CourtKutchehry.com

COURT ARCHIVE

Uttarakhand High Court judgments, 2019

2,103 judgments · page 75 of 106

High Courts15 May 2019Dismissed

Sandeep Singh And Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 05 UK CK 0164

Indian Penal Code, 1860 — Section 147, 148, 307, 323, 342, 367, 504, 506Schedule Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)Care And Protection Of Children) Act, 2015 — Section 2(13)
Read judgment
High Courts14 May 2019Dismissed

Purnima Bathla Vs Uttarakhand Gramin Bank And Others

Uttarakhand High Court · (2019) 05 UK CK 0161

Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 14, 34Code Of Civil Procedure, 1908 — Section 96, Order 41 Rule 11, Order 7 Rule 11, Order 7 Rule 11(d)
Read judgment
High Courts14 May 2019Dismissed

Narendra Singh Vs Anil Kumar & Ors

Uttarakhand High Court · (2019) 05 UK CK 0159

Uttar Pradesh Panchayat Raj Act, 1947 — Section 12CCode Of Civil Procedure, 1908 — Section 80Code Of Civil Procedure, 1908 — Order 7 Rule 11
Read judgment
High Courts14 May 2019Allowed

Arun Saini & Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 05 UK CK 0076

Code Of Criminal Procedure, 1973 — Section 41, 102, 197, 482Indian Penal Code, 1860 — Section 120B, 342, 411, 414, 420, 465, 466, 467, 468, 469, 470, 471Uttar Pradesh Gangsters And Anti Social Activities (Prevention) Act, 1986 — Section 2, 3
Read judgment