CourtKutchehry.com

COURT ARCHIVE

Uttarakhand High Court judgments, 2014

469 judgments · page 10 of 24

High Courts08 Aug 2014

Siddhartha Ahuluwalia Vs Manisha Bhaskar

Uttarakhand High Court · AIR 2014 UC 65

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 9, Order 9 Rule 13, 151Hindu Marriage Act, 1955 — Section 13Limitation Act, 1963 — Section 5
Read judgment
High Courts07 Aug 2014Allowed

Rameshwar Prasad Vs State of Uttarakhand

Uttarakhand High Court · (2014) 08 UK CK 0036

Forest Act, 1927 — Section 26Penal Code, 1860 (IPC) — Section 379, 411Uttar Pradesh Protection of Trees in Rural and Hill Areas Act, 1976 — Section 4, 5
Read judgment
High Courts06 Aug 2014

Sunita Vs State of Uttarakhand

Uttarakhand High Court · (2014) 87 ALLCC 538

Criminal Procedure Code, 1973 (CrPC) — Section 41Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
Read judgment
High Courts05 Aug 2014

Nazakat Khan Vs State of Uttarakhand

Uttarakhand High Court · (2015) CriLJ 106 : (2015) 1 NCC 575 : (2015) 2 UC 1246

Criminal Procedure Code, 1973 (CrPC) — Section 161, 226, 227, 228Penal Code, 1860 (IPC) — Section 212, 216, 376Protection of Children from Sexual Offences Act, 2012 — Section 5
Read judgment
High Courts01 Aug 2014

Deepak Saini Vs State of Uttarakhand

Uttarakhand High Court · (2014) 08 UK CK 0043

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 323, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(v)(x), 3(1)(x)
Read judgment
High Courts28 Jul 2014

Vajir Singh Vs State of Uttarakhand

Uttarakhand High Court · (2014) 87 ALLCC 447

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 307
Read judgment