High Courts09 Feb 2018Disposed off
Yaseen Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 02 UK CK 0027
Code of Criminal Procedure, 1973, Section 41 - When police may arrest without warrant
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 620 of 1,059
High Courts09 Feb 2018Disposed off
A. Kalam Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 02 UK CK 0019
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 506, Section 406 - Punishm
High Courts09 Feb 2018Disposed off
Rashid and others Vs State of Uttarakhand and another
Uttarakhand High Court · (2018) 02 UK CK 0014
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468,
High Courts09 Feb 2018Disposed off
Istkar and nine others Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 02 UK CK 0010
Code of Criminal Procedure, 1973, Section 41 - When police may arrest without warrant
High Courts09 Feb 2018Disposed off
Abdul Salam Gohar and two others Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 02 UK CK 0003
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 323, Section 504,
High Courts08 Feb 2018Disposed off
Mohd. Yameen and another Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 02 UK CK 0026
Code of Criminal Procedure, 1973, Section 41 - When police may arrest without warrant
High Courts08 Feb 2018Disposed off
Manoj Singhal and another Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 02 UK CK 0025
Code of Criminal Procedure, 1973, Section 41 - When police may arrest without warrant
High Courts08 Feb 2018Disposed off
Dinesh Goyal Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 02 UK CK 0024
Code of Criminal Procedure, 1973, Section 41 - When police may arrest without warrant
High Courts08 Feb 2018Disposed off
Ajai Kumar and another Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 02 UK CK 0023
Code of Criminal Procedure, 1973, Section 41 - When police may arrest without warrant
High Courts08 Feb 2018Disposed off
Abbas Ali Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 02 UK CK 0018
Code of Criminal Procedure, 1973, Section 41 - When police may arrest without warrant
High Courts06 Feb 2018Disposed off
Ganesh Dutt Badhani Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 02 UK CK 0041
Code of Criminal Procedure, 1973, Section 41 - When police may arrest without warrant
High Courts06 Feb 2018
Sanjeev Chaudhary Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 02 UK CK 0040
Code of Criminal Procedure, 1973, Section 41 - When police may arrest without warrant
High Courts06 Feb 2018Disposed off
Mohammad Umar and another Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 02 UK CK 0039
Code of Criminal Procedure, 1973, Section 41 - When police may arrest without warrant
High Courts06 Feb 2018Disposed off
Bal Singh Saini & others Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 02 UK CK 0038
Code of Criminal Procedure, 1973, Section 41 - When police may arrest without warrant
High Courts06 Feb 2018Disposed off
Rajni Rawat Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 02 UK CK 0037
Code of Criminal Procedure, 1973, Section 41 - When police may arrest without warrant
High Courts06 Feb 2018
Sohan Lal Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 02 UK CK 0036
Indian Penal Code, 1860, Section 406, Section 504 - Punishment for Criminal breach of trust - Intentional insult with intent to provoke breach of the peace
High Courts06 Feb 2018Disposed off
Chatar Singh Rawat Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 02 UK CK 0035
Code of Criminal Procedure, 1973, Section 41 - When police may arrest without warrantScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(x)<
High Courts06 Feb 2018Disposed off
Vijay Pal Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 02 UK CK 0022
Code of Criminal Procedure, 1973, Section 41 - When police may arrest without warrant
High Courts31 Jan 2018Dismissed
M/S Dalip Singh Adhikari Vs State of Uttarakhand & Others
Uttarakhand High Court · (2018) 01 UK CK 0011
Arbitration and Conciliation Act, 1996, Section 9, Section 9, Section 9, Section 9, Section 9, Section 9 - Interim measures, et
High Courts12 Jan 2018Disposed off
Hari Datt Bhatt Vs State & others
Uttarakhand High Court · (2018) 01 UK CK 0010
Mines and Minerals (Regulation and Development) Act, 1957, Section 21, Section 21, Section 4, Section 4, Section 25, Sec