High Courts15 Nov 2011Dismissed
Smt Kalpana Joshi and Deepak Joshi Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 11 UK CK 0017
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 420, 467
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 766 of 1,058
High Courts14 Nov 2011Dismissed
Jeetu and Another Vs State of Uttarakhand
Uttarakhand High Court · (2011) 11 UK CK 0157
Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 313, 374Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 323, 324, 34, 452
High Courts14 Nov 2011Dismissed
Suraj Pal Vs State of Uttarakhand and others
Uttarakhand High Court · (2011) 11 UK CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts14 Nov 2011Allowed
Harnam Singh and Anr Vs State of U.P.
Uttarakhand High Court · (2012) CriLJ 357 : (2012) 1 NCC 234 : (2012) 1 UC 199
Penal Code, 1860 (IPC) — Section 302, 304, 323, 324, 34
High Courts14 Nov 2011
Monika Rani Vs State of Uttarakhand and Others
Uttarakhand High Court · (2012) 2 UC 2204
Constitution of India, 1950 — Article 166
High Courts14 Nov 2011Dismissed
Baldev Singh Vs State of Uttarakhand
Uttarakhand High Court · (2011) 2 UD 575
Penal Code, 1860 (IPC) — Section 411
High Courts11 Nov 2011Allowed
Gurudev Singh and Another Vs State of Uttarakhand
Uttarakhand High Court · (2011) 11 UK CK 0156
Criminal Procedure Code, 1973 (CrPC) — Section 161, 374Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 364A
High Courts11 Nov 2011
Ramesh Chandra Pokhriyal Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 11 UK CK 0155
Constitution of India, 1950 — Article 309
High Courts11 Nov 2011Dismissed
Rakesh Kumar Vs State of Uttarakhand and others
Uttarakhand High Court · AIR 2011 Utt 75
High Courts11 Nov 2011Dismissed
Ramesh Chilwal alias Bombayya Vs State of Uttarakhand
Uttarakhand High Court · (2011) 11 UK CK 0138
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 207, 313, 374Evidence Act, 1872 — Section 27
High Courts11 Nov 2011Allowed
Ashutosh Pandey and Others Vs Smt. Anupama Pandey and Others
Uttarakhand High Court · (2012) 1 NCC 164
Criminal Procedure Code, 1973 (CrPC) — Section 178, 179, 181(4), 482Dowry Prohibition Act, 1961 — Section 4Hindu Marriage Act, 1955 — Section 25, 27
High Courts11 Nov 2011
Tahir Hussain and others Vs State of Uttarakhand and another
Uttarakhand High Court · (2011) 11 UK CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 324, 452, 498A, 504, 506
High Courts11 Nov 2011Dismissed
Dinesh Chand Goyal Vs State of Uttarakhand and another
Uttarakhand High Court · (2011) 11 UK CK 0005
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts09 Nov 2011Allowed
Darshan Singh Vs State of Uttarakhand and Regional Transport Authority, Dehradun
Uttarakhand High Court · (2011) 11 UK CK 0137
Motor Vehicles Act, 1988 — Section 74, 82, 83, 89(1)
High Courts09 Nov 2011Dismissed
M/s Swastik Industries Vs U.P. State Electricity Board and others
Uttarakhand High Court · (2011) 11 UK CK 0053
Electricity (Supply) Act, 1948 — Section 49, 79Electricity Rules, 1956 — Rule 138, 56Electricity Supply (Consumers) Regulations, 1984 — Regulation 22(B)
High Courts09 Nov 2011Dismissed
Rewadhar Joshi Vs The State of Uttarakhand and others
Uttarakhand High Court · (2011) 11 UK CK 0052
Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 218, 406, 409, 420, 467
High Courts09 Nov 2011Dismissed
Ashok Duseja Vs The State of Uttarakhand and another
Uttarakhand High Court · (2011) 11 UK CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 204, 204(2), 246, 313Penal Code, 1860 (IPC) — Section 409, 420, 498A, 506
High Courts09 Nov 2011
Lal Singh Vs Presiding Officer and Others
Uttarakhand High Court · (2012) 2 UC 2187
Industrial Disputes Act, 1947 — Section 17B, 5
High Courts08 Nov 2011
Mustafa Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 11 UK CK 0162
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164
High Courts08 Nov 2011
Ishpal Singh Vs State of Uttarakhand and another
Uttarakhand High Court · (2011) 11 UK CK 0134
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 9