High Courts21 Feb 2018
Mahabub Vs State of Uttarakhand & others.
Uttarakhand High Court · (2018) 02 UK CK 0030
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
COURT ARCHIVE
Uttarakhand High Court judgments, 2018
1,394 judgments · page 66 of 70
High Courts21 Feb 2018
Bhaiji & Company Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 02 UK CK 0004
High Courts20 Feb 2018
Netra Singh Kunwar Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 02 UK CK 0013
Uttarakhand Panchayat Raj Section Act, 2016, Section 63(1), Section 63(2), Section 63(5), Section 149(e), Section 149(f)
High Courts20 Feb 2018
Sunil Kumar Goel Vs State Bank of India and others.
Uttarakhand High Court · (2018) 02 UK CK 0005
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts19 Feb 2018
Committee of Management Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 02 UK CK 0017
High Courts19 Feb 2018
Mahesh Chandra Joshi. Vs State of Uttarakhand
Uttarakhand High Court · (2018) 02 UK CK 0009
Indian Penal Code, 1860, Section 307, Section 323, Section 323, Section 506, Section 504 - Attempt to murder - Punishment for vol
High Courts19 Feb 2018
Jeet Pal Vs State Information Commissioner, Uttarakhand & another
Uttarakhand High Court · (2018) 02 UK CK 0007
Right to Information Act, 2005, Section 19, Section 18, Section 18(2) - Appeal - Power and functions of information Commissions - Power and functions of information Commissio
High Courts19 Feb 2018
Om Hari Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 02 UK CK 0002
Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 420 - Cheating and dishonestly inducing delivery of pr
High Courts16 Feb 2018Dismissed
Mukarram & another Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 02 UK CK 0016
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts16 Feb 2018Allowed
Bhimsen & another Vs Goan Sabha, Shishambara
Uttarakhand High Court · (2018) 02 UK CK 0015
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, Section 122(b)
High Courts15 Feb 2018Dismissed
M/s Sir Bio Tech India Limited Vs Carnival Films Pvt. Ltd and another
Uttarakhand High Court · (2018) 02 UK CK 0008
Arbitration and Conciliation Act, 1996, Section 9 - Interim measures, etc., by Court
High Courts15 Feb 2018Allowed
Kishor Singh & another Vs State of Uttarakhand & another
Uttarakhand High Court · (2018) 02 UK CK 0001
Code of Criminal Procedure, 1973, Section 321 - Withdrawal from prosecutionIndian Penal Code, 1860, Section 435, Section 397, Sect
High Courts14 Feb 2018Dismissed
Smt. Raj Kaur Chaudhary Vs State of Uttarakhand & another
Uttarakhand High Court · (2018) 02 UK CK 0012
High Courts14 Feb 2018Allowed
Rakesh Kumar Shah Vs State of Uttarakhand
Uttarakhand High Court · (2018) 02 UK CK 0006
Code of Criminal Procedure, 1973, Section 161, Section 125, Section 313, Section 164, Section 200, Section 374
High Courts12 Feb 2018
Manish Dhall & another Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 02 UK CK 0011
Code of Criminal Procedure, 1973, Section 41, Section 41A - When police may arrest without warrantIndian Penal Code, 1860, Section 420,
High Courts09 Feb 2018Disposed off
Harish Panchwal and another Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 02 UK CK 0029
Code of Criminal Procedure, 1973, Section 41 - When police may arrest without warrantIndian Penal Code, 1860, Section 420, Section 417 - Cheating a
High Courts09 Feb 2018Disposed off
Manoj Singhal and another Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 02 UK CK 0028
Code of Criminal Procedure, 1973, Section 41 - When police may arrest without warrant
High Courts09 Feb 2018Disposed off
Yaseen Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 02 UK CK 0027
Code of Criminal Procedure, 1973, Section 41 - When police may arrest without warrant
High Courts09 Feb 2018Disposed off
A. Kalam Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 02 UK CK 0019
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 506, Section 406 - Punishm
High Courts09 Feb 2018Disposed off
Rashid and others Vs State of Uttarakhand and another
Uttarakhand High Court · (2018) 02 UK CK 0014
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468,