High Courts15 May 2014Dismissed
Gaina Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) 1 UC 574
Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, 11 — Constitution of India, 1950 - Article 226
COURT ARCHIVE
Uttarakhand High Court judgments, 2014
469 judgments · page 15 of 24
High Courts13 May 2014Allowed
Vijay Gupta and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2014) 05 UK CK 0021
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts13 May 2014Allowed
Oriental Insurance Co. Ltd. Vs Lata Devi and Others
Uttarakhand High Court · (2015) 4 ACC 421 : (2015) ACJ 2074
Employees Compensation Act, 1923 - Section 3 3(1) 3(1) 30
High Courts12 May 2014Dismissed
Pani Ram Vs Union of India
Uttarakhand High Court · (2014) LabIC 2752
Air Force Act, 1950 — Section 18Armed Forces Tribunals Act, 2007 — Section 3, 3(o), 4, 4(2), 4(3), 14, 14(1), 14(2), 14(3), 34Army Act, 1950 — Section 18
High Courts09 May 2014Dismissed
Puneet Oberoi Vs State of Uttarakhand
Uttarakhand High Court · (2014) 86 ALLCC 507
Criminal Procedure Code, 1973 (CrPC) — Section 188, 482Penal Code, 1860 (IPC) — Section 323, 498-A, 504
High Courts09 May 2014Allowed
Narender Kumar Vs The Chief Information Commissioner
Uttarakhand High Court · AIR 2014 UC 40 : (2014) 310 ELT 28 : (2015) 2 UC 864
Right to Information Act, 2005 — Section 20, 20(1), 7
High Courts09 May 2014Disposed off
Dinesh Chandra Patni Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) 2 UC 1143
Contract Act, 1872 - Section 4
High Courts08 May 2014
Manoj Chuphal Vs State of Uttarakhand
Uttarakhand High Court · (2014) LabIC 3217 : (2015) 2 UC 824
Penal Code, 1860 (IPC) — Section 304
High Courts08 May 2014Disposed Off
Uttaranchal Dental and Medical Research Institute Vs State of Uttarakhand
Uttarakhand High Court · (2014) 105 ALR 394
Central Universities Act, 2009 — Section 4(f)
High Courts08 May 2014Dismissed
Dalip Singh Vs Kishan Singh Kunwar
Uttarakhand High Court · (2014) 86 ALLCC 510
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113, 113-BPenal Code, 1860 (IPC) — Section 304, 304B, 304-B
High Courts06 May 2014
Anil Kumar Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) 2 UC 831
High Courts06 May 2014Dismissed
Rakhi Vs State of Uttarakhand
Uttarakhand High Court · (2015) 1 UC 716
Criminal Procedure Code, 1973 (CrPC) - Section 313, 386(b)(ii) — Penal Code, 1860 (IPC) - Section 107, 306, 504
High Courts02 May 2014
Intazar and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2014) 05 UK CK 0055
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 323, 324, 325, 504
High Courts02 May 2014Allowed
Sanjay Sharma and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2014) 05 UK CK 0019
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 326
High Courts02 May 2014Allowed
Dhruv Narain Bansal and Others Vs Municipal Board
Uttarakhand High Court · (2015) 1 UC 578
Limitation Act, 1963 - Section 5 — Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 - Section 4, 5, 7, 9
High Courts02 May 2014Allowed
Sukhdev Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) 2 NCC 445
Arms Act, 1959 - Section 17 17(3)(b)Criminal Procedure Code, 1973 (CrPC) - Section 107 116 151Penal Code, 1860 (IPC) - Section 147 323
High Courts02 May 2014Dismissed
Seventh Day Adventist Inter College Vs Presiding Officer, Labour Court, Haridwar and Others
Uttarakhand High Court · (2015) 2 UC 1146
Uttar Pradesh Industrial Disputes Act, 1947 - Section 2(k)
High Courts01 May 2014Allowed
Vimal Kumar Sharma Vs State of Uttarakhand
Uttarakhand High Court · (2014) 05 UK CK 0054
Penal Code, 1860 (IPC) — Section 120-B, 201, 302, 34, 364-A
High Courts01 May 2014Allowed
Gurindra Singh Vs Anil Kumar
Uttarakhand High Court · (2014) 05 UK CK 0053
Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts01 May 2014Allowed
Kilkieshwar Mining Company Vs State of Uttarakhand
Uttarakhand High Court · AIR 2014 UC 42 : (2015) 2 UC 1148