High Courts19 Sept 2018Allowed
Vishnu Sahai & others Vs State of Uttarakhand
Uttarakhand High Court · (2018) 09 UK CK 0070
Code of Criminal Procedure (Uttar Pradesh Amendment) Act, 1976 — Section 9, 438
COURT ARCHIVE
Uttarakhand High Court judgments, 2018
1,394 judgments · page 19 of 70
High Courts19 Sept 2018Dismissed
Ragini Gupta Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 09 UK CK 0069
High Courts19 Sept 2018Dismissed
CP-06 Puran Singh Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 09 UK CK 0068
Uttar Pradesh Police Officers of the Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 4, 4(1)(a), 5, 7, 14, 14(1)(2)(3), 15
High Courts19 Sept 2018Dismissed
Navin Inder Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 09 UK CK 0067
Payment of Gratuity Act, 1972 — Section 4(1)Indian Succession Act, 1925 — Section 372
High Courts19 Sept 2018Disposed Of
Smt. Malti Pahwa & another Vs Central Administrative Tribunal and others
Uttarakhand High Court · (2018) 09 UK CK 0066
Constitution of India, 1950 — Article 226
High Courts19 Sept 2018Allowed
Dr. Prabha Negi Vs Union of India & Ors
Uttarakhand High Court · (2018) 09 UK CK 0065
Constitution of India, 1950 — Article 226
High Courts18 Sept 2018Allowed
TDHC India Ltd Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2018) 09 UK CK 0115
High Courts18 Sept 2018Allowed
Ram Prakash and others Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 09 UK CK 0064
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 308, 323, 354, 406, 420, 467, 468, 471A, 498A, 504, 506Code of Criminal Procedure, 1973 — Section 320, 320(2), 482Scheduled Castes and Scheduled Tribes (prevention of atrocities ) act, 1989 — Section 3(i)(x)
High Courts18 Sept 2018Allowed
Ashish Rana and others Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 09 UK CK 0063
Indian Penal Code, 1860 — Section 147, 148, 149, 308, 323, 354, 406, 467, 468, 471A, 498A, 504, 506Scheduled Castes and Scheduled Tribes (prevention of atrocities ) act, 1989 — Section 3(i)(x)Code of Criminal Procedure, 1973 — Section 320, 320(2), 482
High Courts18 Sept 2018Dismissed
Raghunath Singh Negi. Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 09 UK CK 0062
Commission Of Inquiry Act, 1952 — Section 3(1), 5, 5(4), 5(5), 10ACode of Criminal Procedure, 1973 — Section 2(n), 195Constitution of India, 1950 — Article 32, 32(1), 226
High Courts14 Sept 2018
Smt. Kanwaldeep Kaur Vs State of Uttarakhand and another
Uttarakhand High Court · (2018) 09 UK CK 0061
Code of Criminal Procedure, 1973 — Section 192, 200, 202Indian Penal Code, 1860 — Section 323, 418, 420, 498AProtection of Women from Domestic Violence Act, 2005 — Section 31
High Courts14 Sept 2018Disposed Of
Masroor Qureshi Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 09 UK CK 0060
Waqf Act, 1995— Section 65(2)
High Courts14 Sept 2018Dismissed
Shri Kartik Uniyal Vs Smt. Sugandha Sharma
Uttarakhand High Court · (2018) 09 UK CK 0059
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 24
High Courts14 Sept 2018Dismissed
Mehendi Hasan Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 09 UK CK 0058
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 161
High Courts14 Sept 2018Dismissed
M/s National Construction And Developers & Others Vs State of Uttarakhand And Others
Uttarakhand High Court · (2018) 09 UK CK 0057
Constitution of India, 1950 — Article 14
High Courts14 Sept 2018Dismissed
M/s Hillways Construction Company Private Limited Vs Income Tax Department and others
Uttarakhand High Court · (2018) 09 UK CK 0056
Indian Penal Code, 1860 — Section 120B, 420, 468, 471
High Courts14 Sept 2018Disposed Of
Smt. Amarjeet Kaur Vs Smt. Urmila Rani and Others
Uttarakhand High Court · (2018) 09 UK CK 0055
High Courts14 Sept 2018Dismissed
East Hope Town Estate Company Ltd Vs State of Uttarakhand through, Secretary, Urban Development, Dehradun & others
Uttarakhand High Court · (2018) 09 UK CK 0054
U.P.Z.A. & L.R. Act, 1951 — Section 132
High Courts12 Sept 2018Disposed Of
Manoj Grover S/o Narendra Pal Singh Vs State of Uttarakhand through, Secretary, Urban Development, Dehradun & Others
Uttarakhand High Court · (2018) 09 UK CK 0053
Municipalities Act, 1916 — Section 298Municipal Corporation Act, 1959 — Section 192, 193, 194, 195, 196
High Courts12 Sept 2018Allowed
Constable No. 55397 Satya Veer Singh Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 09 UK CK 0052