High Courts11 Mar 2019Disposed Off
Suneeta Vs Kavita & Others
Uttarakhand High Court · (2019) 03 UK CK 0057
COURT ARCHIVE
Uttarakhand High Court judgments, 2019
2,103 judgments · page 97 of 106
High Courts11 Mar 2019Allowed
Ashok Singh And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 03 UK CK 0056
Land Acquisition Act, 1894 — Section 4(1), 5A, 11, 17(4), 18, 24(2), 31, 31(1), 31(2), 31(3), 31(4)Right To Fair Compensation And Transparency In Land Acquisition Rehabilitation And Resettlement Act, 2013 — Section 11(1), 24, 114(1)Constitution Of India, 1950 — Article 300A
High Courts11 Mar 2019Dismissed
State Of Uttarakhand And Another Vs Bhuwan Prakash Singh Nagarkoti And Others
Uttarakhand High Court · (2019) 03 UK CK 0055
High Courts11 Mar 2019Allowed
Sokinder Kumar Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 03 UK CK 0054
Constitution Of India, 1950 — Article 311(2)
High Courts11 Mar 2019Dismissed
Firm Shio Narayan Mal Ram Avtar & Others Vs Ashok Kumar Garg & Others
Uttarakhand High Court · (2019) 03 UK CK 0053
Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 21, 21(1)(a), 34(g)Limitation Act, 1877 — Section 22Evidence Act, 1872 — Section 116
High Courts11 Mar 2019Dismissed
Vinod Chandra Vs Rekha Arya
Uttarakhand High Court · (2019) 03 UK CK 0052
Code Of Civil Procedure, 1908 — Order 26 Rule 10
High Courts11 Mar 2019Party Allowed
State Of Uttar Pradesh Vs M/s Phool Chandra
Uttarakhand High Court · (2019) 03 UK CK 0051
Arbitration Act, 1940 — Section 3, 29, 30, 33, 35, 39, 41Code Of Civil Procedure, 1908 — Section 34
High Courts11 Mar 2019Party Allowed
Kuldeep Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 03 UK CK 0050
Indian Penal Code, 1860 — Section 419, 420, 467, 468
High Courts08 Mar 2019Dismissed
Vijay Singh Rawat Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 03 UK CK 0049
Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 178, 195, 197, 198(1)(b)Code Of Civil Procedure, 1908 — Order 47 Rule 1
High Courts08 Mar 2019
Mahesh Ranjan Mukherjee Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 03 UK CK 0048
Code Of Criminal Procedure, 1973 — Section 161, 482Indian Penal Code, 1860 — Section 323, 384, 504, 506
High Courts08 Mar 2019Disposed Off
Director Primary Education & Others Vs Sudhir Kumar
Uttarakhand High Court · (2019) 03 UK CK 0047
Constitution Of India, 1950 — Article 311
High Courts08 Mar 2019
M/s Bharat Construction & Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 03 UK CK 0046
Code Of Civil Procedure, 1908 — Order 47 Rule 1Constitution Of India, 1950 — Article 226
High Courts08 Mar 2019Disposed Off
State Of Uttarakhand & Others Vs Rajvir Singh & Others
Uttarakhand High Court · (2019) 03 UK CK 0045
Constitution Of India, 1950 — Article 331
High Courts08 Mar 2019Disposed Off
Dr. Narayan Prasad Bhattarai Vs Gurukul Kangdi Vishwavidyalaya And Others
Uttarakhand High Court · (2019) 03 UK CK 0044
University Grants Commission Act, 1956 — Section 3Constitution Of India, 1950 — Article 226
High Courts08 Mar 2019Dismissed
Renu Tripathi Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 03 UK CK 0043
Annual Transfer Act, 2017 — Section 13(3), 17(1)(a)
High Courts08 Mar 2019Disposed Off
Shyam Lal And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 03 UK CK 0042
Constitution Of India, 1950 — Article 14
High Courts08 Mar 2019Dismissed
Mahesh Kumar Saini Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 03 UK CK 0041
Indian Penal Code, 1860 — Section 274, 275, 276, 419, 420, 467, 468Drug And Cosmetics Act, 1940 — Section 17, 17B, 18Copyright Act, 1957 — Section 63
High Courts07 Mar 2019Disposed Off
Chief Engineer & Another Vs Ghanshyam Ram & Another
Uttarakhand High Court · (2019) 03 UK CK 0040
Constitution Of India, 1950 — Article 162
High Courts07 Mar 2019Dismissed
State Of Uttarakhand And & Another Vs Rajeshwari Sharma
Uttarakhand High Court · (2019) 03 UK CK 0039
Code Of Civil Procedure, 1908 — Section 11Freedom Fighter Pension Rules, 1975 — Rule 2(A), 12Constitution Of India, 1950 — Article 226
High Courts07 Mar 2019Dismissed
Diwan Singh & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 03 UK CK 0038