High Courts27 Jul 2018Dismissed
Dharamvir Singh Vs State of Uttarakhand & another
Uttarakhand High Court · (2018) 07 UK CK 0144
Indian Forest Act, 1927 — Section 61A
COURT ARCHIVE
Uttarakhand High Court judgments, 2018
1,394 judgments · page 35 of 70
High Courts27 Jul 2018Dismissed
Anil Kumar Sharma Vs Central Bureau of Investigation, Dehradun
Uttarakhand High Court · (2018) 07 UK CK 0143
Prevention of Corruption Act, 1988 — Section (1)(e), 2(c), 5A, 5(4), 7, 13, 13(1)(d), 13(2), 17Indian Penal Code, 1860 — Section 21, 120BCode Of Criminal Procedure, 1973 — Section 197
High Courts26 Jul 2018Dismissed
Sonu Vs State of Uttarakhand
Uttarakhand High Court · (2018) 07 UK CK 0164
Code of Civil Procedure, 1908 — Section 439
High Courts26 Jul 2018Disposed Of
Siddartha Gupta & another Vs G.T.M. Builders & Promoters Pvt. Ltd
Uttarakhand High Court · (2018) 07 UK CK 0142
Constitution of India, 1950 — Article 227
High Courts26 Jul 2018Dismissed
Bhagat Singh and others Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 07 UK CK 0139
Uttar Pradesh Basic Education Act, 1972 — Section 19Uttar Pradesh Recognized Basic Schools (Junior High Schools) (Recruitment and Conditions of Service of Teachers) Rules, 1978 — Rule 4
High Courts26 Jul 2018Disposed Of
Dharnidhar Sharma Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 07 UK CK 0138
Code Of Criminal Procedure, 1973 — Section 319, 482
High Courts26 Jul 2018Dismissed
State & others Vs Kiranpal Balmiki & others
Uttarakhand High Court · (2018) 07 UK CK 0137
Osmania University (Second Amendment) Act, 1966 — Section 13AConstitution of India, 1950 Article 14Indian Penal Code, 1860 — Section 193, 195, 196, 228
High Courts26 Jul 2018Allowed
Sardar Paramjeet Singh Vs Sardar Inderjeet Singh Kalra & others
Uttarakhand High Court · (2018) 07 UK CK 0136
Urban Buildings (Regulation of Letting Rent and Eviction) Act, 1972 — 3, 3(g), 12(1)(b), 12(2), 12(3), 21(1) (a), 25, 25(2)Constitution of India, 1950 — Article 227
High Courts26 Jul 2018Dismissed
Nikhilesh Ojha & Others Vs State of Uttarakhand & Others
Uttarakhand High Court · (2018) 07 UK CK 0135
Uttarakhand Annual Transfer for Public Servants Act, 2017(Uttarakhand Act No. 1 of 2018), — Section 21(3), 23, 23(8)
High Courts26 Jul 2018
Smt. Kiran Negi Vs Smt. Madhu Bisht & Others
Uttarakhand High Court · (2018) 07 UK CK 0134
High Courts26 Jul 2018Allowed
Satya Prakash Kuril Vs G.B. Pant University of Agriculture and Technology, Pantnagar and others
Uttarakhand High Court · (2018) 07 UK CK 0133
High Courts26 Jul 2018Disposed Off
Nek Ram Chandel Vs State of Uttarakhand & Ors
Uttarakhand High Court · (2018) 07 UK CK 0132
Indian Penal Code, 1860 — Section 120B, 302Constitution of India, 1950 — Article 20, 21, 32, 226
High Courts26 Jul 2018Disposed Off
Taufeek Khan Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 07 UK CK 0131
Indian Penal Code, 1860 — Section 34, 379, 411, 420, 465Code Of Criminal Procedure, 1973 — Section 41, 41A
High Courts25 Jul 2018Allowed
Ankul Kumar Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2018) 07 UK CK 0177
Indian Penal Code, 1860 — Section 323, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts25 Jul 2018Dismissed
Baba Babu Lal Saini @Shri Shri 1008 Fakiranand Maharaj And Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2018) 07 UK CK 0176
Code Of Criminal Procedure, 1973 — Section 125, 156, 192, 200, 202, 202(1), 482Indian Penal Code, 1860 — Section 498
High Courts25 Jul 2018Dismissed
M/s Kothari Associates Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2018) 07 UK CK 0175
Uttarakhand Procurement Rules, 2008 — Rule 3(9)Constitution Of India, 1950 — Article 14
High Courts25 Jul 2018Dismissed
Getamber Anand & Others Vs Rajesh Sah
Uttarakhand High Court · (2018) 07 UK CK 0174
Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 21(1)(a), 22Indian Stamp Act, 1899 — Section 33Code Of Civil Procedure, 1908 — Section 151
High Courts25 Jul 2018Allowed
Sohan Lal Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2018) 07 UK CK 0173
Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 209, 331(4)Code Of Civil Procedure, 1908 — Section 100, Order 47 Rule 1Constitution Of India, 1950 — Article 227
High Courts25 Jul 2018Party Allowed
Dhyan Singh And Others Vs State Of Uttaranchal (Now Uttarakhand)
Uttarakhand High Court · (2018) 07 UK CK 0172
Indian Penal Code, 1860 — Section 34, 147, 149, 307, 323, 325, 452, 504, 506Code Of Criminal Procedure, 1973 — Section 207, 313
High Courts25 Jul 2018Allowed
Ashok Chauhan @APPELLANT@Hash State Of Uttarakhand
Uttarakhand High Court · (2018) 07 UK CK 0169
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 50, 50(1), 52Code Of Criminal Procedure, 1973 — Section 439