High Courts27 May 2014Allowed
Smt. Savitri Vs State of Uttarakhand
Uttarakhand High Court · (2014) 05 UK CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 420, 504, 506
COURT ARCHIVE
Uttarakhand High Court judgments, 2014
469 judgments · page 14 of 24
High Courts27 May 2014Allowed
Dinesh Randhawa Vs State of U.K. and Others
Uttarakhand High Court · (2015) 2 UC 871
High Courts26 May 2014
THDC India Ltd. Vs State of Uttarakhand
Uttarakhand High Court · AIR 2014 UC 55 : (2015) 2 UC 873
Companies Act, 1956 — Section 617Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 18, 21, 21(5), 3(d)
High Courts26 May 2014
Satish Kumar Mishra Vs M/s. Wood Castle Spa and Resorts
Uttarakhand High Court · (2014) 05 UK CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 205, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 143
High Courts22 May 2014Allowed
Shishupal Yadav Vs District Magistrate, Udham Singh Nagar
Uttarakhand High Court · (2014) 05 UK CK 0044
Constitution of India, 1950 — Article 226Uttar Pradesh Control of Goondas Act, 1970 — Section 2, 3
High Courts22 May 2014Allowed
U.K. Joshi Vs Chief Information Commissioner and Another
Uttarakhand High Court · (2014) 05 UK CK 0043
Right to Information Act, 2005 — Section 20, 6(3), 7
High Courts22 May 2014Allowed
Manoj Kumar Vs State of Uttarakhand
Uttarakhand High Court · (2014) 05 UK CK 0042
Penal Code, 1860 (IPC) — Section 354, 452Protection of Children from Sexual Offences Act, 2012 — Section 8
High Courts22 May 2014Disposed Off
Mustakeem Ali Vs State of Uttarakhand and Others
Uttarakhand High Court · (2014) 05 UK CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 307, 323, 324, 325, 506
High Courts22 May 2014Allowed
Satish Chandra Tripathi Vs State of Uttarakhand and Others
Uttarakhand High Court · (2014) 05 UK CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 406
High Courts22 May 2014Allowed
Tikam Singh Vs State of Uttarakhand and Another
Uttarakhand High Court · (2014) 05 UK CK 0039
Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts22 May 2014Dismissed
Jabar Singh Saroba Vs State of Uttarakhand
Uttarakhand High Court · (2014) CriLJ 3732 : (2015) 2 Crimes 172 : (2014) 4 RCR(Criminal) 851
Criminal Procedure Code, 1973 (CrPC) — Section 244, 246, 313, 357Penal Code, 1860 (IPC) — Section 304-A, 504, 506
High Courts22 May 2014Allowed
Raju and Others Vs State of Uttarakhand
Uttarakhand High Court · (2015) 89 ALLCC 906 : (2015) 1 UC 539
Criminal Procedure Code, 1973 (CrPC) - Section 161 — Penal Code, 1860 (IPC) - Section 201, 302, 34, 404
High Courts21 May 2014Allowed
UCO Bank Vs S.K. Vijjan
Uttarakhand High Court · (2014) LabIC 3174 : (2015) 2 UC 847
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 100, 195, 346Penal Code, 1860 (IPC) — Section 175, 176, 177, 178, 179
High Courts21 May 2014Allowed
Murari Lal and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) 2 UC 883
Land Acquisition Act, 1894 - Section 13-A, 18
High Courts19 May 2014
Puneet Oberoi Vs State of Uttarakhand
Uttarakhand High Court · (2014) 3 UC 2208
Criminal Procedure Code, 1973 (CrPC) — Section 188, 482Penal Code, 1860 (IPC) — Section 323, 498A, 498-A, 504
High Courts16 May 2014
HRJ Steels Pvt. Ltd. Vs State of Uttarakhand
Uttarakhand High Court · AIR 2014 UC 67 : (2015) 1 UC 567
High Courts16 May 2014
M/s. Matchless Industries and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2014) 05 UK CK 0045
Constitution of India, 1950 — Article 14, 166
High Courts16 May 2014Allowed
Gurmukh Singh Vs Madan Mohan and Others
Uttarakhand High Court · (2015) 2 UC 1137
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 8, Order 12 Rule 6, Order 15 Rule 1, Order 23 Rule 1 100
High Courts15 May 2014
State of Uttarakhand Vs Shamim Alam Khan
Uttarakhand High Court · (2014) CriLJ 3017
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 225, 302, 391
High Courts15 May 2014
Future Generalli Insurance Company Vs Dinesh Chandra Upadhyay
Uttarakhand High Court · (2014) 4 ACC 312
Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 279, 304A