High Courts30 Aug 2019Disposed Of
Bhagwati Dhapola & Ors Vs State Of Uttarakhand & Ors
Uttarakhand High Court · (2019) 08 UK CK 0230
COURT ARCHIVE
Uttarakhand High Court judgments, 2019
2,103 judgments · page 35 of 106
High Courts30 Aug 2019Disposed Of
Pradeep Kumar Sah Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 08 UK CK 0229
High Courts30 Aug 2019Allowed
Nandalal Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 08 UK CK 0228
Code Of Criminal Procedure, 1973 — Section 125, 156(3), 482Indian Penal Code, 1860 — Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts30 Aug 2019Dismissed
Naresh Tewari And Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 08 UK CK 0227
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 147, 148, 452, 323, 506Constitution Of India, 1950 — Article 226
High Courts30 Aug 2019Disposed Of
Manoj Sharma & Others Vs Central Bureau Of Investigation And Another
Uttarakhand High Court · (2019) 08 UK CK 0226
Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 173(2), 197, 228, 482Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)Indian Penal Code, 1860 — Section 120A, 120B, 420, 468, 471
High Courts30 Aug 2019Dismissed
Roshani Devi Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2019) 08 UK CK 0225
Code Of Criminal Procedure, 1973 — Section 145, 145(1), 147, 147(1), 147(3), 482
High Courts29 Aug 2019Partly Allowed
Ramesh Mishra Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 08 UK CK 0224
Indian Penal Code, 1860 — Section 304, 374Code Of Criminal Procedure, 1973 — Section 207, 313Probation Of Offenders Act, 1958 — Section 3, 4
High Courts29 Aug 2019Allowed
Shambhu Nath Sharma Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 08 UK CK 0223
Uttar Pradesh Urban Planning And Development Act, 1973 — Section 2(f), 3, 14, 16, 15, 26, 26(1), 26(2), 26(3), 27, 28, 28(1), 28(4), 31, 40, 49Uttar Pradesh Municipal Corporation, 1959 — Section 504, 505, 506, 507, 508, 509, 510, 512, 513, 514Constitution Of India, 1950 — Article 243W
High Courts29 Aug 2019Disposed Of
Monika Belwal Vs Raman Chandra Budhalakoti & Others
Uttarakhand High Court · (2019) 08 UK CK 0222
Code Of Civil Procedure, 1908 — Section 115, Order 43 Rule 1(a)Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 143, 144, 331, 331A
High Courts29 Aug 2019Dismissed
Raj Kumar Lyall Vs Manisha Lyall
Uttarakhand High Court · (2019) 08 UK CK 0221
Indian Divorce Act, 1869 — Section 10Code Of Civil Procedure, 1908 — Order 6 Rule 17
High Courts29 Aug 2019Partly Allowed
Subhash Chandra Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 08 UK CK 0220
Indian Stamp Act, 1899 — Section 2(14), 47A, 56
High Courts29 Aug 2019Disposed Of
Rajkumar Vs Chief Engineer And Head Of Department, Public Works Department, Dehradun & Others
Uttarakhand High Court · (2019) 08 UK CK 0219
High Courts29 Aug 2019Dismissed
Virendra Kumar Verma Vs Public Services Tribunal Uttarakhand And Others
Uttarakhand High Court · (2019) 08 UK CK 0218
Constitution Of India, 1950 — Article 226
High Courts29 Aug 2019Dismissed
Anil Kumar Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 08 UK CK 0217
Uttar Pradesh Public Service (Reservation For Physically Handicapped, Dependents Of Freedom Fighters And Ex Servicemen) Act, 1993 — Section 2(b)(ii), 2(d)
High Courts29 Aug 2019Disposed Of
Kheem Singh Jeena Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 08 UK CK 0216
Uttar Pradesh Excise Act, 1910 — Section 11, 11(1)
High Courts29 Aug 2019Dismissed
Kamal Singh Rana Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 08 UK CK 0215
Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 120B, 420, 504, 506Negotiable Instruments Act, 1881 — Section 138
High Courts29 Aug 2019Dismissed
State Of Uttaranchal Vs Mahesh Chandra
Uttarakhand High Court · (2019) 08 UK CK 0214
Code Of Criminal Procedure, 1973 — Section 313, 378(3)Narcotic Drugs And Psychotropic Substances Act, 1985, — Section 8, 20, 50, 50(1), 52(a), 53, 54
High Courts29 Aug 2019Disposed Of
D.K. Joshi Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 08 UK CK 0213
Uttar Pradesh Excise Act, 1910 — Section 7, 17, 18, 20, 21, 24, 35, 37A, 37A(1), 37A(3), 37A(4), 40, 41Constitution Of India, 1950 — Article 47, 226
High Courts29 Aug 2019Allowed
Meharban Singh & Others Vs Divisional Manager National Insurance Company & Ors
Uttarakhand High Court · (2019) 08 UK CK 0212
High Courts28 Aug 2019Dismissed
Arun Kumar Sharma Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 08 UK CK 0211
Indian Penal Code, 1860 — Section 120B, 420, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)Information Technology Act, 2000 — Section 66