COURT ARCHIVE

Uttarakhand High Court judgments, 2011

1,707 judgments · page 86 of 86

High Courts03 Jan 2011Allowed

Sri Deepak Verma and Others Vs State of Uttarakhand and Others

Uttarakhand High Court · (2011) 2 RCR(Rent) 487

Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3

High Courts03 Jan 2011

Uttarakhand High Court · (2011) 01 UK CK 0032

Right to Information Act, 2005 — Section 6

High Courts03 Jan 2011Allowed

Uttarakhand High Court · (2011) 1 UC 401

Constitution of India, 1950 — Article 14, 16, 16(3), 5

High Courts03 Jan 2011

Uttarakhand High Court · (2011) 01 UK CK 0015

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 323, 452, 504, 506

High Courts03 Jan 2011Dismissed

Uttarakhand High Court · (2011) 1 NCC 461 : (2011) 1 UC 196

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 301, 302, 304B

High Courts03 Jan 2011Allowed

Uttarakhand High Court · (2011) 2 NCC 46 : (2011) 1 UC 549

Criminal Procedure Code, 1973 (CrPC) — Section 197(1), 482Penal Code, 1860 (IPC) — Section 379, 427

High Courts03 Jan 2011Dismissed

Uttarakhand High Court · (2011) 1 UC 464

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A