High Courts06 Jan 2012
Smt. Seema Vs State of Uttarakhand and others
Uttarakhand High Court · (2012) 01 UK CK 0004
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 752 of 1,058
High Courts05 Jan 2012
Smt. Indu Bora Vs Civil Judge (S.D.) Nainital and others
Uttarakhand High Court · (2012) 1 UC 171
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 1, Order 2 Rule 2, Order 23 Rule 1, Order 23 Rule 1Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 34l
High Courts05 Jan 2012Allowed
Surendra Kumar Saxena Vs Smt Renu Saxena @ Pooja Sexena and Km Vanshika, minor Through her guardian and mother Smt Renu Saxena @ Pooja Sexena Both
Uttarakhand High Court · (2012) 1 NCC 902 : (2012) 1 UC 175
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts05 Jan 2012
Furkan Vs State of Uttarkahand and another
Uttarakhand High Court · (2012) 01 UK CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 200, 200, 202Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts05 Jan 2012Allowed
Rajesh Kumar Nigam Vs Uttarakhand Seeds and Tarai Development Corporation Ltd. and others
Uttarakhand High Court · (2012) 01 UK CK 0003
Conduct, Disciplinary and Appeal Rules — Rule 33Seeds Act, 1966 — Section 2
High Courts05 Jan 2012
Anwar Jamal Kazmi Vs State of Uttarakhand and others
Uttarakhand High Court · (2012) 01 UK CK 0002
High Courts05 Jan 2012Dismissed
Sanjeev Aggarwal Vs Smt. Durga Aggarwal
Uttarakhand High Court · (2012) 1 UC 185
High Courts04 Jan 2012Dismissed
Virendra Singh Vs State of Uttarakhand
Uttarakhand High Court · (2012) 1 UC 148
Constitution of India, 1950 — Article 226
High Courts04 Jan 2012Dismissed
Om Prakash Vs State of Uttaranchal
Uttarakhand High Court · (2012) 01 UK CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Penal Code, 1860 (IPC) — Section 120B, 166, 167, 420, 467
High Courts04 Jan 2012Dismissed
Shri James N Chand Vs State of Uttarakhand
Uttarakhand High Court · (2012) 2 NCC 68 : (2012) 1 UC 143
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts04 Jan 2012Allowed
Smt Rekha Raghuwanshi Vs State of Uttarakhand and Sri Amar Singh
Uttarakhand High Court · (2012) 01 UK CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 499, 500
High Courts03 Jan 2012
Som and another Vs Samey Singh
Uttarakhand High Court · (2013) 1 UC 420
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 1, Order 8 Rule 6A, Order 8 Rule 9
High Courts03 Jan 2012Dismissed
G.G. Bhatia and Others Vs Sunil Kumar and Another
Uttarakhand High Court · (2012) 01 UK CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 300Penal Code, 1860 (IPC) — Section 420
High Courts03 Jan 2012
Dharampal and another Vs State of Uttarakhand and another
Uttarakhand High Court · (2012) 2 NCC 56 : (2012) 1 UC 225
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 482Penal Code, 1860 (IPC) — Section 504, 506, 506(2)
High Courts03 Jan 2012Allowed
Sohan Singh and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2012) 01 UK CK 0045
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 34, 406, 420
High Courts03 Jan 2012
J.P. Badoni Vs State of Uttarakhand and others
Uttarakhand High Court · (2012) 01 UK CK 0034
High Courts03 Jan 2012Dismissed
Rajkeeya Ayurved Avem Yunani Chikitsa Seva Sangh, Uttaranchal Vs State of Uttarakhand and another
Uttarakhand High Court · (2012) 01 UK CK 0033
Constitution of India, 1950 — Article 309Subordinate (Gazetted) Medical Service (Ayurveda and Unani) Rules 1964 — Rule 14, 16, 17, 18(1), 18(2)Uttar Pradesh Regularisation of Ad hoc Appointments (On Posts Within the Purview of the Public Service Commission) Rules, 1979 — Rule 10
High Courts03 Jan 2012Dismissed
Israr and others Vs State of Uttarkahand and another
Uttarakhand High Court · (2012) CriLJ 1462 : (2012) 3 Crimes 505 : (2012) 2 NCC 78 : (2012) 1 UC 325
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 468, 482, 483Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 364, 452, 498A
High Courts03 Jan 2012Allowed
Farhat Computers Vs State of Uttarakhand and others
Uttarakhand High Court · (2012) 01 UK CK 0014
High Courts02 Jan 2012
State of Uttarakhand and others Vs Hukum Singh
Uttarakhand High Court · (2012) 2 UC 2167 : (2012) 1 UD 46
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 4K, 6N