COURT ARCHIVE

Uttarakhand High Court judgments, 2012

737 judgments · page 25 of 37

High Courts04 Apr 2012

Neeraj Giri Vs State of Uttarakhand

Uttarakhand High Court · (2012) 2 UC 1422

High Courts04 Apr 2012

Jogi Nath alias Joni Singh, Raj Nath and Jai Nath Vs State of Uttarakhand

Uttarakhand High Court · (2012) 04 UK CK 0111

High Courts04 Apr 2012

Abdul Rehman Vs State of Uttaranchal

Uttarakhand High Court · (2012) 2 NCC 254 : (2013) 1 UC 744

Arms Act, 1959 — Section 25, 4Penal Code, 1860 (IPC) — Section 302, 34

High Courts04 Apr 2012

Km. Geetika and Another Vs State of Uttarakhand and Others

Uttarakhand High Court · (2012) 04 UK CK 0091

High Courts04 Apr 2012

M/s Corbett Electronics Vs Punjab National Bank, Kashipur and Punjab National Bank, Branch Office, Ramnagar, District Nainital

Uttarakhand High Court · (2012) 04 UK CK 0090

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17

High Courts04 Apr 2012Allowed

Rajesh Nirwal Vs State of Uttarakhand and others

Uttarakhand High Court · (2012) 04 UK CK 0046

High Courts04 Apr 2012

V.I.P. Industries Limited Vs State of Uttarakhand and Three Others

Uttarakhand High Court · (2012) 04 UK CK 0045

High Courts04 Apr 2012Dismissed

Shesh Nath Vs Cantonment Board and Another

Uttarakhand High Court · (2013) 1 UC 656

Cantonments Fund Servants Rules, 1937 — Rule 5B(2)

High Courts04 Apr 2012Allowed

Aas Mohammad Vs State of Uttarakhand

Uttarakhand High Court · (2012) 04 UK CK 0026

Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302

High Courts03 Apr 2012

Karamjeet Singh Vs State of Uttarakhand and Another

Uttarakhand High Court · (2012) 2 UC 1430

Criminal Procedure Code, 1973 (CrPC) — Section 164, 216, 217Penal Code, 1860 (IPC) — Section 363, 366, 376

High Courts03 Apr 2012Disposed Off

Smt. Mamta Bisht Vs Authorized Officer, Canara Bank

Uttarakhand High Court · (2012) 2 UC 1420

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17

High Courts03 Apr 2012

Gyanendra Kumar Agrawal Vs Dinesh Kumar and Another

Uttarakhand High Court · AIR 2012 Utt 92

High Courts03 Apr 2012Dismissed

Atra and others Vs State of Uttaranchal

Uttarakhand High Court · (2012) 04 UK CK 0043

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 324, 34, 504

High Courts03 Apr 2012

Birendra Singh Bisht Vs State of Uttarakhand

Uttarakhand High Court · (2012) 04 UK CK 0042

High Courts03 Apr 2012Dismissed

Archana Kukreti (Saklani) Vs State of Uttarakhand and others

Uttarakhand High Court · (2012) 04 UK CK 0041

High Courts03 Apr 2012

Sh. Ram Lakhan Nigam Vs State of Uttarakhand and others

Uttarakhand High Court · (2012) 04 UK CK 0017

High Courts03 Apr 2012Dismissed

Gauri Shankar Mohta and another Vs Vishal Agarwal

Uttarakhand High Court · (2012) 04 UK CK 0009

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482

High Courts03 Apr 2012Dismissed

Kharak Singh Burgali and another Vs State of Uttarakhand and another

Uttarakhand High Court · (2012) 04 UK CK 0008

Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts03 Apr 2012

MSM Discovery Pvt. Ltd. Vs Dr. Adesh Kumar

Uttarakhand High Court · (2012) 2 UC 1432

Consumer Protection Act, 1986 — Section 17(1)(b)

High Courts02 Apr 2012

Anil Joshi and Others Vs State of Uttarakhand and Others

Uttarakhand High Court · (2013) 1 UC 770