High Courts22 Jun 2017Dismissed
Jamshed Vs Smt. Gulista
Uttarakhand High Court · (2017) 06 UK CK 0039
COURT ARCHIVE
Uttarakhand High Court judgments, 2017
485 judgments · page 13 of 25
High Courts22 Jun 2017Disposed Off
Deepak Rana S/o Late Jagat Singh Ranta Vs State of Uttarakhand
Uttarakhand High Court · (2017) 06 UK CK 0003
High Courts22 Jun 2017Allowed
Akshi Yadav Vs Pradeep Yadav
Uttarakhand High Court · (2017) 06 UK CK 0002
Evidence Act, 1872 - Section 125Guardians and Wards Act, 1890 - Section 10, Section 25
High Courts21 Jun 2017
The New India Assurance Company Limited Vs Govind Singh @ Gopal & Another
Uttarakhand High Court · (2017) 06 UK CK 0038
Motor Vehicles Act, 1988, Section 167, Section 167 - Option regarding claims for compensation in certain cases
High Courts21 Jun 2017Dismissed
Basant Kumar and another Vs State of Uttarakhand and another
Uttarakhand High Court · (2017) 06 UK CK 0037
High Courts21 Jun 2017
Puskar Nath Goswami Vs Kheem Singh & Others
Uttarakhand High Court · (2017) 06 UK CK 0036
High Courts20 Jun 2017Disposed
Anand Singh Negi Vs State of Uttarakhand & others
Uttarakhand High Court · (2017) 06 UK CK 0035
High Courts19 Jun 2017Dismissed
A.S. Gunjiyal Vs State of Uttarakhand and another
Uttarakhand High Court · (2017) 06 UK CK 0034
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts19 Jun 2017
Sanjiv Chaturvedi Vs Union of India and others.
Uttarakhand High Court · (2017) 06 UK CK 0033
High Courts19 Jun 2017
Ashish Juyal Vs State of Uttarakhand and another
Uttarakhand High Court · (2017) 06 UK CK 0032
High Courts16 Jun 2017
Manish Kumar Vs Shyam Singh & Another
Uttarakhand High Court · (2017) 06 UK CK 0031
Indian Penal Code, 1860, Section 279, Section 338 - Rash driving or riding on a public way - Causing grievous hurt by act endangering life or personal safety of others
High Courts16 Jun 2017
Nitin Ahlowaliya Vs State of Uttarakhand & others
Uttarakhand High Court · (2017) 06 UK CK 0030
High Courts14 Jun 2017
Amar Singh Pundir & Others Vs State of Uttarakhand & Ors.
Uttarakhand High Court · (2017) 06 UK CK 0029
Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 467 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc
High Courts14 Jun 2017
Naveen Goswami Vs Smt. Kamla Goswami
Uttarakhand High Court · (2017) 06 UK CK 0028
Code of Civil Procedure, 1908, Section 101, Section 100 - Second appeal on no other grounds - Second appealHindu Marriage Act, 1955, Section 13 - Divorce
High Courts13 Jun 2017
Smt. Jagdamba Vs Prem Chand Jain
Uttarakhand High Court · (2017) 06 UK CK 0027
Limitation Act, 1963, Section 5 - Extension of prescribed period in certain cases
High Courts13 Jun 2017
Sunil Chauhan Vs Smt. Suman Goyal & another
Uttarakhand High Court · (2017) 06 UK CK 0026
Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2 -General (Civil) Rules , 1957, Rule 13
High Courts12 Jun 2017Dismissed
Basant Ballabh Bhatt Vs Smt. Rekha Bhatt
Uttarakhand High Court · (2017) 06 UK CK 0025
Hindu Marriage Act, 1955, Section 13(1) - Divorce
High Courts12 Jun 2017
Madan Gopal Vs Satpal Talwar & another
Uttarakhand High Court · (2017) 06 UK CK 0024
High Courts12 Jun 2017
Nipendra Kumar Vs State of Uttarakhand & another
Uttarakhand High Court · (2017) 06 UK CK 0023
High Courts12 Jun 2017
Smt. Kavita Dhiman & another Vs State of Uttarakhand & others
Uttarakhand High Court · (2017) 06 UK CK 0022
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 332, Section 353, Section 341 - Voluntarily causing hurt to deter public servant from his duty. - Assault or criminal force to deter public servant from discharge of his duty - Punishment for wrongful restraint