COURT ARCHIVE

Uttarakhand High Court judgments

21,157 judgments · page 796 of 1,058

High Courts22 Jul 2011Dismissed

Visesh Kumar Vs State of Uttarakhand and Others

Uttarakhand High Court · (2011) 07 UK CK 0204

Banking, Public Financial Institutions and the Negotiable Instruments Laws (Amendment) Act, 1988 — Section 138Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts22 Jul 2011Allowed

Harpreet Kaur and Others Vs Dental Council of India and Others

Uttarakhand High Court · (2011) 07 UK CK 0201

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High Courts22 Jul 2011Allowed

Kundan Singh Vs State of Uttarakhand

Uttarakhand High Court · (2011) 07 UK CK 0170

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

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High Courts22 Jul 2011Allowed

Bhajan Singh and Another Vs State of Uttaranchal

Uttarakhand High Court · (2011) 07 UK CK 0107

Forest Act, 1927 — Section 26, 69Penal Code, 1860 (IPC) — Section 379, 411

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High Courts22 Jul 2011Allowed

Mukesh Sharma Vs State of Uttarakhand and Another

Uttarakhand High Court · (2011) 07 UK CK 0106

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 323, 427, 504, 506

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High Courts22 Jul 2011Allowed

Prem Singh Tomar and Smt. Shanti Devi Vs State of Uttarakhand

Uttarakhand High Court · (2011) 07 UK CK 0068

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A

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High Courts22 Jul 2011

Pooran Singh Pangtey Vs Chairman-cum-Managing Director UCO Bank and Others

Uttarakhand High Court · (2011) 07 UK CK 0026

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High Courts21 Jul 2011Dismissed

Rashmi Negi Vs State of Uttarakhand and Others

Uttarakhand High Court · (2011) 07 UK CK 0202

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High Courts21 Jul 2011Dismissed

Hyundai Heavy Industries Ltd. Vs The Union of India (UOI) and Others

Uttarakhand High Court · (2011) 243 CTR 313 : (2011) 201 TAXMAN 237

Constitution of India, 1950 — Article 14, 19Income Tax (Dispute Resoluction Panel) Rules, 2009 — Rule 3(2)Income Tax Act, 1961 — Section 120, 124, 131(1), 132, 132(8)

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High Courts21 Jul 2011Dismissed