High Courts05 May 2011
Lokesh Kumar Vs State of Uttarakhand
Uttarakhand High Court · (2011) 05 UK CK 0091
Penal Code, 1860 (IPC) — Section 120B, 409
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 817 of 1,058
High Courts05 May 2011Dismissed
Bal Krishna and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 1 UD 582
Constitution of India, 1950 — Article 14, 16(1)
High Courts05 May 2011Dismissed
Deepak Gola Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 05 UK CK 0081
High Courts04 May 2011Dismissed
Fakeer Ram Vs State of Uttaranchal (now State of Uttarakhand)
Uttarakhand High Court · (2011) 2 NCC 257 : (2011) 2 UC 1179
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302
High Courts04 May 2011Allowed
Deep Kishor Singh Rana @ Deepak Singh Rana Vs Naveen Badoni and Others
Uttarakhand High Court · (2011) 2 UC 1245
Motor Vehicles Act, 1988 — Section 173
High Courts04 May 2011
Waqf Masjid Railway Station Vs Ashok Sethi and Others
Uttarakhand High Court · (2011) 2 UC 1368 : (2011) 1 UD 554
Waqf Act, 1995 — Section 32, 33, 35, 40, 51
High Courts04 May 2011
Mahipal Singh Vs State of Uttarakhand
Uttarakhand High Court · (2011) 05 UK CK 0030
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 22, 24, 27A, 36A
High Courts04 May 2011Dismissed
Committee of Management, B.D. Inter College Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 05 UK CK 0014
Societies Registration Act, 1860 — Section 25Uttaranchal School Education Act, 2006 — Section 34(3), 34(4)
High Courts04 May 2011Dismissed
Nisha Singh Vs State of Uttarakhand and others
Uttarakhand High Court · (2011) 1 UD 585
Constitution of India, 1950 — Article 226
High Courts03 May 2011
Smt. Mamta Jain Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 05 UK CK 0128
High Courts03 May 2011Dismissed
Harjeet Kaur and Another Vs The Registrar General, High Court of Uttarakhand and Others
Uttarakhand High Court · (2011) 05 UK CK 0127
High Courts03 May 2011Allowed
Uttaranchal Forest Development Corporation Vs Assistant P.F. Commissioner, Sub Regional Office and Another
Uttarakhand High Court · (2011) 05 UK CK 0113
High Courts03 May 2011Allowed
Prem Singh Pawar and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 1 UD 473
Constitution of India, 1950 — Article 166Land Acquisition Act, 1894 — Section 11, 17, 17(1), 17(2), 17(4)
High Courts03 May 2011Allowed
Kunwer Raj Singh Vs Smt. Kadambari Devi and Others
Uttarakhand High Court · (2011) 05 UK CK 0076
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209
High Courts03 May 2011Dismissed
Devendra Singh Bisht Vs Uttaranchal High Court and Another
Uttarakhand High Court · (2011) 05 UK CK 0075
Constitution of India, 1950 — Article 20Uttar Pradesh Government Servants (Conduct) Rules, 1956 — Rule 3, 3(2), 3A
High Courts02 May 2011Allowed
Padam Singh Vs Union of India (UOI) and Others
Uttarakhand High Court · (2011) 05 UK CK 0116
Uttar Pradesh Reorganisation Act, 2000 — Section 73
High Courts02 May 2011Allowed
Chandra Pal Vs Union of India (UOI) and Others
Uttarakhand High Court · (2011) 05 UK CK 0115
Uttar Pradesh Reorganisation Act, 2000 — Section 73
High Courts02 May 2011Allowed
Papendra Kumar Vs Union of India (UOI) and Others
Uttarakhand High Court · (2011) 05 UK CK 0114
Uttar Pradesh Reorganisation Act, 2000 — Section 73
High Courts02 May 2011Allowed
Anupam Dixit Vs State of Uttaranchal (Uttarakhand)
Uttarakhand High Court · (2011) 2 NCC 252 : (2011) 2 UC 1206
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts02 May 2011
Rakesh Kumar Vs Union of India (UOI) and Others
Uttarakhand High Court · (2011) 05 UK CK 0105
Uttar Pradesh Reorganisation Act, 2000 — Section 73