High Courts01 Jun 2018Dismissed
DAL CHANDRA Vs STATE OF UTTARAKHAND
Uttarakhand High Court · (2018) 06 UK CK 0004
Indian Penal Code, 1860 — Section 375, 376(2)(i)Protection of Children from Sexual Offences Act, 2012 — Section 5(m), 6
COURT ARCHIVE
Uttarakhand High Court judgments, 2018
1,394 judgments · page 50 of 70
High Courts01 Jun 2018Dismissed
SHAHJAD ALI ALIAS ALI UR RAHMAN Vs STATE OF UTTARAKHAND
Uttarakhand High Court · (2018) 06 UK CK 0003
Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 302, 392, 411, 436, 506Arms Act, 1959 — Section 4, 25
High Courts01 Jun 2018Partly Allowed
MOUSAM ALI Vs STATE OF UTTARAKHAND
Uttarakhand High Court · (2018) 06 UK CK 0002
Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 307, 323, 324Arms Act, 1959 — Section 4, 25
High Courts01 Jun 2018Disposed Of
DR. VIJAY VERMA Vs UNION OF INDIA AND OTHERS
Uttarakhand High Court · (2018) 06 UK CK 0001
Mental Healthcare Act, 2017 — Section 2(g), 2(o), 2(s), 3(2), 5, 14, 18, 18(2), 20, 29, 30, 31, 45, 46, 55, 65, 73, 82, 86, 87, 95, 97, 100, 121, 123Mental Health (Compulsory Assessment and Treatment) Amendment Act, 1999 — Section 2International Covenant on Economic, Social and Cultural Rights ,(ICESCR) 1966 — Article 1, 5(e)(iv), 7, 9, 12, 26
High Courts30 May 2018Dismissed
IKTIYAR Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0136
Constitution Of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 4, 21
High Courts30 May 2018Dismissed
MALVIKA AND OTHERS Vs YASMOON AKHTAR SIDDIQUI AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0135
High Courts30 May 2018Dismissed
SMT. USHA RANI Vs RAJESH GUPTA AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0134
Constitution Of India, 1950 — Section 227Code Of Civil Procedure, 1908 — Section 115
High Courts29 May 2018Allowed
SALMAN JUVENILE Vs STATE OF UTTARAKHAND AND ANOTHER
Uttarakhand High Court · (2018) 05 UK CK 0133
Indian Penal Code, 1860 — Section 363, 376(2)(i)Protection of Children from Sexual Offences Act, 2012 — Section 3(B), 4, 5(1), 6Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 12(1)
High Courts29 May 2018Dismissed
BALKAR SINGH AND OTHERS Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0132
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 323, 504, 506Code of Criminal Procedure, 1973 — Section 173
High Courts28 May 2018Disposed Of
BABBU KHAN Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0131
High Courts28 May 2018Disposed Of
MUSHTAQ AHMAD Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0130
Constitution Of India, 1950 — Article 334Uttar Pradesh Municipalities Act, 1916 — Section 9A, 9A(5)(1)
High Courts25 May 2018Allowed
SMT. SAVITA Vs STATE ELECTION COMMISSION AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0129
Constitution Of India, 1950 — Article 341
High Courts25 May 2018Dismissed
HARJEET SINGH Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0128
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 323, 326, 504, 506
High Courts25 May 2018Allowed
PRADEEP NAUTIYAL AND ANOTHER Vs STATE OF UTTARAKHAND AND ANOTHER
Uttarakhand High Court · (2018) 05 UK CK 0127
Indian Penal Code, 1860 — Section 323, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts25 May 2018Allowed
ATEEK AHMAD Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0126
Indian Penal Code, 1860 — Section 406, 420, 506
High Courts25 May 2018Allowed
FURKAN AHMAD AND ANOTHER Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0125
Constitution Of India, 1950 — Article 243QUttar Pradesh Municipal Corporations Act, 1959 — Section 3, 3(2)
High Courts25 May 2018Allowed
SANJAY PAL Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0124
Uttar Pradesh Municipal Corporations Act, 1959 — Section 7Constitution Of India, 1950 — Article 334
High Courts25 May 2018Dismissed
VED PAL RANA Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0123
Indian Penal Code, 1860 — Section 323, 343, 346, 347Code of Criminal Procedure, 1973 — Section 41Constitution of India, 1950, — Article 226
High Courts25 May 2018Disposed Of
NIDHI TYAGI AND OTHERS Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0122
High Courts25 May 2018Allowed
SHERWOOD DIOCESAN COLLEGE Vs DEPUTY REGISTRAR FIRMS SOCIETIES AND CHITS HALDWAN
Uttarakhand High Court · (2018) 05 UK CK 0121
Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 39 Rules 1, Order 39 Rules 2, Section 151