High Courts16 Jul 2014
Asif Vs State of Uttarakhand
Uttarakhand High Court · (2014) 2 NCC 631
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27
COURT ARCHIVE
Uttarakhand High Court judgments, 2014
469 judgments · page 11 of 24
High Courts16 Jul 2014Allowed
Layeek Ahmad Vs Pitambar Maulekhi
Uttarakhand High Court · (2015) 2 UC 1098
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 24, Order 41 Rule 25Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 107
High Courts15 Jul 2014
Annu Vs Ghanshyam Ghanshyam Vs Annu
Uttarakhand High Court · (2014) 2 NCC 208
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts15 Jul 2014Allowed
Praveen Kumari and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) 2 UC 1080
Constitution of India, 1950 - Article 14 21(A)
High Courts10 Jul 2014
S.B. Prasad Vs State of Uttarakhand
Uttarakhand High Court · (2014) 2 NCC 241
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Transfer of Property Act, 1882 — Section 52
High Courts10 Jul 2014Allowed
Century Pulp and Paper Vs State of Uttarakhand
Uttarakhand High Court · AIR 2014 UC 49
Central Excises and Salt Act, 1944 — Section 5-AConstitution of India, 1950 — Article 19(1)(g), 245, 246
High Courts10 Jul 2014Allowed
Reliable Filling Station and Others Vs Union of India and Others
Uttarakhand High Court · (2015) 2 UC 1240
Arbitration and Conciliation Act, 1996 - Section 17 31 33 34 34(1)Limitation Act, 1963 - Section 5
High Courts10 Jul 2014Allowed
Surjeet Singh Rana Vs S.D.M./Up-Zila Adhikari, Sitarganj and Others
Uttarakhand High Court · (2015) 2 UC 1111
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 32
High Courts09 Jul 2014
Pushpa Vishwanathan Vs State of Uttarakhand
Uttarakhand High Court · (2015) ALLMR(Cri) 28 : (2014) CriLJ 4017 : (2015) 2 DMC 865 : (2014) 2 NCC 249
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 11Protection of Women From Domestic Violence Act, 2005 — Section 2(a)
High Courts08 Jul 2014
Anil Badola Vs Yogendra Kumar
Uttarakhand High Court · (2014) 106 ALR 384
Civil Procedure Code, 1908 (CPC) — Section 47Evidence Act, 1872 — Section 116
High Courts07 Jul 2014Dismissed
Rajendra Singh Vs Sunder Singh
Uttarakhand High Court · (2014) 106 ALR 53 : (2014) 125 RD 388
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
High Courts04 Jul 2014
Mohan Singh Tomkiyal Vs State of Uttarakhand
Uttarakhand High Court · (2014) 106 ALR 56 : (2014) 143 FLR 715
Uttarakhand Police Act, 2007 — Section 38, 38(2), 87
High Courts04 Jul 2014Dismissed
Ashok Jain Vs C.B.I.
Uttarakhand High Court · (2014) 87 ALLCC 58
Penal Code, 1860 (IPC) — Section 120B, 419, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(D), 13(2)
High Courts04 Jul 2014Dismissed
U.P. Financial Corporation Vs Govind Singh Rautela
Uttarakhand High Court · (2015) 2 UC 1062
Land Acquisition Act, 1894 - Section 30State Financial Corporations Act, 1951 - Section 32G 46B
High Courts03 Jul 2014
Pradeep Kumar Vs State of Uttarakhand
Uttarakhand High Court · (2014) LabIC 3608
High Courts03 Jul 2014
Tej Bahadur Singh Vs State of Uttarakhand
Uttarakhand High Court · (2014) 07 UK CK 0016
High Courts02 Jul 2014Dismissed
Bheem Vs State of Uttrakhand
Uttarakhand High Court · (2014) 07 UK CK 0028
Penal Code, 1860 (IPC) — Section 302
High Courts01 Jul 2014Dismissed
Manjoo Joshi Vs Sanjay Prasad
Uttarakhand High Court · (2014) 07 UK CK 0027
Arbitration and Conciliation Act, 1996 — Section 11(6), 13(2)
High Courts01 Jul 2014
Ambuj Chaudhary Vs Rai Bahadur Narayan Singh Sugar Mills Ltd.
Uttarakhand High Court · (2014) 2 NCC 264
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Jul 2014
Hem Pant Vs Presiding Officer, Industrial Tribunal
Uttarakhand High Court · (2014) 143 FLR 718 : (2014) LLR 1187