High Courts18 Dec 2018Dismissed
Avtar Singh Vs Jagdeep Kaur
Uttarakhand High Court · (2018) 12 UK CK 0067
Code Of Criminal Procedure, 1973 — Section 125
COURT ARCHIVE
Uttarakhand High Court judgments, 2018
1,394 judgments · page 2 of 70
High Courts17 Dec 2018Dismissed
Vikas Vishwas & Others Vs Neeraj Kumar
Uttarakhand High Court · (2018) 12 UK CK 0066
Code Of Criminal Procedure, 1973 — Section 200, 202, 397, 482Limitation Act, 1963 — Section 5Indian Penal Code, 1860 — Section 147, 148, 323, 452, 504, 506
High Courts15 Dec 2018Disposed Off
Abdul Hakim And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2018) 12 UK CK 0064
Indian Penal Code, 1860 — Section 323, 354, 504, 506Constitution Of India, 1950 — Article 226
High Courts15 Dec 2018Disposed Off
Mohini Devi And Others Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2018) 12 UK CK 0063
Dowry Prohibition Act, 1961 — Section 3,4, 323, 342, 498A, 504, 506Constitution Of India, 1950 — Article 226
High Courts14 Dec 2018Dismissed
Aapin & Others Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2018) 12 UK CK 0062
Indian Penal Code, 1860 — Section 147, 148, 149, 323, 427, 452, 504, 506Code Of Criminal Procedure, 1973 — Section 482
High Courts14 Dec 2018Partly Allowed
Mahendra Bhatt & Others Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2018) 12 UK CK 0061
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 147, 148, 149, 323, 427, 452, 504, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)x
High Courts14 Dec 2018Allowed
Asish Makhijani & Others Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2018) 12 UK CK 0060
Protection Of Women from Domestic Violence Act, 2005 — Section 9(b), 37(2)(c)Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 307
High Courts14 Dec 2018Disposed Off
Pancham Singh Vs Union Of India And Others
Uttarakhand High Court · (2018) 12 UK CK 0059
Human Immunodeficiency Virus And Acquired Immune Deficiency Syndrome (Prevention And Control) Act, 2017 — Section 3, 50(1)Shashastra Seema Bal Combatized Sub-Inspector (General Duty) Group B Non Gazetted Posts Recruitment Rules, 2009 — Rule 8, 11
High Courts13 Dec 2018Partly Allowed
Manoj Singh Bisht Vs State Of Uttarakhand
Uttarakhand High Court · (2018) 12 UK CK 0058
Indian Penal Code, 1860 — Section 201, 300, 302, 304, 304(1), 304(2)Evidence Act, 1872 — Section 25
High Courts13 Dec 2018Allowed
Bijendra Rana & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2018) 12 UK CK 0057
High Courts13 Dec 2018Allowed
Sheo Kumar Yadav Vs Consolidation Commissioner & Others
Uttarakhand High Court · (2018) 12 UK CK 0056
High Courts13 Dec 2018Dismissed
Sher Singh (Deceased) Vs State Of Uttar Pradesh & Others
Uttarakhand High Court · (2018) 12 UK CK 0054
Uttar Pradesh Public Premises (Eviction Of unauthorized occupants) Act, 1972 — Section 4, 9
High Courts12 Dec 2018Disposed Off
Smt. Asha Gangola Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2018) 12 UK CK 0055
Uttarakhand Annual Transfer For Public Servant Act, 2017 — Section 3, 3(d), 7, 7(d), 7(d)(iii), 7(2)(d), 10(b), 23, 27Constitution Of India, 1950 — Article 226
High Courts12 Dec 2018Allowed
Pravez & Others Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2018) 12 UK CK 0053
Indian Penal Code, 1860 — Section 307, 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 320, 482
High Courts12 Dec 2018Allowed
Sunil Kumar Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2018) 12 UK CK 0052
Indian Penal Code, 1860 — Section 307, 380, 411, 457Code Of Criminal Procedure, 1973 — Section 320, 482
High Courts11 Dec 2018Disposed Of
State of Uttarakhand & Others Vs Harish Chandra Sati & Others
Uttarakhand High Court · (2018) 12 UK CK 0051
Constitution of India, 1950 — Article 309
High Courts11 Dec 2018Disposed Of
Registrar Indian Institute of Technology and ors Vs Smt. Sunita Kunwar
Uttarakhand High Court · (2018) 12 UK CK 0050
Constitution of India, 1950 — Article 226
High Courts11 Dec 2018Allowed
Ramesh Kumar Sharma Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 12 UK CK 0049
Uttarakhand Subordinate Civil Courts Ministerial Establishment Rules, 2007 — Rule 3, 3(c), 3(d), 3(e), 20(5)Constitution of India, 1950 — Article 309
High Courts11 Dec 2018Allowed
Sudhir Kumar Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 12 UK CK 0048
Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) Act, 1993 — Sections 3(1), 3(2), 3(3)Constitution of India, 1950 — Article 15(3), 16, 16(1), 16(4)
High Courts11 Dec 2018Dismissed
Shailendra Singh Bisht Vs Chief Secretary & others
Uttarakhand High Court · (2018) 12 UK CK 0047
Constitution of India, 1950 — Article 226