High Courts16 Jul 2019Dismissed
Vishal Singh Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 07 UK CK 0143
Code Of Criminal Procedure, 1973 — Section 125, 397, 401Hindu Marriage Act, 1955 — Section 9
COURT ARCHIVE
Uttarakhand High Court judgments, 2019
2,103 judgments · page 53 of 106
High Courts16 Jul 2019Dismissed
M/s Hero Motocorp Limited Vs Lakhan Juyal & Others
Uttarakhand High Court · (2019) 07 UK CK 0142
Government Of India Act, 1915 — Section 107Code Of Civil Procedure, 1908 — Order 14 Rule 1Constitution Of India, 1950 — Article 21, 136, 226, 227
High Courts16 Jul 2019Disposed Of
Bank Of Baroda, Branch Khatima, District Udham Singh Nagar Vs District Magistrate, Udham Singh Nagar & Others
Uttarakhand High Court · (2019) 07 UK CK 0141
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(zd), 2(ba), 2(l), 5, 14Indian Stamp Act, 1899 — Section 8FSick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1)
High Courts16 Jul 2019Allowed
Santosh Vs Bharat Singh & Others
Uttarakhand High Court · (2019) 07 UK CK 0140
Limitation Act, 1963 & mdash; Section 5Code Of Civil Procedure, 1908 — Order 9 Rule 13Constitution Of India, 1950 — Article 227
High Courts16 Jul 2019Dismissed
Sukuma Export Ltd Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 07 UK CK 0139
High Courts16 Jul 2019Allowed
Shail Beharwal Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 07 UK CK 0138
Payment Of Gratuity Act, 1972 — Section 2(e), 5, 7
High Courts16 Jul 2019Dismissed
Naresh Kumar Jain Vs State Public Services Tribunal And Others
Uttarakhand High Court · (2019) 07 UK CK 0137
Constitution Of India, 1950 — Article 226
High Courts16 Jul 2019Allowed
Arvind Kumar Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2019) 07 UK CK 0136
High Courts16 Jul 2019Allowed
Abbas And Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2019) 07 UK CK 0135
Code Of Criminal Procedure, 1973 — Section 82Indian Penal Code, 1860 — Section 147, 148, 307, 332, 336, 353, 427Prevention Of Damage To Public Property Act, 1984 — Section 3, 4
High Courts15 Jul 2019Disposed Of
Sarwan Singh & Others Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 07 UK CK 0134
Indian Penal Code, 1860 — Section 307, 324, 504, 506Code Of Criminal Procedure, 1973 — Section 207, 313Probation Of Offenders Act, 1958 — Section 3, 4
High Courts15 Jul 2019Partly Allowed
Santosh Singh Vs State Of Uttaranchal (Now Uttarakhand)
Uttarakhand High Court · (2019) 07 UK CK 0133
Indian Penal Code, 1860 — Section 34, 304B, 306, 498ACode Of Criminal Procedure, 1973 — Section 207, 313, 374
High Courts15 Jul 2019Disposed Of
Manju Devi & Another Vs Ayub Khan & Others
Uttarakhand High Court · (2019) 07 UK CK 0131
Motor Vehicles Act, 1988 — Section 166
High Courts15 Jul 2019Dismissed
Naseem Ahmed & Others Vs 1st Additional District Judge, Haridwar & Others
Uttarakhand High Court · (2019) 07 UK CK 0130
Code Of Civil Procedure, 1908 — Section 47, Order 22 Rule 4, Order 32 Rule 3
High Courts15 Jul 2019Dismissed
Sankar Dutt Pandey Vs State Of Uttarakhand & Ors
Uttarakhand High Court · (2019) 07 UK CK 0129
High Courts15 Jul 2019Disposed Of
Lalit Dewari Vs State Of Uttarakhand & Ors
Uttarakhand High Court · (2019) 07 UK CK 0128
Uttarakhand Police Act, 2007 — Section Section 87, 87(1)Uttarakhand Subordinate Police Officer Punishment And Appeal Rules, 1991 — Rule 14(2), 23
High Courts15 Jul 2019Disposed Of
State Of Uttarakhand And Another Vs Kewal Singh
Uttarakhand High Court · (2019) 07 UK CK 0127
High Courts15 Jul 2019Dismissed
Pradeep Kumar Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 07 UK CK 0126
Uttarakhand Forest Department Ministerial Service (Amendment) Rules, 2009 — Rule 16(5)(2)(e)
High Courts15 Jul 2019Disposed Of
State Election Commission And Another Vs Bhopal Chandra Pancholi And Others
Uttarakhand High Court · (2019) 07 UK CK 0125
High Courts15 Jul 2019Dismissed
Tara Chand Saini Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 07 UK CK 0124
Land Acquisition Act, 1894 — Section 3(c), 4, 4(1), 5A, 6, 16, 35, 36, 36(1), 40, 40(1)(a), 41, 44A, 44B, 48, 48(1)Constitution Of India, 1950 — Article 226
High Courts15 Jul 2019Dismissed
Shankar Rudra Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 07 UK CK 0123
Uttarakhand Value Added Tax Act, 2005 — Section 51Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 278, 279, 279(2), 280, 280(1), 280(2), 281, 282, 284, 287ASecuritisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13, 15, 17, 34