CourtKutchehry.com

COURT ARCHIVE

Uttarakhand High Court judgments, 2018

1,394 judgments · page 64 of 70

High Courts13 Mar 2018Dismissed

AJAY BAHADUR ARORA Vs SMT RASHMI HANDA AND OTHERS

Uttarakhand High Court · (2018) 03 UK CK 0027

Constitution of India, — Article 227Indian Penal Code, 1860 — Section 120, 420Code of Civil Procedure, 1908 — Order 1 Rule 9, Order 22 Rule 4(3), Order 22 Rule 4, Order 22 Rule 3(1), Order 22 Rule 3(2), Order 22 Rule 4(4), 22 Rule 9, Order 24 Rule 4 (4), Order 41 Rule 4, Order 41 Rule 5, Section 105, Section 115
Read judgment
High Courts13 Mar 2018Dismissed

SMT RATNA DEVI Vs UNION BANK OF INDIA AND OTHERS

Uttarakhand High Court · (2018) 03 UK CK 0026

Securitisation and Reconstruction of Financial Assets and Enforcement Security Interest Act, 2002 — Section 2(f)Indian Contract Act,1872 &madash; 141, 171Recovery of Debts due to Banks and Financial Institutions Act, 1993 — Section 20
Read judgment
High Courts07 Mar 2018Dismissed

SUNIL SINGH @ SUNIL KUMAR SINGH Vs STATE OF UTTARAKHAND

Uttarakhand High Court · (2018) 03 UK CK 0010

Indian Penal Code, 1860 — Section 120-B, 340, 354, 370(2), 376(2)(d)Protection of Children from Sexual Offences Act, 2012 — Section 4, 5, 5(g)(m), 6, 7, 8Code of Criminal Procedure, 1973 — Section 161, 164
Read judgment