High Courts27 Sept 2012Allowed
Pyar Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · AIR 2013 Utt 36
Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)(g)
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 722 of 1,059
High Courts26 Sept 2012
Uttarakhand Rural Road Development Agency (U.R.R.D.A.) and another Vs District Magistrate/Collector, Dehradun and others
Uttarakhand High Court · (2012) 09 UK CK 0039
Arbitration and Conciliation Act, 1996 — Section 34, 36Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21
High Courts25 Sept 2012
Balram Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2012) 3 UC 1711
High Courts25 Sept 2012Dismissed
Commissioner of Cus. and C. Ex., Meerut-II Vs Packaging India (Pvt.) Ltd.
Uttarakhand High Court · (2012) 285 ELT 497
High Courts25 Sept 2012
Raj Kumar @ Raju Vs State of U.P. (Now Uttarakhand)
Uttarakhand High Court · (2013) 1 NCC 265
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 308, 325, 452Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts25 Sept 2012
Swami Sandhyapuri Trust, Rishikesh, District Dehradun and another Vs Swami Maheshwaanand disciple Swami Prakashanand and 10 others
Uttarakhand High Court · (2012) 09 UK CK 0038
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts25 Sept 2012
Bhushan Kumar Minocha Vs State and another
Uttarakhand High Court · (2012) 09 UK CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 160Penal Code, 1860 (IPC) — Section 120B, 201, 380, 420, 467
High Courts24 Sept 2012Dismissed
Arvind Singh Arora Vs National Bank for Agriculture and Rural Development and Others
Uttarakhand High Court · (2013) LabIC 225
High Courts20 Sept 2012
Haji Rao Sharafat Ali Vs State of Uttarakhand
Uttarakhand High Court · (2012) 3 UC 1752
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Waqf Act, 1995 — Section 20, 20(1)(b), 83
High Courts20 Sept 2012
Dr. Divya Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2012) 09 UK CK 0033
High Courts20 Sept 2012Dismissed
State of U.P. (Now State of Uttarakhand) Vs Harish Singh
Uttarakhand High Court · (2013) 1 NCC 216
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 380, 411, 451Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts20 Sept 2012Dismissed
State of U.P. (Now State of Uttarakhand) Vs Sunder Singh and Others
Uttarakhand High Court · (2013) 1 NCC 226
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Wild Life (Protection) Act, 1972 — Section 31, 35, 51, 52
High Courts19 Sept 2012Dismissed
Kashipur Sugar Mills Ltd. Vs State of Uttarakhand and Others
Uttarakhand High Court · AIR 2013 Utt 7 : (2013) 1 ALJ 438 : (2013) 2 BC 531
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 18, 19(3), 22
High Courts19 Sept 2012
Ram Puri Chela Vs Smt. Usha Sharma and others
Uttarakhand High Court · (2012) 09 UK CK 0034
High Courts19 Sept 2012
Munna Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2012) 09 UK CK 0032
High Courts19 Sept 2012Allowed
Jaswant Singh Vs State of Uttar Pradesh (Now State of Uttarakhand)
Uttarakhand High Court · (2013) CriLJ 2816
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 363, 376
High Courts19 Sept 2012Dismissed
Maheshanand Kimni Vs State of Uttarakhand and Others
Uttarakhand High Court · (2013) LabIC 1
Constitution of India, 1950 — Article 39(d)
High Courts18 Sept 2012Dismissed
Har Singh Gusain and Another Vs State of Uttarakhand and Others
Uttarakhand High Court · (2013) 1 LLJ 617
Constitution of India, 1950 — Article 162, 246, 73
High Courts17 Sept 2012Dismissed
Brijesh Kumar @ Vijai Karki @ Sunil Vs State of U.P. (Now State of Uttarakhand)
Uttarakhand High Court · (2013) 1 NCC 278
Arms Act, 1959 — Section 25, 4Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 34Uttar Pradesh Reorganisation Act, 2000 — Section 35