High Courts24 Dec 2014
Tahir and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2014) 12 UK CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 323, 354, 452, 504, 506
COURT ARCHIVE
Uttarakhand High Court judgments, 2014
469 judgments · page 1 of 24
High Courts24 Dec 2014Disposed off
Ramesh Yadav Vs State of Uttarakhand and Others
Uttarakhand High Court · (2014) 12 UK CK 0026
High Courts24 Dec 2014
Ramesh Kumar Malik and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) 1 NCC 56
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 323, 342, 365, 504, 506
High Courts24 Dec 2014
Gulab Singh and Others Vs State of Uttarakhand
Uttarakhand High Court · (2015) 1 NCC 79
Criminal Procedure Code, 1973 (CrPC) — Section 164, 207, 313, 354Penal Code, 1860 (IPC) — Section 363, 366-A, 376
High Courts24 Dec 2014
Pritam Singh and Others Vs State of Uttarakhand
Uttarakhand High Court · (2015) 1 NCC 68
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 323, 34, 376
High Courts24 Dec 2014
Babu Hasan Vs State of Uttarakhand
Uttarakhand High Court · (2015) 1 NCC 12
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 164, 313, 374(2)Penal Code, 1860 (IPC) — Section 363, 366, 366-A, 376
High Courts22 Dec 2014
Masroor Ahmed Khan Vs State of Uttarakhand and Others
Uttarakhand High Court · (2014) 12 UK CK 0030
Constitution of India, 1950 — Article 14, 226Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 7
High Courts22 Dec 2014
Art Collection and Others Vs Nagar Palika Parishad and Others
Uttarakhand High Court · (2015) 3 UC 1854
High Courts18 Dec 2014
Century Textiles and Industries Ltd. and Others Vs Union of India and Others
Uttarakhand High Court · (2014) 12 UK CK 0011
Constitution of India, 1950 — Article 14
High Courts17 Dec 2014
State of Uttarakhand Vs Dharam Ram and Others
Uttarakhand High Court · (2014) 2 NCC 862
Criminal Procedure Code, 1973 (CrPC) - Section 313 — Penal Code, 1860 (IPC) - Section 302, 34
High Courts17 Dec 2014
Deep Chandra Pandey Vs State of Uttarakhand and Others
Uttarakhand High Court · (2014) 12 UK CK 0029
High Courts17 Dec 2014Allowed
Bhagwat Singh Bhakuni Vs State of Uttarakhand
Uttarakhand High Court · (2014) 2 NCC 847 : (2015) 3 UC 1680
Criminal Procedure Code, 1973 (CrPC) - Section 313 — Dowry Prohibition Act, 1961 - Section 3, 4 — Evidence Act, 1872 - Section 106 — Penal Code, 1860 (IPC) - Section 107, 302, 304-B, 306, 34
High Courts17 Dec 2014Disposed off
Kunwar Bahadur Vs State
Uttarakhand High Court · (2014) 2 NCC 870
Criminal Procedure Code, 1973 (CrPC) - Section 320 — Penal Code, 1860 (IPC) - Section 307, 452
High Courts17 Dec 2014
Vikram Singh and Others Vs State of Uttaranchal
Uttarakhand High Court · (2015) 1 NCC 7
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 34
High Courts17 Dec 2014
Public Prescribed Authority and Others Vs Uttarakhand State Information Commissioner and Others
Uttarakhand High Court · (2015) 3 UC 1897
Right to Information Act, 2005 — Section 20, 7
High Courts16 Dec 2014Dismissed
Maa Uma Agri Food Pvt. Limited Vs State of Uttarakhand and Others
Uttarakhand High Court · AIR 2015 UC 40
Constitution of India, 1950 - Article 110(2), 136, 14, 19, 19(1)(g) — Contract Act, 1872 - Section 72 — Income Tax Act, 1961 - Section 45, 48, 49(1), 55(3) — Uttarakhand Agricultural Produce Marketing (Development And Regulation) Act, 2011 - Section 1, 10, 11, 11(2), 14
High Courts13 Dec 2014Dismissed
Ram Prasad Verma Vs Deputy Director of Consolidation, U.S. Nagar and Others
Uttarakhand High Court · (2015) 128 RD 11
Bombay Public Trusts Act, 1950 - Section 2(13)Evidence Act, 1872 - Section 120 33Uttar Pradesh Consolidation of Holdings Act, 1953 - Section 11-A 4 52(a) 9-A
High Courts12 Dec 2014
Sundar Singh Rautela Vs State of Uttarakhand
Uttarakhand High Court · (2014) 2 NCC 837 : (2015) 3 UC 1675
Criminal Procedure Code, 1973 (CrPC) - Section 164, 313 — Penal Code, 1860 (IPC) - Section 302
High Courts12 Dec 2014
Doon Valley Officers Cooperative Society Vs Govind Prasad Sharma and Others
Uttarakhand High Court · (2015) 3 UC 1619
Arbitration and Conciliation Act, 1996 — Section 75, 81Constitution of India, 1950 — Article 226, 227