High Courts16 Mar 2011
Dr. Jagdish Chandra Ghildiyal Vs State of Uttarakhand and Another
Uttarakhand High Court · (2011) 3 UC 2387 : (2011) 1 UD 153
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 825 of 1,058
High Courts16 Mar 2011
Sonal Kukreti Vs Mayur Kukreti
Uttarakhand High Court · AIR 2011 Utt 65 : (2011) 3 DMC 683
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 18, 115, 115(1), 115(2)Constitution of India, 1950 — Article 226, 227Family Courts Act, 1984 — Section 10, 19, 19(1), 19(5)
High Courts16 Mar 2011Allowed
Kando Devi Vs Union of India (UOI) and Others
Uttarakhand High Court · (2011) 03 UK CK 0054
High Courts16 Mar 2011Dismissed
Km. Nisha Vs State of Uttarakhand and Another
Uttarakhand High Court · (2011) 03 UK CK 0043
High Courts16 Mar 2011
Nandan Singh Vs State of Uttar Pradesh Now State of Uttarakhand
Uttarakhand High Court · (2011) 03 UK CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302, 307, 34Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts16 Mar 2011Dismissed
Shiv Ram Vs State of Uttarakhand and Constable Prem Singh
Uttarakhand High Court · (2011) 03 UK CK 0016
High Courts16 Mar 2011Dismissed
Laxmi Sugar Mills Company Ltd. Vs State of Uttarakhand and others
Uttarakhand High Court · (2011) 3 UC 2200 : (2011) 1 UD 344
Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 12, 12(3), 15, 15(4), 2Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Rules, 1954 — Rule 22
High Courts16 Mar 2011Dismissed
M/s Hindustan Petroleum Corporation Ltd. and Another Vs Baba Nihal Singh
Uttarakhand High Court · (2011) 1 UD 392
Arbitration and Conciliation Act, 1996 — Section 8(1), 8(2), 8(4)Contract Act, 1872 — Section 230
High Courts15 Mar 2011
Babu @ Vijay Kumar Vs State of U.P (now State of Uttarakhand)
Uttarakhand High Court · (2011) 1 NCC 735 : (2011) 2 UC 919 : (2011) 1 UD 261
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 25, 7A
High Courts15 Mar 2011
Rajendra Singh Arya Vs State of Uttarakhand and U.P. Public Service Commission
Uttarakhand High Court · (2011) 03 UK CK 0118
Constitution of India, 1950 — Article 226
High Courts15 Mar 2011Dismissed
Vishwanath Agarwal Vs Smt. Tara Sati and Smt. Champta Sati
Uttarakhand High Court · (2011) 2 UC 966
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts14 Mar 2011Dismissed
Kalam Singh and Another Vs Chairman/Managing Director Uttarakhand Power Corporation and Another
Uttarakhand High Court · (2011) 03 UK CK 0086
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts14 Mar 2011Allowed
Godhan Singh Jalal and Smt. Gayatri Devi Vs Shri Kishan Singh Bisht
Uttarakhand High Court · (2011) 2 DMC 862 : (2011) 3 UC 2361 : (2011) 2 UC 948 : (2011) 1 UD 263
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A, 504
High Courts14 Mar 2011
Padam Ravinder Jeet Singh and Others Vs Assistant Collector Ist Class/Sub Divisional Magistrate
Uttarakhand High Court · (2011) 03 UK CK 0040
High Courts14 Mar 2011
State of Uttarakhand Vs Chandra Shekhar Joshi
Uttarakhand High Court · (2011) 03 UK CK 0028
High Courts11 Mar 2011Dismissed
State of U.P. Vs State Public Services Tribunal, Sri Ram Prasad Tamta, Divisional Forests Officer, Soil Conservation, Forest Division and Principal Chief Conservator of Forests
Uttarakhand High Court · (2012) 1 UC 124 : (2011) 1 UD 146
High Courts11 Mar 2011Allowed
Kashmir Singh and Others Vs State of U.P. and Others
Uttarakhand High Court · (2011) 03 UK CK 0085
Civil Procedure Code, 1908 (CPC) — Section 151, 152Land Acquisition Act, 1894 — Section 13A, 18
High Courts11 Mar 2011Allowed
State of Uttaranchal Vs Balwant Singh and Others
Uttarakhand High Court · (2011) 03 UK CK 0084
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11(1)
High Courts10 Mar 2011Dismissed
Singla Realters Ltd. Vs Municipal Board Parishad and Others
Uttarakhand High Court · AIR 2011 Utt 41 : (2011) 4 ARBLR 39
Arbitration and Conciliation Act, 1996 — Section 9Constitution of India, 1950 — Article 226Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 2, 3(1)
High Courts10 Mar 2011
Mohmmad Shahnawaz and Others Vs State of Uttarakhand and Another
Uttarakhand High Court · (2011) 03 UK CK 0109