COURT ARCHIVE

Uttarakhand High Court judgments

21,157 judgments · page 770 of 1,058

High Courts21 Oct 2011Dismissed

Naveen Chandra Joshi Vs Rent Control and Eviction Officer/ ADJ Nainital

Uttarakhand High Court · (2011) 10 UK CK 0032

Rent Control Act, 1972 — Section 11, 12, 12(1), 13, 15(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8, 9(3)

High Courts21 Oct 2011Allowed

Vikas Bhandari Vs State of Uttarakhand and another

Uttarakhand High Court · (2011) 10 UK CK 0014

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 13B

High Courts21 Oct 2011Allowed

Lt. Col. Maharaja Manbandra Shah dead by Lrs. Vs State of U.P. and Another

Uttarakhand High Court · AIR 2012 Utt 56 : (2012) 3 UC 2282

Arbitration Act, 1940 — Section 14, 17, 30Constitution of India, 1950 — Article 12Stamp Act, 1899 — Section 2, 3, 38, 40

High Courts20 Oct 2011Dismissed

State of Uttarakhand and Others Vs Kanhaya Lal

Uttarakhand High Court · (2011) 10 UK CK 0036

Uttar Pradesh Subordinate Educational (Trained Graduates Teachers) Service Rules, 1983 — Rule 15

High Courts20 Oct 2011

Commissioner Trade Tax/Commercial Tax Vs M/s Ballarpur Industries Ltd.

Uttarakhand High Court · (2011) 2 UD 514 : (2012) 53 VST 397

Central Sales Tax Act, 1956 — Section 10(2), 10A, 7

High Courts20 Oct 2011Dismissed

Brijesh Aswal alias Bijju Vs State of Uttarakhand

Uttarakhand High Court · (2012) 1 NCC 73 : (2012) 2 UC 821 : (2011) 2 UD 516

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 307

High Courts20 Oct 2011Dismissed

Km. Sudha (since deceased) and Smt. Rajini Vs State of Uttarakhand

Uttarakhand High Court · (2012) 1 DMC 188 : (2011) 2 NCC 889 : (2012) 2 UC 898 : (2011) 2 UD 529

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304B, 34, 498A

High Courts20 Oct 2011

Madhu Saini Vs Hindustan Petroleum Corporation Limited and another

Uttarakhand High Court · (2011) 10 UK CK 0031

High Courts20 Oct 2011Allowed

Gurukul Kangari Vishwavidyalaya Haridwar and another Vs Arya Pratinidhi Sabha Punjab Guru Dutt Bhawan Jalandhar and others

Uttarakhand High Court · (2011) 10 UK CK 0030

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 4, Order 9 Rule 9Limitation Act, 1963 — Section 5

High Courts20 Oct 2011Allowed

Smt. Shanti Devi and others Vs Sardar Keval Singh and others

Uttarakhand High Court · (2011) 10 UK CK 0029

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts20 Oct 2011Allowed

Kulvinder Singh Vs State of Uttarakhand

Uttarakhand High Court · (2012) ACR 1940 : (2012) 1 Crimes 148

Arms Act, 1959 — Section 17, 18, 25, 30Uttar Pradesh Excise Act, 1910 — Section 60, 72

High Courts20 Oct 2011

Shriya Enterprises Vs Commissioner, Commercial Taxes, Uttarakhand

Uttarakhand High Court · (2012) 51 VST 413

Central Sales Tax Act, 1956 — Section 14, 15Uttarakhand Value Added Tax Act, 2005 — Section 55

High Courts20 Oct 2011

State of Uttarakhand and Another Vs Sri H.K. Srivastava and Another

Uttarakhand High Court · (2012) 2 UC 2095

Uttar Pradesh Reorganisation Act, 2000 — Section 91

High Courts19 Oct 2011Allowed

Km. Preeti Badhani Vs State of Uttarakhand and others

Uttarakhand High Court · (2011) 10 UK CK 0093

High Courts19 Oct 2011Allowed

Usman Vs State of Uttarakhand

Uttarakhand High Court · (2011) 10 UK CK 0082

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34

High Courts19 Oct 2011Allowed

Gajraj Vs State of Uttarakhand

Uttarakhand High Court · (2011) 10 UK CK 0081

Penal Code, 1860 (IPC) — Section 304, 323

High Courts19 Oct 2011Allowed

Col. (Retd) R.K. Chanana, Smt. Kusum Chanana and Smt. Alka Arora Vs State of Uttarakhand and Shivani Chanana

Uttarakhand High Court · (2011) 10 UK CK 0066

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506

High Courts19 Oct 2011

Karun Goswamy and Others Vs State of Uttarakhand and Vijendra Giri

Uttarakhand High Court · (2011) 10 UK CK 0064

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3 , 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506

High Courts19 Oct 2011Allowed

Yunus Vs State of Uttarakhand

Uttarakhand High Court · (2011) 10 UK CK 0063

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8

High Courts19 Oct 2011Allowed

Lala Srimandar Das Jain and Others. Vs 1st Additional Civil Judge Dehradun and Others.

Uttarakhand High Court · (2011) 10 UK CK 0037

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4