High Courts14 Mar 2012Dismissed
Sri Bhim Sigh and others Vs State of Uttarakhand and others
Uttarakhand High Court · (2012) 03 UK CK 0022
Fundamental Rules — Rule 56
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 747 of 1,058
High Courts14 Mar 2012Allowed
Deepak Negi Vs State of Uttarakhand and Smt. Sunita Negi @ Sumitra Negi
Uttarakhand High Court · (2012) 03 UK CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 420, 498A
High Courts13 Mar 2012
Suraj Kumar Saxena Vs State of Uttarakhand and another
Uttarakhand High Court · (2012) 1 NCC 383
High Courts13 Mar 2012
Commissioner, Commercial Tax, Uttarakhand, Dehradun Vs M/s Sahota Papers Ltd.
Uttarakhand High Court · (2012) 49 VST 379
Uttarakhand Value Added Tax Act, 2005 — Section 57
High Courts13 Mar 2012Allowed
Dr. Girish Kumar Saxena and another Vs District and Sessions Judge, Haridwar and others
Uttarakhand High Court · (2012) 03 UK CK 0097
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 406, 420, 504, 506
High Courts13 Mar 2012
Kailash Chandra Harbola Vs State of Uttarakhand and others
Uttarakhand High Court · (2012) 03 UK CK 0083
High Courts13 Mar 2012Dismissed
Smt. Jyoti Devi (Duklan) Vs State of Uttarakhand and others
Uttarakhand High Court · (2012) 03 UK CK 0063
High Courts13 Mar 2012
Punna Lal Vs State of Uttarakhand
Uttarakhand High Court · (2012) 03 UK CK 0062
Penal Code, 1860 (IPC) — Section 201, 304
High Courts13 Mar 2012Allowed
Sharavan Singh Vs State of Uttaranchal and others
Uttarakhand High Court · (2012) 03 UK CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 397(2), 482Penal Code, 1860 (IPC) — Section 356, 504, 506
High Courts13 Mar 2012Dismissed
Dr. Harsh Bardhan Naithani Vs State of Uttaranchal and another
Uttarakhand High Court · (2012) 03 UK CK 0038
Copyright Act, 1957 — Section 63, 65Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 418, 420, 500, 511
High Courts12 Mar 2012Allowed
Jeet Singh alias Ajeet Singh Vs State of U.P.
Uttarakhand High Court · (2012) 03 UK CK 0100
Penal Code, 1860 (IPC) — Section 307, 325, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts12 Mar 2012Allowed
Roshi Devi Vs Lalit Mohen Chaudhary
Uttarakhand High Court · AIR 2012 Utt 94
Civil Procedure Code, 1908 (CPC) — Section 19, 24Hindu Marriage Act, 1955 — Section 9
High Courts12 Mar 2012
Hayat Singh Vs State of Uttaranchal
Uttarakhand High Court · (2012) 2 NCC 228
Criminal Procedure Code, 1973 (CrPC) — Section 164, 307, 313, 374Penal Code, 1860 (IPC) — Section 375, 376, 452
High Courts12 Mar 2012Dismissed
Smt. Prabha Devi Vs State and others
Uttarakhand High Court · (2012) 03 UK CK 0003
High Courts06 Mar 2012Dismissed
Dr. Rakesh Dutt Sharma Vs State of Uttaranchal
Uttarakhand High Court · (2012) 1 NCC 847 : (2012) 2 UC 1305
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
High Courts06 Mar 2012Allowed
Manoj Vs State of Uttaranchal
Uttarakhand High Court · (2012) 2 UC 1298
Penal Code, 1860 (IPC) — Section 302
High Courts06 Mar 2012Dismissed
Ram Naresh Vs State of Uttarakhand
Uttarakhand High Court · (2012) 03 UK CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 361, 363, 366, 375, 376
High Courts06 Mar 2012Allowed
Harjinder Singh Vs State of Uttaranchal
Uttarakhand High Court · (2012) 1 NCC 415 : (2012) 2 UC 1316
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 307, 34, 364
High Courts06 Mar 2012Dismissed
Amalendu Roy Vs State of Uttaranchal and another
Uttarakhand High Court · (2012) 03 UK CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 13, 24
High Courts06 Mar 2012Dismissed
Neeraj Shah Vs The Sessions Judge and another
Uttarakhand High Court · (2012) 03 UK CK 0035
Uttar Pradesh Excise Act, 1910 — Section 72, 72(5)