High Courts18 Jul 2018Allowed
Lakhan Singh Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 07 UK CK 0090
Indian Penal Code, 1860 — Section 147, 148, 342, 498-A, 504, 506Dowry Prohibition Act 1961 — Section 3, 4
COURT ARCHIVE
Uttarakhand High Court judgments, 2018
1,394 judgments · page 38 of 70
High Courts18 Jul 2018Disposed Off
Suresh Chandra Joshi Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 07 UK CK 0089
High Courts18 Jul 2018Dismissed
Surendra Singh Vs State of Uttarakhand
Uttarakhand High Court · (2018) 07 UK CK 0088
Indian Penal Code, 1860 — Section 120-B, 34, 147, 148, 149, 174, 302, 307
High Courts18 Jul 2018Dismissed
Lal Mohammad Vs State of Uttarakhand
Uttarakhand High Court · (2018) 07 UK CK 0087
Indian Penal Code, 1860 — Section 363, 366, 376Protection of Children from Sexual Offences Act, 2012 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 164, 482
High Courts17 Jul 2018Partly Allowed
Poonamlata Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 07 UK CK 0086
Right of Children to Fee and Compulsory Education Act, 2009 — Section 23
High Courts17 Jul 2018Dismissed
Umesh Chand Vs State of Uttarakhand and another
Uttarakhand High Court · (2018) 07 UK CK 0084
The Transport Department Ministerial Service Rules, 2004, — Rule 5, 5(1), 5(2), 5(2)(1), 16
High Courts17 Jul 2018Disposed Off
Rajpal Singh Vs Praveen Kumar
Uttarakhand High Court · (2018) 07 UK CK 0083
li>Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 143
High Courts17 Jul 2018Dismissed
Umesh Kumar Pahwa & others Vs The Board of Directors & others
Uttarakhand High Court · (2018) 07 UK CK 0082
Indian Penal Code, 1860 — Section 323, 354, 504, 506Code Of Criminal Procedure, 1973 — Section 482Constitution of India, 1950 — Article 226
High Courts17 Jul 2018Dismissed
Somdutt & another Vs Smt. Chameli
Uttarakhand High Court · (2018) 07 UK CK 0081
Code of Civil Procedure, 1908 — Order 43 Rule 1(r)Constitution of India, 1950 — Article 227
High Courts17 Jul 2018Dismissed
Ms. X Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 07 UK CK 0080
Medical Termination of Pregnancy Act, 1971 — Section 3, 4, 5, 5(1)
High Courts16 Jul 2018Disposed Off
Gopal Singh Bisht Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 07 UK CK 0079
High Courts16 Jul 2018Disposed Off
Smt. Veena Deshwal Vs State of Uttarakhand and Others
Uttarakhand High Court · (2018) 07 UK CK 0078
High Courts16 Jul 2018Allowed
State Election Commission Vs Vikram Singh Karki and another
Uttarakhand High Court · (2018) 07 UK CK 0077
Constitution of India, 1950 — Article 300A
High Courts16 Jul 2018Disposed Off
Mohd. Anwer and others Vs Uttarakhand State and others
Uttarakhand High Court · (2018) 07 UK CK 0076
Uttar Pradesh Reorganization Act, 2000, — Section 2(f)State Reorganisation Act, 2000, — Section 74Constitution of India, 1950 — Article 309
High Courts16 Jul 2018Disposed Off
Acharya Bal Krishna Vs C.B.I., Through Superintendent of Police, CBI/ SPE Dehradun, Uttarakhand
Uttarakhand High Court · (2018) 07 UK CK 0075
Code Of Criminal Procedure, 1973 Section 217, 482Indian Penal Code, 1860 — Section 120B, 420, 468, 471Passport Act, 1967 — Section 10(3)(a), 10(3)(c), 12, 12(1)(B)
High Courts13 Jul 2018Disposed Off
Rajeev Kumar Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 07 UK CK 0074
Uttar Pradesh Urban Planning and Development Act 1973 — Section 26A(4)
High Courts13 Jul 2018Disposed Off
Suresh Virmani & Others Vs Chief Engineer Public Works Department Dehradun & Others
Uttarakhand High Court · (2018) 07 UK CK 0073
Uttar Pradesh Urban Planning and Development Act, 1973 — Section 26A, 26B, 26C
High Courts13 Jul 2018
Abdul Majeed Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 07 UK CK 0072
Uttar Pradesh Waqf Act, 1960 — Section 6(4)Waqf Act, 1995 — Section 32, 70, 71, 71(2), 83
High Courts13 Jul 2018Disposed Off
M/s Kripal Singh Contractor Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 07 UK CK 0071
Constitution of India, 1950 — Article 226
High Courts13 Jul 2018Disposed Off
Kiran Singh Fartyal and another Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 07 UK CK 0070
Code of Criminal Procedure, 1973 — Section 156(3), 340Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 15