High Courts20 Jul 2011
State of Uttarakhand and Others Vs Sri Prabhal Singh Butola and Another
Uttarakhand High Court · (2011) 07 UK CK 0184
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 797 of 1,058
High Courts20 Jul 2011Dismissed
Jauhari Lal Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 07 UK CK 0165
High Courts20 Jul 2011
Mohd. Arshi Vs Union of India (UOI) and Others
Uttarakhand High Court · (2011) 07 UK CK 0108
High Courts20 Jul 2011
Chandan Giri Goswami Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 07 UK CK 0104
High Courts20 Jul 2011
Prof. Ajay Singh Rawat Vs Union of India (UOI) and Others
Uttarakhand High Court · (2011) 07 UK CK 0064
Uttar Pradesh Kumaun and Garhwal Water (Collection, Retention and Distribution) Act, 1975 — Section 11Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143
High Courts20 Jul 2011
Virendra Dutt Vs State of Uttarakhand and Anil Pandit, Advocate (Now member of Bar Council of Uttarakhand, Nainitial)
Uttarakhand High Court · (2011) 07 UK CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 407Penal Code, 1860 (IPC) — Section 452
High Courts20 Jul 2011Allowed
Km. Pratibha Giri Goshwami Vs State of Uttarakhand and Others
Uttarakhand High Court · AIR 2012 Utt 28
Uttarakhand Board of Education Rules, 2006 — Rule 8(3)
High Courts20 Jul 2011Allowed
Kasi Ram and Shiv Ram Vs State of Uttarakhand
Uttarakhand High Court · (2011) 07 UK CK 0009
Penal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts20 Jul 2011Allowed
Hardeep Singh and Harjeet Singh Vs State of Uttarakhand
Uttarakhand High Court · (2011) 07 UK CK 0008
Penal Code, 1860 (IPC) — Section 323, 325, 364, 506
High Courts20 Jul 2011Allowed
Sunil Dahiya Vs State of Uttarakhand
Uttarakhand High Court · (2011) 07 UK CK 0007
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts19 Jul 2011Allowed
Govind Prasad Mangal Vs Union of India (UOI) and Others
Uttarakhand High Court · (2011) 07 UK CK 0215
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 364, 364A
High Courts19 Jul 2011Allowed
Harbhajan Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2012) 2 UC 1005 : (2011) 2 UD 230
Civil Procedure Code, 1908 (CPC) — Section 2Land Acquisition Act, 1894 — Section 18, 18(1), 23, 23(1), 26
High Courts19 Jul 2011Dismissed
Rajendra Kumar Vs Zahid Hassan
Uttarakhand High Court · (2011) 07 UK CK 0213
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts19 Jul 2011
Chandra Shekhar Joshi Vs Union of India (UOI) and Others
Uttarakhand High Court · (2011) 1 UC 244
High Courts19 Jul 2011Dismissed
State of Uttarakhand and Others Vs Uttarakhand Government Degree Colleges and Others
Uttarakhand High Court · (2011) 07 UK CK 0069
High Courts19 Jul 2011Dismissed
Bilal Ahmad and Others Vs State of Uttaranchal
Uttarakhand High Court · (2011) 07 UK CK 0051
Constitution of India, 1950 — Article 31, 39
High Courts19 Jul 2011Allowed
Pappu Vs State of U.P.
Uttarakhand High Court · (2011) 07 UK CK 0050
Arms Act, 1959 — Section 25, 4Penal Code, 1860 (IPC) — Section 294, 307, 324, 326
High Courts19 Jul 2011Allowed
Liyaqat Vs State of Uttaranchal
Uttarakhand High Court · (2011) 2 NCC 528
Penal Code, 1860 (IPC) — Section 323, 325, 34, 504Probation of Offenders Act, 1958 — Section 4
High Courts18 Jul 2011Allowed
State of Uttarakhand and Others Vs Umrao Singh
Uttarakhand High Court · (2011) 07 UK CK 0190
High Courts18 Jul 2011Allowed
Shalini Mishra and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 2 UC 1387