High Courts02 Sept 2011
Manoj Kumar Tiwari Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 09 UK CK 0197
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 783 of 1,058
High Courts02 Sept 2011Allowed
Intezar Hussain and Another Vs State of Uttaranchal and Others
Uttarakhand High Court · (2011) 09 UK CK 0179
Penal Code, 1860 (IPC) — Section 353, 504
High Courts02 Sept 2011
Sanjeev Kashyap Vs Sachin Mohan
Uttarakhand High Court · (2011) 09 UK CK 0178
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138, 145
High Courts02 Sept 2011Dismissed
Smt. Beena Devi Vs State of Uttaranchal and Others
Uttarakhand High Court · (2011) 09 UK CK 0177
Criminal Procedure Code, 1973 (CrPC) — Section 246
High Courts02 Sept 2011Dismissed
Chandi Prasad Raturi Vs Public Service Tribunal Uttarakhand and Others
Uttarakhand High Court · (2011) 09 UK CK 0092
High Courts02 Sept 2011Dismissed
Shyam Haldhar and Another Vs State of Uttarakhand
Uttarakhand High Court · (2011) 09 UK CK 0089
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113B
High Courts02 Sept 2011
Smt. Zahra Begam Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 09 UK CK 0086
Constitution of India, 1950 — Article 341, 342
High Courts02 Sept 2011
Basant Kishore Dixit Vs Director of Education Government of Uttarakhand and Another
Uttarakhand High Court · (2011) 09 UK CK 0019
High Courts01 Sept 2011
Surendra Singh and Another Vs Sessions Judge, Uttarkashi and Another
Uttarakhand High Court · (2011) 09 UK CK 0196
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7A, 7A(2)
High Courts01 Sept 2011Allowed
Bhagwan Singh and Another Vs State of Uttaranchal
Uttarakhand High Court · (2011) 09 UK CK 0180
Penal Code, 1860 (IPC) — Section 323, 325, 342
High Courts01 Sept 2011Dismissed
Virendra Dutt Semwal Vs State of Uttarakhand
Uttarakhand High Court · (2011) 09 UK CK 0174
Constitution of India, 1950 — Article 226
High Courts01 Sept 2011Dismissed
Shraddha Nautiyal and Others Vs State of Uttaranchal and Another
Uttarakhand High Court · (2011) 09 UK CK 0171
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 420, 498A
High Courts01 Sept 2011
M.M. Construction Vs Secretary, Nainital Lake Region Special Area Development Authority and Others
Uttarakhand High Court · (2011) 09 UK CK 0156
High Courts01 Sept 2011Dismissed
Dharmendra Singh Vs State of Uttarakhand and Ashutosh Rana
Uttarakhand High Court · (2011) 09 UK CK 0095
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 420Uttar Pradesh Excise Act, 1910 — Section 60, 72(2)
High Courts01 Sept 2011
Dr. Mahendra Rana Vs State of Uttarakhand, Kumaun University, Nainital and Dr. Sangeeta Pilkhwal Sah
Uttarakhand High Court · (2011) 09 UK CK 0093
High Courts01 Sept 2011Allowed
Saurabh Sachdeva Vs State of Uttarakhand
Uttarakhand High Court · (2011) 09 UK CK 0087
Penal Code, 1860 (IPC) — Section 307
High Courts01 Sept 2011Dismissed
Shri Ghanshyam Dogra Vs Patricia Francis (since deceased), Georgina Chew and Phyllis Manuel
Uttarakhand High Court · (2011) 09 UK CK 0085
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Provincial Small Cause Courts Act, 1887 — Section 25
High Courts30 Aug 2011Allowed
Bal Krishan Joshi Vs State of Uttaranchal and Others
Uttarakhand High Court · (2011) 2 NCC 376
Criminal Procedure Code, 1973 (CrPC) — Section 302, 394, 401, 403, 482
High Courts30 Aug 2011Dismissed
Radhey Shyam Saxena Vs State of Uttarakhand
Uttarakhand High Court · (2011) 08 UK CK 0186
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 447, 448Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 11