High Courts03 Mar 2011Dismissed
Abbas Ali Vs State of Uttarakhand and Shyam Lal @ Shyam Pal
Uttarakhand High Court · (2011) 03 UK CK 0089
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 167, 419, 420, 467, 468
COURT ARCHIVE
Uttarakhand High Court judgments, 2011
1,707 judgments · page 77 of 86
High Courts03 Mar 2011Allowed
Sahid, Yusuf and Shamim Vs State of Uttarakhand and Noor Alam
Uttarakhand High Court · (2011) 03 UK CK 0080
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts03 Mar 2011
Jot Singh Aswal and J.P. Jhildiyal Vs State of Uttaranchal (Uttarakhand) and Kedar Singh Rawat
Uttarakhand High Court · (2011) 03 UK CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 120B, 166, 167, 465
High Courts03 Mar 2011Dismissed
Shiv Swaroop and Others Vs District Judge Udham Singh Nagar and Others
Uttarakhand High Court · (2011) 03 UK CK 0072
High Courts03 Mar 2011
Lokesh Kumar Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 1 UPLBEC 14
Constitution of India, 1950 — Article 14
High Courts03 Mar 2011Allowed
Shamim Ahmad Vs State of Uttarakhand
Uttarakhand High Court · (2011) 03 UK CK 0021
Penal Code, 1860 (IPC) — Section 363, 366, 368
High Courts03 Mar 2011
Suresh Kumar Vs Sri. Sachida Nand Bhagat
Uttarakhand High Court · (2011) 1 UD 394
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 54, 54(2), 9AUttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 65, 65(2)
High Courts01 Mar 2011Dismissed
Meharwan Singh and Others Vs The District Judge, Pauri Garhwal and Others
Uttarakhand High Court · (2011) 03 UK CK 0130
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts01 Mar 2011
Neelambar Badoni Vs Irtiza Hussain and Others
Uttarakhand High Court · (2011) 03 UK CK 0129
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99
High Courts01 Mar 2011Allowed
Virendra Singh Bora @ Beeru Bora Vs State of Uttarakhand
Uttarakhand High Court · (2011) 03 UK CK 0127
Criminal Law (Amendment) Act, 1932 — Section 7Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302Prevention of Damage to Public Property Act, 1984 — Section 3
High Courts01 Mar 2011Allowed
Vijay Sharma, Smt. Sudesh, Rajesh Sharma and Kaushal Sharma Vs Bhagwati Prasad Goyal
Uttarakhand High Court · (2011) 03 UK CK 0105
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 379, 448Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30
High Courts01 Mar 2011
Smt. Madhubala Seth Vs State of Uttarakhand and Shri Mohan Ahluwalia
Uttarakhand High Court · (2011) 03 UK CK 0104
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Mar 2011
Smt. Santosh Vs State of Uttarakhand and Jai Chand Nagar, Magistrate
Uttarakhand High Court · (2011) 03 UK CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 482Juvenile Justice Act, 1986 — Section 41Penal Code, 1860 (IPC) — Section 323, 342
High Courts01 Mar 2011Dismissed
Shravan Kumar Singhal Vs CBI and Asstt. General Manager Central Bank of India
Uttarakhand High Court · (2011) 03 UK CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19
High Courts01 Mar 2011
Smt. Manpreet Kaur and Another Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 03 UK CK 0042
Constitution of India, 1950 — Article 226
High Courts01 Mar 2011
Sri Upendra Kumar and Others Vs Sri Sachin Kurvey D.M. and Another
Uttarakhand High Court · (2011) 03 UK CK 0022
High Courts01 Mar 2011
Sri Masood Ahmed Partner Vs The Commissioner Kumaon Division, Nainital and another
Uttarakhand High Court · (2011) 1 UD 362
High Courts28 Feb 2011Dismissed
Jaypal Vs State of Uttaranchal
Uttarakhand High Court · (2011) 02 UK CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 201, 302, 364, 376, 511
High Courts28 Feb 2011Dismissed
Sushil Kumar Vs State of Uttarakhand
Uttarakhand High Court · (2011) CriLJ 2251
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 302, 304B, 34, 498A
High Courts28 Feb 2011Allowed
Tara Singh Vs State of Uttaranchal
Uttarakhand High Court · (2011) 1 NCC 795 : (2012) 1 UC 126 : (2011) 1 UD 144