High Courts19 Aug 2011Dismissed
Jaspal Singh Vs Registrar of Companies
Uttarakhand High Court · (2011) 2 UD 193
Companies Act, 1956 — Section 234, 628Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Limitation Act, 1963 — Section 5
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 787 of 1,058
High Courts19 Aug 2011Dismissed
Yogesh Singh Vs State of Uttaranchal
Uttarakhand High Court · (2011) 08 UK CK 0110
Criminal Procedure Code, 1973 (CrPC) — Section 235(2)Penal Code, 1860 (IPC) — Section 279, 304A
High Courts19 Aug 2011Allowed
Naren Mandal and Others Vs State of Uttaranchal
Uttarakhand High Court · (2011) 08 UK CK 0109
Arms Act, 1959 — Section 25Wild Life (Protection) Act, 1972 — Section 51
High Courts19 Aug 2011Allowed
IFFCO-TOKIO General Insurance Company Ltd. Vs Smt. Bhagirathi Tiwari and Others
Uttarakhand High Court · (2011) 5 AWC 4983
Motor Vehicles Act, 1988 — Section 166, 170, 173
High Courts19 Aug 2011Allowed
Pan Singh Bisht Vs District Education Officer and Others
Uttarakhand High Court · (2011) 08 UK CK 0092
Uttar Pradesh Group D Employees Service Rules, 1985 — Rule 26Uttar Pradesh Intermediate Education Act, 1921 — Regulation 3
High Courts18 Aug 2011Allowed
Digambar Prasad Vs State of Uttaranchal and Nandan Singh
Uttarakhand High Court · (2011) 08 UK CK 0115
Penal Code, 1860 (IPC) — Section 120, 193, 196Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10), 3(1)(12)
High Courts18 Aug 2011
Bhagat Singh Rawat Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 08 UK CK 0108
High Courts18 Aug 2011Allowed
Suresh Tulsidas Kilachand Vs Collector Almora and Sub Registrar
Uttarakhand High Court · AIR 2012 Utt 6 : (2012) 1 UC 652 : (2011) 2 UD 416
Stamp Act, 1899 — Article 35, 63Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154, 156, 157, 163, 165
High Courts18 Aug 2011
Smt. Gargi Ghunta Vs Regional Joint Director, Education Garhwal Mandal and Others
Uttarakhand High Court · (2011) 08 UK CK 0102
High Courts18 Aug 2011Dismissed
Subhash Singh and Another Vs Ashutosh Sharma and Others
Uttarakhand High Court · (2011) 08 UK CK 0095
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts18 Aug 2011
Jamil Ahmad and Others Vs State of Uttarakhand
Uttarakhand High Court · (2011) 08 UK CK 0077
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 20, 7A, 7A(2)Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 98Juvenile Justice Act, 1986 — Section 2
High Courts18 Aug 2011Allowed
Shahjad Vs State of Uttarakhand
Uttarakhand High Court · (2011) 08 UK CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts18 Aug 2011Allowed
R.K. Gupta Vs Smt Priya Malik and State of Uttarakhand
Uttarakhand High Court · (2011) 08 UK CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 354, 504, 506
High Courts18 Aug 2011
Sajid Vs Smt. Syaida
Uttarakhand High Court · (2011) 08 UK CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts18 Aug 2011Dismissed
Salim Vs State of Uttarakhand
Uttarakhand High Court · (2011) 08 UK CK 0008
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 4Essential Commodities Act, 1955 — Section 3 , 7
High Courts18 Aug 2011Dismissed
Anupam Gupta Vs Smt. Aarti Chandani and State of Uttarakhand
Uttarakhand High Court · (2011) 08 UK CK 0007
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 244Penal Code, 1860 (IPC) — Section 406
High Courts18 Aug 2011Allowed
Tilak Dharti Vs State of Uttarakhand
Uttarakhand High Court · (2011) 08 UK CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 8
High Courts18 Aug 2011Allowed
Mohd. Tahir Vs State of Uttarakhand
Uttarakhand High Court · (2011) 08 UK CK 0005
Penal Code, 1860 (IPC) — Section 120B, 304B, 498A
High Courts17 Aug 2011Dismissed
Vineet Chaudhary Vs Kumaon University and Another
Uttarakhand High Court · (2011) 08 UK CK 0094
High Courts17 Aug 2011Dismissed
Captain Anoop Kuksal and Others Vs State of Uttaranchal and Smt. Madhu Kuksal
Uttarakhand High Court · (2011) 08 UK CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 145 , 146Evidence Act, 1872 — Section 43Penal Code, 1860 (IPC) — Section 498