High Courts01 Aug 2011Dismissed
State of Uttarakhand Vs Ankit Thakur
Uttarakhand High Court · (2011) 2 NCC 748 : (2012) 2 UC 962
Penal Code, 1860 (IPC) — Section 120B, 302
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 793 of 1,058
High Courts01 Aug 2011
Mahesh Chandra Bhatt Vs Union of India and Others
Uttarakhand High Court · (2012) 2 UC 1200
Constitution of India, 1950 — Article 226
High Courts29 Jul 2011
Jogendra Singh Secretary Bhartiya Bank Karmachari (Vetan Bhogi) Sahakari Rin Samiti Ltd. Vs State of Uttarakhand and Rakesh Kumar
Uttarakhand High Court · (2011) 07 UK CK 0216
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 504, 506
High Courts29 Jul 2011Dismissed
Smt. Dila Devi Vs Smt. Vindra Devi and Others
Uttarakhand High Court · (2011) 07 UK CK 0167
Penal Code, 1860 (IPC) — Section 147, 323, 427, 504, 506
High Courts29 Jul 2011Dismissed
Bhagwat Singh, Deepa Devi and Panna Devi Vs State of Uttarakhand and Trilok Singh
Uttarakhand High Court · (2011) 07 UK CK 0166
High Courts29 Jul 2011Allowed
Sudhir Mani Vs State of Uttaranchal and Another
Uttarakhand High Court · (2011) 2 UC 1445
Criminal Procedure Code, 1973 (CrPC) — Section 107(116), 145, 145(5), 145(6)
High Courts29 Jul 2011Allowed
Nirmal Kant Shukla and Another Vs State of Uttaranchal and Another
Uttarakhand High Court · (2011) 07 UK CK 0102
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319, 482Penal Code, 1860 (IPC) — Section 120B, 186, 191, 420, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts29 Jul 2011Allowed
Mukesh Singh Negi Vs State of Uttarakhand
Uttarakhand High Court · (2011) 2 UC 1440
Penal Code, 1860 (IPC) — Section 201, 302, 34, 506
High Courts29 Jul 2011Allowed
Surendra Agrawal Vs State of Uttarakhand
Uttarakhand High Court · (2011) 07 UK CK 0082
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 340B
High Courts29 Jul 2011Dismissed
Abdul Rab and Others Vs State of Uttaranchal
Uttarakhand High Court · (2011) 07 UK CK 0024
Penal Code, 1860 (IPC) — Section 323, 325
High Courts29 Jul 2011
Sudhir Mani Vs State Of Uttaranchal and Another
Uttarakhand High Court · (2011) 2 NCC 575
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145
High Courts29 Jul 2011Allowed
Shashi Bhushan and two others Vs Pradeep Kumar and others
Uttarakhand High Court · (2012) 1 UC 509
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4, 115Constitution of India, 1950 — Article 227
High Courts28 Jul 2011
Zariff Ahmad Vs Hari Prakash
Uttarakhand High Court · (2011) 07 UK CK 0217
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(X)
High Courts28 Jul 2011Allowed
Hansraj Vs State of Uttaranchal and Another
Uttarakhand High Court · (2011) 2 NCC 388 : (2012) 1 UC 356 : (2011) 2 UD 130
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 392, 504, 506
High Courts28 Jul 2011Dismissed
Shiv Kumar Pandey Vs Director of Education and Others
Uttarakhand High Court · (2011) 2 UC 1435
High Courts28 Jul 2011
Sardar Singh Chauhan Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 07 UK CK 0195
High Courts28 Jul 2011Allowed
Namman Channa and Another Vs State of Uttaranchal and Another
Uttarakhand High Court · (2011) 07 UK CK 0168
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 323, 324, 506
High Courts28 Jul 2011
Seema Rani Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 07 UK CK 0115
High Courts28 Jul 2011Dismissed
Smt. Bhagwati Rawat and others Vs National Insurance Co. Ltd.
Uttarakhand High Court · (2011) 5 AWC 4680
Motor Vehicles Act, 1988 — Section 147, 166, 173
High Courts28 Jul 2011Allowed
Smt. Savitri Devi and Others Vs State of Uttarakhand and Munish Kumar
Uttarakhand High Court · (2011) 2 NCC 508 : (2011) 2 UC 1433
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471