High Courts15 Jul 2019Disposed Of
Arya Shiksha Prasar Samiti Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 07 UK CK 0122
COURT ARCHIVE
Uttarakhand High Court judgments, 2019
2,103 judgments · page 54 of 106
High Courts15 Jul 2019Dismissed
Aashish Mathur @ Lavi Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 07 UK CK 0121
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 406, 420, 506, 467, 468, 471Negotiable Instruments Act, 1881 — Section 138
High Courts15 Jul 2019Allowed
Nihal Singh @ Naresh Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 07 UK CK 0120
Prevention Of Children From Sexual Offences Act, 2012 — Section 6Indian Penal Code, 1860 — Section 363, 365, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts15 Jul 2019Dismissed
Bion Plastics & Others Vs Commissioner CGST & Others
Uttarakhand High Court · (2019) 07 UK CK 0119
Central Excise Act, 1944 — Section 35GCode Of Civil Procedure, 1908 — Order 23 Rule 1(3)Constitution Of India, 1950 — Article 21, 32, 226, 227
High Courts12 Jul 2019Partly Allowed
Vipin Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 07 UK CK 0118
Indian Penal Code, 1860 — Section 366, 376, 376(2)Protection Of Children For Sexual Offences Act, 2012 — Section 3, 4, 6Code Of Criminal Procedure, 1973 — Section 164, 313
High Courts12 Jul 2019Dismissed
Mamta Negi Vs Yogendra Singh Negi
Uttarakhand High Court · (2019) 07 UK CK 0117
High Courts12 Jul 2019Allowed
Megh Raj Saini & Others Vs Wild Life Institute Of India And Another
Uttarakhand High Court · (2019) 07 UK CK 0116
Industrial Disputes Act, 1947 — Section 10(1)(d), 10(2A), 25F
High Courts12 Jul 2019Disposed Of
Madan Singh Jeena Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 07 UK CK 0115
Uttaranchal Co-Operative Societies Act, 2003 — Section 71(1), 71(2), 97, 98, 98(1)(c), 98(2)Limitation Act, 1963 — Section 14
High Courts12 Jul 2019Allowed
Savitri Devi Bora And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 07 UK CK 0114
Uttar Pradesh Reorganistion Act, 2000 — Section 87, 88Constitution Of India, 1950 — Article 14, 15
High Courts12 Jul 2019Allowed
Sumit Kumar & Others Vs Union Of India & Others
Uttarakhand High Court · (2019) 07 UK CK 0113
Constitution Of India, 1950 — Article 226, 227
High Courts12 Jul 2019Disposed Of
Mahesh Chandra Pant Vs State Of Uttarakhand & Ors
Uttarakhand High Court · (2019) 07 UK CK 0112
Dying In Harness Rules, 1974 — Rule 5(3)
High Courts12 Jul 2019Disposed Of
M/s. Samtech Infonet Ltd. And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 07 UK CK 0111
Arbitration And Cancellation Act, 1996 — Section 9, 36
High Courts12 Jul 2019Dismissed
Manju Arya Vs Gomti Puran Prasad Arya Kanya Inter College Ramnagar District Nainital And Others
Uttarakhand High Court · (2019) 07 UK CK 0110
High Courts12 Jul 2019Dismissed
Mukesh Kumar Sharma Vs Union Of India And Others
Uttarakhand High Court · (2019) 07 UK CK 0109
Code Of Civil Procedure, 1908 — Section 80(1), 80(2)Constitution Of India, 1950 — Article 226, 300A
High Courts12 Jul 2019Allowed
Dharmendra Singh Phughat Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 07 UK CK 0108
Punjab Reorganisation Act, 1966 — Section 79, 79(1), 79(2), 80Indian Penal Code, 1860 — Section 146, 147, 148, 149, 322, 332, 335, 353, 504, 506Destruction Of Public Properties Act, 1984 — Section 3
High Courts12 Jul 2019Dismissed
Shambhu Prasad & Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 07 UK CK 0107
Code Of Criminal Procedure, 1973 — Section 161, 239, 240, 482Indian Penal Code, 1860 — Section 34, 227, 406, 420, 467, 468, 471, 498A
High Courts12 Jul 2019Disposed Of
M/s SRF Limited Vs Uttarakhand Power Corporation Limited And Others
Uttarakhand High Court · (2019) 07 UK CK 0017
Arbitration And Conciliation Act, 1996 — Section 11(4), 11(5), 11(6), 11(8), 12(5)
High Courts11 Jul 2019Dismissed
Saurabh Joshi & Another Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 07 UK CK 0016
Code Of Criminal Procedure, 1973 — Section 154, 156(3), 190, 307, 386, 389, 390, 391, 392, 397, 397(2), 398, 401Uttar Pradesh Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 14
High Courts11 Jul 2019Dismissed
Rajat Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2019) 07 UK CK 0015
Indian Penal Code, 1860 — Section 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 311
High Courts11 Jul 2019Allowed
Executive Engineer, Electricity Distribution Division, Uttarakhand Power Corporation Limited Vs M/s Himgiri Ispat Pvt. Ltd
Uttarakhand High Court · (2019) 07 UK CK 0014
Electricity Act, 2003 — Section 23