High Courts01 Oct 2016Dismissed
Bhawan Singh Vs State of Uttarakhand
Uttarakhand High Court · (2017) 98 ACrC 116 : (2017) 173 AIC 494
Penal Code, 1860 (IPC) - Section 306, Section 498A
COURT ARCHIVE
Uttarakhand High Court judgments, 2016
186 judgments · page 3 of 10
High Courts01 Oct 2016Disposed Off
Mohd. Aadil Vs State of Uttarakhand
Uttarakhand High Court · (2017) 98 ACrC 111 : (2017) 171 AIC 402 : (2017) 1 CriCC 613
Criminal Procedure Code, 1973 (CrPC) - Section 320Penal Code, 1860 (IPC) - Section 120B, Section 420, Section 467, Section 468
High Courts30 Sept 2016Dismissed
Bablu - Appellant @HASH Bharat Heavy Electricals Ltd. and Others
Uttarakhand High Court · (2016) 133 RD 386 : (2017) 1 UAD 236
Constitution of India, 1950 - Article 226, Article 227
High Courts29 Sept 2016Dismissed
Ram Pal Singh and another - Appellants @HASH Smt. Govindi and Others
Uttarakhand High Court · (2016) 119 ALR 224 : (2017) 1 TAC 72
Motor Vehicles Act, 1988 - Section 173
High Courts27 Sept 2016Disposed Off
Mohammad Imran Vs State of Uttarakhand
Uttarakhand High Court · (2016) 97 ACrC 648 : (2017) 170 AIC 376
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 41
High Courts27 Sept 2016Allowed
Smt. Rukhsana Vs State of Uttarakhand
Uttarakhand High Court · (2017) AIR(Uttaranchal) 23
Uttarakhand Panchyati Raj Act, 2016 - Section 18(4)
High Courts26 Sept 2016Disposed Off
Bhimsen Verma Vs State of Uttarakhand
Uttarakhand High Court · (2016) 97 ACrC 650 : (2017) 170 AIC 378
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 41Penal Code, 1860 (IPC) - Section 120B, Section 420, Section 467, Section 468, Section 471
High Courts23 Sept 2016Dismissed
Dinesh Lal S/o Bhikari Das, R/o Village-Koti, Patti-Fegul, Tehsil-Ghansali, District-Tehri Garhwal - Appellant @HASH State of Uttarakhand
Uttarakhand High Court · (2016) 97 ACrC 177
Arms Act, 1959 - Section 25, Section 4Penal Code, 1860 (IPC) - Section 302
High Courts21 Sept 2016Allowed
Oriental Insurance Company Limited - Appellant @HASH Smt. Bindu Devi and another
Uttarakhand High Court · (2017) AAC 304 : (2017) 1 ACC 833 : (2017) 1 AnWR 197 : (2016) 151 FLR 789 : (2017) LabLR 446 : (2017) 1 TAC 534
Workmens Compensation Act, 1923 - Section 3, Section 4
High Courts21 Sept 2016Dismissed
Upendra Kumar Sharma @ Bhakt and another - Revisionists @HASH Keshav Dutt and Others
Uttarakhand High Court · (2016) 119 ALR 227 : (2017) 1 ARC 97 : (2017) 1 CivCC 458 : (2016) 133 RD 768
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10
High Courts21 Sept 2016Allowed
Randhir Singh Vs Central Bureau of Investigation
Uttarakhand High Court · (2016) 97 ACrC 531 : (2017) 170 AIC 363
Constitution of India, 1950 - Article 226Penal Code, 1860 (IPC) - Section 120B, Section 420, Section 468, Section 471
High Courts21 Sept 2016Disposed Off
Krishna Prakash Vs State of Uttarakhand
Uttarakhand High Court · (2017) CriLJ 2570
Prevention of Food Adulteration Act, 1954 - Section 23Prevention of Food Adulteration Rules, 1955 - Rule 62
High Courts20 Sept 2016Dismissed
The American Baptist Foreign Missionary Society through power of attorney holder Ms. Sharon Machado, Survey No. 100, Tabor Bungalow, Landour Cantt. Mussoorie, District Dehradun - Applicant @HASH Chief Judicial Magistrate, Dehradun
Uttarakhand High Court · (2016) 97 ACrC 313 : (2017) 171 AIC 390
Cantonments Act, 2006 - Section 239(1), Section 261Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts19 Sept 2016Dismissed
Harish Kumar Vs Union of India
Uttarakhand High Court · (2017) AIR(Uttaranchal) 24 : (2017) 1 ARC 711 : (2017) 1 RCRRent 479
Public Premises (Eviction of Unauthorised Occupants) Rules, 1971 - Rule 5(2)Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 - Section 18, Section 4
High Courts17 Sept 2016Dismissed
Sunder Singh - Petitioner @HASH State of Uttarakhand and Others
Uttarakhand High Court · (2017) 120 ALR 539 : (2017) 1 ARC 125 : (2016) 133 RD 381
Constitution of India, 1950 - Article 226
High Courts16 Sept 2016Dismissed
Executive Engineer Maneri Bhali and Another - Petitioners @HASH Shivanand
Uttarakhand High Court · (2016) LIC 4500 : (2016) 4 LLN 783
High Courts16 Sept 2016Allowed
Ranveer Singh Vs State of Uttarakhand
Uttarakhand High Court · (2016) AIR(Uttaranchal) 133 : (2017) 1 UAD 648
Constitution of India, 1950 - Article 226, Article 243ZJUttaranchal Co-operative Societies Act, 2003 - Section 35(1)Uttaranchal Co-operative Societies Rules, 2004 - Rule 473, Rule 474
High Courts14 Sept 2016Disposed Off
Sijo P. Saim @ Sijo Painamathikal Saim - Petitioner @HASH State of Uttarakhand and Others
Uttarakhand High Court · (2016) 97 ACrC 185 : (2017) 170 AIC 360 : (2017) 2 NCC 174
Constitution of India, 1950 - Article 226Penal Code, 1860 (IPC) - Section 120B, Section 406, Section 420, Section 467, Section 468, Section 471, Section 472
High Courts14 Sept 2016Dismissed
Avneesh Kumar Gupta - Applicant @HASH CBI through S.P.E. Dehradun - Opposite Party
Uttarakhand High Court · (2016) 4 Crimes 508 : (2016) 4 Crimes 581 : (2017) 2 RCRCriminal 232
Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 120BPrevention of Corruption Act, 1988 - Section 13(1)(d), Section 13(2), Section 7
High Courts14 Sept 2016Dismissed
Avneesh Kumar Gupta Vs CBI through S.P.E. Dehradun
Uttarakhand High Court · (2016) 4 Crimes 508 : (2016) 4 Crimes 581 : (2017) 2 RCRCriminal 232
Criminal Procedure Code, 1973 (CrPC) - Section 439Prevention of Corruption Act, 1988 - Section 13(1)(d), Section 13(2), Section 7