COURT ARCHIVE

Uttarakhand High Court judgments

21,157 judgments · page 798 of 1,058

High Courts15 Jul 2011Dismissed

Israr Ahmad Vs State of Uttaranchal and Others

Uttarakhand High Court · (2011) 07 UK CK 0194

Prevention of Food Adulteration Act, 1954 — Section 10, 10(7), 11, 11(1), 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 12, 50

High Courts15 Jul 2011

Ms. Neetu Chaudhary through her Natural Father and Natural Guradian Sri Charan Singh Vs State of Uttarakhand

Uttarakhand High Court · (2011) 07 UK CK 0191

High Courts15 Jul 2011

Smt. Kedari Devi and Master Sanju through his mother Kedari Devi Both Vs State of Uttarakhand and Rajeshwari Devi

Uttarakhand High Court · (2011) 07 UK CK 0182

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 304B, 498A

High Courts15 Jul 2011Allowed

Moin Khan Vs State of Uttarakhand and Shafali Arya

Uttarakhand High Court · (2011) 07 UK CK 0181

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 323, 452, 504, 506

High Courts15 Jul 2011

Balwant Singh and Others Vs State of Uttaranchal

Uttarakhand High Court · (2011) 2 NCC 409 : (2012) 1 UC 416 : (2011) 2 UD 43

Penal Code, 1860 (IPC) — Section 302, 304, 34, 364

High Courts15 Jul 2011

Sarvajeet Singh, Tandeep @ Tandeep Jeet Singh and Sukhdeep Singh Vs The State of Uttaranchal (Uttarakhand)

Uttarakhand High Court · (2011) 2 NCC 423 : (2012) 1 UC 435 : (2011) 2 UD 39

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 427, 434, 436

High Courts15 Jul 2011

Dr. M.P. Singh Vs Charan Singh

Uttarakhand High Court · (2011) 07 UK CK 0123

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 201, 302, 323

High Courts15 Jul 2011Allowed

Smt. Anju Tyagi and Another Vs Civil Judge (S.D.), Roorkee and Others

Uttarakhand High Court · (2011) 07 UK CK 0085

Civil Procedure (Uttaranchal Amendment) Act, 2005 — Section 115Civil Procedure Code, 1908 (CPC) — Order 14 Rule 3, Order 14 Rule 5, 151Constitution of India, 1950 — Article 227

High Courts15 Jul 2011

Smt. Munni Bhatt Vs Director School Education State of Uttarakhand and Others

Uttarakhand High Court · (2011) 07 UK CK 0054

High Courts14 Jul 2011Dismissed

Laxman Singh Bisht Vs State of Uttarakhand and Others

Uttarakhand High Court · (2011) 07 UK CK 0183

High Courts14 Jul 2011Dismissed

Madan Singh Gusain Vs State of Uttarakhand and Others

Uttarakhand High Court · (2011) 2 UC 1380

High Courts14 Jul 2011Dismissed

State of Uttarakhand and Others Vs Omkar Singh and Another

Uttarakhand High Court · (2011) 2 UC 1383

Constitution of India, 1950 — Article 14, 16, 21Uttar Pradesh Subordinate Offices Ministerial Staff (Direct Recruitment) Rules, 1985 — Rule 27Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 1(3), 2

High Courts14 Jul 2011Dismissed

Head Constable 29, Kripal Singh and Others Vs Union of India (UOI) and Others

Uttarakhand High Court · (2011) 07 UK CK 0059

High Courts14 Jul 2011

Parth Singh Pundir Vs Smt. Sanyogita Pundir Smt. Sanyogita Pundir Vs Parth Singh Pundir

Uttarakhand High Court · (2012) 1 DMC 183 : (2011) 2 UC 1381

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 24

High Courts14 Jul 2011Dismissed

Dr. Jagdish Prasad Vs Shri H.B. Bhatt and Others

Uttarakhand High Court · (2011) 07 UK CK 0045

High Courts14 Jul 2011Allowed

Smt. Hiroo Bisht Vs The District Judge Almora and others

Uttarakhand High Court · AIR 2011 Utt 82 : (2013) 1 UC 714 : (2012) 1 UC 714

Constitution of India, 1950 — Article 226, 227

High Courts14 Jul 2011

Vipin Kumar Verma Vs Shri Ramesh Prasad

Uttarakhand High Court · (2012) 2 UC 1001

Provincial Small Cause Courts Act, 1887 — Section 25

High Courts13 Jul 2011Dismissed

Om Prakash Vs The State, Addl. Chief Judicial Magistrate and Ramesh Chandra Sharma

Uttarakhand High Court · (2011) 07 UK CK 0174

Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 202, 244, 482Penal Code, 1860 (IPC) — Section 167, 218, 465

High Courts13 Jul 2011Allowed

Vicky Oberai Vs State of Uttarakhand and Smt. Neha Oberai

Uttarakhand High Court · (2011) 2 UC 1379

Constitution of India, 1950 — Article 226Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 452, 498A, 504, 506

High Courts13 Jul 2011Dismissed

Suman Rana Vs State of Uttarakhand and Others

Uttarakhand High Court · (2011) 07 UK CK 0139