High Courts16 Nov 2011
Munfait, Azam, Tajul and Jabir Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 11 UK CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 307, 504, 506
COURT ARCHIVE
Uttarakhand High Court judgments, 2011
1,707 judgments · page 13 of 86
High Courts16 Nov 2011Allowed
Sudhakar Benjwal Vs State of Uttarakhand and another
Uttarakhand High Court · (2011) 11 UK CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 325, 326, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 19, 3
High Courts16 Nov 2011
Smt. Vimla and others Vs State of Uttarakhand and another
Uttarakhand High Court · (2011) 11 UK CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 9
High Courts16 Nov 2011Allowed
Deepesh Vs State of Uttarakhand
Uttarakhand High Court · (2011) 11 UK CK 0024
Penal Code, 1860 (IPC) — Section 120B, 307
High Courts16 Nov 2011Allowed
Sachin Kumar Vs State of Uttarakhand
Uttarakhand High Court · (2011) 11 UK CK 0023
Penal Code, 1860 (IPC) — Section 363, 366A, 376
High Courts16 Nov 2011Allowed
Vijendra Singh Vs State of Uttarakhand
Uttarakhand High Court · (2011) 11 UK CK 0021
Cinematograph Act, 1952 — Section 7Penal Code, 1860 (IPC) — Section 292, 384
High Courts16 Nov 2011Allowed
Mahavir Singh Vs State of Uttarakhand
Uttarakhand High Court · (2011) 11 UK CK 0020
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 306, 498A
High Courts16 Nov 2011Allowed
Gautam Singh Vs State of Uttarakhand
Uttarakhand High Court · (2011) 11 UK CK 0002
Penal Code, 1860 (IPC) — Section 409
High Courts16 Nov 2011Allowed
Ikram Vs State of Uttarakhand
Uttarakhand High Court · (2011) 11 UK CK 0001
Penal Code, 1860 (IPC) — Section 304B
High Courts15 Nov 2011Allowed
Raju Vs State of Uttarakhand
Uttarakhand High Court · (2011) 11 UK CK 0178
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
High Courts15 Nov 2011Allowed
Anwar Vs State of Uttarakhand
Uttarakhand High Court · (2011) 11 UK CK 0177
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
High Courts15 Nov 2011Allowed
H.M. Cairae and another Vs State of Uttarakhand and another
Uttarakhand High Court · (2011) 11 UK CK 0160
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 197, 482Penal Code, 1860 (IPC) — Section 182, 306, 352, 380, 406
High Courts15 Nov 2011Dismissed
Jagdish Prashad Mittal Vs State of Uttaranchal and another
Uttarakhand High Court · (2011) 11 UK CK 0159
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 342, 406, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts15 Nov 2011Dismissed
Subhash Chandra Saini and Ashok Kumar Saxena and Others Vs State of Uttaranchal and another
Uttarakhand High Court · (2011) 11 UK CK 0158
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 197Penal Code, 1860 (IPC) — Section 323, 420, 467, 468, 471
High Courts15 Nov 2011Allowed
District Magistrate, Udham Singh Nagar and others Vs Amit Dixit and others
Uttarakhand High Court · (2011) 11 UK CK 0069
Constitution of India, 1950 — Article 14, 15, 15(2), 16, 16(2)
High Courts15 Nov 2011Dismissed
Ravinder Singh Vs State of Uttarakhand and Km. Tarvinder Kaur
Uttarakhand High Court · (2011) 11 UK CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts15 Nov 2011Dismissed
Km. Rehana Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 11 UK CK 0067
Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 225, 309
High Courts15 Nov 2011
Kheem Nath Goswami Vs State of Uttarakhand and others
Uttarakhand High Court · (2011) 11 UK CK 0057
Employees Pension Scheme, 1995 — Section 17A
High Courts15 Nov 2011Allowed
Dr. Radhey Shyam Vs State of Uttarakhand and others
Uttarakhand High Court · (2011) 11 UK CK 0049
Constitution of India, 1950 — Article 16(2)
High Courts15 Nov 2011Dismissed
Jasbir Singh Vs State of Uttarakhand and another
Uttarakhand High Court · (2011) 11 UK CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138