High Courts15 Jun 2010Allowed
Devesh Gangwar (Minor) Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 06 UK CK 0221
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 895 of 1,058
High Courts15 Jun 2010Allowed
Surya Prakash and Another Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 06 UK CK 0220
High Courts15 Jun 2010Dismissed
Neeraj Tiwari Vs State of Uttarakhand
Uttarakhand High Court · (2010) 06 UK CK 0141
Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts15 Jun 2010Dismissed
State Vs Arvind Kumar
Uttarakhand High Court · (2010) 06 UK CK 0137
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 409, 467, 468
High Courts15 Jun 2010Dismissed
Rao Bahadur Ali Khan Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 06 UK CK 0136
Constitution of India, 1950 — Article 226
High Courts15 Jun 2010
Pradeep Joshi Vs Chairman, Uttarakhand Public Service Commission and Others
Uttarakhand High Court · (2010) 06 UK CK 0134
High Courts15 Jun 2010
Shri Madan Mohan Gupta and Others Vs State of Uttaranchal/Uttarakhand, Special Judicial Magistrate II and Sri Santwant Kumar Jain
Uttarakhand High Court · (2010) 06 UK CK 0133
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 147, 323, 392, 447, 506
High Courts15 Jun 2010Dismissed
Imran and Others Vs State of Uttaranchal/Uttarakhand and Wazid Ali
Uttarakhand High Court · (2010) 06 UK CK 0132
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 379, 427
High Courts15 Jun 2010Allowed
Smt. Madhu Sharma Vs District Magistrate, Udham Singh Nagar and Another
Uttarakhand High Court · (2010) 06 UK CK 0126
High Courts15 Jun 2010
Jagtar Singh, Satnam Singh, Janrel Singh @ Jaila and Amrik Singh Vs State of Uttarakhand, Home, Secretary of Dehradun and Rakesh Singh Rana
Uttarakhand High Court · (2010) 06 UK CK 0113
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 394, 411Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts15 Jun 2010Allowed
Smt Basanti Devi, Km. Suneeta and Km Arti Vs State of Uttarakhand and Bhagat Ram
Uttarakhand High Court · (2010) 06 UK CK 0112
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 427, 452, 504, 506
High Courts15 Jun 2010
Smt Vaishno Chawla Vs State of Uttarakhand, Principal Judge, Family Court and Smt. Komal Chawla
Uttarakhand High Court · (2010) 06 UK CK 0111
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts15 Jun 2010
Naveen Chandra Ray Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 06 UK CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 407Penal Code, 1860 (IPC) — Section 306
High Courts14 Jun 2010Allowed
Chandra Pal alias Kallu Vs State of Uttarakhand
Uttarakhand High Court · (2010) 06 UK CK 0217
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts14 Jun 2010Dismissed
Om Singh Vs Delimitation Committee and Others
Uttarakhand High Court · (2010) 06 UK CK 0214
High Courts14 Jun 2010Dismissed
Smt Veerwati and Azadveer @ Pappu Vs State of Uttarakhand, Ist F.T.C/A.D.J., Judicial Magistrate/Civil Judge (J.D) and Smt. Seema
Uttarakhand High Court · (2012) 1 DMC 456 : (2011) 3 UC 1800 : (2010) 2 UD 216
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 506
High Courts14 Jun 2010Dismissed
Balram Singh Verma and Smt. Durgawati Vs State of Uttaranchal/Uttarakhand and J.F.C. Finance (India) Ltd.
Uttarakhand High Court · (2010) 06 UK CK 0177
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Jun 2010
Prem Ballabh Sati and Others Vs State of Uttaranchal and Smt. Hema Devi
Uttarakhand High Court · (2010) 06 UK CK 0176
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 395, 452, 504, 506
High Courts14 Jun 2010
Sukhwant Singh Vs Canara Bank, Branch Rudrapur
Uttarakhand High Court · (2010) 06 UK CK 0143
High Courts14 Jun 2010Allowed
Aarti Charitable Educational Trust and Roorkee Degree College Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 06 UK CK 0139