High Courts08 Aug 2011
Dr. Devendra Swaroop Bhargawa Vs Central Information Commission and Others
Uttarakhand High Court · (2011) 08 UK CK 0048
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 791 of 1,058
High Courts08 Aug 2011Dismissed
Hayat Singh Vs State of Uttaranchal
Uttarakhand High Court · (2011) 08 UK CK 0038
Penal Code, 1860 (IPC) — Section 34, 406, 420, 467, 468
High Courts08 Aug 2011Allowed
Govind Nath Vs State of Uttarakhand and others
Uttarakhand High Court · (2012) 133 FLR 970 : (2013) 1 UC 706 : (2012) 1 UC 706
Army Act, 1950 — Section 34, 35, 36, 37, 38Constitution of India, 1950 — Article 311
High Courts05 Aug 2011Allowed
Smt. Reshma Vs State of Uttarakhand
Uttarakhand High Court · (2011) 08 UK CK 0139
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 452
High Courts05 Aug 2011Dismissed
Firasat Khan and Smt. Sitara Vs State of Uttarakhand and Smt. Faima
Uttarakhand High Court · (2011) 08 UK CK 0138
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 323, 426, 452, 504, 506
High Courts05 Aug 2011Dismissed
Sarjeet Vs State of Uttarakhand and Dinesh Chauhan
Uttarakhand High Court · (2011) 08 UK CK 0137
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 406, 420
High Courts05 Aug 2011Dismissed
State of Uttarakhand and Others Vs Balak Ram
Uttarakhand High Court · (2011) 08 UK CK 0070
Group D Employees Service Rules, 2004 — Rule 28
High Courts05 Aug 2011Allowed
Kamal Gupta Vs State of Uttarakhand
Uttarakhand High Court · (2011) 08 UK CK 0069
Penal Code, 1860 (IPC) — Section 120B, 302
High Courts05 Aug 2011Dismissed
Shravan Kumar and Sons Vs State of Uttarakhand and Another
Uttarakhand High Court · (2011) 08 UK CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 133, 482
High Courts05 Aug 2011Dismissed
Nindlesh Vs State of U.P. and Others
Uttarakhand High Court · (2011) 08 UK CK 0065
Penal Code, 1860 (IPC) — Section 498A
High Courts05 Aug 2011Allowed
Harshmani Vs State of Uttarakhand
Uttarakhand High Court · (2011) 08 UK CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302, 304, 457, 504, 506
High Courts05 Aug 2011Dismissed
Asha Ram, Ratan Mani and Chandi Prasad Vs State of Uttaranchal
Uttarakhand High Court · (2011) 08 UK CK 0063
Penal Code, 1860 (IPC) — Section 147, 323, 504
High Courts05 Aug 2011Allowed
Diwan Singh Vs State of Uttaranchal and Another
Uttarakhand High Court · (2011) 08 UK CK 0062
Penal Code, 1860 (IPC) — Section 409, 420, 468, 471
High Courts05 Aug 2011Dismissed
Hari Om Vs State of U.P. (Now Uttarakhand) and Others
Uttarakhand High Court · (2012) 135 FLR 79 : (2012) 2 UC 932
High Courts05 Aug 2011
State of Uttarakhand and Another Vs Pooran Singh Bhandari
Uttarakhand High Court · (2012) 135 FLR 80 : (2012) 2 UC 937
High Courts05 Aug 2011Allowed
Jasvir Singh and Others Vs Deepa Kaur
Uttarakhand High Court · (2011) 08 UK CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 147, 148, 323, 342, 504
High Courts05 Aug 2011Dismissed
Kripal Singh Vs Kailash Chandra Pandey
Uttarakhand High Court · (2011) 08 UK CK 0013
Civil Procedure Code, 1908 (CPC) — Section 100, 103
High Courts04 Aug 2011Allowed
Pradosh Kumar Awasthi Vs State of Uttaranchal and Another
Uttarakhand High Court · (2011) 2 UC 1482
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482, 483Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 420
High Courts04 Aug 2011Dismissed
Tilka Vs State of Uttaranchal
Uttarakhand High Court · (2011) 2 NCC 616 : (2011) 2 UC 1494
Prevention of Food Adulteration Act, 1954 — Section 16(1), 16(7)
High Courts04 Aug 2011Allowed
Vodafone Essar South Limited Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 114 RD 590 : (2011) 2 UC 1500
Constitution of India, 1950 — Article 243H, 246, 246(3), 277, 285Uttar Pradesh Municipal Corporation Act, 1959 — Section 119, 143, 172Uttar Pradesh Municipalities Act, 1916 — Section 128, 239, 239(2), 294, 298