High Courts12 Nov 2018Allowed
Paresh Tripathi Vs Trilok Singh Bisht & Others
Uttarakhand High Court · (2018) 11 UK CK 0145
COURT ARCHIVE
Uttarakhand High Court judgments, 2018
1,394 judgments · page 11 of 70
High Courts12 Nov 2018Allowed
Paresh Tripathi Vs Mahesh Chandra Sharma And Others
Uttarakhand High Court · (2018) 11 UK CK 0144
High Courts12 Nov 2018Dismissed
State Of Uttarakhand And Others Vs Hem Chandra Singh Bhandari
Uttarakhand High Court · (2018) 11 UK CK 0143
Constitution of India, 1950 — Article 226
High Courts12 Nov 2018Allowed
Dr. Vidhi Sundli Vs Oil And Natural Gas Corporation Ltd. And Others
Uttarakhand High Court · (2018) 11 UK CK 0142
Industrial Disputes Act, 1947 — Section 25(T)Constitution of India, 1950 — Article 14, 16, 226
High Courts12 Nov 2018Dismissed
Lekhraj & Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2018) 11 UK CK 0141
Uttar Pradesh Zamindari Abolition & Land Reforms Act, 1950 — Section 229BLand Revenue Act, 1901 — Section 54(6)Constitution of India, 1950 — Article 226
High Courts02 Nov 2018
Mubarik & Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2018) 11 UK CK 0140
Code of Criminal Procedure, 1973 — Section 46(1), 240(2), 438, 438(1), 439Constitution of India, 1950 — Article 21
High Courts02 Nov 2018Dismissed
Thakur Singh Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2018) 11 UK CK 0139
Code of Criminal Procedure, 1973 — Section 482
High Courts02 Nov 2018Disposed Off
Uma Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2018) 11 UK CK 0138
Constitution of India, 1950 — Article 226
High Courts02 Nov 2018Disposed Off
Army Welfare Education Society & Others Vs Sunil Kumar Sharma & Others
Uttarakhand High Court · (2018) 11 UK CK 0137
Constitution of India, 1950 — Article 12, 226
High Courts02 Nov 2018Dismissed
Dilbag Singh alias Bagha Vs State Of Uttarakhand
Uttarakhand High Court · (2018) 11 UK CK 0136
Code of Criminal Procedure, 1973 — Section 207, 313, 374(2)Indian Penal Code, 1860 — Section 302
High Courts01 Nov 2018Dismissed
M/s Shriram Transport Finance Company Ltd Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2018) 11 UK CK 0272
Code Of Criminal Procedure, 1973 — Section 200, 251, 313, 378(4)Negotiable Instruments Act, 1881 — Section 138
High Courts01 Nov 2018Dismissed
Jai Prakash And Another @APPELLANT@Hash Pratap Singh And Others
Uttarakhand High Court · (2018) 11 UK CK 0266
Transfer Of Property Act, 1882 — Section 53AUttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 3(14), 109, 143, 144, 229B, 331Code Of Civil Procedure, 1908 — Order 41 Rule 31
High Courts01 Nov 2018Disposed Off
Kailash Chandra Tiwari & Anr Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2018) 11 UK CK 0135
Indian Penal Code, 1860 — Section 427, 435, 504, 506Code of Criminal Procedure, 1973 — Section 320
High Courts01 Nov 2018Allowed
Kamal Jeet Singh Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2018) 11 UK CK 0134
Code of Criminal Procedure, 1973 — Section 482Indian Forest Act, 1927(Uttaranchal Amendment) — Section 52, 52A
High Courts01 Nov 2018Allowed
Rajesh Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2018) 11 UK CK 0133
Indian Penal Code, 1860 — Section 323, 344, 366, 370, 376, 376(2)d, 498Immoral Traffic (Prevention) Act, 1956 — Section 5, 6Code of Criminal Procedure, 1973 — Section 164, 313
High Courts31 Oct 2018Disposed Off
Sunil Kumar Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2018) 10 UK CK 0118
Indian Penal Code, 1860 — Section 307, 380, 411Code of Civil Procedure, 1908 — Section 320, 482
High Courts31 Oct 2018Allowed
Amit Rod And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2018) 10 UK CK 0117
Indian Penal Code, 1860 — Section 147, 148, 307, 323, 406, 420, 427, 467, 468, 471A, 498A, 504, 506Code of Civil Procedure, 1908 — Section 320, 320(2), 482Constitution of India, 1950 — Article 141, 226, 227
High Courts31 Oct 2018Allowed
Sunil Dutt And Others Vs Uttarakhand Board Of Technical Education Roorkee And Others
Uttarakhand High Court · (2018) 10 UK CK 0116
Constitution of India, 1950 — Article 323(2)
High Courts31 Oct 2018Dismissed
Smt. Leela Arya And Others Vs Smt. Bimla Devi
Uttarakhand High Court · (2018) 10 UK CK 0115
Land Revenue Act, 1901 — Section 34, 35Zamindari Abolition of Land Reforms act, 1950 — Section 171, 172
High Courts31 Oct 2018Allowed
Sant Ram Ghai (deceased) And Others Vs Additional District Judge/FTC 1st Dehradun & Others
Uttarakhand High Court · (2018) 10 UK CK 0114
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3(a), 3(j), 3(g), 21, 21(1)(a), 22Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(g)Bombay Rent Restriction Act, 1939 — Section 11