High Courts04 Jan 2011
Atul Kumar Gupta Additional District Magistrate Vs Election Tribunal/Addl. District Judge
Uttarakhand High Court · (2011) 01 UK CK 0064
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 7 Rule 11
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 836 of 1,058
High Courts04 Jan 2011
Smt. Radhuli Devi Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 01 UK CK 0062
High Courts04 Jan 2011
Air Marshal Kanwar Dalinderjit Singh, PVSM, AVSM (Retd.) Vs State of Uttarakhand
Uttarakhand High Court · (2011) 1 UC 202
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 323, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts04 Jan 2011
Narayan Singh Vs State of Uttarakhand
Uttarakhand High Court · (2011) 1 UC 210 : (2011) 2 UD 375
Penal Code, 1860 (IPC) — Section 306
High Courts04 Jan 2011
Dharmendra Vs State of Uttarakhand
Uttarakhand High Court · (2011) 01 UK CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 376, 506
High Courts04 Jan 2011Allowed
Salman Vs State of Uttarakhand
Uttarakhand High Court · (2011) 01 UK CK 0054
Uttarakhand Protection of Cow Progency Act, 2007 — Section 11, 3, 5
High Courts04 Jan 2011
Navin Ram Vs State of Uttarakhand
Uttarakhand High Court · (2011) 01 UK CK 0039
Penal Code, 1860 (IPC) — Section 120B, 170, 177, 419, 420
High Courts04 Jan 2011
Nanda Ballabh Vs State of Uttarakhand
Uttarakhand High Court · (2011) 01 UK CK 0031
Penal Code, 1860 (IPC) — Section 323, 354, 452, 504, 506
High Courts04 Jan 2011
Hansi Vs State of Uttarakhand
Uttarakhand High Court · (2011) 01 UK CK 0026
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts04 Jan 2011Dismissed
Ashok Kumar Kurichh Vs State of Uttarakhand
Uttarakhand High Court · (2012) 1 Crimes 119 : (2011) 1 UC 541 : (2011) 1 UC 203
Criminal Procedure Code, 1973 (CrPC) — Section 258Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Jan 2011Allowed
Kamal Singh Vs State of Uttarakhand and others
Uttarakhand High Court · (2011) 1 UD 456
Constitution of India, 1950 — Article 243H
High Courts04 Jan 2011Allowed
Salim @ Lalle Vs State of Uttarakhand
Uttarakhand High Court · (2011) 1 UC 224
Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts04 Jan 2011Allowed
Dinesh Kumar Vs State of Uttarakhand
Uttarakhand High Court · (2011) 01 UK CK 0008
Prevention of Corruption Act, 1988 — Section 13, 13(1), 7
High Courts04 Jan 2011Allowed
Muneer Alam Vs State of Uttarakhand
Uttarakhand High Court · (2011) 01 UK CK 0007
Penal Code, 1860 (IPC) — Section 307, 452
High Courts04 Jan 2011
Devendra Joshi Vs Union of India (UOI) and Others
Uttarakhand High Court · (2011) 131 FLR 176 : (2011) 1 UC 385 : (2011) 1 UD 15
Constitution of India, 1950 — Article 12, 14, 16
High Courts04 Jan 2011
Bhagat Ram Vs Basanti Devi and Others
Uttarakhand High Court · AIR 2011 Utt 36
Succession Act, 1925 — Section 372, 383, 384
High Courts03 Jan 2011Dismissed
State of Uttar Pradesh (Now, State of Uttarakhand) Vs Dinesh Kumar, Shashipal @ Sonu, Smt. Atri Devi and Hukumchandra
Uttarakhand High Court · (2011) 1 UC 546
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 315, 378Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts03 Jan 2011Allowed
Deepak Gupta Vs State of Uttaranchal (now State of Uttarakhand)
Uttarakhand High Court · (2011) 1 UC 549
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 379, 427
High Courts03 Jan 2011Dismissed
Ram Krishna Ji Dravane Vs State of U.P.
Uttarakhand High Court · (2011) 2 NCC 85 : (2011) 1 UC 551
Criminal Procedure Code, 1973 (CrPC) — Section 164, 207, 313, 374Penal Code, 1860 (IPC) — Section 363, 366, 376Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts03 Jan 2011
Chandrabhaan and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2011) 01 UK CK 0061