COURT ARCHIVE

Uttarakhand High Court judgments

21,157 judgments · page 768 of 1,058

High Courts03 Nov 2011Dismissed

Hayat Singh Bora Vs State of Uttarakhand

Uttarakhand High Court · (2012) 1 NCC 198 : (2012) 1 UC 298 : (2011) 2 UD 634

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302

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High Courts03 Nov 2011

Jagdeep Kumar Vs State of Uttaranchal and another

Uttarakhand High Court · (2011) 11 UK CK 0004

Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 120B, 406, 498A, 506

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High Courts02 Nov 2011Allowed

Sushma Rani and another Vs State of Uttarakhand and others

Uttarakhand High Court · (2011) 11 UK CK 0175

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High Courts02 Nov 2011Allowed

Rekha Rani Vs State of Uttarakhand and others

Uttarakhand High Court · (2011) 11 UK CK 0174

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High Courts02 Nov 2011

Kadam Singh Vs State of Uttar Pradesh and Others

Uttarakhand High Court · (2011) 11 UK CK 0168

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High Courts02 Nov 2011Dismissed

Dr. Rajender Singh Rawat Vs Union of India and others

Uttarakhand High Court · (2011) 11 UK CK 0167

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High Courts02 Nov 2011Allowed

Gujarat Co-operative Milk Marketing Federation Limited Vs The Commissioner, Commercial Taxes, Uttarakand

Uttarakhand High Court · (2011) 11 UK CK 0161

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High Courts02 Nov 2011Allowed

Pappu alias Pupendra Vs State of Uttarakhand

Uttarakhand High Court · (2012) 1 NCC 56 : (2012) 2 UC 848 : (2011) 2 UD 506

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 34

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High Courts02 Nov 2011Dismissed

Jitender Singh Shandu @ Vicky Vs State of Uttarakhand

Uttarakhand High Court · (2011) 11 UK CK 0121

Criminal Procedure Code, 1973 (CrPC) — Section 313

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High Courts02 Nov 2011

Smt. Leela Devi and Another Vs Harish Chandra

Uttarakhand High Court · (2011) 2 NCC 887

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 20(3)

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High Courts02 Nov 2011

Smt. Leela Devi Vs Harish Chandra

Uttarakhand High Court · (2012) 1 UC 496

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 20(3)

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High Courts01 Nov 2011Allowed

Rakesh Kumar Chauhan Vs State of Uttarakhand and others

Uttarakhand High Court · (2011) 11 UK CK 0173

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High Courts01 Nov 2011Allowed

Anand Singh Bisht and Others Vs State of Uttarakhand

Uttarakhand High Court · (2012) 1 NCC 272 : (2012) 1 UC 248 : (2011) 2 UD 670

Criminal Procedure Code, 1973 (CrPC) — Section 482Motor Vehicles Act, 1988 — Section 177, 181, 192, 196, 207

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High Courts01 Nov 2011Allowed

Dr. Bali Ram Singh Vs State of Uttarakhand and others

Uttarakhand High Court · (2011) 11 UK CK 0169

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High Courts01 Nov 2011Allowed

Ramashish Vs State of Uttaranchal and another

Uttarakhand High Court · (2011) 11 UK CK 0164

Penal Code, 1860 (IPC) — Section 323, 452

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High Courts01 Nov 2011

Rajesh Kumar Vs State of Uttarakhand and others

Uttarakhand High Court · (2011) 11 UK CK 0153

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High Courts01 Nov 2011

Meharwan Singh Vs Union of India and others

Uttarakhand High Court · (2011) 11 UK CK 0152

Armed Forces Tribunals Act, 2007 — Section 14(2), 34

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High Courts01 Nov 2011Allowed

Ramendra Kumar Srivastava Vs State of Uttarakhand and others

Uttarakhand High Court · (2011) 11 UK CK 0132

Uttar Pradesh Palika and Jal Sansthans Water Works Engineering (Centralised) Services Rules, 1966 — Rule 31, 42

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High Courts01 Nov 2011Dismissed

Smt. Usha Vs State of Uttarakhand and Others

Uttarakhand High Court · (2011) 11 UK CK 0130

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)

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High Courts01 Nov 2011Allowed

Bhagat Singh Vs State of Uttarakhand

Uttarakhand High Court · (2011) 11 UK CK 0120

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 120B, 304B, 498A

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