COURT ARCHIVE

Uttarakhand High Court judgments

21,157 judgments · page 746 of 1,058

High Courts19 Mar 2012Dismissed

Bhuwan Chandra Lohani and Others Vs State of Uttarakhand and Girish Chandra Sharma Manager PGS Inter College Jyoli

Uttarakhand High Court · (2012) 03 UK CK 0019

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 500

Read judgment

High Courts16 Mar 2012Dismissed

Narayan Singh Vs State of Uttaranchal and nine others

Uttarakhand High Court · (2012) 03 UK CK 0101

Penal Code, 1860 (IPC) — Section 147, 34, 427, 452

Read judgment

High Courts16 Mar 2012

Gopal Vs State of Uttarakhand

Uttarakhand High Court · (2012) 03 UK CK 0099

Penal Code, 1860 (IPC) — Section 279, 313, 337, 338

Read judgment

High Courts16 Mar 2012

Smt. Shikha Thakur Vs Mukesh Thakur

Uttarakhand High Court · (2012) 03 UK CK 0096

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Hindu Marriage Act, 1955 — Section 13

Read judgment

High Courts16 Mar 2012Allowed

Kala @ Kalia @ Kalwa @ Suraj Vs State of Uttarakhand

Uttarakhand High Court · (2012) 2 UC 1286

Penal Code, 1860 (IPC) — Section 120B, 201, 34, 396, 397

Read judgment

High Courts16 Mar 2012

Vijay Kumar Vs Rakesh Kumar Jain

Uttarakhand High Court · (2012) 2 UC 1285

Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts15 Mar 2012

Ghanshyam Joshi and Others Vs State of Uttarakhand and Others

Uttarakhand High Court · (2012) 03 UK CK 0118

Read judgment

High Courts15 Mar 2012

Nazar Hussain Vs State of Uttaranchal

Uttarakhand High Court · (2012) 03 UK CK 0116

Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 307

Read judgment

High Courts15 Mar 2012

Karamjeet Singh Vs State of Uttaranchal and others

Uttarakhand High Court · (2012) 03 UK CK 0093

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406

Read judgment

High Courts15 Mar 2012

Amrish Kumar and Others Vs State of Uttaranchal

Uttarakhand High Court · (2012) 2 UC 1277

Criminal Law (Amendment) Act, 1932 — Section 7Penal Code, 1860 (IPC) — Section 147, 341, 482

Read judgment

High Courts15 Mar 2012Dismissed

Hari Singh Vs State of Uttarakhand and others

Uttarakhand High Court · (2012) 03 UK CK 0091

Penal Code, 1860 (IPC) — Section 307, 323, 324, 325, 504

Read judgment

High Courts15 Mar 2012Dismissed

Chatar Singh, Samay Singh, and Sanjay Kumar Vs State of Uttaranchal

Uttarakhand High Court · (2012) 2 UC 1284

Penal Code, 1860 (IPC) — Section 332

Read judgment

High Courts14 Mar 2012

Noor Hasan @ Mangta Vs State of Uttaranchal

Uttarakhand High Court · (2012) 03 UK CK 0117

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 452, 498A, 504, 506

Read judgment

High Courts14 Mar 2012Dismissed

Ms. Rachna Vs State and another

Uttarakhand High Court · (2012) 03 UK CK 0103

Read judgment

High Courts14 Mar 2012Dismissed

State of Uttarakhand and Others Vs Bal Krishna Mishra and Another

Uttarakhand High Court · (2012) 03 UK CK 0102

Read judgment

High Courts14 Mar 2012Allowed

Ravindra Arora Vs State of Uttarakhand and Indresh Bhatia

Uttarakhand High Court · (2012) 03 UK CK 0095

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471

Read judgment

High Courts14 Mar 2012Dismissed

Subhash Chand Vs Smt. Saraswati Devi and Master Rohit (Minor) through her natural guardian and mother Smt. Saraswati Devi Both

Uttarakhand High Court · (2012) 03 UK CK 0055

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482

Read judgment

High Courts14 Mar 2012Allowed

Indresh Bhatia Vs State of Uttarakhand

Uttarakhand High Court · (2012) 03 UK CK 0054

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420

Read judgment

High Courts14 Mar 2012Dismissed

Sanjay Rastogi and others Vs State of Uttarakhand and another

Uttarakhand High Court · (2012) 03 UK CK 0051

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 323, 452, 498A, 504, 506

Read judgment

High Courts14 Mar 2012Allowed

Smt. Kamla Chauhan, Bhagat Singh Chauhan, Smt. Prema Negi and Rajendra Singh Negi Vs State of Uttarakhand and Smt. Sunita Negi @ Sumitra Negi

Uttarakhand High Court · (2012) 03 UK CK 0044

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 420, 498A

Read judgment