High Courts06 Aug 2018Dismissed
Smt. Neera Rawat Vs State of Uttarakhand & Others
Uttarakhand High Court · (2018) 08 UK CK 0032
COURT ARCHIVE
Uttarakhand High Court judgments, 2018
1,394 judgments · page 32 of 70
High Courts06 Aug 2018Disposed Of
Firoz Ali Khan Vs State of Uttarakhand & Others
Uttarakhand High Court · (2018) 08 UK CK 0031
Constitution of India, 1950 — Article 226Government Servant (Discipline and Appeal) (amended) Rules, 2010 — Rule 4, 7, 7(11)
High Courts06 Aug 2018Disposed Of
Smt. Sarita Varma Vs hakrata Cantt District Dehradun & others
Uttarakhand High Court · (2018) 08 UK CK 0030
High Courts06 Aug 2018Dismissed
Mitlesh &others Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 08 UK CK 0029
Indian Penal Code, 1860 — Section 120B, 201, 302, 506Code Of Criminal Procedure, 1973 — Section 161
High Courts06 Aug 2018Allowed
Pratap Singh Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 08 UK CK 0028
High Courts06 Aug 2018Allowed
Panwan Kumar Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 08 UK CK 0027
Constitution of India, 1950 — Article 14
High Courts06 Aug 2018Disposed Of
M/s Balaji Constructions &others Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 08 UK CK 0026
High Courts06 Aug 2018Put up this matter in the week commencing 04.09.20
Dinesh Singh Gunsola & Others Vs Smt. Sulakshana Lal & Others
Uttarakhand High Court · (2018) 08 UK CK 0025
Code of Civil Procedure, 1908 — Section 2(15), 151, 302, 303, 304, Order III, Rules (1), (2)Advocates Act, 1961 — Section 29, 30, 30(i), 32, 33Constitution of India, 1950 — Article 19
High Courts03 Aug 2018Dismissed
Bablu Singh And Others @APPELLANT@Hash Ramesh Kumar Tyagi
Uttarakhand High Court · (2018) 08 UK CK 0222
Code Of Criminal Procedure, 1973 — Section 190(1)(a), 197, 200, 482Indian Penal Code, 1860 — Section 166A, 166B, 354, 354A, 354B, 354C, 370, 375, 376, 376A, 376C, 409, 420,467, 468, 471, 509Constitution Of India, 1950 — Article 243ZK
High Courts03 Aug 2018Allowed
Haseen Khan & Another @APPELLANT@Hash Ameena Naaz
Uttarakhand High Court · (2018) 08 UK CK 0221
Code Of Civil Procedure, 1908 — Order 41 Rule 22
High Courts03 Aug 2018Disposed Off
Arjun Singh @APPELLANT@Hash State Of Uttarakhand & Others
Uttarakhand High Court · (2018) 08 UK CK 0220
Uttaranchal Cooperative Societies Rules, 2004 — Rule 440, 441, 449Constitution Of India, 1950 — Article 243ZK
High Courts03 Aug 2018Disposed Off
Narendra Singh @APPELLANT@Hash State Of Uttarakhand & Others
Uttarakhand High Court · (2018) 08 UK CK 0219
Uttaranchal Cooperative Societies Rules, 2004 — Rule 440, 441, 449Constitution Of India, 1950 — Article 243ZK
High Courts03 Aug 2018Disposed Off
Yashpal Singh And Others @APPELLANT@Hash State Of Uttarakhand And Others
Uttarakhand High Court · (2018) 08 UK CK 0218
Uttaranchal Cooperative Societies Rules, 2004 — Rule 440, 441, 449Uttarakhand State Cooperative Societies Election Rules, 2018 — Rule 16, 17, 18, 19, 44Constitution Of India, 1950 — Article 243ZK
High Courts03 Aug 2018Disposed Off
Bachan Singh Rawat & Another @APPELLANT@Hash District Magistrate, Tehri Garhwal And Others
Uttarakhand High Court · (2018) 08 UK CK 0217
Uttaranchal Cooperative Societies Act, 2002 — Section 34(1)Uttaranchal Cooperative Societies Rules, 2004 — Rule 440, 441, 456(3), 449Uttarakhand State Cooperative Societies Election Rules, 2018 — Rule 16, 17, 18, 19, 44
High Courts03 Aug 2018Disposed Off
Rajendra Singh @APPELLANT@Hash State Of Uttarakhand And Others
Uttarakhand High Court · (2018) 08 UK CK 0215
Uttaranchal Cooperative Societies Act, 2002 — Section 34(1)
High Courts03 Aug 2018Disposed Of
Suresh Kumar & others Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 08 UK CK 0021
High Courts03 Aug 2018Disposed Of
Rajesh Singh Rana & Anr Vs State of Uttarakhand & Ors
Uttarakhand High Court · (2018) 08 UK CK 0020
Code of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 406, 420, 504
High Courts03 Aug 2018Disposed Of
M/s Durga Dairy Farm & Other Vs Oriental Bank of Commerce & others
Uttarakhand High Court · (2018) 08 UK CK 0019
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17
High Courts02 Aug 2018Allowed
Babita Patwal @APPELLANT@Hash State Of Uttarakhand & Others
Uttarakhand High Court · (2018) 08 UK CK 0216
High Courts02 Aug 2018List this case on 03.08.2018 at 04:00 PM
Himalayan Yuva Gramin Vikas Sanstha Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 08 UK CK 0024
Code of Criminal Procedure, 1973 — Section 197Forest Act, 1927 — Section 20