High Courts10 Oct 2011
Bhuvan Dua Vs State of Uttarakhand and Smt. Mohita Dua
Uttarakhand High Court · (2011) 3 DMC 848
Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 21, 29
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 774 of 1,058
High Courts30 Sept 2011
Om Prakash Maheshwari Vs State Office Khadi and V.I. Commission and others
Uttarakhand High Court · (2011) 09 UK CK 0195
High Courts30 Sept 2011
Dilsher Hussain and others. Vs State of Uttarakhand and others.
Uttarakhand High Court · (2011) 09 UK CK 0194
High Courts30 Sept 2011Dismissed
Oil and Natural Gas Corporation Ltd. Vs Central Government Industrial Tribunal with Labour Court and Kultar Singh
Uttarakhand High Court · (2011) 09 UK CK 0186
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 2(A), 25(F), 25B
High Courts30 Sept 2011
Geeta Danu Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 09 UK CK 0100
High Courts30 Sept 2011Dismissed
Rajendra Kumar Vs State of Uttarakhand
Uttarakhand High Court · (2011) 09 UK CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16(1), 7
High Courts29 Sept 2011Dismissed
Dinesh Kumar Vs Uttarakhand State Road Transport Corporation and others
Uttarakhand High Court · (2011) 09 UK CK 0193
Uttar Pradesh State Road Transport Corporation Employees (Other than Officers) Service Regulations, 1981 — Regulation 69
High Courts29 Sept 2011
Smt. Kamla Lal Vs State of Uttarakhand and others.
Uttarakhand High Court · (2011) 09 UK CK 0192
High Courts29 Sept 2011Dismissed
Gyan Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 09 UK CK 0185
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 397, 397(1), 397(3), 401Penal Code, 1860 (IPC) — Section 147, 323, 326, 332, 336
High Courts29 Sept 2011Allowed
Makhan Singh and Others Vs State of Uttarakhand
Uttarakhand High Court · (2011) 09 UK CK 0184
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Evidence Act, 1872 — Section 134, 6
High Courts29 Sept 2011
Dinesh Kumar Vs State Office Khadi and V.I. Commission and others
Uttarakhand High Court · (2011) 09 UK CK 0173
High Courts29 Sept 2011
Smt. Pushpa Bhandari. Vs State of Uttarakhand and others.
Uttarakhand High Court · (2011) 09 UK CK 0172
High Courts29 Sept 2011
Parimal Kumar Das Vs IIT, Roorkee and Others
Uttarakhand High Court · (2011) 09 UK CK 0104
High Courts29 Sept 2011Dismissed
Smt. Neetu Sharma and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 09 UK CK 0103
Constitution of India, 1950 — Article 21A
High Courts29 Sept 2011
Rajeev Kumar Vs State of Uttarakhand and Another
Uttarakhand High Court · AIR 2011 Utt 70
Uttaranchal Government Servant (Discipline and Appeal) Rules, 2003 — Rule 4(3)
High Courts29 Sept 2011
Smt. Meena Devi Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 09 UK CK 0101
High Courts29 Sept 2011Dismissed
Lokesh Kumar Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 09 UK CK 0099
High Courts29 Sept 2011
Om Prakash and another. Vs State of Uttarakhand and another.
Uttarakhand High Court · (2011) 09 UK CK 0098
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133A, 137, 137(2), 138
High Courts29 Sept 2011Allowed
Narendra Kumar Vs State of Uttarakhand and another
Uttarakhand High Court · (2011) 09 UK CK 0097
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482, 483Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420, 504, 506
High Courts29 Sept 2011Dismissed
Paramjeet Batra and Others Vs State of Uttaranchal and Another
Uttarakhand High Court · (2011) 09 UK CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 34, 406, 420, 447, 448