High Courts22 May 2014Allowed
Tikam Singh Vs State of Uttarakhand and Another
Uttarakhand High Court · (2014) 05 UK CK 0039
Negotiable Instruments Act, 1881 (NI) — Section 138, 147
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 686 of 1,059
High Courts22 May 2014Allowed
Raju and Others Vs State of Uttarakhand
Uttarakhand High Court · (2015) 89 ALLCC 906 : (2015) 1 UC 539
Criminal Procedure Code, 1973 (CrPC) - Section 161 — Penal Code, 1860 (IPC) - Section 201, 302, 34, 404
High Courts21 May 2014Allowed
UCO Bank Vs S.K. Vijjan
Uttarakhand High Court · (2014) LabIC 3174 : (2015) 2 UC 847
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 100, 195, 346Penal Code, 1860 (IPC) — Section 175, 176, 177, 178, 179
High Courts21 May 2014Allowed
Murari Lal and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) 2 UC 883
Land Acquisition Act, 1894 - Section 13-A, 18
High Courts19 May 2014
Puneet Oberoi Vs State of Uttarakhand
Uttarakhand High Court · (2014) 3 UC 2208
Criminal Procedure Code, 1973 (CrPC) — Section 188, 482Penal Code, 1860 (IPC) — Section 323, 498A, 498-A, 504
High Courts16 May 2014
HRJ Steels Pvt. Ltd. Vs State of Uttarakhand
Uttarakhand High Court · AIR 2014 UC 67 : (2015) 1 UC 567
High Courts16 May 2014
M/s. Matchless Industries and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2014) 05 UK CK 0045
Constitution of India, 1950 — Article 14, 166
High Courts16 May 2014Allowed
Gurmukh Singh Vs Madan Mohan and Others
Uttarakhand High Court · (2015) 2 UC 1137
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 8, Order 12 Rule 6, Order 15 Rule 1, Order 23 Rule 1 100
High Courts15 May 2014
State of Uttarakhand Vs Shamim Alam Khan
Uttarakhand High Court · (2014) CriLJ 3017
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 225, 302, 391
High Courts15 May 2014
Future Generalli Insurance Company Vs Dinesh Chandra Upadhyay
Uttarakhand High Court · (2014) 4 ACC 312
Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 279, 304A
High Courts15 May 2014Dismissed
Gaina Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) 1 UC 574
Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, 11 — Constitution of India, 1950 - Article 226
High Courts13 May 2014Allowed
Vijay Gupta and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2014) 05 UK CK 0021
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts13 May 2014Allowed
Oriental Insurance Co. Ltd. Vs Lata Devi and Others
Uttarakhand High Court · (2015) 4 ACC 421 : (2015) ACJ 2074
Employees Compensation Act, 1923 - Section 3 3(1) 3(1) 30
High Courts12 May 2014Dismissed
Pani Ram Vs Union of India
Uttarakhand High Court · (2014) LabIC 2752
Air Force Act, 1950 — Section 18Armed Forces Tribunals Act, 2007 — Section 3, 3(o), 4, 4(2), 4(3), 14, 14(1), 14(2), 14(3), 34Army Act, 1950 — Section 18
High Courts09 May 2014Dismissed
Puneet Oberoi Vs State of Uttarakhand
Uttarakhand High Court · (2014) 86 ALLCC 507
Criminal Procedure Code, 1973 (CrPC) — Section 188, 482Penal Code, 1860 (IPC) — Section 323, 498-A, 504
High Courts09 May 2014Allowed
Narender Kumar Vs The Chief Information Commissioner
Uttarakhand High Court · AIR 2014 UC 40 : (2014) 310 ELT 28 : (2015) 2 UC 864
Right to Information Act, 2005 — Section 20, 20(1), 7
High Courts09 May 2014Disposed off
Dinesh Chandra Patni Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) 2 UC 1143
Contract Act, 1872 - Section 4
High Courts08 May 2014
Manoj Chuphal Vs State of Uttarakhand
Uttarakhand High Court · (2014) LabIC 3217 : (2015) 2 UC 824
Penal Code, 1860 (IPC) — Section 304
High Courts08 May 2014Disposed Off
Uttaranchal Dental and Medical Research Institute Vs State of Uttarakhand
Uttarakhand High Court · (2014) 105 ALR 394
Central Universities Act, 2009 — Section 4(f)
High Courts08 May 2014Dismissed
Dalip Singh Vs Kishan Singh Kunwar
Uttarakhand High Court · (2014) 86 ALLCC 510
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113, 113-BPenal Code, 1860 (IPC) — Section 304, 304B, 304-B