COURT ARCHIVE

Uttarakhand High Court judgments

21,157 judgments · page 816 of 1,058

High Courts10 May 2011

Ajay Goyal Vs State of Uttarakhand and Others

Uttarakhand High Court · (2011) 1 UD 446

Cantonments Act, 1924 — Section 60, 60(1), 61, 62, 63Defence of India Act, 1971 — Section 19(1)Manufacturers Cess Rules, 1976 — Rule 3, 49, 9

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High Courts10 May 2011Dismissed

Mahfooz Husain Vs State of Uttarakhand

Uttarakhand High Court · (2011) 2 UC 1169

Criminal Procedure Code, 1973 (CrPC) — Section 391Penal Code, 1860 (IPC) — Section 279, 304A

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High Courts10 May 2011

Satya Prakash Kukreti Vs State of U.P. (Now State of Uttarakhand) and Others

Uttarakhand High Court · (2011) 05 UK CK 0016

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High Courts09 May 2011Allowed

Gurbachan Singh and Harjeet Singh Vs State of Uttaranchal (Uttarakhand)

Uttarakhand High Court · (2011) 05 UK CK 0148

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374, 464Penal Code, 1860 (IPC) — Section 302, 304, 323, 324, 34

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High Courts09 May 2011

Ram Tej Chaudhary and Others Vs Principal Secretary Uttaranchal Transport Corporation and Others

Uttarakhand High Court · (2011) 05 UK CK 0147

Uttar Pradesh Reorganisation Act, 2000 — Section 67

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High Courts09 May 2011Dismissed

Nanhey @ Shyam Singh Vs State of Uttarakhand

Uttarakhand High Court · (2011) 2 NCC 194

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 411, 460

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High Courts09 May 2011Dismissed

Mussoorie Dehradun Development Authority Vs Public Service Tribunal, Sri Yashpal Sharma, State of Uttaranchal (now State of Uttarakhand) and State of Uttar Pradesh

Uttarakhand High Court · (2011) 05 UK CK 0136

Constitution of India, 1950 — Article 226

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High Courts09 May 2011

Amar Singh Bisht and Others Vs State of Uttarakhand

Uttarakhand High Court · (2011) 1 UD 225

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4, 8Penal Code, 1860 (IPC) — Section 498A, 504, 506

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High Courts09 May 2011Dismissed

Gulam Vs State of Uttarakhand and Others

Uttarakhand High Court · (2011) 1 UD 220

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High Courts09 May 2011

Dayanand Shiksha Sansthan Vs Smt. Shanti Devi and Others

Uttarakhand High Court · (2011) 05 UK CK 0015

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15

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High Courts06 May 2011Dismissed

Sanjay Bihari @ Gurdeen Vs State of Uttaranchal (Uttarakhand)

Uttarakhand High Court · (2011) 3 UC 2300 : (2011) 3 UC 2255 : (2011) 1 UD 459

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 201, 302, 34, 376, 376(2)

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High Courts06 May 2011Dismissed

Ishrat Husain Vs High Court of Uttarakhand, The Superintendent Post and Telegraph Office (EMS Speed Post) Aligarh, U.P. and The Superintendent Post and Telegraph Office (EMS Speed Post), Nainital

Uttarakhand High Court · (2011) 05 UK CK 0123

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High Courts06 May 2011

Hari Singh Vs State of Uttarakhand

Uttarakhand High Court · (2011) 05 UK CK 0106

Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 364

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High Courts06 May 2011Allowed

Kallu Singh Vs State of Uttar Pradesh and Others

Uttarakhand High Court · (2012) 132 FLR 773 : (2012) 3 LLJ 143 : (2011) 3 UC 3335 : (2011) 3 UC 2235 : (2011) 1 UD 579

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High Courts06 May 2011Allowed

Ambrish Kumar Vs Small Cause Court/District Judge and Another

Uttarakhand High Court · (2011) 05 UK CK 0093

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High Courts06 May 2011Allowed

Sukhdev Singh Vs State of Uttarakhand

Uttarakhand High Court · (2011) 05 UK CK 0092

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High Courts05 May 2011Allowed

Uttaranchal Pey Jal Sansadhan Vikas Evam Nirman Nigam Vs S.N. Nautiyal and State of Uttaranchal (now State of Uttarakhand)

Uttarakhand High Court · (2011) 2 UC 1194 : (2011) 1 UD 465

Uttar Pradesh Jal Nigam Accountants Service Regulations, 1997 — Regulation 5

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High Courts05 May 2011Dismissed

Gyan Singh Vs Union of India (UOI), Ministry of Personnel, Public Grievance and Pension Department of Personnel and Training and Others

Uttarakhand High Court · (2011) 05 UK CK 0101

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High Courts05 May 2011Allowed

Jasod Singh Vs State of Uttarakhand

Uttarakhand High Court · (2011) 05 UK CK 0098

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High Courts05 May 2011

Taran Kumar Rathi Vs State of Uttarakhand, Public Service Commission, The Superintendent Post Telegraph Office (EMS Speed Post) Jaipur Counter, Rajasthan and The Superintendent Post Telegraph Office (EMS Speed Post) Gurukul Kangari Centre, Haridwar

Uttarakhand High Court · (2011) 05 UK CK 0096

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