High Courts18 Aug 2010Dismissed
Rupendra Singh Bohara and Others Vs J.M. Dehradun and Another
Uttarakhand High Court · (2010) 08 UK CK 0131
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 120B, 420
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 877 of 1,058
High Courts18 Aug 2010
Kashi Vishwanath Steels Limited Vs Union of India (UOI) and Others
Uttarakhand High Court · (2010) 08 UK CK 0089
Companies Act, 1956 — Section 73
High Courts18 Aug 2010Allowed
State of U.P. (Now State of Uttarakhand) Vs Sri Syeed Ahmad
Uttarakhand High Court · (2010) 08 UK CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 100(4), 165, 196, 313Penal Code, 1860 (IPC) — Section 120B, 472, 474
High Courts18 Aug 2010Allowed
Dr. Bharam Singh Vs State of Uttaranchal and Others
Uttarakhand High Court · (2011) 1 NCC 9
Criminal Procedure Code, 1973 (CrPC) — Section 196, 482Penal Code, 1860 (IPC) — Section 108A, 120B, 153A, 153B, 155(3)
High Courts17 Aug 2010Dismissed
Ramesh Chandra Karnatak Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 08 UK CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 161, 195, 482Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts17 Aug 2010
Dharam Singh Vs Ravindra Singh and Others
Uttarakhand High Court · (2011) 3 UC 2040
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 6 Rule 17, Order 7 Rule 11Evidence Act, 1872 — Section 145, 33Uttar Pradesh Zila Panchayats (Settlement of Disputes Relating to Membership) Rules, 1994 — Rule 11
High Courts17 Aug 2010Dismissed
Smt. Ruchi Chhetri Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 08 UK CK 0002
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9Constitution of India, 1950 — Article 226, 32Industrial Disputes Act, 1947 — Section 10(1)
High Courts16 Aug 2010Allowed
Ministry of Environment and Forest Vs Maharani Durga Kumari and Others
Uttarakhand High Court · (2010) 2 UC 1338
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18Limitation Act, 1963 — Section 5
High Courts16 Aug 2010Allowed
Rafiq (since deceased) and Others Vs State of Uttar Pradesh (now State of Uttarakhand)
Uttarakhand High Court · (2011) 1 NCC 508
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 147, 148, 149, 302Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts16 Aug 2010Dismissed
Smt. Usha Sharma and Others Vs State of Uttarakhand (now Uttarakhand) and Another
Uttarakhand High Court · (2010) 08 UK CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 156, 482Penal Code, 1860 (IPC) — Section 406
High Courts16 Aug 2010
State of Uttarakhand and Others Vs Devi Dutt Auli (now deceased) and Others
Uttarakhand High Court · (2010) 08 UK CK 0090
High Courts16 Aug 2010Dismissed
Yogesh Kumar Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 08 UK CK 0050
Penal Code, 1860 (IPC) — Section 420, 504, 506
High Courts16 Aug 2010Dismissed
Sohan Lal Agarwal Vs District Judge and Others
Uttarakhand High Court · (2010) 08 UK CK 0048
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts13 Aug 2010Allowed
Kashmir Singh and Another and Sukhwant Vs State of Uttarakhand
Uttarakhand High Court · (2010) 08 UK CK 0055
High Courts13 Aug 2010
Anil Kumar and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 08 UK CK 0030
High Courts13 Aug 2010Dismissed
K.K. Tripathi Vs C.B.I.
Uttarakhand High Court · (2010) 08 UK CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts13 Aug 2010
Smt. Vidyotama Thapliyal Vs Union of India and Others
Uttarakhand High Court · (2010) 08 UK CK 0021
High Courts13 Aug 2010Allowed
Shri Devendra Kumar Mittal Vs Civil Judge (S.D.) and Others
Uttarakhand High Court · (2010) 08 UK CK 0012
Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 226
High Courts12 Aug 2010
Rajeev Arora Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) CriLJ 4782 : (2010) 2 UD 221
Criminal Procedure Code, 1973 (CrPC) — Section 319(3) , 482Prevention of Food Adulteration Act, 1954 — Section 13(2), 14, 14A, 16, 20Prevention of Food Adulteration Rules, 1955 — Rule 12A
High Courts12 Aug 2010
Mukesh Kumar Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 08 UK CK 0031