High Courts05 May 2010Dismissed
Km. Shalini Dadar, Radha Mittal and Km. Meenakshi Vs Uttarakhand Public Service Commission
Uttarakhand High Court · (2010) 05 UK CK 0017
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 904 of 1,058
High Courts05 May 2010
Manu Maharani Hotels Ltd. Vs Thakur Dan Singh Bist Trust and Another
Uttarakhand High Court · AIR 2010 Utt 49 : (2011) 2 UC 1005 : (2010) 1 UD 544
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts04 May 2010Dismissed
State of Uttarakhand Vs Pyare Lal
Uttarakhand High Court · (2010) 2 UC 942
High Courts04 May 2010Dismissed
State Vs Gabar Singh
Uttarakhand High Court · (2010) 2 UC 938
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 378Penal Code, 1860 (IPC) — Section 302
High Courts04 May 2010Allowed
Om Prakash Vs State of Uttarakhand
Uttarakhand High Court · (2010) 2 UC 814
Penal Code, 1860 (IPC) — Section 302, 304
High Courts04 May 2010
Rajendra Singh Bisht Vs State of Uttarakhand
Uttarakhand High Court · (2010) 2 UC 812
High Courts04 May 2010Dismissed
Sri Rakesh Kumar Vs Sri Rajkumar
Uttarakhand High Court · (2010) 2 UC 779
High Courts04 May 2010Dismissed
Yogeshwar Prasad Joshi Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 2 UC 763
Criminal Procedure Code, 1973 (CrPC) — Section 125, 161, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 494, 498A, 506
High Courts04 May 2010Dismissed
Ateek Ahmad Vs Mohd. Anwar and Others
Uttarakhand High Court · (2011) 1 DMC 509 : (2010) 2 UC 854
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 498A
High Courts04 May 2010Dismissed
Gurdeep Singh and Another Vs State of U.P.
Uttarakhand High Court · (2011) 1 NCC 155
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
High Courts03 May 2010
Smt. Lajwanti Sharma Vs Pradeep Kumar Jain and others
Uttarakhand High Court · (2010) 2 UC 874
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts03 May 2010Allowed
Rao Ahmad Ali Vs State of Uttaranchal
Uttarakhand High Court · (2010) 2 UC 863
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 323, 452, 504, 506
High Courts03 May 2010
Mangal Singh Vs Uttarakhand Information Commission, Dehradun
Uttarakhand High Court · (2010) 2 UC 811
Right to Information Act, 2005 — Section 18, 19
High Courts03 May 2010
The New India Assurance Company Ltd. Vs Prem Singh Bisht and Others Prem Singh Bisht (since deceased) and Another Vs Pramod Kumar and Another
Uttarakhand High Court · (2010) 2 UC 869
Motor Vehicles Act, 1988 — Section 173
High Courts03 May 2010
Amrendra Singh Vs Executive Engineer, Electricity Distribution Division, Uttarakhand Power Corporation Ltd.
Uttarakhand High Court · (2010) 05 UK CK 0038
High Courts03 May 2010Dismissed
Prof. Dr. Devendra Swaroop Bhargava Vs Central Information Commission Club Building and Public Information Officer and Registrar, Indian Institute of Technology
Uttarakhand High Court · (2010) 2 UC 860
Constitution of India, 1950 — Article 226
High Courts03 May 2010Allowed
C.P. Dipty Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 1 UC 733 : (2010) 1 UD 550
Constitution of India, 1950 — Article 311
High Courts30 Apr 2010Dismissed
Mussoorie Dehradun Development Authority Vs Labour Court and Another
Uttarakhand High Court · (2011) 2 UC 817
Industrial Disputes Act, 1947 — Section 10, 33(C)(2)
High Courts29 Apr 2010Dismissed
Constable C.P. No. 1422 Amit Kumar and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 04 UK CK 0131