High Courts09 Jun 2009Dismissed
Man Mohan Sahni Vs Sri Balesh Kumar Jain and Prem Chandra Jain
Uttarakhand High Court · (2009) 06 UK CK 0006
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 933 of 1,058
High Courts08 Jun 2009
The Oriental Insurance Company Ltd. Vs Smt. Shanti Devi and Others and Ramdevi and Others
Uttarakhand High Court · (2009) 06 UK CK 0037
Motor Vehicles Act, 1988 — Section 173
High Courts08 Jun 2009
Smt. Vimla Devi and Others Vs Jsri Jitender Singh Topwal and Another
Uttarakhand High Court · (2009) 06 UK CK 0031
Motor Vehicles Act, 1988 — Section 173
High Courts05 Jun 2009Allowed
Moukim Mev Vs State of Uttrakhand
Uttarakhand High Court · (2009) 3 UC 1724
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15(B), 50, 52, 52A, 53
High Courts04 Jun 2009Dismissed
National Insurance Company Ltd. Vs Saleem and another
Uttarakhand High Court · (2011) 1 UC 69
Workmens Compensation Act, 1923 — Section 30
High Courts04 Jun 2009Allowed
Bhopal Singh @ Brij Behari Vs State of Uttrakhand
Uttarakhand High Court · (2009) NCC 763 : (2009) 2 UC 1340 : (2009) 2 UD 91
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 27, 52, 55, 57
High Courts04 Jun 2009Dismissed
United India Insurance Company Ltd. Vs Smt. Jagwati and Others
Uttarakhand High Court · (2009) 06 UK CK 0027
Motor Vehicles Act, 1988 — Section 173
High Courts04 Jun 2009
Pravin @ Chandi, Navin and Tarun Mittal Vs The State
Uttarakhand High Court · (2009) 06 UK CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 320, 374Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts03 Jun 2009Dismissed
Rakesh Kumar Bhatia Vs Smt. Sudesh Bhatia
Uttarakhand High Court · (2009) 2 UC 1245 : (2009) 1 UD 589
Family Courts Act, 1984 — Section 13, 19Hindu Marriage Act, 1955 — Section 13
High Courts03 Jun 2009
Inder Singh and Others Vs The State
Uttarakhand High Court · (2009) 06 UK CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 304, 323, 326, 34
High Courts03 Jun 2009Dismissed
Darwan Singh Vs State of U.P.
Uttarakhand High Court · (2009) 3 UC 1365
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 313Penal Code, 1860 (IPC) — Section 376
High Courts02 Jun 2009Dismissed
Pestal Weed College of Information Technology and Another, Sita Devi Memorial Institute of Education and Technology and Another and S.P. Memorial B.Ed. College and Another Vs H.N.B. Garhwal University and Others Malini Vally College of Education and Shakuntala Devi Lok Kalyan Samiti Vs State of Uttarakhand and Others Shree Dev Bhoomi Institute of Education Vs Vice Chancellor and Others
Uttarakhand High Court · (2009) 06 UK CK 0059
Uttaranchal Unaided Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006 — Section 3(k), 6, 7
High Courts02 Jun 2009
The New India Assurance Company Ltd. Vs Smt. Anita Rani and Others
Uttarakhand High Court · (2009) 06 UK CK 0044
Motor Vehicles Act, 1988 — Section 173
High Courts02 Jun 2009Dismissed
Dalbir Singh and Another Vs State of Uttrakhand
Uttarakhand High Court · (2010) 1 NCC 112 : (2009) 3 UC 1417
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374, 462Penal Code, 1860 (IPC) — Section 302, 376Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts01 Jun 2009Dismissed
Smt. Kamla Devi and Others Vs Prakash Chand Agarwal and Others
Uttarakhand High Court · (2009) 3 UC 1435
Constitution of India, 1950 — Article 226, 227Provincial Small Cause Courts Act, 1887 — Section 20(4), 25Transfer of Property Act, 1882 — Section 106
High Courts01 Jun 2009
Ms. Shashi Agarwal and Another Vs State of Uttarakhand and Another
Uttarakhand High Court · (2009) 06 UK CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 504
High Courts22 May 2009Dismissed
Vijay Goyal and etc. Vs State of Uttarakhand and Others
Uttarakhand High Court · AIR 2010 Utt 12 : (2011) 1 UC 156 : (2009) 1 UD 666
Motor Vehicles Act, 1988 — Section 53, 59, 72
High Courts22 May 2009Allowed
The Commissioner of Income Tax and Asstt. Commissioner of Income Tax (OSD) Vs RBF Rig Corporation
Uttarakhand High Court · (2009) 313 ITR 369 : (2009) 181 TAXMAN 144
Income Tax Act, 1961 — Section 115A, 143, 260A, 28, 29
High Courts22 May 2009
Jamil and Others Vs The State
Uttarakhand High Court · (2009) 05 UK CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 147, 149, 21, 225, 307Probation of Offenders Act, 1958 — Section 4
High Courts22 May 2009Allowed
Babu and Mohd. Arif Vs The State
Uttarakhand High Court · (2009) NCC 755 : (2009) 2 UC 1302 : (2009) 2 UD 96
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 363, 366, 368, 376