High Courts24 Jun 2010
Tilak Raj Joshi through his Father Shri Jagdish Chandra Joshi Vs Board of School Education Uttarakhand
Uttarakhand High Court · (2010) 06 UK CK 0154
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 892 of 1,058
High Courts24 Jun 2010
Shri Raj Bihari Lal alias Arjun Bhatnagar Vs State of Uttaranchal/Uttarakhand and Bakhshish Singh
Uttarakhand High Court · (2010) 06 UK CK 0152
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Penal Code, 1860 (IPC) — Section 420
High Courts24 Jun 2010
Lalit Mohan Joshi through his Father Shri Hira Ballabh Joshi Vs Board of School Education Uttarakhand
Uttarakhand High Court · (2010) 06 UK CK 0096
High Courts24 Jun 2010
Baru and Others Vs State of Uttrakhand
Uttarakhand High Court · (2010) 06 UK CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 320, 374Penal Code, 1860 (IPC) — Section 147, 148, 149, 249, 307
High Courts24 Jun 2010
Km. Mamta Rathore through her father Harish Singh Rathore Vs Secretary, Board of School Education
Uttarakhand High Court · (2010) 06 UK CK 0043
High Courts24 Jun 2010
Apoorwa Ojha through her Father Shri Subhash Ojha Vs Board of School Education Uttarakhand
Uttarakhand High Court · (2010) 06 UK CK 0042
High Courts24 Jun 2010
Pankaj Joshi through his Father Shri Ramesh Chandra Joshi Vs Board of School Education Uttarakhand
Uttarakhand High Court · (2010) 06 UK CK 0032
High Courts24 Jun 2010
Nainital Almora Kshetriya Gramin Bank Vs Ganesh Singh Kabadwal and Others
Uttarakhand High Court · (2010) 06 UK CK 0025
Regional Rural Banks Act, 1976 — Section 29
High Courts24 Jun 2010Dismissed
Rameshwar Dayal Vs State of U.P. (Now State of Uttarakhand)
Uttarakhand High Court · (2010) 06 UK CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313, 82, 83Penal Code, 1860 (IPC) — Section 376, 392, 411
High Courts24 Jun 2010Dismissed
Shahid Hussain and Smt. Anisha Vs State of Uttarakhand and Smt. Shahin
Uttarakhand High Court · (2010) 06 UK CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A, 506
High Courts24 Jun 2010Allowed
Hitesh Kumar Sharma Vs State of Uttarakhand
Uttarakhand High Court · (2010) 06 UK CK 0004
Arms Act, 1959 — Section 25, 4Penal Code, 1860 (IPC) — Section 307, 392, 411
High Courts23 Jun 2010Allowed
Quarban Ali Vs Teletronix Ltd. and Another
Uttarakhand High Court · (2010) 06 UK CK 0225
High Courts22 Jun 2010Dismissed
Jitendra Bahadur Singh Vs Tehri Hydro Development Corporation Ltd. and Others
Uttarakhand High Court · (2010) 06 UK CK 0191
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2(b), 3
High Courts21 Jun 2010Dismissed
Raj Kumar and Others Vs State of Uttaranchal/Uttarakhand, Judicial Magistrate and K.N. Bharti, Van Khsetradhikari
Uttarakhand High Court · (2010) 06 UK CK 0208
Criminal Procedure Code, 1973 (CrPC) — Section 482Forest Act, 1927 — Section 26
High Courts21 Jun 2010Allowed
Shrawan Singh @ Swarn Singh and Others Vs Chief Judicial Magistrate and Aatma Singh
Uttarakhand High Court · (2010) 06 UK CK 0207
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 120B, 147, 148, 398, 504
High Courts21 Jun 2010Dismissed
Smt. Dolly Ghosh Vs State of Uttaranchal/Uttarakhand and Ken Wood Colour Lab
Uttarakhand High Court · (2010) 06 UK CK 0206
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts21 Jun 2010Dismissed
Doon Security Services Vs Union of India (UOI) and Others
Uttarakhand High Court · (2010) 06 UK CK 0188
Arbitration and Conciliation Act, 1996 — Section 9
High Courts21 Jun 2010
Uttar Pradesh State Road Transport Corporation Vs Presiding Officer and Another
Uttarakhand High Court · (2011) 2 UC 932
High Courts21 Jun 2010Dismissed
Smt. Basant Devi Vs Smt. Damyanti Devi
Uttarakhand High Court · (2010) 06 UK CK 0044
Limitation Act, 1963 — Section 5
High Courts21 Jun 2010Allowed
Uttarakhand Transport Corporation Vs Presiding Officer, Labour Court and Others
Uttarakhand High Court · (2011) 129 FLR 700 : (2010) 2 UD 323
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6(2A)