High Courts19 May 2011Allowed
Amandeep Kaur and Sarabjeet Singh Vs State of Uttarakhand and Lakhvinder Singh
Uttarakhand High Court · (2011) 05 UK CK 0170
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 363, 366A
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 813 of 1,058
High Courts19 May 2011Dismissed
Gopal Chander Pandey Vs Chairman-cum-Managing Director, Union Bank of India
Uttarakhand High Court · (2011) 05 UK CK 0152
High Courts19 May 2011
Kamal Rawat Vs State of Uttarakhand
Uttarakhand High Court · (2011) 05 UK CK 0052
Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 468Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts19 May 2011Dismissed
Smt. Neelam Bisht Vs Narendra Singh Bisht
Uttarakhand High Court · (2011) 2 DMC 718
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 28Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts19 May 2011Dismissed
Jitendra Mohan Singh Chaddha Vs State of Uttarakhand and Sri Gurpreet Singh Gogi
Uttarakhand High Court · (2011) 05 UK CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 308, 323
High Courts19 May 2011Allowed
Nirmala Uniyal Vs Ram Krishna Uniyal
Uttarakhand High Court · (2011) 05 UK CK 0023
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 9, 11Hindu Marriage Act, 1955 — Section 9
High Courts19 May 2011
Mohd. Yaseen and Another Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 05 UK CK 0022
Constitution of India, 1950 — Article 226
High Courts19 May 2011
H.C. Pant Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 05 UK CK 0012
High Courts19 May 2011
Laxmi and others Vs Beg Ram
Uttarakhand High Court · (2012) 1 UC 405
Land Acquisition Act, 1894 — Section 54Limitation Act, 1963 — Section 5Uttar Pradesh Reorganisation Act, 2000 — Section 35(2)
High Courts18 May 2011Allowed
Mahendra Singh and Others Vs Uttarkhand Forest Development Corporation and Others
Uttarakhand High Court · (2012) 135 FLR 92 : (2012) 2 UC 1012
Central Excises and Salt Act, 1944 — Section 10Industrial Disputes Act, 1947 — Section 25F, 25N
High Courts18 May 2011Dismissed
Dr. Jaipal Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 05 UK CK 0153
High Courts18 May 2011Dismissed
Navin Chandra Vs State of Uttaranchal (Uttarakhand)
Uttarakhand High Court · (2011) 05 UK CK 0132
Criminal Procedure Code, 1973 (CrPC) — Section 164, 207, 313, 374Penal Code, 1860 (IPC) — Section 201, 302, 34, 364Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)
High Courts18 May 2011Allowed
Uday Vir Singh Vs Union of India (UOI) and Others
Uttarakhand High Court · (2011) 05 UK CK 0094
High Courts18 May 2011
Sri Babu Ram Vs State of Uttarakhand
Uttarakhand High Court · (2011) 05 UK CK 0024
High Courts18 May 2011Allowed
Mussorrie Dehradun Development Authority Vs The State Commission for Redressal of Consumer Disputes and Others
Uttarakhand High Court · (2011) 05 UK CK 0011
Consumer Protection Act, 1986 — Section 12
High Courts16 May 2011
Rajendra Singh Vs State of Uttaranchal (Uttarakhand)
Uttarakhand High Court · (2011) 05 UK CK 0168
Uttar Pradesh Excise Act, 1910 — Section 60
High Courts16 May 2011Dismissed
Dirved Giri Vs State of Uttarakhand
Uttarakhand High Court · (2011) 05 UK CK 0133
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 182, 201, 406, 409Prevention of Corruption Act, 1988 — Section 13, 19(3)
High Courts16 May 2011Dismissed
Zonal Manager and Others Vs Rajkamal
Uttarakhand High Court · (2011) 05 UK CK 0078
High Courts16 May 2011
Commissioner, Commercial Tax (earlier Trade Tax) Vs Vishal Enterprises
Uttarakhand High Court · (2011) 05 UK CK 0077
High Courts16 May 2011
Manish Kumar Dhondiyal Vs State of Uttarakhand and Smt. Pallavi Dhondiyal
Uttarakhand High Court · (2011) 05 UK CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482, 498ADowry Prohibition Act, 1961 — Section 3, 4