High Courts13 Jun 2012Dismissed
Sarvshri Satysheel and Company and Others Vs State of U.P. and Others
Uttarakhand High Court · AIR 2013 Utt 59
Forest (Conservation) Act, 1980 — Section 2
COURT ARCHIVE
Uttarakhand High Court judgments, 2012
737 judgments · page 15 of 37
High Courts13 Jun 2012
Sita Ram and Others Vs State of Uttarakhand
Uttarakhand High Court · (2012) 2 NCC 333
Penal Code, 1860 (IPC) — Section 333
High Courts13 Jun 2012
Rafi @ Furkan and Others Vs State of Uttaranchal
Uttarakhand High Court · (2012) 2 NCC 128
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 396, 412
High Courts13 Jun 2012Dismissed
State of Uttaranchal Vs Shyam Lal and another
Uttarakhand High Court · (2012) 2 NCC 475 : (2013) 2 UC 998
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 307, 452
High Courts13 Jun 2012Dismissed
Smt. Munija Vs State of Uttarakhand and Others
Uttarakhand High Court · (2012) 2 NCC 123
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts12 Jun 2012
Madan Mohan Kukreti Vs State of Uttarakhand and Another
Uttarakhand High Court · (2013) 1 UC 17
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204, 251, 374(4)Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts12 Jun 2012Dismissed
Paramjeet Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2012) 2 NCC 124
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482
High Courts11 Jun 2012
Tanvir Vs Ejazul Hassan @ Sultan Chishti and Others
Uttarakhand High Court · (2012) 3 UC 2329
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts08 Jun 2012Allowed
Yograj and Others Vs Judicial Magistrate, Purola, Distt. Uttarkashi and Others
Uttarakhand High Court · (2012) 2 NCC 126
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts08 Jun 2012Allowed
Smt. Meena and Others Vs State of Uttarakhand and Another
Uttarakhand High Court · (2012) 2 NCC 319
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A
High Courts08 Jun 2012
Krishan Chandra Bali Vs G.B. Pant University of Agriculture and Technology and Another
Uttarakhand High Court · (2013) 2 SCT 463
High Courts08 Jun 2012Allowed
Inam Vs State of Uttarakhand
Uttarakhand High Court · (2012) 2 NCC 17
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8
High Courts07 Jun 2012Allowed
Amway India Enterprises (P) Limited Vs State and Others
Uttarakhand High Court · (2012) 54 VST 378
Uttarakhand Value Added Tax Act, 2005 — Section 25
High Courts07 Jun 2012
Commissioner Customs and Central Excise Vs M/s Aquamall Water Solutions Ltd.
Uttarakhand High Court · (2012) 192 ECR 352 : (2012) 284 ELT 481
Central Excise (Valuation) Rules, 1975 — Rule 6Central Excises and Salt Act, 1944 — Section 4, 4(1), 4A
High Courts07 Jun 2012Allowed
J.P. Tripathi Vs State of Uttarakhand and another
Uttarakhand High Court · (2013) 2 SCT 425
Constitution of India, 1950 — Article 309Uttar Pradesh Animal Husbandry Clerical Rules, 1981 — Rule 18, 4
High Courts07 Jun 2012
Mukesh Nigam Vs State of Uttarakhand and Others
Uttarakhand High Court · (2013) 1 UC 2
Constitution of India, 1950 — Article 14, 311
High Courts07 Jun 2012Allowed
Smt. Darshni Devi (in Jail) Vs State of Uttarakhand
Uttarakhand High Court · (2012) 2 NCC 36
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts06 Jun 2012
H.S. Madhukar Vs M/s Serene Tourism Ventures
Uttarakhand High Court · (2012) 06 UK CK 0038
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Limitation Act, 1963 — Section 5
High Courts05 Jun 2012Dismissed
Smt. Beena Devi Vs Madhu Raj Singh
Uttarakhand High Court · (2012) 06 UK CK 0058
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13
High Courts05 Jun 2012
S.S. Industries Vs Secure Pharma Private Limited and four others
Uttarakhand High Court · (2012) 06 UK CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 143