High Courts28 Apr 2011Dismissed
Sudhir Kaushik Vs The District Judge and Others
Uttarakhand High Court · (2011) 04 UK CK 0016
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 819 of 1,058
High Courts27 Apr 2011
Vijay Chandra Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 04 UK CK 0086
High Courts27 Apr 2011
Bharti Chhetri Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 04 UK CK 0063
Constitution of India, 1950 — Article 311
High Courts27 Apr 2011Allowed
Balam Singh and Dhyan Singh Vs State of Uttaranchal (now State of Uttarakhand)
Uttarakhand High Court · (2011) 04 UK CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 201, 300, 302, 304, 34
High Courts27 Apr 2011Allowed
Jasveer Singh @ Jassa and Babu Vs State of U.P. (now Uttarakhand)
Uttarakhand High Court · (2011) 04 UK CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 201, 302, 34, 364Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts27 Apr 2011
Jagdish Chandra Kandpal and Others Vs Uttarakhand Public Service Commission and Others
Uttarakhand High Court · (2011) 04 UK CK 0032
High Courts27 Apr 2011Dismissed
Ashutosh Bhatt and Tara Chandra Ghildiyal and Others Vs Uttarakhand Public Service Commission
Uttarakhand High Court · (2011) 3 UC 2241 : (2011) 1 UD 586
High Courts26 Apr 2011
Jaswant Ram Vs Uttarakhand Environment Protection and Pollution Control Board and Others
Uttarakhand High Court · (2011) 04 UK CK 0064
High Courts26 Apr 2011Allowed
Sanjay Mahrotra Vs State of Uttarakhand
Uttarakhand High Court · (2011) 04 UK CK 0036
Penal Code, 1860 (IPC) — Section 307, 504
High Courts26 Apr 2011Allowed
Nitin Singhal Vs State of U.P. (now State of Uttarakhand)
Uttarakhand High Court · (2011) 04 UK CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 34, 394, 411Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts26 Apr 2011Allowed
Smt. Madhu Chauhan Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 2 UD 65
Constitution of India, 1950 — Article 154, 166, 166(1), 166(3), 226Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 22, 29, 29(3)
High Courts25 Apr 2011
Smt Savitri Rana and Raj Kishore Saxena Vs State of Uttarakhand and Shri Ramesh Chandra Rana
Uttarakhand High Court · (2011) 04 UK CK 0079
Constitution of India, 1950 — Article 226
High Courts25 Apr 2011
Shri Sandeep Verma Vs State of Uttarakhand
Uttarakhand High Court · (2011) 04 UK CK 0051
High Courts25 Apr 2011Dismissed
Samson Peter, Rajnish @ Titu and Pappu Pokhariyal Vs State of Uttranchal (now ''Uttarakhand'')
Uttarakhand High Court · (2011) 2 NCC 317 : (2011) 3 UC 2307 : (2011) 1 UD 469
Criminal Procedure Code, 1973 (CrPC) — Section 164, 207, 313, 374Penal Code, 1860 (IPC) — Section 34, 366, 376, 376(2)
High Courts25 Apr 2011Allowed
Rajeev Kumar Vs State of Uttarakhand and another
Uttarakhand High Court · (2011) 3 UC 2271 : (2011) 1 UD 481
Notary Rules, 1956 — Rule 8(4), 8(B)
High Courts25 Apr 2011Allowed
Smt. Champa Devi and Others Vs State Of Uttaranchal (Uttarakhand)
Uttarakhand High Court · (2011) 2 NCC 557
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A
High Courts22 Apr 2011Allowed
Anupama Pandey Vs Ashutosh Pandey
Uttarakhand High Court · (2011) 2 DMC 586
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 25, 27
High Courts22 Apr 2011
A. Ganesh Reddy Vs C.B.I., SPEDehradun
Uttarakhand High Court · (2011) 04 UK CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 12, 13(1), 13(2), 7
High Courts22 Apr 2011Dismissed
Kumaon Mandal Vikas Nigam Limited Vs Presiding Officer and Others
Uttarakhand High Court · (2011) LLR 797
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K