High Courts07 Mar 2019Allowed
Lal Singh Bisht Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 03 UK CK 0037
COURT ARCHIVE
Uttarakhand High Court judgments, 2019
2,103 judgments · page 98 of 106
High Courts07 Mar 2019Allowed
National Insurance Company Ltd Vs Anandi Devi & Others
Uttarakhand High Court · (2019) 03 UK CK 0036
Motor Vehicles Act, 1988 — Section 2(28), 2(31), 2(47), 56, 56(1), 66, 66(3), 149, 166Central Motor Vehicles Rules, 1989 — Rule 47, 62, 62(1), 65(1)(ii)
High Courts07 Mar 2019Dismissed
Ranjeet Singh Rawat Vs State Of Uttarakhand & Ors
Uttarakhand High Court · (2019) 03 UK CK 0035
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 60, 60(3)
High Courts07 Mar 2019Party Allowed
Shivendra Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 03 UK CK 0034
Indian Penal Code, 1860 — Section 279, 304A, 337Code Of Criminal Procedure, 1973 — Section 313
High Courts07 Mar 2019Allowed
Rajesh & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 03 UK CK 0033
Indian Penal Code, 1860 — Section 323, 376DCode Of Criminal Procedure, 1973 — Section 164Evidence Act, 1872 — Section 8
High Courts07 Mar 2019Party Allowed
Harish Chand Pant Vs Lalit Bhatt
Uttarakhand High Court · (2019) 03 UK CK 0032
Transfer Of Property Act, 1882 — Section 106
High Courts06 Mar 2019
Ajay Gautam Vs Union Of India & Others
Uttarakhand High Court · (2019) 03 UK CK 0031
Constitution Of India, 1950 — Article 226
High Courts06 Mar 2019Disposed Off
Girish Chandra & Others Vs Committee Of Management, Doon Valley Officers’ Housing Society Ltd, Vasant Vihar, Dehradun And Others
Uttarakhand High Court · (2019) 03 UK CK 0030
Uttaranchal Co-operative Societies Act, 2003 — Section 126
High Courts06 Mar 2019Disposed Off
Shashi Kumar Saini Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 03 UK CK 0029
Uttarakhand Government Servants (Disposal Of Representation Against Adverse Annual Confidential Reports And Allied Matters) Rules, 2002 — Rule 5
High Courts06 Mar 2019Disposed Off
Dinesh Kumar And Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 03 UK CK 0028
High Courts06 Mar 2019Dismissed
Super Service Station A Partnership Firm & Others Vs Manjeet Johar & Others
Uttarakhand High Court · (2019) 03 UK CK 0027
Code Of Civil Procedure, 1908 — Section 96, Order 14 Rule 1, Order 14 Rule 2, Order 14 Rule 3, Order 41 Rule 31Transfer Of Property Act, 1882 — Section 106Evidence Act, 1872 — Section 103
High Courts06 Mar 2019Dismissed
Piaggio Vehicles Private Limited Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2019) 03 UK CK 0026
Constitution Of India, 1950 — Article 19(1)(g), 19(6), 48A, 246
High Courts06 Mar 2019Disposed Off
Naresh Singh Vs District Magistrate, Dehradun & Others
Uttarakhand High Court · (2019) 03 UK CK 0025
High Courts06 Mar 2019Party Allowed
Kripal Singh & Another Vs Mohd. Ashraf & Others
Uttarakhand High Court · (2019) 03 UK CK 0024
High Courts06 Mar 2019Disposed Off
Mahendra Singh Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 03 UK CK 0023
Code Of Criminal Procedure, 1973 — Section 311, 313, 397, 398, 399, 400, 401, 540Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 174A, 302, 307
High Courts06 Mar 2019Dismissed
Gauri Maulekhi Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 03 UK CK 0021
Constitution Of India, 1950 — Article 226
High Courts05 Mar 2019
Birendra Kumar Pegwal Vs District Magistrate, Dehradun & Others
Uttarakhand High Court · (2019) 03 UK CK 0022
Uttarakhand Motor Vehicles Rules, 2011 — Rule 173, 174, 174(1)
High Courts05 Mar 2019Dismissed
Ram Avtar Singh Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 03 UK CK 0020
High Courts05 Mar 2019Dismissed
Soni Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 03 UK CK 0019
High Courts05 Mar 2019Dismissed
Oil And Natural Gas Commission Vs Labour Commissioner, U.P. Kanpur And Others
Uttarakhand High Court · (2019) 03 UK CK 0018
Industrial Disputes Act, 1947 — Section 10Allahabad High Court Rules, 1952 — Rule 5Constitution Of India, 1950 — Article 226, 227