High Courts14 May 2018Dismissed
MS SARVAGYA CATERING SERVICES Vs GOVERNMENT DOON MEDICAL COLLEGE HOSPITAL
Uttarakhand High Court · (2018) 05 UK CK 0066
COURT ARCHIVE
Uttarakhand High Court judgments, 2018
1,394 judgments · page 54 of 70
High Courts14 May 2018Allowed
SHAH MANSOOR AZAZ SABRI Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0065
High Courts14 May 2018Allowed
DIRECTOR INDIAN INSTITUTE OF TECHNOLOGY ROORKEE DI Vs B. M. SHARMA AND ANOTHER
Uttarakhand High Court · (2018) 05 UK CK 0064
High Courts14 May 2018Dismissed
STATE OF UTTARAKHAND THROUGH SECRETARY AND OTHERS Vs DINESH CHANDRA UNIYAL
Uttarakhand High Court · (2018) 05 UK CK 0063
High Courts14 May 2018Disposed Off
ISHTKHAR ALI Vs KADAMBARI DEVI
Uttarakhand High Court · (2018) 05 UK CK 0062
Provincial Small Cause Court Act, 1987 — Section 25
High Courts14 May 2018Dismissed
MS LITMUS MARINE INNOVATION PVT. LTD. AND ANOTHER Vs UTTARAKHAND TOURISM DEVELOPMENT BOARD
Uttarakhand High Court · (2018) 05 UK CK 0061
High Courts14 May 2018Dismissed
PANKAJ CHAUHAN Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0060
High Courts14 May 2018Dismissed
LAKHA ALIAS IKHLAKH Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0059
Constitution of India, — Article 226Indian Penal Code, 1860 — Section 379, 411
High Courts14 May 2018Dismissed
SURJAN SINGH Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0058
Constitution of India, — Article 226Indian Penal Code, 1860 — Section 376, 506
High Courts14 May 2018Allowed
GRAM SABHA MAWKOT AND OTHERS Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0057
Uttar Pradesh Municipalities Act, 1916 — Section 3, 3(1), 3(2), 4, 4(1), 4(2), 327Constitution of India, — Article 13(3)(a), 154, 154(1), 163, 163(1), 163(2), 166, 166(1), 166(2), 166(3), 213, 239, 243, 243(g), 243Q, 243Q(1), 243Q(2), 243S, 311(2), 371, 371ACode Of Criminal Procedure, 1973 — Section 438
High Courts11 May 2018Dismissed
PARVAIJ AND OTHERS Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0056
Indian Penal Code, 1860 — Section 304BDowry Prohibition Act, 1961 — Section 3, 4Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 438, 482
High Courts11 May 2018Dismissed
COMMISSIONER COMMERCIAL TAX UTTARAKHAND DEHRADUN Vs MS ADHISHASI ABHIYANTA TEHRI BANDH
Uttarakhand High Court · (2018) 05 UK CK 0055
High Courts11 May 2018Dismissed
NAWAB AHMAD Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0054
Constitution of India, — Article 226
High Courts11 May 2018Disposed Off
SMT. KUNTI PARIHAR Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0053
Mines and Minerals (Development and Regulation) Amendment Act, 2015 — Section 10A(2)Environment Protection Act, 1986 — Section 29
High Courts11 May 2018Allowed
ANKIT KUMAR BEWNI AND ANOTHER Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0052
Indian Penal Code, 1860 — Section 147, 324, 504, 506Code of Criminal Procedure, 1973 — Section 320
High Courts11 May 2018
GIRISH KUMAR SHARMA Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0051
Constitution of India, — Article 12, 14, 19, 19(1), 19(1)(a), 19(1)(g), 19(2), 20, 21, 22, 215, 226Code of Criminal Procedure, 1973 — Section 164, 173Contempt of Courts Act, 1971 — Section 2(b), 12
High Courts10 May 2018Dismissed
BHAGWAN SINGH RANA Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 05 UK CK 0050
High Courts10 May 2018Dismissed
MS ENGICON SYSTEM PVT. LTD. Vs OIL AND NATURAL GAS CORPORATION LTD.
Uttarakhand High Court · (2018) 05 UK CK 0049
Arbitration and Conciliation Act, 1996 — Section 34
High Courts10 May 2018Allowed
AJAY SHARMA Vs SMT VAISHALI DHIMAN SHARMA AND ANOTHER
Uttarakhand High Court · (2018) 05 UK CK 0048
Code of Criminal Procedure, 1973 — Section 482
High Courts10 May 2018Disposed Off
M.D.D.A RAMKY Vs MICKEY AFZAL
Uttarakhand High Court · (2018) 05 UK CK 0047
Arbitration and Conciliation Act, 1996 — Section 11(6), 11(8), 12