High Courts24 May 2019Disposed Of
Geeta Pandey Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 05 UK CK 0248
COURT ARCHIVE
Uttarakhand High Court judgments, 2019
2,103 judgments · page 71 of 106
High Courts24 May 2019Dismissed
Bhupendra Pharasi & Others Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 05 UK CK 0238
Code Of Criminal Procedure, 1973 — Section 161, 482Indian Penal Code, 1860 — Section 147, 323, 436
High Courts23 May 2019Allowed
Sheenu Mahendru Vs Sangeeta @ Soniya
Uttarakhand High Court · (2019) 05 UK CK 0247
Hindu Marriage Act, 1955 — Section 9, 13, 13(1)(ia)(ib), 25, 26Indian Penal Code, 1860 — Section 34, 406, 498A
High Courts23 May 2019Dismissed
Executive Engineer, Nagriya Vidhyut Vitran Khand Vs Shashi Bhushan & Others
Uttarakhand High Court · (2019) 05 UK CK 0246
Land Acquisition Act, 1894 — Section 4, 4(1), 6, 6(1), 11, 18, 51A, 54Uttar Pradesh Stamp Act, 1899 — Section 7, 23, 47A, 47A(1), 47A(1)(d), 47A(2)Uttar Pradesh Stamp Rules, 1942 — Rule 340, 340A, 340(1)
High Courts23 May 2019Disposed Of
Anita Bhatt & Others Vs Lalu Ram & Others
Uttarakhand High Court · (2019) 05 UK CK 0245
High Courts23 May 2019Dismissed
Rameshwar Prasad Juyal Vs Dulari Devi
Uttarakhand High Court · (2019) 05 UK CK 0244
Code Of Civil Procedure, 1908 — Section 47, 96(3), 115, Order 23 Rule 3A, Order 43 Rule 1A(2), Order 43 Rule 1(m)Constitution Of India, 1950 — Article 226, 227
High Courts23 May 2019Disposed Of
Subhash Chandra & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 05 UK CK 0243
High Courts23 May 2019Disposed Of
Ram Asrey Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 05 UK CK 0242
Constitution Of India, 1950 — Article 226
High Courts23 May 2019Dismissed
Rakhi Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 05 UK CK 0241
High Courts23 May 2019Dismissed
Hem Singh Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2019) 05 UK CK 0240
Uttarakhand Annual Transfer for Public Servants Act, 2017 — Section 3(i), 4, 4(iii), 6(a), 7(a), 10Constitution Of India, 1950 — Article 14, 16
High Courts23 May 2019Allowed
Union Bank Of India & Another Vs M/s Shri Gurunanak Seeds Basenga Farm & Others
Uttarakhand High Court · (2019) 05 UK CK 0239
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(4), 17Constitution Of India, 1950 — Article 226
High Courts23 May 2019Allowed
Madhav Chaudhary Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 05 UK CK 0237
Indian Penal Code, 1860 — Section 363, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V)
High Courts22 May 2019Allowed
Arjun Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 05 UK CK 0236
Indian Penal Code, 1860 — Section 302, 498ACode Of Criminal Procedure, 1973 — Section Section 164, 313
High Courts22 May 2019Dismissed
Mamta Vs Manoj Kumar
Uttarakhand High Court · (2019) 05 UK CK 0235
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13Indian Penal Code, 1860 — Section 323, 406, 498A, 504, 506
High Courts22 May 2019Partly Allowed
New India Assurance Company Ltd Vs Rambeti & Others
Uttarakhand High Court · (2019) 05 UK CK 0234
Motor Vehicle Act, 1988 — Section 173
High Courts22 May 2019Allowed
Arun Singh Negi & Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 05 UK CK 0233
Uttarakhand Para Medical Council Act, 2009 — Section 19, 20, 20(1), 21, 36, 45, 45(1)Constitution Of India, 1950 — Article 14, 200Uttarakhand Para Medical Council Regulations, 2014 — Regulation 17, 18, 18(5)
High Courts22 May 2019Allowed
Central Factory Forge Plant & Others Vs State Of Uttar Pradesh And Others
Uttarakhand High Court · (2019) 05 UK CK 0232
Contract Labour (Regulation & Abolition) Act, 1970 — Section 2, 7, 10(1)Industrial Disputes Act, 1947 — Section 2
High Courts22 May 2019Allowed
Shama Parveen Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 05 UK CK 0231
High Courts22 May 2019Allowed
State Of Uttarakhand Vs Chandi Prasad Bhatt And Others
Uttarakhand High Court · (2019) 05 UK CK 0230
Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 229B, 331(4)Code Of Civil Procedure, 1908 — Section 100Constitution Of India, 1950 — Article 227
High Courts22 May 2019Dismissed
State Of Uttarakhand And Another Vs Meenakshi Chaudhary
Uttarakhand High Court · (2019) 05 UK CK 0229
Hindu Succession Act, 1956 — Section 29Evidence Act, 1872 — Section 65(a), 68, 69, 70, 71Specific Relief Act, 1963 — Section 21, 31