintendent of Police, Central Bureau of Investigation, Derhadun Vs Raj Bahadur
Uttarakhand High Court · (2011) 1 NCC 313 : (2010) 3 UC 1525
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts01 Sept 2010Allowed
Smt. Bindra Rawat Vs State and another
Uttarakhand High Court · (2010) 3 UC 1521
High Courts01 Sept 2010Allowed
Bhawani Ram @ Pappu Ram @ Desi Vs State of Uttarakhand
Uttarakhand High Court · (2010) 3 UC 1498
Criminal Procedure Code, 1973 (CrPC) — Section 164, 374(2)Penal Code, 1860 (IPC) — Section 302, 307
High Courts01 Sept 2010Allowed
Nitai Vs State of Uttarakhand
Uttarakhand High Court · (2010) 09 UK CK 0130
Penal Code, 1860 (IPC) — Section 489C
High Courts01 Sept 2010
Parvendra Vs State of Uttarakhand
Uttarakhand High Court · (2010) 09 UK CK 0129
High Courts01 Sept 2010
Smt. Radha Devi Vs Parent Teacher Association and Another
Uttarakhand High Court · (2010) 09 UK CK 0128
Constitution of India, 1950 — Article 226
High Courts01 Sept 2010Dismissed
Rajendra Kumar Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 09 UK CK 0127
Constitution of India, 1950 — Article 226
High Courts01 Sept 2010Dismissed
Chandveer Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 09 UK CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 120B, 147, 148, 323, 420
High Courts01 Sept 2010Dismissed
Dr. Adarsh Kumar Nigam Vs Vice Chancellor, H.N.B. Garhwal University and Others
Uttarakhand High Court · (2010) 3 UC 1523
Uttar Pradesh State Universities Act, 1973 — Section 31, 31(4), 31A
High Courts01 Sept 2010Allowed
Dr. Nakli Singh Vs State of Uttaranchal
Uttarakhand High Court · (2011) 1 NCC 196
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 195(4), 244, 246Penal Code, 1860 (IPC) — Section 193, 406, 420