High Courts19 Feb 2011
Century Pulp and Paper Vs Commissioner, Commercial Tax
Uttarakhand High Court · (2011) 1 UD 154 : (2011) 39 VST 6
Uttarakhand Value Added Tax Act, 2005 — Section 30, 34(2), 34(4), 34(6)
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 831 of 1,058
High Courts19 Feb 2011Dismissed
Ravi Chandra Singh Rana Vs Union of India and others
Uttarakhand High Court · (2011) 1 UC 488
Border Security Force Act, 1968 — Section 19(a), 19(b), 20(a), 26, 40Constitution of India, 1950 — Article 226
High Courts18 Feb 2011Allowed
Mohd. Akram Vs State of Uttarakhand and Others
Uttarakhand High Court · AIR 2011 Utt 35
Uttar Pradesh Municipalities Act, 1916 — Section 13, 43, 48(2)
High Courts18 Feb 2011
Pitamber Datt Pandey and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 1 UD 240
Constitution of India, 1950 — Article 229, 229(2)Uttar Pradesh Reorganisation Act, 2000 — Section 74
High Courts18 Feb 2011
Bhanu Pratap Singh and Another Vs State of Uttarakh and Others
Uttarakhand High Court · (2011) 02 UK CK 0052
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 363, 366A
High Courts18 Feb 2011Dismissed
Ramesh alias Mamoo Vs State of Uttrakhand
Uttarakhand High Court · (2011) 2 NCC 89 : (2011) 1 UC 505
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts17 Feb 2011
Indian Oil Corporation Limited Vs Sh. Rishi Kumar Agarwal, Proprietor M/s Rishi Kumar Sushil Kumar, S.K.O./L.D.O. Dealer
Uttarakhand High Court · (2011) 02 UK CK 0086
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts17 Feb 2011
Jagdish Vs Preetam Singh
Uttarakhand High Court · (2011) 02 UK CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 452, 504, 506
High Courts17 Feb 2011
Jot Singh and Others Vs Man Singh
Uttarakhand High Court · (2011) 02 UK CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 427, 504
High Courts17 Feb 2011
Ranbir Singh (deceased) 1/1 Smt. Hardei Vs Board of Revenue U.P. and Others
Uttarakhand High Court · (2011) 02 UK CK 0056
High Courts17 Feb 2011
Nanda Ballabh Pathak Vs State of Uttarakhand and Bharat Ram
Uttarakhand High Court · (2011) 02 UK CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 504, 506
High Courts17 Feb 2011Dismissed
Saurabh Mahajan Vs Ankit Mohan Raturi and State of Uttarakhand
Uttarakhand High Court · (2011) 02 UK CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts17 Feb 2011Dismissed
Chandra Bhusan Batra and Neeta Batra Vs State of Uttarakhand and Balwant Singh Director Balaji Mushrom Pvt. Ltd.
Uttarakhand High Court · (2011) 02 UK CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts17 Feb 2011Dismissed
Jagat Bhusan Batra and Bharat Bhusan Batra Vs State of Uttarakhand and Balwant Singh Director Balaji Mushrom Pvt. Ltd.
Uttarakhand High Court · (2011) 02 UK CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts17 Feb 2011
Anil Kumar Kansal and Puneet Kansal Vs State of Uttarakhand and Virender Pratap Singh
Uttarakhand High Court · (2011) 02 UK CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482
High Courts17 Feb 2011
Ashok Kumar and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2011) 02 UK CK 0006
High Courts17 Feb 2011Dismissed
Smt. Nirdosh Vs State of Uttarakhand and others
Uttarakhand High Court · (2012) 1 UC 60
High Courts15 Feb 2011Dismissed
Ashok Kumar Joshi Vs Utpal Kumar, Secretary, Public Works Department
Uttarakhand High Court · (2011) 02 UK CK 0091
High Courts15 Feb 2011Dismissed
Gunanand Petwal Vs State of Uttaranchal and Others
Uttarakhand High Court · (2011) 02 UK CK 0089
High Courts15 Feb 2011
Rajeev Kumar Vs Dile Ram
Uttarakhand High Court · (2011) 02 UK CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 143, 143(3)