COURT ARCHIVE

Uttarakhand High Court judgments

21,155 judgments · page 880 of 1,058

High Courts03 Aug 2010Dismissed

Daljeet Singh and Others Vs State of Uttarakhand and Rajesh Kumar

Uttarakhand High Court · (2010) 08 UK CK 0108

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 420, 506

High Courts03 Aug 2010Dismissed

Ravindra Verma Vs District Magistrate

Uttarakhand High Court · (2011) 130 FLR 949 : (2011) 2 UC 1032 : (2010) 2 UD 239

Hindu Adoptions and Maintenance Act, 1956 — Section 10, 16

High Courts03 Aug 2010Allowed

Krishi Utpadan Mandi Samiti Vs District Judge and Another

Uttarakhand High Court · (2010) 08 UK CK 0106

High Courts03 Aug 2010Dismissed

Smt. Pushpa Kimothi Vs State of Uttarakhand and Others

Uttarakhand High Court · (2010) 08 UK CK 0024

Kumaun Nayabad and Waste Lands Act, 1948 — Section 5Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4

High Courts03 Aug 2010Dismissed

Govind Chhetri Vs State of U.P. (Now State of Uttarakhand)

Uttarakhand High Court · (2010) 08 UK CK 0022

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 354, 376, 457, 511

High Courts03 Aug 2010

Chandan Singh Mehra Vs State of Uttarakhand

Uttarakhand High Court · (2010) 08 UK CK 0003

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 207, 313, 374Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 107, 304B, 306, 498A

High Courts02 Aug 2010

Ram Nath Vs State of Uttarakhand and Others

Uttarakhand High Court · (2010) 08 UK CK 0153

High Courts02 Aug 2010

Preetam Singh Vs State of Uttarakhand and Others

Uttarakhand High Court · (2010) 08 UK CK 0128

High Courts02 Aug 2010Dismissed

B.S. Mehta and Others Vs Kumon University and Others

Uttarakhand High Court · (2010) 08 UK CK 0127

High Courts02 Aug 2010Allowed

Smt. Jaswant Kaur and Rajendra Singh Gulati Vs State of Uttrakhand

Uttarakhand High Court · (2011) 1 NCC 146 : (2011) 3 UC 2014 : (2010) 2 UD 422

Criminal Procedure Code, 1973 (CrPC) — Section 313Guardians and Wards Act, 1890 — Section 25Penal Code, 1860 (IPC) — Section 304B, 498A

High Courts02 Aug 2010Allowed

Sahezad @ Azad, Galib and Talib Vs State of Uttrakhand

Uttarakhand High Court · (2010) 08 UK CK 0125

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 506

High Courts02 Aug 2010Dismissed

Balak Nath Yogi and Others Vs State of Uttaranchal and Another

Uttarakhand High Court · (2010) 08 UK CK 0116

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 147, 323, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

High Courts02 Aug 2010Dismissed

Manoj and Others Vs State of Uttaranchal and Another

Uttarakhand High Court · (2010) 08 UK CK 0115

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(2), 190(1), 200, 202Penal Code, 1860 (IPC) — Section 436, 440, 506

High Courts02 Aug 2010Allowed

Brahmswaroop Vs State of Uttarakhand

Uttarakhand High Court · (2010) 08 UK CK 0114

High Courts02 Aug 2010Dismissed

Smt. Krishna Devi and Another Vs State of Uttaranchal and Another

Uttarakhand High Court · (2010) 08 UK CK 0113

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 420, 467, 468, 471

High Courts02 Aug 2010

Santosh Singh Vs Sooraj Singh Chauhan

Uttarakhand High Court · (2010) 08 UK CK 0112

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 143(3)

High Courts02 Aug 2010Dismissed

Annagpal and Others Vs State of Uttaranchal and Another

Uttarakhand High Court · (2010) 08 UK CK 0111

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 147, 341, 392

High Courts30 Jul 2010Dismissed

Nagar Palika Parishad Vs District and Sessions Judge and Another

Uttarakhand High Court · (2011) 2 UC 1117

Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 2, 4, 7(1), 7(3)

High Courts30 Jul 2010Allowed

Smt. Shakuntala Devi Vs State and Another

Uttarakhand High Court · (2010) 07 UK CK 0121

Criminal Procedure Code, 1973 (CrPC) — Section 200, 397, 401, 482Penal Code, 1860 (IPC) — Section 406

High Courts30 Jul 2010Allowed

Nand Kishor Rastogi Vs The 3rd Addl. District Judge, Dehradun and Others

Uttarakhand High Court · (2011) 2 UC 1071