High Courts25 May 2018Disposed Of
ANAND KUMAR JAISWAL Vs STATE OF UTTARAKHAND AND ANOTHER
Uttarakhand High Court · (2018) 05 UK CK 0120
COURT ARCHIVE
Uttarakhand High Court judgments, 2018
1,394 judgments · page 51 of 70
High Courts24 May 2018Allowed
DINESH KUMAR GALIYAN AND OTHERS Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0119
Indian Penal Code, 1860 — Section 406, 420, 506
High Courts24 May 2018Allowed
DHIRAJ KHANNA Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0118
Indian Penal Code, 1860 — Section 323, 498A, 504Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 13
High Courts24 May 2018Dismissed
SUKHMEER SINGH ALIAS SUKHWANT ALIAS SUKKHI Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0117
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 147, 332, 353, 427, 504, 506
High Courts24 May 2018Disposed Of
MS RAVINDRA KUMAR GUPTA AND SONS Vs UNION OF INDIA AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0116
Arbitration and Conciliation Act, 1996 — Section 11(6), 11(8), 12
High Courts24 May 2018Dismissed
ANIL JETLI Vs SUPERINTENDING ENGINEER CIVIL CIRCLE PWD HARIDWAR
Uttarakhand High Court · (2018) 05 UK CK 0115
Uttaranchal Cooperative Societies Act, 2003 — Section 70, 70(1), 71
High Courts24 May 2018Dismissed
SANDEEP BISHT Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0114
High Courts24 May 2018Dismissed
VINOD UPRETI ALIAS BANTI UPRETI Vs STATE OF UTTARAKHAND
Uttarakhand High Court · (2018) 05 UK CK 0113
Indian Penal Code, 1860 — Section 307, 504, 506Code of Criminal Procedure, 1973 — Section 309
High Courts23 May 2018Dismissed
SHIV PRASAD GAUR Vs UTTARAKHAND POWER CORPORATION LTD AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0143
High Courts23 May 2018Disposed Of
SHIVANGI GANGWAR Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0142
Mental Healthcare Act, 2017 — Section 104Right to Information Act, 2005 — Section 17Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 2(1), 2(5), 2(9), 2(12), 2(14), 2(15), 2(19), 2(21), 2(27), 2(29), 2(40), 2(41), 2(42), 27, 31, 32, 33, 36, 37, 39(4), 40, 41, 41(1), 42, 43, 46, 47, 48, 49, 50, 51, 53, 54, 75, 78, 81, 92, 93, 95, 97, 106, 108, 109, 110
High Courts23 May 2018Allowed
STATE OF UTTARAKHAND AND OTHERS Vs JHAN SINGH AND ANOTHER
Uttarakhand High Court · (2018) 05 UK CK 0112
High Courts23 May 2018Disposed Of
MS BHARAT BHOOMI BUILDERS Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0111
Arbitration and Conciliation Act, 1996 — Section 11(6), 11(8), 12
High Courts23 May 2018Dismissed
KARNAIL ALIAS KANNU ALIAS PAWAN Vs STATE OF UTTARAKHAND
Uttarakhand High Court · (2018) 05 UK CK 0110
Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302Code of Criminal Procedure, 1973 — Section 309
High Courts23 May 2018Disposed Of
PREETAM BHATIA AND ANOTHER Vs STATE OF UTTARAKHAND AND ANOTHER
Uttarakhand High Court · (2018) 05 UK CK 0109
High Courts23 May 2018Dismissed
SHASHAIKANT JOSHI AND OTHERS Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0108
Constitution Of India, 1950 — Article 226Forest Act, — Section 26
High Courts23 May 2018Dismissed
PANJAB NATIONAL BANK Vs P.O CENTRAL GOVT.AND ORS.
Uttarakhand High Court · (2018) 05 UK CK 0107
Constitution Of India, 1950 — Article 226
High Courts23 May 2018Disposed Of
DEEN DAYAL Vs SMT. SUMAN PUNETHA AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0106
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts23 May 2018Dismissed
USMAN Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0105
Uttarakhand Protection of Cow Progeny Act, 2007 &mdash Section 3, 5, 11Constitution Of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 173
High Courts23 May 2018Dismissed
DIMPLE ALIAS KULDEEP SINGH Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0104
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 324, 325Code of Criminal Procedure, 1973 — Section 173
High Courts23 May 2018Allowed
RAJNEESH NEGI AND OTHERS Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0103