High Courts20 Jul 2012
Jaipal Vs State of Uttaranchal
Uttarakhand High Court · (2012) 2 NCC 554 : (2013) 2 UC 1283
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 323
COURT ARCHIVE
Uttarakhand High Court judgments, 2012
737 judgments · page 11 of 37
High Courts20 Jul 2012Allowed
Yogendra Kumar and Another Vs State of Uttarakhand and Another
Uttarakhand High Court · (2012) 2 NCC 795
Criminal Procedure Code, 1973 (CrPC) — Section 182Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 323, 504, 505
High Courts20 Jul 2012Allowed
Smt. Anita Singh and Others Vs Vinod Kumar Srivastava
Uttarakhand High Court · (2012) 2 NCC 790
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 210, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 452, 494, 498A, 498A, 506
High Courts19 Jul 2012Dismissed
State of Uttarakhand Vs Smt. Kaushalya Devi
Uttarakhand High Court · (2012) 2 NCC 574
Penal Code, 1860 (IPC) — Section 201, 302, 304B
High Courts18 Jul 2012
Acharya Bal Krishna Vs C.B.I.
Uttarakhand High Court · (2012) CriLJ 4690 : (2012) 2 UC 1538
Criminal Procedure Code, 1973 (CrPC) — Section 482Passports Act, 1967 — Section 12, 12(1)(b)Penal Code, 1860 (IPC) — Section 120B, 420, 463, 464, 467
High Courts18 Jul 2012
Uttarakhand Uthan Samiti and 11 Others Vs State of Uttarakhand and three Others
Uttarakhand High Court · (2012) 2 UC 1542
High Courts18 Jul 2012
Dharam Veer Singh Vs Satish Chand Garg and Others
Uttarakhand High Court · (2012) 2 UC 1543
Evidence Act, 1872 — Section 16(1)(C), 91, 92Penal Code, 1860 (IPC) — Section 114
High Courts17 Jul 2012
Pawan Kumar Vs State of Uttarakhand
Uttarakhand High Court · (2012) 2 NCC 492 : (2012) 2 UC 1553
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304, 307, 504
High Courts17 Jul 2012Dismissed
Bahadur Ram Arya Vs State of Uttarakhand and Others
Uttarakhand High Court · (2012) 2 UC 1552
High Courts16 Jul 2012Allowed
Amarmani Tripathi Vs State State Vs Prakash Chandra Pandey Nidhi Shukla Vs State and Another
Uttarakhand High Court · (2012) 2 NCC 510 : (2013) 2 UC 1119
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 211, 212, 313Evidence Act, 1872 — Section 32(1), 32(2), 65BPenal Code, 1860 (IPC) — Section 109, 120B, 201, 302, 34
High Courts16 Jul 2012Dismissed
M/s. Techinvestment India (Pvt.) Ltd. Vs M/s. Assam Power Electricals Ltd. and Others
Uttarakhand High Court · (2012) 2 UC 1568
High Courts16 Jul 2012Dismissed
Puran Singh Vs State of Uttarakhand
Uttarakhand High Court · (2012) 2 NCC 639 : (2012) 2 UC 1562
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 304
High Courts16 Jul 2012Allowed
Rajiv Kumar Vs State of Uttarakhand and Others
Uttarakhand High Court · (2013) 2 SCT 428 : (2012) 2 UC 1565
Uttar Pradesh Intermediate Education Act, 1921 — Section 41
High Courts16 Jul 2012
Parvsharan Singh Vs Harpreet Singh and Others
Uttarakhand High Court · (2012) 2 UC 1559
Income Tax Act, 1961 — Section 34Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 5
High Courts16 Jul 2012Dismissed
Rajendra Singh @ Raju Vs State of Uttaranchal and Another
Uttarakhand High Court · (2012) 2 NCC 760
Evidence Act, 1872 — Section 27
High Courts13 Jul 2012Dismissed
Km. Parpati Mankani and Another Vs State of Uttarakhand and Another
Uttarakhand High Court · (2012) 2 NCC 828
Penal Code, 1860 (IPC) — Section 405, 406, 417, 420, 506
High Courts12 Jul 2012
Birendra Singh Heet Bist Vs Additional Chief Secretary and Others
Uttarakhand High Court · (2012) 135 FLR 915
High Courts11 Jul 2012
Mahesh Chandra Nagila Vs State of Uttarakhand and Others
Uttarakhand High Court · (2012) 2 UC 1570
High Courts10 Jul 2012Allowed
Dhan Singh Vs State of Uttarakhand
Uttarakhand High Court · (2012) CriLJ 3969 : (2012) 2 NCC 546 : (2012) 2 UC 1582
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts10 Jul 2012
G.D. Deorari and Others Vs State of U.P. and Others
Uttarakhand High Court · (2012) 2 UC 1580