High Courts19 Nov 2014
Prasant Dobhal Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) 108 ALR 880
Motor Vehicles Act, 1988 — Section 2, 72
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 675 of 1,059
High Courts19 Nov 2014
Jaswant Singh Vs Sumitra Devi and Others
Uttarakhand High Court · (2014) 11 UK CK 0015
High Courts18 Nov 2014
G.M.T.D. Bharat Sanchar Nigam Ltd. Vs Commissioner of Cus. and C. Ex.
Uttarakhand High Court · (2015) 38 STR 691
Central Excises and Salt Act, 1944 - Section 11AC, 35B, 35B(5)
High Courts18 Nov 2014
Vijay Pal Singh Vs Union of India and Others
Uttarakhand High Court · (2015) 108 ALR 887 : (2015) 144 FLR 991 : (2015) LabIC 551
Central Industrial Security Force Act, 1968 — Section 2(aa), 7, 8Constitution of India, 1950 — Article 311, 311(2)
High Courts18 Nov 2014
Gangesh Kumari Vs Arun Saon and Others
Uttarakhand High Court · (2015) 108 ALR 630
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts18 Nov 2014
Sohan Singh Rawat Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) LabIC 768
Waqf Act, 1995 — Section 24, 75, 77, 96, 97
High Courts18 Nov 2014
Yetendra Kumar Vs Vinod Kumar and Others
Uttarakhand High Court · (2015) 108 ALR 883 : (2015) 127 RD 95
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 41 Rule 27(1)(b)Constitution of India, 1950 — Article 226, 227
High Courts17 Nov 2014
Naveen Porwal and Others Vs Akhilesh Kumar Singhal and Others
Uttarakhand High Court · (2015) 108 ALR 632
Civil Procedure Code, 1908 (CPC) — Section 151, 92Criminal Procedure Code, 1973 (CrPC) — Section 107, 116
High Courts17 Nov 2014
Nauman Ahmad and Others Vs Harun and Others
Uttarakhand High Court · (2015) 108 ALR 878 : (2015) 127 RD 93
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts17 Nov 2014
Usman Khan Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) LabIC 770
High Courts14 Nov 2014
Seema Rani Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) 108 ALR 421 : (2015) 2 UC 1377
High Courts13 Nov 2014Allowed
Pradeep Kumar Vs Raj Kumar Gupta and Others
Uttarakhand High Court · (2015) 2 UC 1395
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13Constitution of India, 1950 - Article 226 227
High Courts12 Nov 2014
State of Uttarakhand and Others Vs Hukum Singh Negi
Uttarakhand High Court · (2015) 108 ALR 634
Uttaranchal School Education Act, 2006 — Section 58
High Courts12 Nov 2014
Kailash Prakash Joshi Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) 108 ALR 891 : (2015) 144 FLR 988
High Courts11 Nov 2014
Vinod Kumar Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) LabIC 752
High Courts10 Nov 2014
Bed Kumar Pandey Vs State of Uttarakhand
Uttarakhand High Court · (2014) 11 UK CK 0033
Penal Code, 1860 (IPC) — Section 379, 380, 381, 404, 420Probation of Offenders Act, 1958 — Section 11, 3, 4, 5, 6
High Courts05 Nov 2014
O.N.G.C. Tel Bhawan Vs Goyel Traders and Contractors
Uttarakhand High Court · AIR 2015 UC 5
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts05 Nov 2014
Sanjay Batra Vs Uttarakhand Public Service Commission
Uttarakhand High Court · (2015) LabIC 626
High Courts05 Nov 2014
Murli Dhar Dangwal and Others Vs Commissioner Garhwal Mandal and Others
Uttarakhand High Court · (2014) 11 UK CK 0016
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(4)
High Courts05 Nov 2014
Tahir Vs Gopal Krishan Verma
Uttarakhand High Court · AIR 2015 UC 1 : (2015) 2 UC 1416
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 21(1)(a)