High Courts27 Oct 2010
C.P. Narendra Singh and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 10 UK CK 0066
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 855 of 1,058
High Courts27 Oct 2010
Raju @ Mohd. Mintoo Vs State of Uttarakhand
Uttarakhand High Court · (2010) 10 UK CK 0064
Penal Code, 1860 (IPC) — Section 34, 420, 489A, 489B
High Courts27 Oct 2010Dismissed
Puran Singh Rauthan Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 10 UK CK 0057
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 43
High Courts27 Oct 2010
Hemlata Bhatnagar Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 10 UK CK 0056
High Courts27 Oct 2010Dismissed
State of U.P. and Another Vs Public Services Tribunal and Others
Uttarakhand High Court · (2010) 10 UK CK 0049
Constitution of India, 1950 — Article 311
High Courts27 Oct 2010
Kamal Ram Arya Vs Director General of Police and Others
Uttarakhand High Court · (2010) 10 UK CK 0048
Penal Code, 1860 (IPC) — Section 364, 395, 397Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 1
High Courts27 Oct 2010Allowed
Tejpal Singh Vs State of U.P. and Others
Uttarakhand High Court · (2010) 10 UK CK 0047
Uttar Pradesh Reorganisation Act, 2000 — Section 79, 80
High Courts27 Oct 2010Dismissed
Gordhan Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 10 UK CK 0002
Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts26 Oct 2010Allowed
Mukesh Chandra Raturi and Others Vs State and Others
Uttarakhand High Court · (2011) 3 UC 1616
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)(a)
High Courts26 Oct 2010
Ram Gopal Vs Special Judicial Magistrate and Another
Uttarakhand High Court · (2010) 10 UK CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts26 Oct 2010
Nitin Gupta Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 10 UK CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 406, 498A
High Courts26 Oct 2010Dismissed
Gopal Krishna and Another Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 10 UK CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts26 Oct 2010
Braham Singh Patwal Vs H.N.B. Garhwal University and Another
Uttarakhand High Court · (2010) 10 UK CK 0065
Penal Code, 1860 (IPC) — Section 201, 304B
High Courts26 Oct 2010Dismissed
Gajendra Kumar Sharma Vs General Manager Telecom and Another
Uttarakhand High Court · (2010) 10 UK CK 0055
High Courts26 Oct 2010Allowed
Dr. Mrs. Bharati Rana Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 10 UK CK 0046
High Courts26 Oct 2010
Social Development Foundation Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 10 UK CK 0045
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198
High Courts26 Oct 2010Allowed
State of Uttarakhand and Others Vs Sri Pratap Singh Bhauriyal Nagar Palika Parishad Vs Sri Pratap Singh Bhauriyal and Others
Uttarakhand High Court · (2010) 10 UK CK 0001
High Courts25 Oct 2010
Dr. Nakli Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 2 UC 1338
Constitution of India, 1950 — Article 12, 311
High Courts25 Oct 2010
Pramod Tyagi Vs State of U.P. (now State of Uttarakhand)
Uttarakhand High Court · (2011) 1 NCC 357 : (2011) 3 UC 2105 : (2011) 1 UD 64
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 307, 34, 364A, 386Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)
High Courts25 Oct 2010
Vikas Jain Vs Smt. Deepali @ Ayushi Jain
Uttarakhand High Court · (2010) 10 UK CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 125