High Courts28 Aug 2014
Vikas Singh Rana Vs State of Uttarakhand
Uttarakhand High Court · (2014) 2 NCC 384
Criminal Procedure Code, 1973 (CrPC) — Section 482
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 680 of 1,059
High Courts28 Aug 2014
Naval Singh Dasila Vs State of Uttarakhand
Uttarakhand High Court · (2014) 2 NCC 617
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 323, 380, 457, 504
High Courts27 Aug 2014
Jay Prakash Gangwar Vs State of Uttarakhand
Uttarakhand High Court · (2014) 2 NCC 545
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 320, 406, 420, 506
High Courts27 Aug 2014
Dharampal Vs State of Uttarakhand
Uttarakhand High Court · (2014) 08 UK CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 324, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1) (X), 3(1)(x)
High Courts26 Aug 2014
Sukhvir Singh Vs State of Uttarakhand
Uttarakhand High Court · (2014) 2 NCC 534
Criminal Procedure Code, 1973 (CrPC) — Section 302, 320Penal Code, 1860 (IPC) — Section 307
High Courts26 Aug 2014Dismissed
Rajnish Chand Bhanot Vs Vinod Chand Bhanot
Uttarakhand High Court · (2015) 2 UC 1269
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(c), 148, 149, 151, 96Constitution of India, 1950 — Article 227
High Courts26 Aug 2014
Commr of Cus. & C. Excise Vs Bazpur Cooperative Sugar Factory Ltd.
Uttarakhand High Court · (2015) 316 ELT 72 : (2015) 30 GSTR 460
Central Excises and Salt Act, 1944 — Section 35G
High Courts25 Aug 2014
Ikbal Ahmad Vs Matloob Hasan
Uttarakhand High Court · (2014) 08 UK CK 0021
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts25 Aug 2014
Uttarakhand Van Vikas Nigam Vs Union of India and Others
Uttarakhand High Court · (2015) 81 VST 106
Central Excises and Salt Act, 1944 - Section 14 — Finance Act, 1994 - Section 65(105)(zzp), 70, 72, 73, 73A
High Courts25 Aug 2014Disposed off
Avinash Sharma Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) 2 UC 1206
High Courts23 Aug 2014
Jugal Koshore Jhunjhunwala Vs Assistant Provident Fund Commissioner
Uttarakhand High Court · (2014) 143 FLR 999 : (2014) LabIC 4227 : (2014) LLR 1212
Companies Act, 1956 — Section 530Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 11, 14B, 15, 17, 8Presidency Towns Insolvency Act, 1909 — Section 49
High Courts23 Aug 2014Allowed
Vinod Giri Vs State of Uttarakhand
Uttarakhand High Court · (2015) 2 UC 1217
Civil Procedure Code, 1908 (CPC) - Section 92Hindu Succession Act, 1956 - Section 29
High Courts22 Aug 2014
Balesh Jain Vs State of Uttarakhand
Uttarakhand High Court · (2015) CriLJ 32 : (2015) 1 NCC 311
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 306, 323, 498-A, 504
High Courts22 Aug 2014Dismissed
Balesh Jain and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) 2 DMC 872
Criminal Procedure Code, 1973 (CrPC) - Section 482Dowry Prohibition Act, 1961 - Section 3 4Penal Code, 1860 (IPC) - Section 304B 306 323 498A 504
High Courts22 Aug 2014Disposed off
Modern School and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) 2 UC 1265
National Council for Teacher Education Act, 1993 - Section 14 14(6)
High Courts21 Aug 2014Disposed Off
Chhaya Devi Vs State of Uttarakhand
Uttarakhand High Court · (2014) 08 UK CK 0037
Arms Act, 1959 — Section 27, 30Criminal Procedure Code, 1973 (CrPC) — Section 309, 482Penal Code, 1860 (IPC) — Section 302, 307, 34, 506
High Courts21 Aug 2014
Harvinder Singh Vs State of Uttarakhand
Uttarakhand High Court · (2014) 87 ALLCC 536
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 120B, 147, 148, 307, 323
High Courts21 Aug 2014
Anand Giri Vs State of Uttarakhand
Uttarakhand High Court · (2014) 87 ALLCC 529
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 308, 34, 504
High Courts21 Aug 2014Allowed
Commander Alok Sah Vs District Judge, Nainital and Others
Uttarakhand High Court · (2015) 2 UC 1094
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 10Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 - Section 16
High Courts20 Aug 2014
Pratima Gupta Vs State of Uttarakhand
Uttarakhand High Court · (2014) 106 ALR 683 : (2015) 144 FLR 215