High Courts19 Mar 2018
DEV RAJ SINGH BISHT Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 03 UK CK 0052
Uttar Pradesh Imposition of Ceiling of Land Holding Act, 1960 — Section 6(2)
COURT ARCHIVE
Uttarakhand High Court judgments, 2018
1,394 judgments · page 63 of 70
High Courts19 Mar 2018Allowed
JAI DUTT JOSHI Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 03 UK CK 0048
Excise Act, — Section 60, 63
High Courts16 Mar 2018Disposed Off
CHANDRAKANT GUPTA Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 03 UK CK 0047
High Courts16 Mar 2018Disposed Off
SRI SHOAB AND ANR Vs STATE OF UTTARAKHAND
Uttarakhand High Court · (2018) 03 UK CK 0046
High Courts15 Mar 2018Disposed Off
AMIT KUMAR Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 03 UK CK 0045
Indian Penal Code, 1860 — Section 379
High Courts15 Mar 2018Disposed Off
SMT. LALITA CHAUHAN AND ANOTHER Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 03 UK CK 0044
High Courts15 Mar 2018Dismissed
STATE OF UTTARAKHAND AND OTHERS Vs DEEWANI RAM ARYA AND OTHERS
Uttarakhand High Court · (2018) 03 UK CK 0043
Uttar Pradesh Technical Education Department Non-Gazetted Technical Service Rules, 1988Uttar Pradesh Technical Education Gazetted Officers Service (First Amendment) Rules, 1998U.P. Technical Education Gazetted Officers Rules, 1990
High Courts15 Mar 2018Disposed Off
STATE OF UTTARAKHAND AND OTHERS Vs DHYAN SINGH AND OTHERS
Uttarakhand High Court · (2018) 03 UK CK 0042
Government of India Act, 1935 &mdash Article 241 (2) (b)Uttarakhand Police Act, 2007 — Section 38U.P Fundamental Rules, — Rule 9 12, 12A, 13, 14, 14A, 14B, 15, 49, 86, 86A
High Courts14 Mar 2018Disposed Off
HEMANT KHATRI Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 03 UK CK 0041
High Courts14 Mar 2018Dismissed
ALL SAINTS COLLEGE Vs REGIONAL PROVIDENT FUND COMMISSIONER U.P AND ANOTHER
Uttarakhand High Court · (2018) 03 UK CK 0039
Constitution of India, 1950 — Article 226, 227Allahabad High Court Rules, 1952 — Rule 5
High Courts14 Mar 2018Dismissed
HARENDER RATHI Vs STATE OF UTTARAKHAND
Uttarakhand High Court · (2018) 03 UK CK 0038
Code of Criminal Procedure, 1973 — Section 309
High Courts14 Mar 2018Disposed Off
VIVEK GAUTAM AND OTHERS Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 03 UK CK 0037
High Courts14 Mar 2018Dismissed
PUROSHATTAM INDUSTRIES LTD. Vs THE CUSTOMS EXCISE AND SERVICE TAX AND ANR.
Uttarakhand High Court · (2018) 03 UK CK 0035
Central Excise Act, 1944 — Section 2(aa), 35EE, 35GCustoms Act, 1962 — Section 129
High Courts13 Mar 2018Dismissed
H. SALIL PRADEEP SINGH Vs DISTRICT EDUCATION OFFICER AND ANOTHER
Uttarakhand High Court · (2018) 03 UK CK 0051
Constitution of India, — Article 226Intermediate Education Act, 1921 — Section 6G, 16G, 16GG(4)
High Courts13 Mar 2018Dismissed
ABID ALI Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 03 UK CK 0034
High Courts13 Mar 2018
KHATEMA FIBRES LIMITED Vs NATIONAL COMPANY LAW TRIBUNAL AND ANOTHER
Uttarakhand High Court · (2018) 03 UK CK 0033
Procedure of the High Court for Uttar Pradesh, Act, 1869 — Section 4Insolvency and Bankruptcy Code, 2016 — Section 7
High Courts13 Mar 2018Partly Allowed
RAM SARAN SINGH Vs WILD LIFE INSTITUTE OF INDIA AND ANOTHER
Uttarakhand High Court · (2018) 03 UK CK 0032
Constitution of India, — Article 227Industrial Disputes Act, 1947 — Section 2A, 2(j), 25F, 25G, 25HIndustrial Disputes Tribunal Act, 1967 — Section 25F
High Courts13 Mar 2018Disposed Of
PAWAN PANDEY AND OTHERS Vs UTTARAKHAND VAN VIKAS NIGAM AND OTHERS
Uttarakhand High Court · (2018) 03 UK CK 0031
Motor Vehicle Act, 1988 — Section 2 (28), 2(44), 2(46)Uttarakhand Motor Vehicles Rules, 2011 — Rule 172(2), 173
High Courts13 Mar 2018Dismissed
MOHD. ARIF Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 03 UK CK 0030
Uttarakhand Agricultural Produce Marketing (Development and Regulation) Act, 2011 — Section 50(1)
High Courts13 Mar 2018Disposed Off
SANDEEP KUMAR RANA Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 03 UK CK 0029