High Courts01 Nov 2011Allowed
Mohd. Saleem Vs State of Uttarakhand
Uttarakhand High Court · (2011) 11 UK CK 0119
Penal Code, 1860 (IPC) — Section 302, 307, 34
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 769 of 1,058
High Courts01 Nov 2011Allowed
Hemant Kumar Vs State of Uttarakhand
Uttarakhand High Court · (2011) 11 UK CK 0118
Penal Code, 1860 (IPC) — Section 120B, 394, 411
High Courts01 Nov 2011Allowed
Smt. Rajmati Devi Vs State of Uttarakhand
Uttarakhand High Court · (2011) 11 UK CK 0117
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts01 Nov 2011Allowed
Umed Singh Airi and Bhopal Singh Karki Vs State of Uttarakhand
Uttarakhand High Court · (2011) 11 UK CK 0116
Penal Code, 1860 (IPC) — Section 323, 326, 332, 353, 504
High Courts01 Nov 2011Allowed
Arvind Sharma Vs State of Uttarakhand
Uttarakhand High Court · (2011) 11 UK CK 0115
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 313, 323, 325, 34, 406
High Courts01 Nov 2011Allowed
Ishaq Vs State of Uttarakhand
Uttarakhand High Court · (2011) 11 UK CK 0114
Criminal Law (Amendment) Act, 1932 — Section 7Penal Code, 1860 (IPC) — Section 147, 148, 149, 186, 332
High Courts01 Nov 2011Allowed
Meharban Vs State of Uttarakhand
Uttarakhand High Court · (2011) 11 UK CK 0113
Penal Code, 1860 (IPC) — Section 302
High Courts01 Nov 2011
Trilok Singh Martolia Vs State of Uttarakhand and others
Uttarakhand High Court · (2011) 11 UK CK 0018
High Courts01 Nov 2011
Mangal Ram Vs Smt. Samar Jahan.
Uttarakhand High Court · AIR 2012 Utt 45
Limitation Act, 1963 — Section 14
High Courts01 Nov 2011Allowed
Dr. Naveen Bansal Vs State of Uttarakhand
Uttarakhand High Court · (2011) 11 UK CK 0008
Drugs and Cosmetics Act, 1940 — Section 18, 27
High Courts31 Oct 2011Dismissed
Mukesh Rastogi and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 10 UK CK 0094
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 304B, 504, 506
High Courts31 Oct 2011Allowed
Chanderpal Vs State and another
Uttarakhand High Court · (2011) 10 UK CK 0090
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 319Penal Code, 1860 (IPC) — Section 363, 366, 506
High Courts31 Oct 2011Dismissed
Pappu Khan and another Vs State and others
Uttarakhand High Court · (2011) 10 UK CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 201, 302, 304B
High Courts31 Oct 2011Dismissed
Krishan Kumar Sharma Vs State of Uttarakhand, Prushottam Lal and Others
Uttarakhand High Court · (2011) 10 UK CK 0012
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts31 Oct 2011Dismissed
Mohit Kumar Vs State of Uttarakhand
Uttarakhand High Court · (2011) 10 UK CK 0011
Penal Code, 1860 (IPC) — Section 120B, 394, 411
High Courts31 Oct 2011Dismissed
Yogesh Gupta Vs Smt. Pushpa Lata
Uttarakhand High Court · (2011) 10 UK CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Oct 2011
Smt. Deepa Mehra Rawat @ Km. Deepa Mehra Vs State of Uttarakhand and others
Uttarakhand High Court · (2011) 10 UK CK 0092
High Courts21 Oct 2011
Vinai Rai and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2011) 10 UK CK 0091
Penal Code, 1860 (IPC) — Section 323, 324
High Courts21 Oct 2011
Smt. Amita Sainia Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 10 UK CK 0039
High Courts21 Oct 2011Allowed
Deewan Singh Bhandari and Another Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 10 UK CK 0038
Constitution of India, 1950 — Article 3, 309Uttar Pradesh Reorganisation Act, 2000 — Section 73, 74