COURT ARCHIVE

Uttarakhand High Court judgments, 2012

737 judgments · page 31 of 37

High Courts14 Mar 2012Dismissed

Sanjay Rastogi and others Vs State of Uttarakhand and another

Uttarakhand High Court · (2012) 03 UK CK 0051

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 323, 452, 498A, 504, 506

Read judgment

High Courts14 Mar 2012Allowed

Smt. Kamla Chauhan, Bhagat Singh Chauhan, Smt. Prema Negi and Rajendra Singh Negi Vs State of Uttarakhand and Smt. Sunita Negi @ Sumitra Negi

Uttarakhand High Court · (2012) 03 UK CK 0044

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 420, 498A

Read judgment

High Courts14 Mar 2012Dismissed

Sri Bhim Sigh and others Vs State of Uttarakhand and others

Uttarakhand High Court · (2012) 03 UK CK 0022

Fundamental Rules — Rule 56

Read judgment

High Courts14 Mar 2012Allowed

Deepak Negi Vs State of Uttarakhand and Smt. Sunita Negi @ Sumitra Negi

Uttarakhand High Court · (2012) 03 UK CK 0013

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 420, 498A

Read judgment

High Courts13 Mar 2012

Suraj Kumar Saxena Vs State of Uttarakhand and another

Uttarakhand High Court · (2012) 1 NCC 383

Read judgment

High Courts13 Mar 2012

Commissioner, Commercial Tax, Uttarakhand, Dehradun Vs M/s Sahota Papers Ltd.

Uttarakhand High Court · (2012) 49 VST 379

Uttarakhand Value Added Tax Act, 2005 — Section 57

Read judgment

High Courts13 Mar 2012Allowed

Dr. Girish Kumar Saxena and another Vs District and Sessions Judge, Haridwar and others

Uttarakhand High Court · (2012) 03 UK CK 0097

Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 406, 420, 504, 506

Read judgment

High Courts13 Mar 2012

Kailash Chandra Harbola Vs State of Uttarakhand and others

Uttarakhand High Court · (2012) 03 UK CK 0083

Read judgment

High Courts13 Mar 2012Dismissed

Smt. Jyoti Devi (Duklan) Vs State of Uttarakhand and others

Uttarakhand High Court · (2012) 03 UK CK 0063

Read judgment

High Courts13 Mar 2012

Punna Lal Vs State of Uttarakhand

Uttarakhand High Court · (2012) 03 UK CK 0062

Penal Code, 1860 (IPC) — Section 201, 304

Read judgment

High Courts13 Mar 2012Allowed

Sharavan Singh Vs State of Uttaranchal and others

Uttarakhand High Court · (2012) 03 UK CK 0039

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 397(2), 482Penal Code, 1860 (IPC) — Section 356, 504, 506

Read judgment

High Courts13 Mar 2012Dismissed

Dr. Harsh Bardhan Naithani Vs State of Uttaranchal and another

Uttarakhand High Court · (2012) 03 UK CK 0038

Copyright Act, 1957 — Section 63, 65Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 418, 420, 500, 511

Read judgment

High Courts12 Mar 2012Allowed

Jeet Singh alias Ajeet Singh Vs State of U.P.

Uttarakhand High Court · (2012) 03 UK CK 0100

Penal Code, 1860 (IPC) — Section 307, 325, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

Read judgment

High Courts12 Mar 2012Allowed

Roshi Devi Vs Lalit Mohen Chaudhary

Uttarakhand High Court · AIR 2012 Utt 94

Civil Procedure Code, 1908 (CPC) — Section 19, 24Hindu Marriage Act, 1955 — Section 9

Read judgment

High Courts12 Mar 2012

Hayat Singh Vs State of Uttaranchal

Uttarakhand High Court · (2012) 2 NCC 228

Criminal Procedure Code, 1973 (CrPC) — Section 164, 307, 313, 374Penal Code, 1860 (IPC) — Section 375, 376, 452

Read judgment

High Courts12 Mar 2012Dismissed

Smt. Prabha Devi Vs State and others

Uttarakhand High Court · (2012) 03 UK CK 0003

Read judgment

High Courts06 Mar 2012Dismissed

Dr. Rakesh Dutt Sharma Vs State of Uttaranchal

Uttarakhand High Court · (2012) 1 NCC 847 : (2012) 2 UC 1305

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104

Read judgment

High Courts06 Mar 2012Allowed

Manoj Vs State of Uttaranchal

Uttarakhand High Court · (2012) 2 UC 1298

Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts06 Mar 2012Dismissed

Ram Naresh Vs State of Uttarakhand

Uttarakhand High Court · (2012) 03 UK CK 0053

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 361, 363, 366, 375, 376

Read judgment

High Courts06 Mar 2012Allowed

Harjinder Singh Vs State of Uttaranchal

Uttarakhand High Court · (2012) 1 NCC 415 : (2012) 2 UC 1316

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 307, 34, 364

Read judgment