High Courts12 Aug 2010
Balvinder Singh and Another Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 08 UK CK 0026
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 878 of 1,058
High Courts12 Aug 2010
Ashok (In Jail) Vs State of Uttarakhand
Uttarakhand High Court · (2010) 08 UK CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
High Courts11 Aug 2010Dismissed
Vijay Chaudhary and Another Vs State of Uttaranchal and Others
Uttarakhand High Court · (2010) 2 UC 1339
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Motor Vehicles Act, 1988 — Section 207Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts11 Aug 2010
Sanjeev Kumar Saksena and Another Vs State of Uttaranchal
Uttarakhand High Court · (2010) 08 UK CK 0105
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 379, 411, 420
High Courts11 Aug 2010
Sushma Sharma and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2010) 2 UC 1343
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts11 Aug 2010Allowed
Mangal Singh Bhandari Vs State of Uttaranchal and Another
Uttarakhand High Court · (2010) 2 UC 1341
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts11 Aug 2010Allowed
Imran, Nisar @ Ghada and Bhura Vs State of Uttaranchal (Uttarakhand)
Uttarakhand High Court · (2010) 08 UK CK 0025
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 34, 436, 506
High Courts10 Aug 2010Dismissed
State of Uttarakhand and Others Vs State Public Service Tribunal and Another
Uttarakhand High Court · (2011) 3 UC 1628
High Courts09 Aug 2010
Miss Arti Srivastava Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 08 UK CK 0093
High Courts09 Aug 2010Allowed
Mahesh Chandra Joshi Vs State of Uttarakhand
Uttarakhand High Court · (2010) 08 UK CK 0070
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts09 Aug 2010Dismissed
Uttaranchal Power Corporation Ltd. and Another Vs Ombudsman, Appointed by the Uttarukhand Electricity Regulatory Commission and Another
Uttarakhand High Court · AIR 2011 Utt 16 : (2011) 3 UC 1754 : (2010) 2 UD 185
Electricity Act, 2003 — Section 110, 111, 126, 135, 136Electricity Regulation Act, 1999 — Regulation 2
High Courts09 Aug 2010Dismissed
Hari Singh Vs Guman Singh (since deceased) through L.Rs.
Uttarakhand High Court · (2011) 2 UC 1050
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11A, 48, 8, 9, 9A(1)Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 25
High Courts09 Aug 2010Dismissed
State of U.P. (now State of Uttarakhand) Vs Gulfam, Babu @ Irfan Ali and Abbas Ali
Uttarakhand High Court · (2010) 2 UC 1356
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 378(3)Penal Code, 1860 (IPC) — Section 307, 324, 506Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts06 Aug 2010
Rameshwar and Amar Singh @ Jhandu Vs State of Uttaranchal
Uttarakhand High Court · (2010) 08 UK CK 0098
Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Penal Code, 1860 (IPC) — Section 380, 411
High Courts06 Aug 2010Dismissed
Sanjay Kumar and Another Vs Union of India (UOI) and Others
Uttarakhand High Court · AIR 2011 Utt 6
Constitution of India, 1950 — Article 19(1), 32Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 27, 72, 77, 9A
High Courts06 Aug 2010
Bachan Singh Vs Union of India (UOI) and Others
Uttarakhand High Court · (2010) 08 UK CK 0095
High Courts06 Aug 2010
Shyam Narayan Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 08 UK CK 0094
High Courts06 Aug 2010Dismissed
Surjeet Singh Vs State of Uttarakhand
Uttarakhand High Court · (2010) 08 UK CK 0069
High Courts06 Aug 2010
Sita Devi Memorial Institute of Education and Technology Vs State of Uttarakhand
Uttarakhand High Court · (2010) 08 UK CK 0065
Central Educational Institutions (Reservation in Admission) Act, 2006 — Section 2, 3Central Universities Act, 2009 — Section 2, 28, 28(2), 4National Council for Teacher Education Act, 1993 — Section 14(1), 17
High Courts06 Aug 2010
Ashish Kumar Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 08 UK CK 0053