COURT ARCHIVE

Uttarakhand High Court judgments

21,173 judgments · page 570 of 1,059

High Courts28 Sept 2018Allowed

Pan Singh Rana Vs State of Uttarakhand & another

Uttarakhand High Court · (2018) 09 UK CK 0113

Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 147, 148, 149, 285, 302, 306, 307, 323, 325, 376, 504, 506Arms Act, 1959 — Section 27, 30
High Courts28 Sept 2018Allowed

M/s Naveen Kishan Rice Mill Vs State of Uttarakhand and others

Uttarakhand High Court · (2018) 09 UK CK 0106

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(2), 13(3A), 13(4), 14, 14(1), 29Code of Criminal Procedure, 1973 — Section 3Security Interest (Enforcement) Rules, 2002 — Rule 8
High Courts28 Sept 2018Allowed

Sahab Raja Vs@ Raja and Others

Uttarakhand High Court · (2018) 09 UK CK 0003

Code of Criminal Procedure, 1973 — Section 320, 320(2), 482Indian Penal Code, 1860 — Section 34, 307, 323, 406, 420, 467, 468, 471A, 498A, 504, 506Constitution of India, 1950 — Article 136, 226