High Courts18 Mar 2016Disposed Off
Hardeo Singh and another Vs Union of India and another
Uttarakhand High Court · (2016) 116 ALR 594
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Uttarakhand High Court judgments, 2016
186 judgments · page 9 of 10
High Courts17 Mar 2016Dismissed
Superintending Engineer NH Circle 10, Uttarakhand PWD Vs Madhva Hytech Engineers Pvt. Ltd.
Uttarakhand High Court · (2016) 03 UK CK 0002
Arbitration and Conciliation Act, 1996 - Section 31(7)(b), Section 34, Section 34(2), Section 37
High Courts10 Mar 2016Allowed
Kamal Arora and Others Vs District Co-operative Bank Ltd., Dehradun and Others
Uttarakhand High Court · (2016) 163 AIC 900 : (2016) 116 ALR 617
Civil Procedure Code, 1908 (CPC) — Order 47, 114
High Courts09 Mar 2016Dismissed
M/s Hari Cargo Carrier Vs State of Uttarakhand
Uttarakhand High Court · (2016) 93 UPTC 255
High Courts08 Mar 2016Allowed
M/s. Arihant Narrow Fabrics (P) Ltd. - Petitioner @HASH State of Uttarakhand and Others
Uttarakhand High Court · (2017) 120 ALR 382 : (2016) 133 RD 378
Constitution of India, 1950 - Article 226Stamp Act, 1899 - Article 63
High Courts08 Mar 2016Disposed off
Mohammad Salim Vs State of Uttarakhand and Others
Uttarakhand High Court · (2016) 165 AIC 891 : (2016) 116 ALR 619 : (2016) 132 RD 218
Constitution of India, 1950 — Article 226
High Courts01 Mar 2016Allowed
Abhay Chaudhary (Minor) Vs Union of India and Others
Uttarakhand High Court · (2016) AIR(Uttaranchal) 68
Constitution of India, 1950 - Article 226
High Courts01 Mar 2016Allowed
Meetu Jain and another Vs Bank of Baroda and another
Uttarakhand High Court · (2016) ACD 926 : (2016) 164 AIC 799 : (2016) AIR(Uttaranchal) 60 : (2016) 116 ALR 613 : (2016) 3 BankJ 346 : (2016) 3 BankJ 177 : (2016) 3 BC 675 : (2016) 3 DCR 260 : (2016) 2 DRTC 323 : (2016) 2 NIJ 789 : (2016) 132 RD 214
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 2(zc)
High Courts29 Feb 2016Allowed
Sri Suresh Chand alias Ram Dev Vs Sri Radhy Shyam and Others
Uttarakhand High Court · (2016) AIRCC 1470
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17
High Courts24 Feb 2016Dismissed
Reckitt Benckiser (India) Private Limited Vs State of Uttarakhand
Uttarakhand High Court · (2016) 93 UPTC 251
High Courts24 Feb 2016Dismissed
Reckitt Benckiser (India) Private Limited Vs State of Uttarakhand and Others
Uttarakhand High Court · (2016) 02 UK CK 0001
Constitution of India, 1950 - Article 301, Article 304Criminal Procedure Code, 1973 (CrPC) - Section 372, Section 378
High Courts22 Feb 2016Allowed
Bhadrakali Industries Vs Commissioner of Central Excise
Uttarakhand High Court · (2016) 336 ELT 302
High Courts05 Feb 2016Disposed off
Nishan Singh and four others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2016) 94 ACrC 451 : (2016) 162 AIC 871
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 452, 504, 506
High Courts05 Feb 2016Disposed off
Rohan Singh Kapkoti and Others Vs State of Uttarakhand and another
Uttarakhand High Court · (2016) 94 ACrC 226 : (2016) 162 AIC 879
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 326, 427, 504
High Courts04 Feb 2016Allowed
Apoorv Khanna & another Vs State of Uttarakhand & another
Uttarakhand High Court · (2016) 93 ACrC 865
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 354
High Courts04 Feb 2016Allowed
Narendra Singh Dharamshaktu and 3 others Vs State of Uttarakhand and others
Uttarakhand High Court · (2016) 93 ACrC 859 : (2016) 161 AIC 820 : (2016) 3 DMC 548
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts03 Feb 2016Allowed
Aneesh Vs State of Uttarakhand and another
Uttarakhand High Court · (2016) 96 ACrC 414 : (2016) 93 ACrC 863 : (2016) 161 AIC 822
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307
High Courts03 Feb 2016Disposed off
Mohammad Naushad @ Sulla Vs State of Uttarakhand and another
Uttarakhand High Court · (2016) 94 ACrC 224 : (2016) 163 AIC 889
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 506
High Courts11 Jan 2016Disposed off
Amar Singh Rana Vs State of Uttarakhand and Others
Uttarakhand High Court · (2016) 94 ACrC 454 : (2016) 163 AIC 888
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 409, 420
High Courts07 Jan 2016Dismissed
Gayasuddin @ Raju Vs Shri Jintendra Singh Sarna
Uttarakhand High Court · (2016) 164 AIC 793 : (2016) AIR(Uttaranchal) 63 : (2016) 116 ALR 293 : (2016) 3 ARC 222
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)