COURT ARCHIVE

Uttarakhand High Court judgments, 2022

1,206 judgments · page 45 of 61

High Courts08 Apr 2022Disposed Of

Shekhar Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 04 UK CK 0034

Indian Penal Code, 1860 — Section 120B, 379, 411, 420, 468Prevention Of Corruption Act, 1988 — Section 8, 9Constitution Of India, 1950 — Article 226
High Courts08 Apr 2022Allowed

Madan Lal Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 04 UK CK 0032

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 409, 420Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts07 Apr 2022Dismissed

Sheetal Kaur Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 04 UK CK 0038

Indian Penal Code, 1860 — Section 120B, 323, 342, 380, 420, 441, 467, 468, 471, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 173, 438, 482Constitution Of India, 1950 — Article 226, 227