High Courts03 Jul 2018Allowed
Samshad & others Vs State of Uttarakhand & Others
Uttarakhand High Court · (2018) 07 UK CK 0008
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 324, 506
COURT ARCHIVE
Uttarakhand High Court judgments, 2018
1,394 judgments · page 42 of 70
High Courts03 Jul 2018Disposed Off
Rizwan Ahmad Vs Prescribed Officer, Payment of Wages Act, 1936/ Additional Labour Commissioner Haridwar & others
Uttarakhand High Court · (2018) 07 UK CK 0006
Payment of Wages Act, 1936 — Section 15 (2)
High Courts03 Jul 2018Dismissed
Shri G.P. Tyagi and others Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 07 UK CK 0005
Uttar Pradesh Water Supply and Sewerage Act, 1975 — Section 3, 4, 15, 15(1), 31, 37, 89, 97(1)(2)(c)Uttar Pradesh Reorganisation Act 2000 — Section 86, 87, 88, 74(1)Constitution of India, 1950 — Article 14, 32, 226
High Courts03 Jul 2018Allowed
Ram Singh Gusain Vs Kumaun University & others
Uttarakhand High Court · (2018) 07 UK CK 0004
Constitution of India, 1950 — Article 311(2)
High Courts02 Jul 2018Dismissed
M/S Sidhbali Stone Crusher & others Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 07 UK CK 0003
Uttarkhand Minerals (Prevention of Illegal Mining, Transport and Storage) Rules, 2005 — Rule 13(2)(Ja)(3)Uttarakhand Minor Mineral Concession Rules, 2001 — Rule No.70(10)
High Courts02 Jul 2018Disposed Off
M/s Multiwal Duplex Pvt. Ltd Vs State of Uttarakhand & Another
Uttarakhand High Court · (2018) 07 UK CK 0001
Water (Prevention and Control of Pollution) Act, 1974 — Section 33A, 33BEnvironment (Protection) Rules, 1986Constitution of India, 1950 — Article 226
High Courts29 Jun 2018Disposed Off
Balwant Rai And Others @APPELLANT@Hash State Of Uttarakhand And Others
Uttarakhand High Court · (2018) 06 UK CK 0149
High Courts29 Jun 2018Dismissed
Balmesh Kumar Vs High Court of Uttarakhand and others
Uttarakhand High Court · (2018) 06 UK CK 0145
Constitution of India, 1950 — Article 223, 233(2)
High Courts29 Jun 2018Dismissed
Sardar Gurdeep Singh Vs District Magistrate, Dehradun & another
Uttarakhand High Court · (2018) 06 UK CK 0144
Constitution of India, 1950 — Article 226
High Courts29 Jun 2018Disposed Off
Secretary (Peyjal), Government of Uttarakhand, Dehradun Vs State Information Commissioner & another
Uttarakhand High Court · (2018) 06 UK CK 0143
Right to Information Act, 2005 — Section 18, 19, 20Code of Civil Procedure, 1908
High Courts29 Jun 2018Dismissed
M/s Standard Electronics Instrument Corporation Vs Uttarakhand Renewable Energy Development Agency (UREDA), Vikas Bhawan, Pauri Garhwal & others
Uttarakhand High Court · (2018) 06 UK CK 0142
Arbitration and Conciliation Act, 1996 — Section 34, 36
High Courts29 Jun 2018Disposed Off
Ram Kumar Giri Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 06 UK CK 0141
High Courts29 Jun 2018Dismissed
Suresh Virmani & others Vs Chief Engineer, Public Works Department, Dehradun & others
Uttarakhand High Court · (2018) 06 UK CK 0140
Indian Penal Code 1860 — Section 193, 228
High Courts29 Jun 2018Disposed Off
Sri Digamber Jain Panchayati Mandir & Jain Bhawan Vs Sri Digamber Jain Samaj & others
Uttarakhand High Court · (2018) 06 UK CK 0139
Constitution of India, 1950 — Article 227
High Courts28 Jun 2018Dismissed
Asha Ram Chamoli and others Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 06 UK CK 0138
Indian Evidence Act, 1872 — Section 44
High Courts28 Jun 2018Allowed
Smt. Saraswati Devi Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 06 UK CK 0137
High Courts28 Jun 2018Dismissed
Uttarakhand Power Corporation Limited Vs Shri S.C. Mahendru
Uttarakhand High Court · (2018) 06 UK CK 0136
High Courts28 Jun 2018Dismissed
Man Mohan Singh Malla and others Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 06 UK CK 0135
Uttar Pradesh Municipalities Act, 1916 — Section 10-AConstitution of India, 1950 — Article 243U, 243QUttar Pradesh Reorganization Act, 2000 — Section 86, 87
High Courts28 Jun 2018Disposed Off
Vibhu Tiwari Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 06 UK CK 0134
Dowry Prohibition Act, 1961 — Section 3, 4Indian Penal Code, 1860 — Section 498A, 323, 504, 506
High Courts28 Jun 2018Disposed Off
Smt. Mamta Devi & another Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 06 UK CK 0133