High Courts03 Jan 2011
Lalit Kumar, Km. Lalita Manwal Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 01 UK CK 0042
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 837 of 1,058
High Courts03 Jan 2011Allowed
Sri Deepak Verma and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 2 RCR(Rent) 487
Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3
High Courts03 Jan 2011
Sri Ratan Prakash Vs Union of India (UOI) and Others
Uttarakhand High Court · (2011) 01 UK CK 0032
Right to Information Act, 2005 — Section 6
High Courts03 Jan 2011Allowed
Anil Kumar Vs State of Uttaranchal and Others
Uttarakhand High Court · (2011) 1 UC 401
Constitution of India, 1950 — Article 14, 16, 16(3), 5
High Courts03 Jan 2011
Rahki and Others Vs State of Uttarakhand and Vidut Vad alias Vidhyadhar Ved
Uttarakhand High Court · (2011) 01 UK CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 323, 452, 504, 506
High Courts03 Jan 2011Dismissed
Pappu Khan and Bhuri Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 1 NCC 461 : (2011) 1 UC 196
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 301, 302, 304B
High Courts03 Jan 2011Allowed
Deepak Gupta and Shyam Dutt Pandey Vs State of Uttaranchal (now State of Uttarakhand), Civil Judge (Jr. Division)/Judicial Magistrate and Jeewan Singh Khetwal
Uttarakhand High Court · (2011) 2 NCC 46 : (2011) 1 UC 549
Criminal Procedure Code, 1973 (CrPC) — Section 197(1), 482Penal Code, 1860 (IPC) — Section 379, 427
High Courts03 Jan 2011Dismissed
Puran Chandra Kandpal and Sanjay Kandpal Vs State of Uttarakhand and Shri Girish Chandra Joshi
Uttarakhand High Court · (2011) 1 UC 464
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts30 Dec 2010
Sajid @ Khadak Singh and Others Vs State of Uttarakhand and Ilamchandra
Uttarakhand High Court · (2010) 12 UK CK 0193
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 427, 452, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts30 Dec 2010
Dinesh Singh Negi Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 12 UK CK 0192
High Courts30 Dec 2010Allowed
Mohd. Usmaan Vs State of Uttarakhand
Uttarakhand High Court · (2010) 12 UK CK 0032
Penal Code, 1860 (IPC) — Section 34
High Courts30 Dec 2010Dismissed
Sachiv/General Manager, District Cooperative Bank Ltd. Tehri Garhwal Vs The Presiding Officer and others
Uttarakhand High Court · (2011) 1 UD 235
High Courts30 Dec 2010Dismissed
Nazakat Hussain and others Vs Prabhu Dayal and others
Uttarakhand High Court · (2011) 1 UD 231
Banaras State Tenancy Act, 1949 — Section 30(2)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Limitation Act, 1963 — Section 5
High Courts29 Dec 2010
Man Singh Vs State of Uttarkhand
Uttarakhand High Court · (2011) 1 NCC 354 : (2011) 3 UC 2125
Criminal Procedure Code, 1973 (CrPC) — Section 299Penal Code, 1860 (IPC) — Section 302
High Courts29 Dec 2010
Duggal Research and Education Society (DRESS Society) Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 12 UK CK 0194
High Courts29 Dec 2010
M-I Overseas Limited. Vs Deputy Director of Income Tax and Another
Uttarakhand High Court · (2010) 12 UK CK 0133
Income Tax Act, 1961 — Section 147, 148
High Courts29 Dec 2010
Precision Energy Services Limited Vs Deputy Director of Income Tax and Another
Uttarakhand High Court · (2010) 12 UK CK 0132
Income Tax Act, 1961 — Section 139, 142(1), 143(2), 143(3), 147
High Courts29 Dec 2010Allowed
Dr. Dhirendra Singh Garbyal Vs State of Uttarakhand
Uttarakhand High Court · (2010) 12 UK CK 0131
High Courts29 Dec 2010Allowed
Suresh Chandra and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 12 UK CK 0092
Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 230
High Courts29 Dec 2010Disposed Off
Halliburton Offshore Services Inc. Vs Deputy Director of Income Tax and Others
Uttarakhand High Court · (2010) 12 UK CK 0069
Income Tax Act, 1961 — Section 147, 148