High Courts21 Jun 2010Dismissed
Harvinder Singh Vs Bhagwant Singh and Another
Uttarakhand High Court · (2011) 3 UC 1662 : (2011) 2 UC 1138
Provincial Small Cause Courts Act, 1887 — Section 25
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 893 of 1,058
High Courts21 Jun 2010
Smt. Ranjana Vs Shri Satendra Kumar
Uttarakhand High Court · (2010) 06 UK CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 11, 9
High Courts21 Jun 2010Allowed
Smt. Pushpa Budiyal Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 06 UK CK 0006
High Courts18 Jun 2010Allowed
Smt. Pushpa Devi Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 3 UC 1663
Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 2, 5
High Courts18 Jun 2010
Himalayan Yuva Gramin Vikas Sanstha Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 06 UK CK 0205
High Courts18 Jun 2010
Suraj Singh Negi Vs State of Uttrakhand
Uttarakhand High Court · (2010) 06 UK CK 0187
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 120B, 201, 302, 420
High Courts18 Jun 2010
Sher Singh Vs State of U.P.
Uttarakhand High Court · (2010) 06 UK CK 0115
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B
High Courts18 Jun 2010Dismissed
Hari Krishan Thapliyal Vs State of Uttarakhand
Uttarakhand High Court · (2010) 06 UK CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1988 — Section 13, 19, 7
High Courts18 Jun 2010
Smt. Ranbiri, Km. Preeti Chaudhary, Km. Priyanka and Km. Puja Vs State of Uttarakhand and Smt. Pragati Deshwal
Uttarakhand High Court · (2010) 06 UK CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts18 Jun 2010Allowed
Suresh Chandra Lohani Vs State of Uttaranchal and Smt. Kanchan
Uttarakhand High Court · (2010) 06 UK CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 482Penal Code, 1860 (IPC) — Section 498A
High Courts18 Jun 2010Allowed
Shakil and Others Vs State of of U.P. (Now Uttarakhand)
Uttarakhand High Court · (2011) 1 NCC 362 : (2011) 1 UD 102
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 34
High Courts18 Jun 2010Dismissed
Bhagwati Prasad Pant Vs State of Uttaranchal
Uttarakhand High Court · (2011) 1 Crimes 687 : (2011) 1 DMC 127
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 313Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 32
High Courts18 Jun 2010Dismissed
State of Uttarakhand Vs Sukhpal and Others
Uttarakhand High Court · (2010) 06 UK CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 366, 368, 376
High Courts18 Jun 2010Allowed
Shiv Singh Negi Vs State of Uttaranchal and Others
Uttarakhand High Court · (2010) 06 UK CK 0003
Uttar Pradesh Reorganisation Act, 2000 — Section 54
High Courts17 Jun 2010
Dhananjay Singh Vs Commissioner, Kumaon Division and Others
Uttarakhand High Court · (2010) 06 UK CK 0122
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 14(1), 27(4)
High Courts17 Jun 2010
Pooja H.P. Gas Service Vs State of Uttarakhand and Hindustan Petroleum Corporation Ltd.
Uttarakhand High Court · (2010) 06 UK CK 0121
High Courts17 Jun 2010Dismissed
Bhumesh Kumar Vs Ranvir Nanda
Uttarakhand High Court · (2010) 06 UK CK 0117
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 244, 313, 378Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 420
High Courts17 Jun 2010Dismissed
Brij Pal Singh, Dilip Kumar and Inderjeet Sharma Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 06 UK CK 0116
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 306, 309, 420, 463
High Courts17 Jun 2010
Rais Khan and Others Vs State of Uttaranchal/Uttarakhand
Uttarakhand High Court · (2010) 06 UK CK 0114
Criminal Procedure Code, 1973 (CrPC) — Section 313Forest Act, 1927 — Section 26Penal Code, 1860 (IPC) — Section 279, 379, 411
High Courts17 Jun 2010
Shivji Maharaj deity installed Shiv Mandir and Another Vs Balak Giri @ Bal Giri and Others
Uttarakhand High Court · (2010) 2 UC 1003
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 3