High Courts26 Mar 2011
The New India Assurance Company Ltd. Vs Smt. Saroj Negi and Others Smt. Saroj Negi and Others Vs The New India Assurance Company Ltd.
Uttarakhand High Court · (2011) 2 UC 831
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 823 of 1,058
High Courts26 Mar 2011Dismissed
Lal Chand Shyam Kumar and Another Vs Wasim Ahmed and Another
Uttarakhand High Court · (2011) 03 UK CK 0013
High Courts25 Mar 2011
Gajraj Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 03 UK CK 0123
Right to Information Act, 2005 — Section 19(1), 2
High Courts25 Mar 2011Allowed
Abbal Singh Bhandari Vs State of Uttarakhand
Uttarakhand High Court · (2011) 3 DMC 523 : (2011) 1 NCC 709 : (2011) 3 UC 2382 : (2011) 1 UD 180
Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 313, 374Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113(B)
High Courts25 Mar 2011
Dhirendra Prasad Balodi Vs Prescribed Authority and Another
Uttarakhand High Court · (2011) 03 UK CK 0045
Kumaun and Garhwal Water (Collection, Retention and Distribution) Act, 1975 — Section 10, 6, 8
High Courts25 Mar 2011
Shiv Ram alias Shiv Raj Ram and Naresh Ram Vs State of Uttarakahnd
Uttarakhand High Court · (2011) 2 NCC 294 : (2011) 2 UC 848
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374Penal Code, 1860 (IPC) — Section 302, 302(34), 307, 307(34), 34
High Courts24 Mar 2011Dismissed
The Oriental Insurance Company Ltd. Vs Pawan Kumar and Others
Uttarakhand High Court · (2011) 4 TAC 154 : (2011) 2 UC 807
Motor Vehicles Act, 1988 — Section 170
High Courts24 Mar 2011Allowed
Smt. Shanti Devi Vs Dr. Neeraj Sardana and Others
Uttarakhand High Court · (2011) 03 UK CK 0074
Civil Procedure Code, 1908 (CPC) — Section 24, 24(1)
High Courts24 Mar 2011Dismissed
Gul Hasan Vs State of Uttarakhand
Uttarakhand High Court · (2011) 1 NCC 773 : (2011) 3 UC 2354 : (2011) 1 UD 265
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 34, 506
High Courts24 Mar 2011
Punit Pathak Vs Smt. Sweta Pathak
Uttarakhand High Court · (2011) 03 UK CK 0029
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 10, 24
High Courts24 Mar 2011Allowed
Smt. Uma Dabar Vs Ashok Kumar Dabar
Uttarakhand High Court · (2011) 2 UC 908
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 12, 13
High Courts23 Mar 2011Dismissed
State of Uttaranchal (Uttarakhand) Vs Sanjay Bahal, Rajnish Bansal and Israil George
Uttarakhand High Court · (2011) 2 UC 915
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 378Penal Code, 1860 (IPC) — Section 201, 302, 34, 354
High Courts23 Mar 2011Dismissed
Usha Saxena Vs Divisional Forest Officer, Tarai Kendriya Van Prabhag and Another
Uttarakhand High Court · (2011) 2 UC 942
Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 2C
High Courts23 Mar 2011Allowed
Smt. Ramwati Vs Chandra Gopal and Others
Uttarakhand High Court · (2011) 113 RD 526 : (2011) 2 UC 853
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 157A, 157A(4), 157AA
High Courts23 Mar 2011
Smt. Uma Prakash Vs National Aids Control Organisation (NACO) and Others
Uttarakhand High Court · (2011) 03 UK CK 0031
High Courts22 Mar 2011Dismissed
Ompal Sharma Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 03 UK CK 0122
Constitution of India, 1950 — Article 14, 311(2)
High Courts22 Mar 2011Dismissed
Kailash Ram alias Kalua Vs State of U.P. (Now State of Uttarakhand)
Uttarakhand High Court · (2011) 1 NCC 818 : (2012) 1 UC 71 : (2011) 1 UD 186
Criminal Procedure Code, 1973 (CrPC) — Section 164, 207, 313, 374Penal Code, 1860 (IPC) — Section 201, 302
High Courts22 Mar 2011
Ravindra Singh Bisht Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 03 UK CK 0067
Uttar Pradesh Police Regulations, 1948 — Regulation 537
High Courts22 Mar 2011Dismissed
State of Uttar Pradesh Vs Harvinder Singh@ Manga
Uttarakhand High Court · (2011) 03 UK CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 378Penal Code, 1860 (IPC) — Section 302Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts22 Mar 2011Dismissed
Smt. Bhuwaneshwari Devi Vs Accountant General (A and E) West Bengal and Others
Uttarakhand High Court · (2011) 03 UK CK 0034
Constitution of India, 1950 — Article 226