High Courts25 Feb 2014Allowed
Rajendra Singh Vs Seesh Pal Singh
Uttarakhand High Court · (2015) 110 ALR 753 : (2015) 128 RD 525 : (2015) 1 UC 558
Contract Act, 1872 - Section 28, 29 — Transfer of Property Act, 1882 - Section 106, 111, 111(b), 111(h)
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 694 of 1,059
High Courts25 Feb 2014
Kharak Singh Vs State of Uttaranchal
Uttarakhand High Court · (2015) 1 UC 759
Arms Act, 1959 - Section 27 — Criminal Procedure Code, 1973 (CrPC) - Section 161, 313 — Penal Code, 1860 (IPC) - Section 307, 323, 324, 34, 504
High Courts25 Feb 2014Disposed off
Gopal Ram Vs Union of India and Others
Uttarakhand High Court · (2015) 1 UC 469
High Courts24 Feb 2014
Bhim Singh Vs State of Uttarakhand
Uttarakhand High Court · (2014) 104 ALR 107
Motor Vehicles Act, 1988 — Section 73, 74
High Courts24 Feb 2014Allowed
Govind Singh Rautela Vs U.P. Financial Corporation
Uttarakhand High Court · AIR 2014 UC 37 : (2015) 1 BC 95
Constitution of India, 1950 — Article 14State Financial Corporations Act, 1951 — Section 31, 31(1)Uttar Pradesh Land Revenue Act, 1901 — Section 183
High Courts21 Feb 2014Dismissed
Defence Research Education Society Vs Prescribed Authority
Uttarakhand High Court · (2014) 143 FLR 203 : (2014) LabIC 2256 : (2014) 3 LLN 796 : (2014) LLR 871
Evidence Act, 1872 — Section 58Industrial Disputes Act, 1947 — Section 10, 2A, 33(2)(b), 6
High Courts21 Feb 2014
Shashi Agrawal and Others Vs Additional Collector (Finance and Revenue)/Deputy Director of Consolidation and Others
Uttarakhand High Court · (2015) 111 ALR 295 : (2015) 128 RD 1 : (2015) 1 UC 166
Registration Act, 1908 - Section 49 — Stamp Act, 1899 - Section 2, 35 — Transfer of Property Act, 1882 - Section 53-A — Uttar Pradesh Consolidation of Holdings Act, 1953 - Section 1, 17, 3, 4, 42-A
High Courts18 Feb 2014Allowed
Kanchan Devi and Others Vs State of U.P. and Others
Uttarakhand High Court · (2015) 3 CCR 234 : (2015) 2 DMC 583 : (2015) 1 UC 768
Criminal Procedure Code, 1973 (CrPC) - Section 228, 482 — Dowry Prohibition Act, 1961 - Section 3, 4 — Penal Code, 1860 (IPC) - Section 315, 498-A
High Courts15 Feb 2014
Maya Joshi Vs The Officer Commandant
Uttarakhand High Court · (2015) 146 FLR 61 : (2015) 1 UC 177 : (2014) 1 UC 794
Workmens Compensation Act, 1923 — Section 4-A
High Courts15 Feb 2014Disposed Off
Sanjay Pal Vs State of Uttarakhand
Uttarakhand High Court · (2014) 1 UC 621
High Courts15 Feb 2014
Ramesh Pokhariyal Vs State of Uttarakhand
Uttarakhand High Court · (2014) 104 ALR 110
High Courts14 Feb 2014
Shanti Devi Vs State of Uttarakhand
Uttarakhand High Court · (2014) 1 UC 790
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 354, 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(11)
High Courts14 Feb 2014Allowed
S.K. Srivastava Vs State of Uttarakhand
Uttarakhand High Court · (2014) 1 UC 613
Motor Vehicles Act, 1988 — Section 115, 116
High Courts14 Feb 2014
Jagdeep Singh Vs State of Uttaranchal
Uttarakhand High Court · (2014) 1 UC 616
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 313, 391Penal Code, 1860 (IPC) — Section 302, 304, 304(II), 306
High Courts14 Feb 2014
Narendra Singh Vs State of Uttarakhand
Uttarakhand High Court · (2014) 1 NCC 809 : (2014) 1 UC 786
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 120-B, 302, 316, 34
High Courts14 Feb 2014Dismissed
Committee of Management and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) 1 UC 249
Constitution of India, 1950 - Article 19, 19(1)(c)
High Courts13 Feb 2014Allowed
Lal Singh Vs State of Uttarakhand
Uttarakhand High Court · (2014) 85 ALLCC 153
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 409
High Courts12 Feb 2014Allowed
Sterling Agro Industrial Ltd. and Another Vs State of Uttarakhand
Uttarakhand High Court · (2014) 85 ALLCC 149 : (2014) 4 Crimes 187 : (2014) FAJ 495 : (2014) FAJ 326
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 2, 2(ix), 7
High Courts12 Feb 2014
Kanti Devi Vs State of Uttarakhand
Uttarakhand High Court · (2014) CriLJ 2348 : (2014) 3 Crimes 547 : (2014) 2 DMC 328 : (2014) 3 JCC 1723 : (2014) 1 UC 624
Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 2(q), 20
High Courts12 Feb 2014
Mohd. Jaffa Vs State of Uttarakhand
Uttarakhand High Court · (2014) 1 UC 623
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12Penal Code, 1860 (IPC) — Section 201, 302, 365