High Courts25 Aug 2010Dismissed
Lokesh Kumar Vs State of Uttarakhand
Uttarakhand High Court · (2010) 08 UK CK 0122
Criminal Procedure Code, 1973 (CrPC) — Section 161
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 875 of 1,058
High Courts25 Aug 2010
Sister Superior Clementine Vs State of Uttaranchal and Another
Uttarakhand High Court · (2010) 2 UD 218
Criminal Procedure Code, 1973 (CrPC) — Section 482Forest (Conservation) Act, 1980 — Section 2, 3AUttar Pradesh Private Forests Act, 1949 — Section 10, 15, 3(7), 4, 5
High Courts25 Aug 2010Dismissed
Dharmendra Rastogi Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 08 UK CK 0120
Penal Code, 1860 (IPC) — Section 342, 384, 395Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts25 Aug 2010Dismissed
Sudeep Singh and Another Vs Rajkamal
Uttarakhand High Court · (2010) 08 UK CK 0084
High Courts25 Aug 2010
Ganesh Dutt Bhatt Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 08 UK CK 0080
High Courts25 Aug 2010
Sunil Chandra Tripathi and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 08 UK CK 0077
High Courts25 Aug 2010
Shaukat Ali Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 08 UK CK 0076
High Courts25 Aug 2010Dismissed
Dan Singh Mehta and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 2 UC 1345 : (2010) 1 UD 558
Uttar Pradesh Police Regulations, 1948 — Regulation 445(B)(2)
High Courts25 Aug 2010Dismissed
Amit Sagar and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 08 UK CK 0042
Penal Code, 1860 (IPC) — Section 420, 506
High Courts25 Aug 2010Allowed
Ram Chandra Vs The State
Uttarakhand High Court · (2010) 08 UK CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 363, 366, 368, 376
High Courts25 Aug 2010Dismissed
Rajnish Kumar Vs State of Uttaranchal and Another
Uttarakhand High Court · (2011) 1 NCC 272 : (2010) 3 UC 1543
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts25 Aug 2010Dismissed
Jai Prakash Vs State of Uttarakhand
Uttarakhand High Court · (2010) 08 UK CK 0039
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts25 Aug 2010Dismissed
State of Uttarakhand Vs Kamal and Another
Uttarakhand High Court · (2010) 08 UK CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 380
High Courts20 Aug 2010Dismissed
Shri Narayan Prasad @ Shri Narayan Lal Vs Additional District Judge/Fast Track Court-III and Others
Uttarakhand High Court · (2010) 08 UK CK 0169
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts20 Aug 2010
Palash Kanti Bhakta and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 08 UK CK 0162
High Courts20 Aug 2010
V.K. Nagar Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 08 UK CK 0161
High Courts20 Aug 2010
Gurbachan Singh Vs State of Uttaranchal
Uttarakhand High Court · (2010) 08 UK CK 0156
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 323, 325, 326, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(I)
High Courts20 Aug 2010
Dan Singh and Smt. Hemlata Vs State of Uttaranchal and Ishwar Singh Vohra
Uttarakhand High Court · (2010) 08 UK CK 0151
Criminal Procedure Code, 1973 (CrPC) — Section 145, 200, 202, 468, 470Penal Code, 1860 (IPC) — Section 448
High Courts20 Aug 2010Dismissed
Sri Harish Chandra Suyal Vs State of Uttaranchal and Judicial Magistrate
Uttarakhand High Court · (2010) 08 UK CK 0150
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468
High Courts20 Aug 2010Allowed
Km. Manju Chaurasia Vs Rajiv Khanna
Uttarakhand High Court · (2010) 2 UD 302
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B