High Courts09 Aug 2018Allowed
Smt. Sheela Vs State of Uttarakhand
Uttarakhand High Court · (2018) 08 UK CK 0048
Indian Penal Code, 1860 — Section 379, 411
COURT ARCHIVE
Uttarakhand High Court judgments, 2018
1,394 judgments · page 31 of 70
High Courts09 Aug 2018Allowed
Mohd. Safi Vs State of Uttarakhand
Uttarakhand High Court · (2018) 08 UK CK 0047
Indian Penal Code, 1860 — Section 120B, 417, 419, 420, 467, 468, 471
High Courts08 Aug 2018Allowed
Shamshad @APPELLANT@Hash State Of Uttarakhand
Uttarakhand High Court · (2018) 08 UK CK 0230
Indian Penal Code, 1860 — Section 363, 366, 366A, 376, 376(1)Code Of Criminal Procedure, 1973 — Section 161, 164
High Courts08 Aug 2018
Bhaw Hari Har Lal @APPELLANT@Hash Collector/ District Magistrate, Dehradun & Others
Uttarakhand High Court · (2018) 08 UK CK 0229
Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 28, 32Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 19Contempt Of Court Act, 1971 — Section 12
High Courts08 Aug 2018Disposed Of
Mukesh Chandra Vs State of Uttarakhand & Others
Uttarakhand High Court · (2018) 08 UK CK 0046
High Courts08 Aug 2018Allowed
Sobendra Singh Rawat Vs State of Uttarakhand & Others
Uttarakhand High Court · (2018) 08 UK CK 0045
High Courts08 Aug 2018Disposed Of
Smt. Indira Devi Vs State of Uttarakhand & Others
Uttarakhand High Court · (2018) 08 UK CK 0044
Uttar Pradesh Municipalities Act, 1959 — Section 30Centralised Service Rules, 1966 — Rule 21, 23, 41
High Courts08 Aug 2018Disposed Of
Bhairavi Giri Vs Uttarakhand Payjal Sansadhan Vikas Evam Nirman Nigam
Uttarakhand High Court · (2018) 08 UK CK 0043
Constitution of India, 1950 — Article 14, 21
High Courts08 Aug 2018Disposed Of
Amit Kumar Tiwari & others Vs State of Uttarakhand & Others
Uttarakhand High Court · (2018) 08 UK CK 0042
Constitution of India, 1950 — Article 300A
High Courts08 Aug 2018Dismissed
Prince Solanki Vs Bank of India
Uttarakhand High Court · (2018) 08 UK CK 0041
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17
High Courts08 Aug 2018Dismissed
Chandra Shekhar Kargeti Vs State of Uttarakhand & another
Uttarakhand High Court · (2018) 08 UK CK 0040
Code Of Criminal Procedure, 1973 — Section 207, 208, 482Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, — Sections 3(1)(p), 3(1)(q), 3(1)(x), 3(2)(ii)Information Technology Act 2000, — Section 66, 67, 74
High Courts07 Aug 2018Disposed Of
Anil Kohli Vs State of Uttarakhand & Ors.
Uttarakhand High Court · (2018) 08 UK CK 0039
Indian Penal Code, 1860 — Section 120B, 302, 306, 307Code Of Criminal Procedure, 1973 — Section 161, 165, 173, 173(8), 311, 319Explosive Substances Act, 1908 — Section 3, 4
High Courts07 Aug 2018
Dr. Vinay Kumar Gupta Vs State of Uttarakhand and another
Uttarakhand High Court · (2018) 08 UK CK 0038
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 202, 304B
High Courts07 Aug 2018Dismissed
Smt. Joginder Kaur Vs Smt. Preetpal Kaur & another
Uttarakhand High Court · (2018) 08 UK CK 0037
Uttar Pradesh Act No.13 of 1972 — Section 21(1)(a)Code of Civil Procedure, 1908 — Order 1 Rule 10
High Courts07 Aug 2018Allowed
Bhola Nath Vs Indian Institute of Technology, Roorkee & others
Uttarakhand High Court · (2018) 08 UK CK 0036
High Courts07 Aug 2018Dismissed
The Chief Engineer North Zone II and others Vs M/s Rapti Contractor
Uttarakhand High Court · (2018) 08 UK CK 0035
Arbitration and Conciliation Act, 1996 — Section 11(6), 34, 37
High Courts07 Aug 2018Disposed Of
Kriya Yoga Ashram Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 08 UK CK 0034
Control of National Highways (Land and Traffic) Act, 2002 — Section 14, 26, 26(8)
High Courts06 Aug 2018Allowed
Neeta Rani Saxena & Others @APPELLANT@Hash State Of Uttarakhand & Others
Uttarakhand High Court · (2018) 08 UK CK 0225
Constitution Of India, 1950 — Article 300A
High Courts06 Aug 2018Dismissed
Jagdish Prasad Yadav & Another @APPELLANT@Hash Anil Kumar Sharma
Uttarakhand High Court · (2018) 08 UK CK 0224
Code Of Civil Procedure, 1908 — Order 6 Rule 17, Order 18 Rule 17
High Courts06 Aug 2018Allowed
Manavta Higher Primary School, Gandhi Nagar @APPELLANT@Hash State Of Uttarakhand & Others
Uttarakhand High Court · (2018) 08 UK CK 0223
Right Of Children To Free And Compulsory Education Act, 2009 — Section 3, 7, 29, 38Uttaranchal School Education Act, 2006 — Section 50Right Of Children To Free And Compulsory Education Rules, 2010 — Rule 6(1)