High Courts22 Dec 2011Dismissed
Mehtab Ali and others Vs State of Uttaranchal and another
Uttarakhand High Court · (2011) 12 UK CK 0147
Criminal Procedure Code, 1973 (CrPC) — Section 164, 482Penal Code, 1860 (IPC) — Section 120B, 366, 368, 504, 506
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 755 of 1,058
High Courts22 Dec 2011Dismissed
Suleman Vs State of Uttaranchal and others
Uttarakhand High Court · (2012) 2 NCC 389
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319Penal Code, 1860 (IPC) — Section 147, 148, 307, 376, 511Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(10)
High Courts22 Dec 2011Dismissed
Surendra Pal Singh Vs Smt Sudesh Kumari Pal
Uttarakhand High Court · (2011) 12 UK CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts22 Dec 2011
Balvinder Singh @ Baljinder Singh Vs The State of Uttarakhand and others
Uttarakhand High Court · (2011) 12 UK CK 0040
High Courts22 Dec 2011
State of Uttar Pradesh and Another Vs Presiding Officer and Another
Uttarakhand High Court · (2012) 2 UC 2228
Industrial Disputes Act, 1947 — Section 25(f)Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(g), 6N, 6N
High Courts21 Dec 2011Allowed
Suresh Uniyal and others Vs State of Uttarakhand and another
Uttarakhand High Court · (2011) 12 UK CK 0148
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts21 Dec 2011Allowed
Uttarakhand Van Vikash Nigam and another Vs Suresh Chandra Auli
Uttarakhand High Court · (2011) 12 UK CK 0123
Constitution of India, 1950 — Article 14, 16, 309Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 2, 5
High Courts21 Dec 2011Dismissed
Naveen Kumar and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 12 UK CK 0098
Criminal Procedure Code, 1973 (CrPC) — Section 125, 156(3), 482
High Courts21 Dec 2011Dismissed
Neeraj Dobhal and others Vs State of Uttarakhand and others
Uttarakhand High Court · (2011) 12 UK CK 0049
Constitution of India, 1950 — Article 15(1), 16(2), 311
High Courts21 Dec 2011
Jagdish Gusain and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 12 UK CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 149, 34, 380, 411, 457
High Courts21 Dec 2011
Raees and others Vs State of Uttarakhand
Uttarakhand High Court · (2012) 1 NCC 101 : (2012) 1 UC 310 : (2011) 2 UD 617
Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Dec 2011
Shri Akram Khan and others Vs State of Uttarakhand and another
Uttarakhand High Court · (2011) 12 UK CK 0032
High Courts21 Dec 2011
Shravan Kumar and others Vs Chief Conservator of Forests
Uttarakhand High Court · (2011) 12 UK CK 0031
High Courts20 Dec 2011Allowed
Om Prakash Mittal and others Vs State of Uttaranchal and another
Uttarakhand High Court · (2011) 12 UK CK 0149
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 379, 427, 452, 504, 506
High Courts20 Dec 2011
Bhagwan Singh Vs State of Uttarakhand
Uttarakhand High Court · (2011) 12 UK CK 0088
Arms Act, 1959 — Section 15, 25, 27, 30Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 313Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3)
High Courts20 Dec 2011Dismissed
Subhash Mandal Vs Smt. Tripti Mandal
Uttarakhand High Court · (2011) 12 UK CK 0048
Civil Procedure Code, 1908 (CPC) — Section 11Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 300, 397, 401Evidence Act, 1872 — Section 115
High Courts20 Dec 2011Allowed
Dawa Udyog Kamgar Union, Haridwar Vs State of Uttarakhand and Others
Uttarakhand High Court · (2012) 3 LLJ 129 : (2013) 1 UC 360
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K, 7
High Courts19 Dec 2011
Hem Chandra Bansal and another Vs Smt. Maya Goel and another
Uttarakhand High Court · (2012) 2 UC 2197
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1
High Courts19 Dec 2011Dismissed
Usha Bhatnagar Vs State of Uttaranchal and others
Uttarakhand High Court · (2011) 12 UK CK 0090
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 161, 300(1), 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Dec 2011
Girish Chand Ramola and another Vs State of Uttaranchal and another
Uttarakhand High Court · (2011) 12 UK CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 482, 483Negotiable Instruments Act, 1881 (NI) — Section 138