COURT ARCHIVE

Uttarakhand High Court judgments, 2011

1,707 judgments · page 79 of 86

High Courts24 Feb 2011

Dr. Khilendra Singh, Krishi Vigyan Kendra Vs Union of India, Director, Vivekanand Parvatiya Krishi Anusandhan Sansthan and Assistant Administrative Officer, Vivekanand Parvatiya Krishi Anusandhan Kendra

Uttarakhand High Court · (2011) 02 UK CK 0008

Constitution of India, 1950 — Article 16, 340

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High Courts23 Feb 2011

Om Prakash Gupta Vs State of Uttarakhand and Dulab Ram

Uttarakhand High Court · (2011) 02 UK CK 0096

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 323, 452, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts23 Feb 2011

Mahant Krishna Giri Vs Swami Sureshanand

Uttarakhand High Court · (2011) 02 UK CK 0094

Criminal Procedure Code, 1973 (CrPC) — Section 146(1)

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High Courts23 Feb 2011Dismissed

Girish Chandra Kandpal Vs The District Judge Nainital

Uttarakhand High Court · (2011) 02 UK CK 0066

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High Courts23 Feb 2011Dismissed

Shiv Kumar Vs State of Uttarakhand

Uttarakhand High Court · (2011) 02 UK CK 0049

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 273

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High Courts23 Feb 2011Dismissed

Smt Saraswati Pathak, Prem Narayan Pathak, Sushil Pathak and Punit Pathak Vs State of Uttarakhand and R.K. Bhardwaj

Uttarakhand High Court · (2011) 02 UK CK 0037

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 10

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High Courts23 Feb 2011Allowed

Muraddu @ Imdad Ali Vs State of Uttarakhand

Uttarakhand High Court · (2011) 02 UK CK 0030

Penal Code, 1860 (IPC) — Section 120B, 302, 307

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High Courts23 Feb 2011Dismissed

S.N. Singh and Lakiya Devi Vs State of Uttarakhand and Dharmendra Yadav

Uttarakhand High Court · (2011) 02 UK CK 0026

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 304

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High Courts23 Feb 2011

Bala Dutt Sharma Vs State of Uttarakhand and Others

Uttarakhand High Court · (2011) 2 UC 1013

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High Courts23 Feb 2011Dismissed

Bijendra Singh Gusain Vs State of Uttarakhand

Uttarakhand High Court · (2011) 02 UK CK 0017

Penal Code, 1860 (IPC) — Section 304B, 323, 328, 498A

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High Courts23 Feb 2011Dismissed

Chitranjan Shah. Vs Govind Lal Shah and Others

Uttarakhand High Court · (2011) 02 UK CK 0016

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High Courts22 Feb 2011

Digar Singh, Mohan Singh and Another and Pooran Singh Vs State of Uttaranchal

Uttarakhand High Court · (2011) 02 UK CK 0083

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 147, 149, 302, 380

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High Courts22 Feb 2011

Dr. B.S. Judge Vs State of Uttaranchal and Others

Uttarakhand High Court · (2011) 1 NCC 766 : (2011) 1 UD 238

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 499, 500

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High Courts22 Feb 2011Allowed

Madhubala Seth Vs State of Uttarakhand and Another

Uttarakhand High Court · (2011) 2 NCC 40

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts21 Feb 2011Allowed

Abhay Kumar Pandey Vs State of Uttarakhand

Uttarakhand High Court · (2011) 02 UK CK 0062

Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7

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High Courts21 Feb 2011Allowed

Ram Karan Vs State of Uttar Pradesh

Uttarakhand High Court · (2011) 2 NCC 70 : (2011) 1 UC 474

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 302

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High Courts19 Feb 2011Dismissed

Teslim Vs State of Uttarakhand and Others

Uttarakhand High Court · (2011) 02 UK CK 0085

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High Courts19 Feb 2011Dismissed

Birma and Soraj Vs State of Uttarakhand and Smt. Depa

Uttarakhand High Court · (2011) 02 UK CK 0078

Constitution of India, 1950 — Article 226Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506

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High Courts19 Feb 2011Dismissed

Devendra Mohan Vs Smt. Anju Devi

Uttarakhand High Court · (2011) 02 UK CK 0061

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482

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High Courts19 Feb 2011

Century Pulp and Paper Vs Commissioner, Commercial Tax

Uttarakhand High Court · (2011) 1 UD 154 : (2011) 39 VST 6

Uttarakhand Value Added Tax Act, 2005 — Section 30, 34(2), 34(4), 34(6)

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