COURT ARCHIVE

Uttarakhand High Court judgments, 2019

2,103 judgments · page 33 of 106

High Courts03 Sept 2019Disposed Of

Milakh Raj & Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 09 UK CK 0018

Mines And Minerals (Development And Regulation) Act, 1957 — Section 21(2), 21(5)Uttarakhand Minerals (Prevention Of Illegal Mining, Transportation And Storage) Rules, 2005 — Rule 13(2)(B), 13(h)(1), 13(2)(h)(2)
High Courts02 Sept 2019Disposed Of

Anurag Shankhdhar Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 09 UK CK 0016

Indian Penal Code, 1860 — Section 120B, 409, 420Prevention Of Corruption Act, 1988 — Section 13(1)ACode Of Criminal Procedure, 1973 — Section 164
High Courts02 Sept 2019Dismissed

Akhil Kumar Agarwal & Others Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 09 UK CK 0015

Indian Penal Code, 1860 — Section 34, 43, 120B, 201, 302, 364A, 414Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 3, 25, 26, 27, 45A, 59, 62, 63, 65, 65A, 65B, 65B(h), 65B(2), 65B(4), 106
High Courts02 Sept 2019Dismissed

Pradeep Kumar Vs Kamal Kant & Others

Uttarakhand High Court · (2019) 09 UK CK 0012

Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 229BLimitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Order 6 Rule 17, Order 9 Rule 13