COURT ARCHIVE

Uttarakhand High Court judgments, 2019

2,103 judgments · page 7 of 106

High Courts03 Dec 2019Allowed

Yagya Bhushan Sharma Vs Chancellor Doon University Uttarakhand, Dehradun And Others

Uttarakhand High Court · (2019) 12 UK CK 0115

Doon University Act, 2005 — Section 2(1)(y), 2(5), 8, 8(i), 8(1), 9(b), 11, 11(1), 11(2), 11(3), 11(4), 11(5), 11(6), 23, 23(3), 23(5)University Grants Commission Act, 1956 — Section 2(f), 2(1)(u), 2(1)(v), 2(1)(w), 2(1)(y), 3, 4, 4(2), 12, 13, 14, 20, 20(2), 25(2)(e), 25(2)(f), 25(2)(g), 26, 26(1), 26(1)(e), 26(1)(f), 26(1)(g), 26(1)(h), 26(2), 28General Clauses Act, 1897 — Section 8

High Courts03 Dec 2019Dismissed

Om Pal Singh Vs Rajesh Kumar Kaura

Uttarakhand High Court · (2019) 12 UK CK 0009

Provincial Small Cause Courts Act, 1887 — Section 23, 25Limitation Act, 1963 — Article 27Code Of Civil Procedure, 1908 — Section 115, 151, Order 6 Rule 17, Order 18, Rule 4

High Courts03 Dec 2019Dismissed

State Of Uttarakhand And Another Vs Shekhar Chandra Tiwari

Uttarakhand High Court · (2019) 12 UK CK 0008

Constitution Of India, 1950 — Article 227

High Courts03 Dec 2019Dismissed

Maha Nand And Others Vs Gurbaz Singh & Another

Uttarakhand High Court · (2019) 12 UK CK 0007

Code Of Civil Procedure, 1908 — Order 7 Rule 11Limitation Act, 1963 — Article 59

High Courts03 Dec 2019Dismissed

Maha Nand & Others Vs Gurbaz Singh & Another

Uttarakhand High Court · (2019) 12 UK CK 0006

Code Of Civil Procedure, 1908 — Section 11

High Courts03 Dec 2019Disposed Of

Devender Kumar & Others Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 12 UK CK 0005

High Courts03 Dec 2019Disposed Of

M/s Solitaire Enterprises Vs Punjab National Bank, SIDCUL Branch, Haridwar

Uttarakhand High Court · (2019) 12 UK CK 0004

Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4)Arbitration And Conciliation Act, 1996 — Section 7(4)(c), 11Security Interest (Enforcement) Rules, 2002 — Rule 8(6)

High Courts02 Dec 2019Allowed

Satyadev & Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 12 UK CK 0003

Indian Penal Code, 1860 — Section 302Arms Act, 1959 — Section 25Code Of Criminal Procedure, 1973 — Section 161, 293, 293(2), 313, 437A

High Courts02 Dec 2019Allowed

Pradeep Singh & Others Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 12 UK CK 0002

Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 313, 437A

High Courts02 Dec 2019Dismissed

Bahadur Ram And Another Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 12 UK CK 0001

Wild Life (Protection) Act, 1972 — Section 39(2), 50, 51, 55, 55(b)Code Of Criminal Procedure, 1973 — Section 313, 437AEvidence Act, 1872 — Section 25

High Courts29 Nov 2019Disposed Of

Devendra Prasad Arya Vs Managing Director, Kumaun Mandal Vikas Nigam Limited, Nainital And Others

Uttarakhand High Court · (2019) 11 UK CK 0218

Constitution Of India, 1950 — Article 226

High Courts29 Nov 2019Disposed Of

Chandra Mohan Arora Vs Uttarakhand State Co-Operative Federation Dehradun And Others

Uttarakhand High Court · (2019) 11 UK CK 0217

High Courts29 Nov 2019Dismissed

Rajkumar And Another Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 11 UK CK 0216

Uttar Pradesh Public Services Tribunal (Procedure) Rules, 1992 — Rule 17(1)

High Courts29 Nov 2019Disposed Of

Manoj Alias Billu Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 11 UK CK 0215

Indian Penal Code, 1860 — Section 72, 279, 300, 302, 304, 304A, 304(2)Code Of Criminal Procedure, 1973 — Section 313

High Courts29 Nov 2019Dismissed

Ashok Kumar Chauhan Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 11 UK CK 0214

Indian Penal Code, 1860 — Section 409, 420, 467, 468, 471Constitution Of India, 1950 — Article 226

High Courts28 Nov 2019Allowed

Sushila Devi And Others Vs Yashpal Jain

Uttarakhand High Court · (2019) 11 UK CK 0213

Code Of Civil Procedure, 1908 — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 9

High Courts28 Nov 2019Disposed Of

Harish Singh Bisht Vs District Magistrate, Almora And Others

Uttarakhand High Court · (2019) 11 UK CK 0212

High Courts28 Nov 2019Allowed

U.P. Hill Electronics Corporation Ltd Vs Public Services Tribunal, Uttarakhand And Others

Uttarakhand High Court · (2019) 11 UK CK 0211

Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 5A, 5A(c)(i)(1)Constitution Of India, 1950 — Article 226

High Courts28 Nov 2019Disposed Of

Brijesh Kumar Gupta Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 11 UK CK 0210

Uttarakhand Government Servants (Discipline And Appeal) Rules, 2003 — Rule 14

High Courts28 Nov 2019Disposed Of

M/s Sri Sai Stone Industries Through Its Partner Mr. Ashish Bansal & Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 11 UK CK 0209

Constitution Of India, 1950 — Article 226