High Courts14 Jun 2010
Irfan Ahmad @ Mohammad Irfan Vs Addl. District Judge/1st F.T.C. and Others
Uttarakhand High Court · (2011) 112 RD 465 : (2010) 2 UC 974
Civil Procedure Code, 1908 (CPC) — Section 151
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 896 of 1,058
High Courts14 Jun 2010Dismissed
Jagat Singh and Another Vs State of Uttrakhand
Uttarakhand High Court · (2010) 06 UK CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 374Penal Code, 1860 (IPC) — Section 201, 302, 506
High Courts14 Jun 2010
Commissioner, Commercial Tax Vs Bharti Dairy Farm
Uttarakhand High Court · (2010) 06 UK CK 0092
High Courts14 Jun 2010Allowed
Madan Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 112 RD 659 : (2010) 2 UD 114
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts14 Jun 2010Dismissed
State of Uttarakhand and Others Vs Smt. Meera Negi
Uttarakhand High Court · (2010) 06 UK CK 0035
High Courts14 Jun 2010
Balwant Singh Rautela Vs State of Uttaranchal and Others
Uttarakhand High Court · (2010) 06 UK CK 0034
High Courts11 Jun 2010
Prem Batta and Lakshit Batta Vs State of Uttarakhand and Jai Singh
Uttarakhand High Court · (2010) 06 UK CK 0219
Criminal Procedure Code, 1973 (CrPC) — Section 156, 482Penal Code, 1860 (IPC) — Section 3, 307, 384, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts11 Jun 2010
Charan Singh and Others Vs State of Uttrakhand
Uttarakhand High Court · (2010) 06 UK CK 0216
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 201, 304B, 498A
High Courts11 Jun 2010Dismissed
Kirat Pal Singh, Anil Kumar and Tejpal Vs The State
Uttarakhand High Court · (2010) 06 UK CK 0142
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 308, 323, 325, 34, 504
High Courts11 Jun 2010Dismissed
Babu Lal Vs State of U.P. (Now Uttarakhand) and Others
Uttarakhand High Court · (2010) 06 UK CK 0140
Criminal Procedure Code, 1973 (CrPC) — Section 200, 313Penal Code, 1860 (IPC) — Section 120B, 307, 326, 34
High Courts11 Jun 2010Dismissed
U.P. State Electricity Board and Another Vs Presiding Officer, Labour Court and Others
Uttarakhand High Court · (2010) 127 FLR 184
High Courts11 Jun 2010
Jitendra Joshi Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 112 RD 411 : (2011) 2 UC 1126 : (2010) 2 UD 32
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts11 Jun 2010Dismissed
Anand Kumar Vs Managing Director, Forest Development Corporation
Uttarakhand High Court · (2010) 06 UK CK 0001
Uttar Pradesh Forest Corporation Act, 1974 — Section 34Uttar Pradesh Forest Corporation Service Regulations, 1985 — Regulation 6
High Courts10 Jun 2010
Kanouj Dutta Vs Brigadier K.S. Verma, Brigade Commander Shri Sita Ram Dass Onkar Nath Rishikesh Ashram Vs The Union of India (UOI) and Others
Uttarakhand High Court · (2010) 06 UK CK 0218
Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts10 Jun 2010
Narendra Kumar Vs The C.B.I.
Uttarakhand High Court · (2010) 06 UK CK 0199
Prevention of Corruption Act, 1988 — Section 13, 7
High Courts10 Jun 2010
S. Vishwanathan Vs Smt. Pushpa and State of Uttarakhand
Uttarakhand High Court · (2011) 1 DMC 669 : (2010) 2 UC 984
Protection of Women From Domestic Violence Act, 2005 — Section 13
High Courts10 Jun 2010Dismissed
Brahmadutt Sharma Vs The Presiding Officer and Another
Uttarakhand High Court · (2011) 2 UC 1020 : (2010) 2 UD 27
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts10 Jun 2010
J.D. Kukreja Vs State of Uttarakhand
Uttarakhand High Court · (2011) 1 BC 107 : (2010) 2 UC 1001
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 143, 143(2), 143(3)
High Courts10 Jun 2010Allowed
Shri Navneet Iodized Salt Works Vs State of Uttaranchal/Uttarakhand and Food Inspector, Nagar Palika
Uttarakhand High Court · (2010) 06 UK CK 0086
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 17, 6, 7
High Courts10 Jun 2010
Umrav Singh Saini, Zila Samag Kalian Adhikari Vs State of Uttarakhand and Shri Mahipal Singh Chauhan, Assistant Manager, Uttarakhand Multipurpose Finance and Development Corporation
Uttarakhand High Court · (2010) 06 UK CK 0085
Criminal Procedure Code, 1973 (CrPC) — Section 197, 319, 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471