COURT ARCHIVE

Uttarakhand High Court judgments

21,155 judgments · page 910 of 1,058

High Courts01 Apr 2010Allowed

U.P. State Road Transport Corp. Vs Presiding Officer, Labour Court and Others

Uttarakhand High Court · (2010) 04 UK CK 0126

Uttar Pradesh Industrial Disputes Act, 1947 — Section 11CUttar Pradesh State Road Transport Corporation Employees (Other than Officers) Service Regulations, 1981 — Regulation 61(2), 61(6), 7

Read judgment

High Courts01 Apr 2010Dismissed

Ram Dhiraj Vs State of Uttarakhand

Uttarakhand High Court · (2010) 04 UK CK 0097

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 307, 34

Read judgment

High Courts01 Apr 2010

Manohar Chandra Upadhayay Vs State of Uttarakhand and Others

Uttarakhand High Court · (2010) 2 UPLBEC 30

Read judgment

High Courts01 Apr 2010Allowed

Deep Singh Vs Maqsood, Ist Addl. Civil Judge and State of Uttaranchal

Uttarakhand High Court · (2010) 04 UK CK 0094

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts01 Apr 2010

Ramesh Chandra Pant Vs State of Uttaranchal

Uttarakhand High Court · (2010) 04 UK CK 0059

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 304, 324

Read judgment

High Courts01 Apr 2010

Gabbar Singh Rawat, Smt. Bhajni Devi and Vipin Singh Rawat Vs State of Uttaranchal and Smt. Neema Rawat

Uttarakhand High Court · (2010) 04 UK CK 0050

Criminal Procedure Code, 1973 (CrPC) — Section 161, 407, 482Penal Code, 1860 (IPC) — Section 498A

Read judgment

High Courts01 Apr 2010

Mahesh Pathak, Harish Chandra Pathak Both, Smt. Janki Pathak and Smt. Mamta Pathak Vs State of Uttarakhand and Smt. Vimla Devi Pathak Smt. Janki Pathak and Others Vs Smt. Vimla Pathak and State of Uttaranchal

Uttarakhand High Court · (2010) 04 UK CK 0045

Criminal Procedure Code, 1973 (CrPC) — Section 173, 210, 482Penal Code, 1860 (IPC) — Section 498A

Read judgment

High Courts01 Apr 2010

Rashmi Jain Vs Adish Kumar Jain through Manager, State Bank of India Adish Kumar Jain through Manager, State Bank of India Vs State of Uttarakhand, Ayush Jain (minor) through his next friend and natural guardian, his mother, Smt. Rashmi Jain, Smt. Rashmi Jain and Aman Jain

Uttarakhand High Court · (2010) 1 UC 612

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397Penal Code, 1860 (IPC) — Section 498A

Read judgment

High Courts31 Mar 2010

Ishwari Devi Rana and Another Vs Rajguru Sri Swami Swarupanand (since deceased) and Others

Uttarakhand High Court · (2011) 1 UC 673

Civil Procedure Code, 1908 (CPC) — Section 92, 96Uttar Pradesh Reorganisation Act, 2000 — Section 35

Read judgment

High Courts30 Mar 2010Dismissed

The State of Uttarakhand and Others Vs Anand Prakash and Another

Uttarakhand High Court · (2011) 2 UC 946

Industrial Disputes Act, 1947 — Section 6(N)

Read judgment

High Courts30 Mar 2010Allowed

Om Prakash Gupta Vs Union of India (UOI)

Uttarakhand High Court · (2010) 03 UK CK 0030

Cantonments Act, 1924 — Section 181(2)

Read judgment

High Courts30 Mar 2010Allowed

U.P. State Road Transport Corporation Vs State of U.P. and Others

Uttarakhand High Court · (2011) 1 UC 610

Read judgment

High Courts30 Mar 2010Allowed

Man Singh Bohra Vs The State

Uttarakhand High Court · (2010) 03 UK CK 0006

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22, 42, 42(1), 67Uttar Pradesh Narcotic Drugs Rules, 1986 — Rule 77

Read judgment

High Courts30 Mar 2010

Nathu Ram Bhagat and Others Vs State of Uttaranchal and Others

Uttarakhand High Court · (2010) 1 NCC 668

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 506

Read judgment

High Courts29 Mar 2010Allowed

Roop Singh Vs State of Uttarakhand

Uttarakhand High Court · (2010) 03 UK CK 0054

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Forest Act, 1927 — Section 26Penal Code, 1860 (IPC) — Section 147, 148, 307, 379

Read judgment

High Courts29 Mar 2010

Vijay Moses Das and Another Vs Central Bureau of Investigation

Uttarakhand High Court · (2010) 2 ACR 1615 : (2010) 1 NCC 757 : (2010) 1 UD 492

Criminal Procedure Code, 1973 (CrPC) — Section 265A, 265B, 265B(4), 265C, 265EPenal Code, 1860 (IPC) — Section 420, 468, 471

Read judgment

High Courts27 Mar 2010Allowed

Rakesh Kumar Khandelwal Vs State of Uttaranchal and Another

Uttarakhand High Court · (2010) 03 UK CK 0040

Criminal Procedure Code, 1973 (CrPC) — Section 200, 313Negotiable Instruments Act, 1881 (NI) — Section 138, 9

Read judgment

High Courts27 Mar 2010

State Consumer Disputes Redressal Commission Vs Uttarakhand State Information Commission and Others

Uttarakhand High Court · AIR 2010 Utt 55 : (2011) 1 UC 579 : (2010) 1 UD 373

Constitution of India, 1950 — Article 213, 227, 235, 343, 343(2)Consumer Protection Act, 1986 — Section 24B, 24B(1), 3Right to Information Act, 2005 — Section 20, 4, 4(1), 4(2), 4(3)

Read judgment

High Courts27 Mar 2010Dismissed

Vishawa Nath Vs State of U.P. and Others

Uttarakhand High Court · (2010) 03 UK CK 0026

Constitution of India, 1950 — Article 14, 311Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 4

Read judgment

High Courts26 Mar 2010Allowed

Tayyab Vs Principal Judge, Family Court, Haridwar

Uttarakhand High Court · (2010) 1 UC 635

Criminal Procedure Code, 1973 (CrPC) — Section 125

Read judgment