High Courts14 Jan 2011
Smt. Nisha Kumari and Another Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 01 UK CK 0046
COURT ARCHIVE
Uttarakhand High Court judgments, 2011
1,707 judgments · page 83 of 86
High Courts14 Jan 2011
R.K. Travels and Others Vs Union of India (UOI) and Others
Uttarakhand High Court · (2011) 01 UK CK 0045
High Courts14 Jan 2011Allowed
Matsya Jeevi Sahkari Samiti Ltd. Vs State and others
Uttarakhand High Court · (2012) 1 UC 24 : (2011) 1 UD 250
Constitution of India, 1950 — Article 14, 19(1), 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122C, 122C(6), 122C(7), 126, 333
High Courts07 Jan 2011
B.J. Services Company Middle East Ltd. Vs Deputy Director of Income Tax and Others
Uttarakhand High Court · (2011) 197 TAXMAN 236 : (2011) 2 UD 382
Income Tax Act, 1961 — Section 144C(2), 144C(5)
High Courts07 Jan 2011Dismissed
Nitya Nand Vs State of Uttrakhand
Uttarakhand High Court · (2011) 1 NCC 659 : (2011) 1 UC 393
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 302, 304, 304B, 306, 34
High Courts07 Jan 2011Dismissed
GIL Mauritius Holdings Ltd. Vs Assistant Director of Income Tax
Uttarakhand High Court · (2011) 197 TAXMAN 247
Income Tax Act, 1961 — Section 144, 144C, 144C(1), 144C(13), 144C(2)
High Courts07 Jan 2011Dismissed
Roju and others Vs State of Uttar Pradesh (now State of Uttarakhand)
Uttarakhand High Court · (2012) 1 UC 8 : (2011) 1 UD 270
Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts07 Jan 2011Allowed
Virendra Kumar and Others Vs State Of Uttarakhand and Others
Uttarakhand High Court · (2011) 2 NCC 542
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 506
High Courts06 Jan 2011
Madan Mohan Chaudhary Vs State of Uttaranchal and others
Uttarakhand High Court · (2011) 128 FLR 910 : (2011) 1 UD 6
Constitution of India, 1950 — Article 32Uttar Pradesh Retirement Benefit Rules, 1961 — Rule 3(8)Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 2, 4
High Courts06 Jan 2011Dismissed
State of Uttarakhand Vs Rakesh Mittal and Another
Uttarakhand High Court · (2011) 131 FLR 172 : (2011) 1 UC 388
Constitution of India, 1950 — Article 16
High Courts06 Jan 2011Dismissed
Iswar Singh Manral Vs State of Uttarakhand
Uttarakhand High Court · (2011) 01 UK CK 0071
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 387
High Courts06 Jan 2011Allowed
Yashwant Singh Chauhan Vs State of Uttarakhand
Uttarakhand High Court · (2011) 01 UK CK 0058
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts06 Jan 2011Allowed
Deepak Jain Vs State of Uttarakhand
Uttarakhand High Court · (2011) 01 UK CK 0056
Penal Code, 1860 (IPC) — Section 307, 34, 504, 506
High Courts06 Jan 2011Allowed
Ajay Singh Rawat Vs State of Uttarakhand and Narendra Singh Bisht
Uttarakhand High Court · (2011) 01 UK CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts06 Jan 2011
Smt. Manju Kannojia Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 131 FLR 174 : (2011) 1 UC 390
High Courts06 Jan 2011Allowed
Maser Ali Vs State of Uttarakhand
Uttarakhand High Court · (2011) 01 UK CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 420, 504, 506
High Courts06 Jan 2011
Smt. Dashrathi Vs The Additional Director, Animal Husbandry (Pashu Palan) Department and Others
Uttarakhand High Court · (2011) 01 UK CK 0025
High Courts06 Jan 2011
Hemant Kumar Upreti and another Vs State of Uttarakhand and others
Uttarakhand High Court · (2011) 01 UK CK 0022
High Courts06 Jan 2011Dismissed
Madan Lal Aggarwal and Another Vs District Judge, Pauri Garhwal and Another
Uttarakhand High Court · (2011) 1 UD 364
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts06 Jan 2011
Ram Prasad, Om Prakash (Since deceased), Sunder Lal and Chhote Lal (Since deceased) Vs State of Uttar Pradesh (Now, State of Uttarakhand)
Uttarakhand High Court · (2011) 01 UK CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 307, 34Uttar Pradesh Reorganisation Act, 2000 — Section 35