High Courts09 Mar 2010
Suresh Kumar and Dilla Vs The State
Uttarakhand High Court · (2010) 1 UC 559
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 376
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 913 of 1,058
High Courts09 Mar 2010
Director, Krishi Utpadan Mandi Samiti and Another Vs Lal Chand
Uttarakhand High Court · (2011) 2 UC 1144
Constitution of India, 1950 — Article 14, 226
High Courts09 Mar 2010Allowed
Krishi Utpadan Mandi Samiti and Another Vs Lal Chand
Uttarakhand High Court · (2010) 03 UK CK 0005
Constitution of India, 1950 — Article 14, 226
High Courts09 Mar 2010
The Managing Director, Pey Jal Sansadhan Vikas Evam Nirman Nigam Vs Jagdish Prasad Sharma and Others
Uttarakhand High Court · (2010) 03 UK CK 0003
High Courts09 Mar 2010Dismissed
Sri Ghanshyam Singh Jainer Vs Sri N. Ravishankar and Others
Uttarakhand High Court · (2010) 03 UK CK 0002
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 19
High Courts09 Mar 2010Dismissed
Narendra Singh Vs Smt. Hema Choudary, Km. Saksi and State of Uttarakhand
Uttarakhand High Court · (2010) 03 UK CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 9
High Courts08 Mar 2010Allowed
Smt. Parvati Joshi and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2010) 03 UK CK 0039
Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 17, 17A, 18, 21, 22
High Courts08 Mar 2010Allowed
State Vs 1st Addl. District Judge and Others
Uttarakhand High Court · (2010) 03 UK CK 0038
Payment of Wages Act, 1936 — Section 15, 7
High Courts08 Mar 2010Dismissed
Anand Dubey Vs State of Uttaranchal and Daman Sachdeva
Uttarakhand High Court · (2010) 03 UK CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Mar 2010Dismissed
UP State Road Transport Corporation Vs Smt. Sushila Pant
Uttarakhand High Court · (2010) 03 UK CK 0019
Constitution of India, 1950 — Article 14
High Courts08 Mar 2010
Prakash Bhatt and Another Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 03 UK CK 0018
High Courts08 Mar 2010Allowed
Smt. Bhawani Devi Vs Tej Singh and State of Uttaranchal
Uttarakhand High Court · (2012) 1 NCC 827 : (2010) 1 NCC 485 : (2010) 1 UC 556
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts08 Mar 2010Allowed
Suresh Chandra Gupta and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 1 NCC 670
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 9
High Courts08 Mar 2010
Lachham Singh Vs State of Uttaranchal
Uttarakhand High Court · (2010) 1 UC 531
Penal Code, 1860 (IPC) — Section 304AWild Life (Protection) Act, 1972 — Section 51
High Courts08 Mar 2010
Prakash and Deepak Vs State of Uttarakhand
Uttarakhand High Court · (2010) 1 UC 620
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Juvenile Justice Act, 1986 — Section 2Penal Code, 1860 (IPC) — Section 308, 326, 34
High Courts05 Mar 2010Allowed
Smt. Krishna Datta and Another Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 1 UC 555
High Courts03 Mar 2010Allowed
U.P State Road Transport Corporation Vs State of U.P. and others
Uttarakhand High Court · (2010) 4 SLR 605 : (2011) 1 UC 610
High Courts26 Feb 2010
BCH Electric Ltd. Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 02 UK CK 0066
Criminal Procedure (Amendment) Act, 2008 — Section 1(2)Criminal Procedure Code, 1973 (CrPC) — Section 372, 378, 482Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts26 Feb 2010Dismissed
L.H. Sugar Factory Ltd. Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 02 UK CK 0064
Constitution of India, 1950 — Article 226Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 12, 12(1), 15, 15(1), 15(4)Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Rules, 1954 — Rule 22
High Courts26 Feb 2010
Kishor and Tilwa @ Til Ram and Another Vs State of Uttrakhand
Uttarakhand High Court · (2010) 1 NCC 849
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323