High Courts26 Jul 2011
Dr. Kapil Sharma Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 07 UK CK 0160
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 795 of 1,058
High Courts26 Jul 2011Allowed
Vimal Prasad Shukla Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 07 UK CK 0080
Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts26 Jul 2011Allowed
Kulwant Singh and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 07 UK CK 0073
Penal Code, 1860 (IPC) — Section 342, 363, 366
High Courts26 Jul 2011Allowed
Umesh Kumar Sharma Vs State of Uttarakhand and Kushal Pal Singh
Uttarakhand High Court · (2011) 07 UK CK 0072
Arms Act, 1959 — Section 25(1B(h))Constitution of India, 1950 — Article 226
High Courts26 Jul 2011Allowed
Man Singh and Narendra Singh, both Sons of Govind Singh Vs State of Uttarakhand
Uttarakhand High Court · (2011) 1 UD 13
Essential Commodities Act, 1955 — Section 3, 7
High Courts26 Jul 2011Allowed
Pankaj Vs State of Uttarakhand
Uttarakhand High Court · (2011) 07 UK CK 0070
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts26 Jul 2011
Kores (India) Ltd. Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 07 UK CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 482
High Courts26 Jul 2011Allowed
J.C. Pathak Vs State of Uttaranchal and Mohd. Illiyas
Uttarakhand High Court · (2011) 07 UK CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 107(116), 111, 200, 202Penal Code, 1860 (IPC) — Section 451, 504, 506
High Courts26 Jul 2011Dismissed
Rajkumar Vs State of Uttaranchal and Others
Uttarakhand High Court · (2011) 07 UK CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482
High Courts26 Jul 2011
Dharmendra Rawat and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2012) 2 UC 1196
High Courts25 Jul 2011Dismissed
The Nainital Bank and Another Vs Sangeeta Mittal and Others
Uttarakhand High Court · (2011) 07 UK CK 0200
High Courts25 Jul 2011Dismissed
Dr. Adesh Kumar Vs State of Uttarakhand and Shankar Sarkar (Tantrik)
Uttarakhand High Court · (2011) 07 UK CK 0159
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Jul 2011Allowed
Anshu Singh Gangwar, through her Natural Guardian Father Vs State of Uttarakhand
Uttarakhand High Court · (2011) 07 UK CK 0112
High Courts25 Jul 2011Allowed
Jagdish Chandra Arya Vs The Union of India (UOI) and Others
Uttarakhand High Court · (2011) 07 UK CK 0111
High Courts25 Jul 2011Allowed
Yugraj and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2011) 07 UK CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts25 Jul 2011Dismissed
Sharif Ahmad and Others Vs State of Uttarakhand and Another
Uttarakhand High Court · (2011) 2 NCC 727 : (2012) 2 UC 1218 : (2011) 2 UD 263
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 177, 178, 179, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A, 504, 506
High Courts25 Jul 2011Dismissed
Gulsana @ Gulista Vs State of Uttaranchal and Others
Uttarakhand High Court · (2011) 07 UK CK 0077
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 405, 406, 427, 504, 506
High Courts25 Jul 2011
Maya Ram Vs State of Uttarakhand and Smt. Suman
Uttarakhand High Court · (2011) 07 UK CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts25 Jul 2011Allowed
Dan Singh Bisht @ Pamma @ Yamuwa Vs State of Uttarakhand
Uttarakhand High Court · (2011) 07 UK CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 302, 34
High Courts25 Jul 2011Allowed
Ranjeet Singh Rana Vs District Magistrate, Basic Shiksha Adhikari and Account Officer
Uttarakhand High Court · (2011) 07 UK CK 0002
Constitution of India, 1950 — Article 14