High Courts08 Nov 2011Dismissed
Shiv Raj Singh and another Vs Chief Judicial Magistrate, Nainital and others
Uttarakhand High Court · (2011) 11 UK CK 0133
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 767 of 1,058
High Courts04 Nov 2011
Smt. Babita Devi Vs State of Uttarakhand and others
Uttarakhand High Court · (2011) 11 UK CK 0171
High Courts04 Nov 2011
Devendra Singh Bisht Vs Uttaranchal High Court
Uttarakhand High Court · (2011) 11 UK CK 0165
High Courts04 Nov 2011Dismissed
Balbir Singh Vs State of Uttaranchal and Others
Uttarakhand High Court · (2011) 2 UD 255
Criminal Procedure Code, 1973 (CrPC) — Section 482, 483Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 504, 506
High Courts04 Nov 2011
Ramesh Singh Vs Union of India and another
Uttarakhand High Court · (2011) 11 UK CK 0149
Armed Forces Tribunals Act, 2007 — Section 14(2), 34
High Courts04 Nov 2011
Ritu Singh Vs State of Uttarakhand and others
Uttarakhand High Court · (2011) 11 UK CK 0148
High Courts04 Nov 2011
Rajendra Sigh and others Vs State of Uttarakhand and others
Uttarakhand High Court · (2011) 11 UK CK 0136
High Courts04 Nov 2011Allowed
Gurudev Singh and another Vs State of Uttarakhand
Uttarakhand High Court · (2011) 11 UK CK 0127
Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 313, 374Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 207, 302, 313, 364A
High Courts04 Nov 2011Allowed
Sri Chanchal Singh and others Vs State of Uttarakhand and others
Uttarakhand High Court · (2011) 11 UK CK 0126
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 441, 448
High Courts04 Nov 2011
Smt. Santoshi Devi Vs State of Uttarakhand and others
Uttarakhand High Court · (2011) 11 UK CK 0125
High Courts04 Nov 2011
Mahender @ Pappu, Ramnath, Sunder and Prakash Vs State of Uttarakhand
Uttarakhand High Court · (2011) 11 UK CK 0122
Penal Code, 1860 (IPC) — Section 323, 324, 325, 34, 379Probation of Offenders Act, 1958 — Section 11(4), 12, 3, 4, 5
High Courts03 Nov 2011Allowed
Indra Singh Alias Harish Singh Vs State of Uttarakhand
Uttarakhand High Court · (2011) 11 UK CK 0181
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 279, 304A, 337, 427
High Courts03 Nov 2011Allowed
Paramjeet Singh Vs State of Uttarakhand and Shri Vishan Lal, Fair Price Shop Dealer Sunandara Kalan, Nanakmatta District Nainital
Uttarakhand High Court · (2011) 11 UK CK 0176
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 384, 506
High Courts03 Nov 2011Dismissed
Sri Pratap Singh Gosain Vs Chief Executive Officer and others
Uttarakhand High Court · (2011) 11 UK CK 0172
High Courts03 Nov 2011
Anuj Joshi and another Vs Union of India and others
Uttarakhand High Court · AIR 2012 Utt 24 : (2012) ELR 100
Electricity (Supply) Act, 1948 — Section 29Environment (Protection) Rules, 1986 — Rule 5
High Courts03 Nov 2011
Krishan Lal Vs State of Uttarakhand and another
Uttarakhand High Court · (2011) 11 UK CK 0151
High Courts03 Nov 2011
Smt. Mamta Giri Vs State of Uttarakhand and others
Uttarakhand High Court · (2011) 11 UK CK 0150
High Courts03 Nov 2011
Abdul Rasheed and Others Vs Masitulla
Uttarakhand High Court · (2011) 11 UK CK 0131
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 325, 504, 506
High Courts03 Nov 2011Allowed
Lahore Singh Vs State of Uttarakhand and another
Uttarakhand High Court · (2011) 11 UK CK 0128
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 420, 467, 468, 471, 506
High Courts03 Nov 2011Dismissed
Amarnath Ahuja Vs State of Uttarakhand and Another
Uttarakhand High Court · (2011) 11 UK CK 0124
Criminal Procedure Code, 1973 (CrPC) — Section 156(2), 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471