High Courts29 Apr 2010Dismissed
Prakash Chandra Melkani Vs State of U.P.
Uttarakhand High Court · (2010) 04 UK CK 0122
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Uttarakhand High Court judgments
21,155 judgments · page 905 of 1,058
High Courts28 Apr 2010Allowed
Padmendra Singh @ Guddu Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 2 UC 978
Limitation Act, 1963 — Section 5Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5, 9(2)Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4, 5
High Courts27 Apr 2010
Varun Kumar Gupta Vs Sh. Om Prakash
Uttarakhand High Court · (2011) 2 UC 1002
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 5Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(4)
High Courts27 Apr 2010Dismissed
State of U.P. and Another Vs Pitamber Dutt Sanwal
Uttarakhand High Court · (2011) 2 UC 1101
High Courts27 Apr 2010Allowed
Sanjeev Mehrotra and Another Vs State of Uttaranchal and Another
Uttarakhand High Court · (2010) 04 UK CK 0127
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 482Penal Code, 1860 (IPC) — Section 323, 324, 504, 506
High Courts27 Apr 2010Dismissed
Varun Kumar Gupta Vs Sh. Om Prkash
Uttarakhand High Court · (2011) 2 UC 1002
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(4)
High Courts27 Apr 2010Dismissed
State of U.P. Vs Preetam Singh and Others
Uttarakhand High Court · (2010) 04 UK CK 0121
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 149, 302
High Courts27 Apr 2010Allowed
S.C. Mathur Vs State of Uttaranchal and Another
Uttarakhand High Court · (2010) 3 BC 623 : (2010) 4 Crimes 163 : (2010) 1 UD 583
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts26 Apr 2010
Darshana Rani Kapoor Vs State of Uttarakhand and Another
Uttarakhand High Court · (2010) 3 BC 585 : (2011) 4 Crimes 343 : (2012) 1 RCR(Criminal) 66
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts26 Apr 2010Allowed
Dilawar Singh Vs The State
Uttarakhand High Court · (2010) 1 NCC 742
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 207, 374(2)Penal Code, 1860 (IPC) — Section 392, 397, 412
High Courts23 Apr 2010Dismissed
Ram Dayal Singh and Another Vs State of U.P.
Uttarakhand High Court · (2010) 1 UD 408
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts23 Apr 2010Allowed
Vikesh Sharma Vs Shivani
Uttarakhand High Court · AIR 2010 Utt 76 : (2011) 1 UC 708 : (2010) 1 UD 397
Criminal Procedure Code, 1973 (CrPC) — Section 164Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 12, 12(2)
High Courts23 Apr 2010
Darshana Rani Kapoor Vs Smt. Pawan Oberoi
Uttarakhand High Court · (2010) 04 UK CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts21 Apr 2010Dismissed
Ram Swaroop Singh and Others Vs Karan Singh and Others
Uttarakhand High Court · AIR 2010 Utt 122 : (2010) 2 UD 326
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Specific Relief Act, 1963 — Section 16, 20, 21, 21(1), 21(5)Transfer of Property Act, 1882 — Section 3, 45
High Courts20 Apr 2010Dismissed
Dinesh Chandra Pokhriyal and Others Vs K. L. Arya and Others
Uttarakhand High Court · (2010) 04 UK CK 0117
Contempt of Courts Act, 1971 — Section 12
High Courts20 Apr 2010
Keshi Developers and Others Vs Second Additional Civil Judge (J.D.)/Judicial Magistrate and Others
Uttarakhand High Court · AIR 2011 Utt 280 : (2010) 2 BC 21 : (2010) 1 NCC 664 : (2011) 2 RCR(Criminal) 880(1)
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Apr 2010
Anil Kumar Vs State of Uttaranchal
Uttarakhand High Court · (2010) 04 UK CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 244, 246, 313, 397, 401Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts20 Apr 2010Dismissed
Amarpal Vs State of Uttaranchal and Others
Uttarakhand High Court · (2010) 2 BC 536
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Apr 2010Dismissed
Vijendra Singh Vs State of U.P.
Uttarakhand High Court · (2010) 1 UD 527
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Apr 2010
Babu Vs State of U.P.
Uttarakhand High Court · (2010) 04 UK CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 147, 149, 325, 354, 376