High Courts09 Nov 2009Allowed
State of Uttarakhand and Another Vs Jagat Singh Sirola and Another
Uttarakhand High Court · (2010) 124 FLR 465 : (2010) 2 LLJ 822
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 921 of 1,058
High Courts07 Nov 2009Allowed
Karam Singh and Another Vs State of Uttarakhand
Uttarakhand High Court · (2010) 1 NCC 616 : (2010) 1 UC 83
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 34
High Courts07 Nov 2009Allowed
Ramesh Chandra and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 5 SLR 153 : (2010) 1 UC 12
Uttarakhand Transport Department Enforcement Employee Cadre Service Rules, 2004 — Rule 15(4), 15(5)
High Courts06 Nov 2009Dismissed
Ram Das and Others Vs Board of Revenue and Others
Uttarakhand High Court · (2009) 11 UK CK 0017
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 132, 195, 197, 198, 198(1)Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 173, 174, 175, 176, 176(1)
High Courts05 Nov 2009Dismissed
Brij Pal and Another Vs Deputy Director of Consolidation and Another
Uttarakhand High Court · (2010) 1 UC 284
Constitution of India, 1950 — Article 227Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 48
High Courts05 Nov 2009Dismissed
State of Uttaranchal and Others Vs Hansa Dutt Upadhyay
Uttarakhand High Court · (2009) 11 UK CK 0012
High Courts05 Nov 2009
The State Vs Banshi Lal and Others
Uttarakhand High Court · (2009) 11 UK CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 378Penal Code, 1860 (IPC) — Section 147, 149, 302, 506
High Courts04 Nov 2009
Smt. Jyoti Negi and Another Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 1 NCC 323
High Courts03 Nov 2009Dismissed
Sanjay and Another Vs State of U.P.
Uttarakhand High Court · (2009) 11 UK CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 307
High Courts03 Nov 2009
Swami Abhayanand Ji Vs Swami Swaroopanand Saraswati and Others
Uttarakhand High Court · (2009) 11 UK CK 0029
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts03 Nov 2009
Smt. Radha Rani Vs Smt. Mohin Devi (since deceased) and Others
Uttarakhand High Court · (2009) 11 UK CK 0027
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 43
High Courts03 Nov 2009Dismissed
Constable Abbas Khan Vs Union of India (UOI) and Others
Uttarakhand High Court · (2010) 1 UC 77
Central Industrial Security Force Rules, 2001 — Rule 34, 36, 37, 39, 46
High Courts30 Oct 2009Allowed
Neha Saini Vs State of Uttarakhand and Another
Uttarakhand High Court · AIR 2009 Utt 36 : (2010) 1 UC 42 : (2009) 2 UD 561
Constitution of India, 1950 — Article 14, 15, 16, 5Succession Act, 1925 — Section 15, 16, 19, 4
High Courts29 Oct 2009Dismissed
Jal Singh Vs State of Uttaranchal and Others
Uttarakhand High Court · (2010) 1 UC 66
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48(1)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 122B(4F), 132, 195, 197
High Courts29 Oct 2009
Kishan Lal Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 10 UK CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401Family Courts Act, 1984 — Section 19
High Courts29 Oct 2009Allowed
Jafar Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 1 UC 290
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 8
High Courts29 Oct 2009Dismissed
Moh. Yasin and Another Vs Deputy Director of Consolidation and Another
Uttarakhand High Court · (2009) 10 UK CK 0012
High Courts28 Oct 2009Allowed
Ram Charan and Others Vs Surat Singh Sajwan and New India Insurance Company
Uttarakhand High Court · (2009) 10 UK CK 0038
Motor Vehicles Act, 1988 — Section 140, 166, 173
High Courts28 Oct 2009Dismissed
Smt. Savita Kamboj Vs Yashpal Singh Kamboj
Uttarakhand High Court · (2010) 1 UC 21
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13
High Courts28 Oct 2009Dismissed
Smt. Sheela Vs Baldev Singh
Uttarakhand High Court · AIR 2010 Utt 18 : (2009) 2 UD 510
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 13(1)(iii)