COURT ARCHIVE

Uttarakhand High Court judgments, 2019

2,103 judgments · page 55 of 106

High Courts11 Jul 2019Dismissed

Vishal Mani Uniyal Vs Kushla Devi

Uttarakhand High Court · (2019) 07 UK CK 0010

Evidence Act, 1872 — Section 103Code Of Civil Procedure, 1908 — Section 96, Order 14 Rule 2, Order 14 Rule 4, Order 14 Rule 5, Order 41 Rule 24, Order 41 Rule 25, Order 41 Rule 27, Order 41 Rule 22Uttar Pradesh Urban Planning And Development Act, 1973 — Section 14, 15
High Courts11 Jul 2019Disposed Of

State Of Uttarakhand And Another Vs Prakashi Lal

Uttarakhand High Court · (2019) 07 UK CK 0008

Regularisation Of Daily Wagers Rules, 2003 — Rule 4Daily Wagers, Work Charged, Contractual, Fixed Salaried, Temporary And Ad-hoc Appointed Employees Regularisation Rules, 2013Allahabad High Court Rules, 1952 — Rule 5
High Courts10 Jul 2019Allowed/Dismissed

Commissioner Central Excise & Customs & Others Vs M/s Dujodwala Resins & Terpenes Ltd. & Others

Uttarakhand High Court · (2019) 07 UK CK 0102

Central Excise Act, 1944 — Section 2(d), 2(f), 2(f)(ii), 3, 3(1)(a), 3(3), 3(3)(b)(i), 5A, 5(1), 6(a), 11, 11(A), 11(A)(2), 11A(3)(ii)(a), 11B, 11BB, 12A, 12(B), 14AA(1)(a), 31(a), 37(2)(iv)37(2)(iv)(b), 37(2)(iv)(c)Income Tax Act, 1961 — Section 35(B)(1A), 80HH, 84Customs Tariff Act, 1975 — Section 5(1)
High Courts10 Jul 2019Disposed Of

Amit Kholia Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 07 UK CK 0100

Uttarakhand Prevention Of Defacement Of Public Property Act, 2003 — Section 2(b), 2(c), 4, 5, 6, 7Constitution Of India, 1950 — Article 226Uttar Pradesh Protection Of Trees In Rural And Hill Areas Act, 1976 — Section 3(v)
High Courts10 Jul 2019Allowed

Dhum Singh Pundir Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 07 UK CK 0004

Code Of Criminal Procedure, 1973 — Section 125, 401Protection Of Women From Domestic Violence Act Of, 2005 — Section 12, 17, 18, 19, 20, 21, 22, 23, 29Hindu Marriage Act, 1955 — Section 12, 13