High Courts20 Apr 2017Dismissed
Smt. Bina Garg & Others Vs Kristofar & Others
Uttarakhand High Court · (2017) 04 UK CK 0024
COURT ARCHIVE
Uttarakhand High Court judgments, 2017
485 judgments · page 18 of 25
High Courts19 Apr 2017Disposed
Dr. Vanisha Pundir Vs State of Uttarakhand and others
Uttarakhand High Court · (2017) 04 UK CK 0023
High Courts19 Apr 2017
Rotary Club Dehradun & Another Vs Rotary International New Delhi & Ors.
Uttarakhand High Court · (2017) 04 UK CK 0022
High Courts18 Apr 2017
Harish Chandra Vs State of Uttarakhand & others
Uttarakhand High Court · (2017) 04 UK CK 0021
High Courts17 Apr 2017Dismissed
Shahvez Alam Vs State of Uttarakhand & others
Uttarakhand High Court · (2017) 04 UK CK 0020
Indian Penal Code, 1860, Section 363, Section 366 - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etc
High Courts17 Apr 2017
Smt. Savitri Devi & Others Vs Balbeer Singh & Another
Uttarakhand High Court · (2017) 04 UK CK 0019
High Courts12 Apr 2017
Dr. Ashok Kumar & others. Vs State of Uttarakhand & others.
Uttarakhand High Court · (2017) 04 UK CK 0018
Post Graduate Medical Education Regulations, 2000, Regulation 9(2)(d)
High Courts11 Apr 2017
Sumit Biswas Vs State of Uttarakhand
Uttarakhand High Court · (2017) 04 UK CK 0017
Indian Penal Code, 1860, Section 411 - Dishonestly receiving stolen property
High Courts11 Apr 2017Disposed
Navdeep Singh Kang & others. Vs State of Uttarakhand & others.
Uttarakhand High Court · (2017) 04 UK CK 0016
Indian Penal Code, 1860, Section 147, Section 307, Section 323, Section 148, Section 506, Section 149, Section 384 - Punishment for rioting - Attempt to murder - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Punishment for criminal ,intimidation - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Punishment for extortion
High Courts10 Apr 2017Disposed
Shri Suresh Chand Vs Treasury and Financial Services, Uttarakhand
Uttarakhand High Court · (2017) 04 UK CK 0015
High Courts10 Apr 2017
Harit Advertising and others Vs State of Uttarakhand and others
Uttarakhand High Court · (2017) 04 UK CK 0014
Uttarakhand Municipal Corporation (Advertisement Licence and Assessment and Recovery of Tax on Advertisement) Rules, 2015, Rule 6 -Uttarakhand Procurement (Amendment) Rules, 2015, Rule 33(g)
High Courts10 Apr 2017
Mohd. Suhail Khan Vs Smt. Sumitra Devi & Others
Uttarakhand High Court · (2017) 04 UK CK 0013
High Courts07 Apr 2017Dismissed
Baladutt Pargai Vs State of Uttarakhand and others.
Uttarakhand High Court · (2017) 04 UK CK 0012
High Courts07 Apr 2017
Kumari Pooja Rani Vs Smt. Vimla Bisht
Uttarakhand High Court · (2017) 04 UK CK 0011
Code of Civil Procedure, 1908, Section 115(1) - RevisionLimitation Act, 1963, Section 5 - Extension of prescribed period in certain casesProvincial Small Cause Courts Act, 1887, Section 25, Section 27 - Revision of decrees and orders of Courts of Small Causes - Finality of decrees and orders
High Courts07 Apr 2017
Rehana and another Vs State of Uttarakhand and others
Uttarakhand High Court · (2017) 04 UK CK 0009
High Courts07 Apr 2017
M/s SPX Dry Cooling Technologies Belgium. Vs Bharat Heavy Electricals Limited & Anr.
Uttarakhand High Court · (2017) 04 UK CK 0008
Constitution of India, Article 12 - Application of Acts of Parliament and of the Legislature of the State of Assam to autonomous districts and autonomous regions in the State of Assam
High Courts06 Apr 2017Disposed
Pankaj Chakrawarti Vs Senior Superintending of Police, Udham Singh Nagar & others.
Uttarakhand High Court · (2017) 04 UK CK 0007
Indian Penal Code, 1860, Section 376 - Punishment for rape
High Courts06 Apr 2017Allowed
Satish Chandra Vs State of Uttarakhand & others
Uttarakhand High Court · (2017) 04 UK CK 0006
Indian Penal Code, 1860, Section 376 - Punishment for rape
High Courts06 Apr 2017
Harjinder Singh Vs Chairman, Uttarakhand Gramin Bank & others
Uttarakhand High Court · (2017) 04 UK CK 0005
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 13(7) - Enforcement of security interest
High Courts06 Apr 2017
Anjula Singh Vs Udham Singh Nagar District Co-operative
Uttarakhand High Court · (2017) 04 UK CK 0004
Constitution of India, Article 14, Article 15, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Annulment or suspension of acts and resolutions of District and Regional Councils - Dissolution of a District or a Regional Council