High Courts22 Jul 2010
R.V.S. Khokher Vs Nainital Almora and Others
Uttarakhand High Court · (2010) 07 UK CK 0117
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 884 of 1,058
High Courts22 Jul 2010Allowed
Sanjog and Others Vs Deputy Director Consolidation/Additional Collector, Assistant Settlement Officer Consolidation, Ram Kumar and Babu Rai
Uttarakhand High Court · (2011) 113 RD 649 : (2011) 2 UC 1078 : (2010) 2 UD 198
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20, 21(2), 48
High Courts22 Jul 2010
Harbir Singh Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 07 UK CK 0088
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts22 Jul 2010Dismissed
Shameem Ahmed Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 07 UK CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Jul 2010Dismissed
Sanjay Kumar Gupta Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 07 UK CK 0086
Criminal Procedure Code, 1973 (CrPC) — Section 482Forest (Conservation) Act, 1980 — Section 2, 3Forest Act, 1927 — Section 26, 63
High Courts22 Jul 2010
Murari Lal Agarwal and Vinod Kumar Walia Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 07 UK CK 0085
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 210, 482Penal Code, 1860 (IPC) — Section 406, 420, 467, 468, 471
High Courts22 Jul 2010Dismissed
Smt. Rajesh Devi Vs Ankit Khokhar and Another
Uttarakhand High Court · (2010) 07 UK CK 0083
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts22 Jul 2010
Mr. Manjeet Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 07 UK CK 0042
Constitution of India, 1950 — Article 226Immoral Traffic (Prevention) Act, 1956 — Section 3, 5, 6, 9
High Courts22 Jul 2010Dismissed
Sat Pal Singh and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 1 NCC 144
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 406, 504, 506
High Courts22 Jul 2010Dismissed
Tejram and Another Vs Rakesh Kumar and Others
Uttarakhand High Court · AIR 2010 Utt 118 : (2011) 112 RD 317 : (2011) 2 UC 1054
High Courts21 Jul 2010Dismissed
Shri Mizan Singh Vs Smt. Munni Goel
Uttarakhand High Court · (2011) 3 UC 1605
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts21 Jul 2010Dismissed
Vinod Kumar Saini Vs Jagpal Singh
Uttarakhand High Court · AIR 2011 Utt 330 : (2010) 2 UC 1335
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Jul 2010Dismissed
Vijay Narayan Mahendra and Another Vs State of Uttaranchal and Others
Uttarakhand High Court · (2010) 07 UK CK 0151
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 120B, 211, 500
High Courts21 Jul 2010Dismissed
Rakesh Prasad and Others Vs State of Uttaranchal and Another
Uttarakhand High Court · (2010) 07 UK CK 0150
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 147, 504, 506
High Courts21 Jul 2010Dismissed
Shiv Kumar, Dheeraj, Smt. Sweety Swami and Smt. Madhu Bhola Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 07 UK CK 0149
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 506
High Courts21 Jul 2010Dismissed
Mohd. Karim and Others Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 07 UK CK 0148
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(2), 190(1), 200, 202Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts21 Jul 2010Dismissed
Gajpal Bhatt Vs State of Uttaranchal
Uttarakhand High Court · (2010) 07 UK CK 0147
Penal Code, 1860 (IPC) — Section 379, 411
High Courts21 Jul 2010Dismissed
B.R. Gupta and Others and P.K. Sinha Vs State of Uttaranchal
Uttarakhand High Court · (2010) 07 UK CK 0146
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 17, 18, 23(4), 25(2), 27
High Courts21 Jul 2010Dismissed
Pradeep Gupta and Another Vs State of Uttaranchal
Uttarakhand High Court · (2010) 07 UK CK 0145
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs (Prices Control) Order, 1995 — Section 14(3)Drugs and Cosmetics Act, 1940 — Section 18, 23(4), 25(2), 27
High Courts21 Jul 2010Dismissed
Mussoorie Dehradun Development Authority Vs Shri Rameshwar
Uttarakhand High Court · (2011) 128 FLR 1030 : (2011) 2 UC 1066
Constitution of India, 1950 — Article 14, 16Uttar Pradesh Industrial Disputes Act, 1947 — Section 2A, 4K, 6N