High Courts03 Apr 2018Dismissed
ASHUTOSH GAUTAM AND OTHERS Vs STATE OF UTTARAKHAND AND ANOTHER
Uttarakhand High Court · (2018) 04 UK CK 0001
Code of Criminal Procedure, 1973 — Section 482
COURT ARCHIVE
Uttarakhand High Court judgments, 2018
1,394 judgments · page 62 of 70
High Courts28 Mar 2018Dismissed
DEVENDRA SINGH Vs DISTRICT MAGISTRATE COLLECTOR DISTRICT NAINITAL AND OTHERS
Uttarakhand High Court · (2018) 03 UK CK 0071
Code Of Civil Procedure, 1908 — Order 21 Rule 11Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3Arbitration and Conciliation Act, 1996 — Section 36
High Courts28 Mar 2018Allowed
SURENDRA SINGH ALIAS KHAMBHI AND OTHERS Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 03 UK CK 0070
Indian Penal Code, 1860 — Section 354(A), 452, 504, 506
High Courts28 Mar 2018Dismissed
DR. SATISH CHANDRA PANT AND OTHERS Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 03 UK CK 0069
Constitution of India, — Article 226
High Courts28 Mar 2018Dismissed
RAJENDRA SINGH TOMAR AND OTHERS Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 03 UK CK 0068
Code of Criminal Procedure, 1973 — Section 156(3)
High Courts26 Mar 2018Dismissed
STATE OF UTTARAKHAND AND OTHERS Vs RAMSWARUP AND ANOTHER
Uttarakhand High Court · (2018) 03 UK CK 0067
Constitution of India, 1950 — Article 141
High Courts23 Mar 2018
DR BHUWAN CHANDRA TEWARI AND OTHERS VsTHE BHARAT PETROLEUM CORPORATION LIMITED AND OTHER
Uttarakhand High Court · (2018) 03 UK CK 0057
Code Of Civil Procedure, 1908 — Order 20 Rule 16
High Courts23 Mar 2018Dismissed
ASHOK KUMAR GOEL Vs RAM NIWAS GOEL
Uttarakhand High Court · (2018) 03 UK CK 0056
Code Of Civil Procedure, 1908 — Order 41 Rule 27
High Courts22 Mar 2018Disposed Off
NALIN CHANDRA JAIN Vs STATE OF UTTARAKHAND AND ANOTHER
Uttarakhand High Court · (2018) 03 UK CK 0066
Constitution of India, 1950 — Article 226, 311Payment of Gratuity Act — Section 2(e), 2(s), 2(q), 4, 4(3), 7(3A)Employees Gratuity Service Rules 1987 — Rule 3(8), 5(1), 5(2), 6(2)
High Courts22 Mar 2018Dismissed
SHRI BEHARI JI CATTLE FEED PVT LTD AND ANOTHER Vs G. R. SOLVENT AND ALLIED INDUSTRIES LIMITED
Uttarakhand High Court · (2018) 03 UK CK 0065
Trade Marks Act, 1999 — Section 27Code of Civil Procedure, 1908 — Order 7 Rule 11, Order 6 Rule 16Trade and Merchandise Marks Act; 1958 mdash; Section 27, 106, 105
High Courts22 Mar 2018Dismissed
SIMRANJEET SINGH ALIAS HAPPY Vs SENIOR SUPERINTENDENT OF POLICE U.S. NAGAR AND OTHER
Uttarakhand High Court · (2018) 03 UK CK 0064
Constitution of India, — Article 226Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3
High Courts22 Mar 2018Allowed
WASIM KHAN Vs DEVENDRA DEV MITTAL
Uttarakhand High Court · (2018) 03 UK CK 0063
Negotiable Instruments Act, — Section 138
High Courts22 Mar 2018Allowed
NAGENDRA SINGH Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 03 UK CK 0062
High Courts22 Mar 2018Dismissed
MS DEV BHUMI GAS SERVICE Vs HINDUSTAN PETROLEUM CORPORATION LTD AND OTHERS
Uttarakhand High Court · (2018) 03 UK CK 0061
Arbitration and Conciliation Act, 1996 — Section 2(e), 14(2)
High Courts22 Mar 2018Dismissed
COMMITTEE OF MANAGEMENT PAINKHANDA INTER COLLEGE Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 03 UK CK 0060
High Courts22 Mar 2018Dismissed
DEVENDRA PRASAD AND ORS Vs STATE OF UTTARAKAHND AND ANR
Uttarakhand High Court · (2018) 03 UK CK 0059
Uttar Pradesh Basic Education Act, 1972 — Section 19(1)Uttar Pradesh Recognized Basic Schools (Junior High Schools) (Recruitment and Conditions of Service of Teachers) Rule, 1978 — Rule 4
High Courts22 Mar 2018Allowed
SMT HIRDESH DEVI Vs STATE OF UTTARAKHAND AND ANOTHER
Uttarakhand High Court · (2018) 03 UK CK 0058
High Courts21 Mar 2018Allowed
BEER SINGH CHAUHAN Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 03 UK CK 0055
Intermediate Education Act, 1921Uttaranchal School Education Act, 2006
High Courts20 Mar 2018Dismissed
MADHURI KUMARI Vs UNION OF INDIA AND OTHERS
Uttarakhand High Court · (2018) 03 UK CK 0054
Constitution of India, 1950 — Article 32, 226
High Courts20 Mar 2018Disposed Off
MOHAN SINGH BANGYAL Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 03 UK CK 0053