High Courts02 Apr 2012Allowed
Smt. Kunti Vs Shri Anand Singh
Uttarakhand High Court · (2012) 04 UK CK 0109
Hindu Marriage Act, 1955 — Section 24
COURT ARCHIVE
Uttarakhand High Court judgments, 2012
737 judgments · page 26 of 37
High Courts02 Apr 2012
Nanhe Kha and others Vs Rajendra Singh
Uttarakhand High Court · (2012) 04 UK CK 0108
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts02 Apr 2012
Chandola Homeopathic Medical College Vs Union of India and Others
Uttarakhand High Court · AIR 2012 Utt 112 : (2013) 1 UC 764
Homoeopathy Central Council Act, 1973 — Section 12A, 13, 17, 18, 19
High Courts02 Apr 2012Allowed
Chandra Shekhar Bangwal Vs Smt. Shambhavi Devi
Uttarakhand High Court · (2012) 04 UK CK 0021
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19Penal Code, 1860 (IPC) — Section 307, 498A
High Courts02 Apr 2012Dismissed
S.C. Ghildial Vs State of Uttarakhand and others
Uttarakhand High Court · (2012) 04 UK CK 0016
High Courts02 Apr 2012Dismissed
Smt. Shabana Praveen Vs State of Uttarakhand and others
Uttarakhand High Court · (2012) 04 UK CK 0010
Fundamental Rules — Rule 56, 56C, 86, 86A
High Courts30 Mar 2012
U.P. State Electricity Board and Another Vs M/s. Cheema Paper Mills (P) Limited
Uttarakhand High Court · (2012) 2 UC 1102
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 19, 151Limitation Act, 1963 — Section 5
High Courts30 Mar 2012Dismissed
M/s. Sahara Industries, Patrampur Road. Jaspur and Another Vs State Bank of India
Uttarakhand High Court · AIR 2012 Utt 60 : (2012) 4 BC 44 : (2012) 2 UC 1414
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 31(i)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143
High Courts30 Mar 2012Allowed
Himalaya Stone Industries Vs State of Uttarakhand and Others
Uttarakhand High Court · (2013) 62 VST 233
Uttarakhand Value Added Tax Act, 2005 — Item 94 of Schedule 11(B)
High Courts30 Mar 2012Dismissed
Rajendra Kumar Vs Managing Durector, Uttarakhand Roadways Transport Corporation and Another
Uttarakhand High Court · (2012) 134 FLR 840 : (2012) LLR 846
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts29 Mar 2012
Gaurav Vs State of Uttarakhand
Uttarakhand High Court · (2012) CriLJ 2185 : (2012) 1 NCC 871 : (2013) 1 UC 629
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 307, 394
High Courts29 Mar 2012Dismissed
Radha Krishna Agarwal Vs Krishna Lal
Uttarakhand High Court · AIR 2012 Utt 64
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 96Specific Relief Act, 1963 — Section 20
High Courts29 Mar 2012Dismissed
Kulsoom Khan alias Kulsoom Begum Vs Uttaranchal Power Corporation Ltd.
Uttarakhand High Court · AIR 2012 Utt 105
Civil Procedure Code, 1908 (CPC) — Section 9Electricity Act, 2003 — Section 126, 127, 145
High Courts28 Mar 2012
Madhur Bhushan Vs State of Uttarakhand
Uttarakhand High Court · (2012) 3 UC 1708
Constitution of India, 1950 — Article 226Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts27 Mar 2012Dismissed
Ashok Kumar Vs State of Uttarakhand, Smt. Mona Sharma and Narendra Kumar
Uttarakhand High Court · (2012) 03 UK CK 0109
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 146(1), 146(1), 482
High Courts27 Mar 2012
Smt. Krishna Devi and Others Vs State of Uttar Pradesh
Uttarakhand High Court · (2012) 2 UC 1068
Penal Code, 1860 (IPC) — Section 409
High Courts27 Mar 2012Allowed
Lal Singh Vs State of Uttarakhand and Another
Uttarakhand High Court · (2012) 2 NCC 14 : (2013) 1 UC 528
Criminal Procedure Code, 1973 (CrPC) — Section 196, 200, 202, 203, 482Penal Code, 1860 (IPC) — Section 295A
High Courts26 Mar 2012
Himanshu Dhondiyal and Others Vs State of Uttarakhand and Another
Uttarakhand High Court · (2012) 1 NCC 897 : (2013) 1 UC 517
Criminal Procedure Code, 1973 (CrPC) — Section 210, 482Penal Code, 1860 (IPC) — Section 323, 452, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(X)
High Courts23 Mar 2012
Shyam Sunder Jaiswal Vs State of Uttaranchal and Another
Uttarakhand High Court · (2012) 03 UK CK 0119
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406, 420, 467, 468
High Courts23 Mar 2012
Jitendra Kumar and Others Vs State of Uttaranchal
Uttarakhand High Court · (2012) 1 NCC 598
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 201, 302, 304B, 307, 34