COURT ARCHIVE

Uttarakhand High Court judgments, 2011

1,707 judgments · page 9 of 86

High Courts28 Nov 2011Allowed

Alok Kumar Vs Chairman, SIDCUL Enquiry Commission and another

Uttarakhand High Court · (2011) 11 UK CK 0028

Commissions of Inquiry (Central) Rules, 1972 — Rule 5, 5(3), 5(4)Commissions of Inquiry Act, 1952 — Section 3, 5(1), 5(2), 5(4), 5(5)Constitution of India, 1950 — Article 14, 21

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High Courts28 Nov 2011Allowed

Pradip Kumar Saini and Others Vs State of Uttarakhand and Veer Singh Saini C/o Amar Singh Saini

Uttarakhand High Court · (2011) 11 UK CK 0026

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

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High Courts25 Nov 2011Dismissed

State of Uttaranchal Vs Satnam Singh

Uttarakhand High Court · (2011) 11 UK CK 0183

Arms Act, 1959 — Section 25, 30Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 378Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts25 Nov 2011Allowed

Masoom Ali Vs State of Uttarakhand and others

Uttarakhand High Court · (2011) 11 UK CK 0147

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 244, 245, 482Penal Code, 1860 (IPC) — Section 406, 420, 504, 506

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High Courts25 Nov 2011Allowed

Himanshu Upadhyay and others Vs State of Uttarakhand and others

Uttarakhand High Court · (2011) 11 UK CK 0140

Constitution of India, 1950 — Article 14, 21A

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High Courts25 Nov 2011Dismissed

Adesh Kumar Yadav Vs State of Uttarakhand and Others

Uttarakhand High Court · (2011) 11 UK CK 0098

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 302, 34

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High Courts25 Nov 2011Dismissed

Smt. Saraswati Devi Vs State of Uttaranchal and 7 others

Uttarakhand High Court · (2011) 11 UK CK 0082

Criminal Procedure Code, 1973 (CrPC) — Section 313, 319Penal Code, 1860 (IPC) — Section 147, 149, 307, 336, 427

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High Courts25 Nov 2011Allowed

Sanjeev Madan and R. Sharma Vs State of Uttarakhand and another

Uttarakhand High Court · (2011) 11 UK CK 0078

Penal Code, 1860 (IPC) — Section 120B, 406, 420

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High Courts25 Nov 2011

Yogesh Vashisth Vs State of Uttarakhand and Others Mishra

Uttarakhand High Court · (2011) 11 UK CK 0031

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts25 Nov 2011Allowed

Vimlesh Kumar Vs State of Uttaranchal

Uttarakhand High Court · (2011) 11 UK CK 0027

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 34, 498A

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High Courts24 Nov 2011

Vivek Tagra Vs State of Uttarakhand and Others

Uttarakhand High Court · (2013) 1 UC 422

Consumer Protection Act, 1986 — Section 10, 9

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High Courts24 Nov 2011Allowed

Naveen @ Navneet Vs State of Uttarakhand

Uttarakhand High Court · (2011) 11 UK CK 0141

Penal Code, 1860 (IPC) — Section 396, 412

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High Courts24 Nov 2011Dismissed

Hansa Dutt Pandey and others Vs State of Uttarakhand and others Narendra Singh and others Vs Chief Secretary Govt. of Uttarakhand and others

Uttarakhand High Court · (2011) 11 UK CK 0097

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High Courts24 Nov 2011

Smt. Ganga Pandey Vs State of Uttarakhand and others

Uttarakhand High Court · (2011) 11 UK CK 0091

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High Courts24 Nov 2011Dismissed

Dhoori @ Balbir Singh Vs State of Uttaranchal

Uttarakhand High Court · (2011) 11 UK CK 0084

Penal Code, 1860 (IPC) — Section 307

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High Courts24 Nov 2011Dismissed

Mahant Janki Dass Vs Board of Revenue and others

Uttarakhand High Court · (2011) 11 UK CK 0080

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 189

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High Courts24 Nov 2011Dismissed

Jagmohan Singh Rawat Vs State of Uttarakhand

Uttarakhand High Court · (2011) 11 UK CK 0058

Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406, 420

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High Courts24 Nov 2011

State of Uttarakhand Vs Imtiyaz alias Raj Singh alias Rahul Verma and others Israel alias Gudda Vs State of Uttarakhand

Uttarakhand High Court · (2011) 11 UK CK 0029

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313, 366, 367(1), 368Penal Code, 1860 (IPC) — Section 120B, 216A, 224, 225, 225B

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High Courts23 Nov 2011Dismissed

Sanskrita Rawat Vs Chandra Singh Gwal

Uttarakhand High Court · (2011) 11 UK CK 0185

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High Courts23 Nov 2011Allowed

Mohan Singh Vs The Civil Judge (Senior Division), Almora and others

Uttarakhand High Court · (2011) 11 UK CK 0180

Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 2, 4(1)

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