High Courts29 Jul 2019Dismissed
Arvind Lal Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 07 UK CK 0243
Uttarakhand School Education Act, 2006 — Section 36(10)Allahabad High Court Rules, 1952 — Rule 5
COURT ARCHIVE
Uttarakhand High Court judgments, 2019
2,103 judgments · page 48 of 106
High Courts29 Jul 2019Disposed Of
Karnail Singh Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2019) 07 UK CK 0242
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 504, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(X)
High Courts29 Jul 2019Disposed Of
Kamal Joshi Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 07 UK CK 0241
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 420, 468, 471
High Courts29 Jul 2019Disposed Of
Chandra Pandit @ Aaliya Ansari And Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 07 UK CK 0240
High Courts29 Jul 2019Disposed Of
Kunwar Parnav Singh Champion Vs Union Of India And Others
Uttarakhand High Court · (2019) 07 UK CK 0239
Constitution Of India, 1950 — Article 21
High Courts26 Jul 2019Dismissed
Santosh Sawhney (Dead) Through legal Representatives Vs Sukhdev Minhas
Uttarakhand High Court · (2019) 07 UK CK 0238
Provincial Small Cause Courts Act, 1887 — Section 25Evidence Act, 1872 — Section 116Code Of Civil Procedure, 1908 — Order 2 Rule 2, Order 6 Rule 17
High Courts26 Jul 2019Allowed
Nagender Singh @ Negi Singh & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 07 UK CK 0237
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8/20(b)(ii)(B)/, 8/ 20(b)(ii)(C), 50, 52(a)Code Of Criminal Procedure, 1973 — Section 313
High Courts26 Jul 2019Dismissed
Km. Anju Rekhi Vs Smt. Sunita Rekhi & Others
Uttarakhand High Court · (2019) 07 UK CK 0236
Indian Partnership Act, 1932 — Section 45, 46. 47, 48, 49, 50, 51, 52, 53, 55Evidence Act, 1872 — Section 68, 90Specific Relief Act, 1963 — Section 34
High Courts26 Jul 2019Dismissed
Jai Bhagwani Gupta Vs Madan Lal
Uttarakhand High Court · (2019) 07 UK CK 0234
Code Of Civil Procedure, 1908 — Section 146, Order 22 Rule 3, Order 22 4, Order 22 Rule 12Evidence Act, 1872 — Section 41Indian Succession Act, 1925 — Section 63(1)(c)
High Courts26 Jul 2019Allowed
Mohan Lal Vasudev Vs Sardar Jasbir Singh
Uttarakhand High Court · (2019) 07 UK CK 0233
Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 21(1)(a)
High Courts26 Jul 2019Allowed
Ayub Ali Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 07 UK CK 0232
Uttar Pradesh Land Revenue Act, 1901 — Section 28, 201, 210Uttar Pradesh Consolidation Of Holdings Act, 1953 — Section 53
High Courts26 Jul 2019Disposed Of
Gajendra Singh Vs Doon University Dehradun & Another
Uttarakhand High Court · (2019) 07 UK CK 0231
High Courts26 Jul 2019Disposed Of
Dharmaveer Singh Vs Registrar Firms Societies And Chits Uttarakhand Dehradun And Others
Uttarakhand High Court · (2019) 07 UK CK 0230
Societies Registration Act, 1860 — Section 25, 25(1)Constitution Of India, 1950 — Article 226, 227
High Courts26 Jul 2019Dismissed
Naida Akhtar And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 07 UK CK 0229
Societies Registration Act, 1860 — Section 25, 25(1), 25(2)Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)Allahabad High Court Rules, 1952 — Rule 5
High Courts26 Jul 2019Dismissed
M/s Kapoor Infrastructure Pvt. Ltd Vs Chief Engineer And Others
Uttarakhand High Court · (2019) 07 UK CK 0228
High Courts26 Jul 2019Dismissed
Sitapur Eye Hospital Trust Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 07 UK CK 0227
Uttar Pradesh Land Revenue Act, 1901 — Section 41, 41(1), 41(2)Code Of Criminal Procedure, 1973 — Section 154Constitution Of India, 1950 — Article 226
High Courts26 Jul 2019Allowed
Ravindra Nath Rai & Another Vs Rakesh Kumar
Uttarakhand High Court · (2019) 07 UK CK 0226
Code Of Criminal Procedure, 1973 — Section 156(3), 200, 202, 482Indian Penal Code, 1860 — Section 323, 324, 452, 504, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts26 Jul 2019Allowed
Gaurav Parashar & Others Vs Jagdish Chandra Joshi
Uttarakhand High Court · (2019) 07 UK CK 0225
Code Of Criminal Procedure, 1973 — Section 133, 156(3), 200, 202, 482Indian Penal Code, 1860 — Section 420, 506
High Courts26 Jul 2019Allowed/Dismissed
Bhushan Lal & Others Vs State Of Uttarakhand & Anr
Uttarakhand High Court · (2019) 07 UK CK 0224
Indian Penal Code, 1860 — Section 323, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 156(3), 200, 202, 482
High Courts26 Jul 2019Allowed/Disposed Of
Sunita & Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 07 UK CK 0223
Indian Penal Code, 1860 — Section 147, 148, 323, 354, 427, 504, 506Code Of Criminal Procedure, 1973 — Section 320, 482