High Courts02 Dec 2011Dismissed
Raju Vs State of Uttarakhand and another
Uttarakhand High Court · (2011) 12 UK CK 0118
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 306
COURT ARCHIVE
Uttarakhand High Court judgments, 2011
1,707 judgments · page 8 of 86
High Courts02 Dec 2011Dismissed
Rajendra Prasad Rayal, M.R. Dugtal and N.C. Johri Vs State of Uttarakhand and Mr. Jitendra Kumar Inspector (C.B.C.I.D) Division Meerut Distt. Meerut
Uttarakhand High Court · (2011) 12 UK CK 0117
Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 218
High Courts02 Dec 2011Allowed
Anurag Sharma Vs S. Nishan Singh
Uttarakhand High Court · (2011) 12 UK CK 0116
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Registration Act, 1908 — Section 17, 47
High Courts02 Dec 2011Dismissed
Smt. Kavita Kapkoti, Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 12 UK CK 0094
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 406
High Courts02 Dec 2011
Acharya Bal Krishna Vs C.B.I. and Another
Uttarakhand High Court · (2012) 1 NCC 388
Constitution of India, 1950 — Article 21, 226, 5Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 155(2), 156(1), 157Passports Act, 1967 — Section 12
High Courts02 Dec 2011
Shri Alok Mehrotra Vs Government of NCT of Delhi and Others
Uttarakhand High Court · (2012) 2 UC 2057
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 16, 34(2)(b), 48(2)Civil Procedure Code, 1908 (CPC) — Section 151Provincial Small Cause Courts Act, 1887 — Section 25
High Courts01 Dec 2011Dismissed
Smt. Mithlesh, Sandeep Sharma and Smt. Archana Devi Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 12 UK CK 0096
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts01 Dec 2011Dismissed
Bhagwan Das and others Vs State of Uttarakhand and another
Uttarakhand High Court · (2011) 12 UK CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 406, 498A, 504, 506
High Courts01 Dec 2011Allowed
Munne and Lal Mohammad Vs State of Uttarakhand
Uttarakhand High Court · (2012) 1 NCC 233 : (2012) 1 UC 202 : (2011) 2 UD 654
Criminal Procedure Code, 1973 (CrPC) — Section 482Uttarakhand Protection of Cow Progency Act, 2007 — Section 11, 3, 4, 5
High Courts01 Dec 2011Dismissed
Yogesh Rani Vs State of Uttarakhand and Another
Uttarakhand High Court · (2013) 2 BC 79 : (2012) 3 UC 1709
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts30 Nov 2011Allowed
Rampal Vs Smt Anita and Arjun Minor represented through Smt Anita
Uttarakhand High Court · (2011) 11 UK CK 0186
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts30 Nov 2011Allowed
Diwan Singh and Others Vs State of Uttarkhand and Others
Uttarakhand High Court · (2011) 11 UK CK 0184
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 427, 435, 504, 506Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209
High Courts30 Nov 2011
Anirudh Singh Vs State of Uttarakhand and Pankaj Singh
Uttarakhand High Court · (2011) 11 UK CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 407Penal Code, 1860 (IPC) — Section 304B, 498A, 504
High Courts30 Nov 2011Dismissed
Girish Prasad and another Vs State of Uttarakhand and another
Uttarakhand High Court · (2011) 11 UK CK 0075
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145, 146, 146(1)
High Courts29 Nov 2011Dismissed
Ram Prasad Sati and others Vs State of Uttaranchal
Uttarakhand High Court · (2012) 1 NCC 690 : (2013) 1 UC 433
Criminal Procedure Code, 1973 (CrPC) — Section 125, 313, 374Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts29 Nov 2011Dismissed
Smt. Shanti Bhatt Vs State of Uttarakhand and others
Uttarakhand High Court · (2011) 11 UK CK 0077
Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 15(2), 2(5)
High Courts28 Nov 2011Allowed
Suraj Vs State of Uttarakhand
Uttarakhand High Court · (2012) 1 NCC 333 : (2012) 2 UC 2088 : (2012) 1 UD 33
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(3)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts28 Nov 2011Dismissed
Karan Pal, Kishan Pal Both and Manoj Singh Vs Deputy Director Consolidation/Additional Collector Hardwar and Others
Uttarakhand High Court · (2012) 115 RD 64 : (2011) 2 UD 553
Constitution of India, 1950 — Article 226
High Courts28 Nov 2011
M/S Brawn Laboratories Ltd. and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 11 UK CK 0105
Criminal Procedure Code, 1973 (CrPC) — Section 205, 305, 482Drugs and Cosmetics Act, 1940 — Section 18, 27
High Courts28 Nov 2011
Smt. Rishipal Kaur and another Vs State of Uttarakhand and others
Uttarakhand High Court · (2011) 11 UK CK 0083
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 146(1), 482