High Courts03 Jun 2010Dismissed
Madhwanand and Another Vs State of Uttrakhand
Uttarakhand High Court · (2010) 06 UK CK 0108
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 304, 304B, 34, 498A
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 899 of 1,058
High Courts03 Jun 2010Dismissed
Mohd. Usman Rao Vs State of Uttaranchal, Judicial Magistrate and Smt. Gulshan Ara
Uttarakhand High Court · (2010) 06 UK CK 0103
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 406
High Courts03 Jun 2010Allowed
Dr. S.M. Pathak, Smt. Alka Kaul, B.K. Chauhan and Dr. M.C. Vaidya Vs State of Uttarakhand and Sunil Verma, Director J.B. Institute of Advance Studies
Uttarakhand High Court · (2010) 06 UK CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 156, 482Penal Code, 1860 (IPC) — Section 420
High Courts03 Jun 2010Allowed
Smt. Geetanjali Rawat Vs Uttarakhand Public Service Commission and Another
Uttarakhand High Court · (2010) 06 UK CK 0027
High Courts03 Jun 2010Dismissed
State of Uttarakhand and Another Vs Sri Mahendra Kumar Tayal and Another
Uttarakhand High Court · (2010) 06 UK CK 0021
High Courts02 Jun 2010
Bala Datt Sharma Vs State of Uttarakhand and Others
Uttarakhand High Court · (2010) 06 UK CK 0227
High Courts02 Jun 2010Dismissed
Electricity Distribution Division Vs State and Others
Uttarakhand High Court · (2010) 06 UK CK 0226
High Courts02 Jun 2010Dismissed
Jaiwant Singh Negi Vs Man Mohan Singh and Others
Uttarakhand High Court · AIR 2010 Utt 100 : (2011) 112 RD 433 : (2011) 2 UC 1127 : (2010) 2 UD 109
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17 , Order 6 Rule 18, Order 8 Rule 6, Order 8 Rule 6A
High Courts02 Jun 2010
PepsiCo India Holdings (Pvt.) Limited Vs State of Uttrakhand, Nagar Palika Parishad and Mumtaz Ahmad, Thekedar
Uttarakhand High Court · (2010) 06 UK CK 0194
Constitution of India, 1950 — Article 243W, 246
High Courts02 Jun 2010Allowed
Mastan Singh Vs Sri Bharat Ji Maharaj An Idol Installed in the Mandir Sri Bharat Ji Maharaj through its Mahant and Gaddi Nashin Mahant Ashok Prapann Sharma and Mahant Ashok Prapann Sharma, Chela Mahant Paras Ram Ji, Mahant and Ganndi Nashin, Mandir Shri Bharat Ji Maharaj
Uttarakhand High Court · (2010) 06 UK CK 0193
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts02 Jun 2010
Ram Kumar and Bijender Vs State of U.P.
Uttarakhand High Court · (2010) 06 UK CK 0181
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 394, 397, 411
High Courts02 Jun 2010
Kichha Sugar Company Ltd. Vs Gulshan Kumar
Uttarakhand High Court · (2010) 4 LLJ 360
High Courts02 Jun 2010Dismissed
Himanshu Gava and Hansraj Gava Vs State of Uttaranchal and Deepak Enterprises
Uttarakhand High Court · (2010) 1 UD 669
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Jun 2010Allowed
Ram Chandra, Pankaj and Amrish Vs Lal Singh
Uttarakhand High Court · (2010) 06 UK CK 0170
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 324, 34, 452, 498A
High Courts02 Jun 2010Dismissed
Vijay Pal Vs State of Uttaranchal, Ved Prakash and First Special Judicial Magistrate
Uttarakhand High Court · (2010) 06 UK CK 0169
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Penal Code, 1860 (IPC) — Section 120B, 279, 302, 304A, 427
High Courts02 Jun 2010
Shri Atma Singh Vs Sukhdev Singh, Balbir Singh, Gurmej Singh, Pyara Singh and State of Uttarakhand
Uttarakhand High Court · (2011) 3 UC 1655 : (2010) 2 UD 87
Criminal Procedure Code, 1973 (CrPC) — Section 207Penal Code, 1860 (IPC) — Section 302, 34
High Courts02 Jun 2010
Shyamender Bhushan Vs State of Uttarakhand and Smt. Naresh Kumari
Uttarakhand High Court · (2010) 06 UK CK 0167
Criminal Procedure Code, 1973 (CrPC) — Section 198Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 120B, 323, 419, 420, 493
High Courts02 Jun 2010Dismissed
Amrat Pal Singh, Jeet Singh, Smt. Gurmeet Kaur and Pasvinder Kaur Vs State of Uttarakhand and Smt. Nirmal Kaur
Uttarakhand High Court · (2010) 06 UK CK 0166
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts02 Jun 2010Dismissed
Birendra Singh Negi and Others Vs Bank of Baroda and Others
Uttarakhand High Court · (2011) 1 BC 7
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17
High Courts02 Jun 2010Allowed
Smt. Prema Meeza Vs Managing Director and Others
Uttarakhand High Court · (2011) 129 FLR 76 : (2010) 2 UD 37
Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 2