COURT ARCHIVE

Uttarakhand High Court judgments, 2019

2,103 judgments · page 5 of 106

High Courts10 Dec 2019Dismissed

Urban Co-Operative Bank Ltd Vs Syndicate Bank Through Its Regional Manager & Others

Uttarakhand High Court · (2019) 12 UK CK 0049

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17

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High Courts10 Dec 2019Dismissed

General Manager, Bajaj Motors Limited Vs Bajaj Motors Karmkar Union And Others

Uttarakhand High Court · (2019) 12 UK CK 0048

Trade Unions Act, 1926 — Section 2(g), 4, 4(1), 4(2), 5, 5(1), 5(1)(a), 5(1)(b), 5(1)(c), 6, 8, 9, 11, 11(1), 11(4)Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(h), 2(z)Allahabad High Court Rules, 1952 — Rule 5

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High Courts10 Dec 2019Dismissed

M/s Acoustic Arts Pvt. Ltd Vs Indian Institute Of Technology Roorkee & Others

Uttarakhand High Court · (2019) 12 UK CK 0047

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High Courts10 Dec 2019Disposed Of

Fareed And Others Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 12 UK CK 0046

Code Of Criminal Procedure, 1973 — Section 320, 320(5), 482Indian Penal Code, 1860 — Section 147, 148, 149, 324, 325, 452, 504, 506

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High Courts10 Dec 2019Disposed Of

Sultan Bharti Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 12 UK CK 0045

Code Of Criminal Procedure, 1973 — Section 320, 320(5), 482Indian Penal Code, 1860 — Section 147, 148, 149, 324, 325, 452, 504, 506

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High Courts10 Dec 2019Disposed Of

Mohd. Ajeem Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 12 UK CK 0044

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 326, 504, 506

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High Courts10 Dec 2019Disposed Of

Rinku Chawla Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 12 UK CK 0043

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 Courts10 Dec 2019Allowed

Yashpal Ghai And Others Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 12 UK CK 0042

Code Of Criminal Procedure, 1973 — Section 321, 482Indian Penal Code, 1860 — Section 147, 332, 341, 353, 436, 504, 506, 511Criminal Law Amendment Act, 1932 — Section 7

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High Courts09 Dec 2019Partly Allowed

Jasprit Kaur And Others Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2019) 12 UK CK 0041

Hindu Marriage Act, 1955 — Section 13, 25Code Of Criminal Procedure, 1973 — Section 125, 125(1)

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High Courts09 Dec 2019Allowed

State Of Uttarakhand & Others Vs Ravisha Choudhary

Uttarakhand High Court · (2019) 12 UK CK 0040

Constitution Of India, 1950 — Article 226

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High Courts09 Dec 2019Dismissed

Jitendra Alias Pintu Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 12 UK CK 0039

Code Of Criminal Procedure, 1973 — Section 156(3), 190(1)(b), 216, 482Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8, 9, 10Indian Penal Code, 1860 — Section 323, 325, 354, 354(b), 376, 395, 397, 427, 452, 504, 506, 511

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High Courts07 Dec 2019Disposed Of

Amrita Singh Alias Amrita Kaur Vs Ex Brigadier Jasbir Singh And Others

Uttarakhand High Court · (2019) 12 UK CK 0038

Uttar Pradesh Land Revenue Act, 1901 — Section 4(8), 4(9), 12, 33A, 34, 35, 210, 219Constitution Of India, 1950 — Article 226

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High Courts07 Dec 2019Disposed Of

Amrish Kumar Agrawal Vs Bar Council Of Uttarakhand And Another

Uttarakhand High Court · (2019) 12 UK CK 0037

Advocates Welfare Fund Act, 2001 — Section 3, 3(1), 3(2)(a), 3(2)(b), 3(2)(c), 3(2)(d), 3(2)(e), 3(2)(f), 3(2)(g), 3(2)(h), 3(2)(i), 3(2)(j), 3(3), 3(3)(2), 16, 16(1), 16(2), 16(4), 16(5), 18, 18(1), 18(2)(a), 18(2)(b), 18(5), 18(8), 18(12), 19, 21, 21(1), 21(2)Advocates Act, 1961 — Section 26AGeneral Clauses Act, 1897 — Section 21

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High Courts07 Dec 2019Dismissed