High Courts25 Apr 2016Dismissed
Jagdish Singh Satwal Vs Smt. Champa Bisht
Uttarakhand High Court · (2016) 165 AIC 885 : (2016) 117 ALR 315
Registration Act, 1908 - Section 49Transfer of Property Act, 1882 - Section 106, 111(a), 116
COURT ARCHIVE
Uttarakhand High Court judgments, 2016
186 judgments · page 8 of 10
High Courts22 Apr 2016Dismissed
Smt. Deepa Rautela Vs J.K. Saukat Cement Pipe Pvt. Ltd.
Uttarakhand High Court · (2016) 4 ACC 378 : (2017) 1 AnWR 214 : (2016) 151 FLR 543 : (2017) 1 TAC 595
Workmens Compensation Act, 1923 — Section 3
High Courts21 Apr 2016Allowed
Shri Harish Chandra Singh Rawat Vs Union of India
Uttarakhand High Court · (2016) AIRCC 2455
Constitution of India, 1950 — Article 202, 226, 356
High Courts12 Apr 2016Disposed Off
National Insurance Co. Ltd. Vs Gita Pal & another
Uttarakhand High Court · (2016) 3 ACC 130 : (2016) 3 CivilLJ 702 : (2016) 2 TAC 681
Motor Vehicles Act, 1988 - Section 147, 149, 166, 168, 173
High Courts11 Apr 2016Dismissed
Shri Munishwar Vedang Vidyalaya Rishikesh Vs Smt. Luxmi Devi & Others
Uttarakhand High Court · (2016) 165 AIC 882 : (2016) AIR(Uttaranchal) 85 : (2016) 117 ALR 305 : (2016) 3 ARC 846 : (2016) 4 CivCC 477 : (2016) 132 RD 567
High Courts11 Apr 2016Disposed Off
New India Assurance Co. Ltd. Vs Mathura Devi and another
Uttarakhand High Court · (2017) AAC 312 : (2016) 2 CLR 545
Employees Compensation Act, 1923 — Section 30, 4(3)(a)
High Courts07 Apr 2016Dismissed
M/S Kotdwar Steels Limited Vs Uttaranchal Power Corporation
Uttarakhand High Court · (2016) AIR(Uttaranchal) 100
Electricity Act, 2003 — Section 45Evidence Act, 1872 — Section 115
High Courts07 Apr 2016Allowed
Bhushan Kumar and another Vs Ramesh Nankani and others
Uttarakhand High Court · (2016) 165 AIC 887 : (2016) 117 ALR 295 : (2016) 3 ARC 831 : (2016) 4 CivCC 461 : (2016) 132 RD 561
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13
High Courts06 Apr 2016Disposed Off
Keeneth Joab Vs Central Bureau of Investigation through SPE Dehradun
Uttarakhand High Court · (2016) 95 ACrC 321
Criminal Procedure Code, 1973 (CrPC) - Section 311, 482
High Courts05 Apr 2016Dismissed
Chandra Prakash Rai Vs Balak Nath Shisya Mahant Gopal Nath
Uttarakhand High Court · (2016) 117 ALR 298 : (2016) 3 ARC 509 : (2016) 4 CivCC 302 : (2016) 3 CivilLJ 326 : (2016) 132 RD 564
Specific Relief Act, 1963 - Section 38
High Courts01 Apr 2016Allowed
Vighneshwari Vs Forest Secretary, State of Uttarakhand, Dehradun
Uttarakhand High Court · (2016) 4 ACC 405 : (2016) 150 FLR 534 : (2016) 3 LLJ 637 : (2017) 1 TAC 557
High Courts01 Apr 2016Disposed Off
Sudhir Vs State of Uttarakhand
Uttarakhand High Court · (2016) 95 ACrC 732 : (2016) 4 CriCC 76 : (2017) 1 Crimes 312
High Courts29 Mar 2016Disposed Off
Harish Chandra Singh Rawat Vs Union of India
Uttarakhand High Court · (2016) 03 UK CK 0011
High Courts29 Mar 2016Disposed Off
Harish Chandra Singh Rawat Vs Union of India and Others
Uttarakhand High Court · (2016) 03 UK CK 0001
Constitution of India, 1950 - Article 174, Article 175, Article 175(2), Article 179, Article 179(c), Article 189, Article 226, Article 356, Article 356(1), Article 365, Article 74(1)
High Courts25 Mar 2016Dismissed
Amrita Rawat and Others Vs Speaker Legislative Assembly and Others
Uttarakhand High Court · (2016) 03 UK CK 0003
High Courts22 Mar 2016Dismissed
Mohd. Ramzan - Petitioner @HASH Mohd. Sammi and another
Uttarakhand High Court · (2016) 168 AIC 912 : (2016) 119 ALR 107 : (2016) 3 ARC 849 : (2016) 133 RD 714
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11
High Courts22 Mar 2016Dismissed
Mohd. Ramzan Vs Mohd. Sammi and Others
Uttarakhand High Court · (2016) 03 UK CK 0004
Civil Procedure Code, 1908 (CPC) - Order 10 Rule 10, Order 7 Rule 11
High Courts21 Mar 2016Dismissed
State and Others Vs Dinesh Randhawa
Uttarakhand High Court · (2016) AIR(Uttaranchal) 58 : (2016) 116 ALR 621 : (2016) 6 FLT 720 : (2016) 132 RD 220
Allahabad High Court Rules, 1952 — Rule 5Constitution of India, 1950 — Article 225, 226Forest Act, 1927 — Section 61A (Uttarakhand Amendment) -
High Courts21 Mar 2016Dismissed
Morbet Health Care (P) Ltd. Vs Punjab National Bank
Uttarakhand High Court · (2017) ACD 30 : (2016) 163 AIC 902 : (2016) AIR(Uttaranchal) 53 : (2016) 116 ALR 607 : (2016) 3 BankJ 267 : (2016) 3 BC 610 : (2016) 3 DCR 266 : (2016) 2 DRTC 316 : (2016) 2 NIJ 682 : (2016) 132 RD 208
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)(a), 13(3)
High Courts19 Mar 2016Dismissed
Raj Bahadur - Applicant @HASH Central Bureau of Investigation and another
Uttarakhand High Court · (2016) 119 ALR 98
Criminal Procedure Code, 1973 (CrPC) - Section 197, Section 482Prevention of Corruption Act, 1988 - Section 13(1)(D), Section 13(2), Section 19, Section 19(3)(d), Section 7