High Courts13 Jul 2011Allowed
Preet Kumar and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2012) 1 UC 602 : (2011) 2 UD 5
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 799 of 1,058
High Courts13 Jul 2011Allowed
Blue Dart Express Pvt. Ltd. Vs Commissioner of Sales Tax
Uttarakhand High Court · (2011) 07 UK CK 0137
High Courts13 Jul 2011
Director Income Tax (International Taxation) Vs Transocean Offshore International Ventures Ltd.
Uttarakhand High Court · (2011) 2 UD 2
Income Tax Act, 1961 — Section 253, 260ASales Tax Act — Section 256
High Courts13 Jul 2011
Raj Pal Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 07 UK CK 0122
High Courts13 Jul 2011Allowed
Gulshan Oberai and Others Vs State of Uttarakhand, Sr. Superintendent of Police, Station House Officer and Smt. Neha Oberai
Uttarakhand High Court · (2011) 07 UK CK 0044
Constitution of India, 1950 — Article 226Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 452, 498A, 504, 506
High Courts12 Jul 2011
Meera Rawat Vs United India Insurance Co. Ltd. and Others
Uttarakhand High Court · (2012) ACJ 2476
Motor Vehicles Act, 1988 — Section 66, 66(4)
High Courts12 Jul 2011
Mukarram Vs Smt. Tahrunissha
Uttarakhand High Court · (2011) 2 NCC 482
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts12 Jul 2011Dismissed
Dr. Madhusudan Dutt Vs State of Uttaranchal and Others
Uttarakhand High Court · (2011) 07 UK CK 0149
High Courts12 Jul 2011Allowed
Birendra Singh Heet Bist Vs Additional Chief Secretary and Others
Uttarakhand High Court · (2012) 2 UC 1220 : (2011) 2 UD 289
High Courts12 Jul 2011Allowed
Sri Purushottam Singh and Others Vs Sri Ravindra Bajaj and Another
Uttarakhand High Court · (2012) 2 UC 985 : (2011) 2 UD 212
Motor Vehicles Act, 1988 — Section 166, 173
High Courts12 Jul 2011Dismissed
Mukarram Vs Smt. Tahrunissha and Km. Kosin (minor)
Uttarakhand High Court · (2012) 1 DMC 152 : (2011) 2 UC 1378
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts12 Jul 2011
India Glycols Limited Vs State of Uttarakhand and Another
Uttarakhand High Court · (2011) 2 UD 8
Constitution of India, 1950 — Article 286
High Courts12 Jul 2011Dismissed
Smt. Hemlata Singh and Another Vs Civil Judge (Senior Division) Pithoragarh and Others
Uttarakhand High Court · (2011) 07 UK CK 0014
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, 100, 2(2)Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 4, 5
High Courts11 Jul 2011Allowed
Usha Saxena Vs Divisional Forest Officer and Another
Uttarakhand High Court · (2011) 07 UK CK 0187
High Courts11 Jul 2011Dismissed
Saurabh Yadav Vs State of Uttarakhand and Gagan Yadav
Uttarakhand High Court · (2011) 2 NCC 500 : (2011) 2 UC 1372
Criminal Procedure Code, 1973 (CrPC) — Section 2, 216, 319, 482Penal Code, 1860 (IPC) — Section 323, 452, 504
High Courts11 Jul 2011Dismissed
Vivek Sharma and Others Vs Union of India (UOI) and Others
Uttarakhand High Court · (2011) 07 UK CK 0164
Administrative Tribunals Act, 1985 — Section 14(2), 3
High Courts11 Jul 2011Dismissed
Chagat Singh alias Kunwar Singh Vs State of Uttaranchal (Uttarakhand)
Uttarakhand High Court · (2011) 2 NCC 468 : (2011) 2 UC 1374
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 201, 302
High Courts11 Jul 2011Dismissed
Amba Devi Paper Mills Ltd. Vs State Bank of India and Another
Uttarakhand High Court · (2012) 3 BC 425 : (2012) 1 UC 552 : (2011) 2 UD 9
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(3A), 17, 17A
High Courts11 Jul 2011Dismissed
Sri 108 Jagat Guru Shankaracharya Jyotirmath Vs The Additional Chief Revenue Commissioner and Others
Uttarakhand High Court · (2011) 07 UK CK 0133
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts11 Jul 2011Allowed
Rajeev Bhatt/Sharma Vs Yogendra Singh Negi and Another
Uttarakhand High Court · (2011) 07 UK CK 0132
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 9 Rule 13Judge Small Causes Court Act, 1887 — Section 17