COURT ARCHIVE

Uttarakhand High Court judgments

21,155 judgments · page 852 of 1,058

High Courts15 Nov 2010Dismissed

Smt. Saroj Devi Jaiswal and another Vs Addl. District Judge and another

Uttarakhand High Court · (2011) 1 UD 95

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1A, Order 18 Rule 2, Order 18 Rule 4, Order 7 Rule 14

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High Courts12 Nov 2010

Jubair Vs District Magistrate

Uttarakhand High Court · (2010) 11 UK CK 0061

Arms Act, 1959 — Section 17Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323

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High Courts12 Nov 2010Allowed

Siddheshwari Paper Udyog Vs Union of India (UOI) and Others

Uttarakhand High Court · (2010) 11 UK CK 0060

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High Courts12 Nov 2010

Tejpal Singh Vs State of Uttaranchal (Uttarakhand)

Uttarakhand High Court · (2011) 1 NCC 630 : (2011) 3 UC 1639 : (2010) 2 UD 565

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 302, 34, 393

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High Courts12 Nov 2010

Mahendra Mini Bus Owners/Operators Welfare Society Vs State of Uttarakhand and Others

Uttarakhand High Court · (2010) 11 UK CK 0010

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High Courts12 Nov 2010

Bahroj Vs District Magistrate

Uttarakhand High Court · (2010) 11 UK CK 0009

Arms Act, 1959 — Section 17Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323

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High Courts11 Nov 2010Allowed

Smt. Sadhna Vs Sushil Kumar

Uttarakhand High Court · (2010) 3 UC 2109

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13

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High Courts11 Nov 2010Allowed

Abhay Kumar Pandey Vs State of Uttarakhand

Uttarakhand High Court · (2010) 11 UK CK 0073

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High Courts11 Nov 2010

Charanjeet Singh Kohli Vs Yatish Joshi

Uttarakhand High Court · (2010) 11 UK CK 0072

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 143(3)

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High Courts11 Nov 2010

Charanjeet Singh Kohli Vs Himmat Singh

Uttarakhand High Court · (2010) 11 UK CK 0071

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 143(3)

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High Courts11 Nov 2010Allowed

Smt. Renu Vs Rakesh Kannojia

Uttarakhand High Court · (2011) 1 NCC 328 : (2010) 3 UC 2112

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 27, 9Penal Code, 1860 (IPC) — Section 307, 34, 498

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High Courts11 Nov 2010Allowed

Sadhna Vs Sushil Kumar

Uttarakhand High Court · (2011) 2 DMC 360

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13

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High Courts10 Nov 2010

Krishna Nand Joshi and Navin Chandra Joshi Vs State of Uttarakhand

Uttarakhand High Court · (2010) 3 UC 2004

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High Courts10 Nov 2010

Deepak Malik Vs State of Uttarakhand and Others

Uttarakhand High Court · (2010) 11 UK CK 0083

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High Courts10 Nov 2010Allowed

Govind Ballabh Joshi Vs State of Uttarachal and Others

Uttarakhand High Court · (2010) 3 UC 2002

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High Courts10 Nov 2010Allowed

Ram Bishwas, Lakhai Bishwas, Love Bishwas and Kushal Bishwas Vs State of Uttarakhand

Uttarakhand High Court · (2010) 11 UK CK 0075

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High Courts10 Nov 2010Allowed

Nirmal Haldhar Vs The State

Uttarakhand High Court · (2010) 11 UK CK 0074

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 376, 395

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High Courts10 Nov 2010Dismissed

Sukh Ram Vs Incharge District Judge and Another

Uttarakhand High Court · (2010) 11 UK CK 0065

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3

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High Courts10 Nov 2010Dismissed

Virendra Kumar Banga Vs Sudhakar Chandola

Uttarakhand High Court · (2010) 11 UK CK 0063

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High Courts10 Nov 2010

Smt. Sushila Rawat and Another Vs Director School Education, Govt. of Uttarakhand and Another

Uttarakhand High Court · (2010) 11 UK CK 0062

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