COURT ARCHIVE

Uttarakhand High Court judgments, 2019

2,103 judgments · page 3 of 106

High Courts12 Dec 2019Disposed Of

Chandan Singh & Others Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 12 UK CK 0080

Indian Penal Code, 1860 — Section 323, 504Scheduled Caste And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x), 3(1)(xi)Probation Of Offenders Act, 1958 — Section 3, 4, 12
High Courts12 Dec 2019Allowed

Archana Vs Satyapal Singh

Uttarakhand High Court · (2019) 12 UK CK 0078

Family Courts Act, 1984 — Section 19Guardians And Wards Act, 1890 — Section 7, 10Hindu Marriage Act, 1955 — Section 26
High Courts11 Dec 2019Allowed

Razia Vs Sameer

Uttarakhand High Court · (2019) 12 UK CK 0072

Dissolution Of Muslim Marriage Act, 1939 — Section 2, 3