CourtKutchehry.com

COURT ARCHIVE

Uttarakhand High Court judgments, 2019

2,103 judgments · page 32 of 106

High Courts11 Sept 2019Dismissed

Roshni Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2019) 09 UK CK 0050

Code Of Criminal Procedure, 1973 — Section 125Hindu Marriage Act, 1955 — Section 9, 13(i)(ia)Protection Of Women From Domestic Violence Act, 2005 — Section 12
Read judgment
High Courts05 Sept 2019Disposed Of

Soban Singh And Others Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 09 UK CK 0042

Indian Penal Code, 1860 — Section 307, 324, 325, 504, 506Code Of Criminal Procedure, 1973 — Section 207, 313, 374Probation Of Offenders Act, 1958 — Section 3, 4
Read judgment
High Courts05 Sept 2019Allowed

Namrata Sen Vs Captain Saurabh Chauhan

Uttarakhand High Court · (2019) 09 UK CK 0041

Arbitration And Conciliation Act, 1996 — Section 8, 9, 11, 11(4), 11(5), 11(6), 11(6-A) 11(6-B), 11(8), 12, 16(2), 16(3), 17, 26, 34, 37, 37(1)(a)(b)(c), 37(2)(a)(b)Code Of Civil Procedure, 1908 — Section 115Constitution Of India, 1950 — Article 227
Read judgment
High Courts05 Sept 2019Allowed

Catalyst Advertising Media & Another Vs Nagar Nigam, Dehradun & Another

Uttarakhand High Court · (2019) 09 UK CK 0039

Uttar Pradesh Municipal Corporation Act, 1959 — Section 305, 306, 540, 541(48), 544Uttarakhand Nagar Nigam (Advertising Permission And Assessment And Collection Of Taxes Of Advertising) Rules, 2015 — Rule 3, 11, 28Uttarakhand Procurement Rules, 2008 — Rule 32
Read judgment