High Courts25 Jul 2018
Manisha Bhandari Vs State of Uttarakhand & another
Uttarakhand High Court · (2018) 07 UK CK 0130
COURT ARCHIVE
Uttarakhand High Court judgments, 2018
1,394 judgments · page 36 of 70
High Courts25 Jul 2018
DAV College Managing Committee & others Vs Smt. Anuradha Gupta & another
Uttarakhand High Court · (2018) 07 UK CK 0129
Constitution of India, 1950 — Article 14, 227
High Courts24 Jul 2018Party Allowed
Gangadhar And Others Vs State Of Uttaranchal (Now Uttarakhand)
Uttarakhand High Court · (2018) 07 UK CK 0171
Indian Penal Code, 1860 — Section 34, 307, 325Code Of Criminal Procedure, 1973 — Section 207, 313
High Courts24 Jul 2018
Rakesh Singh Chaudhary Vs M/s Jai Narayan Prahlad Rai
Uttarakhand High Court · (2018) 07 UK CK 0128
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)Transfer of Property Act, 1882 — Section 106
High Courts24 Jul 2018Dismissed
Abbas Ali Vs State of Uttarakhand
Uttarakhand High Court · (2018) 07 UK CK 0127
Indian Penal Code, 1860 — Section 323, 375, 376, 419
High Courts24 Jul 2018Allowed
Virendra Singh Rawat Vs Union of India and others
Uttarakhand High Court · (2018) 07 UK CK 0126
Assam Rifles Act, 1941 — Section 4Assam Rifles Act, 2006 — Section 6, 168
High Courts24 Jul 2018Disposed Off
Rajendra Kumar Vs State of Uttarakhand and Anr
Uttarakhand High Court · (2018) 07 UK CK 0125
Indian Penal Code, 1860 — Section 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 320
High Courts24 Jul 2018Disposed Off
Smt. Kalawati Rawat Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 07 UK CK 0124
Indian Penal Code, 1860 — Section 302, 324Code of Criminal Procedure 1973 — Section 173, 55AConstitution of India, 1950 — Article 21
High Courts24 Jul 2018Dismissed
M/s Hillways Construction Company Private Limited Vs Income Tax Department and others
Uttarakhand High Court · (2018) 07 UK CK 0122
Indian Penal Code, 1860 — Section 120-B, 420, 468, 471Code of Civil Procedure, 1908 Order XLVII Rule 1
High Courts24 Jul 2018Dismissed
Dr. Babita Dhasmana & others Vs Director School Education Uttarakhand and others
Uttarakhand High Court · (2018) 07 UK CK 0121
Uttarakhand School Education Act, 2006 — Section 36, 36(2)Income- Tax Act, 1995 — Section 113Summary Jurisdiction (Married Women) Act, 1895, — Section 4
High Courts24 Jul 2018Allowed
Jaikishan Sharma Vs State of Uttar Pradesh & others
Uttarakhand High Court · (2018) 07 UK CK 0120
Constitution of India, 1950 — Article 309Irrigation Department Patrol Service Rules, 1953 — Rule 12, 15
High Courts24 Jul 2018Dismissed
Dr. Simranjeet Kaur Vs State of Uttarakhand and Others
Uttarakhand High Court · (2018) 07 UK CK 0119
Uttarakhand Annual Transfer for Public Servants Act, 2017 — Section 3(d), 7, 7(c), 27
High Courts24 Jul 2018Dismissed
Smt. Hema Koranga Vs State of Uttarakhand & another
Uttarakhand High Court · (2018) 07 UK CK 0118
High Courts24 Jul 2018Disposed Off
Rajeev Kumar Vs State of Uttarakhand & another
Uttarakhand High Court · (2018) 07 UK CK 0117
Uttar Pradesh Urban Building and Planning Act, 1973 — Section26A, 26B, 26C, 26D
High Courts23 Jul 2018Disposed Off
State of Uttarakhand and others Vs Aishwarya Shah and others
Uttarakhand High Court · (2018) 07 UK CK 0116
High Courts23 Jul 2018Dismissed
M/s Sah Traders Vs Authorised Officer and another
Uttarakhand High Court · (2018) 07 UK CK 0115
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 13(12)
High Courts23 Jul 2018Dismissed
President Cantonment Board, Ranikhet and others Vs Kamaluddin
Uttarakhand High Court · (2018) 07 UK CK 0114
Cantonment Fund Servants Rules, 1937 — Rule 10(1) (A)
High Courts23 Jul 2018Allowed
Pankaj Kumar Vs State of Uttarakhand & another
Uttarakhand High Court · (2018) 07 UK CK 0113
Indian Forest Service Cadre Rules, 1966 — Rule 7(1), 7(3), 7(5)
High Courts23 Jul 2018
Pavan Kumar Nath Vs State of Uttarakhand and another
Uttarakhand High Court · (2018) 07 UK CK 0112
Code Of Criminal Procedure, 1973 — Section 200, 482Negotiable Instruments Act, 1881 — Section 138, 143(3)
High Courts23 Jul 2018Disposed Off
MBL Infrastructure Limited Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 07 UK CK 0110
Arbitration and Conciliation Act, 1996 — Section 11(3, 4), 13, 14, 15, 15((1)(a), 38, 38(2)