COURT ARCHIVE

Uttarakhand High Court judgments, 2018

1,394 judgments · page 23 of 70

High Courts30 Aug 2018Dismissed

State Of Uttarakhand & Others @APPELLANT@Hash Girish Chandra Tiwari

Uttarakhand High Court · (2018) 08 UK CK 0214

Uttar Pradesh Reorganization Act, 2000 — Section 86Uttaranchal Government Servant (Discipline And Appeal) Rules, 2003 — Rule 3(b)(i), 7Constitution Of India, 1950 — Article 309

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High Courts30 Aug 2018Dismissed

State Of Uttarakhand And Others @APPELLANT@Hash Harish Singh Bora And Others

Uttarakhand High Court · (2018) 08 UK CK 0212

Constitution Of India, 1950 — Article 14, 16

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High Courts30 Aug 2018Allowed

Achal Kumar Pathik @APPELLANT@Hash State Of Uttarakhand And Another

Uttarakhand High Court · (2018) 08 UK CK 0210

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High Courts30 Aug 2018Dismissed

Sanjay Ghai @APPELLANT@Hash Chief Commissioner Of Income Tax & Another

Uttarakhand High Court · (2018) 08 UK CK 0209

Income Tax Act, 1961 — Section 140A, 142(1), 220(2), 234A, 234B

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High Courts30 Aug 2018List this matter on 20th September, 2018

Pankaj Miglani Vs Union of India and others

Uttarakhand High Court · (2018) 08 UK CK 0196

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High Courts30 Aug 2018

Km. Depika @ Dolli Vs State of Uttarakhand

Uttarakhand High Court · (2018) 08 UK CK 0195

Indian Penal Code, 1860 — Section, 34, 302Indian Evidence Act, 1872 — Section 27

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High Courts30 Aug 2018Allowed

Mohd. Arif Vs State of Uttarakhand

Uttarakhand High Court · (2018) 08 UK CK 0194

Narcotic Drugs and Psychotropic Substances Act,1985 — Section 8, 20

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High Courts30 Aug 2018Allowed

Dinesh Verma Vs State of Uttarakhand

Uttarakhand High Court · (2018) 08 UK CK 0193

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High Courts30 Aug 2018Disposed Of

Bittu & others Vs State of Uttarakhand & others

Uttarakhand High Court · (2018) 08 UK CK 0033

Indian Penal Code, 1860 — Section 147, 149, 452, 323, 354, 427, 504, 506Code of Criminal Procedure, 1973 — Section 41A

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High Courts29 Aug 2018Disposed Off

Reenu Saini @APPELLANT@Hash State Of Uttarakhand & Others

Uttarakhand High Court · (2018) 08 UK CK 0213

Indian Penal Code, 1860 — Section 354, 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8, 24, 24(5), 25, 27

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High Courts29 Aug 2018Allowed

Tasannum & Another @APPELLANT@Hash State Of Uttarakhand & Others

Uttarakhand High Court · (2018) 08 UK CK 0211

Indian Penal Code, 1860 — Section 164, 363, 366A, 506Code Of Criminal Procedure, 1973 — Section 164

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High Courts29 Aug 2018Allowed

Kulvinder Singh Bohra @APPELLANT@Hash State Of Uttarakhand & Others

Uttarakhand High Court · (2018) 08 UK CK 0208

Uttar Pradesh Municipal Corporations Act, 1959 — Section 3, 256Constitution Of India, 1950 — Article 243QOrissa Municipal Act, 1950 — Section 417A

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High Courts29 Aug 2018List this case on 14.09.2018

Kundan Singh Vs State of Uttarakhand and others

Uttarakhand High Court · (2018) 08 UK CK 0192

Contract Labour (Regulation and Abolition) Act, 1970 — Section 7, 12Constitution of India, 1950 — Article 14, 16

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High Courts29 Aug 2018List this case on 4th September, 2018

In RE: In the matter of sexual harassment and molestation of students in the National Institute of Visually Handicapped, Dehradun Vs Union of India and others

Uttarakhand High Court · (2018) 08 UK CK 0191

Protection of Children from Sexual Offences Act, 2012 — Section 9, 16, 19

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High Courts29 Aug 2018Disposed Of

Mrs. Ila Chaudhary Vs State of Uttarakhand and others

Uttarakhand High Court · (2018) 08 UK CK 0190

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High Courts29 Aug 2018Allowed

Gaurav Kumar Vs State of Uttarakhand

Uttarakhand High Court · (2018) 08 UK CK 0189

Indian Penal Code, 1860 — Section, 346, 363, 366A, 368Protection of Children from Sexual Offences Act, 2012 — Section 17, 18Code Of Criminal Procedure, 1973 — Section 161

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High Courts29 Aug 2018Allowed