High Courts27 Jun 2012
Yassin Alias Munna Alias Nanhe and Others Vs State of Uttaranchal
Uttarakhand High Court · (2012) 2 NCC 894
Arms Act, 1959 — Section 25, 27, 4Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27
COURT ARCHIVE
Uttarakhand High Court judgments, 2012
737 judgments · page 13 of 37
High Courts27 Jun 2012Allowed
Smt. Anita Nainwal Vs District Judge
Uttarakhand High Court · (2013) 2 SCT 470
High Courts26 Jun 2012Dismissed
Balwant Singh and Others Vs State of Uttaranchal
Uttarakhand High Court · (2012) 2 NCC 750
Criminal Procedure Code, 1973 (CrPC) — Section 195Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7(A), 7APenal Code, 1860 (IPC) — Section 302, 307, 34, 340, 466
High Courts26 Jun 2012Allowed
State of Uttaranchal Vs Hanif @ Halka and Others
Uttarakhand High Court · (2012) 2 NCC 732
Penal Code, 1860 (IPC) — Section 302, 34, 394, 397
High Courts25 Jun 2012
Sanjeev Chhabra and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2012) 2 NCC 53
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 405, 406, 415, 420, 427
High Courts25 Jun 2012Dismissed
Manoj Kumar Vs State of Uttarakhand
Uttarakhand High Court · (2012) 2 NCC 428
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 32, 323, 34
High Courts25 Jun 2012Dismissed
State of Uttarakhand Vs Tajwar Singh and Others
Uttarakhand High Court · (2012) 2 NCC 76
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts25 Jun 2012Dismissed
Vinod Sharma and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2013) 1 Crimes 599 : (2012) 2 NCC 37 : (2012) 3 UC 2326
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 244, 246, 313Penal Code, 1860 (IPC) — Section 324, 34, 504, 506
High Courts22 Jun 2012Allowed
Surendra Sharma and Others Vs State of Uttarakhand and Another
Uttarakhand High Court · (2012) 2 NCC 330
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 362Penal Code, 1860 (IPC) — Section 427, 504, 506
High Courts22 Jun 2012Dismissed
Shanti Swaroop Mahar and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2012) 2 NCC 669
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts21 Jun 2012Dismissed
Bhuwan Singh Vs State of Uttarakhand
Uttarakhand High Court · (2012) CriLJ 3406 : (2012) 2 NCC 672
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 201, 302, 363, 366, 375
High Courts21 Jun 2012Dismissed
Suresh Chandra Vs State of Uttaranchal
Uttarakhand High Court · (2012) CriLJ 4131 : (2012) 3 UC 2312
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(b)(ii)(C), 52, 57, 8
High Courts21 Jun 2012
Ganesh Ram Tampta and Others Vs State of Uttarakhand and Another
Uttarakhand High Court · (2012) 2 NCC 335
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Forest Act, 1927 — Section 26Penal Code, 1860 (IPC) — Section 147, 182, 224, 225, 323
High Courts21 Jun 2012Allowed
Smt. Gyanwati and Another Vs Judge Family Court and Another
Uttarakhand High Court · (2013) CriLJ 263 : (2013) 1 DMC 667 : (2012) 2 NCC 303
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 9
High Courts21 Jun 2012Allowed
Central Bureau of Investigation Vs Ram Prakash Sharma and Another
Uttarakhand High Court · (2012) 2 NCC 305
Penal Code, 1860 (IPC) — Section 168, 409Prevention of Corruption Act, 1988 — Section 13(1)(c), 13(2)
High Courts21 Jun 2012Dismissed
State of Uttaranchal Vs Pradeep Agarwal
Uttarakhand High Court · (2012) 2 NCC 713
Criminal Procedure Code, 1973 (CrPC) — Section 4(2)Penal Code, 1860 (IPC) — Section 272, 273
High Courts21 Jun 2012Dismissed
Chatar Singh Vs Judicial Magistrate, Ranikhet, District Almora
Uttarakhand High Court · (2012) 2 NCC 288
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 406, 409, 420
High Courts21 Jun 2012
Satveer Valmiki Vs State of Uttaranchal
Uttarakhand High Court · (2013) CriLJ 81 : (2012) 2 NCC 159
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2(k), 7A, 7A(2)Penal Code, 1860 (IPC) — Section 377
High Courts20 Jun 2012
Anish Vs State of Uttarakhand
Uttarakhand High Court · (2012) 2 NCC 97
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts20 Jun 2012
Kanti Prasad Dadpuri and 3 Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2013) 1 UC 793
Constitution of India, 1950 — Article 14