High Courts13 Jul 2018Disposed Off
Deewan Singh Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 07 UK CK 0069
Transfer Act, 2017 — Section 23, 23(9), 27
COURT ARCHIVE
Uttarakhand High Court judgments, 2018
1,394 judgments · page 39 of 70
High Courts12 Jul 2018Dismissed
Ajay Kumar Vs State of Uttarakhand & Others
Uttarakhand High Court · (2018) 07 UK CK 0068
High Courts12 Jul 2018Dismissed
Kushal Singh Raikwal & another Vs State of Uttarakhand & Others
Uttarakhand High Court · (2018) 07 UK CK 0067
Constitution of India, 1950 — Article 226
High Courts12 Jul 2018Dismissed
Mohd. Anees Vs S.S.P. Udham Singh Nagar & others
Uttarakhand High Court · (2018) 07 UK CK 0066
Motor Vehicles Act, 1988 — Section 39, 102, 146, 181, 194, 207Constitution of India, 1950 — Article 226
High Courts12 Jul 2018Disposed Off
Smt. Usha Agrawal Vs Uttarakhand Information Commission & another
Uttarakhand High Court · (2018) 07 UK CK 0065
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 157ARight to Information Act, 2005 — Section 18, 19, 20
High Courts12 Jul 2018Disposed Off
Smt. Janki Deopa Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 07 UK CK 0064
Transfer Act, 2017 — Section 8
High Courts11 Jul 2018Allowed
Sunil Kumar Vs Uttarakhand State Public Services Tribunal & others
Uttarakhand High Court · (2018) 07 UK CK 0063
Uttar Pradesh Jal Nigam Subordinate Engineering Services Rules, 1978 — Rule 23Uttarakhand Government Servants Seniority Rules, 2002 — Rule 5, 8
High Courts11 Jul 2018Dismissed
Naveen Chandra Joshi Vs State of Uttarakhand & Others
Uttarakhand High Court · (2018) 07 UK CK 0062
Constitution of India, 1950 — Article 14, 19, 19(1)(g)
High Courts11 Jul 2018Allowed
Umrao Singh Rawat and others Vs State of Uttarakhand and another
Uttarakhand High Court · (2018) 07 UK CK 0061
High Courts11 Jul 2018Disposed Off
Guru Ram Rai University Patel Nagar & others Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 07 UK CK 0060
Uttarakhand Unaided Private Professional Education Institutional (Regulation of Admission and Fixation of Fee) Act 2006 — Section 31
High Courts11 Jul 2018Disposed Off
Swami Gyan Swaroop Sanand Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 07 UK CK 0059
High Courts11 Jul 2018Disposed Off
Kamal Gupta Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 07 UK CK 0058
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 2(d), 2(e), 2(ee), 2(i), 26, 29National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999 — Section 2Right of Children to Free and Compulsory Education Act, 2009 — Section 3(3), 38
High Courts11 Jul 2018Disposed Off
Shri Dhirendra Kumar Tripathi Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 07 UK CK 0057
Uttarakhand Public Servants Annual Transfer Act, 2017 — 22(4)
High Courts11 Jul 2018Dismissed
Smt. Hema Purohit Vs Sri Trivendra Singh Rawat and others
Uttarakhand High Court · (2018) 07 UK CK 0056
Constitution of India, 1950 — Article 329Representation of the People Act, 1951 — Section 33, 80, 81, 86(1), 100Code of Civil Procedure, 1908 — Section 35B, Order 7 Rule 11
High Courts10 Jul 2018Disposed Off
Pooran Singh Fartiyal Vs State of Uttarakhand & Others
Uttarakhand High Court · (2018) 07 UK CK 0055
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 352, 504, 506Passports Act, 1967 — Section 22
High Courts10 Jul 2018Allowed
Smt. Pushpa Vs State of Uttarakhand & Others
Uttarakhand High Court · (2018) 07 UK CK 0054
High Courts10 Jul 2018Allowed
Praveen Nautiyal Vs State of Uttarakhand & Others
Uttarakhand High Court · (2018) 07 UK CK 0053
High Courts10 Jul 2018Dismissed
Daryav Singh Verma Vs State and Others
Uttarakhand High Court · (2018) 07 UK CK 0052
State Financial Corporations Act, 1951 — Section 3Zamindari Abolition and Land Reforms Act,1950 — Section 285(i)Constitution of India, 1950 — Article 227
High Courts10 Jul 2018Disposed Off
Smt. Hansi Devi Vs State of Uttarakhand and another
Uttarakhand High Court · (2018) 07 UK CK 0051
Constitution of India, 1950 — Article 14, 16
High Courts10 Jul 2018Disposed Off
Dharma Nand Bhatt & others Vs Secretary, Public Works Department, Dehradun & others
Uttarakhand High Court · (2018) 07 UK CK 0050
Uttar Pradesh Urban Planning and Development Act, 1973 — Section 26ACriminal Procedure Code 1973 — Section 144