High Courts16 Mar 2009Allowed
Om Prakash Vs Addl. District Magistrate/Collector and Others
Uttarakhand High Court · (2009) 03 UK CK 0002
Limitation Act, 1963 — Section 5
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 940 of 1,058
High Courts06 Mar 2009Dismissed
Mrs. Nirmal Duggal Vs Oriental Bank of Commerce and Others
Uttarakhand High Court · (2009) 03 UK CK 0034
Oriental Bank of Commerce Officer Employees (Discipline and Appeal) Regulations, 1982 — Regulation 17, 18
High Courts06 Mar 2009Dismissed
Babli alias Vinay Kumar (since deceased) and Another Vs State of Uttrakhand
Uttarakhand High Court · (2009) CriLJ 2362 : (2010) 1 NCC 99 : (2009) 3 UC 1446 : (2009) 1 UD 273
Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts05 Mar 2009Allowed
Indra Kumar Rai Vs Smt. Vimla Rai and another
Uttarakhand High Court · (2011) 1 UC 154
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401Family Courts Act, 1984 — Section 19(4)
High Courts05 Mar 2009
Smt. Ramwati Vs Subhash @ Pintu and Others
Uttarakhand High Court · (2009) 03 UK CK 0031
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts04 Mar 2009Dismissed
Sompal Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 1 NCC 96 : (2009) 3 UC 1501
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401Family Courts Act, 1984 — Section 19(4)
High Courts04 Mar 2009
Smt. Reena Verma Vs Kaviraj Yashvardhan Sastri
Uttarakhand High Court · (2009) 2 UC 987
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 7Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13
High Courts04 Mar 2009Dismissed
Lakhan Singh Vs State of Uttarakhand and Another
Uttarakhand High Court · (2009) NCC 394
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 145
High Courts04 Mar 2009
Jai Pal Singh Vs The State
Uttarakhand High Court · (2010) 2 UPLBEC 31
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts03 Mar 2009Dismissed
Km. Meenakshi Agarwal and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2009) 03 UK CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145, 145(1), 146Evidence Act, 1872 — Section 41Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts03 Mar 2009Dismissed
Suraj Chauhan and Another Vs Smt. Pushpa Prasad and Others
Uttarakhand High Court · (2009) 2 UC 989
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, 148Constitution of India, 1950 — Article 226, 227
High Courts03 Mar 2009Allowed
Satnam Singh Vs Smt. Maya Devi and Others
Uttarakhand High Court · (2009) 3 UC 1452 : (2009) 1 UD 287
Motor Vehicles Act, 1988 — Section 158, 173
High Courts02 Mar 2009Allowed
Umesh Chandra Upreti Vs State of Uttarakhand and Another
Uttarakhand High Court · (2009) 03 UK CK 0043
Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4
High Courts02 Mar 2009Allowed
United India Insurance Company Ltd. Vs Smt. Jasbeer Kaur and Another
Uttarakhand High Court · (2009) 3 UC 1455
Workmens Compensation Act, 1923 — Section 3(1), 30
High Courts02 Mar 2009Dismissed
Ram Bahadur and Another Vs Sharda Leesa Factory Jawahar Jyoti
Uttarakhand High Court · (2009) 3 LLJ 645 : (2009) 3 UC 1458 : (2009) 1 UD 293
Employees Compensation Act, 1923 — Section 3, 30
High Courts26 Feb 2009
National Insurance Co. Ltd. Vs Madan Singh Rawat and Others
Uttarakhand High Court · (2009) 3 UC 1463 : (2009) 1 UD 297
Motor Vehicles Act, 1988 — Section 147, 149, 173
High Courts25 Feb 2009Allowed
Sudhir Kumar Vs Allahabad Bank
Uttarakhand High Court · (2011) 130 FLR 778
Allahabad Bank (Officers) Service Regulations, 1979 — Regulation 46Constitution of India, 1950 — Article 14, 226Payment of Gratuity Act, 1972 — Section 7
High Courts25 Feb 2009Dismissed
State of Uttarakhand and Others Vs Smt. Sushma Ghai and Another
Uttarakhand High Court · (2009) 1 UC 697
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 5, 6Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 14Uttar Pradesh Secondary Education Services Commission Rules, 1995 — Rule 10C, 14
High Courts20 Feb 2009Allowed
Dr. Richa Singh Vs Public Service Commission and Another
Uttarakhand High Court · (2009) 3 UC 1450
Succession Act, 1925 — Section 15, 16
High Courts17 Feb 2009Allowed
Rajendra Singh Vs Union of India (UOI) and Others
Uttarakhand High Court · (2009) 1 UC 681
Central Civil Services (Leave Travel Concession) Rules, 1988 — Rule 12, 12(2)