COURT ARCHIVE

Uttarakhand High Court judgments

21,157 judgments · page 822 of 1,058

High Courts05 Apr 2011Dismissed

State Vs Himalayan Institute of Medical Science and others

Uttarakhand High Court · (2011) 3 UC 2322 : (2011) 1 UD 497

General Clauses Act, 1897 — Section 21University Grants Commission Act, 1956 — Section 2, 3Uttar Pradesh State Universities Act, 1973 — Section 37, 37(2), 37(8), 37(9)

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High Courts04 Apr 2011Dismissed

Dr. Brij Pal Tyagi Vs Union of India (UOI) and Others

Uttarakhand High Court · (2011) 04 UK CK 0045

Central Universities Act, 2009 — Section 4

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High Courts04 Apr 2011Dismissed

Ram Sumer and Others Vs State of Uttarakhand and Prem Pal

Uttarakhand High Court · (2011) 2 NCC 173 : (2011) 1 UD 401

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 147, 302, 304, 323, 324

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High Courts01 Apr 2011Dismissed

Khimanand Giri Vs State of Uttaranchal (Now State of Uttarakhand

Uttarakhand High Court · (2011) 04 UK CK 0057

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 300, 302, 304, 308

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High Courts01 Apr 2011Allowed

Smt. Mamta Bhatt Vs Atul Bhatt

Uttarakhand High Court · (2011) 04 UK CK 0056

Hindu Marriage Act, 1955 — Section 13B, 13B(2)

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High Courts01 Apr 2011

Padam Singh Chainsar Vs State of Uttaranchal (now State of Uttarakhand)

Uttarakhand High Court · (2011) CriLJ 2972

Criminal Procedure Code, 1973 (CrPC) — Section 164, 207, 313, 374Penal Code, 1860 (IPC) — Section 363, 366, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts31 Mar 2011Dismissed

State of U.P. (Now State of Uttarakhand) Vs Gurbachan Lal (since deceased) and Others

Uttarakhand High Court · (2011) 1 NCC 877 : (2011) 1 UD 311

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts31 Mar 2011

Km. Kavita Bishwas Vs Mahanand Bishwas

Uttarakhand High Court · (2011) 03 UK CK 0124

Family Courts Act, 1984 — Section 19Hindu Adoptions and Maintenance Act, 1956 — Section 20, 25

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High Courts31 Mar 2011Allowed

Prakash Chandra Vs Smt. Janki Arya and Shri Vinod Kumar Arya

Uttarakhand High Court · (2011) 2 DMC 173 : (2011) 1 UD 321

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 13(1)

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High Courts31 Mar 2011Dismissed

The Oriental Insurance Company Limited Vs Pankaj Singh Jantwal and Others

Uttarakhand High Court · (2011) 2 UD 94

Motor Vehicles Act, 1988 — Section 163A, 166, 173

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High Courts30 Mar 2011Allowed

Manoj Kumar and Smt. Neelam Shilang Vs State of Uttaranchal (Now State of Uttarakhand)

Uttarakhand High Court · (2011) 2 NCC 1

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Evidence Act, 1872 — Section 25, 32Penal Code, 1860 (IPC) — Section 120B, 302, 34

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High Courts29 Mar 2011

Akhilesh Kumar Vs Smt. Sarita

Uttarakhand High Court · (2011) 2 UC 1396 : (2011) 2 UD 23

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts29 Mar 2011Allowed

V.S. Rajput Vs State of Uttarakhand and Another

Uttarakhand High Court · (2011) 03 UK CK 0052

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High Courts29 Mar 2011

Anil Dhyani Vs State of Uttarakhand

Uttarakhand High Court · (2011) 03 UK CK 0051

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 147, 148, 304, 323, 506

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High Courts29 Mar 2011

Smt. Satyeshwari and Others Vs Bhim Singh Rawat and Another

Uttarakhand High Court · (2011) 03 UK CK 0025

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High Courts28 Mar 2011

Kanti Prasad Dadpuri and Others Vs State of Uttarakhand and Another

Uttarakhand High Court · (2011) 03 UK CK 0081

Constitution of India, 1950 — Article 14Uttar Pradesh Intermediate Education Act, 1921 — Section 16F, 16FFUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 2(1), 3(2)

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High Courts28 Mar 2011Dismissed

Saumya Badhani and Others Vs State of Uttarakhand and Another

Uttarakhand High Court · (2011) 03 UK CK 0058

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 320, 323, 498A, 504, 506

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High Courts28 Mar 2011Dismissed

Vipin Kumar Vs State of Uttaranchal (now State of Uttarakhand)

Uttarakhand High Court · (2012) CriLJ 141 : (2011) 1 NCC 798 : (2012) 1 UC 106

Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 120B, 302, 34

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High Courts27 Mar 2011

Maya Dixit Vs State of Uttarakhand and others

Uttarakhand High Court · (2011) 03 UK CK 0003

Uttar Pradesh Reorganisation Act, 2000 — Section 67Uttaranchal Minor Minerals Concession Rules, 2001 — Rule 12(1), 12(2), 19(2), 27, 27A

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High Courts26 Mar 2011Dismissed

Shompal Vs State of Uttarakhand

Uttarakhand High Court · (2011) 2 NCC 286 : (2011) 2 NCC 117 : (2011) 2 UC 901 : (2011) 1 UD 324

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Evidence Act, 1872 — Section 25 , 27

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