High Courts22 May 2009Dismissed
Shobhan Lal Jain Vs The Drugs Controller and Others
Uttarakhand High Court · (2009) 41 PTC 401 : (2011) 1 UC 276
Drugs and Cosmetics Act, 1940 — Section 17DDrugs and Cosmetics Rules, 1945 — Rule 138, 148
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 934 of 1,058
High Courts22 May 2009Allowed
Kundan Singh and Another Vs State of Uttrakhand
Uttarakhand High Court · (2009) 3 UC 1372
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts22 May 2009Allowed
Sitapur Eye Hospital Trust Nainital Vs Sri Om Prakash
Uttarakhand High Court · (2009) 05 UK CK 0017
Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 60
High Courts22 May 2009Dismissed
National Insurance Company Ltd. Vs Sukhdev Singh and Others and Smt. Palvinder Kaur and Others Sukhdev Singh Vs Khar Singh and Others Smt. Palvinder Kaur and Others Vs Kehar Singh and Others
Uttarakhand High Court · (2009) 05 UK CK 0011
Motor Vehicles Act, 1988 — Section 166, 173
High Courts21 May 2009Dismissed
Balak Giri Vs The State
Uttarakhand High Court · (2011) 1 NCC 432 : (2011) 1 UC 148
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 304
High Courts21 May 2009Allowed
Sanjay Ghayee Vs State and Others
Uttarakhand High Court · (2009) 2 UC 1349
Constitution of India, 1950 — Article 226Uttar Pradesh Control of Goondas Act, 1970 — Section 3(1)
High Courts20 May 2009Dismissed
Smt. Vimla Chauhan Vs Shri Yashpal Singh Chauhan
Uttarakhand High Court · (2009) 2 UC 1249
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 28
High Courts19 May 2009Dismissed
Satish Kumar Vs The Deputy Director of Consolidation-cum-Additional Collector (Nazul), Udham Singh Nagar and Others
Uttarakhand High Court · (2009) 2 UC 1271
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A, 11Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 9A(2)
High Courts19 May 2009Allowed
Varun Singh Rajput Vs Union of India (UOI) and Others
Uttarakhand High Court · (2009) 3 UC 1393
Uttar Pradesh State Universities Act, 1973 — Section 21, 45, 51, 52, 52(3)
High Courts18 May 2009Dismissed
Ramu and Dayaram Vs The State
Uttarakhand High Court · (2009) 05 UK CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts18 May 2009Allowed
Narpat Singh and Hajara Singh Vs The State
Uttarakhand High Court · (2009) 05 UK CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 52, 55, 57, 8
High Courts15 May 2009
Gur Bachan Singh Vs The State of U.P. and Others
Uttarakhand High Court · (2009) 2 UC 1274
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10, 10(2), 4AUttar Pradesh Imposition of Ceiling on Land Holdings Rules, 1961 — Rule 6
High Courts15 May 2009Allowed
Rect Devesh Kumar Dhyani Vs Union of India (UOI) and Others
Uttarakhand High Court · (2009) 05 UK CK 0033
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 1, 2, 2(30), 30
High Courts15 May 2009Dismissed
Sriyash Technologies Ltd. and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2009) 4 AWC 4176 : (2011) 1 UC 320 : (2009) 1 UD 619
Constitution of India, 1950 — Article 14, 226
High Courts15 May 2009Dismissed
Commissioner of Income Tax Vs Kisan Sahkari Chini Mill
Uttarakhand High Court · (2010) 187 TAXMAN 273
High Courts14 May 2009Allowed
Smt. Deepa Chaturvedi Vs District Judge
Uttarakhand High Court · (2009) 3 UC 1884
High Courts14 May 2009Allowed
Sri Maksood Vs State of Uttarakhand
Uttarakhand High Court · (2010) 1 NCC 205
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 51, 52, 55
High Courts14 May 2009Dismissed
Century Textile and Industries Limited Vs Assistant Labour Commissioner/Conciliation Officer and Another
Uttarakhand High Court · (2010) 1 AWC 181 : (2009) 1 UD 558
Constitution of India, 1950 — Article 227Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(z), 4K
High Courts14 May 2009Dismissed
Shabbir Ahmed Vs State of Uttrakhand
Uttarakhand High Court · (2011) 1 NCC 678 : (2011) 1 UC 231
Criminal Procedure Code, 1973 (CrPC) — Section 207, 374Penal Code, 1860 (IPC) — Section 302, 34, 363, 366, 376
High Courts12 May 2009Dismissed
Surendra Kumar Vs State of Uttrakhand
Uttarakhand High Court · (2009) CriLJ 3287 : (2010) 1 NCC 8 : (2009) 2 UC 1232 : (2009) 1 UD 530
Criminal Procedure Code, 1973 (CrPC) — Section 207, 374Penal Code, 1860 (IPC) — Section 302