High Courts11 Jan 2010
Surjeet Vs State of Uttarakhand
Uttarakhand High Court · (2010) 01 UK CK 0002
Essential Commodities Act, 1955 — Section 3, 7
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 917 of 1,058
High Courts01 Jan 2010
Supreme Court Monitoring Committee Vs Mussoorie Dehradun Development Authority and another
Uttarakhand High Court · (2010) 2 UC 825
Forest (Conservation) Act, 1980 — Section 2, 2(II)Uttar Pradesh Urban Planning and Development Act, 1973 — Section 52
High Courts31 Dec 2009Dismissed
Sri Bhagwati Prashad Goel Vs The District Judge, Prescribed Authority (Civil Judge (Junior Division) and Sri Hem Chand Bansal Bansal
Uttarakhand High Court · (2010) 1 UD 123
Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 111
High Courts30 Dec 2009Allowed
Rajkamal Vs Zonal Manager (North) Food Corporation of India and Others
Uttarakhand High Court · (2009) 12 UK CK 0037
High Courts29 Dec 2009Allowed
Ajveer Singh Chauhan Vs Bank of Baroda and Others
Uttarakhand High Court · (2009) 12 UK CK 0038
High Courts29 Dec 2009Allowed
Shiv Babu Vs The State
Uttarakhand High Court · (2010) 1 NCC 588
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 52, 55, 57
High Courts24 Dec 2009Allowed
Leeladhar Pant Vs Conservator of Forest and Others
Uttarakhand High Court · (2009) 12 UK CK 0036
Civil Services (Classification, Control and Appeal) Act — Section 55BCivil Services (Classification, Control and Appeal) Rules — Rule 55B
High Courts24 Dec 2009Allowed
Mohd. Sattar Vs Collector
Uttarakhand High Court · (2010) 1 NCC 566
Arms Act, 1959 — Section 17, 17(1), 17(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324
High Courts24 Dec 2009Allowed
Ex Sepoy Vipin Kumar Vs The Union of India (UOI) and Others
Uttarakhand High Court · (2010) 1 UD 85
High Courts23 Dec 2009Allowed
Beer Singh Bhandari Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 12 UK CK 0050
Uttarakhand Seniority Rules, 2002 — Rule 6Uttaranchal School Education Act, 2006 — Section 58
High Courts23 Dec 2009Dismissed
Lokesh Joshi Vs District Judge
Uttarakhand High Court · (2009) 12 UK CK 0024
Uttar Pradesh Recruitment of Dependants of Government Servants Dying in Harness Act, 1974 — Section 5
High Courts22 Dec 2009Dismissed
Noval Castables and Chemicals Vs Smt. Usha Pant and Others
Uttarakhand High Court · (2009) 12 UK CK 0017
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6C, 115
High Courts18 Dec 2009Dismissed
Regional Manager, Uttarakhand Transport Corporation Vs Arun Sharma and Another
Uttarakhand High Court · (2009) 12 UK CK 0008
High Courts17 Dec 2009
Swami Rama Institution of Education Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 12 UK CK 0007
Central Universities Act, 2009 — Section 28, 46(2)National Council for Teacher Education Act, 1993 — Section 14(6), 14(6)(a)
High Courts15 Dec 2009Dismissed
Surendra Singh Negi (since deceased) and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2010) 1 UD 71
Constitution of India, 1950 — Article 310
High Courts15 Dec 2009
Pushkar Singh Vs The State
Uttarakhand High Court · (2010) 1 NCC 699
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 307, 326
High Courts14 Dec 2009Dismissed
Ex. J.C. 3317 Nb. Sub/NA. A.M.C. Jhagar Singh Vs Union of India (UOI) and Others
Uttarakhand High Court · (2009) 12 UK CK 0051
Constitution of India, 1950 — Article 226Pension Regulations for Army, 1961 — Regulation 133, 133A, 135
High Courts14 Dec 2009Allowed
Naresh Chand Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 12 UK CK 0015
Penal Code, 1860 (IPC) — Section 120B, 191, 193, 201, 218Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts14 Dec 2009Dismissed
Virendra @ Tara Chand Vs The State
Uttarakhand High Court · (2009) 12 UK CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts14 Dec 2009Dismissed
Commissioner of Income Tax. Vs Premium Taxcons Pvt. Ltd.
Uttarakhand High Court · (2010) 229 CTR 308 : (2010) 1 UD 26
COMPANIES ACT, 1956 — Section 210Income Tax Act, 1961 — Section 115JA, 80HHE, 80IBSick Industrial Companies (Special Provisions) Act, 1985 — Section 17, 3