High Courts18 Sept 2019Dismissed
Charanjeet Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 09 UK CK 0112
Allahabad High Court Rules, 1952 — Rule 5Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Uttarakhand High Court judgments, 2019
2,103 judgments · page 29 of 106
High Courts18 Sept 2019Disposed Of
Gaurav And Others Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 09 UK CK 0111
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 147, 323, 325, 452, 504, 506
High Courts18 Sept 2019Disposed Of
Naresh Saini Alias Raju And Others Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 09 UK CK 0110
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 342, 452, 504, 506
High Courts18 Sept 2019Disposed Of
Rama Pant Vs D.S. Garbiyal
Uttarakhand High Court · (2019) 09 UK CK 0109
Nagar Palika Act, 1916 — Section 73, 73(1), 73(2)
High Courts18 Sept 2019Dismissed
Sajid S/o Mangta Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 09 UK CK 0108
Indian Penal Code, 1860 — Section 363, 366, 366A, 376Protection Of Children From Sexual Offences Act, 2012 — Section 4, 8, 18Code Of Criminal Procedure, 1973 — Section 164, 313
High Courts18 Sept 2019Dismissed
Lal Bahadur Kushwaha Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 09 UK CK 0107
Uttar Pradesh Panchayat Raj (Reservation And Allotments Of Seats And Offices) Rules, 1994 — Rule 4Constitution Of India, 1950 — Article 162, 226, 243D, 243(O)(b), 329(b)
High Courts18 Sept 2019Disposed Of/ Allowed
Puja Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 09 UK CK 0106
Indian Penal Code, 1860 — Section 406, 504Code Of Criminal Procedure, 1973 — Section 320, 482
High Courts17 Sept 2019Dismissed
Jitendra Sorari & Others Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 09 UK CK 0104
Code Of Criminal Procedure, 1973 — Section 227, 397, 397(2), 401, 482Indian Penal Code, 1860 — Section 34, 304, 330, 348Constitution Of India, 1950 — Article 226, 227
High Courts17 Sept 2019Dismissed
Mukesh Kumar And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 09 UK CK 0103
Immoral Traffic (Prevention) Act, 1956 — Section 5(d)Code Of Criminal Procedure, 1973 — Section 362, 397, 402, 482
High Courts17 Sept 2019Disposed Of
Neeraj Pal Singh Vs Jiya Singh
Uttarakhand High Court · (2019) 09 UK CK 0102
Hindu Marriage Act, 1955 — Section 13, 24
High Courts17 Sept 2019Dismissed
Praveen Singh And Others Vs Deepak Tiwari And Others
Uttarakhand High Court · (2019) 09 UK CK 0101
Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 143, 143(2), 229B, 333, 341Code Of Civil Procedure, 1908 — Section 151, Order 9 Rule 13Limitation Act, 1963 — Section 5, 14
High Courts17 Sept 2019Dismissed
M/s Shiv Transport Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 09 UK CK 0100
High Courts17 Sept 2019Allowed
Keshav Prasad Vs State And Ors
Uttarakhand High Court · (2019) 09 UK CK 0099
Uttarakhand Annual Transfer For Public Servants Act, 2017 — Section 18(4), 18(5)
High Courts17 Sept 2019Allowed
State Of Uttarakhand Vs Urmila Masih And Others
Uttarakhand High Court · (2019) 09 UK CK 0098
Maternity Benefits Act, 1961 — Section 2, 2(1), 2(1)(a), 3(e), 5A, 5B, 27, 27(1)Constitution Of India, 1950 — Article 37, 42
High Courts17 Sept 2019Disposed Of
State Of Uttarakhand And Others Vs Mamata Chauhan
Uttarakhand High Court · (2019) 09 UK CK 0097
High Courts17 Sept 2019Disposed Of
Krishna Devi And Others Vs State Of Uttarakhand And Anr
Uttarakhand High Court · (2019) 09 UK CK 0096
Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts17 Sept 2019Dismissed
Ramchander Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 09 UK CK 0095
Prevention Of Children From Sexual Offences Act, 2012 — Section 4, 6Code Of Criminal Procedure, 1973 — Section 164, 293, 313Indian Penal Code, 1860 — Section 376
High Courts17 Sept 2019Allowed
Pankaj Kumar Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 09 UK CK 0094
Indian Penal Code, 1860 — Section 120B, 408, 409, 420Prevention Of Corruption Act, 1988 — Section 13(1), 13(2)Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995 — Section 63
High Courts16 Sept 2019Disposed Of
In Re, In The Matter Of Mining Lease In River Ravasan For Commercialization Of Minor Minerals Through Auction On The Count Of Natural Calamity In Against The Disaster Mitigation Management And Prevention Act, 2005 Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 09 UK CK 0093
High Courts16 Sept 2019Disposed Of
Vineet Saini Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 09 UK CK 0092
Indian Penal Code, 1860 — Section 304BJuvenile Justice Act, 2015 — Section 12