High Courts22 May 2018Dismissed
SMT. JYOTI KAINTH Vs SMT. NEELAM
Uttarakhand High Court · (2018) 05 UK CK 0141
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — 6 Rule 17
COURT ARCHIVE
Uttarakhand High Court judgments, 2018
1,394 judgments · page 52 of 70
High Courts22 May 2018Allowed
STATE OF UTTARAKHAND AND OTHERS Vs GRAM SABHA MAWAKOT AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0140
Constitution of India, 1950 — Article 40, 53, 54, 74, 77, 77(3), 154, 163, 166, 200, 213, 239, 239(2), 243G, 243P, 243Q, 243U, 300, 311, 311(2), 356, 361, 371A, 123Uttar Pradesh Municipalities Act, 1916 — Section 2, 2 [t], 3, 3(1), 3(2), 4, 5, 68, 256, 327Uttar Pradesh Municipal Corporations Act, 1959 — Section 8AA
High Courts22 May 2018Disposed Of
MAHANT TOOFAN GIRI Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0139
Code of Criminal Procedure, 1973 — Section 156(3), 200
High Courts22 May 2018Allowed
AKHTAR KHAN Vs UTTARAKHAND STATE TRANSPORT CORPORATION LIMITED AND ANOTHER
Uttarakhand High Court · (2018) 05 UK CK 0138
U.P. State Road Transport Corporation Employees (other than officers) Service Regulations, 1981 — Regulation 14 (3)
High Courts21 May 2018Dismissed
SAGEER AHMAD Vs G.B. PANT UNIVERSITY OF AGRICULTURE AND TECHNOLOG
Uttarakhand High Court · (2018) 05 UK CK 0137
High Courts21 May 2018Dismissed
MS PROVESTMENT SECURITIES PVT. LTD. AND ANOTHER Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0102
High Courts21 May 2018
HARDAYAL SINGH AND ANOTHER Vs STATE OF UTTARAKHAND AND ANOTHER
Uttarakhand High Court · (2018) 05 UK CK 0101
Indian Penal Code, 1860 — Section 323, 498A, 504, 506Code of Criminal Procedure, 1973 — Srction 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts21 May 2018Dismissed
SMT. RAUNAK JAHA AND OTHERS Vs STATE OF UTTARAKHAND AND ANOTHER
Uttarakhand High Court · (2018) 05 UK CK 0100
Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Code of Criminal Procedure, 1973 — Srction 482
High Courts21 May 2018Dismissed
RAJKUMAR ALIAS RAJU Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0099
Constitution of India, — Article 226Uttar Pradesh Gangster and Anti-Social Activities (Prevention) Act, 1986 — Section 2(b)(1)(11), 3
High Courts21 May 2018Dismissed
UTTARAKHAND POWER CORPORATION LIMITED Vs MS SHRI VEDMATA GAYATRI TRUST
Uttarakhand High Court · (2018) 05 UK CK 0098
High Courts18 May 2018Dismissed
SMT ARCHANA GUPTA Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0097
High Courts18 May 2018Disposed Off
DR. SAMRAT SHARMA Vs CHIEF INFORMATION COMMISSIONER AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0095
Right to Information Act, 2005 — Section 18
High Courts18 May 2018Disposed Off
SANGRAM SINGH CHAUDHARY Vs MUSHARF ALI ANSARI
Uttarakhand High Court · (2018) 05 UK CK 0094
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts18 May 2018Disposed Off
PRABHU AVATAR SINGH AND ANOTHER SURESH AGRAWAL AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0093
Uttar Pradesh Land Revenue Act, 1901 — Section 34, 35Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A, 11(1), 12
High Courts18 May 2018Disposed Off
JALALUDDIN Vs UTTARAKHAND GRAMIN BANK
Uttarakhand High Court · (2018) 05 UK CK 0092
Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14(2)
High Courts18 May 2018Dismissed
INDIVER SARAL Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0091
Constitution of India, — Article 14, 19(1)(g), 19(6), 21, 47, 226, 298, 301UP Excise Act, 1910 — Section 3(16), 3(11), 24, 24A, 25, 31, 39, 40
High Courts17 May 2018
DIRECTOR INCOME TAX INTERNATIONAL TAXATION Vs MS HYUNDAI HEAVY INDUSTRIES CO. LTD.
Uttarakhand High Court · (2018) 05 UK CK 0090
Income Tax Act, 1961 — Section 2(15A), 2(16), 116, 117, 117(1), 117(2), 147, 254, 254(3), 260A, 260A(2)(a), 263
High Courts17 May 2018Disposed Off
IRSHAD Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0089
High Courts17 May 2018Dismissed
DINESH CHANDRA BAHUGUNA Vs U.P.RAJKIYA NIRMAN NIGAM LTD AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0088
Constitution of India, 1950 — Article 14, 16
High Courts17 May 2018Allowed
SUBHASH CHANDRA PANTVs DIRECTOR SCHOOL EDUCATION UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0087