COURT ARCHIVE

Uttarakhand High Court judgments, 2019

2,103 judgments · page 22 of 106

High Courts15 Oct 2019Allowed

Hayat Singh Mehta Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 10 UK CK 0034

Uttaranchal Government Servant (Discipline And Appeal) Rules, 2003 — Rule 7, 8, 11Central Civil Services (Classification, Control And Appeal) Rules, 1957 — Rule 13, 15, 15(1), 15(2), 15(3)Constitution Of India, 1950 — Article 311(2)

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High Courts15 Oct 2019Allowed

Ramesh Chandra Bahuguna Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 10 UK CK 0033

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High Courts15 Oct 2019Allowed

Raj Kumar Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 10 UK CK 0032

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High Courts15 Oct 2019Disposed Of

Govind Ballabh Dimri Vs Mukhya Karya Adhikari And Others

Uttarakhand High Court · (2019) 10 UK CK 0031

Constitution Of India, 1950 — Article 12

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High Courts15 Oct 2019Dismissed

Utkarsh Bora (Minor) Vs Council For The Indian School Certificate Examinations And Another

Uttarakhand High Court · (2019) 10 UK CK 0030

Constitution Of India, 1950 — Article 12, 226

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High Courts15 Oct 2019Dismissed

Praveen Kumar Sharma Vs Manager, P.N.B. Bank, Manglore & Others

Uttarakhand High Court · (2019) 10 UK CK 0029

Indian Penal Code, 1860 — Section 409

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High Courts15 Oct 2019Disposed Of

Anupam Singh Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 10 UK CK 0028

Code Of Criminal Procedure, 1973 — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Indian Penal Code, 1860 — Section 323, 498A, 504

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High Courts15 Oct 2019Disposed Of

Narendra Singh Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 10 UK CK 0027

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 120(B), 420, 447, 452, 467, 468, 471, 504, 506, 511

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High Courts15 Oct 2019Disposed Of

Ezaz Alias Azad And Others Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 10 UK CK 0026

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4

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High Courts15 Oct 2019Disposed Of/ Allowed

Amarjeet Kaur & Another Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 10 UK CK 0025

Indian Penal Code, 1860 — Section 323, 420, 506Code Of Criminal Procedure, 1973 — Section 320, 482

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High Courts14 Oct 2019Allowed

Shankar Gahtori Vs Uttarakhand Transport Corporation And Others

Uttarakhand High Court · (2019) 10 UK CK 0024

Constitution Of India, 1950 — Article 226

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High Courts14 Oct 2019Disposed Of

Navneet Raturi & Others Vs Union Of India & Others

Uttarakhand High Court · (2019) 10 UK CK 0023

Constitution Of India, 1950 — Article 14, 16, 34(1)(d)

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High Courts14 Oct 2019Dismissed

Shri Mal Chand Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 10 UK CK 0022

Constitution Of India, 1950 — Article 226

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High Courts14 Oct 2019Dismissed

State Of Uttarakhand And Others Vs Kailash Singh Rawat And Others

Uttarakhand High Court · (2019) 10 UK CK 0021

Uttaranchal School Education Act, 2006 — Section 39(9)Uttar Pradesh Secondary Education Services Commission Rules, 1995 — Rule 14Constitution Of India, 1950 — Article 226

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High Courts14 Oct 2019Disposed Of

Madan Lal And Others Vs Oil And Natural Gas Corporation And Others

Uttarakhand High Court · (2019) 10 UK CK 0020

Indian Penal Code, 1860 — Section 11Constitution Of India, 1950 — Article 226

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High Courts14 Oct 2019Disposed Of/ Allowed

Ajeet Singh Dhanata Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2019) 10 UK CK 0019

Indian Penal Code, 1860 — Section 307, 406, 420, 468, 471, 504, 506Code Of Criminal Procedure, 1973 — Section 320, 482

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High Courts14 Oct 2019Disposed Of

Pahal Singh Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 10 UK CK 0018

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High Courts11 Oct 2019Allowed

Ramesh Chandra Sati And Others Vs Anand Chandra Pandey And Others

Uttarakhand High Court · (2019) 10 UK CK 0017

Land Revenue Act, 1901 — Section 34, 35, 40A, 210Code Of Civil Procedure, 1908 — Section 10, 151Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 216, 216(2)

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High Courts11 Oct 2019Disposed Of

Dhiraj Singh Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2019) 10 UK CK 0016

Constitution Of India, 1950 — Article 226

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High Courts10 Oct 2019Allowed

Nupur Singh @ Nupur Chauhan Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 10 UK CK 0015

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