COURT ARCHIVE

Uttarakhand High Court judgments

21,155 judgments · page 867 of 1,058

High Courts16 Sept 2010

Diwani Ram @ Puran Chandra Vs State of Uttaranchal (Uttarakhand)

Uttarakhand High Court · (2011) 1 NCC 239 : (2011) 3 UC 2290 : (2010) 2 UD 440

Criminal Procedure Code, 1973 (CrPC) — Section 207Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 302, 304B, 304B(2), 498A

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High Courts16 Sept 2010Allowed

Constable 189 Armed Police and Rajesh Giri Vs State of Uttarakhand and Others

Uttarakhand High Court · (2010) 09 UK CK 0052

Uttar Pradesh Police Regulations, 1948 — Regulation 525

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High Courts16 Sept 2010Allowed

Indra Bahadur Singh and Others Vs Board of Revenue and Others

Uttarakhand High Court · (2011) 113 RD 404 : (2011) 3 UC 2294

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 11, Order 11 Rule 21, Order 2 Rule 2Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 229B, 333

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High Courts16 Sept 2010

Nar Singh Narayan Dube Vs State of Uttarakhand and Others

Uttarakhand High Court · (2010) 09 UK CK 0021

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302, 394

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High Courts16 Sept 2010

Smt. Godambari Devi Vs Devi Prasad, Shiv Raj and Dinesh

Uttarakhand High Court · (2011) 2 DMC 480 : (2010) 3 UC 1606

Hindu Marriage Act, 1955 — Section 13, 28Penal Code, 1860 (IPC) — Section 498A

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High Courts16 Sept 2010

Neeraj Vs State of Uttarakhand

Uttarakhand High Court · (2010) 09 UK CK 0019

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 148, 302

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High Courts16 Sept 2010Allowed

Mumtaz Ali Vs State of Uttarakhand and Others

Uttarakhand High Court · (2010) 09 UK CK 0016

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High Courts16 Sept 2010Allowed

Constable 38 Armed Police Sanjeev Kumar Vs State of Uttarakhand and Others

Uttarakhand High Court · (2010) 3 UC 1601

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High Courts16 Sept 2010

Indra Bahadur Singh and Others Vs The Board of Revenue and Others

Uttarakhand High Court · (2011) 113 RD 404 : (2011) 3 UC 2294

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 10, Order 11 Rule 11, Order 11 Rule 21, Order 2 Rule 2Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 229B, 333

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High Courts14 Sept 2010Allowed