High Courts12 Sept 2019
Roopam Singh Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 09 UK CK 0071
Indian Penal Code, 1860 — Section 323, 406, 498A, 504, 506, 520Dowry Prohibition Act, 1961 — Section 3, 4
COURT ARCHIVE
Uttarakhand High Court judgments, 2019
2,103 judgments · page 31 of 106
High Courts12 Sept 2019Dismissed
Sumit Singh Panwar Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 09 UK CK 0070
Code Of Criminal Procedure, 1973 — Section 319, 319(2), 376, 376(ka)(kha), 397, 401Protection Of Children From Sexual Offences Act, 2012 — Section 5(da), 5(tha), 6Indian Penal Code, 1860 — Section 376(2)(jha)
High Courts12 Sept 2019Dismissed
New India Assurance Company Limited Vs Resham Shukla & Others
Uttarakhand High Court · (2019) 09 UK CK 0069
High Courts12 Sept 2019Dismissed
Subhash Kapoor (Dead) Vs Rohit Hari
Uttarakhand High Court · (2019) 09 UK CK 0068
Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 21(1)(a)
High Courts12 Sept 2019Allowed
Kalpana Vs Mohd. Sarfaraj
Uttarakhand High Court · (2019) 09 UK CK 0067
Uttar Pradesh Panchayat Raj Act, 1947 — Section 12, 12C, 12C(1), 12C(1)(6), 12(6), 15, 43Code Of Civil Procedure, 1908 — Section 115Constitution Of India, 1950 — Article 227
High Courts12 Sept 2019Allowed
Pramod Kumar Vs Suchit Kumar & Others
Uttarakhand High Court · (2019) 09 UK CK 0066
Code Of Civil Procedure, 1908 — Section 92
High Courts12 Sept 2019Disposed Of
Ram Narayan Vs Sunil Kandwal & Another
Uttarakhand High Court · (2019) 09 UK CK 0065
Code Of Civil Procedure, 1908 — Order 6 Rule 17, Order 22 Rule 3, Order 22 Rule 5, Order 43 Rule 1(r)
High Courts12 Sept 2019Allowed
Ashad Singh Vs Directorate, Rehabilitation Tehri Dam Project & Others
Uttarakhand High Court · (2019) 09 UK CK 0064
High Courts12 Sept 2019Allowed
Laxmi Devi Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 09 UK CK 0063
High Courts12 Sept 2019Allowed
Ajay Kumar & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 09 UK CK 0062
High Courts12 Sept 2019Dismissed
Anil Kumar Arya & Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 09 UK CK 0061
Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 2(b)(iii), 4(1)Companies Act, 1956 — Section 3Constitution Of India, 1950 — Article 226
High Courts12 Sept 2019Dismissed
Hukum Singh Negi Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 09 UK CK 0060
Constitution Of India, 1950 — Article 14, 16, 39(d)
High Courts12 Sept 2019Allowed
Geetika Vs State Of Uttarakhand & Anr
Uttarakhand High Court · (2019) 09 UK CK 0059
Uttarakhand Annual Transfer For Public Servants Act, 2017 — Section 18(4), 18(5)
High Courts12 Sept 2019Dismissed
Dr Narendra Swarup Bhatnagar Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 09 UK CK 0058
Societies Registration Act, 1860 — Section 25(2)
High Courts12 Sept 2019Disposed Of
Yogendra @ Yogi Jat And Others Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 09 UK CK 0057
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 147, 323, 354B, 504, 506
High Courts12 Sept 2019Disposed Of
State Of Uttarakhand Vs Anil Kumar And Others
Uttarakhand High Court · (2019) 09 UK CK 0056
High Courts12 Sept 2019Dismissed
State Of Uttarakhand Vs Jiwan Chand Pandey
Uttarakhand High Court · (2019) 09 UK CK 0055
Indian Penal Code, 1860 — Section 409, 468, 471Code Of Criminal Procedure, 1973 — Section 313
High Courts12 Sept 2019Dismissed
Vipin Tomar Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 09 UK CK 0054
High Courts12 Sept 2019Disposed Of
Ravindra Jugran Vs State Election Commission And Another
Uttarakhand High Court · (2019) 09 UK CK 0053
Constitution Of India, 1950 — Article 226, 243C, 243C(2), 243C(3), 243K, 243K(4), 243ZA, 324
High Courts12 Sept 2019Disposed Of/ Allowed
Khajan Singh Bisht Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 09 UK CK 0052
Indian Penal Code, 1860 — Section 120B, 420, 427Code Of Criminal Procedure, 1973 — Section 320, 482