COURT ARCHIVE

Uttarakhand High Court judgments, 2012

737 judgments · page 21 of 37

High Courts25 Apr 2012

M/s Parvatiya Sahkari Bhaisaj Vikas Evem Kray Vikray Sangh Ltd. Vs Sale Tax Officer, Khand I, Rishikesh and others

Uttarakhand High Court · (2012) 55 VST 180

Income Tax Act, 1961 — Section 69Uttar Pradesh Trade Tax Act, 1948 — Section 21(2)

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High Courts25 Apr 2012

Commissioner of Income Tax Vs Rajendra Aggarwal

Uttarakhand High Court · (2013) 260 CTR 420 : (2012) 208 TAXMAN 391

Income Tax Act, 1961 — Section 131, 133, 133(6), 142A, 55A

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High Courts25 Apr 2012

Sushma Dayal Johri Vs State of Uttarakhand and others

Uttarakhand High Court · (2012) 04 UK CK 0116

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High Courts25 Apr 2012

Smt. Geeta Devi Vs State of Uttarakhand and Others

Uttarakhand High Court · (2012) 04 UK CK 0030

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High Courts24 Apr 2012Dismissed

Dr. Gajendra Singh and another Vs State of Uttarakhand and others

Uttarakhand High Court · (2012) 04 UK CK 0120

Uttar Pradesh Regularisation of Ad hoc Appointments (On Posts Within the Purview of the Public Service Commission) Rules, 1979 — Rule 10, 9

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High Courts24 Apr 2012

Nagendra Pandey Vs State of Uttarakhand and others.

Uttarakhand High Court · (2012) 04 UK CK 0119

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High Courts24 Apr 2012

Sehkari Matsya Nidhi Samiti Vs Kushal Pal and Others

Uttarakhand High Court · (2013) 1 UC 37

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 80Specific Relief Act, 1963 — Section 38, 41

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High Courts24 Apr 2012

Rajeev Singhal Vs State of Uttarakhand and another

Uttarakhand High Court · (2012) 04 UK CK 0103

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High Courts24 Apr 2012Allowed

Ankit Vs State of Uttarakhand

Uttarakhand High Court · (2012) 04 UK CK 0096

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323

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High Courts24 Apr 2012

Pankaj, Brijpal, Smt. Jagwati Devi and Neeraj Pal Vs State of Uttarakhand and Anchal Pal

Uttarakhand High Court · (2012) 04 UK CK 0037

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506

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High Courts24 Apr 2012Allowed

Pradeep Kumar Saxena Vs State of Uttarakhand and Prem Bhallabh Pandey

Uttarakhand High Court · (2012) 04 UK CK 0006

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 380, 420, 467, 468, 471

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High Courts23 Apr 2012Dismissed

Bal Krishan Joshi Vs State of Uttarakhand and others

Uttarakhand High Court · (2012) 04 UK CK 0057

Criminal Procedure Code, 1973 (CrPC) — Section 125, 156(3), 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 302, 306, 498A

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High Courts23 Apr 2012

Smt. Sikha Devi @ Shikha Pawar Vs State of Uttarakhand

Uttarakhand High Court · (2012) 04 UK CK 0054

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High Courts20 Apr 2012Dismissed

Shamim Ahmed Ansari Vs State of Uttarakhand

Uttarakhand High Court · (2012) 04 UK CK 0097

Criminal Procedure Code, 1973 (CrPC) — Section 197, 409, 482Penal Code, 1860 (IPC) — Section 120, 120B, 409

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High Courts20 Apr 2012Dismissed

Dr. Vijay Kumar Chatterjee Vs State of Uttaranchal and another

Uttarakhand High Court · (2012) 04 UK CK 0060

Chartered Accountants Act, 1949 — Section 24, 24A, 26Penal Code, 1860 (IPC) — Section 419, 420, 465, 467, 468

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High Courts20 Apr 2012

State of Uttaranchal Vs Istyaq @ Mohd. Salim

Uttarakhand High Court · (2012) 04 UK CK 0028

Explosive Substances Act, 1908 — Section 4, 5Penal Code, 1860 (IPC) — Section 216, 34Railways Act, 1989 — Section 151

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High Courts20 Apr 2012

Shyam Singh Vs State of Uttaranchal

Uttarakhand High Court · (2012) 04 UK CK 0027

Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338

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High Courts20 Apr 2012Dismissed

Jamal Ahmad Vs State of Uttarakhand and others

Uttarakhand High Court · (2013) 1 UC 748

Penal Code, 1860 (IPC) — Section 304A, 338

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High Courts20 Apr 2012

Geetam Singh and others Vs State of Uttarakhand and another

Uttarakhand High Court · (2012) 04 UK CK 0004

Civil Procedure Code, 1908 (CPC) — Section 156(2), 2Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A

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High Courts20 Apr 2012Dismissed

Gajraj Singh Vs State of Uttarakhand and Another

Uttarakhand High Court · (2012) 04 UK CK 0003

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409

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