High Courts20 Aug 2014
Anil Singh Manral Vs State of Uttarakhand
Uttarakhand High Court · (2014) CriLJ 4768 : (2014) 2 NCC 165 : (2015) 3 UC 1657
Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 109, 201, 218, 304
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 681 of 1,059
High Courts20 Aug 2014
Maheshwar Dutt Vs Additional Chief Revenue Commissioner
Uttarakhand High Court · (2014) 125 RD 158
Civil Procedure Code, 1908 (CPC) — Section 80Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176, 229-B
High Courts20 Aug 2014
Ranjeet Singh Rawat Vs State of Uttarakhand
Uttarakhand High Court · (2014) LabIC 4372
High Courts20 Aug 2014
Bachan Singh Vs State of Uttarakhand
Uttarakhand High Court · (2014) 87 ALLCC 533
Criminal Procedure Code, 1973 (CrPC) — Section 244, 482Penal Code, 1860 (IPC) — Section 147, 149, 379Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts19 Aug 2014Allowed
Himanshu Negi Vs State of Uttarakhand
Uttarakhand High Court · (2014) 87 ALLCC 534
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 146, 147, 339, 341
High Courts19 Aug 2014
Deep Kukreti and Others Vs Commissioner of Income Tax and Others
Uttarakhand High Court · (2015) 371 ITR 257
Civil Procedure Code, 1908 (CPC) — Section 96Income Tax Act, 1961 — Section 136, 143(3), 246(1)(c), 246A, 271(1)(c)
High Courts12 Aug 2014
Commissioner, Commercial Tax Vs Vijay Pal Singh
Uttarakhand High Court · (2014) 76 VST 330
Constitution of India, 1950 — Article 226
High Courts12 Aug 2014
Santosh Kumar Chauhan Vs Hemraj Sahni
Uttarakhand High Court · (2015) 2 UC 1299
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 - Section 2(2) 20
High Courts11 Aug 2014
Paramveer Singh Rawat Vs State of Uttarakhand
Uttarakhand High Court · (2014) LabIC 4374 : (2015) 2 UC 1156
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33
High Courts11 Aug 2014
Laxmi Sugar Mills Co. Ltd. Vs Presiding Officer
Uttarakhand High Court · (2014) 143 FLR 1002 : (2014) LLR 1246
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts11 Aug 2014
Rajeev Anand Vs State of Uttarakhand
Uttarakhand High Court · (2014) 87 ALLCC 531
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 120B, 406
High Courts11 Aug 2014
Simplex Electronics Pvt. Ltd. Vs Commissioner of Cus., C. ex. and Service Tax
Uttarakhand High Court · (2015) 318 ELT 197 : (2015) 34 GSTR 74
High Courts08 Aug 2014
Mukesh Prasad Vs Union of India
Uttarakhand High Court · (2014) LabIC 4224
Constitution of India, 1950 — Article 14, 311
High Courts08 Aug 2014
Ganesh Kuwarbi Vs State of Uttarakhand
Uttarakhand High Court · (2014) LabIC 4367
High Courts08 Aug 2014
Siddhartha Ahuluwalia Vs Manisha Bhaskar
Uttarakhand High Court · AIR 2014 UC 65
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, Order 5 Rule 9, Order 9 Rule 13, 151Hindu Marriage Act, 1955 — Section 13Limitation Act, 1963 — Section 5
High Courts07 Aug 2014Allowed
Rameshwar Prasad Vs State of Uttarakhand
Uttarakhand High Court · (2014) 08 UK CK 0036
Forest Act, 1927 — Section 26Penal Code, 1860 (IPC) — Section 379, 411Uttar Pradesh Protection of Trees in Rural and Hill Areas Act, 1976 — Section 4, 5
High Courts06 Aug 2014
Sunita Vs State of Uttarakhand
Uttarakhand High Court · (2014) 87 ALLCC 538
Criminal Procedure Code, 1973 (CrPC) — Section 41Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts06 Aug 2014
Commissioner, Customs & Central Excise Vs Sachin Malhotra and Others
Uttarakhand High Court · (2015) 30 GSTR 511 : (2015) 37 STR 684 : (2015) 80 VST 157
Central Excises and Salt Act, 1944 — Section 35GConstitution of India, 1950 — Article 366(29A)(d)Finance Act, 1994 — Section 65(50), 65(52), 66(3)
High Courts05 Aug 2014
Nazakat Khan Vs State of Uttarakhand
Uttarakhand High Court · (2015) CriLJ 106 : (2015) 1 NCC 575 : (2015) 2 UC 1246
Criminal Procedure Code, 1973 (CrPC) — Section 161, 226, 227, 228Penal Code, 1860 (IPC) — Section 212, 216, 376Protection of Children from Sexual Offences Act, 2012 — Section 5
High Courts02 Aug 2014Dismissed
Praladh Singh and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) 2 UC 1243
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 504 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x) 3(1)(x)(xv)