High Courts06 Apr 2013
Smt. Dil Kumari Vs State of Uttarakhand
Uttarakhand High Court · (2013) 1 NCC 793
COURT ARCHIVE
Uttarakhand High Court judgments, 2013
466 judgments · page 17 of 24
High Courts06 Apr 2013
Smt. Ferkimya Vs State of Uttarakhand
Uttarakhand High Court · (2013) 1 NCC 673
High Courts06 Apr 2013
Asgar Ali Vs State of Uttarakhand and Another
Uttarakhand High Court · (2013) 1 NCC 856
High Courts05 Apr 2013Dismissed
State of Uttarakhand Vs Bhagwati Singh Alias Bhagat Singh
Uttarakhand High Court · (2013) CriLJ 3073
Criminal Procedure Code, 1973 (CrPC) — Section 164, 207, 378Penal Code, 1860 (IPC) — Section 323, 376, 376(2)(g), 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts05 Apr 2013Disposed Off
Lina Banerjee Vs Paramesh Banerjee
Uttarakhand High Court · (2014) 1 UC 573
High Courts05 Apr 2013Dismissed
Virendra Kumar Saxena Vs Board of Revenue
Uttarakhand High Court · (2014) 2 UC 813
High Courts05 Apr 2013Allowed
Kaushik Vs State of Uttarakhand
Uttarakhand High Court · (2013) 1 NCC 844
High Courts05 Apr 2013
Ganesh Singh Lamgaria Vs State of Uttarakhand
Uttarakhand High Court · (2013) 1 NCC 858
High Courts04 Apr 2013
Commissioner, Trade Tax/Commercial Tax Vs Tehri Hydro Development Corporation Ltd.
Uttarakhand High Court · (2013) 64 VST 198
High Courts04 Apr 2013Allowed
Satbir @ Pil Vs State of Uttarakhand
Uttarakhand High Court · (2013) 2 NCC 24
High Courts04 Apr 2013Dismissed
Jasveer Singh Vs State of Uttarakhand
Uttarakhand High Court · (2013) 1 NCC 874
High Courts04 Apr 2013Allowed
Sukhvir and Another Vs State of Uttarakhand
Uttarakhand High Court · (2013) 1 NCC 861
High Courts04 Apr 2013Allowed
Ilfam Hussain Vs State of Uttarakhand
Uttarakhand High Court · (2013) CriLJ 3537
High Courts04 Apr 2013Allowed
Jagdish Prasad Mittal and Another Vs State of Uttarakhand and Another
Uttarakhand High Court · (2013) 04 UK CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 320, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts03 Apr 2013
Mohd. Haneef Vs State of Uttarakhand
Uttarakhand High Court · (2014) CriLJ 140
Criminal Procedure Code, 1973 (CrPC) — Section 102, 41, 482Penal Code, 1860 (IPC) — Section 379, 411Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 2, 2(b), 2(c), 3
High Courts03 Apr 2013
Brij Kishore Jha Vs State of Uttarakhand
Uttarakhand High Court · (2013) 2 NCC 29
High Courts01 Apr 2013
State of Uttaranchal Vs Anil Kumar Smt. Sarvati Chandra Vs State of Uttaranchal and Another
Uttarakhand High Court · (2013) 2 NCC 77
High Courts01 Apr 2013
Murtaza Vs State of Uttarakhand
Uttarakhand High Court · (2013) 3 DMC 555 : (2013) 2 NCC 33 : (2013) 1 UC 742
Penal Code, 1860 (IPC) — Section 201, 304B
High Courts01 Apr 2013
Omkar Vs State of Uttarakhand
Uttarakhand High Court · (2013) 1 UC 741
Criminal Procedure Code, 1973 (CrPC) — Section 439Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 120B, 201, 302, 364, 384
High Courts01 Apr 2013
Smt. Premlata Panwar Vs District Education Officer and Others
Uttarakhand High Court · (2013) 1 UC 740