COURT ARCHIVE

Uttarakhand High Court judgments, 2015

372 judgments · page 4 of 19

High Courts03 Jul 2015Disposed off

ABL Projects Vs State of Uttarakhand and Others

Uttarakhand High Court · (2015) 07 UK CK 0006

Uttar Pradesh Urban Planning and Development Act, 1973 - Section 15Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 143, 154, 166, 167

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High Courts02 Jul 2015Dismissed

Manju Kanwal and Others Vs State of Uttarakhand and Others

Uttarakhand High Court · (2015) 112 ALR 541 : (2015) 147 FLR 903

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High Courts02 Jul 2015Dismissed

Sandeep Pandey Vs State of Uttarakhand and Others

Uttarakhand High Court · (2015) 2 NCC 819

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High Courts02 Jul 2015Dismissed

Pooran Ram Vs Shankar Datt

Uttarakhand High Court · (2015) 112 ALR 536 : (2015) 129 RD 567

Evidence Act, 1872 - Section 114, 46Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 131-B, 157-A, 157-AA

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High Courts02 Jul 2015Disposed Off

Vijay Ram Sharma Vs State of Uttarakhand and Others

Uttarakhand High Court · (2015) 5 FLT 790

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High Courts02 Jul 2015Disposed Off

Vijay Ram Sharma Vs State of Uttarakhand

Uttarakhand High Court · (2015) 5 FLT 790

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High Courts01 Jul 2015Allowed

Gurvinder Singh Vs District Magistrate, Udham Singh Nagar

Uttarakhand High Court · AIR 2015 Utt 123 : (2015) 91 ALLCC 211 : (2015) 3 NCC 57

Arms Act, 1959 - Section 10, 12, 13, 14, 18

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High Courts30 Jun 2015

Parrys Vs The Commercial Tax Tribunal and Others

Uttarakhand High Court · (2015) 86 VST 357

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High Courts30 Jun 2015Dismissed

UJVN Limited Vs Hydel Construction Pvt. Ltd. and Others

Uttarakhand High Court · (2015) 06 UK CK 0001

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High Courts29 Jun 2015

Farrukh Ahmad Vs State of Uttarakhand and Others

Uttarakhand High Court · (2015) 2 NCC 822

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 107

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High Courts29 Jun 2015Dismissed

Mukesh Yadav Vs State of Uttarakhand and Others

Uttarakhand High Court · (2015) 3 NCC 28

Criminal Procedure Code, 1973 (CrPC) - Section 311, 482Penal Code, 1860 (IPC) - Section 354, 452

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High Courts25 Jun 2015

Amit Raj and Others Vs State of Uttarakhand

Uttarakhand High Court · (2015) 3 NCC 4

Arms Act, 1959 - Section 25Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, 307, 34

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High Courts25 Jun 2015Allowed

Nandan Giri Vs State of Uttarakhand and Others

Uttarakhand High Court · (2015) LabIC 4301

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High Courts24 Jun 2015Dismissed

Rajeev Sharma Vs State of Uttarakhand and Others

Uttarakhand High Court · (2015) 3 NCC 35

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 482Penal Code, 1860 (IPC) - Section 406, 420State Financial Corporations Act, 1951 - Section 29

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High Courts23 Jun 2015Allowed

Gurumukh Singh Vs State of Uttaranchal

Uttarakhand High Court · (2015) CriLJ 4211 : (2016) 1 Crimes 287

Criminal Procedure Code, 1973 (CrPC) - Section 100, 313Excise Act, 1910 - Section 60, 72Motor Vehicles Act, 1988 - Section 181, 192, 206, 3, 39

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High Courts23 Jun 2015

Kevin Power Solution Ltd. and Others Vs State of Uttarakhand and Others

Uttarakhand High Court · (2015) 2 NCC 830

Criminal Procedure Code, 1973 (CrPC) - Section 177, 482Negotiable Instruments Act, 1881 (NI) - Section 138

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High Courts23 Jun 2015Disposed Off

Prem Singh and Others Vs State of Uttarakhand

Uttarakhand High Court · (2015) 3 NCC 37

Criminal Procedure Code, 1973 (CrPC) - Section 320, 482Penal Code, 1860 (IPC) - Section 323, 325

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High Courts23 Jun 2015

Hemu Pant and Others Vs State of Uttarakhand

Uttarakhand High Court · AIR 2015 Utt 170 : (2016) 1 RCR(Criminal) 437

Arms Act, 1959 - Section 25, 4Constitution of India, 1950 - Article 215Penal Code, 1860 (IPC) - Section 201, 302, 364, 389, 389(1)

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High Courts22 Jun 2015Dismissed

Rai Bahadur Narayan Sugar Mills Vs State of Uttarakhand and Others

Uttarakhand High Court · (2015) 3 UC 2364

Civil Procedure Code, 1908 (CPC) - Section 100, 104, 47Uttar Pradesh Consolidation of Holdings Act, 1953 - Section 4, 4(2), 5(2)Uttar Pradesh Land Revenue Act, 1901 - Section 227, 228, 29, 30, 32

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High Courts22 Jun 2015Allowed

Pooran Singh Aswal Vs Surajbhan

Uttarakhand High Court · AIR 2015 Utt 126

Civil Procedure Code, 1908 (CPC) - Order 14 Rule 2

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