High Courts31 Mar 2014Dismissed
Narendra Vs State of Uttarakhand
Uttarakhand High Court · (2014) 2 NCC 58
Penal Code, 1860 (IPC) — Section 302, 304, 307, 34, 394
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 690 of 1,059
High Courts31 Mar 2014Allowed
Govind Ram Vs State of Uttaranchal
Uttarakhand High Court · (2014) 2 NCC 95
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts31 Mar 2014Dismissed
Abdul Sattar Vs Sunil Pundeer and Others
Uttarakhand High Court · (2015) 1 UC 713
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 9, Order 9 Rule 13, 144 — Constitution of India, 1950 - Article 226, 227
High Courts28 Mar 2014Disposed Off
Harkishan Vs State of Uttarakhand
Uttarakhand High Court · (2014) 1 NCC 898
Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 307, 323, 325, 326, 506
High Courts28 Mar 2014Dismissed
Dilsher Vs State of Uttarakhand
Uttarakhand High Court · (2014) 1 NCC 895
Criminal Procedure Code, 1973 (CrPC) — Section 309, 320, 482Penal Code, 1860 (IPC) — Section 120B, 366, 368, 376, 376A
High Courts28 Mar 2014Dismissed
Bhupinder Kumar Loomba Vs Harbhajan Singh
Uttarakhand High Court · (2014) 1 NCC 892
Criminal Procedure Code, 1973 (CrPC) — Section 195, 256, 256(1), 340, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Mar 2014Dismissed
Mandi Samiti Dehradun Vs Pramod Chandra Kukreti and Others
Uttarakhand High Court · (2015) 110 ALR 853 : (2015) 128 RD 551 : (2015) 1 UC 313
Evidence Act, 1872 - Section 92 — Land Acquisition Act, 1894 - Section 18, 23, 23(1-A), 28, 4
High Courts28 Mar 2014Allowed
Revati Print O Pack Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) 2 UC 1255
Constitution of India, 1950 - Article 265
High Courts27 Mar 2014
Tilak Raj Chawla Vs State of Uttarakhand
Uttarakhand High Court · (2014) 1 NCC 880
Penal Code, 1860 (IPC) — Section 120B, 406, 467, 471Prevention of Corruption Act, 1988 — Section 30(1)(e)
High Courts27 Mar 2014
Sunil Kumar Bhatnagar Vs Central Bureau of Investigation
Uttarakhand High Court · (2014) 2 NCC 130
High Courts27 Mar 2014Disposed Off
Jaspal Singh Vs State of Uttarakhand
Uttarakhand High Court · (2014) 1 NCC 889
Criminal Procedure Code, 1973 (CrPC) — Section 320Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 506
High Courts27 Mar 2014Allowed
Faeem Vs State of Uttarakhand
Uttarakhand High Court · (2014) 1 NCC 859
Penal Code, 1860 (IPC) — Section 325, 326, 34, 376, 506
High Courts27 Mar 2014Allowed
Prem Ballabh Tiwari Vs Nagar Palika, Bhowali and Others
Uttarakhand High Court · (2015) 1 UC 520
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 9 — Constitution of India, 1950 - Article 226, 227
High Courts27 Mar 2014Allowed
Savita Vs State and Others
Uttarakhand High Court · (2015) 127 RD 853 : (2015) 1 UC 515
Uttar Pradesh Consolidation of Holdings Act, 1953 - Section 49, 52
High Courts26 Mar 2014
Awdhesh Kumar Sharma Vs Uttarakhand Power Corporation Ltd.
Uttarakhand High Court · (2015) 145 FLR 979 : (2014) LabIC 3337 : (2015) 1 UC 322
Industrial Disputes Act, 1947 — Section 18(1), 2(p)
High Courts26 Mar 2014
Suresh Chandra Bajpai Vs Allahabad Bank
Uttarakhand High Court · (2014) 143 FLR 207
High Courts26 Mar 2014Allowed
Ramesh Sarkar Vs State of Uttarakhand
Uttarakhand High Court · (2014) 1 NCC 886
Penal Code, 1860 (IPC) — Section 354, 375, 376, 511
High Courts26 Mar 2014Dismissed
State of Uttaranchal Vs Iddu
Uttarakhand High Court · (2014) 1 NCC 822
Penal Code, 1860 (IPC) — Section 323, 324, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(10)
High Courts26 Mar 2014Dismissed
State of Uttarakhand Vs Pradeep Singh
Uttarakhand High Court · (2014) 1 NCC 829
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 306, 420, 495, 498A
High Courts26 Mar 2014
Bhim Singh Vs State of Uttarakhand
Uttarakhand High Court · (2014) 1 NCC 381
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 457