COURT ARCHIVE

Uttarakhand High Court judgments, 2018

1,394 judgments · page 28 of 70

High Courts21 Aug 2018Disposed Of

Aali-Bedini-Bagzi Bugyal Sanrakshan Samiti Vs State of Uttarakhand & others

Uttarakhand High Court · (2018) 08 UK CK 0098

Forest (Conservation) Act, 1980 — Section 2, 2(i), 3Wildlife (Protection) Act, 1972 — Section 2(27)

Read judgment

High Courts21 Aug 2018List after three weeks

In the matter of “Sacrifice of Animal in open and blood offal dumped in open drains on Bakr-Eid” & others Vs State of Uttarakhand and another

Uttarakhand High Court · (2018) 08 UK CK 0096

Code Of Criminal Procedure, 1973 — Section 144, 176(3)Prevention of Cruelty to Animal Acts, 1960 — Section 3, 11, 11(1)Constitution Of India, 1950 — Article 21, 25, 25(1), 26, 26(a)(b), 51A(g)

Read judgment

High Courts21 Aug 2018List this matter on 31.08.2018

In the matter of “Brutal Gang Rape and Murder of a 12 years old girl in Uttarkashi” Vs State of Uttarakhand & Another

Uttarakhand High Court · (2018) 08 UK CK 0095

Himachal Land Reforms and Tenancy Act, 1972 — Section118Indian Penal Code, 1860 — Section 376Constitution of India, 1950 — Article 226

Read judgment

High Courts20 Aug 2018Disposed Off

Iliyas Admed Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2018) 08 UK CK 0249

Indian Penal Code, 1860 — Section 147, 148, 332, 353, 504, 506Prevention Of Damage To Public Property Act, 1984 — Section 2, 3

Read judgment

High Courts20 Aug 2018Allowed

Minder & Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2018) 08 UK CK 0248

Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 307Code Of Criminal Procedure, 1973 — Section 161, 313

Read judgment

High Courts20 Aug 2018Allowed

Maan Singh & Another Vs State

Uttarakhand High Court · (2018) 08 UK CK 0247

Indian Penal Code, 1860 — Section 34, 120B, 201, 302Code Of Criminal Procedure, 1973 — Section 161

Read judgment

High Courts20 Aug 2018

Sandeep Thukral & others Vs Govind Ballabh Pant University of Agriculture and Technology, Pantnagar & others

Uttarakhand High Court · (2018) 08 UK CK 0094

Read judgment

High Courts17 Aug 2018Allowed

Raghuvar Dutt Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2018) 08 UK CK 0244

Constitution Of India, 1950 — Article 38, 39(e), 42, 43, 48

Read judgment

High Courts17 Aug 2018Dismissed

Dayal Singh Vs Presiding Officer Labour Court Kashipur & Another

Uttarakhand High Court · (2018) 08 UK CK 0243

Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(a), 2(s), 2(z), 2(2), 4KIndustrial Disputes Act, 1947 — Section 2(s), 2(z), 3, 3(4), 3(5), 4, 6, 6N, 7, 18Employees State Insurance Act, 1948 — Section 2(a), 2(9)

Read judgment

High Courts17 Aug 2018