High Courts25 May 2011Dismissed
Smt. Vimla Singh Vs The State of Uttarakhand and Others
Uttarakhand High Court · (2011) 05 UK CK 0160
COURT ARCHIVE
Uttarakhand High Court judgments
21,157 judgments · page 811 of 1,058
High Courts25 May 2011Dismissed
Pan Singh and Others Vs State of Uttarakhand and Another
Uttarakhand High Court · (2011) 05 UK CK 0159
High Courts25 May 2011Allowed
Pratap Singh Vs State of Uttarakhand
Uttarakhand High Court · (2011) 05 UK CK 0111
Penal Code, 1860 (IPC) — Section 324, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts25 May 2011Allowed
Vikram Singh Rawat Vs State of Uttarakhand
Uttarakhand High Court · (2011) 05 UK CK 0110
Penal Code, 1860 (IPC) — Section 147, 332, 353Wild Life (Protection) Act, 1972 — Section 51, 52, 9
High Courts25 May 2011
Balesh Kumar Tyagi and Others Vs Union of India (UOI) and Others
Uttarakhand High Court · (2011) 05 UK CK 0085
High Courts25 May 2011Allowed
Jahid Vs State of Uttarakhand
Uttarakhand High Court · (2011) 05 UK CK 0082
Penal Code, 1860 (IPC) — Section 120B, 147, 201, 302, 34
High Courts25 May 2011Allowed
Khankru Vs State of Uttarakhand
Uttarakhand High Court · (2011) 05 UK CK 0061
Wild Life (Protection) Act, 1972 — Section 2, 27, 29, 39, 51
High Courts25 May 2011Allowed
Manoj Kapri Vs State of Uttarakhand
Uttarakhand High Court · (2011) 05 UK CK 0060
Penal Code, 1860 (IPC) — Section 306, 506
High Courts25 May 2011Allowed
Smt. Billa Devi @ Vimla Devi Vs State of Uttarakhand
Uttarakhand High Court · (2011) 05 UK CK 0059
Penal Code, 1860 (IPC) — Section 147, 332, 353Wild Life (Protection) Act, 1972 — Section 51, 52, 9
High Courts25 May 2011Allowed
Jagdish Lal Gupta Vs State of Uttarakhand
Uttarakhand High Court · (2011) 05 UK CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 109, 147, 304, 504
High Courts25 May 2011Allowed
Prem Singh Vs State of Uttarakhand
Uttarakhand High Court · (2011) 05 UK CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 363, 366
High Courts25 May 2011Allowed
Nasir Ahmed Vs State of Uttarakhand
Uttarakhand High Court · (2011) 05 UK CK 0055
Penal Code, 1860 (IPC) — Section 120B, 216, 302
High Courts25 May 2011Allowed
Ram Prashad Vs State of Uttarakhand
Uttarakhand High Court · (2011) 05 UK CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 201, 302, 364
High Courts25 May 2011
Janki Joshi Vs State of Uttarakhand and Another
Uttarakhand High Court · (2011) 05 UK CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts25 May 2011
Mohmmad Shanawaz and Others Vs The State of Uttarakhand and Others
Uttarakhand High Court · (2011) 05 UK CK 0038
High Courts25 May 2011
Fakir Mohammad and Others Vs The State of Uttarakhand and Others
Uttarakhand High Court · (2011) 05 UK CK 0037
High Courts25 May 2011
Dr. Jaiveer Singh and Others Vs The State of Uttarakhand and Others
Uttarakhand High Court · (2011) 05 UK CK 0029
High Courts24 May 2011Allowed
Nasir Vs State of Uttarakhand and Khurshida
Uttarakhand High Court · (2011) 05 UK CK 0166
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts24 May 2011Allowed
Noor Ahmad Vs State of Uttarakhand and Nanhu Singh Pal
Uttarakhand High Court · (2011) 05 UK CK 0165
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts24 May 2011Allowed
Sultan Singh and Smt. Aneeta Devi Vs State of Uttarakhand
Uttarakhand High Court · (2011) 05 UK CK 0145
Penal Code, 1860 (IPC) — Section 304BScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 10, 3