High Courts23 Jun 2009Dismissed
Shambhu Vs State of Uttrakhand
Uttarakhand High Court · (2010) 1 NCC 125 : (2009) 3 UC 1404 : (2009) 2 UD 19
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 307
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 931 of 1,058
High Courts23 Jun 2009
Mahesh Chandra Arya Vs Munni Devi and Another
Uttarakhand High Court · (2009) 06 UK CK 0042
Motor Vehicles Act, 1988 — Section 173
High Courts23 Jun 2009Allowed
National Insurance Company Ltd. Vs Udal and Others and Santosh Singh and Others
Uttarakhand High Court · (2009) 06 UK CK 0034
Motor Vehicles Act, 1988 — Section 147, 149, 173
High Courts23 Jun 2009Allowed
Charan Singh Vs National Insurance Company Ltd. and Others
Uttarakhand High Court · (2009) 3 UC 1425
Motor Vehicles Act, 1988 — Section 173
High Courts23 Jun 2009Dismissed
Rajendra Prasad Pandey Vs State of Uttaranchal and Others
Uttarakhand High Court · (2010) 1 NCC 264
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 420, 467, 471
High Courts22 Jun 2009
Shamim Alam Vs Dinesh Aggarwal
Uttarakhand High Court · (2009) 3 UC 1731
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 8 Rule 1, Order 9 Rule 9, 151Representation of the People Act, 1951 — Section 109, 110, 112, 116, 117
High Courts22 Jun 2009Allowed
Shamim Alam Vs Dinesh Agarwal
Uttarakhand High Court · (2009) 3 UC 1731
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 8 Rule 1, Order 9 Rule 9, 151Representation of the People Act, 1951 — Section 109, 110 , 112, 116, 117
High Courts22 Jun 2009
Kishan Ram and Another Vs Raju Rawat and Another Oriental Insurance Co. Ltd. Vs Kishan Ram and Others
Uttarakhand High Court · (2009) 06 UK CK 0013
Motor Vehicles Act, 1988 — Section 173
High Courts19 Jun 2009Dismissed
Smt. Swarn Lata and Others Vs The Oriental Insurance Company Ltd. and Others The Oriental Insurance Company Ltd. and Others Vs Smt. Swarn Lata and Others
Uttarakhand High Court · (2009) 06 UK CK 0008
Motor Vehicles Act, 1988 — Section 173
High Courts19 Jun 2009Dismissed
Sl (Ex) Deep Joshi Vs Union of India (UOI) and Others
Uttarakhand High Court · (2009) 3 UC 1443
Central Industrial Security Force Rules, 2001 — Rule 21Constitution of India, 1950 — Article 226(2)
High Courts18 Jun 2009Dismissed
Arjun Nath Vs State of Uttarakhand
Uttarakhand High Court · (2010) 1 NCC 168 : (2009) 3 UC 1604
Criminal Procedure Code, 1973 (CrPC) — Section 164, 207, 313Penal Code, 1860 (IPC) — Section 302, 394
High Courts18 Jun 2009Dismissed
The New India Assurance Co. Ltd. Vs Smt. Jasdei Devi and Others
Uttarakhand High Court · (2009) 06 UK CK 0063
Motor Vehicles Act, 1988 — Section 173
High Courts17 Jun 2009Allowed
Diamond Cement Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 06 UK CK 0072
Constitution of India, 1950 — Article 301, 304Income Tax Act, 1961 — Section 142(2A)Uttar Pradesh Trade Tax Act, 1948 — Section 21, 21(1), 21(2), 5
High Courts17 Jun 2009
Mrs. Jyotsana Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 3 UC 1383 : (2009) 2 UD 3
High Courts17 Jun 2009Dismissed
Smt. Punam Vs Shirt Vijai Kumar
Uttarakhand High Court · (2011) 1 UC 295
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 9
High Courts17 Jun 2009
Raghunath Prasad Jindal Vs The State
Uttarakhand High Court · (2009) NCC 659
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360, 361, 374Essential Commodities (Special Provisions) Act, 1981 — Section 7Essential Commodities Act, 1955 — Section 3, 7
High Courts17 Jun 2009Allowed
Manohar Lal Vs State of Uttarakhand
Uttarakhand High Court · (2009) 2 UC 1288
Penal Code, 1860 (IPC) — Section 307, 323, 34
High Courts17 Jun 2009Allowed
Daulat Ram (deceased by L.Rs.) and Another Vs Gopal Krishna Balodi and Others
Uttarakhand High Court · AIR 2010 Utt 9 : (2009) 3 UC 1431 : (2009) 2 UD 74
Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Reorganisation Act, 2000 — Section 35Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts16 Jun 2009Allowed
Sangram Singh Vs State of Uttrakhand
Uttarakhand High Court · (2009) NCC 773 : (2009) 2 UC 1330 : (2009) 2 UD 85
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 100, 103, 201, 207, 302
High Courts16 Jun 2009Dismissed
Kishori Vs State of Uttarakhand
Uttarakhand High Court · (2010) 1 NCC 119 : (2009) 3 UC 1413
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 304Uttar Pradesh Reorganisation Act, 2000 — Section 35