High Courts07 Jul 2011Allowed
Baldev Raj and Others Vs State and Others
Uttarakhand High Court · (2011) 07 UK CK 0118
States Reorganisation Act, 1956 — Section 35
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 801 of 1,058
High Courts07 Jul 2011Dismissed
Amarjeet Singh Vs State of Uttarakhand, Ranjeet Singh and Sarjeet Singh
Uttarakhand High Court · (2011) 07 UK CK 0101
Criminal Procedure Code, 1973 (CrPC) — Section 193, 195, 200, 203, 482
High Courts07 Jul 2011Dismissed
Yograj Singh Vs Smt. Anandi @ Annu
Uttarakhand High Court · (2012) 1 UC 439 : (2011) 2 UD 32
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 19, 9
High Courts07 Jul 2011Dismissed
Commissioner of Income Tax Vs Mallikarjun Georesources Associates
Uttarakhand High Court · (2011) 2 UD 11
Income Tax Act, 1961 — Section 142(1), 143(2), 80IA(2), 80IB
High Courts07 Jul 2011Dismissed
Commissioner of Income Tax, Haldwani, Nainital Vs Mallikarjun Georesources Associates
Uttarakhand High Court · (2011) 2 UD 11
Income Tax Act, 1961 — Section 142(1), 143(2), 80IA(2)(iii), 80IB
High Courts07 Jul 2011Dismissed
Smt. Sarita Karnwal Vs Meerut Mandal Vikas Nigam and Others
Uttarakhand High Court · AIR 2012 Utt 30
High Courts07 Jul 2011Dismissed
Gagan Kumar Koda Vs State of Uttarakhand and Smt. Jyoti Koda
Uttarakhand High Court · (2011) 07 UK CK 0011
Constitution of India, 1950 — Article 226Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 506
High Courts07 Jul 2011
S.K. Bhadula, Smt. Nirmal Bhadula and Siddharth Bhadula Vs State of Uttarakhand and Manisha Bhadula
Uttarakhand High Court · (2011) 07 UK CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 406, 498A, 504, 506
High Courts06 Jul 2011Allowed
Digambar Prasad Raturi S/ Late Shri Devi Prasad Raturi Vs State of Uttarakhand
Uttarakhand High Court · (2011) 07 UK CK 0222
Indian Penal Code, 1860 — Section 120B, 201, 420, 467, 468, 471Prevention of Corruption Act, 1988 — 13(1)(d), 13 (2)
High Courts06 Jul 2011Dismissed
Fool Chandra Chauhan Vs State of Uttaranchal and Another
Uttarakhand High Court · (2011) 2 NCC 474
Juvenile Justice Act, 1986 — Section 2(k)Penal Code, 1860 (IPC) — Section 302, 394
High Courts06 Jul 2011Dismissed
Deepa Pandey Vs The State of Uttarakhand and Others
Uttarakhand High Court · (2011) 07 UK CK 0180
High Courts06 Jul 2011
Pooran Chandra Joshi Vs Union of India (UOI) and Others
Uttarakhand High Court · (2011) 07 UK CK 0179
High Courts06 Jul 2011Dismissed
Rajiv Jaiswal Vs National Hydroelectric Power Corporation Ltd. and Others
Uttarakhand High Court · (2011) 07 UK CK 0144
High Courts06 Jul 2011Dismissed
Manohar Lal Bhatia, Sanjay Bhatia, Ravi Bhatia and Chaman Lal Bhatia Vs Smt. Sarika Bhatia
Uttarakhand High Court · (2011) 07 UK CK 0128
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts06 Jul 2011Dismissed
Sunil Kumar Gupta Vs State of Uttarakhand and Sri V.K. Sharma, the In charge Inspector
Uttarakhand High Court · (2011) 07 UK CK 0127
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 332, 336, 341
High Courts06 Jul 2011
Gyan Prakash Vs Sri Ram Kumar Goyal
Uttarakhand High Court · (2011) 07 UK CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts06 Jul 2011Allowed
Gitanjali Associates Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 2 UD 86
Uttar Pradesh Reorganisation Act, 2000 — Section 87Uttar Pradesh Trade Tax Act, 1948 — Section 4A, 5Uttarakhand Value Added Tax Act, 2005 — Section 76, 76(6)
High Courts06 Jul 2011Allowed
Sahid Mirza and Others Vs State of Uttarakhand and Smt. Sabia Jahra
Uttarakhand High Court · (2011) 07 UK CK 0062
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 482, 498A
High Courts06 Jul 2011Dismissed
Vaibhav Kumar Sharma and Smt. Mithlesh Sharma Vs State of Uttarakhand and Smt. Jyoti Chaudhary
Uttarakhand High Court · (2011) 07 UK CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Information Technology Act, 2000 — Section 67
High Courts06 Jul 2011Allowed
Pravin Singh Vs Smt. Tulsi Devi
Uttarakhand High Court · (2011) 07 UK CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482