High Courts05 Mar 2012Allowed
Om Prakash alias Omi Vs State of Uttaranchal
Uttarakhand High Court · (2012) 1 NCC 877 : (2013) 1 UC 633
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 748 of 1,058
High Courts02 Mar 2012Allowed
Jitendra Kumar @ Babloo Yadav Vs State of Uttaranchal (Now, State of Uttarakhand)
Uttarakhand High Court · (2012) 2 NCC 177 : (2013) 1 UC 777
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Penal Code, 1860 (IPC) — Section 302
High Courts02 Mar 2012
State of Uttarakhand Vs Commissioner of Income Tax, Dehradun
Uttarakhand High Court · (2012) 209 TAXMAN 355
Income Tax Act, 1961 — Section 194C
High Courts02 Mar 2012Dismissed
Kharak Singh Vs State of Uttaranchal State of Uttaranchal Vs Kishan Singh and Others
Uttarakhand High Court · (2012) 2 UC 1287
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 302
High Courts01 Mar 2012
Pushkar Chandar Joshi and another Vs State of Uttarakhand and Others
Uttarakhand High Court · (2012) 03 UK CK 0014
Constitution of India, 1950 — Article 309
High Courts01 Mar 2012Dismissed
Satyavaan Singh Vs State of Uttarakhand
Uttarakhand High Court · (2012) 03 UK CK 0002
High Courts29 Feb 2012
Bhagwati Prasad Dimri Vs Union of India and Another
Uttarakhand High Court · (2012) 02 UK CK 0045
High Courts29 Feb 2012Allowed
Uttarakhand Power Corporation Ltd. Vs Bhagwan Singh Rana
Uttarakhand High Court · (2012) 02 UK CK 0044
High Courts29 Feb 2012
Prem Ram Vs Managing Director, Uttarakhand Pey Jal and Nirman Nigam, Dehradun and Others
Uttarakhand High Court · (2012) 02 UK CK 0043
High Courts29 Feb 2012
Uday Pratap Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2013) 1 UC 664
Uttar Pradesh Reorganisation Act, 2000 — Section 86
High Courts29 Feb 2012
Mannu Lal Vs Subash Chand and Others
Uttarakhand High Court · (2012) 1 NCC 381
Penal Code, 1860 (IPC) — Section 323, 324, 325, 506
High Courts29 Feb 2012
Harish Shankar Pasi and Others Vs State of Uttarakhand and Smt Laxmi Pasi
Uttarakhand High Court · (2012) 02 UK CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A, 504, 506
High Courts29 Feb 2012Allowed
Ramesh @ Sattal Vs State of Uttarakhand
Uttarakhand High Court · (2012) 02 UK CK 0022
Penal Code, 1860 (IPC) — Section 364
High Courts29 Feb 2012Allowed
Smt. Sushila Devi Vs State of Uttaranchal
Uttarakhand High Court · (2012) 2 UC 1400
High Courts28 Feb 2012
Satender Nath Rai and Others Vs Union of India and Others
Uttarakhand High Court · (2013) 1 UC 499
Constitution of India, 1950 — Article 14
High Courts28 Feb 2012
Radhey Shyam Saxena (deceased) Vs Sub Divisional Magistrate/Collector 1st Class and Others
Uttarakhand High Court · (2012) 2 UC 1424
Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 58, 60, 61, 62, 63Transfer of Property Act, 1882 — Section 53A, 53A
High Courts28 Feb 2012Dismissed
Krishan Prasad Vs Additional District (Basic) Education Officer, Almora and another
Uttarakhand High Court · (2012) 135 FLR 689 : (2012) 2 UC 1397
High Courts28 Feb 2012Dismissed
State of Uttarakhand and others Vs Vipin Singh
Uttarakhand High Court · (2012) 135 FLR 690 : (2012) 2 UC 1398
High Courts28 Feb 2012
Devi Dutt Kapri and another Vs Bahadur Singh Mahara and others
Uttarakhand High Court · (2012) 02 UK CK 0018
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Uttar Pradesh Subordinate Revenue Executive (Bhulekh Nirikshaks — Hill Pattis of Kumaun and Garhwal Divisions) Service Rules, 1983 — Rule 29Uttaranchal Government Servants Seniority Rules, 2002 — Rule 6
High Courts28 Feb 2012Dismissed
Anand Singh @ Aan Singh Vs State of Uttaranchal
Uttarakhand High Court · (2012) 2 UC 1391
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120(B), 201, 302, 334, 34