High Courts17 Jun 2010Allowed
Rameshwar Prasad Mali Vs State of U.P. and Others
Uttarakhand High Court · (2010) 06 UK CK 0046
Uttar Pradesh Reorganisation Act, 2000 — Section 35, 54
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 894 of 1,058
High Courts17 Jun 2010
Dr. Y.S. Bhatnagar and Others Vs Sri Jitendra Singh Negi and Others
Uttarakhand High Court · (2010) 06 UK CK 0045
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts17 Jun 2010Allowed
Anil Kumar Raghav and Others Vs State of Uttarakhand and Shri Prikshit Singh, Inspector C.B. C.I.D
Uttarakhand High Court · (2010) 06 UK CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 167, 193, 195, 203, 211
High Courts17 Jun 2010Dismissed
Omkar and Vishwanath Kumar Vs Mohd. Ikram
Uttarakhand High Court · (2010) 06 UK CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Jun 2010Allowed
Bhupendra Kumar Kukreti Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 2 UC 1015
Right to Information Act, 2005 — Section 18, 19(8), 20, 20(1), 20(2)
High Courts16 Jun 2010Dismissed
Rajendra Kumar Sethi and Another Vs State of Uttaranchal and Others
Uttarakhand High Court · (2010) 06 UK CK 0135
Criminal Procedure Code, 1973 (CrPC) — Section 227, 254, 255, 256, 257Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 506
High Courts16 Jun 2010Dismissed
Subhash Taneja and Others Vs State of Uttarakhand and Shri Layeek Ahmad
Uttarakhand High Court · (2010) 06 UK CK 0131
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 149, 323, 427, 436
High Courts16 Jun 2010Allowed
Rajendra Singh, Krishna Pal Singh and Smt. Amita Vs State of Uttarakhand and Smt. Pragati Deshwal
Uttarakhand High Court · (2010) 06 UK CK 0130
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts16 Jun 2010
Zaheer Hasan and Others Vs State of Uttaranchal and Rukshana
Uttarakhand High Court · (2010) 06 UK CK 0129
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 147, 148, 324, 498A, 504
High Courts16 Jun 2010Allowed
H.D. Kandpal, Secretary/General Manager, Uttarkashi District Cooperative Bank Ltd. Vs State of Uttarakhand and Kedar Singh Rawat
Uttarakhand High Court · (2010) 06 UK CK 0128
Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 202, 482Penal Code, 1860 (IPC) — Section 109, 120B, 166, 167, 465
High Courts16 Jun 2010
State of Uttarakhand Vs Vineet @ Chinu Pandit and Sanjay Chandela
Uttarakhand High Court · (2010) 06 UK CK 0119
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 120B, 307, 506
High Courts16 Jun 2010Dismissed
Rajeev Singh Kainthura @ Raju Kainthura Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 06 UK CK 0118
Penal Code, 1860 (IPC) — Section 376
High Courts16 Jun 2010Dismissed
Ajay Jalan Vs State
Uttarakhand High Court · (2010) 06 UK CK 0110
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 13
High Courts16 Jun 2010Dismissed
Devendra Singh Vs Superintendent of Archeologist, Archeological Survey of India and Another
Uttarakhand High Court · (2010) 06 UK CK 0109
High Courts16 Jun 2010Allowed
Smt. Parwati Devi Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 128 FLR 1034 : (2011) 128 FLR 1033
Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 2, 5
High Courts16 Jun 2010
Munsha Singh and Another Vs State of U.P. (Now State of Uttarakhand)
Uttarakhand High Court · (2010) 06 UK CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Jun 2010
Rajendra Kumar Sharma Vs Raja Dhruv Dev Chand (since deceased), Aditya Dev Katoch, Rani Shailendra Kumari, Rani Mandawi Kumari of Baghpuri and Major Manik Dev Katoch and State of U.P. (Now State of Uttarakhand)
Uttarakhand High Court · (2010) 06 UK CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 145Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts16 Jun 2010
Govind Lal and Darshan Kumar Vs State of Uttarakhand and Nandan Singh Bisht
Uttarakhand High Court · (2010) 06 UK CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 202, 244, 246, 311, 313Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 420
High Courts16 Jun 2010
Ravindar Singh Saini Vs State of Uttarakhand
Uttarakhand High Court · (2010) 2 UC 1002
Penal Code, 1860 (IPC) — Section 147, 148, 302
High Courts15 Jun 2010Dismissed
Pooran Singh Mehta (since deceased) Through his legal heirs Vs U.P. Public Services Tribunal and others
Uttarakhand High Court · (2010) 2 UC 979
Constitution of India, 1950 — Article 311