High Courts02 May 2012Dismissed
H.B. Bhatt and others Vs Uttaranchal Payjal Sansadhan Vikas Evam Nirman Nigam and others
Uttarakhand High Court · (2012) 05 UK CK 0048
Uttar Pradesh Water Supply and Sewerage Act, 1975 — Section 37
COURT ARCHIVE
Uttarakhand High Court judgments, 2012
737 judgments · page 19 of 37
High Courts02 May 2012Allowed
Ravi Shankar Joshi and others Vs Anil Joshi and others
Uttarakhand High Court · (2012) 05 UK CK 0047
Constitution of India, 1950 — Article 309
High Courts02 May 2012Dismissed
M/s Makhan Lal Shanti Prasad Vs The Divisional Forest Officer and others
Uttarakhand High Court · AIR 2012 Utt 83
High Courts02 May 2012Dismissed
Lord Mahadev Trust Vs State of Uttaranchal and three others
Uttarakhand High Court · (2013) 2 UC 909
Constitution of India, 1950 — Article 14, 21Land Acquisition Act, 1894 — Section 16, 17, 17(1), 17(4), 3Uttar Pradesh (Temporary) Accommodation Requisition Act, 1947 — Section 3
High Courts02 May 2012
Satyapal Malik and Om Prakash Malik Vs State of Uttarakhand and Kailash Kumar Bajaj
Uttarakhand High Court · (2012) 05 UK CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 380, 411, 427, 454, 506
High Courts01 May 2012Allowed
State of Uttarakhand and others Vs Public Services Tribunal, Uttaranchal and others
Uttarakhand High Court · (2012) 05 UK CK 0064
Uttar Pradesh Reorganisation Act, 2000 — Section 91
High Courts01 May 2012
Vijay Pal Singh Vs Uttaranchal Sugars and others
Uttarakhand High Court · (2012) 05 UK CK 0063
High Courts01 May 2012Allowed
Ashok Shrikant Gairola Vs State of Uttarakhand and Rohit Kapur
Uttarakhand High Court · (2012) 05 UK CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420, 504, 506
High Courts01 May 2012Dismissed
Ashok Kumar Vs State of Uttarakhand
Uttarakhand High Court · (2012) 05 UK CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 279, 304A, 338
High Courts01 May 2012Allowed
Dushyant Kumar and others Vs State of Uttarakhand and Savita Rani
Uttarakhand High Court · (2012) 05 UK CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 468
High Courts01 May 2012
Charan Bai Sahu and Bhagirath Sahu Vs State of Uttarakhand and Smt. Laxmi Devangan
Uttarakhand High Court · (2012) 05 UK CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 376, 420, 467, 468, 471
High Courts01 May 2012Dismissed
Saida and Others Vs Abdul Gafoor and Others
Uttarakhand High Court · (2012) 2 NCC 284 : (2013) 2 UC 979
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9(A)(2)
High Courts01 May 2012Dismissed
M/s Dev Bhoomi Stone Company Vs B.N. Mathpal and others
Uttarakhand High Court · (2012) 05 UK CK 0004
High Courts01 May 2012
Kewlanand Kabdal and others Vs State of Uttarakhand and others
Uttarakhand High Court · (2012) 05 UK CK 0003
High Courts30 Apr 2012Allowed
Shri Hari Om Kansal, Smt. Usha Kansal and Harsh Kansal Vs State of Uttarakhand and Smt. Jigyasa Kansal
Uttarakhand High Court · (2012) 04 UK CK 0129
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts30 Apr 2012Dismissed
Kishan Kumar Khanna and others Vs State of Uttarakhand and others
Uttarakhand High Court · (2012) 04 UK CK 0125
Motor Vehicles Act, 1988 — Section 71(3)(a), 86, 87
High Courts30 Apr 2012
Asgar Vs State of Uttaranchal
Uttarakhand High Court · (2012) 2 EFLT 821 : (2012) 1 NCC 815
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 21, 409, 420Prevention of Corruption Act, 1988 — Section 5, 6
High Courts30 Apr 2012Dismissed
Gopal Singh Vs State of Uttarakhand and Bablu @ Kailash
Uttarakhand High Court · (2012) 04 UK CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 308, 323, 325, 427, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(X)
High Courts30 Apr 2012
Virendra Kumar Saini Vs State of Uttarakhand and Another
Uttarakhand High Court · (2012) 2 NCC 233
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 156(3), 156(3), 173, 190(1)
High Courts27 Apr 2012Dismissed
Smt. Mrinal Dimari Kukreti Vs Capt. Mayank Kukreti
Uttarakhand High Court · (2012) 04 UK CK 0128
Family Courts Act, 1984 — Section 19(1)Hindu Marriage Act, 1955 — Section 24