High Courts29 Dec 2010Disposed Off
Weatherford Oil Tools M.E.Limited. Vs Deputy Director of Income Tax and Others
Uttarakhand High Court · (2011) 202 TAXMAN 61
Income Tax Act, 1961 — Section 147, 148
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 838 of 1,058
High Courts29 Dec 2010Dismissed
Shannu @ Guddu @ Mehfooz Ali and Another Vs State of Uttarakhand
Uttarakhand High Court · (2010) 2 NCC 18
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 20, 7A
High Courts29 Dec 2010
Visarjan Kumar Dwivedi Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 12 UK CK 0038
High Courts29 Dec 2010
Smt. Madhubala Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 12 UK CK 0037
High Courts29 Dec 2010
Uttar Pradesh Financial Corporation Vs Hanu Motel Pvt. Ltd. and Others
Uttarakhand High Court · AIR 2011 Utt 45
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(2)Companies Act, 1956 — Section 291Limitation Act, 1963 — Article 62
High Courts28 Dec 2010
Raghuvir Singh and Others Vs State and Others
Uttarakhand High Court · (2010) 12 UK CK 0149
High Courts28 Dec 2010
Uttarakhand Janta Sangharsh Morcha Vs State of Uttarakhand and Others Mohd. Ishaque Vs Union of India and Others
Uttarakhand High Court · (2011) 1 UD 19
Land Acquisition Act, 1894 — Section 23(2), 39, 40, 41, 42Sick Industrial Companies (Special Provisions) Act, 1985 — Section 19, 19(3), 32Uttar Pradesh Urban Planning and Development Act, 1973 — Section 53
High Courts28 Dec 2010
Weatherford Asia Pacific Pte. Ltd. Vs Deputy Director of Income Tax and Another
Uttarakhand High Court · (2010) 12 UK CK 0129
Income Tax Act, 1961 — Section 115A, 142(1), 143(2), 147, 148
High Courts28 Dec 2010
Devi Lal Sah Vs The State of Uttarakhand
Uttarakhand High Court · (2010) 12 UK CK 0105
High Courts28 Dec 2010Allowed
Kishan Singh, Bhotiya and Maya Ram Vs State of U.P. (now State of Uttarakhand)
Uttarakhand High Court · (2010) 12 UK CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34
High Courts28 Dec 2010
Narendra Kumar and Others Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 12 UK CK 0039
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468
High Courts27 Dec 2010Allowed
Bakhtawar Singh and Others Vs Deputy Director of Consolidation and Others
Uttarakhand High Court · (2011) 1 UD 127
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 229B, 4, 48Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 210
High Courts27 Dec 2010Dismissed
State of Uttar Pradesh (Now State of Uttarakhand) Vs Irshad
Uttarakhand High Court · (2010) 12 UK CK 0127
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 378Evidence Act, 1872 — Section 26Penal Code, 1860 (IPC) — Section 201, 302
High Courts27 Dec 2010
Vishwajeet Majhi Vs State of Uttarakhand and Another
Uttarakhand High Court · (2011) 3 UC 2124 : (2011) 1 UD 17
High Courts27 Dec 2010
Varco International Pte Limited Vs The Assistant Director of Income Tax
Uttarakhand High Court · (2010) 12 UK CK 0091
Income Tax Act, 1961 — Section 142(1), 143(2), 147, 148
High Courts27 Dec 2010
Commissioner of C. Ex. Vs Vision Mattel Aids Pvt. Ltd.
Uttarakhand High Court · (2011) 264 ELT 323
Central Excise Rules, 1944 — Rule 173Q, 209ACentral Excises and Salt Act, 1944 — Section 11AC
High Courts27 Dec 2010Dismissed
Mumtaz Ahmad Vs Mohd. Usman and others
Uttarakhand High Court · (2011) 3 UC 2094 : (2011) 1 UD 84
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts24 Dec 2010Dismissed
Panwar Stone Crusher Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 12 UK CK 0195
Constitution of India, 1950 — Article 226
High Courts24 Dec 2010Dismissed
Surjeet Singh Vs State of Uttaranchal
Uttarakhand High Court · (2010) 12 UK CK 0167
Criminal Procedure Code, 1973 (CrPC) — Section 157, 207, 313, 374Penal Code, 1860 (IPC) — Section 302
High Courts24 Dec 2010
Zubair Vs State and Others
Uttarakhand High Court · (2010) 12 UK CK 0151
Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3