CourtKutchehry.com

COURT ARCHIVE

Uttarakhand High Court judgments

21,155 judgments · page 959 of 1,058

High Courts14 Mar 2008Allowed

Smt. Renu Tyagi Vs The State

Uttarakhand High Court · (2008) NCC 772

Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313, 374(2)Penal Code, 1860 (IPC) — Section 363, 366, 366A, 366A, 376
Read judgment
High Courts10 Mar 2008Allowed

Ram Agarwal Vs Smt. Brijendra Kaur and Others

Uttarakhand High Court · AIR 2008 Utt 25 : (2008) 3 UC 1449 : (2008) 1 UD 607

Arbitration Act, 1940 — Section 30, 33, 39Civil Procedure Code, 1908 (CPC) — Section 115, 141, 151, 47Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2A
Read judgment
High Courts26 Feb 2008Dismissed

Ravi Kant Vs State of Uttaranchal

Uttarakhand High Court · (2008) NCC 267 : (2008) 8 UC 944

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 147, 149, 302, 304B, 498A
Read judgment
High Courts25 Feb 2008Allowed

Israr Ahmad Vs State of Uttrakhand

Uttarakhand High Court · (2008) NCC 997 : (2008) 3 UC 1837

Criminal Procedure Code, 1973 (CrPC) — Section 23, 313Essential Commodities Act, 1955 — Section 3, 7Uttar Pradesh Cement Control Act, 1973 — Section 2
Read judgment
High Courts25 Feb 2008Allowed

Rayees Ahmad Vs State of Uttaranchal

Uttarakhand High Court · (2008) NCC 273

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 15, 18, 20, 8
Read judgment
High Courts25 Feb 2008Dismissed

Ram Kishan Vs State of Uttrakhand

Uttarakhand High Court · (2008) 2 UC 956

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 304B, 306, 34, 498AUttar Pradesh Reorganisation Act, 2000 — Section 35
Read judgment