High Courts25 Sept 2019Disposed Of/ Allowed
Umesh Dalakoti & Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 09 UK CK 0173
Indian Penal Code, 1860 — Section 420Code Of Criminal Procedure, 1973 — Section 320, 482
COURT ARCHIVE
Uttarakhand High Court judgments, 2019
2,103 judgments · page 26 of 106
High Courts24 Sept 2019Allowed
Abhishek Tiwari @ Kishmish Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 09 UK CK 0172
Indian Penal Code, 1860 — Section 34, 302, 376, 376DCode Of Criminal Procedure, 1973 — Section 313, 437A
High Courts24 Sept 2019Partly Allowed
Uttarakhand State Road Transport Corporation Vs Pallavi Sharma & Others
Uttarakhand High Court · (2019) 09 UK CK 0171
High Courts24 Sept 2019Dismissed
Rajendra Prasad Ojha And Others Vs Harish Kumar And Others
Uttarakhand High Court · (2019) 09 UK CK 0170
Code Of Civil Procedure, 1908 — Section 47, Order 32 Rule 3, Order 32 Rule 3A
High Courts24 Sept 2019
Asha Giri & Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 09 UK CK 0169
Uttarakhand Panchayati Raj Act, 2016 — Section 9(8)
High Courts24 Sept 2019Dismissed
State Of Uttarakhand And Others Vs New India Assurance Company Limited
Uttarakhand High Court · (2019) 09 UK CK 0168
High Courts24 Sept 2019Dismissed
Sita Devi & Others Vs Union Of India And Others
Uttarakhand High Court · (2019) 09 UK CK 0167
National Highways Act, 1956 — Section 3DConstitution Of India, 1950 — Article 226, 300A
High Courts23 Sept 2019Dismissed
Union Of India And Another Vs Rajendra Singh Negi And Another
Uttarakhand High Court · (2019) 09 UK CK 0166
Land Aquisition Act, 1894 — Section 18, 53, 54Code Of Civil Procedure, 1908 — Section 96, 151, 152, 153A, Order 6 Rule 11, Order 6 Rule 17, Order 41 Rule 11Constitution Of India, 1950 — Article 227
High Courts23 Sept 2019Partly Allowed
Jaiveer & Others Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 09 UK CK 0165
Indian Penal Code, 1860 — Section 34, 323, 324, 385, 436, 452Code Of Criminal Procedure, 1973 — Section 313
High Courts23 Sept 2019Dismissed
Madan Bhandari Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 09 UK CK 0164
Prevention Of Food Adulteration Act, 1954 — Section 7, 7(1), 7(16), 10(7), 13(2), 16, 16(1)(a)(i)Code Of Criminal Procedure, 1973 — Section 244Food Adulteration Rules, 1955 — Rule 7(i)(v), 23, 28, 44(1)
High Courts23 Sept 2019Partly Allowed
Kishori Vs R.K. Agarwal And Others
Uttarakhand High Court · (2019) 09 UK CK 0163
High Courts23 Sept 2019Dismissed
M/s Dalip Singh Adhikari Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2019) 09 UK CK 0162
Arbitration And Conciliation Act, 1996 — Section 2(1)(e)(i), 17, 37, 37(2), 37(3), 49, 50, Rule 17Commercial Courts Act, 2015 — Section 8, 10(3), 13, 13(1)Code Of Civil Procedure, 1908 — Order 43
High Courts23 Sept 2019Dismissed
Prem Singh (Since Deceased) Vs Commissioner Of Stamps, State Of Uttarakhand, Dehradun And Another
Uttarakhand High Court · (2019) 09 UK CK 0161
High Courts23 Sept 2019Allowed
Minu Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 09 UK CK 0160
Child Labour (Prohibition & Regulation) Act, 1986 — Section 14Factories Act, 1948 — Section 2(cb), 87
High Courts23 Sept 2019Allowed
Yusuf Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 09 UK CK 0159
Child Labour (Prohibition & Regulation) Act, 1986 — Section 14Factories Act, 1948 — Section 2(cb), 87
High Courts23 Sept 2019Disposed Of
Madho Ram Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2019) 09 UK CK 0158
High Courts23 Sept 2019Dismissed
Committee Of Management Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 09 UK CK 0157
Uttaranchal School Education Act, 2006 — Section 38(3)(b), 39(3)(a)Uttar Pradesh General Clauses Act, 1904 — Section 16
High Courts23 Sept 2019Dismissed
M/s. Jai Gopal Associates Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 09 UK CK 0156
High Courts23 Sept 2019Dismissed
Prateek Agarwal Vs District Magistrate And Others
Uttarakhand High Court · (2019) 09 UK CK 0155
Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(8), 14Transfer Of Property Act, 1882 — Section 60Constitution Of India, 1950 — Article 226
High Courts23 Sept 2019Dismissed
Vinod Kumar Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 09 UK CK 0154
Indian Penal Code, 1860 — Section 307, 323, 324, 325, 452, 504, 506Code Of Criminal Procedure, 1973 — Section 323