High Courts06 Jan 2012
Smt. Kamla Vs State of Uttarakhand and Another
Uttarakhand High Court · (2012) 2 NCC 66 : (2012) 1 UC 193
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Uttarakhand High Court judgments, 2012
737 judgments · page 36 of 37
High Courts06 Jan 2012Allowed
Rakesh Kumar Verma Vs State of Uttarakhand
Uttarakhand High Court · (2012) 1 NCC 347
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts06 Jan 2012Allowed
Mohamad Yamin Ali Vs State of Uttarakhand and others
Uttarakhand High Court · (2012) 01 UK CK 0015
Societies Registration Act, 1860 — Section 25
High Courts06 Jan 2012
Tej Giri Vs The State
Uttarakhand High Court · (2012) 2 NCC 49 : (2012) 1 UC 190
Penal Code, 1860 (IPC) — Section 201, 302, 307
High Courts06 Jan 2012
Shyam Sunder Vs State of Uttarakhand and another
Uttarakhand High Court · (2012) 1 BC 632
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 482
High Courts06 Jan 2012
Raghuveer Singh Rawat Vs State of Uttarakhand and others
Uttarakhand High Court · (2012) 2 NCC 64 : (2012) 1 UC 186
Penal Code, 1860 (IPC) — Section 120B, 420
High Courts06 Jan 2012
Smt. Seema Vs State of Uttarakhand and others
Uttarakhand High Court · (2012) 01 UK CK 0004
High Courts05 Jan 2012Dismissed
Deepak Aggarwal Vs State of Uttarakhand and others
Uttarakhand High Court · (2012) 01 UK CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 3Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 13(7), 14State Financial Corporations Act, 1951 — Section 29
High Courts05 Jan 2012
Smt. Indu Bora Vs Civil Judge (S.D.) Nainital and others
Uttarakhand High Court · (2012) 1 UC 171
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 1, Order 2 Rule 2, Order 23 Rule 1, Order 23 Rule 1Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 34l
High Courts05 Jan 2012Allowed
Surendra Kumar Saxena Vs Smt Renu Saxena @ Pooja Sexena and Km Vanshika, minor Through her guardian and mother Smt Renu Saxena @ Pooja Sexena Both
Uttarakhand High Court · (2012) 1 NCC 902 : (2012) 1 UC 175
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts05 Jan 2012
Furkan Vs State of Uttarkahand and another
Uttarakhand High Court · (2012) 01 UK CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 200, 200, 202Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts05 Jan 2012
Praveen Pradhan Vs State of Uttaranchal and others
Uttarakhand High Court · (2012) CriLJ 1425 : (2012) 2 NCC 99
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 107, 306, 498A
High Courts05 Jan 2012Allowed
Rajesh Kumar Nigam Vs Uttarakhand Seeds and Tarai Development Corporation Ltd. and others
Uttarakhand High Court · (2012) 01 UK CK 0003
Conduct, Disciplinary and Appeal Rules — Rule 33Seeds Act, 1966 — Section 2
High Courts05 Jan 2012
Anwar Jamal Kazmi Vs State of Uttarakhand and others
Uttarakhand High Court · (2012) 01 UK CK 0002
High Courts05 Jan 2012Dismissed
Sanjeev Aggarwal Vs Smt. Durga Aggarwal
Uttarakhand High Court · (2012) 1 UC 185
High Courts04 Jan 2012Dismissed
Virendra Singh Vs State of Uttarakhand
Uttarakhand High Court · (2012) 1 UC 148
Constitution of India, 1950 — Article 226
High Courts04 Jan 2012Dismissed
Om Prakash Vs State of Uttaranchal
Uttarakhand High Court · (2012) 01 UK CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Penal Code, 1860 (IPC) — Section 120B, 166, 167, 420, 467
High Courts04 Jan 2012Dismissed
Shri James N Chand Vs State of Uttarakhand
Uttarakhand High Court · (2012) 2 NCC 68 : (2012) 1 UC 143
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts04 Jan 2012Dismissed
Smt. Malti Nautiyal Vs State of Uttarakhand and another
Uttarakhand High Court · (2012) 2 NCC 74 : (2012) 1 UC 352
Criminal Procedure Code, 1973 (CrPC) — Section 482, 483, 483Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 138(b)Penal Code, 1860 (IPC) — Section 420
High Courts04 Jan 2012Allowed
Smt Rekha Raghuwanshi Vs State of Uttarakhand and Sri Amar Singh
Uttarakhand High Court · (2012) 01 UK CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 499, 500