High Courts17 Sept 2009Dismissed
Mohan Singh Vs Chairman, Zila Panchayat, Almora and Another
Uttarakhand High Court · (2009) 09 UK CK 0018
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 924 of 1,058
High Courts17 Sept 2009Dismissed
Roop Chand Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 09 UK CK 0013
Constitution of India, 1950 — Article 226
High Courts16 Sept 2009
Smt. Sudha Vs Manoj Kumar and Another
Uttarakhand High Court · (2009) 3 UC 1967
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3
High Courts16 Sept 2009Allowed
Km. Shalini Dhiman Vs Manoj Kumar
Uttarakhand High Court · (2009) 09 UK CK 0007
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 11, 12, 20, 23(2)
High Courts15 Sept 2009Allowed
Mor Singh and Another Vs State of U.P.
Uttarakhand High Court · (2009) 09 UK CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts15 Sept 2009Dismissed
Ramesh Chandra Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 09 UK CK 0012
Constitution of India, 1950 — Article 226
High Courts11 Sept 2009Dismissed
Director of Income Tax International Taxation and Dy. Commissioner Income Tax Vs Western Geco International Ltd.
Uttarakhand High Court · (2009) 09 UK CK 0021
Income Tax Act, 1961 — Section 10, 148, 209, 234B, 260A
High Courts11 Sept 2009
Commissioner of Income Tax Vs Enron Expat Services Inc. Enron Expat Services Inc. Vs Assistant Commissioner of Income Tax (OSD)
Uttarakhand High Court · (2010) 236 CTR 286 : (2010) 327 ITR 626
Income Tax Act, 1961 — Section 142(1), 143(1), 260A, 32, 42
High Courts11 Sept 2009Disposed Off
Western Geco International Ltd. Vs Assistant Commissioner of Income Tax
Uttarakhand High Court · (2009) 09 UK CK 0001
Income Tax Act, 1961 — Section 10, 143, 260A
High Courts10 Sept 2009Allowed
Smt. Suman Rawat Vs Smt. Minta Devi Chauhan and Another
Uttarakhand High Court · (2009) 09 UK CK 0010
Constitution of India, 1950 — Article 226, 227Uttar Pradesh General Clauses Act, 1904 — Section 9
High Courts10 Sept 2009Dismissed
State Vs Fakir Chandra
Uttarakhand High Court · (2011) 1 NCC 685 : (2011) 1 UC 328
Arms Act, 1959 — Section 25, 27, 4Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(3)Penal Code, 1860 (IPC) — Section 302, 307, 323, 324, 84
High Courts08 Sept 2009Dismissed
Smt. Radhika Devi Vs State of Uttaranchal and Others
Uttarakhand High Court · (2009) 3 UC 1902
Constitution of India, 1950 — Article 21Uttar Pradesh Reorganisation Act, 2000 — Section 54
High Courts08 Sept 2009Dismissed
Commissioner, Commercial Tax Vs Uttaranchal Seeds and Tarai Development Corporation Ltd.
Uttarakhand High Court · (2009) 2 UD 370 : (2010) 29 VST 472
Uttarakhand Value Added Tax Act, 2005 — Section 3, 4, 55
High Courts08 Sept 2009
Smt. Rani Padma Devi and Others Vs State and Others
Uttarakhand High Court · (2009) 09 UK CK 0014
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts08 Sept 2009Allowed
Devi Lal Sah (Since deceased) Vs Additional District Magistrate (E)/Rent Control and Eviction Officer and Others
Uttarakhand High Court · (2009) 3 UC 1919
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 16(9), 18, 25
High Courts08 Sept 2009Allowed
Jahid Vs State of Uttarakhand
Uttarakhand High Court · (2010) 1 NCC 315 : (2010) 1 UC 32
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts08 Sept 2009Allowed
Ex. Rect. Rakesh Kumar (No. 15347148 P) Vs Union of India (UOI) and Another
Uttarakhand High Court · (2009) 3 UC 1932
Army Rules, 1954 — Rule 13, 13(1), 13(2), 13(3)Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts07 Sept 2009Allowed
Ved Prakash Vs Sri Mangay Ram and Others
Uttarakhand High Court · (2009) 3 UC 1899
Civil Procedure Code, 1908 (CPC) — Section 16 , 21Limitation Act, 1963 — Article 54
High Courts07 Sept 2009Allowed
Onkar Shukla Vs State of Uttaranchal and Another
Uttarakhand High Court · (2010) 1 NCC 266
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 500
High Courts07 Sept 2009
Nandan Singh and Others Vs The State
Uttarakhand High Court · (2011) 2 UC 820
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 147, 149, 427, 436