High Courts22 Mar 2016Dismissed
Mohd. Ramzan - Petitioner @HASH Mohd. Sammi and another
Uttarakhand High Court · (2016) 168 AIC 912 : (2016) 119 ALR 107 : (2016) 3 ARC 849 : (2016) 133 RD 714
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 653 of 1,059
High Courts22 Mar 2016Dismissed
Mohd. Ramzan Vs Mohd. Sammi and Others
Uttarakhand High Court · (2016) 03 UK CK 0004
Civil Procedure Code, 1908 (CPC) - Order 10 Rule 10, Order 7 Rule 11
High Courts21 Mar 2016Dismissed
State and Others Vs Dinesh Randhawa
Uttarakhand High Court · (2016) AIR(Uttaranchal) 58 : (2016) 116 ALR 621 : (2016) 6 FLT 720 : (2016) 132 RD 220
Allahabad High Court Rules, 1952 — Rule 5Constitution of India, 1950 — Article 225, 226Forest Act, 1927 — Section 61A (Uttarakhand Amendment) -
High Courts17 Mar 2016Dismissed
Superintending Engineer NH Circle 10, Uttarakhand PWD Vs Madhva Hytech Engineers Pvt. Ltd.
Uttarakhand High Court · (2016) 03 UK CK 0002
Arbitration and Conciliation Act, 1996 - Section 31(7)(b), Section 34, Section 34(2), Section 37
High Courts10 Mar 2016Allowed
Kamal Arora and Others Vs District Co-operative Bank Ltd., Dehradun and Others
Uttarakhand High Court · (2016) 163 AIC 900 : (2016) 116 ALR 617
Civil Procedure Code, 1908 (CPC) — Order 47, 114
High Courts09 Mar 2016Dismissed
M/s Hari Cargo Carrier Vs State of Uttarakhand
Uttarakhand High Court · (2016) 93 UPTC 255
High Courts08 Mar 2016Disposed off
Mohammad Salim Vs State of Uttarakhand and Others
Uttarakhand High Court · (2016) 165 AIC 891 : (2016) 116 ALR 619 : (2016) 132 RD 218
Constitution of India, 1950 — Article 226
High Courts01 Mar 2016Allowed
Meetu Jain and another Vs Bank of Baroda and another
Uttarakhand High Court · (2016) ACD 926 : (2016) 164 AIC 799 : (2016) AIR(Uttaranchal) 60 : (2016) 116 ALR 613 : (2016) 3 BankJ 346 : (2016) 3 BankJ 177 : (2016) 3 BC 675 : (2016) 3 DCR 260 : (2016) 2 DRTC 323 : (2016) 2 NIJ 789 : (2016) 132 RD 214
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 2(zc)
High Courts24 Feb 2016Dismissed
Reckitt Benckiser (India) Private Limited Vs State of Uttarakhand and Others
Uttarakhand High Court · (2016) 02 UK CK 0001
Constitution of India, 1950 - Article 301, Article 304Criminal Procedure Code, 1973 (CrPC) - Section 372, Section 378
High Courts22 Feb 2016Allowed
Bhadrakali Industries Vs Commissioner of Central Excise
Uttarakhand High Court · (2016) 336 ELT 302
High Courts05 Feb 2016Disposed off
Nishan Singh and four others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2016) 94 ACrC 451 : (2016) 162 AIC 871
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 452, 504, 506
High Courts04 Feb 2016Allowed
Apoorv Khanna & another Vs State of Uttarakhand & another
Uttarakhand High Court · (2016) 93 ACrC 865
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 354
High Courts04 Feb 2016Allowed
Narendra Singh Dharamshaktu and 3 others Vs State of Uttarakhand and others
Uttarakhand High Court · (2016) 93 ACrC 859 : (2016) 161 AIC 820 : (2016) 3 DMC 548
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts03 Feb 2016Allowed
Aneesh Vs State of Uttarakhand and another
Uttarakhand High Court · (2016) 96 ACrC 414 : (2016) 93 ACrC 863 : (2016) 161 AIC 822
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307
High Courts03 Feb 2016Disposed off
Mohammad Naushad @ Sulla Vs State of Uttarakhand and another
Uttarakhand High Court · (2016) 94 ACrC 224 : (2016) 163 AIC 889
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 506
High Courts07 Jan 2016Disposed off
Dinesh Gangopadhyay Vs State of Uttarakhand and Others
Uttarakhand High Court · (2016) 01 UK CK 0001
Criminal Procedure Code, 1973 (CrPC) - Section 173, Section 41Penal Code, 1860 (IPC) - Section 120-B, Section 420, Section 467, Section 468, Section 471, Section 504, Section 506
High Courts06 Jan 2016Dismissed
Bansidhar Joshi and Others Vs Uttarakhand Seeds and Tarai Development Corporation Ltd. and Others
Uttarakhand High Court · (2016) 2 CLR 542 : (2016) 150 FLR 532 : (2016) LIC 791
High Courts05 Jan 2016Dismissed
ICICI Lombard General Insurance Comp. Ltd. Vs Master Ankur and Anr.
Uttarakhand High Court · (2016) AAC 943 : (2016) 2 ACC 76 : (2016) 162 AIC 918 : (2016) 115 ALR 860 : (2016) 1 TAC 907
Motor Vehicles Act, 1988 — Section 173
High Courts05 Jan 2016Allowed
Amit Choudhary Vs State of Uttarakhand and another
Uttarakhand High Court · (2016) 94 ACrC 452 : (2016) 162 AIC 878 : (2016) 3 CriCC 224
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 107, 147, 149, 306
High Courts04 Jan 2016Allowed
Diwan Singh Vs State of Uttarakhand
Uttarakhand High Court · (2016) 93 ACrC 861 : (2016) 161 AIC 824 : (2016) CriLJ 1258 : (2016) 2 Crimes 409 : (2016) 2 DMC 611
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 304B, Section 498A