High Courts04 May 2012Dismissed
Uttarakhand Sugar Mills Association and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · AIR 2012 Utt 88
Essential Commodities Act, 1955 — Section 3(3C), 3(3C)
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 735 of 1,059
High Courts04 May 2012Dismissed
Gaurav Arora @ Ginni Vs State of Uttarakhand
Uttarakhand High Court · (2012) 1 NCC 701
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts04 May 2012Dismissed
Kalyan Singh Vs State of Uttarakhand
Uttarakhand High Court · (2012) 2 NCC 263
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22, 57
High Courts04 May 2012Allowed
Gaurav Vs State of Uttarakhand
Uttarakhand High Court · (2012) 1 NCC 720
Penal Code, 1860 (IPC) — Section 380
High Courts04 May 2012
Parvez and Another Vs State of Uttarakhand
Uttarakhand High Court · (2012) 1 NCC 743 : (2013) 2 UC 930
Criminal Procedure Code, 1973 (CrPC) — Section 319, 397, 401
High Courts03 May 2012Dismissed
Km. Heena Siddiqui Vs State of Uttarakhand and Sri Manish Kumar Tyagi Additional Social Welfare Officer, Roorkee District Hardwar
Uttarakhand High Court · (2012) 05 UK CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409
High Courts03 May 2012Allowed
Surya Kant Dhasmana Vs State of Uttarakhand and C.B.I.
Uttarakhand High Court · (2012) 05 UK CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 313, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
High Courts03 May 2012Dismissed
Satendra Thapa Vs Sri Gaganpreet Singh
Uttarakhand High Court · (2012) 05 UK CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 362, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 May 2012Dismissed
Mahendra Singh Mehra @ Narendra Pal Singh Vs State of Uttarakhand and Smt. Neema Devi
Uttarakhand High Court · (2012) 05 UK CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 279, 304A
High Courts03 May 2012
State of Uttarakhand and others Vs Narayan Singh Negi and others
Uttarakhand High Court · (2012) 05 UK CK 0043
High Courts03 May 2012
M/S New Mother Dairy, 52 Race Course, Dehradun Vs The Commissioner, Commercial Tax, Uttarakhand, Dehradun
Uttarakhand High Court · (2012) 05 UK CK 0042
High Courts03 May 2012Dismissed
M/s. Makhan Lal Shanti Prasad Vs Divisional Forest Officer and others
Uttarakhand High Court · (2012) 2 EFLT 884
Forest (Conservation) Act, 1980 — Section 2
High Courts03 May 2012Dismissed
Dr. Deepak Kalra Vs State of Uttarakhand and Guru Charan Suri
Uttarakhand High Court · (2012) 05 UK CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 143
High Courts03 May 2012
Shami Vs State of Uttarakhand
Uttarakhand High Court · (2012) 05 UK CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 324, 326, 452, 504, 506
High Courts03 May 2012Dismissed
Anil Nautiyal Vs Brijendra Singh Jagwan
Uttarakhand High Court · AIR 2012 Utt 106
High Courts02 May 2012Allowed
Tara Singh and Others Vs State of U.P.
Uttarakhand High Court · (2012) 05 UK CK 0067
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 395
High Courts02 May 2012Dismissed
H.B. Bhatt and others Vs Uttaranchal Payjal Sansadhan Vikas Evam Nirman Nigam and others
Uttarakhand High Court · (2012) 05 UK CK 0048
Uttar Pradesh Water Supply and Sewerage Act, 1975 — Section 37
High Courts02 May 2012Allowed
Ravi Shankar Joshi and others Vs Anil Joshi and others
Uttarakhand High Court · (2012) 05 UK CK 0047
Constitution of India, 1950 — Article 309
High Courts02 May 2012Dismissed
M/s Makhan Lal Shanti Prasad Vs The Divisional Forest Officer and others
Uttarakhand High Court · AIR 2012 Utt 83
High Courts02 May 2012Dismissed
Lord Mahadev Trust Vs State of Uttaranchal and three others
Uttarakhand High Court · (2013) 2 UC 909
Constitution of India, 1950 — Article 14, 21Land Acquisition Act, 1894 — Section 16, 17, 17(1), 17(4), 3Uttar Pradesh (Temporary) Accommodation Requisition Act, 1947 — Section 3