High Courts17 Apr 2012Allowed
Puran Chandra Pant Vs State of Uttarakhand
Uttarakhand High Court · (2012) 04 UK CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302
COURT ARCHIVE
Uttarakhand High Court judgments, 2012
737 judgments · page 23 of 37
High Courts17 Apr 2012Dismissed
Karya Palak Engineer, Central Public Works Department Vs The Commissioner, Commercial Taxes, Uttarakand and another. etc. etc.
Uttarakhand High Court · (2013) 57 VST 226
Uttarakhand Value Added Tax Act, 2005 — Section 35
High Courts17 Apr 2012Dismissed
Gurukul Kangri University, Hardwar and another Vs Km. Parul Yadav
Uttarakhand High Court · (2012) 04 UK CK 0069
Central Educational Institutions (Reservation in Admission) Act, 2006 — Section 4Constitution of India, 1950 — Article 340Uttar Pradesh Reorganisation Act, 2000 — Section 86
High Courts17 Apr 2012Allowed
Umesh Chandra Vs Registrar, Co-operative Societies, Uttarakhand and Others
Uttarakhand High Court · (2013) 2 UC 1022
Constitution of India, 1950 — Article 14Uttar Pradesh Co-operative Societies Employees Service Regulations, 1975 — Regulation 85
High Courts17 Apr 2012Dismissed
Dharmendra Dube and Sri S.D. Dube Vs Smt. Sapna Dube
Uttarakhand High Court · (2012) 04 UK CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 22
High Courts17 Apr 2012Dismissed
Smt. Vijaylaxmi Vs Shri Rajeev Jakhmola, Sri Vidyadutt Jakhmola and Smt. Reetu Thapliyal
Uttarakhand High Court · (2012) 04 UK CK 0051
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 406, 498A
High Courts17 Apr 2012Allowed
B.N. Joshi and another Vs Uttarakhand Seeds and Tarai Development Corporation and others
Uttarakhand High Court · (2012) 04 UK CK 0048
High Courts17 Apr 2012
State of Uttarakhand and others Vs Ex Recruit Constable Mohd. Fahreen
Uttarakhand High Court · (2012) 04 UK CK 0001
High Courts16 Apr 2012Dismissed
State of Uttaranchal Vs Preetam Singh and Others
Uttarakhand High Court · (2012) 04 UK CK 0115
Wild Life (Protection) Act, 1972 — Section 51
High Courts16 Apr 2012Allowed
State of Uttarakhand and others Vs Prashant Kumar Sharma and others
Uttarakhand High Court · (2012) 04 UK CK 0106
Uttar Pradesh Fire Services Act, 1944 — Section 6
High Courts16 Apr 2012Allowed
Rajendra Kumar Singhal Vs State of Uttarakhand and Another
Uttarakhand High Court · (2012) 4 BC 214 : (2012) 2 UC 913
Criminal Procedure Code, 1973 (CrPC) — Section 200, 203, 251, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts16 Apr 2012Allowed
Bishan Singh and another Vs State of Uttarakhand and another
Uttarakhand High Court · (2012) 2 UC 1031
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Penal Code, 1860 (IPC) — Section 120B, 306
High Courts16 Apr 2012
Alok Verma Vs State of Uttarakhand and another
Uttarakhand High Court · (2012) 04 UK CK 0086
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Apr 2012Dismissed
Wild Life Institute of India, Chandermani, Dehradun Vs Mukti Prasad Sharma and others
Uttarakhand High Court · (2012) 134 FLR 546 : (2012) 4 LLJ 743
Industrial Disputes Act, 1947 — Section 25F
High Courts16 Apr 2012Allowed
Mahendra Singh Vs State of Uttaranchal
Uttarakhand High Court · (2012) 04 UK CK 0022
Penal Code, 1860 (IPC) — Section 120B, 302, 307, 34
High Courts16 Apr 2012
Harender Singh Vs State of Uttaranchal and another
Uttarakhand High Court · (2012) 04 UK CK 0018
Penal Code, 1860 (IPC) — Section 304B, 506
High Courts16 Apr 2012
Sri Gopi Ram Vs The State of Uttarakhand and others
Uttarakhand High Court · (2012) 04 UK CK 0012
High Courts16 Apr 2012Allowed
Sajid Vs State of Uttaranchal
Uttarakhand High Court · (2012) 04 UK CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts13 Apr 2012Dismissed
Nand Kumar and Another Vs State of Uttaranchal
Uttarakhand High Court · (2012) 04 UK CK 0107
Criminal Procedure Code, 1973 (CrPC) — Section 190, 362, 460(e), 482Essential Commodities Act, 1955 — Section 12
High Courts13 Apr 2012Dismissed
Raj Bahadur Singh Vs State of Uttaranchal
Uttarakhand High Court · (2012) 04 UK CK 0092
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 11, 13(2), 20, 21, 7