High Courts27 Nov 2014
Sanjay Narang Vs Union of India and Others
Uttarakhand High Court · (2015) 108 ALR 423
Cantonments Act, 2006 — Section 238Works of the Defence Act, 1903 — Section 3, 7
COURT ARCHIVE
Uttarakhand High Court judgments, 2014
469 judgments · page 3 of 24
High Courts27 Nov 2014Disposed off
Nand Kishor Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) 2 NCC 42
Criminal Procedure Code, 1973 (CrPC) - Section 320 482Penal Code, 1860 (IPC) - Section 420 468 471
High Courts26 Nov 2014Disposed off
Amit Saini Vs Sushil Kumar and Others
Uttarakhand High Court · (2015) 2 UC 1357
Constitution of India, 1950 - Article 226 227Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 166
High Courts26 Nov 2014Dismissed
State of Uttarakhand and Others Vs Sanjay Maheshwari and Others
Uttarakhand High Court · (2015) 2 UC 1358
Constitution of India, 1950 - Article 226 227
High Courts26 Nov 2014Dismissed
Nauman Ahmad and Others Vs Harun and Others
Uttarakhand High Court · (2015) 2 UC 1367
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10
High Courts25 Nov 2014Disposed off
Hema Mehra Vs Chief Executive Officer and Others
Uttarakhand High Court · (2015) 2 UC 1366
Cantonments Act, 2006 - Section 248
High Courts21 Nov 2014
Leela Devi and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) 88 ALLCC 728
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 323, 457, 504, 506
High Courts20 Nov 2014
Rankit Kumar Mangwana Vs State of U.P. and Others
Uttarakhand High Court · (2015) 88 ALLCC 726
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 363, 366, 376Protection of Children from Sexual Offences Act, 2012 — Section 3, 4
High Courts19 Nov 2014
Bhagwan Singh Rawat and Others Vs Sarojini Thapliyal
Uttarakhand High Court · (2015) 108 ALR 426 : (2015) 2 UC 1402
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 6 Rule 15, Order 8 Rule 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21 (1), 21(1), 21(1)(a), 22
High Courts19 Nov 2014
Prasant Dobhal Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) 108 ALR 880
Motor Vehicles Act, 1988 — Section 2, 72
High Courts19 Nov 2014
Jaswant Singh Vs Sumitra Devi and Others
Uttarakhand High Court · (2014) 11 UK CK 0015
High Courts18 Nov 2014
G.M.T.D. Bharat Sanchar Nigam Ltd. Vs Commissioner of Cus. and C. Ex.
Uttarakhand High Court · (2015) 38 STR 691
Central Excises and Salt Act, 1944 - Section 11AC, 35B, 35B(5)
High Courts18 Nov 2014
Vijay Pal Singh Vs Union of India and Others
Uttarakhand High Court · (2015) 108 ALR 887 : (2015) 144 FLR 991 : (2015) LabIC 551
Central Industrial Security Force Act, 1968 — Section 2(aa), 7, 8Constitution of India, 1950 — Article 311, 311(2)
High Courts18 Nov 2014
Gangesh Kumari Vs Arun Saon and Others
Uttarakhand High Court · (2015) 108 ALR 630
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts18 Nov 2014
Sohan Singh Rawat Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) LabIC 768
Waqf Act, 1995 — Section 24, 75, 77, 96, 97
High Courts18 Nov 2014
Yetendra Kumar Vs Vinod Kumar and Others
Uttarakhand High Court · (2015) 108 ALR 883 : (2015) 127 RD 95
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 41 Rule 27(1)(b)Constitution of India, 1950 — Article 226, 227
High Courts17 Nov 2014
Naveen Porwal and Others Vs Akhilesh Kumar Singhal and Others
Uttarakhand High Court · (2015) 108 ALR 632
Civil Procedure Code, 1908 (CPC) — Section 151, 92Criminal Procedure Code, 1973 (CrPC) — Section 107, 116
High Courts17 Nov 2014
Nauman Ahmad and Others Vs Harun and Others
Uttarakhand High Court · (2015) 108 ALR 878 : (2015) 127 RD 93
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts17 Nov 2014
Usman Khan Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) LabIC 770
High Courts14 Nov 2014
Seema Rani Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) 108 ALR 421 : (2015) 2 UC 1377