COURT ARCHIVE

Uttarakhand High Court judgments, 2011

1,707 judgments · page 81 of 86

High Courts15 Feb 2011

Raj Kumar and Mahabir Singh Vs State of Uttarakhand and Mukesh Kumar

Uttarakhand High Court · (2011) 02 UK CK 0082

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 323, 427, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts15 Feb 2011

Kamal Jit Singh and Sukhdev Singh Chandi Vs State of Uttarakhand and Balwant Singh

Uttarakhand High Court · (2011) 02 UK CK 0077

Criminal Procedure Code, 1973 (CrPC) — Section 210, 319, 482Penal Code, 1860 (IPC) — Section 406, 420

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High Courts15 Feb 2011Dismissed

Vinod Chandra Vs Union of India (UOI) and Others

Uttarakhand High Court · (2011) 02 UK CK 0071

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High Courts15 Feb 2011Dismissed

Balender Singh Vs State of Uttarakhand and Beena

Uttarakhand High Court · (2011) 02 UK CK 0060

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 420, 506

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High Courts15 Feb 2011

Lokanand Mamgain Vs Jagdish Prasad Dangwal

Uttarakhand High Court · (2011) 02 UK CK 0055

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 143, 143(3)

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High Courts15 Feb 2011

Smt Sakuntla Devi (Mother in law), Naresh Kumar (Father in law), Sri Hari Om (Brother of father in law) and Sunil Kumar (Husband) Vs The State of Uttarakhand

Uttarakhand High Court · (2011) 02 UK CK 0053

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506

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High Courts15 Feb 2011Allowed

Bhagwan Lal @ Kundi and Kripa Lal Vs State of Uttarakhand

Uttarakhand High Court · (2011) 02 UK CK 0041

Penal Code, 1860 (IPC) — Section 201, 304

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High Courts15 Feb 2011Allowed

Naseem Vs State of Uttarakhand

Uttarakhand High Court · (2011) 02 UK CK 0040

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8

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High Courts15 Feb 2011Allowed

Kurban Vs State of Uttarakhand

Uttarakhand High Court · (2011) 02 UK CK 0034

Penal Code, 1860 (IPC) — Section 307, 506

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High Courts15 Feb 2011Allowed

Mahendra Singh Vs State of Uttarakhand

Uttarakhand High Court · (2011) 02 UK CK 0033

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 363

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High Courts15 Feb 2011Allowed

Malkit Singh Vs State of Uttarakhand

Uttarakhand High Court · (2011) 02 UK CK 0032

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 279, 307, 504, 506

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High Courts15 Feb 2011Dismissed

Charan Pal Singh Sahani Vs State of Uttarakhand and Harish Birmani Director Jaineka Pharmaceuticals Pvt. Ltd.

Uttarakhand High Court · AIR 2011 Utt 331

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts15 Feb 2011

Abhishek Banta, Proprietor Param Hans Communication Vs Sanjeev Kumar Gupta

Uttarakhand High Court · (2011) 02 UK CK 0009

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 452, 504, 506

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High Courts15 Feb 2011Allowed

Naresh Chandra Vs Union of India and others

Uttarakhand High Court · (2012) 1 UC 115

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High Courts14 Feb 2011Dismissed

Bahadur Singh Bisht Vs State of Uttarakhand and Others

Uttarakhand High Court · (2011) 02 UK CK 0090

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High Courts14 Feb 2011

Islamuddin, Smt. Chand Bee and Naimuddin Vs State of Uttarakhand and Smt. Mehtab JahanDivorced

Uttarakhand High Court · (2011) 02 UK CK 0088

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 498, 506

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High Courts14 Feb 2011Allowed

Gaje Singh Patwal Vs State of Uttarakhand

Uttarakhand High Court · (2011) 02 UK CK 0081

Penal Code, 1860 (IPC) — Section 201, 302

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High Courts14 Feb 2011Dismissed

Kamal Kumar Adhikari Vs Bishan Kumar and Others

Uttarakhand High Court · (2011) 02 UK CK 0073

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)

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High Courts14 Feb 2011Dismissed

Bhudev Singh Chauhan Vs Uttarakhand Forest Development Corporation and Others

Uttarakhand High Court · (2011) 02 UK CK 0072

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High Courts14 Feb 2011Dismissed

Tej Prakash Arora Vs State of Uttarakhand and Sohan Singh

Uttarakhand High Court · (2011) 02 UK CK 0028

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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