High Courts24 Jun 2011Allowed
Navin Chandra Kandpal Vs State of Uttarakhand
Uttarakhand High Court · (2011) 06 UK CK 0075
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B
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Uttarakhand High Court judgments
21,157 judgments · page 806 of 1,058
High Courts24 Jun 2011Allowed
Harjitender Singh Vs State of Uttaranchal (Uttarakhand) and Rajeev Khanna
Uttarakhand High Court · (2011) 06 UK CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 380, 420, 467, 468, 471
High Courts24 Jun 2011Dismissed
Dr. Munish Kumar Sharma Vs Director of Higher Education and Another
Uttarakhand High Court · (2011) 06 UK CK 0073
Constitution of India, 1950 — Article 309Uttar Pradesh Regularisation of Ad hoc Appointments (On Posts Within the Purview of the Public Service Commission) Rules, 1979 — Rule 1(3), 4Uttaranchal Regularization of Ad Hoc Appointments (On posts within the purview of the Public Service Commission) Rules, 2002 — Rule 1(3)
High Courts24 Jun 2011Allowed
Anadi Ranjan Haldar and Others Vs State of Uttarakhand and Shri Dev Kumar Singh
Uttarakhand High Court · (2011) 06 UK CK 0069
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 147, 323, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(X)
High Courts24 Jun 2011Allowed
Arun Kala and Others Vs State of Uttaranchal (Uttarakhand) and Smt. Rajani
Uttarakhand High Court · (2011) 06 UK CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 494, 498A
High Courts24 Jun 2011Dismissed
Hari Sagar Educational Trust Vs Uttaranchal Gramin Bank
Uttarakhand High Court · (2011) 2 UC 1557
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 13A(3), 17, 2Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 9
High Courts24 Jun 2011Dismissed
Dayanand Shiksha Sansthan Vs M/s. Ambe Associates and Others
Uttarakhand High Court · AIR 2011 Utt 73
Court Fees Act, 1870 — Article 17, 6A , 7A
High Courts23 Jun 2011Dismissed
Dr. Vindhyeshwari Prasad Pandey Vs Chancellor, Kumaun University and Others
Uttarakhand High Court · (2011) 06 UK CK 0114
High Courts23 Jun 2011Dismissed
State of Uttarakhand and Another Vs Dinesh Randhawa and Others
Uttarakhand High Court · (2012) 2 UC 921 : (2011) 2 UD 156
Constitution of India, 1950 — Article 243P, 243Q, 243U(1), 243ZGUttar Pradesh Municipal Corporation Act, 1959 — Section 5, 8AAUttar Pradesh Municipalities (Amendment) Act, 1961 — Section 579, 580
High Courts23 Jun 2011
Umesh Kumar Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 06 UK CK 0067
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 120B, 323, 384, 392, 420
High Courts23 Jun 2011Dismissed
Lahaur Singh, Sunny Kumar and Navneet Vs State of Uttarakhand and Ashok Saini
Uttarakhand High Court · (2011) 06 UK CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 362, 482Penal Code, 1860 (IPC) — Section 147, 323, 325, 326
High Courts23 Jun 2011Allowed
Ashok Pundir and Navneet Pundir Vs State of Uttarakhand and Rajeev Kumar Chauhan
Uttarakhand High Court · (2011) 06 UK CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 304B, 504, 506
High Courts23 Jun 2011Allowed
Mandakini Shah Vs Subrat Singh Dharamwal
Uttarakhand High Court · (2011) 3 DMC 806
Family Courts Act, 1984 — Section 19, 4Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 498A, 506
High Courts23 Jun 2011Allowed
M/s. Steel Engineers Vs State of Uttarakhand and two Others
Uttarakhand High Court · (2012) 116 RD 239 : (2012) 1 UC 429
Stamp Act, 1899 — Section 24
High Courts23 Jun 2011Allowed
Sanjeev Kumar Vs P.O., Labour Court, Dehradun and Others
Uttarakhand High Court · (2012) 135 FLR 82 : (2012) 2 UC 980
Industrial Disputes Act, 1947 — Section 2(x), 2(z), 2A, 31(1), 33Road Transport Corporations Act, 1950 — Section 47A
High Courts23 Jun 2011Dismissed
Tara Dutt Kandpal Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 06 UK CK 0001
High Courts22 Jun 2011
Elvin Masih, Secretary C.N. 1 and Purely Lingdo Moderator Vs State of Uttarakhand and Naveen Singh
Uttarakhand High Court · (2011) 06 UK CK 0115
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts22 Jun 2011Disposed Off
Satish Kumar Kaushik Vs State of Uttarakhand
Uttarakhand High Court · (2011) 06 UK CK 0071
Income Tax Act, 1961 — Section 230
High Courts22 Jun 2011Allowed
Smt. Nidhi Sharma Vs Saurabh Kumar Agarwal
Uttarakhand High Court · (2011) 06 UK CK 0064
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13B, 13B(2)Penal Code, 1860 (IPC) — Section 498A
High Courts22 Jun 2011Allowed
State of Uttarakhand and Others Vs M.M. Construction JV and Another Dalip Singh Adhikari Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 2 UC 1406