COURT ARCHIVE

Uttarakhand High Court judgments

21,155 judgments · page 911 of 1,058

High Courts26 Mar 2010Dismissed

Smt. Tulsi Devi Vs State of U.P. and another

Uttarakhand High Court · (2011) 4 Crimes 383 : (2010) 1 UC 552

Criminal Procedure Code, 1973 (CrPC) — Section 200, 313Negotiable Instruments Act, 1881 (NI) — Section 138, 15, 16, 9

High Courts26 Mar 2010Dismissed

Suman Devi Vs Bharat Bhushan

Uttarakhand High Court · (2010) 1 UC 529

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 13B

High Courts26 Mar 2010

Smt. Vandana Baloni Vs State of Uttarakhand and Others

Uttarakhand High Court · (2011) 1 UC 705

Dying in Harness Rules, 1974 — Rule 5

High Courts25 Mar 2010Dismissed

Pushkar Singh Rawat and 15 others Vs State of Uttarakhand and others

Uttarakhand High Court · (2011) 1 UC 684

High Courts25 Mar 2010

Monica Kaur Sabharwal Vs State of Uttarakhand

Uttarakhand High Court · (2010) 1 UC 631

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 419, 498A

High Courts25 Mar 2010

Imran Vs State of Uttarakhand

Uttarakhand High Court · (2010) 1 UC 573

Criminal Procedure Code, 1973 (CrPC) — Section 482Forest (Uttarakhand Amendment) Act, 2001 — Section 52A, 52B

High Courts25 Mar 2010Allowed

Dr. Rajendra Prasad Purohit Vs State and Others

Uttarakhand High Court · (2012) 1 NCC 181 : (2010) 1 NCC 750

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 210, 482Penal Code, 1860 (IPC) — Section 395, 429, 504, 506

High Courts23 Mar 2010

Smt. Sant Kaur Vs Smt. Hanit and Others

Uttarakhand High Court · (2011) 1 UC 694

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 7(7)

High Courts23 Mar 2010Allowed

Kameshwar Nath Pathak Vs State of U.P. and Others

Uttarakhand High Court · (2010) 03 UK CK 0042

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409, 420, 468, 471

High Courts23 Mar 2010Dismissed

Rakesh Kumar Vs Nagar Palika and Another

Uttarakhand High Court · (2010) 03 UK CK 0041

Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Uttar Pradesh Nagar Palika Act, 1916 — Section 265, 299, 307

High Courts23 Mar 2010

State of U.P. Vs Baaj Singh and Another

Uttarakhand High Court · (2010) 03 UK CK 0036

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34

High Courts23 Mar 2010Allowed

Nestle India Limited Vs State of Uttarakhand and Others

Uttarakhand High Court · (2010) 1 UD 498 : (2010) 31 VST 404

Uttarakhand Value Added Tax Act, 2005 — Section 25(6), 3, 4, 4(2)

High Courts22 Mar 2010Allowed

Nishith Kamal Vs State of Uttarakhand

Uttarakhand High Court · (2010) 1 UC 572

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 423

High Courts22 Mar 2010Dismissed

Kulbinder Singh alias Gindi Vs State of Uttrakhand

Uttarakhand High Court · (2010) 1 UC 547

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302, 34

High Courts22 Mar 2010Dismissed

State Vs Trilok Singh and Others

Uttarakhand High Court · (2010) 1 NCC 773

Criminal Procedure Code, 1973 (CrPC) — Section 173ZPenal Code, 1860 (IPC) — Section 302, 34

High Courts22 Mar 2010

Lamboda Eastern Telecommunication and Others Vs Acme Tele-power Pvt. Ltd. and Another

Uttarakhand High Court · AIR 2010 Utt 79

Allahabad High Court Rules, 1952 — Rule 5Arbitration Act, 1940 — Section 39Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 14 Rule 5, Order 21 Rule 105(1), Order 21 Rule 106(1), Order 21 Rule 34

High Courts19 Mar 2010Allowed

Sri Man Singh Vs Gurbachan Singh and Others

Uttarakhand High Court · (2010) 03 UK CK 0043

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302

High Courts19 Mar 2010Dismissed

Divisional Marketing Manager and Others Vs State and Others etc. etc.

Uttarakhand High Court · (2010) 1 UD 453

Constitution of India, 1950 — Article 226Industrial Disputes (Central) Rules, 1957 — Rule 4, 5, 81ALimitation Act, 1963 — Section 14

High Courts18 Mar 2010Allowed

Rajnish Kumar Vs Surveyor General of India and Others

Uttarakhand High Court · (2011) 1 UC 689

High Courts18 Mar 2010Allowed

Smt. Anita Pachauri Vs Principal, District Institute of Education and Training and Another

Uttarakhand High Court · (2011) 1 UC 600