High Courts17 Dec 2014
State of Uttarakhand Vs Dharam Ram and Others
Uttarakhand High Court · (2014) 2 NCC 862
Criminal Procedure Code, 1973 (CrPC) - Section 313 — Penal Code, 1860 (IPC) - Section 302, 34
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 673 of 1,059
High Courts17 Dec 2014
Deep Chandra Pandey Vs State of Uttarakhand and Others
Uttarakhand High Court · (2014) 12 UK CK 0029
High Courts17 Dec 2014Allowed
Bhagwat Singh Bhakuni Vs State of Uttarakhand
Uttarakhand High Court · (2014) 2 NCC 847 : (2015) 3 UC 1680
Criminal Procedure Code, 1973 (CrPC) - Section 313 — Dowry Prohibition Act, 1961 - Section 3, 4 — Evidence Act, 1872 - Section 106 — Penal Code, 1860 (IPC) - Section 107, 302, 304-B, 306, 34
High Courts17 Dec 2014Disposed off
Kunwar Bahadur Vs State
Uttarakhand High Court · (2014) 2 NCC 870
Criminal Procedure Code, 1973 (CrPC) - Section 320 — Penal Code, 1860 (IPC) - Section 307, 452
High Courts17 Dec 2014
Vikram Singh and Others Vs State of Uttaranchal
Uttarakhand High Court · (2015) 1 NCC 7
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 34
High Courts17 Dec 2014
Public Prescribed Authority and Others Vs Uttarakhand State Information Commissioner and Others
Uttarakhand High Court · (2015) 3 UC 1897
Right to Information Act, 2005 — Section 20, 7
High Courts16 Dec 2014Dismissed
Maa Uma Agri Food Pvt. Limited Vs State of Uttarakhand and Others
Uttarakhand High Court · AIR 2015 UC 40
Constitution of India, 1950 - Article 110(2), 136, 14, 19, 19(1)(g) — Contract Act, 1872 - Section 72 — Income Tax Act, 1961 - Section 45, 48, 49(1), 55(3) — Uttarakhand Agricultural Produce Marketing (Development And Regulation) Act, 2011 - Section 1, 10, 11, 11(2), 14
High Courts13 Dec 2014Dismissed
Ram Prasad Verma Vs Deputy Director of Consolidation, U.S. Nagar and Others
Uttarakhand High Court · (2015) 128 RD 11
Bombay Public Trusts Act, 1950 - Section 2(13)Evidence Act, 1872 - Section 120 33Uttar Pradesh Consolidation of Holdings Act, 1953 - Section 11-A 4 52(a) 9-A
High Courts12 Dec 2014
Sundar Singh Rautela Vs State of Uttarakhand
Uttarakhand High Court · (2014) 2 NCC 837 : (2015) 3 UC 1675
Criminal Procedure Code, 1973 (CrPC) - Section 164, 313 — Penal Code, 1860 (IPC) - Section 302
High Courts12 Dec 2014
Doon Valley Officers Cooperative Society Vs Govind Prasad Sharma and Others
Uttarakhand High Court · (2015) 3 UC 1619
Arbitration and Conciliation Act, 1996 — Section 75, 81Constitution of India, 1950 — Article 226, 227
High Courts12 Dec 2014
The New India Assurance Co. Ltd. Vs Bhuwan Chandra Sunal and Others
Uttarakhand High Court · (2015) 3 UC 1641
Constitution of India, 1950 — Article 142
High Courts11 Dec 2014Allowed
Raju Vs State of Uttarakhand
Uttarakhand High Court · (2014) 2 NCC 827 : (2015) 3 UC 1687
Arms Act, 1959 - Section 25, 4 — Criminal Procedure Code, 1973 (CrPC) - Section 313 — Evidence Act, 1872 - Section 25, 26, 27 — Penal Code, 1860 (IPC) - Section 201, 302
High Courts10 Dec 2014Dismissed
State of Uttarakhand Vs Sanjay Kumar and Others
Uttarakhand High Court · (2014) 2 NCC 879
Penal Code, 1860 (IPC) - Section 366, 368, 376
High Courts10 Dec 2014Allowed
Bansidhar Chaman Lal Vs District Magistrate and Others
Uttarakhand High Court · AIR 2015 UC 32 : (2015) 2 UC 1589
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 13, 13(4), 14
High Courts10 Dec 2014
Meenakshi Sharma Vs State of Uttarakhand and Others
Uttarakhand High Court · (2014) 12 UK CK 0018
High Courts10 Dec 2014
Oriental Insurance Company Limited and Others Vs Keshav Ram and Others
Uttarakhand High Court · (2015) 3 UC 1653
Motor Vehicles Act, 1988 — Section 149(2)(a)(ii)
High Courts10 Dec 2014Allowed
Narayan Vs State of Uttarakhand
Uttarakhand High Court · (2015) 2 NCC 162 : (2015) 2 UC 1494
Penal Code, 1860 (IPC) - Section 201 302
High Courts09 Dec 2014
National Insurance Company Limited Vs Basruddin and Others
Uttarakhand High Court · (2014) 12 UK CK 0016
Motor Vehicles Act, 1988 — Section 15(1), 3
High Courts09 Dec 2014
Uttarakhand Transport Corporation Vs Commissioner, Commercial Tax
Uttarakhand High Court · (2016) 87 VST 21
Constitution of India, 1950 — Article 366Uttarakhand Value Added Tax Act, 2005 — Section 35