High Courts26 Aug 2011Dismissed
Pal Singh Vs State of Uttaranchal
Uttarakhand High Court · (2011) 08 UK CK 0159
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 376(2)
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 785 of 1,058
High Courts26 Aug 2011
Smt. Kunta Devi Vs Union of India (UOI) and Others
Uttarakhand High Court · (2011) 08 UK CK 0158
High Courts26 Aug 2011
Dr. Sudha Dimri Vs State of Uttarakhand and Another
Uttarakhand High Court · (2011) 08 UK CK 0088
High Courts26 Aug 2011
Pant University Teachers Association Vs Chancellor, Govind Ballabh Pant University of Agriculture and Technology and Others
Uttarakhand High Court · (2011) 08 UK CK 0087
High Courts25 Aug 2011Dismissed
Rashid Husain Vs Hakim Ali and Another
Uttarakhand High Court · (2011) 2 NCC 343
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts25 Aug 2011Allowed
Rajan Ram Vs State of Uttarakhand
Uttarakhand High Court · (2011) 08 UK CK 0175
Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 218, 406, 409, 420, 467
High Courts25 Aug 2011Allowed
No. 15393681H Niak Niranjan Das Chand Vs State of Uttarakhand
Uttarakhand High Court · (2011) 08 UK CK 0174
Criminal Procedure Code, 1973 (CrPC) — Section 279, 304A, 337, 338, 427
High Courts25 Aug 2011Dismissed
Faizan Vs State of Uttarakhand and Sunil Singh Ramola
Uttarakhand High Court · (2011) 08 UK CK 0173
Constitution of India, 1950 — Article 226Uttarakhand Protection of Cow Progency Act, 2007 — Section 11, 3, 5, 8
High Courts25 Aug 2011Dismissed
Bhagwati Prasad Vs State of Uttarakhand and Manmohan Singh
Uttarakhand High Court · (2011) 08 UK CK 0172
Constitution of India, 1950 — Article 226Criminal Law (Amendment) Act, 1932 — Section 7Penal Code, 1860 (IPC) — Section 147, 148, 323, 332, 336
High Courts25 Aug 2011Dismissed
Rinku Sukhija Vs State of Uttarakhand, Station House Officer and Constable 1174, Anurag Singh Rawat
Uttarakhand High Court · (2011) 08 UK CK 0171
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 332, 353, 427, 504, 506
High Courts25 Aug 2011Dismissed
Smt. Shalini Sharma Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 3 DMC 616
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 244, 246Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 406, 498A
High Courts25 Aug 2011Dismissed
Nanak Chand Vs Smt. Beena and Another
Uttarakhand High Court · (2011) 08 UK CK 0162
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts25 Aug 2011Allowed
Diwan Singh Bisht Vs State of Uttarakhand
Uttarakhand High Court · (2011) 08 UK CK 0101
Penal Code, 1860 (IPC) — Section 306
High Courts24 Aug 2011Allowed
Vidyaram Joshi and Shashi Joshi Vs State of Uttarakhand
Uttarakhand High Court · (2011) 08 UK CK 0184
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304(B)
High Courts24 Aug 2011Allowed
Sanoj and Balesh Vs State of Uttarakhand and Meghraj
Uttarakhand High Court · (2011) 08 UK CK 0182
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 363, 366
High Courts24 Aug 2011Allowed
Mohan Singh, Chajju Singh, Jasvinder Singh and Sarjeet Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 08 UK CK 0181
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 323, 324, 504, 506
High Courts24 Aug 2011Allowed
Veer Singh, Tarsem Singh, Harbhajan Singh and Preetam Singh Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 08 UK CK 0180
Criminal Procedure Code, 1973 (CrPC) — Section 308, 320, 482Penal Code, 1860 (IPC) — Section 308, 323, 504, 506
High Courts24 Aug 2011
Indra Singh Negi Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 08 UK CK 0177
High Courts24 Aug 2011Allowed
Jodh Singh and Another Vs Satya Narayan Rastogi
Uttarakhand High Court · (2011) 08 UK CK 0165
Criminal Procedure Code, 1973 (CrPC) — Section 182, 200, 202, 203, 399(2)Penal Code, 1860 (IPC) — Section 364
High Courts24 Aug 2011Allowed
Karamvir Giri Vs Ashok Kumar Singhal
Uttarakhand High Court · (2011) 2 NCC 340
Bankers Books Evidence Act, 1891 — Section 2(3), 4Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Negotiable Instruments Act, 1881 (NI) — Section 138