High Courts12 Dec 2011Allowed
Jogender and three Others Vs State of Uttaranchal
Uttarakhand High Court · (2011) 12 UK CK 0050
Penal Code, 1860 (IPC) — Section 302, 34, 365
COURT ARCHIVE
Uttarakhand High Court judgments, 2011
1,707 judgments · page 7 of 86
High Courts12 Dec 2011
Jagjeet Singh and Others Vs Additional District Judge/Ist FTC Roorkee and Others
Uttarakhand High Court · (2012) 2 UC 2210
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 9
High Courts12 Dec 2011
Vikas Sharma Vs State of Uttarakhand and Others
Uttarakhand High Court · (2012) 3 UC 1718
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138(b)
High Courts09 Dec 2011Dismissed
Mohan Lal Vs State of Uttarakhand and Others
Uttarakhand High Court · (2012) 3 UC 1717
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 147, 148, 323, 384
High Courts09 Dec 2011
Mrinal Dhali Vs State of Uttaranchal
Uttarakhand High Court · (2012) 1 NCC 136 : (2012) 1 UC 289
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
High Courts09 Dec 2011Dismissed
Anand Singh Rawat Vs Central Bureau of Investigation (C.B.I.)
Uttarakhand High Court · (2012) 1 NCC 276 : (2012) 2 UC 2053
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 109, 120B, 374, 420, 468Prevention of Corruption Act, 1988 — Section 5(1)(d), 5(2)
High Courts09 Dec 2011
Rajeev Chaturvedi Vs Varun Agarwal and Others
Uttarakhand High Court · (2012) 1 NCC 345
Criminal Procedure Code, 1973 (CrPC) — Section 446, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts09 Dec 2011
Anand Ram Alias Anandi Vs State of Uttarakhand
Uttarakhand High Court · (2012) 1 NCC 436 : (2013) 1 UC 349
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 302, 304, 307, 34, 457
High Courts09 Dec 2011
Sanjeev Gupta @ Sonu Gupta and One Another Vs State of Uttaranchal
Uttarakhand High Court · (2012) 1 NCC 547 : (2013) 1 UC 406
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302, 34, 379, 394
High Courts08 Dec 2011
Radheshyam Sharma Vs State of Uttarakhand
Uttarakhand High Court · (2012) 1 NCC 301 : (2012) 3 UC 2279
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 363, 366, 375, 376
High Courts08 Dec 2011
Sarvshri Satysheel and Co., Kailash Gait and Others Vs State of U.P. and Others
Uttarakhand High Court · AIR 2012 Utt 69
Forest (Conservation) Act, 1980 — Section 2General Clauses Act, 1897 — Section 21
High Courts08 Dec 2011
Neeraj Saraswat Vs Smt. Neena Saraswat
Uttarakhand High Court · (2012) 2 UC 2219
High Courts08 Dec 2011
Sri Krishan Kumar Vs Sri Bharat Singh
Uttarakhand High Court · (2012) 3 UC 1712
Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts07 Dec 2011Allowed
Smt Munni Devi and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 12 UK CK 0119
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 323, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts07 Dec 2011Allowed
Pawan Singh and others Vs State of Uttarakhand and others
Uttarakhand High Court · (2013) 1 UC 488
Constitution of India, 1950 — Article 16(1), 16(4)
High Courts07 Dec 2011Dismissed
Rakesh Kumar Vs Shree Swami Santpati Shivnarayan Sant Samaj Sudhar Samiti and another
Uttarakhand High Court · (2011) 12 UK CK 0092
High Courts07 Dec 2011Dismissed
Kedar Singh Vs State of Uttarakhand
Uttarakhand High Court · (2012) 1 NCC 290
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 304, 328
High Courts06 Dec 2011Allowed
Ashraf Vs State of Uttaranchal and another
Uttarakhand High Court · (2011) 12 UK CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482
High Courts05 Dec 2011
Smt. Neelam Bhardwaj Vs State of Uttaranchal (now Uttarakhand)
Uttarakhand High Court · (2012) 3 UC 1706
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Dec 2011Allowed
Secretary to Government, Home Deptt. and Others Vs Narendra Kumar and Another
Uttarakhand High Court · (2013) 1 UC 415
Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 14, 14(1), 14(2), 4, 4(1)