COURT ARCHIVE

Uttarakhand High Court judgments, 2011

1,707 judgments · page 6 of 86

High Courts14 Dec 2011Allowed

Vijay Kumar Gupta Vs State of Uttarakhand and Smt. Pallavi Gupta

Uttarakhand High Court · (2011) 12 UK CK 0058

Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 12

High Courts14 Dec 2011

Shri Shubhan Ahmad Vs Additional District Magistrate (Fin.) and Others

Uttarakhand High Court · (2012) 2 UC 2242

Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3

High Courts13 Dec 2011Dismissed

Sri Shahid Hussain Vs State of Uttarakhand and Smt Shaheen

Uttarakhand High Court · (2011) 12 UK CK 0134

Criminal Procedure Code, 1973 (CrPC) — Section 407Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A, 506

High Courts13 Dec 2011

Mr. Surya Prakash Gupta, Smt. Mithlesh Kumari Gupta, Shri Rajesh Gupta and Shri Gopal Gupta Vs State of Uttarakhand

Uttarakhand High Court · (2011) 12 UK CK 0133

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506

High Courts13 Dec 2011Dismissed

Dilber Singh Rana Vs Civil Judge (S.D.) and others

Uttarakhand High Court · (2011) 12 UK CK 0121

Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Section 16, 17, 18, 19, 20Contract Act, 1872 — Section 23, 28

High Courts13 Dec 2011Dismissed

State of Uttarakhand Vs Chakradhar Bahuguna and another

Uttarakhand High Court · (2011) 12 UK CK 0115

High Courts13 Dec 2011

Kiran Pal Balmiki and others Vs State of Uttarakhand and others

Uttarakhand High Court · (2011) 12 UK CK 0082

High Courts13 Dec 2011

Kushlanand Vs State of Uttarakhand and others

Uttarakhand High Court · (2011) 12 UK CK 0081

High Courts13 Dec 2011Allowed

Sudesh Kumar Bahari Vs State of Uttarakhand and another

Uttarakhand High Court · (2011) 12 UK CK 0075

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 323, 427, 452, 504, 506

High Courts13 Dec 2011Dismissed

State of Uttaranchal Vs Ashok Kumar

Uttarakhand High Court · (2011) 12 UK CK 0057

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 307

High Courts13 Dec 2011

Bhagwan Singh Vs State of Uttarakhand and Guman Singh

Uttarakhand High Court · (2011) 12 UK CK 0056

Criminal Procedure Code, 1973 (CrPC) — Section 372, 378(1)Limitation Act, 1963 — Article 114Penal Code, 1860 (IPC) — Section 323, 427, 504

High Courts13 Dec 2011Dismissed

Radhey Shyam Vs State of Uttarakhand and Ramesh Kumar

Uttarakhand High Court · (2011) 12 UK CK 0055

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 482

High Courts13 Dec 2011Allowed

Padam Bahadur Singh and Others Vs III Additional District Judge Dehradun and Others

Uttarakhand High Court · (2011) 12 UK CK 0053

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts13 Dec 2011Allowed

Prem Kumar and Others Vs State of Uttarakhand and Others

Uttarakhand High Court · (2012) 1 NCC 169

Criminal Procedure Code, 1973 (CrPC) — Section 300(1), 397(1), 397(2), 397(3), 399Negotiable Instruments Act, 1881 (NI) — Section 138, 138(b), 139Penal Code, 1860 (IPC) — Section 420, 467, 471, 506

High Courts13 Dec 2011

Km. Bhawana Bhatt Vs Kumaon University and Another

Uttarakhand High Court · (2012) 3 UC 2301

High Courts12 Dec 2011

Chandra Pal Vs State of Uttaranchal and Others

Uttarakhand High Court · (2011) 12 UK CK 0135

Criminal Procedure Code, 1973 (CrPC) — Section 202, 251Negotiable Instruments Act, 1881 (NI) — Section 138, 139

High Courts12 Dec 2011Allowed

Chandraveer Singh Vs State of Uttaranchal and another

Uttarakhand High Court · (2011) 12 UK CK 0084

Criminal Procedure Code, 1973 (CrPC) — Section 256, 281Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts12 Dec 2011

Kamal Kumar Vs State of Uttarakhand and others

Uttarakhand High Court · (2011) 12 UK CK 0083

High Courts12 Dec 2011Dismissed

Ashwani Kumar Sharma Vs Union of India and Others

Uttarakhand High Court · (2011) 12 UK CK 0064

High Courts12 Dec 2011Allowed

Deepak Kumar Vs State of Uttaranchal (now State of Uttarakhand)

Uttarakhand High Court · (2011) 12 UK CK 0054

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2)