CourtKutchehry.com

COURT ARCHIVE

Uttarakhand High Court judgments, 2019

2,103 judgments · page 47 of 106

High Courts31 Jul 2019Dismissed

Sahenavaz And Others Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2019) 07 UK CK 0261

Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 162, 482Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 2(a), 2(b), 2(d), 3, 5, 6(1), 7, 8, 11Indian Penal Code, 1860 — Section 489B, 489C
Read judgment
High Courts30 Jul 2019Allowed

Satish Vs Daya Shankar

Uttarakhand High Court · (2019) 07 UK CK 0260

Provincial Small Cause Courts Act, 1887 — Section 23, 23(1)Transfer Of Property Act, 1882 — Section 53(A)Evidence Act, 1872 — Section 91, 92
Read judgment
High Courts30 Jul 2019Disposed Of

Hari Krishna Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 07 UK CK 0259

Indian Penal Code, 1860 — Section 332, 333, 353Code Of Criminal Procedure, 1973 — Section 207, 313Probation Of Offenders Act, 1958 — Section 3, 4
Read judgment
High Courts30 Jul 2019Dismissed

Kaushik Bisht Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 07 UK CK 0258

Code Of Criminal Procedure, 1973 — Section 311, 313Indian Penal Code, 1860 — Section 323, 366A, 376(2), 504, 506Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6, 16, 17, 21(1)
Read judgment
High Courts29 Jul 2019Dismissed

Gajendra Singh Kunwar Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 07 UK CK 0248

Indian Penal Code, 1860 — Section 34, 323, 325, 341, 409, 420, 468, 471, 504, 506Code Of Criminal Procedure, 1973 — Section 173, 173(1), 173(2), 173(3), 173(4), 173(5), 173(6), 173(7), 173(8), 200, 201, 202, 203, 204, 204, 205, 206, 207, 208, 209. 210Environment (Protection) Act, 1986 — Section 3(3)
Read judgment
High Courts29 Jul 2019Dismissed

Tungal & Others Vs Ramesh Chand Vaish & Others

Uttarakhand High Court · (2019) 07 UK CK 0247

Code Of Civil Procedure, 1908 — Section 11, 47, 96, Order 2 Rule 2, Order 9 Rule 13Uttar Pradesh Urban Areas Zamindari Abolition And Land Reforms Act, 1956 — Section 3, 3(1), 4, 4(2), 5, 5(2), 5(3), 8Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 209, 331
Read judgment
High Courts29 Jul 2019Allowed

Sate Sing Vs Roop Singh & Another

Uttarakhand High Court · (2019) 07 UK CK 0246

Delhi Rent Act, 1995 — Section 5(3), 5(11), 13, 15, 15AEvidence Act, 1872 — Section 116Code Of Civil Procedure, 1908 — Order 41 Rule 31 (d)
Read judgment