Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 482Parliament (Prevention of Disqualification) Act, 1959 — Section 2, 3

Read judgment

High Courts28 Jul 2010Dismissed

State of U.P. (Now State of Uttarakhand) Vs Jai Bhagwan (since deceased) and Chatur Narain

Uttarakhand High Court · (2010) 07 UK CK 0071

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 378Penal Code, 1860 (IPC) — Section 409Uttar Pradesh Reorganisation Act, 2000 — Section 35

Read judgment

High Courts28 Jul 2010Dismissed

Hindustan National Glass and Industries Ltd., (Formerly known as ACE Glass Containers Ltd. (Owens Brockways India Ltd.)) Vs The Dy. Labour Commissioner and Daulat Singh Pundir

Uttarakhand High Court · (2010) 07 UK CK 0058

Uttar Pradesh Industrial Disputes Act, 1947 — Section 10, 10(1), 12(5), 2

Read judgment

High Courts28 Jul 2010Allowed

Smt. Kamlesh Devi and Vinit Tomar Vs State of Uttaranchal and Others

Uttarakhand High Court · (2010) 07 UK CK 0038

Read judgment

High Courts28 Jul 2010Allowed

State of U.P. (Now Uttarakhand ) Vs Haridas Rai and Others Kripa Sindhu Vishwas Vs State of U.P. and Others

Uttarakhand High Court · (2010) 2 UC 1219 : (2010) 2 UD 153

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34

Read judgment

High Courts28 Jul 2010Dismissed

Jai Bhagwan and Others Vs Bachhi Ram Dimri and Others

Uttarakhand High Court · (2011) 112 RD 362 : (2010) 2 UC 1258

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17General (Civil) Rules — Rule 37

Read judgment

High Courts27 Jul 2010Dismissed

Umesh Gupta and Another Vs State of Uttaranchal and Others

Uttarakhand High Court · (2010) 07 UK CK 0111

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 147, 323, 504, 506

Read judgment

High Courts27 Jul 2010Dismissed

Dinesh Kumar Sharma Vs State of Uttaranchal and Others

Uttarakhand High Court · (2010) 07 UK CK 0110

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 452, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(1)(10)

Read judgment

High Courts27 Jul 2010Dismissed

Pramod Khana Vs State of Uttaranchal/Uttarakhand and Sri Baldev Krishan Behal

Uttarakhand High Court · (2010) 2 UC 1333

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 120B, 420

Read judgment

High Courts27 Jul 2010Dismissed

Hari Narayan Swami and Others Vs State of Uttarakhand and Another

Uttarakhand High Court · (2010) 07 UK CK 0104

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 147, 323, 325, 427, 452

Read judgment

High Courts27 Jul 2010Allowed

Shabana Bano Vs State of Uttarakhand and Shri Ishfaq

Uttarakhand High Court · (2010) 07 UK CK 0072

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 363, 366, 376, 506

Read judgment

High Courts27 Jul 2010Dismissed

Mrs. Razia Parvez and Others Vs Sikander Parvez and Another

Uttarakhand High Court · AIR 2011 Utt 20 : (2010) 2 UD 630

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1, Order 40 Rule 1(2), Order 43 Rule 1

Read judgment

High Courts27 Jul 2010Allowed

Sunny and Others Vs State of Uttarakhand and Smt Parvesh

Uttarakhand High Court · (2010) 07 UK CK 0065

Constitution of India, 1950 — Article 226Hindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 323, 498A, 506

Read judgment

High Courts27 Jul 2010Dismissed

Shiv Bachan Verma and Others Vs State of Uttarakhand and Another

Uttarakhand High Court · (2010) 07 UK CK 0063

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(2), 190(1), 200, 202Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323

Read judgment