COURT ARCHIVE

Uttarakhand High Court judgments

21,155 judgments · page 869 of 1,058

High Courts13 Sept 2010

Shri Mahendra Kumar Agarwal Vs State of Uttaranchal and Others

Uttarakhand High Court · (2010) 3 UC 1685 : (2010) 3 UC 1642

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 419, 420, 467, 468, 471Uttar Pradesh Agricultural Credit Act, 1973 — Section 6

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High Courts10 Sept 2010

State of Uttarakhand and Another Vs Roshan Singh and Others

Uttarakhand High Court · (2010) 09 UK CK 0211

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High Courts10 Sept 2010

Anees Ahmad Vs Union of India (UOI) and Others

Uttarakhand High Court · (2010) 09 UK CK 0210

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High Courts10 Sept 2010

Rashid @ Sajid Vs State of Uttarakhand

Uttarakhand High Court · (2010) 09 UK CK 0208

Arms Act, 1959 — Section 25, 4Penal Code, 1860 (IPC) — Section 302, 307, 392, 394, 411

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High Courts10 Sept 2010

Rajeev Walia @ Raju Walia Vs State of Uttarakhand

Uttarakhand High Court · (2010) 09 UK CK 0207

Criminal Law (Amendment) Act, 1932 — Section 7Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 332

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High Courts10 Sept 2010Dismissed

Smt. Renu Gupta and Another Vs State of Uttarakhand and Others

Uttarakhand High Court · (2010) 09 UK CK 0206

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 120B, 406, 420, 452, 504

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High Courts10 Sept 2010Dismissed

Pappal Vs State of Uttarakhand

Uttarakhand High Court · (2010) 3 UC 1644

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 34, 506

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High Courts10 Sept 2010

Kalpana Chemicals Limited. Vs Oil and Natural Gas Corporation Ltd. and Others

Uttarakhand High Court · (2010) 3 UC 1649

Arbitration and Conciliation Act, 1996 — Section 11

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High Courts10 Sept 2010

Bhola Dutt Joshi Vs State of Uttarakhand

Uttarakhand High Court · (2010) 09 UK CK 0192

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High Courts10 Sept 2010

Balwant Singh Vs Tehsildar Roorkee and Punjab National Bank

Uttarakhand High Court · (2010) 09 UK CK 0186

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High Courts10 Sept 2010Dismissed

Rajendra Singh and Pooran Singh Vs State of Uttar Pradesh (now State of Uttarakhand)

Uttarakhand High Court · (2010) 09 UK CK 0125

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 201, 302Uttar Pradesh Reorganisation Act, 2000 — Section 35

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High Courts10 Sept 2010

BTC Industries Pvt. Ltd. Vs Uttarakhand Power Corporation Ltd. and Another

Uttarakhand High Court · (2010) 09 UK CK 0111

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High Courts10 Sept 2010

Jaswant Singh Vs State of Uttarakhand and Another

Uttarakhand High Court · (2011) 2 UD 368

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High Courts09 Sept 2010Dismissed

Puran Nath and another Vs State of Uttarakhand and Another

Uttarakhand High Court · (2010) 3 UC 1653

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13, 13(1)(D), 2, 7

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High Courts09 Sept 2010Allowed

Smt. Pooja Sharma and Another Vs State of Uttaranchal and another

Uttarakhand High Court · (2010) 3 UC 1651

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138(c)Penal Code, 1860 (IPC) — Section 406, 420

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High Courts09 Sept 2010Allowed