High Courts14 Aug 2019Dismissed
Rajeev Ghai Vs Shailendra Ghai & Others
Uttarakhand High Court · (2019) 08 UK CK 0110
Uttar Pradesh Land Revenue Act, 1901 — Section 201, 219Constitution Of India, 1950 — Article 227
COURT ARCHIVE
Uttarakhand High Court judgments, 2019
2,103 judgments · page 41 of 106
High Courts14 Aug 2019Dismissed
Shailendra Singh @ Chhinda And Others Vs Ravi Kumar
Uttarakhand High Court · (2019) 08 UK CK 0109
Transfer Of Property Act, 1882 — Section 3, 53A, 54Indian Easements Act, 1882 — Section 52, 60Indian Registration Act, 1908 — Section 17, 17(1A), 30(2), 49, 51, 55
High Courts14 Aug 2019Disposed Of
Harpal Singh And Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 08 UK CK 0108
Constitution Of India, 1950 — Article 226
High Courts14 Aug 2019Disposed Of
Yogehesh Joshi Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 08 UK CK 0107
Code Of Criminal Procedure, 1973 — Section 320, 482
High Courts13 Aug 2019Dismissed
Mukul Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2019) 08 UK CK 0106
Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12, 53Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 302, 504, 506Code Of Criminal Procedure, 1973 — Section 156(3)
High Courts13 Aug 2019Dismissed
Munfait Vs Oriental Insurance Co. & Others
Uttarakhand High Court · (2019) 08 UK CK 0105
Motor Vehicles Act, 1988 — Section 2(14), 2(44), 2(46), 173
High Courts13 Aug 2019Allowed
Shariff Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 08 UK CK 0104
Child Labour (Prohibition & Regulation) Act, 1986 — Section 14, 17Factories Act, 1948 — Section 2(cb), 87
High Courts13 Aug 2019Allowed
Dilip Singh Shekhawat Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 08 UK CK 0103
Code Of Criminal Procedure, 1973 — Section 161, 482Indian Penal Code, 1860 — Section 34, 306, 376, 376(2)(b), 420, 504, 506Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts13 Aug 2019Allowed
Chandan Singh & Others Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 08 UK CK 0102
Indian Penal Code, 1860 — Section 34, 302, 307, 326Code Of Criminal Procedure, 1973 — Section 313
High Courts09 Aug 2019Partly Allowed
Sanju @ Sandeep Tamta Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 08 UK CK 0101
Indian Penal Code, 1860 — Section 363, 366, 376Prevention Of Children From Sexual Advances Act, 2012 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 313
High Courts09 Aug 2019Allowed
Subhash Chandra Gupta Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2019) 08 UK CK 0100
Code Of Criminal Procedure, 1973 — Section 156(3), 197, 227, 397, 401, 482Limitation Act, 1963 — Section 14Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act Of 1989 — Section 3(ix)
High Courts09 Aug 2019Allowed
Darshan Singh & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 08 UK CK 0099
Indian Penal Code, 1860 — Section 323, 325Code Of Criminal Procedure, 1973 — Section 320
High Courts09 Aug 2019Dismissed
Nashruddin & Others Vs Naushad Ali & Others
Uttarakhand High Court · (2019) 08 UK CK 0098
Negotiable Instruments Act, 1881 — Section 137, 138, 143A, 143A(6), 148, 357Code Of Criminal Procedure, 1973 — Section 357, 357(4)
High Courts09 Aug 2019Disposed Of
Indian Analytical Laboratories Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 08 UK CK 0097
High Courts09 Aug 2019Allowed
Rafeeq Ahmad Siddiqui Vs Vijay Singh Pundeer & Others
Uttarakhand High Court · (2019) 08 UK CK 0096
Code Of Criminal Procedure, 1973 — Section 133, 133(2)
High Courts09 Aug 2019Dismissed
Arvind Kumar Satvaria And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 08 UK CK 0095
Code Of Civil Procedure, 1908 — Order 47 Rule 1Constitution Of India, 1950 — Article 226
High Courts09 Aug 2019Dismissed
Bhanu Pratap Singh Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 08 UK CK 0094
Uttar Pradesh Irrigation Department Regularization Of Part-Time Tube –Well Operators On The Post Of Tube-Well Operator Rules, 1996 — Rule 4Constitution Of India, 1950 — Article 226
High Courts09 Aug 2019Allowed
Swatantra Kumar Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 08 UK CK 0093
Code Of Criminal Procedure, 1973 — Section 156(3), 482, Order 8 Rule 6AIndian Penal Code, 1860 — Section 341, 342, 352, 357, 427, 451, 457, 504, 506
High Courts09 Aug 2019Allowed
Harsh Raj Chadha & Another Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 08 UK CK 0092
Code Of Criminal Procedure, 1973 — Section 340, 482, Order 39 Rule 2 (A)Indian Penal Code, 1860 — Section 120B, 406, 415, 420, 466, 467, 468, 471Transfer Of Property Act, 1882 — Section 52
High Courts09 Aug 2019Allowed
Chatar Singh Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 08 UK CK 0091
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 419, 420, 467, 468, 471, 506