COURT ARCHIVE

Uttarakhand High Court judgments, 2018

1,394 judgments · page 69 of 70

High Courts09 Jan 2018Dismissed

Mohd. Tahir Vs Honble High Court of Uttarakhand and others

Uttarakhand High Court · (2018) 01 UK CK 0050

Constitution of India, Article 234, Article 334 - Recruitment of persons other than District Judges to the ju- dicial service - Reservation of seats and special representation to cease after [

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High Courts09 Jan 2018Allowed

Mukesh Negi Vs State of Uttarakhand & others

Uttarakhand High Court · (2018) 01 UK CK 0045

Uttar Pradesh Municipalities Act, 1916, Section 48(2), Section 48(2)

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High Courts09 Jan 2018

Molhad Singh & another Vs State of Uttarakhand & others

Uttarakhand High Court · (2018) 01 UK CK 0044

Constitution of India, Article 226, Article 131 - Power of High Courts to Issue certain writs - Original jurisdiction of the Supreme Court

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High Courts08 Jan 2018Disposed off

Vineet Tyagi Vs State of Uttarakhand & another

Uttarakhand High Court · (2018) 01 UK CK 0056

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468,

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High Courts08 Jan 2018

Dr. Deena Nath Sharma Vs State of Uttarakhand & others

Uttarakhand High Court · (2018) 01 UK CK 0055

Code of Criminal Procedure, 1973, Section 41, Section 41A - When police may arrest without warrantIndian Penal Code, 1860, Section 406 - Punishment

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High Courts08 Jan 2018

Himanshu Kabadwal & others Vs State of Uttarakhand and another

Uttarakhand High Court · (2018) 01 UK CK 0053

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 147, Section 332,

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High Courts08 Jan 2018Disposed off

Bhura @ Wali Mohammad Vs State of Uttarakhand and others

Uttarakhand High Court · (2018) 01 UK CK 0052

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 115, Section 506 - Abetmen

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High Courts08 Jan 2018Disposed off

Khargesh Chandra Pandey & others Vs State of Uttarakhand & another

Uttarakhand High Court · (2018) 01 UK CK 0048

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 498A, Section 323,

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High Courts08 Jan 2018

Smt. Swati Sharma Vs State of Uttarakhand & others

Uttarakhand High Court · (2018) 01 UK CK 0043

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High Courts08 Jan 2018Disposed off

Akhlaq & another Vs State of Uttarakhand & others

Uttarakhand High Court · (2018) 01 UK CK 0042

Code of Criminal Procedure, 1973, Section 41, Section 41A - When police may arrest without warrantIndian Penal Code, 1860, Section 379,

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High Courts08 Jan 2018Dismissed

Puneeet Sharma Vs Brij Bhushan Bansal & Others

Uttarakhand High Court · (2018) 01 UK CK 0038

Code of Civil Procedure, 1908, Order 39 Rule 1, Order 39 Rule 2 -Indian Penal Code, 1860, Section 420,

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High Courts05 Jan 2018

Ravinder Singh Rawat Vs State of Uttarakhand & Ors.

Uttarakhand High Court · (2018) 01 UK CK 0040

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High Courts05 Jan 2018

Ranveer Singh Vs Smt. Anita & others

Uttarakhand High Court · (2018) 01 UK CK 0039

Code of Criminal Procedure, 1973, Section 482, Section 125 - Saving of inherent powers of High Court - Order for maintenance of wives, children and parents

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High Courts05 Jan 2018Dismissed

State of Uttarakhand Vs Karandeep Sharma @ Razia @ Raju

Uttarakhand High Court · (2018) 01 UK CK 0037

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860,

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High Courts05 Jan 2018Disposed off