High Courts14 May 2010Dismissed
Sri. Krishna Vs State of Uttrakhand
Uttarakhand High Court · (2011) 1 NCC 420
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374, 401Penal Code, 1860 (IPC) — Section 302, 304B, 498A
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 902 of 1,058
High Courts14 May 2010Dismissed
Dinesh Kumar Vs Superintendent of Police CBI and Another
Uttarakhand High Court · (2010) 05 UK CK 0050
Prevention of Corruption Act, 1988 — Section 13, 7
High Courts14 May 2010
Supreme Court Monitoring Committee Vs Mussoorie Dehradun Development Authority and Others
Uttarakhand High Court · (2010) 2 UC 843 : (2010) 2 UC 835
Forest (Conservation) Act, 1980 — Section 2
High Courts14 May 2010
Inspector Uni Ram Arya Vs State of Uttarakhand
Uttarakhand High Court · (2010) 05 UK CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 482Penal Code, 1860 (IPC) — Section 120B, 323, 326
High Courts14 May 2010Allowed
S.V.Singh and V.K. Gupta Vs State of Uttrarakhand thourgh S.S.P. and Shri Deepu
Uttarakhand High Court · (2010) 1 UD 582
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 107, 306
High Courts14 May 2010Dismissed
Vipul Kumar Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 05 UK CK 0001
Constitution of India, 1950 — Article 14
High Courts13 May 2010
Smt. Poonam Verma Vs Cantonment Board and Others
Uttarakhand High Court · (2011) 2 UC 1103
Cantonments Act, 1924 — Section 280Cantonments Fund Servants Rules, 1937 — Rule 5B, 5B(4), 5B(5), 5B(6), 5B(8)
High Courts13 May 2010
National Insurance Company Ltd. Vs Mohan Chandra and Another
Uttarakhand High Court · (2010) 05 UK CK 0057
High Courts13 May 2010
Smt. Upasana Gupta Vs Addl. Judge, Family Court and Another
Uttarakhand High Court · (2010) 05 UK CK 0052
Hindu Marriage Act, 1955 — Section 13, 24
High Courts13 May 2010Dismissed
Sri Bhagwati Prashad Goel Vs The District Judge, Prescribed Authority (Civil Judge Junior Division) and Sri Hem Chand Bansal
Uttarakhand High Court · (2010) 2 UC 782
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts12 May 2010Allowed
Rajendra Singh @ Raju and Others Vs State of Uttarakhand and Smt. Mamta Devi
Uttarakhand High Court · (2010) 05 UK CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts12 May 2010
Agromec Engineers Vs Uttarakhand Power Corporation Limited and Others
Uttarakhand High Court · (2010) 05 UK CK 0034
Electricity Act, 2003 — Section 126, 42, 56
High Courts12 May 2010Allowed
Balbir Singh and Others Vs State of Uttrakhand
Uttarakhand High Court · (2011) 1 Crimes 12
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 120B, 201, 30, 304B, 498A
High Courts11 May 2010Dismissed
Kripal Singh Rautela Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 2 UC 778
High Courts11 May 2010Dismissed
Ravindra Sharma Vs Labour Court and Others
Uttarakhand High Court · (2011) 3 LLJ 770 : (2011) LLR 495
Uttar Pradesh Industrial Disputes Act, 1947 — Section 11A, 6(2A)
High Courts11 May 2010Dismissed
Karunesh Joshi Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 05 UK CK 0069
Constitution of India, 1950 — Article 14, 16, 162, 309Uttar Pradesh Class IV Employees Service Rules, 1975 — Rule 33
High Courts11 May 2010Allowed
Ratan Singh Bisht (since deceased) and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2010) 05 UK CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 406, 420, 467, 468, 471
High Courts11 May 2010
Rajbir and Another Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 05 UK CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 323, 477, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts11 May 2010
Achariya Budhi Ballabha Shastri Vs State of Uttarakhand
Uttarakhand High Court · (2010) 05 UK CK 0036
Constitution of India, 1950 — Article 226