High Courts20 Mar 2012
Ganesh Lal Vs State of Uttarakhand and another
Uttarakhand High Court · (2012) 03 UK CK 0088
COURT ARCHIVE
Uttarakhand High Court judgments, 2012
737 judgments · page 29 of 37
High Courts20 Mar 2012Allowed
Pooran Ram Vs State of U.P.
Uttarakhand High Court · (2012) 03 UK CK 0084
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 313Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 375, 376, 376(2), 506
High Courts20 Mar 2012Dismissed
Allauddin Vs State of Uttarakhand and others
Uttarakhand High Court · (2012) 03 UK CK 0082
High Courts20 Mar 2012Allowed
Nabeen Singh Vs State of Uttarakhand
Uttarakhand High Court · (2012) 03 UK CK 0072
Penal Code, 1860 (IPC) — Section 354, 366, 376, 506, 511
High Courts20 Mar 2012Dismissed
Smt. Nazarat Khattoon and Mohd. Azam Khan Vs State of Uttaranchal and another
Uttarakhand High Court · (2012) 03 UK CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 323, 406, 420, 504, 506
High Courts20 Mar 2012Allowed
Gaurav Jain Vs State of Uttarakhand
Uttarakhand High Court · (2012) 03 UK CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 500
High Courts20 Mar 2012Allowed
Kala Vs State of Uttarakhand
Uttarakhand High Court · (2012) 03 UK CK 0032
Penal Code, 1860 (IPC) — Section 307, 396, 412
High Courts20 Mar 2012Dismissed
Ashok Kumar Vs State of Uttrakhand
Uttarakhand High Court · (2012) 1 NCC 631 : (2012) 2 UC 1079
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 154Prevention of Corruption Act, 1947 — Section 161, 5(1), 5(2)
High Courts20 Mar 2012Allowed
Chaitram Sharma Vs Union of India and Others
Uttarakhand High Court · (2013) 1 UC 661
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(2), 10(5)Civil Services (Classification, Control and Appeal) Rules — Rule 49A(2)Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts20 Mar 2012Allowed
Nand Kishore @ Nandu Vs State of Uttarakhand
Uttarakhand High Court · (2012) 03 UK CK 0008
Biological Diversity Act, 2002 — Section 3, 4, 55, 6Forest Act, 1927 — Section 26
High Courts20 Mar 2012Allowed
Dharmveer Vs State of Uttarakhand
Uttarakhand High Court · (2012) 03 UK CK 0005
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 364
High Courts20 Mar 2012
Mohd Israr and Others Vs State of Uttarakhand
Uttarakhand High Court · (2012) 03 UK CK 0004
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 212
High Courts19 Mar 2012Dismissed
Smt. Madhubala Giri and one another Vs Estate Officer/Nagar Prashasak and others
Uttarakhand High Court · (2012) 03 UK CK 0108
High Courts19 Mar 2012
M/s Dolmar Resorts Pvt. Ltd. Vs Oriental Bank of Commerce
Uttarakhand High Court · (2012) 03 UK CK 0081
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 Courts19 Mar 2012
Anil Kumar Vs State of Uttarakhand and two others
Uttarakhand High Court · (2012) 03 UK CK 0080
High Courts19 Mar 2012Dismissed
State Vs Abid and others
Uttarakhand High Court · (2012) 03 UK CK 0076
Penal Code, 1860 (IPC) — Section 363, 366A, 375, 376
High Courts19 Mar 2012Allowed
T.K. Banerjee Vs State of Uttarakhand and another
Uttarakhand High Court · (2012) 03 UK CK 0068
High Courts19 Mar 2012Dismissed
Ram Singh Vs State of U.P.
Uttarakhand High Court · (2012) 03 UK CK 0049
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 307, 313, 34, 380, 382
High Courts19 Mar 2012
Suleman Vs State of Uttarkhand
Uttarakhand High Court · (2012) 03 UK CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 3(1), 307
High Courts19 Mar 2012Dismissed
State Vs Jhagru @ Surendra
Uttarakhand High Court · (2012) 03 UK CK 0040
Penal Code, 1860 (IPC) — Section 376