COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 705 of 1,059
High Courts27 Jun 2013Allowed
Surjeet Singh Vs Smt. Shanti Devi and Another
Uttarakhand High Court · (2013) 120 RD 330
High Courts27 Jun 2013
Commissioner, Commercial Tax, (Earlier Trade Tax) Vs Kashi Vishwanath Steel Ltd.
Uttarakhand High Court · (2013) 65 VST 80
Uttar Pradesh Trade Tax Act, 1948 — Section 4BB
High Courts27 Jun 2013
Deepak Jain and Others Vs State of Uttarakhand and Another
Uttarakhand High Court · (2013) 2 NCC 348
High Courts27 Jun 2013
Harish Chandra Sati and Another Vs State of Uttaranchal
Uttarakhand High Court · (2013) 2 NCC 241
High Courts26 Jun 2013
Smt. Dimati Devi Vs State of Uttarakhand
Uttarakhand High Court · (2013) 2 NCC 629
High Courts26 Jun 2013
Pooran Chand Gupta and Others Vs Naresh Kumar Arora
Uttarakhand High Court · (2013) 2 NCC 272
High Courts26 Jun 2013
Neeraj Vs State of Uttarakhand Harendra Singh Vs Ramesh and Others
Uttarakhand High Court · (2013) 2 NCC 194
High Courts26 Jun 2013
Harminder Singh Vs State of Uttarakhand and Another
Uttarakhand High Court · (2013) 2 NCC 384
High Courts25 Jun 2013Allowed
Guman Das Vs Sunita and Others
Uttarakhand High Court · (2013) 4 ACC 204 : (2014) ACJ 216
High Courts25 Jun 2013
Tuffail Ahmad and Another Vs State of Uttarakhand
Uttarakhand High Court · (2013) CriLJ 3726
High Courts25 Jun 2013
Harigrivacharya @ Hare Ram and Another Vs Rajendra Prasad Rai
Uttarakhand High Court · (2013) 2 NCC 666
High Courts25 Jun 2013
Roshan Singh Vs State of Uttaranchal and Another
Uttarakhand High Court · (2013) 2 NCC 263
High Courts25 Jun 2013
Amar Singh and Another Vs State of Uttarakhand
Uttarakhand High Court · (2013) 2 NCC 295
High Courts24 Jun 2013Allowed
Gurucharan Singh and Another Vs State of Uttarakhand and Another
Uttarakhand High Court · (2013) 2 NCC 655
High Courts24 Jun 2013
Ram Kumar @ Boby and Another Vs State of Uttarakhand
Uttarakhand High Court · (2013) 2 NCC 334
High Courts24 Jun 2013
Mohd. Tahir and Others Vs State of Uttarakhand and Another
Uttarakhand High Court · (2013) 2 NCC 332