High Courts04 Jun 2012
Gurmukh Singh alias Gorkha and another Vs State of Uttarakhand and others
Uttarakhand High Court · (2012) 06 UK CK 0030
Penal Code, 1860 (IPC) — Section 504, 506
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 733 of 1,059
High Courts04 Jun 2012
Radha Gupta and others Vs State of Uttarakhand and another
Uttarakhand High Court · (2012) 06 UK CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 482, 484
High Courts04 Jun 2012
Arvindra Pal Singh Vs Himmat Sing
Uttarakhand High Court · (2012) 06 UK CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 204, 204(2), 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 May 2012
Mahesh Kumar Sharma Vs State of Uttarakhand and others
Uttarakhand High Court · (2012) 05 UK CK 0062
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 384, 420, 511
High Courts25 May 2012
Bhagwati Prasad Gairola Vs State of Uttarakhand and another
Uttarakhand High Court · (2012) 05 UK CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 120B, 408, 420, 467, 468
High Courts25 May 2012Dismissed
State of Uttaranchal (Now Uttarakhand) Vs Dhan Singh and another
Uttarakhand High Court · (2012) 2 NCC 276
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 164, 164(2), 378(3)Penal Code, 1860 (IPC) — Section 201, 302, 34, 364, 504
High Courts24 May 2012
Smt. Vimlesh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2012) 05 UK CK 0049
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts24 May 2012
Suresh Chandra Tiwari and Another Vs State of Uttrakhand
Uttarakhand High Court · (2012) 2 NCC 361
Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 201, 302, 304, 34
High Courts24 May 2012
Narayan Singh Jagwan Vs State of Uttarakhand and others
Uttarakhand High Court · (2013) 1 UC 22
Constitution of India, 1950 — Article 12, 226
High Courts24 May 2012Dismissed
Prem and others Vs State of Uttaranchal (Now Uttarakhand) State of Uttaranchal (Now Uttarakhand) Vs Pawan and another
Uttarakhand High Court · (2012) 2 NCC 371
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 118, 147, 148, 149, 302
High Courts24 May 2012Dismissed
Ram Gopal Vs State of Uttaranchal
Uttarakhand High Court · (2012) 2 NCC 350
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts24 May 2012Allowed
M.N. Farooqi Vs State of Uttaranchal
Uttarakhand High Court · (2013) 1 UC 42
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 100, 34, 80Contract Act, 1872 — Section 73
High Courts24 May 2012
Samsher alias Lala and others Vs State of Uttarakhand and another
Uttarakhand High Court · (2012) 05 UK CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts22 May 2012
Balbeer Singh Vs State of Uttarakhand and others
Uttarakhand High Court · (2012) 05 UK CK 0060
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 147, 363, 366, 376(6), 504
High Courts22 May 2012
Anis and another Vs State of Uttarakhand and others
Uttarakhand High Court · (2012) 05 UK CK 0033
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 147, 148, 323, 324, 452
High Courts22 May 2012Dismissed
M/s Divya Pharmacy Vs State of Uttarakhand and Dawa Udhog Kamgar Union
Uttarakhand High Court · (2012) 05 UK CK 0030
Industrial Disputes Act, 1947 — Section 3, 4K, 7
High Courts21 May 2012
Om Prakash Sharma Vs State of Uttarakhand and others
Uttarakhand High Court · (2012) 05 UK CK 0034
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 384, 420, 511
High Courts19 May 2012Allowed
Mrs. Savitri Sanguri and two others Vs State of Uttarakhand and another
Uttarakhand High Court · (2012) 05 UK CK 0029
High Courts19 May 2012
Smt. Bohati Vs Smt. Meera Devi, Mukesh Kumar, Yogesh Kumar and Lokesh Kumar All the three sons of Late Shri Dharam Pal through their mother, natural guardian of the minors, Smt. Meera Devi
Uttarakhand High Court · (2012) 05 UK CK 0027
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 23Specific Relief Act, 1963 — Section 16(C), 20
High Courts19 May 2012
Dinesh Chandra Budhlakoti Vs State of Uttarakhand and Ashok Kumar Tiwari
Uttarakhand High Court · (2012) 05 UK CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 452, 482, 504, 506