High Courts26 Sept 2011
Ved Prakash Singh Vs State of Uttarakhand and Another
Uttarakhand High Court · (2011) 09 UK CK 0057
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 777 of 1,058
High Courts26 Sept 2011
Ex. Naib Subedar Balbir Singh Vs Union of India (UOI) and Others
Uttarakhand High Court · (2011) 09 UK CK 0056
Armed Forces Tribunals Act, 2007 — Section 14(2), 34
High Courts26 Sept 2011Dismissed
Smt. Kamla Devi Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 09 UK CK 0055
High Courts26 Sept 2011Allowed
Smt. Aparna and Another Vs State Of Uttarakhand and Another
Uttarakhand High Court · (2011) 2 NCC 625
Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 406, 420, 467, 468, 471
High Courts26 Sept 2011Dismissed
Rahul Mishra and Others Vs State of Uttarakhand
Uttarakhand High Court · (2011) 2 NCC 628 : (2011) 2 NCC 526 : (2012) 1 UC 661
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113B, 3, 4
High Courts26 Sept 2011
Rahul Mishra and others Vs State of Uttarakhand
Uttarakhand High Court · (2012) 1 UC 661
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113B
High Courts26 Sept 2011Dismissed
Hari Prakash Vs State of Uttarakhand and Others
Uttarakhand High Court · AIR 2012 Utt 13
Uttar Pradesh Panchayat Raj (Sixteenth Amendment) Rules, 2005 — Rule 33BUttar Pradesh Panchayat Raj Act, 1947 — Section 11(1), 14
High Courts26 Sept 2011Dismissed
A.K. Jain Vs Rajesh Yadav
Uttarakhand High Court · (2011) 09 UK CK 0001
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Sept 2011Dismissed
Salabh Goyal Vs State of Uttarakhand and Anjul Mehta
Uttarakhand High Court · (2011) 09 UK CK 0191
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Sept 2011Allowed
Narain Penuli Vs State of Uttarakhand and Smt. Preeti Penuli
Uttarakhand High Court · (2011) 09 UK CK 0140
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A, 506
High Courts23 Sept 2011Allowed
Sifat Kaji Vs State of Uttarakhand
Uttarakhand High Court · (2011) 09 UK CK 0132
Penal Code, 1860 (IPC) — Section 323, 376(2), 504, 506
High Courts23 Sept 2011Allowed
Sajid Vs State of Uttarakhand
Uttarakhand High Court · (2011) 09 UK CK 0131
Penal Code, 1860 (IPC) — Section 120B, 147, 201, 302, 34
High Courts23 Sept 2011Allowed
Narayan Singh and Others Vs State of Uttarakhand
Uttarakhand High Court · (2011) 2 NCC 787 : (2013) 1 UC 699
Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 313, 374Penal Code, 1860 (IPC) — Section 300, 302, 304, 376
High Courts23 Sept 2011
Narayan Singh and others Vs State of Uttarakhand
Uttarakhand High Court · (2012) 1 UC 698
Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 313, 374Penal Code, 1860 (IPC) — Section 300, 302, 304, 376
High Courts23 Sept 2011
Praveen Kumar Sharma Vs Sudhanshu Mishra Pathak
Uttarakhand High Court · AIR 2012 Utt 49
Court Fees Act, 1870 — Section 7(v)(11), 7(v)(II)
High Courts23 Sept 2011Dismissed
Afsar Ali and Others Vs State of Uttaranchal and Another
Uttarakhand High Court · (2012) 1 NCC 13
Criminal Procedure Code, 1973 (CrPC) — Section 125, 200, 202, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 147, 148, 149, 324, 452
High Courts23 Sept 2011
Bupender Singh Vs State of Uttarakhand
Uttarakhand High Court · (2012) 2 UC 1142
Criminal Procedure Code, 1973 (CrPC) — Section 482General Clauses Act, 1897 — Section 3(3), 3(37)Oaths Act, 1969 — Section 4, 6
High Courts22 Sept 2011Dismissed
V.S. Rajput Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 09 UK CK 0190
High Courts22 Sept 2011Dismissed
Vipin Saini Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 09 UK CK 0139
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 397, 397(2), 397(3), 401Penal Code, 1860 (IPC) — Section 147, 307, 323, 504, 506
High Courts22 Sept 2011Dismissed
Rajat Varma Vs State of Uttarakhand and Prem Prakash, Junior Engineer Landhora Electricity Distribution Division
Uttarakhand High Court · (2011) 09 UK CK 0130
Constitution of India, 1950 — Article 226