COURT ARCHIVE

Uttarakhand High Court judgments, 2012

737 judgments · page 32 of 37

High Courts06 Mar 2012Dismissed

Amalendu Roy Vs State of Uttaranchal and another

Uttarakhand High Court · (2012) 03 UK CK 0037

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 13, 24

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High Courts06 Mar 2012Dismissed

Neeraj Shah Vs The Sessions Judge and another

Uttarakhand High Court · (2012) 03 UK CK 0035

Uttar Pradesh Excise Act, 1910 — Section 72, 72(5)

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High Courts05 Mar 2012Allowed

Om Prakash alias Omi Vs State of Uttaranchal

Uttarakhand High Court · (2012) 1 NCC 877 : (2013) 1 UC 633

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27

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High Courts02 Mar 2012Allowed

Jitendra Kumar @ Babloo Yadav Vs State of Uttaranchal (Now, State of Uttarakhand)

Uttarakhand High Court · (2012) 2 NCC 177 : (2013) 1 UC 777

Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302

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High Courts02 Mar 2012

State of Uttarakhand Vs Commissioner of Income Tax, Dehradun

Uttarakhand High Court · (2012) 209 TAXMAN 355

Income Tax Act, 1961 — Section 194C

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High Courts02 Mar 2012Dismissed

Kharak Singh Vs State of Uttaranchal State of Uttaranchal Vs Kishan Singh and Others

Uttarakhand High Court · (2012) 2 UC 1287

Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 302

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High Courts01 Mar 2012

Pushkar Chandar Joshi and another Vs State of Uttarakhand and Others

Uttarakhand High Court · (2012) 03 UK CK 0014

Constitution of India, 1950 — Article 309

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High Courts01 Mar 2012Dismissed

Satyavaan Singh Vs State of Uttarakhand

Uttarakhand High Court · (2012) 03 UK CK 0002

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High Courts29 Feb 2012

Bhagwati Prasad Dimri Vs Union of India and Another

Uttarakhand High Court · (2012) 02 UK CK 0045

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High Courts29 Feb 2012Allowed

Uttarakhand Power Corporation Ltd. Vs Bhagwan Singh Rana

Uttarakhand High Court · (2012) 02 UK CK 0044

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High Courts29 Feb 2012

Prem Ram Vs Managing Director, Uttarakhand Pey Jal and Nirman Nigam, Dehradun and Others

Uttarakhand High Court · (2012) 02 UK CK 0043

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High Courts29 Feb 2012

Uday Pratap Singh Vs State of Uttarakhand and Others

Uttarakhand High Court · (2013) 1 UC 664

Uttar Pradesh Reorganisation Act, 2000 — Section 86

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High Courts29 Feb 2012

Mannu Lal Vs Subash Chand and Others

Uttarakhand High Court · (2012) 1 NCC 381

Penal Code, 1860 (IPC) — Section 323, 324, 325, 506

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High Courts29 Feb 2012

Harish Shankar Pasi and Others Vs State of Uttarakhand and Smt Laxmi Pasi

Uttarakhand High Court · (2012) 02 UK CK 0023

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A, 504, 506

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High Courts29 Feb 2012Allowed

Ramesh @ Sattal Vs State of Uttarakhand

Uttarakhand High Court · (2012) 02 UK CK 0022

Penal Code, 1860 (IPC) — Section 364

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High Courts29 Feb 2012Allowed

Smt. Sushila Devi Vs State of Uttaranchal

Uttarakhand High Court · (2012) 2 UC 1400

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High Courts28 Feb 2012

Satender Nath Rai and Others Vs Union of India and Others

Uttarakhand High Court · (2013) 1 UC 499

Constitution of India, 1950 — Article 14

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High Courts28 Feb 2012

Radhey Shyam Saxena (deceased) Vs Sub Divisional Magistrate/Collector 1st Class and Others

Uttarakhand High Court · (2012) 2 UC 1424

Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 58, 60, 61, 62, 63Transfer of Property Act, 1882 — Section 53A, 53A

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High Courts28 Feb 2012Dismissed

Krishan Prasad Vs Additional District (Basic) Education Officer, Almora and another

Uttarakhand High Court · (2012) 135 FLR 689 : (2012) 2 UC 1397

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High Courts28 Feb 2012Dismissed

State of Uttarakhand and others Vs Vipin Singh

Uttarakhand High Court · (2012) 135 FLR 690 : (2012) 2 UC 1398

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