COURT ARCHIVE

Uttarakhand High Court judgments, 2018

1,394 judgments · page 16 of 70

High Courts05 Oct 2018Allowed

Virendra Singh Alias Virendra Rai and Others Vs State of Uttarakhand & Others

Uttarakhand High Court · (2018) 10 UK CK 0016

Indian Penal Code, 1860 — Section 323, 366, 376, 406, 467, 468, 471A, 498A, 504, 506Code of Criminal Procedure, 1973 — Section 320, 482Constitution of India, 1950 — Article 136, 226

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High Courts05 Oct 2018Allowed

Dhoom Singh Rawat Vs State of Uttarakhand & Others

Uttarakhand High Court · (2018) 10 UK CK 0015

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High Courts05 Oct 2018Allowed

M/s Kumaon Motors Owners Union Ltd Vs Recovery Officer, Employee Provident Fund Organization Sub Regional Office, II Floor & another

Uttarakhand High Court · (2018) 10 UK CK 0014

Employees’ Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(e), 7A, 7B

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High Courts05 Oct 2018Dismissed

Mrs. Neetu Kaith and Another Vs Parmjit Singh Sagar

Uttarakhand High Court · (2018) 10 UK CK 0013

Guardianship and Wards Act, 1890 — Section 7, 10, 12Code of Criminal Procedure, 1973 — Section 125

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High Courts04 Oct 2018Allowed

Veer Singh and Others Vs State of Uttarakhand & Others

Uttarakhand High Court · (2018) 10 UK CK 0012

Indian Penal Code, 1860 — Section 323, 325, 406, 420, 452, 467, 468, 471A, 498ACode of Civil Procedure, 1908 — Section 320, 320(2), 482Constitution of India, 1950 — Article 136, 226

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High Courts04 Oct 2018Disposed Of

In Re,“In the matter of Suo Moto Coginzance Regarding Contamination of Water of River Ganga Vs State of Uttarakhand and others

Uttarakhand High Court · (2018) 10 UK CK 0011

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High Courts04 Oct 2018Allowed

Tahir Khan & Others Vs G.B. Pant Agriculture and Technology University Pantnagar and others

Uttarakhand High Court · (2018) 10 UK CK 0010

Regularization Rules, 2011 — Rule 8(1), 10(1)

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High Courts04 Oct 2018Dismissed

Raj Kumar Tiwari Vs State of Uttarakhand & others

Uttarakhand High Court · (2018) 10 UK CK 0009

Code of Civil Procedure, 1908 — Section 340Constitution of India, 1950 — Article 14, 16

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High Courts04 Oct 2018Dismissed

Sunil Kumar Vs State of Uttarakhand & others

Uttarakhand High Court · (2018) 10 UK CK 0008

Uttar Pradesh Recruitment of Dependents of Government Servants Dying in Harness Rules, 1974 — Rule 2, 2( c)Constitution of India, 1950 — Article 14, 16

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High Courts04 Oct 2018Dismissed

Rakesh Kumar Vs State of Uttarakhand through Secretary Forest Department, Dehradun

Uttarakhand High Court · (2018) 10 UK CK 0007

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High Courts03 Oct 2018Disposed Of

Shankar Singh Bhakuni and others Vs State of Uttarakhand and others

Uttarakhand High Court · (2018) 10 UK CK 0006

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High Courts03 Oct 2018Allowed

Kailash Chandra Shakya Vs State of Uttarakhand & others

Uttarakhand High Court · (2018) 10 UK CK 0005

Right To Information Act 2005, — Section 20

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High Courts03 Oct 2018

Bank of Maharashtra, New Delhi Vs Sunvoice Electronics Pvt. Ltd. & Another

Uttarakhand High Court · (2018) 10 UK CK 0004

Court Fees Act, 1870 — Section 38, 49, Article 11( c), 11(i)Code of Civil Procedure, 1908 — Section 2(2), Order 21 Rule 58, 58(4), 97

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High Courts03 Oct 2018Dismissed

Dhananjay Singh Bisht Vs Shamsher Singh @ Surendra Singh & others

Uttarakhand High Court · (2018) 10 UK CK 0003

Code of Civil Procedure, 1908 — Section 114, Order VII Rule 14

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High Courts03 Oct 2018Dismissed

Kuldeep Kumar Khandelwal Vs Raghunandan Lal Behal & others

Uttarakhand High Court · (2018) 10 UK CK 0002

Code of Civil Procedure, 1908 — Section 24, 35,, 35A, 35B, Order VI Rule 17

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High Courts03 Oct 2018Dismissed

M/s Dev Bhoomi Avas Ltd Vs Shri Risabh Kohli and another

Uttarakhand High Court · (2018) 10 UK CK 0001

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 3(14), 143, 144, 229B, 331Code of Civil Procedure, 1908 — Order VII Rule 11

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High Courts28 Sept 2018Allowed

Pan Singh Rana Vs State of Uttarakhand & another

Uttarakhand High Court · (2018) 09 UK CK 0113

Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 147, 148, 149, 285, 302, 306, 307, 323, 325, 376, 504, 506Arms Act, 1959 — Section 27, 30

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High Courts28 Sept 2018Allowed

Major Ajay Kothiyal (Now Coln.) Vs State of Uttarakhand

Uttarakhand High Court · (2018) 09 UK CK 0112

Code of Criminal Procedure, 1973 — Section 197, 202, 482Wild Life (Protection) Act, 1972 — Section 2(15), 2(17), 27, 28(2), 30, 35(6)(8), 52Constitution of India, 1950 — Article 356

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High Courts28 Sept 2018Disposed Of

Surendra Kumar & Others Vs State of Uttarakhand & others

Uttarakhand High Court · (2018) 09 UK CK 0111

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High Courts28 Sept 2018Allowed

Arun Kumar Vs Chancellor Uttarakhand Technical University & others

Uttarakhand High Court · (2018) 09 UK CK 0110

Uttarakhand Technical University Act, 2005 — Section 9, 9(5)Constitution of India, 1950 — Article 226

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