High Courts16 Dec 2019Disposed Of
State Of Uttarakhand And Others Vs Manoj Kumar & Others
Uttarakhand High Court · (2019) 12 UK CK 0109
Right Of Children To Free And Compulsory Education Act, 2009 — Section 2(d), 2(e), 2(n), 3(1), 23, 23(1), 23(2)
COURT ARCHIVE
Uttarakhand High Court judgments, 2019
2,103 judgments · page 2 of 106
High Courts16 Dec 2019Dismissed
Sandeep Singh And Another Vs District Magistrate / Collector, Udham Singh Nagar And Others
Uttarakhand High Court · (2019) 12 UK CK 0108
Securitisation And Reconstruction Of Financial Assets Andenforcement Of Security Interest Act, 2002 — Section 14, 17
High Courts16 Dec 2019Allowed
Rahul Khajuria & Others Vs State & Others
Uttarakhand High Court · (2019) 12 UK CK 0107
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 120B, 415, 420
High Courts16 Dec 2019Disposed Of
Mohit Kumar Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 12 UK CK 0106
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 354A, 354C, 354CC, 354D
High Courts16 Dec 2019Disposed Of
Shokeen & Another Vs State & Others
Uttarakhand High Court · (2019) 12 UK CK 0105
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 147, 307, 323, 452, 504
High Courts16 Dec 2019Disposed Of
Bhupinder Singh Kandari Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 12 UK CK 0104
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 504, 506Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts16 Dec 2019Disposed Of
Sunil Kumar And Another Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2019) 12 UK CK 0103
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 504, 506
High Courts16 Dec 2019Disposed Of
Harish Chandra Pandey Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 12 UK CK 0102
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts16 Dec 2019Disposed Of
Kamal Singh Gariya Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 12 UK CK 0101
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 436, 504, 506
High Courts14 Dec 2019Allowed
Dr. Ramesh Chinnasamy Vs Director, Wildlife Institute Of India
Uttarakhand High Court · (2019) 12 UK CK 0100
Institute’s Recruitment And Assessment Promotion Rules For Group-A Scientific Posts, 2010 — Rule 6.5.4, 6.5.5
High Courts14 Dec 2019Allowed
Anil Kumar Vs Uttarakhand Public Services Tribunal, Dehradun And Others
Uttarakhand High Court · (2019) 12 UK CK 0099
Uttar Pradesh Public Services (Reservation For Scheduled Castes, Scheduled Tribes And Other Backward Classes) Act, 1994 — Section 3(7)Constitution Of India, 1950 — Article 14, 16(1), 16(4), 16(4A), 226Uttarakhand Government Servant Seniority Rules, 2002 — Rule 6, 7, 8, 8(1), 8(2), 8(2)(a), 8(2)(b), 8(3)
High Courts14 Dec 2019Dismissed
State Of Uttarakhand And Others Vs Santosh Kumari
Uttarakhand High Court · (2019) 12 UK CK 0098
High Courts14 Dec 2019Disposed Of
Saurabh Balodhi Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2019) 12 UK CK 0097
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 452, 504
High Courts14 Dec 2019Disposed Of
Ritesh Adhikari And Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2019) 12 UK CK 0096
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 147, 323, 354, 452, 504, 506
High Courts13 Dec 2019Disposed Of
Deepa Virmani & Another Vs Virendra Dang & Others
Uttarakhand High Court · (2019) 12 UK CK 0095
High Courts13 Dec 2019Allowed
Virendra Singh Tomar Vs Lt. Col. (Retd.) Prem Singh Tomar & Another
Uttarakhand High Court · (2019) 12 UK CK 0094
Uttarakhand Town Country Planning And Development Act, 1973 — Section 27Code Of Civil Procedure, 1908 — Order 1 Rule 10, Order 1 Rule 10(2), Order 7 Rule 11Constitution Of India, 1950 — Article 227
High Courts13 Dec 2019Dismissed
Ashok Singh Vs Chief Education Officer And Another
Uttarakhand High Court · (2019) 12 UK CK 0093
High Courts13 Dec 2019Allowed
Kamal Kapri And Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 12 UK CK 0092
High Courts13 Dec 2019Allowed
Jageshwar Prasad Kashyap Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 12 UK CK 0091
High Courts13 Dec 2019Dismissed
Manoj Kumar Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 12 UK CK 0090
Uttarakhand Annual Transfer For Public Servant Act, 2017 — Section 3(D), 13(4), 13(5), 27