COURT ARCHIVE

Uttarakhand High Court judgments

21,157 judgments · page 765 of 1,058

High Courts16 Nov 2011Allowed

Sudhakar Benjwal Vs State of Uttarakhand and another

Uttarakhand High Court · (2011) 11 UK CK 0038

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 325, 326, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 19, 3

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High Courts16 Nov 2011

Smt. Vimla and others Vs State of Uttarakhand and another

Uttarakhand High Court · (2011) 11 UK CK 0037

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 9

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High Courts16 Nov 2011Allowed

Deepesh Vs State of Uttarakhand

Uttarakhand High Court · (2011) 11 UK CK 0024

Penal Code, 1860 (IPC) — Section 120B, 307

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High Courts16 Nov 2011Allowed

Sachin Kumar Vs State of Uttarakhand

Uttarakhand High Court · (2011) 11 UK CK 0023

Penal Code, 1860 (IPC) — Section 363, 366A, 376

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High Courts16 Nov 2011Allowed

Vijendra Singh Vs State of Uttarakhand

Uttarakhand High Court · (2011) 11 UK CK 0021

Cinematograph Act, 1952 — Section 7Penal Code, 1860 (IPC) — Section 292, 384

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High Courts16 Nov 2011Allowed

Mahavir Singh Vs State of Uttarakhand

Uttarakhand High Court · (2011) 11 UK CK 0020

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 306, 498A

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High Courts16 Nov 2011Allowed

Gautam Singh Vs State of Uttarakhand

Uttarakhand High Court · (2011) 11 UK CK 0002

Penal Code, 1860 (IPC) — Section 409

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High Courts16 Nov 2011Allowed

Ikram Vs State of Uttarakhand

Uttarakhand High Court · (2011) 11 UK CK 0001

Penal Code, 1860 (IPC) — Section 304B

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High Courts15 Nov 2011Allowed

Raju Vs State of Uttarakhand

Uttarakhand High Court · (2011) 11 UK CK 0178

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8

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High Courts15 Nov 2011Allowed

Anwar Vs State of Uttarakhand

Uttarakhand High Court · (2011) 11 UK CK 0177

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8

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High Courts15 Nov 2011Allowed

H.M. Cairae and another Vs State of Uttarakhand and another

Uttarakhand High Court · (2011) 11 UK CK 0160

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 197, 482Penal Code, 1860 (IPC) — Section 182, 306, 352, 380, 406

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High Courts15 Nov 2011Dismissed

Jagdish Prashad Mittal Vs State of Uttaranchal and another

Uttarakhand High Court · (2011) 11 UK CK 0159

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 342, 406, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts15 Nov 2011Dismissed

Subhash Chandra Saini and Ashok Kumar Saxena and Others Vs State of Uttaranchal and another

Uttarakhand High Court · (2011) 11 UK CK 0158

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 197Penal Code, 1860 (IPC) — Section 323, 420, 467, 468, 471

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High Courts15 Nov 2011Allowed

District Magistrate, Udham Singh Nagar and others Vs Amit Dixit and others

Uttarakhand High Court · (2011) 11 UK CK 0069

Constitution of India, 1950 — Article 14, 15, 15(2), 16, 16(2)

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High Courts15 Nov 2011Dismissed

Ravinder Singh Vs State of Uttarakhand and Km. Tarvinder Kaur

Uttarakhand High Court · (2011) 11 UK CK 0068

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts15 Nov 2011Dismissed

Km. Rehana Vs State of Uttarakhand and Others

Uttarakhand High Court · (2011) 11 UK CK 0067

Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 225, 309

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High Courts15 Nov 2011