High Courts31 May 2019Dismissed
Manmohan Singh Aeri & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 05 UK CK 0329
Uttarakhand Annual Transfer For Public Servants Act, 2017 — Section 3(i), 4, 4(3), 6, 6(a), 7(a), 8, 10
COURT ARCHIVE
Uttarakhand High Court judgments, 2019
2,103 judgments · page 67 of 106
High Courts31 May 2019Dismissed
Laxmi Datt Binwal Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 05 UK CK 0328
Constitution Of India, 1950 — Article 14, 226
High Courts31 May 2019Disposed Of
Mohd. Shafiq Vs Shimla Enclave Welfare Society And Another
Uttarakhand High Court · (2019) 05 UK CK 0327
High Courts31 May 2019Disposed Of
Shri Naresh Kumar Vs Sanchita Dogra And Others
Uttarakhand High Court · (2019) 05 UK CK 0326
Uttar Pradesh Urban Planning And Development Act, 1973 — Section 32
High Courts31 May 2019Allowed
Ranjeet Singh Rawat And Others Vs Sambhu Prasad Juyal
Uttarakhand High Court · (2019) 05 UK CK 0325
Indian Penal Code, 1860 — Section 406, 415, 420Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 200, 202, 420, 482
High Courts31 May 2019Allowed
Arvind Kumar Sharma & Anr Vs State Of Uttarakhand & Anr
Uttarakhand High Court · (2019) 05 UK CK 0324
Indian Penal Code, 1860 — Section 378, 411Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 200, 202, 482Hindu Marriage Act, 1955 — Section 13
High Courts31 May 2019Allowed
Hari Singh And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 05 UK CK 0323
Code Of Criminal Procedure, 1973 — Section 482Indian Forest Act, 1927 — Section 26, 41Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 229B
High Courts31 May 2019Allowed
Hansa Singh And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 05 UK CK 0322
Code Of Criminal Procedure, 1973 — Section 482Indian Forest Act, 1927 — Section 26, 61, 63Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 229B
High Courts31 May 2019Dismissed
Manoj Kumar Bharti @ Mani Painter Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 05 UK CK 0321
Indian Penal Code, 1860 — Section 376(1), 506Protection Of Children From Sexual Offences Act, 2012 — Section 4, 42Code Of Criminal Procedure, 1973 — Section 164, 313
High Courts31 May 2019Allowed
X Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 05 UK CK 0320
Indian Penal Code, 1860 — Section 8, 10, 375, 376, 377, 385Constitution Of India, 1950 — Article 14, 15, 16, 19, 21Hindu Marriage Act, 1955 — Section 5
High Courts31 May 2019
Ujwal Ramesh Chandra Nikam Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 05 UK CK 0319
Constitution Of India, 1950 — Article 226Information And Technology Act, 2000 — Sections 66C, Sections 66DIndian Penal Code, 1860 — Section 420
High Courts31 May 2019
Vaibhav Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 05 UK CK 0318
Constitution Of India, 1950 — Article 226Information And Technology Act, 2000 — Sections 66C, Sections 66DIndian Penal Code, 1860 — Section 420
High Courts31 May 2019
Rahul Dnyaneshwar Dahapute Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 05 UK CK 0317
Constitution Of India, 1950 — Article 226Information And Technology Act, 2000 — Sections 66C, Sections 66DIndian Penal Code, 1860 — Section 420
High Courts31 May 2019Dismissed
Mahesh Singh & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 05 UK CK 0316
Indian Penal Code, 1860 — Section 323, 324, 504, 506Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 156(3)
High Courts31 May 2019Allowed
Sanjay Singh Yadav And Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 05 UK CK 0315
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 320, 420
High Courts31 May 2019Allowed
Vikas Kumar & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 05 UK CK 0314
Indian Penal Code, 1860 — Section 420Code Of Criminal Procedure, 1973 — Section 320Constitution Of India, 1950 — Article 226
High Courts31 May 2019Disposed Off
Alkama Naz And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 05 UK CK 0163
Indian Penal Code, 1860 — Section 315, 323, 328, 376(2)(n), 377, 504, 506Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6Muslim Women (Protection Of Marriage Rights) Ordinance, 2018 — Section 3, 4
High Courts31 May 2019Allowed
Ashish Saini & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 05 UK CK 0162
Constitution Of India, 1950 — Article 243U, 227
High Courts30 May 2019Allowed
Sudarshan Vs Mangatram (Major) & Others
Uttarakhand High Court · (2019) 05 UK CK 0313
Motor Vehicles Act, 1988 — Section 140, 158(6), 163A, 165(1), 166
High Courts30 May 2019Dismissed
Nakkal & Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 05 UK CK 0312
Land Acquisition Act, 1894 — Section 16, 40, 44B, 48(1)