High Courts31 Aug 2010Allowed
Paramjeet Kaur and Another Vs State of Uttarakhand
Uttarakhand High Court · AIR 2011 Utt 5 : (2011) 2 UC 1048 : (2010) 2 UD 171
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 11, 13B, 23, 23(1)
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 873 of 1,058
High Courts31 Aug 2010
Udal Singh Vs Bharat Sanchar Nigam Ltd and Others
Uttarakhand High Court · (2010) 08 UK CK 0155
Constitution of India, 1950 — Article 226
High Courts31 Aug 2010
Kripal Singh Vs State of Uttarakhand
Uttarakhand High Court · (2010) 08 UK CK 0149
High Courts31 Aug 2010Allowed
Sarafat (since deceased) Vs State of Uttar Pradesh (now State of Uttarakhand)
Uttarakhand High Court · (2011) 1 NCC 291 : (2010) 3 UC 1528
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts31 Aug 2010Dismissed
Indreshwar Agrawal Vs State of Uttaranchal and Another
Uttarakhand High Court · (2011) 4 Crimes 333 : (2010) 3 UC 1502
Criminal Procedure Code, 1973 (CrPC) — Section 262, 263, 264, 265, 397Negotiable Instruments Act, 1881 (NI) — Section 138, 143
High Courts31 Aug 2010Allowed
Bhuwan Chandra Pandey and 20 others Vs Secretary Education, State of Uttarakhand Dehradun and Others
Uttarakhand High Court · (2010) 3 UC 1500
High Courts31 Aug 2010Allowed
Raghubir Singh Bist Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 08 UK CK 0038
High Courts30 Aug 2010Dismissed
Ashok Kumar Sharma Vs Official Liquidator under the Company Act and Tech Invest (India) Pvt. Ltd.
Uttarakhand High Court · (2010) 08 UK CK 0138
Companies (Court) Rules, 1959 — Rule 164
High Courts30 Aug 2010Allowed
State of Uttarakhand and Others Vs Bhajan Lal and Another
Uttarakhand High Court · (2010) 08 UK CK 0135
High Courts30 Aug 2010Dismissed
Amit Vs State of Uttarakhand
Uttarakhand High Court · (2010) 08 UK CK 0118
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164
High Courts30 Aug 2010Allowed
C.S. Mehta Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 08 UK CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts30 Aug 2010Dismissed
Julfikar @ Bhutto Vs State of Uttarakhand
Uttarakhand High Court · (2010) 08 UK CK 0086
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 110Penal Code, 1860 (IPC) — Section 147, 148, 149, 296A, 307
High Courts30 Aug 2010Dismissed
Smt. Ruchi Chhetri Vs State of Uttarakhand
Uttarakhand High Court · (2010) 3 UC 1504
Constitution of India, 1950 — Article 226, 32
High Courts30 Aug 2010
Deep Narain Vs Sanjay Kumar Chauhan
Uttarakhand High Court · (2011) 1 BC 573 : (2011) 2 Crimes 386 : (2010) 3 UC 1533
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts28 Aug 2010
Jeswant Singh (In Jail) Vs State of Uttarakhand
Uttarakhand High Court · (2010) 3 UC 1535
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts28 Aug 2010Allowed
Mahanand (since deceased) Vs State of U.P. (Now State of Uttarakhand)
Uttarakhand High Court · (2011) 1 NCC 264 : (2010) 3 UC 1507
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 201, 302, 34, 364Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts28 Aug 2010
Shri Lalita Prasad Lakhera Vs Shri Satya Prasad Vyas
Uttarakhand High Court · (2010) 08 UK CK 0013
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5Provincial Small Cause Courts Act, 1887 — Section 17, 25
High Courts27 Aug 2010Dismissed
Shamsher Bhadana Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 08 UK CK 0163
High Courts27 Aug 2010
Committee of Management Adarsh Junior High School Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 08 UK CK 0160
High Courts27 Aug 2010
Parvitya Sahkari Bhaisaj Vikas Evam Vikray Sangh Ltd. Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 08 UK CK 0159
Constitution of India, 1950 — Article 226