High Courts01 Apr 2014Dismissed
Regional Manager,Uttarakhand Transport Corporation Vs Mohan Chandra Joshi
Uttarakhand High Court · (2014) 142 FLR 547 : (2014) LabIC 3142 : (2014) LLR 822
COURT ARCHIVE
Uttarakhand High Court judgments, 2014
469 judgments · page 18 of 24
High Courts01 Apr 2014Disposed Off
Ashok Kumar Vs State of Uttarakhand
Uttarakhand High Court · (2014) CriLJ 2627 : (2014) 2 NCC 78
Dowry Prohibition (Amendment) Act, 1986 — Section 3, 4Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts01 Apr 2014Allowed
Dharmendra Rawat Vs State of Uttarakhand
Uttarakhand High Court · (2014) 105 ALR 345
High Courts01 Apr 2014
Nanha Vs State of Uttarakhand
Uttarakhand High Court · (2014) 2 NCC 141
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
High Courts01 Apr 2014Dismissed
Pantnagar Vishwa Vidhyala Lekha Foram Vs Vice Chancellor of the Govind Ballabh Pant Agriculture and Technology University and Others
Uttarakhand High Court · (2015) 1 UC 328
High Courts01 Apr 2014Disposed off
G.B. Pant University Vs Controlling Authority and Others
Uttarakhand High Court · (2015) 2 UC 895
Limitation Act, 1963 - Section 14 — Payment of Gratuity Act, 1972 - Section 7, 7 (4), 7(4), 7(7)
High Courts31 Mar 2014Disposed Off
Uttrakhand Forest Corporation Vs Dharam Pal Singh
Uttarakhand High Court · (2014) LLR 823
Industrial Disputes Act, 1947 — Section 25NUttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts31 Mar 2014Allowed
Mohan Singh Dobhal Vs State of Uttarakhand
Uttarakhand High Court · (2014) 2 NCC 92
Penal Code, 1860 (IPC) — Section 376, 493, 506, 90Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xii)
High Courts31 Mar 2014Partly Allowed
Tarkeshwar Nath Shrivastava Vs State of Uttaranchal
Uttarakhand High Court · (2014) 2 NCC 119
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 304
High Courts31 Mar 2014Disposed Off
Uttarakhand Forest Corporation Vs Dharm Pal Singh
Uttarakhand High Court · (2014) 142 FLR 543 : (2014) 4 LLN 267
Industrial Disputes Act, 1947 — Section 25N
High Courts31 Mar 2014Dismissed
Narendra Vs State of Uttarakhand
Uttarakhand High Court · (2014) 2 NCC 58
Penal Code, 1860 (IPC) — Section 302, 304, 307, 34, 394
High Courts31 Mar 2014Allowed
Govind Ram Vs State of Uttaranchal
Uttarakhand High Court · (2014) 2 NCC 95
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts31 Mar 2014Dismissed
Abdul Sattar Vs Sunil Pundeer and Others
Uttarakhand High Court · (2015) 1 UC 713
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 9, Order 9 Rule 13, 144 — Constitution of India, 1950 - Article 226, 227
High Courts28 Mar 2014Disposed Off
Harkishan Vs State of Uttarakhand
Uttarakhand High Court · (2014) 1 NCC 898
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 307, 323, 325, 326, 506
High Courts28 Mar 2014Dismissed
Dilsher Vs State of Uttarakhand
Uttarakhand High Court · (2014) 1 NCC 895
Criminal Procedure Code, 1973 (CrPC) — Section 309, 320, 482Penal Code, 1860 (IPC) — Section 120B, 366, 368, 376, 376A
High Courts28 Mar 2014Dismissed
Bhupinder Kumar Loomba Vs Harbhajan Singh
Uttarakhand High Court · (2014) 1 NCC 892
Criminal Procedure Code, 1973 (CrPC) — Section 195, 256, 256(1), 340, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Mar 2014Dismissed
Mandi Samiti Dehradun Vs Pramod Chandra Kukreti and Others
Uttarakhand High Court · (2015) 110 ALR 853 : (2015) 128 RD 551 : (2015) 1 UC 313
Evidence Act, 1872 - Section 92 — Land Acquisition Act, 1894 - Section 18, 23, 23(1-A), 28, 4
High Courts28 Mar 2014Allowed
Revati Print O Pack Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) 2 UC 1255
Constitution of India, 1950 - Article 265
High Courts27 Mar 2014
Tilak Raj Chawla Vs State of Uttarakhand
Uttarakhand High Court · (2014) 1 NCC 880
Penal Code, 1860 (IPC) — Section 120B, 406, 467, 471Prevention of Corruption Act, 1988 — Section 30(1)(e)
High Courts27 Mar 2014
Sunil Kumar Bhatnagar Vs Central Bureau of Investigation
Uttarakhand High Court · (2014) 2 NCC 130