COURT ARCHIVE

Uttarakhand High Court judgments, 2019

2,103 judgments · page 24 of 106

High Courts27 Sept 2019Dismissed

Prem Lata Baudai And Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 09 UK CK 0215

Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 5, 5(5A)(b)Constitution Of India, 1950 — Article 226

High Courts27 Sept 2019Disposed Of

Dinesh Singh Rana & Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 09 UK CK 0214

High Courts27 Sept 2019Dismissed

Bhanu Pratap Singh Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 09 UK CK 0213

Constitution Of India, 1950 — Article 226

High Courts27 Sept 2019Dismissed

Ajay Kumar Vs State Election Commission

Uttarakhand High Court · (2019) 09 UK CK 0212

Allahabad High Court Rules, 1952 — Rule 5Constitution Of India, 1950 — Article 141, 226, 243O(b)

High Courts27 Sept 2019Dismissed

Rakesh Arora And Another Vs M/s Hindustan Sales Haldwani

Uttarakhand High Court · (2019) 09 UK CK 0211

Code Of Criminal Procedure, 1973 — Section 200, 319, 482Negotiable Instruments Act, 1881 — Section 138, 141, 142, 142(1)(b)

High Courts27 Sept 2019Disposed Of

Ajay Singh Chauhan Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 09 UK CK 0210

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

High Courts27 Sept 2019Disposed Of

Yogesh Tondon Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 09 UK CK 0209

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 407

High Courts26 Sept 2019Allowed

Mujahid And Others Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 09 UK CK 0208

Indian Penal Code, 1860 — Section 34, 379, 411Code Of Criminal Procedure, 1973 — Section 207

High Courts26 Sept 2019Dismissed

Raghunath Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2019) 09 UK CK 0207

Code Of Criminal Procedure, 1973 — Section 313, 397, 401Negotiable Instruments Act, 1881 — Section 138

High Courts26 Sept 2019Dismissed

Mohd. Rizwan Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 09 UK CK 0206

Indian Penal Code, 1860 — Section 379, 411Code Of Criminal Procedure, 1973 — Section 207, 397, 401, 411

High Courts26 Sept 2019Dismissed

Pooran Singh & Others Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 09 UK CK 0205

Uttaranchal (The Uttar Pradesh Excise Act, 1910 — Section 60(2)

High Courts26 Sept 2019Dismissed

Vikash Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2019) 09 UK CK 0204

Indian Penal Code, 1860 — Section 363, 366A, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 309(2), 311, 397(2)

High Courts26 Sept 2019Dismissed

Gujarat State Disaster Management Authority Vs M/s Aska Equipments Ltd

Uttarakhand High Court · (2019) 09 UK CK 0203

Micro, Small And Medium Enterprises Development Act, 2006 — Section 2(n), 15, 17, 18, 19Arbitration And Conciliation Act, 1996 — Section 34

High Courts26 Sept 2019Disposed Of

Himalayiya Ayurvedic Medical College & Hospital Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 09 UK CK 0202

Uttarakhand Unaided Private Professional Education Institution (Regulation Of Admission And Fixation Of Fee) (Amendment) Act, 2018 — Section 13Uttaranchal Un-Aided Private Professional Education Institutions (Regulation Of Admission And Fixation Fee) Act, 2006 — Section 4(9), 4(10), 4(12), 4(13)

High Courts26 Sept 2019Dismissed

Rajkumar Vs Chief Engineer And Head Of The Department, Public Works Department And Others

Uttarakhand High Court · (2019) 09 UK CK 0201

Constitution Of India, 1950 — Article 226

High Courts26 Sept 2019Dismissed

Dr. Bhuwan Chandra Tewari Vs Bharat Petroleum Corporation Ltd.And Others

Uttarakhand High Court · (2019) 09 UK CK 0200

Constitution Of India, 1950 — Article 226

High Courts26 Sept 2019Disposed Of

M/s Sharma Brothers Vs Uttarakhand Krishi Utpadan Mandi Parishad & Others

Uttarakhand High Court · (2019) 09 UK CK 0199

High Courts26 Sept 2019Dismissed

Neha Bijalwan Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 09 UK CK 0198

Constitution Of India, 1950 — Article 226, 243O(b)

High Courts26 Sept 2019Disposed Of

Sandeep Yadav And Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 09 UK CK 0197

Code Of Criminal Procedure, 1973 — Section 161, 482Indian Penal Code, 1860 — Section 120B, 201, 365, 498ADowry Prohibition Act, 1961 — Section 3, 4

High Courts26 Sept 2019Disposed Of/ Allowed

Dinesh Sati & Others Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 09 UK CK 0196

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4