High Courts23 Aug 2014Allowed
Vinod Giri Vs State of Uttarakhand
Uttarakhand High Court · (2015) 2 UC 1217
Civil Procedure Code, 1908 (CPC) - Section 92Hindu Succession Act, 1956 - Section 29
COURT ARCHIVE
Uttarakhand High Court judgments, 2014
469 judgments · page 9 of 24
High Courts22 Aug 2014
Balesh Jain Vs State of Uttarakhand
Uttarakhand High Court · (2015) CriLJ 32 : (2015) 1 NCC 311
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 306, 323, 498-A, 504
High Courts22 Aug 2014Dismissed
Balesh Jain and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) 2 DMC 872
Criminal Procedure Code, 1973 (CrPC) - Section 482Dowry Prohibition Act, 1961 - Section 3 4Penal Code, 1860 (IPC) - Section 304B 306 323 498A 504
High Courts22 Aug 2014Disposed off
Modern School and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) 2 UC 1265
National Council for Teacher Education Act, 1993 - Section 14 14(6)
High Courts21 Aug 2014Disposed Off
Chhaya Devi Vs State of Uttarakhand
Uttarakhand High Court · (2014) 08 UK CK 0037
Arms Act, 1959 — Section 27, 30Criminal Procedure Code, 1973 (CrPC) — Section 309, 482Penal Code, 1860 (IPC) — Section 302, 307, 34, 506
High Courts21 Aug 2014
Harvinder Singh Vs State of Uttarakhand
Uttarakhand High Court · (2014) 87 ALLCC 536
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 120B, 147, 148, 307, 323
High Courts21 Aug 2014
Anand Giri Vs State of Uttarakhand
Uttarakhand High Court · (2014) 87 ALLCC 529
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 308, 34, 504
High Courts21 Aug 2014Allowed
Commander Alok Sah Vs District Judge, Nainital and Others
Uttarakhand High Court · (2015) 2 UC 1094
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 10Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 - Section 16
High Courts20 Aug 2014
Pratima Gupta Vs State of Uttarakhand
Uttarakhand High Court · (2014) 106 ALR 683 : (2015) 144 FLR 215
High Courts20 Aug 2014
Anil Singh Manral Vs State of Uttarakhand
Uttarakhand High Court · (2014) CriLJ 4768 : (2014) 2 NCC 165 : (2015) 3 UC 1657
Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 109, 201, 218, 304
High Courts20 Aug 2014
Maheshwar Dutt Vs Additional Chief Revenue Commissioner
Uttarakhand High Court · (2014) 125 RD 158
Civil Procedure Code, 1908 (CPC) — Section 80Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176, 229-B
High Courts20 Aug 2014
Ranjeet Singh Rawat Vs State of Uttarakhand
Uttarakhand High Court · (2014) LabIC 4372
High Courts20 Aug 2014
Bachan Singh Vs State of Uttarakhand
Uttarakhand High Court · (2014) 87 ALLCC 533
Criminal Procedure Code, 1973 (CrPC) — Section 244, 482Penal Code, 1860 (IPC) — Section 147, 149, 379Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts19 Aug 2014Allowed
Himanshu Negi Vs State of Uttarakhand
Uttarakhand High Court · (2014) 87 ALLCC 534
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 146, 147, 339, 341
High Courts19 Aug 2014
Deep Kukreti and Others Vs Commissioner of Income Tax and Others
Uttarakhand High Court · (2015) 371 ITR 257
Civil Procedure Code, 1908 (CPC) — Section 96Income Tax Act, 1961 — Section 136, 143(3), 246(1)(c), 246A, 271(1)(c)
High Courts12 Aug 2014
Commissioner, Commercial Tax Vs Vijay Pal Singh
Uttarakhand High Court · (2014) 76 VST 330
Constitution of India, 1950 — Article 226
High Courts12 Aug 2014
Santosh Kumar Chauhan Vs Hemraj Sahni
Uttarakhand High Court · (2015) 2 UC 1299
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 - Section 2(2) 20
High Courts11 Aug 2014
Paramveer Singh Rawat Vs State of Uttarakhand
Uttarakhand High Court · (2014) LabIC 4374 : (2015) 2 UC 1156
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33
High Courts11 Aug 2014
Laxmi Sugar Mills Co. Ltd. Vs Presiding Officer
Uttarakhand High Court · (2014) 143 FLR 1002 : (2014) LLR 1246
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts11 Aug 2014
Rajeev Anand Vs State of Uttarakhand
Uttarakhand High Court · (2014) 87 ALLCC 531
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 120B, 406