High Courts23 Feb 2012Allowed
Brij Bhushan and Others Vs State of U.P. (Now Uttarakhand)
Uttarakhand High Court · (2012) 1 NCC 350
Penal Code, 1860 (IPC) — Section 306, 498A
COURT ARCHIVE
Uttarakhand High Court judgments, 2012
737 judgments · page 34 of 37
High Courts23 Feb 2012Allowed
Smt. Santosh Sharma Vs Judicial Magistrate, Roorkee, District Haridwar and Another
Uttarakhand High Court · (2012) 02 UK CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 364, 406
High Courts23 Feb 2012Dismissed
Raj Kishore Goel Vs Additional District Judge and others
Uttarakhand High Court · (2012) 02 UK CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 161, 221, 482Penal Code, 1860 (IPC) — Section 302, 306, 498A
High Courts22 Feb 2012
Smt Govindi Devi Vs State of Uttarakhand and Dugar Singh
Uttarakhand High Court · (2012) 02 UK CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 482
High Courts22 Feb 2012
Preetam Singh Negi and others Vs State of Uttarakhand and another
Uttarakhand High Court · (2012) 02 UK CK 0020
Dowry Prohibition Act, 1961 — Section 3, 4
High Courts22 Feb 2012Allowed
Anil Kumar @ Akhlak and Salim Vs State of U.P (Now State of Uttarakhand)
Uttarakhand High Court · (2013) 2 Crimes 325 : (2012) 2 UC 1257
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 307
High Courts21 Feb 2012
Gagan Madan Vs Rajesh Kumar
Uttarakhand High Court · (2012) 2 UC 1276
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 145
High Courts21 Feb 2012Allowed
Ex Havildar Birendra Singh Negi (No. 4068517 H) Vs Union of India and Others
Uttarakhand High Court · (2013) 1 UC 604
Air Force Act, 1950 — Section 18Armed Forces Tribunals Act, 2007 — Section 3(o), 3(o)(i), 3(o)(ii), 3(o)(iii), 3(o)(iv), 3(O), 4, 14, 14(2), 14(3), 34Army Act, 1950 — Section 18, 63, 80, 81, 91, 91(g) Constitution Of India, 1950 — Article 226, 227
High Courts17 Feb 2012
Ishwar Singh Vs Tehsildar and another
Uttarakhand High Court · (2012) 02 UK CK 0010
High Courts17 Feb 2012
Major Harcharan Singh Vs State of Uttarakhand and others
Uttarakhand High Court · (2012) 02 UK CK 0009
Essential Commodities Act, 1955 — Section 3, 7
High Courts15 Feb 2012
M/s. Trishul Agency Vs State Bank of India and others
Uttarakhand High Court · (2012) 02 UK CK 0030
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 14
High Courts15 Feb 2012
Smt. Rekha Gupta Vs State of Uttarakhand and Others
Uttarakhand High Court · (2012) 02 UK CK 0011
High Courts15 Feb 2012
Kalpana Kumari Singh Vs U.K. Public Service Commission and others
Uttarakhand High Court · (2012) 02 UK CK 0003
Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 3(6)
High Courts13 Feb 2012
Yaseen and Another Vs State of Uttarakhand
Uttarakhand High Court · (2012) 2 Crimes 525
Penal Code, 1860 (IPC) — Section 147, 148, 149, 436, 452
High Courts13 Feb 2012
Anuj Kumar Sharma Vs The State of Uttarakhand
Uttarakhand High Court · (2012) 2 UC 1275
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Feb 2012Allowed
Anil Giri, Shiva Giri, Dharmendra Giri and Smt. Rakhi Giri Vs State of Uttarakhand and Smt. Sharda Giri
Uttarakhand High Court · (2012) 02 UK CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 116(3), 482
High Courts10 Feb 2012Allowed
Nagendra Brahmchari Chela Brahmleen Anand Swaroop Brahmchari Vs The State of Uttarakhand and others
Uttarakhand High Court · (2012) 02 UK CK 0002
Evidence Act, 1872 — Section 14(1), 15(1), 15(2), 16(1), 16(2)
High Courts08 Feb 2012
Divya Pant Vs State of Uttarakhand and others
Uttarakhand High Court · (2012) 02 UK CK 0039
General Clauses Act, 1897 — Section 10(1)
High Courts06 Feb 2012
Natural Electro Homeopathy Research and Development Society Vs State of Uttarakhand and others
Uttarakhand High Court · (2012) 02 UK CK 0047
High Courts06 Feb 2012
Taufiq Ahmad and Another Vs State of Uttarakhand
Uttarakhand High Court · (2012) 02 UK CK 0046
Penal Code, 1860 (IPC) — Section 379, 380, 381, 404, 420Probation of Offenders Act, 1958 — Section 3, 4, 5(1)Uttarakhand Protection of Cow Progency Act, 2007 — Section 11(2), 6(1)