COURT ARCHIVE

Uttarakhand High Court judgments

21,155 judgments · page 883 of 1,058

High Courts26 Jul 2010

Pushkar Singh Vs State of U.P. (now State of Uttarakhand)

Uttarakhand High Court · (2010) 1 UD 448

Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 374Penal Code, 1860 (IPC) — Section 363, 366, 376Uttar Pradesh Reorganisation Act, 2000 — Section 35

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High Courts23 Jul 2010

Punit Singh Gautam Vs State of Uttarakhand and Others

Uttarakhand High Court · (2010) 07 UK CK 0159

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High Courts23 Jul 2010

Hemant Kumar Vs State of Uttarakhand and Others

Uttarakhand High Court · (2011) 1 UD 159

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High Courts23 Jul 2010

Piyush Kumar Singh Vs State of Uttarakhand and Others

Uttarakhand High Court · (2010) 07 UK CK 0157

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High Courts23 Jul 2010

Shailesh Yadav (Minor) Vs State of Uttarakhand and Others

Uttarakhand High Court · (2010) 07 UK CK 0156

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High Courts23 Jul 2010

Vijay Kumar and Others Vs Registrar, Kumaun University and Others

Uttarakhand High Court · (2010) 07 UK CK 0119

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High Courts23 Jul 2010Allowed

Nachhatar Singh Vs State of Uttaranchal and Another

Uttarakhand High Court · (2011) 1 NCC 835

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 415, 420

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High Courts23 Jul 2010Dismissed

Harminder Singh and Others Vs State of Uttaranchal and Another

Uttarakhand High Court · (2011) 2 Crimes 535

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 482Penal Code, 1860 (IPC) — Section 420

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High Courts23 Jul 2010Allowed

Vinit Kumar Goel and Jai Prakash Vs State of Uttarakhand and Samay Singh

Uttarakhand High Court · (2010) 07 UK CK 0081

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 323, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(X)

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High Courts23 Jul 2010Dismissed

Vishal Chaddha Vs State of Uttaranchal and Another

Uttarakhand High Court · (2010) 07 UK CK 0062

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts23 Jul 2010Dismissed

Suresh and Others Vs State of Uttaranchal and Another

Uttarakhand High Court · (2010) 07 UK CK 0061

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 504

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High Courts23 Jul 2010

Soban Singh Vs State of U.P. (Now Uttarakhand)

Uttarakhand High Court · (2010) 2 UC 1238

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8

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High Courts23 Jul 2010Allowed

Chanakya Law College, Ravindra Singh Bisht, Chanakya Society of Legal Studies Vs State Chief Information Commissioner, Uttarakhand Information Commission, Secretary, Uttarakhand Information Commission, Mustafa Malik and Dharmendra Tuli, Advocate

Uttarakhand High Court · (2010) 07 UK CK 0034

Constitution of India, 1950 — Article 226Right to Information Act, 2005 — Section 19, 2, 4, 5

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High Courts23 Jul 2010

Deepak Sharma Vs Public Services Tribunal Uttarakhand, State of Uttarakhand

Uttarakhand High Court · (2010) 07 UK CK 0033

Constitution of India, 1950 — Article 226

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High Courts23 Jul 2010

Harchandi and Others Vs State of Uttar Pradesh now State of Uttarakhand

Uttarakhand High Court · (2010) 07 UK CK 0026

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 395, 397, 412

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High Courts22 Jul 2010

Pooran Singh Adhikari Vs State of U.P. (now State of Uttarakhand)

Uttarakhand High Court · (2010) 07 UK CK 0155

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 332, 333, 506Uttar Pradesh Reorganisation Act, 2000 — Section 35

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High Courts22 Jul 2010Dismissed