High Courts22 Sept 2011Dismissed
Sonu and Satendra Kumar Vs State of Uttarakhand and Shri Amar Chand
Uttarakhand High Court · (2011) 09 UK CK 0129
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 323, 452, 504
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 778 of 1,058
High Courts22 Sept 2011Dismissed
Mohd. Ahsan Ali Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 09 UK CK 0128
Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 135
High Courts22 Sept 2011Dismissed
Brij Mohan Sharma Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 09 UK CK 0127
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 306
High Courts22 Sept 2011
Smt. Sushma and Km. Prachi through her mother and natural guardian, Smt. Susma Vs State of Uttarakhand and Bhagwat Kumar Aagri
Uttarakhand High Court · (2011) 09 UK CK 0126
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts22 Sept 2011Allowed
Ganeshi and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 09 UK CK 0125
Criminal Procedure Code, 1973 (CrPC) — Section 313, 482
High Courts22 Sept 2011Allowed
Smt. Jagri Kaur Vs State of Uttarakhand and Others
Uttarakhand High Court · (2012) 1 NCC 341
Criminal Procedure Code, 1973 (CrPC) — Section 407Penal Code, 1860 (IPC) — Section 307, 323, 326, 341, 504
High Courts22 Sept 2011Allowed
Shanti Swaroop and Naresh Vs State of Uttarakhand
Uttarakhand High Court · (2011) 09 UK CK 0123
Penal Code, 1860 (IPC) — Section 380, 411, 457
High Courts22 Sept 2011Allowed
Anil Thapa Vs State of Uttarakhand
Uttarakhand High Court · (2011) 09 UK CK 0122
Penal Code, 1860 (IPC) — Section 328, 381, 411
High Courts22 Sept 2011Allowed
Kamalveer Singh and Samarpal Singh Vs State of Uttarakhand
Uttarakhand High Court · (2011) 09 UK CK 0121
Penal Code, 1860 (IPC) — Section 302
High Courts22 Sept 2011
Jashwant Singh and others Vs State of Uttarakhand
Uttarakhand High Court · (2012) 1 UC 655
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 129B, 152A, 154(3), 154(4), 154(5)
High Courts22 Sept 2011
Shri Sarvesh Sharma and Another Vs State of Uttarakhand
Uttarakhand High Court · (2012) 2 UC 1157
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 14, 31A, 370, 371, 48Uttar Pradesh Co-operative Societies Act, 1965 — Section 77
High Courts21 Sept 2011Dismissed
Jai Ram Vs District and Sessions Judge, Champawat and Another
Uttarakhand High Court · (2011) 09 UK CK 0147
Penal Code, 1860 (IPC) — Section 379, 411
High Courts21 Sept 2011Dismissed
Balbir Singh Vs Smt. Harjeet Kaur and Others
Uttarakhand High Court · (2011) 09 UK CK 0146
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Penal Code, 1860 (IPC) — Section 494, 495, 496, 504, 506
High Courts21 Sept 2011Dismissed
Smt. Ashmi Sharma Vs State of Uttarakhand and Devendra Kumar
Uttarakhand High Court · (2011) 09 UK CK 0138
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 306
High Courts21 Sept 2011Allowed
Dr. Bhupal Singh, Smt. Urmila and Sanjay Singh Vs State of Uttarakhand and Raghubir Singh Gahlot Retd. Sugar Cane Inspector Kishan Sahkari Chini Mill
Uttarakhand High Court · (2011) 09 UK CK 0137
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts21 Sept 2011Allowed
Rabiya Begum and Khurshed Anwar Vs State of Uttarakhand and Riyaz Ahmad
Uttarakhand High Court · (2011) 09 UK CK 0136
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A, 506
High Courts21 Sept 2011Dismissed
Bhuwan Pathak Vs State of Uttarakhand and Shri Chandra Singhlmlal, Sub-Divisional Magistrate
Uttarakhand High Court · (2011) 09 UK CK 0135
Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 186, 332, 427
High Courts21 Sept 2011Dismissed
Mahesh Parihar Vs State of Uttarakhand and Shri Chandra Singhlmlal, Sub-Divisional Magistrate
Uttarakhand High Court · (2011) 09 UK CK 0134
Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 186, 332, 427
High Courts21 Sept 2011Allowed
Sunil Vs State of Uttarakhand
Uttarakhand High Court · (2011) 09 UK CK 0133
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts21 Sept 2011Dismissed
Nem Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 09 UK CK 0120
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 409