COURT ARCHIVE

Uttarakhand High Court judgments, 2011

1,707 judgments · page 78 of 86

High Courts28 Feb 2011Dismissed

Simon Dunolz and Others Vs State of Uttarakhand

Uttarakhand High Court · (2011) 3 ACR 3114

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Foreigners Act, 1946 — Section 14Information Technology Act, 2000 — Section 43, 43J, 45, 66, 74

Read judgment

High Courts28 Feb 2011Dismissed

Shiv Kumar and Others Vs Shareef Ahmed and Others

Uttarakhand High Court · (2011) 2 RCR(Rent) 426

Civil Procedure Code, 1908 (CPC) — Section 10(2)

Read judgment

High Courts28 Feb 2011Allowed

Jagdish Prasad Kukreti Vs State of Uttarakhand and Others

Uttarakhand High Court · (2011) 130 FLR 74 : (2011) 1 UC 514

Read judgment

High Courts25 Feb 2011

Arun Kumar Uniyal Vs The Central Administrative Tribunal and Others

Uttarakhand High Court · (2012) 1 UC 128 : (2011) 1 UD 150

Constitution of India, 1950 — Article 14

Read judgment

High Courts25 Feb 2011Allowed

Tasir Ahmad @ Tamsan @ Taison Vs State of Uttarakhand

Uttarakhand High Court · (2011) 02 UK CK 0097

Criminal Law (Amendment) Act, 1932 — Section 7Penal Code, 1860 (IPC) — Section 109, 114, 120B, 147, 149Prevention of Damage to Public Property Act, 1984 — Section 3

Read judgment

High Courts25 Feb 2011Allowed

Kushal Singh Deopa Vs State of Uttarakhand

Uttarakhand High Court · (2011) 2 RCR(Rent) 493

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

Read judgment

High Courts25 Feb 2011Dismissed

Mahavir, Pravesh and Minakshi Vs State of Uttarakhand and Sanjay Kumar

Uttarakhand High Court · (2011) 02 UK CK 0050

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts25 Feb 2011

Kashmir Singh Vs State of Uttaranchal

Uttarakhand High Court · (2011) 02 UK CK 0048

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 299, 300, 302, 304

Read judgment

High Courts25 Feb 2011Dismissed

Javed Khan Vs State of Uttaranchal

Uttarakhand High Court · (2011) 2 NCC 48 : (2011) 1 UC 495

Arms Act, 1959 — Section 25, 4Penal Code, 1860 (IPC) — Section 302, 323, 352, 354, 452

Read judgment

High Courts25 Feb 2011Allowed

Tinu @ Bhanwar Singh, Kaka @ Kulbir and Babloo @ Bhupendra Vs State of U.P. (Now State of Uttarakhand)

Uttarakhand High Court · (2011) CriLJ 2425 : (2011) 2 NCC 155 : (2011) 1 UD 383

Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 313, 374Penal Code, 1860 (IPC) — Section 304, 307, 34, 394, 396

Read judgment

High Courts25 Feb 2011Dismissed

Sunil Tondon Vs Bal Krishan Bhagat and Bhagat

Uttarakhand High Court · (2011) 02 UK CK 0018

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

Read judgment

High Courts25 Feb 2011

Kishori and Another Vs State of Uttarakhand and Others

Uttarakhand High Court · (2011) 02 UK CK 0015

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171(2)

Read judgment

High Courts25 Feb 2011Allowed

Naresh Kumar Jindal Vs Sri Pawan Kumar Poddar and State of Uttaranchal (Now State of Uttarakhand)

Uttarakhand High Court · (2011) 02 UK CK 0007

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 504, 506

Read judgment

High Courts24 Feb 2011Dismissed

Yogesh Kumar Vs District Judge Dehradun and Others

Uttarakhand High Court · (2011) 02 UK CK 0092

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5

Read judgment

High Courts24 Feb 2011

Krishna Tilara Vs Kumaon University and Others

Uttarakhand High Court · (2011) 02 UK CK 0069

University Grants Commission Act, 1956 — Section 22

Read judgment

High Courts24 Feb 2011Dismissed

Balwant Singh, Bhajan Singh and Malkeet Singh Vs Janrail Singh

Uttarakhand High Court · (2011) 02 UK CK 0059

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 504

Read judgment

High Courts24 Feb 2011Dismissed

Vinod Kumar Prajapati and Pramod Kumar Prajapati Vs Intejar Hussain

Uttarakhand High Court · (2011) 02 UK CK 0058

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 323, 324, 504, 506

Read judgment

High Courts24 Feb 2011