High Courts30 Aug 2011Dismissed
Farrukh, Nazaqat Ansari and Riyasat Vs State of Uttarakhand
Uttarakhand High Court · (2011) 08 UK CK 0185
Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 135, 152
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 784 of 1,058
High Courts30 Aug 2011Allowed
S. Pandey and Another Vs State of Uttarakhand and Another
Uttarakhand High Court · (2011) 08 UK CK 0122
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 120(B), 138
High Courts30 Aug 2011Allowed
Virendra Singh and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2011) 08 UK CK 0121
Criminal Procedure Code, 1973 (CrPC) — Section 125, 200, 202, 482Penal Code, 1860 (IPC) — Section 380, 411, 454, 494, 498(A)
High Courts30 Aug 2011Dismissed
Smt. Kusumlata Portion Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 08 UK CK 0061
High Courts30 Aug 2011
Dr. Ranjeet Singh Raphal Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 08 UK CK 0060
High Courts30 Aug 2011Dismissed
Dr. Vijay Gupta Vs Indramani Joshi
Uttarakhand High Court · (2011) 08 UK CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts30 Aug 2011
Smt. Veena Oberoi, Ved Prakash Oberoi and Sumit Oberoi Vs State of Uttarakhand and Smt. Somiya Priydarshini
Uttarakhand High Court · (2011) 08 UK CK 0011
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts29 Aug 2011Dismissed
Paltu Ram Vs Kirtha
Uttarakhand High Court · (2011) 08 UK CK 0154
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Criminal Procedure Code, 1973 (CrPC) — Section 145, 482
High Courts29 Aug 2011Allowed
Om Prakash Vs First Asstt. Civil Judge and Another
Uttarakhand High Court · (2011) 08 UK CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Penal Code, 1860 (IPC) — Section 323, 504, 506
High Courts29 Aug 2011Allowed
Shamim Jahan and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 08 UK CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 202Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 147, 149, 323, 427, 452
High Courts29 Aug 2011Dismissed
Smt. Gangesh Sharma Vs Veer Singh
Uttarakhand High Court · (2011) 08 UK CK 0056
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 244, 246Penal Code, 1860 (IPC) — Section 323, 354, 376, 457, 504
High Courts27 Aug 2011Allowed
Liyakat and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2011) 08 UK CK 0157
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Penal Code, 1860 (IPC) — Section 498A, 504
High Courts27 Aug 2011Dismissed
Chakra Bahadur Shahi Vs State of Uttarakhand.
Uttarakhand High Court · (2011) 08 UK CK 0156
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(B), 20(C), 8
High Courts27 Aug 2011Allowed
Tanuj Kumar @ Rimpi Vs The State
Uttarakhand High Court · (2011) 2 NCC 622
Forest Act, 1927 — Section 26, 41, 69Penal Code, 1860 (IPC) — Section 395, 411, 412
High Courts27 Aug 2011Allowed
M.C. Gupta and Another Vs State of Uttaranchal and Others
Uttarakhand High Court · (2011) 2 NCC 673 : (2012) 2 UC 1226
Negotiable Instruments Act, 1881 (NI) — Section 138, 138(b), 138(c), 142
High Courts26 Aug 2011Allowed
Rustam Ansari Vs State of Uttarakhand
Uttarakhand High Court · (2011) 2 NCC 323
Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts26 Aug 2011Dismissed
Rupesh Agnihotri Vs State of Uttarakhand and Charu Agnihotri
Uttarakhand High Court · (2011) 08 UK CK 0170
Constitution of India, 1950 — Article 226Hindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts26 Aug 2011Dismissed
Smt. Kuldeep Kaushik Vs State of Uttarakhand and Naveen Mohan Sharma
Uttarakhand High Court · (2011) 08 UK CK 0169
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts26 Aug 2011Allowed
Sahjad Ahmad Vs State of Uttarakhand and Another
Uttarakhand High Court · (2011) 08 UK CK 0161
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts26 Aug 2011Allowed
Dhiri Singh and Others Vs State of Uttarakhand and Another
Uttarakhand High Court · (2011) 2 NCC 360
Criminal Procedure Code, 1973 (CrPC) — Section 125, 200, 202Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506