COURT ARCHIVE

Uttarakhand High Court judgments, 2019

2,103 judgments · page 45 of 106

High Courts05 Aug 2019Allowed

Saraswati Shiksha Samiti Vs Ranjay Pratap And Others

Uttarakhand High Court · (2019) 08 UK CK 0030

Court Fees And Suit Valuation Act, 1870 — Section 3, 7, 7(iv-A)Suits Valuation Act, 1887 — Section 3, 4Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 143

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High Courts05 Aug 2019Disposed Of

Mahendra CIE Shramik Sangthan & Another Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 08 UK CK 0029

Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(l), 6E, 6FUttar Pradesh Industrial Disputes Rules, 1957 — Rule 29, 29(1), 29(2), 29(3), 29(4), 29(5)

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High Courts05 Aug 2019Allowed

Pushkar Singh Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 08 UK CK 0028

Uttar Pradesh State Reorganization Act, 2000 — Section 2Uttarakhand Government Department Driver Services Rules, 2003 — Rule 7, 11Constitution Of India, 1950 — Article 226

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High Courts05 Aug 2019Dismissed

Santosh Gaurav Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 08 UK CK 0027

Constitution Of India, 1950 — Article 226

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High Courts05 Aug 2019Disposed Of

Dimple Digvijay Singh Panwar And Others Vs State Of Uttarakhand And Anr

Uttarakhand High Court · (2019) 08 UK CK 0026

Code Of Criminal Procedure, 1973 — Section 198, 482Indian Penal Code, 1860 — Section 120B, 376, 420, 467, 468, 471, 494, 495, 497, 498

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High Courts05 Aug 2019Disposed Of

Sri Ganga Mandir And Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 08 UK CK 0025

Uttar Pradesh Urban Planning And Development Act, 1973 — Section 27Constitution Of India, 1950 — Article 226

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High Courts02 Aug 2019Disposed Of

Ankit Gupta Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 08 UK CK 0024

Code Of Criminal Procedure, 1973 — Section 125, 125(2)

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High Courts02 Aug 2019Dismissed

Kirti Bhushan Mishra Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2019) 08 UK CK 0023

Code Of Criminal Procedure, 1973 — Section 125, 172, 178, 193, 195, 195(1), 195(1)(b), 195(1)(b)(2), 340, 340(1), 341, 343(2), 482Indian Penal Code, 1860 — Section 193

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High Courts02 Aug 2019Dismissed

Nasir Vs Manju & Others

Uttarakhand High Court · (2019) 08 UK CK 0022

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High Courts02 Aug 2019Dismissed

Cholamandalam M.S. General Insurance Company Limited Vs Hanifa & Others

Uttarakhand High Court · (2019) 08 UK CK 0021

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High Courts02 Aug 2019Dismissed

Mahender Singh Vs Deputy Director Consolidation, Haridwar & Others

Uttarakhand High Court · (2019) 08 UK CK 0020

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High Courts02 Aug 2019Allowed

Shaqoor Vs Khursheed & Another

Uttarakhand High Court · (2019) 08 UK CK 0019

Uttar Pradesh Consolidation Of Holdings Act, 1953 — Section 4, 4(1), 4(2), 5, 5(2), 5(2)(a)Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 209

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High Courts02 Aug 2019Dismissed

Vimal Kumar Dhaundiyal And Others Vs Raj Kumar And Others

Uttarakhand High Court · (2019) 08 UK CK 0018

Code Of Civil Procedure, 1908 — Section 47Zamindari Abolition And Land Reforms Act, 1950 — Section 331

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High Courts02 Aug 2019Disposed Of

Graphic Era (Deemed To Be University) Vs Union Of India & Anr

Uttarakhand High Court · (2019) 08 UK CK 0017

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High Courts02 Aug 2019Dismissed

Manvendra Singh & Others Vs Avtar Singh And Others

Uttarakhand High Court · (2019) 08 UK CK 0016

Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 3(14), 129, 133A, 331Specific Relief Act, 1963 — Section 41Reorganization Act, 1939 — Section 86

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High Courts02 Aug 2019Dismissed

Director, BT Kumaon Institute Of Technology Dwarahat & Another Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 08 UK CK 0015

Constitution Of India, 1950 — Article 226

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High Courts02 Aug 2019Dismissed

Meenu Agarwal Vs District Magistrate Pauri Gharwal And Others

Uttarakhand High Court · (2019) 08 UK CK 0014

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 14, 17, 17(1)Constitution Of India, 1950 — Article 226

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High Courts02 Aug 2019Disposed Of

Mohd. Saddiq And Another Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 08 UK CK 0013

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4

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High Courts02 Aug 2019Disposed Of

Gursewak Singh Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 08 UK CK 0012

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 308, 323, 452, 504, 506

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High Courts01 Aug 2019Disposed Of

Harkesh Singh And Ors Vs State Of Uttarakhand And Ors

Uttarakhand High Court · (2019) 08 UK CK 0011

Indian Penal Code, 1860 — Section 379, 435, 427, 504, 506Scheduled Castes And the Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)Code Of Criminal Procedure, 1973 — Section 156(3), 313

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