High Courts28 Aug 2014
Vikas Singh Rana Vs Mamta Rana
Uttarakhand High Court · (2014) 2 NCC 611
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
COURT ARCHIVE
Uttarakhand High Court judgments, 2014
469 judgments · page 8 of 24
High Courts28 Aug 2014
Rahul Goyal Vs State of Uttarakhand
Uttarakhand High Court · (2014) 2 NCC 592
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 294, 323, 498A, 506, 509
High Courts28 Aug 2014
Preeti Goel Vs State of Uttarakhand
Uttarakhand High Court · (2014) 2 NCC 561
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 294
High Courts28 Aug 2014
Jai Prakash Gupta Vs Central Bureau of Investigation
Uttarakhand High Court · (2014) 2 NCC 481
Penal Code, 1860 (IPC) — Section 109, 120B, 420, 468, 471
High Courts28 Aug 2014
Rahul Vs State of Uttarakhand
Uttarakhand High Court · (2014) 2 NCC 581
Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 12
High Courts28 Aug 2014
Sumit Singh Bindra Vs State of Uttarakhand
Uttarakhand High Court · (2014) 2 NCC 607
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts28 Aug 2014
Jitendra Singh Bisht Vs State of Uttarakhand
Uttarakhand High Court · (2014) 2 NCC 614
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 307, 326
High Courts28 Aug 2014Disposed Off
Ajay Singh Rawat Vs Union of India
Uttarakhand High Court · (2014) 08 UK CK 0032
High Courts28 Aug 2014
Mukesh Vs State of Uttarakhand State of Uttarakhand Vs Mukesh
Uttarakhand High Court · (2014) 2 NCC 282
Penal Code, 1860 (IPC) — Section 120B, 364, 364A
High Courts28 Aug 2014
Vikas Singh Rana Vs State of Uttarakhand
Uttarakhand High Court · (2014) 2 NCC 384
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts28 Aug 2014
Naval Singh Dasila Vs State of Uttarakhand
Uttarakhand High Court · (2014) 2 NCC 617
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 323, 380, 457, 504
High Courts27 Aug 2014
Jay Prakash Gangwar Vs State of Uttarakhand
Uttarakhand High Court · (2014) 2 NCC 545
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 320, 406, 420, 506
High Courts27 Aug 2014
Dharampal Vs State of Uttarakhand
Uttarakhand High Court · (2014) 08 UK CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 324, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1) (X), 3(1)(x)
High Courts26 Aug 2014
Sukhvir Singh Vs State of Uttarakhand
Uttarakhand High Court · (2014) 2 NCC 534
Criminal Procedure Code, 1973 (CrPC) — Section 302, 320Penal Code, 1860 (IPC) — Section 307
High Courts26 Aug 2014Dismissed
Rajnish Chand Bhanot Vs Vinod Chand Bhanot
Uttarakhand High Court · (2015) 2 UC 1269
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(c), 148, 149, 151, 96Constitution of India, 1950 — Article 227
High Courts26 Aug 2014
Commr of Cus. & C. Excise Vs Bazpur Cooperative Sugar Factory Ltd.
Uttarakhand High Court · (2015) 316 ELT 72 : (2015) 30 GSTR 460
Central Excises and Salt Act, 1944 — Section 35G
High Courts25 Aug 2014
Ikbal Ahmad Vs Matloob Hasan
Uttarakhand High Court · (2014) 08 UK CK 0021
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts25 Aug 2014
Uttarakhand Van Vikas Nigam Vs Union of India and Others
Uttarakhand High Court · (2015) 81 VST 106
Central Excises and Salt Act, 1944 - Section 14 — Finance Act, 1994 - Section 65(105)(zzp), 70, 72, 73, 73A
High Courts25 Aug 2014Disposed off
Avinash Sharma Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) 2 UC 1206
High Courts23 Aug 2014
Jugal Koshore Jhunjhunwala Vs Assistant Provident Fund Commissioner
Uttarakhand High Court · (2014) 143 FLR 999 : (2014) LabIC 4227 : (2014) LLR 1212
Companies Act, 1956 — Section 530Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 11, 14B, 15, 17, 8Presidency Towns Insolvency Act, 1909 — Section 49