COURT ARCHIVE

Uttarakhand High Court judgments

21,155 judgments · page 907 of 1,058

High Courts13 Apr 2010

Devendra Singh Rana Vs Commissioner, Garhwal Division, Sub Divisional Magistrate, Sadar/Additional District Magistrate (Finance and Revenue), Tehsildar/Auction Officer and Jagmali Films Pvt. Ltd.

Uttarakhand High Court · (2010) 04 UK CK 0074

Uttar Pradesh Land Revenue Act, 1901 — Section 171, 173, 174

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High Courts13 Apr 2010

Dr. Bhopal Singh, Smt. Urmila and Sanjay Singh Vs State of Uttaranchal and Raghhbir Singh Gahlot, Sugar Cane Inspector

Uttarakhand High Court · (2010) 04 UK CK 0010

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A

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High Courts12 Apr 2010Dismissed

Smt. Shahnaz Mirza and Others Vs Miss. Achla Khanna, Secretary, Secondary Education and Others

Uttarakhand High Court · (2010) 04 UK CK 0125

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High Courts12 Apr 2010Allowed

Maj. (Retd.) J.S. Sandhu Vs State of Uttaranchal

Uttarakhand High Court · (2010) 1 UD 589

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 500, 504

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High Courts12 Apr 2010Dismissed

S.S. Marketing and Khanna Market Vs State of Uttarakhand and Others

Uttarakhand High Court · (2010) 04 UK CK 0058

Criminal Procedure Code, 1973 (CrPC) — Section 246, 482Prevention of Food Adulteration Act, 1954 — Section 16, 20A, 7

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High Courts12 Apr 2010

Ram Manohar, Ramesh and Jai Chandra Vs State of Uttrakhand State Vs Ramesh and Others

Uttarakhand High Court · (2010) 1 UD 400

Criminal Procedure Code, 1973 (CrPC) — Section 201, 313, 315, 396, 412Penal Code, 1860 (IPC) — Section 201, 302, 394, 396, 412

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High Courts12 Apr 2010Dismissed

Mamchand, Mahendra, Ladu and Bhoota Vs The State

Uttarakhand High Court · (2010) 04 UK CK 0044

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 307, 34

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High Courts12 Apr 2010

Om Prakash Saini Vs State of Uttaranchal

Uttarakhand High Court · (2010) 04 UK CK 0029

Penal Code, 1860 (IPC) — Section 409

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High Courts09 Apr 2010Allowed

Taufeeq Ahmad Vs State of U.P.

Uttarakhand High Court · (2010) 04 UK CK 0108

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 308, 377

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High Courts09 Apr 2010Allowed

Vijay @ Bhoora Vs State of Uttrakhand

Uttarakhand High Court · (2010) 04 UK CK 0107

Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 25, 376, 4

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High Courts09 Apr 2010Dismissed

Vishvakarma Paper and Boards Ltd. Vs The Commissioner of Central Excise

Uttarakhand High Court · (2010) 1 UD 382

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3Central Excises and Salt Act, 1944 — Section 14, 5A

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High Courts09 Apr 2010Dismissed

Anekpal Singh Vs The District Magistrate, Administrator, Nagar Palika

Uttarakhand High Court · (2010) 1 UD 615

Penal Code, 1860 (IPC) — Section 409

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High Courts09 Apr 2010Dismissed

Coastal Projects Pvt. Ltd. Vs National Thermal Power Corporation Ltd.

Uttarakhand High Court · AIR 2010 Utt 96

Arbitration and Conciliation Act, 1996 — Section 11, 20Contract Labour (Regulation and Abolition) Act, 1970 — Section 28

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High Courts09 Apr 2010Dismissed

Swaroop Singh and Another Vs State of Uttarakhand

Uttarakhand High Court · (2010) 1 NCC 760

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 34

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High Courts09 Apr 2010

Union of India (UOI) and Another Vs Makan Singh and Another

Uttarakhand High Court · (2011) 129 FLR 158 : (2011) 3 LLJ 791 : (2011) 1 UC 703 : (2010) 1 UD 433

Industrial Disputes Act, 1947 — Section 25F

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High Courts09 Apr 2010Dismissed

Smt. Manjeet Arora (Kataria) Vs The Presiding Officer, Central Govt. Industrial Tribunal cum Labour Court

Uttarakhand High Court · (2011) 129 FLR 160 : (2011) 3 LLJ 611 : (2011) LLR 509 : (2011) 1 UC 677 : (2010) 1 UD 435

Industrial Disputes Act, 1947 — Section 2, 25F, 25FFF

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High Courts08 Apr 2010

Ram Lal Vs Trilok Singh Chauhan

Uttarakhand High Court · (2010) 04 UK CK 0113

Provincial Small Cause Courts Act, 1887 — Section 17

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High Courts08 Apr 2010Dismissed

Vijay Kumar Gurang Vs State of Uttrakhand

Uttarakhand High Court · (2010) 04 UK CK 0078

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307

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High Courts08 Apr 2010Dismissed

Mohan Nath Goswami and Others Vs State of Uttarakhand and Others

Uttarakhand High Court · (2010) 04 UK CK 0077

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High Courts08 Apr 2010Dismissed

Shri Girish Rawat Vs Presiding Officer, Labour Court and Another

Uttarakhand High Court · (2011) 2 UC 836 : (2010) 1 UD 569

Constitution of India, 1950 — Article 14

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