High Courts27 Oct 2009Dismissed
State of Uttarakhand and Others Vs Smt. Revati Devi
Uttarakhand High Court · (2010) 1 UC 4 : (2010) 2 UPLBEC 20
Uttar Pradesh Basic Education Rules, 1972 — Rule 19, 21
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 922 of 1,058
High Courts27 Oct 2009Dismissed
Jeet Lal @ Jeeta Mal, Sukh Dev, Virendra Kumar and Lt. Col. Girish Parashar and Another Vs Gram Sabha
Uttarakhand High Court · (2009) 2 UD 636
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 189, 194
High Courts27 Oct 2009Allowed
Smt. Kamlesh Rani and Others Vs Sri Vishwamitra Agarwal Sri Vishwamitra Agarwal (since deceased)
Uttarakhand High Court · (2009) 10 UK CK 0034
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 16
High Courts27 Oct 2009Allowed
State of U.P. Vs Ram Singh and State Public Services Tribunal
Uttarakhand High Court · (2009) 10 UK CK 0033
High Courts27 Oct 2009Allowed
Balram Vs Deputy Director Consolidation and Others
Uttarakhand High Court · (2010) 1 UC 63
Limitation Act, 1963 — Section 5
High Courts27 Oct 2009
Harendra Singh Vs Commissioner Garhwal Region and Others Sardar Ranbir Singh and Another Vs Sardar Harendra Singh and Others Sardar Ranbir Singh Vs Chief Revenue Commissioner and Others
Uttarakhand High Court · AIR 2010 Utt 19 : (2010) 1 UD 120
State Financial Corporations Act, 1951 — Section 32(G)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 288
High Courts27 Oct 2009Dismissed
Jeet Lal @ Jeeta Mal, Sukh Dev., Virendra Kumar and Lt. Col. Girish Parashar and Another Vs Gram Sabha
Uttarakhand High Court · (2009) 2 UD 636
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 189, 194
High Courts26 Oct 2009Allowed
United India Insurance Company Ltd. Vs Tara Devi and Others
Uttarakhand High Court · (2010) 1 UC 27
Constitution of India, 1950 — Article 142Motor Vehicles Act, 1988 — Section 166, 173
High Courts26 Oct 2009Allowed
Sameer Singh Vs Union of India (UOI) and Others
Uttarakhand High Court · (2010) 1 UC 291 : (2009) 2 UD 575
High Courts26 Oct 2009Allowed
Gulfam Ali and Others Vs State of Uttarakhand and Another
Uttarakhand High Court · (2009) 10 UK CK 0015
Uttar Pradesh Panchayat Raj Act, 1947 — Section 29, 32, 32(4), 41Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 125AUttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 178, 178(1), 178(4), 180, 187(1)
High Courts23 Oct 2009Dismissed
Iiam Chand and Others Vs Smt. Kunta
Uttarakhand High Court · (2010) 1 UC 54
Civil Procedure Code, 1908 (CPC) — Section 34Specific Relief Act, 1963 — Section 20Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154
High Courts23 Oct 2009Allowed
Hemker Chandra Tripathi, Bijendra Singh Parmar and Rajendra Prasad Sharma all are posted as Librarian in Government Post Graduate College Vs State of Uttaranchal and Others
Uttarakhand High Court · (2009) 10 UK CK 0026
Constitution of India, 1950 — Article 226
High Courts23 Oct 2009
State of Uttarakhand and Others Vs Khemanand and Others, Jitendra Singh and Others, Mahendra Singh and Others and Trilok Singh and Others
Uttarakhand High Court · (2009) 10 UK CK 0011
Limitation Act, 1963 — Section 5
High Courts22 Oct 2009Allowed
Smt. Punni Vs Samay Singh
Uttarakhand High Court · (2010) 1 UC 130
Uttar Pradesh Land Revenue Act, 1901 — Section 219Uttar Pradesh Reorganisation Act, 2000 — Section 91
High Courts22 Oct 2009Allowed
Mohd. Usman Vs Smt. Gulshan Ara
Uttarakhand High Court · (2009) 10 UK CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 125Dowry Prohibition Act, 1961 — Section 3, 4Family Courts Act, 1984 — Section 1, 19, 2, 3
High Courts22 Oct 2009Allowed
State of Uttaranchal and Others Vs Bhoodev Singh
Uttarakhand High Court · (2010) 1 UC 295 : (2009) 2 UD 491
Constitution of India, 1950 — Article 226
High Courts21 Oct 2009
DSM Group of Industries Vs Union of India (UOI) and Another
Uttarakhand High Court · (2009) 10 UK CK 0024
Constitution of India, 1950 — Article 19Essential Commodities Act, 1955 — Section 3
High Courts20 Oct 2009Allowed
General Secretary, BHEL, Mazdoor Union and Another Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 10 UK CK 0044
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 4K
High Courts20 Oct 2009
Kashmir Singh Vs Union of India (UOI) and Others
Uttarakhand High Court · (2009) 10 UK CK 0021
Army Act, 1950 — Section 106, 38
High Courts14 Oct 2009Dismissed
Mukesh Bhatnagar, Rajesh Bhatnagar and Smt. Kailasho alias Kailashwati Vs State of Uttrakhand
Uttarakhand High Court · (2009) 10 UK CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374Penal Code, 1860 (IPC) — Section 304B