High Courts28 Sept 2010
Pramod Kumar Vs Kishan Lal
Uttarakhand High Court · (2010) 09 UK CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 143(3)
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 863 of 1,058
High Courts28 Sept 2010
Vijay Kumar and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 09 UK CK 0032
High Courts28 Sept 2010Allowed
Ram Bhul Vs State of Uttarakhand
Uttarakhand High Court · (2010) 09 UK CK 0009
High Courts28 Sept 2010Dismissed
Shree Dev Bhoomi Institute of Education, Science and Technology Vs Union of India (UOI) and Others
Uttarakhand High Court · (2010) 09 UK CK 0001
High Courts27 Sept 2010
Subhash Chandra Vs Ram Prasad Dhiman and Another
Uttarakhand High Court · (2010) 3 UC 1791
Uttar Pradesh Reorganisation Act, 2000 — Section 28, 35Workmens Compensation Act, 1923 — Section 30
High Courts27 Sept 2010Allowed
Amar Singh @ Anand Singh Dhami Vs State of Uttarakhand
Uttarakhand High Court · (2011) 2 DMC 88 : (2010) 3 UC 1793 : (2010) 3 UC 1657
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 306, 506
High Courts27 Sept 2010Allowed
Zhou Zhen Hong Vs State of Uttarakhand
Uttarakhand High Court · (2010) 3 UC 1656
High Courts27 Sept 2010Allowed
Jaswant Singh, Diwan Singh (since deceased) and Jarnail Singh Vs State of U.P. (now State of Uttarakhand)
Uttarakhand High Court · (2011) 1 NCC 584 : (2010) 3 UC 1992 : (2010) 2 UD 578
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 34Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts27 Sept 2010
Ram Avatar Nirdoshi Vs Additional District Judge and Others
Uttarakhand High Court · (2010) 09 UK CK 0004
High Courts24 Sept 2010Dismissed
Ram Sewak Mahato Vs State of Uttarakhand
Uttarakhand High Court · (2010) 3 UC 1660
Criminal Procedure Code, 1973 (CrPC) — Section 164, 207, 313, 315Penal Code, 1860 (IPC) — Section 302, 394, 411
High Courts24 Sept 2010Dismissed
State of Uttaranchal Vs Baldhar and Others
Uttarakhand High Court · (2010) 09 UK CK 0152
Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 Sept 2010
Smt. Vrinda Sharma Vs Vishal Sharma
Uttarakhand High Court · (2010) 09 UK CK 0086
High Courts24 Sept 2010Allowed
Smt. Kamaljeet Kaur Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 09 UK CK 0077
High Courts24 Sept 2010Allowed
State of Uttarakhand and Others Vs Rishipal Singh and Another
Uttarakhand High Court · (2010) 3 UC 1658
High Courts23 Sept 2010Allowed
P.R. Kathuria Vs State of Uttaranchal and Another
Uttarakhand High Court · (2010) 3 UC 1684
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 415, 420
High Courts23 Sept 2010Allowed
Amit Kumar Vs The State
Uttarakhand High Court · (2010) 3 UC 1669
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 52, 55, 57, 8
High Courts23 Sept 2010Dismissed
Dinesh Chandra (deceased) and Others Vs Suresh Chandra
Uttarakhand High Court · (2010) 3 UC 1667
High Courts23 Sept 2010Dismissed
Pulkit jain Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 3 UC 1665
Penal Code, 1860 (IPC) — Section 307, 504, 506
High Courts23 Sept 2010Allowed
Devanand Sharma and Others Vs State of Uttaranchal and Another
Uttarakhand High Court · (2011) 1 NCC 530 : (2011) 2 UC 1563
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120(B), 406, 415, 420, 503
High Courts23 Sept 2010Allowed
Dr. Narseen Fatima Kazmi Vs State and Others
Uttarakhand High Court · (2010) 09 UK CK 0163