High Courts04 Dec 2012Allowed
Hema Rawat Vs State of Uttarakhand and Another
Uttarakhand High Court · (2013) CriLJ 636
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 120B, 193, 307, 420, 467
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Uttarakhand High Court judgments
21,173 judgments · page 720 of 1,059
High Courts04 Dec 2012
Naresh Kumar Dhiman Vs State of Uttarakhand and Others
Uttarakhand High Court · (2013) 1 NCC 193
Arms Act, 1959 — Section 18Penal Code, 1860 (IPC) — Section 120B, 195A, 406, 504, 506
High Courts03 Dec 2012Dismissed
State of Uttar Pradesh (Now State of Uttarakhand) Vs Anand Mani and Others
Uttarakhand High Court · (2013) 1 Crimes 112
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 378Evidence Act, 1872 — Section 113B, 32Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
High Courts03 Dec 2012Allowed
Commissioner of Income Tax Vs Dehradun Club Ltd.
Uttarakhand High Court · (2013) 258 CTR 443 : (2013) 212 TAXMAN 269
Income Tax Act, 1961 — Section 147, 2(24)
High Courts30 Nov 2012Dismissed
Pankaj Kumar Singh Vs State of Uttarakhand and Another
Uttarakhand High Court · (2012) 11 UK CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 407(2), 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts29 Nov 2012Dismissed
Commissioner of Customs and Central Excise Vs Packing India P. Ltd.
Uttarakhand High Court · (2013) 19 GSTR 12
High Courts29 Nov 2012
Ravindra Prasad Vs State of Uttarakhand and Another
Uttarakhand High Court · (2012) 11 UK CK 0010
Prevention of Corruption Act, 1988 — Section 13(1)(3), 13(2)
High Courts27 Nov 2012Dismissed
Sarva Shri Rama Dairy Products Limited Vs Commissioner, Commercial Tax
Uttarakhand High Court · (2013) 58 VST 82
Uttar Pradesh Trade Tax Act, 1948 — Section 28A
High Courts27 Nov 2012Allowed
Raj Kumar Dabra Vs State of Uttarakhand
Uttarakhand High Court · AIR 2013 Utt 50
Limitation Act, 1963 — Section 5Stamp Act, 1899 — Section 33, 40
High Courts26 Nov 2012Dismissed
Commissioner of Income Tax, Dehradun Vs Enron Oil and Gas Expat Services Inc. Dehradun
Uttarakhand High Court · (2013) 213 TAXMAN 44
Income Tax Act, 1961 — Section 44AA, 44AB, 44BB
High Courts23 Nov 2012Allowed
Sardar Gurpreet Singh and Another Vs Additional District Judge/F.T.C. II and Others
Uttarakhand High Court · AIR 2013 Utt 42
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(b), 148, 149, 151Court Fees Act, 1870 — Section 6, 6(2), 6(3)
High Courts23 Nov 2012Dismissed
Director of Income Tax (International Taxation) Vs Maersk Company Ltd.
Uttarakhand High Court · (2013) 351 ITR 366
Income Tax Act, 1961 — Section 4, 5, 5(2), 6, 7
High Courts22 Nov 2012Allowed
Rajendra Kumar Vs State of Uttaranchal
Uttarakhand High Court · (2013) CriLJ 545
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 34, 506, 506(II)
High Courts22 Nov 2012
Smt. Kusumlata @ Meghna Dwivedi and Vijan Veer Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2012) 11 UK CK 0012
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts20 Nov 2012Allowed
Mukhtyar Singh Vs Commissioner, Commercial Tax
Uttarakhand High Court · (2013) 62 VST 264
High Courts20 Nov 2012Dismissed
Smt. Angoori Devi and Others Vs Surendra Kumar Kukreti and Others
Uttarakhand High Court · (2012) 11 UK CK 0017
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 30 Rule 30Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 19, 21, 21(1)(a), 3(a)
High Courts20 Nov 2012Dismissed
Diamond Cement Vs State of Uttarakhand and Others
Uttarakhand High Court · (2013) 57 VST 261
Constitution of India, 1950 — Article 304Uttar Pradesh Trade Tax Act, 1948 — Section 5
High Courts20 Nov 2012Dismissed
Commissioner of Income Tax Vs J. Ray Mc. Dermott Middle East Inc.
Uttarakhand High Court · (2013) 212 TAXMAN 582
Income Tax Act, 1961 — Section 44BB, 5(2), 9(1)(i)
High Courts19 Nov 2012Allowed
Doon School, Dehradun and Another Vs Manohar Daniel
Uttarakhand High Court · AIR 2013 Utt 69
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4Specific Relief Act, 1963 — Section 14, 41(e)
High Courts08 Nov 2012
Babli and others Vs State of Uttarakhand and another
Uttarakhand High Court · (2012) 11 UK CK 0022