High Courts06 Aug 2010
Arvind Kumar Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 08 UK CK 0052
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 879 of 1,058
High Courts06 Aug 2010
Rajender Singh @ Vicky Vs State of Uttarakhand and Shiv Singh
Uttarakhand High Court · (2010) 08 UK CK 0008
Penal Code, 1860 (IPC) — Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts05 Aug 2010Allowed
Balbir Singh Vs State of Uttararchal and Another
Uttarakhand High Court · (2011) 1 NCC 533
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 406, 415, 420
High Courts05 Aug 2010Allowed
State Vs Paras and Another
Uttarakhand High Court · (2010) 08 UK CK 0099
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 378Penal Code, 1860 (IPC) — Section 307, 324
High Courts05 Aug 2010
Narendra Prasad Srivastava Vs The Committee of Management, Jaycees Public School and Another
Uttarakhand High Court · (2010) 08 UK CK 0073
High Courts05 Aug 2010
Harendra Lal and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 08 UK CK 0063
High Courts05 Aug 2010
Konica Rathore Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 08 UK CK 0051
High Courts05 Aug 2010
Baba Bhupendra Giri Vs Smt. Madhu Sharma and another
Uttarakhand High Court · (2010) 2 UC 1336
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(r)
High Courts04 Aug 2010Dismissed
Gulsanvar Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 08 UK CK 0104
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7
High Courts04 Aug 2010Dismissed
Chahi Ram Vs Smt. Saroj
Uttarakhand High Court · (2011) 1 NCC 441 : (2011) 1 UC 121
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Aug 2010
Smt. Arti Chandani Vs Chief Judicial Magistrate and Others
Uttarakhand High Court · (2010) 08 UK CK 0102
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 143(3)
High Courts04 Aug 2010
Roshan Singh Rana Vs Smt. Kasturwati and Another
Uttarakhand High Court · (2010) 08 UK CK 0101
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401Family Courts Act, 1984 — Section 19(4)
High Courts04 Aug 2010
Mohd. Ahsan Vs State of Uttarakhand
Uttarakhand High Court · (2010) 08 UK CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 392, 411
High Courts04 Aug 2010
Puran Singh Rawat Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 08 UK CK 0062
High Courts04 Aug 2010Dismissed
Smt. Ila Sah and Chandranath Sah Vs Shyam Lal
Uttarakhand High Court · (2010) 08 UK CK 0061
High Courts04 Aug 2010
Noor Jahan Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 08 UK CK 0059
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 307, 376, 506
High Courts04 Aug 2010Dismissed
Soban Singh and Another Vs State of Uttrakhand
Uttarakhand High Court · (2010) 2 UC 1265
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302, 34
High Courts03 Aug 2010Dismissed
Neeraj Bansal Vs State of Uttaranchal and Another
Uttarakhand High Court · (2010) 08 UK CK 0157
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 420, 467, 468, 471Uttar Pradesh Protection of Trees in Rural and Hill Areas Act, 1976 — Section 10, 4, 4(10)
High Courts03 Aug 2010Allowed
Vijendra Chaudhary Vs State of Uttaranchal and Another
Uttarakhand High Court · (2010) 2 UC 1281
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 420, 466, 467, 468, 471