High Courts05 Mar 2019Allowed
Amar Singh Bisht Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 03 UK CK 0017
Uttarakhand Government Servant (Discipline & Appeal) Rules, 2003 — Rule 4(1)
COURT ARCHIVE
Uttarakhand High Court judgments, 2019
2,103 judgments · page 99 of 106
High Courts05 Mar 2019Dismissed
Tara Dutt And Others Vs Ramesh Chandra And Others
Uttarakhand High Court · (2019) 03 UK CK 0016
Code Of Civil Procedure, 1908 — Order 41 Rule 31
High Courts05 Mar 2019Dismissed
Ramesh Chandra Singh & Others Vs Himanshu & Others
Uttarakhand High Court · (2019) 03 UK CK 0015
Code Of Civil Procedure, 1908 — Order 6 Rule 14, Order 14 Rule 5, Order 41 Rule 31
High Courts05 Mar 2019Disposed Off
Anjum Faiza Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 03 UK CK 0014
Uttar Pradesh Government Electrical Undertaking (Dues Recovery) Act, 1958 — Section 3Electricity Act, 2003 — Section 126, 126(3), 126(4), 127
High Courts01 Mar 2019
Radha And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 03 UK CK 0013
Code Of Criminal Procedure, 1973 — Section 195(1)(b)(i), 340, 340(1)Indian Penal Code, 1860 — Section 120B, 193, 196, 363, 366A
High Courts01 Mar 2019Disposed Off
Ajay Gautam Vs Union Of India And Others
Uttarakhand High Court · (2019) 03 UK CK 0012
Allahabad High Court Rules, 1952 — Rule 3
High Courts01 Mar 2019Dismissed
Samajik Evam Gramin Shiksha Vikas Samiti And Another Vs Union Of India And Others
Uttarakhand High Court · (2019) 03 UK CK 0011
Petroleum And Natural Gas Regulatory Board Act, 2006 — Section 11Constitution Of India, 1950 — Article 226
High Courts01 Mar 2019Dismissed
Sanjay Narang Vs Jakir Hussain
Uttarakhand High Court · (2019) 03 UK CK 0010
High Courts01 Mar 2019Allowed
Deep Sharma & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 03 UK CK 0009
Indian Penal Code, 1860 — Section 307, 323, 504, 506Scheduled Caste And Scheduled Tribes Prevention Of Atrocities Act, 1989 — Section 3(1)(r)(s), 4Code Of Criminal Procedure, 1973 — Section 320, 482
High Courts01 Mar 2019Dismissed
Manmohan Arya Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 03 UK CK 0008
Constitution Of India, 1950 — Article 226
High Courts01 Mar 2019Dismissed
No. 671430328 Ex. Constable Anand Bahadur Pal Vs Union Of India And Others
Uttarakhand High Court · (2019) 03 UK CK 0007
Code Of Civil Procedure, 1908 — Order 47 Rule 1Constitution Of India, 1950 — Article 226
High Courts01 Mar 2019Dismissed
Vijaya Raturi & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 03 UK CK 0006
High Courts01 Mar 2019Disposed Off
Lalita Negi Vs State Of Uttarakhand And Anther
Uttarakhand High Court · (2019) 03 UK CK 0005
High Courts01 Mar 2019Disposed Off
Aditiya Kumar Chauhan & Others Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 03 UK CK 0004
High Courts01 Mar 2019Dismissed
State Of Uttarakhand And Others Vs Sobha Rawat
Uttarakhand High Court · (2019) 03 UK CK 0003
Uttarakhand Government Servant (Discipline And Appeal) Rules, 2003 — Rule 7(17)Constitution Of India, 1950 — Article 226
High Courts01 Mar 2019Disposed Off
Upender Singh Vs Union Of India & Others
Uttarakhand High Court · (2019) 03 UK CK 0002
Army Rules, 1954 ‐ Rule 177, 180
High Courts01 Mar 2019
Priya Sharma Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 03 UK CK 0001
Indian Penal Code, 1860 — Section 34, 120B, 419, 420, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 8, 9
High Courts28 Feb 2019Disposed Off
Dhara Singh & Others Vs Mohan Singh Nagniyal & Another
Uttarakhand High Court · (2019) 02 UK CK 0084
High Courts28 Feb 2019Disposed Off
Ram Lal Singh Vs Heera Lal Gautam & Another
Uttarakhand High Court · (2019) 02 UK CK 0083
High Courts28 Feb 2019Dismissed
Bhajan Singh Vs Heera lal Gautam & Another
Uttarakhand High Court · (2019) 02 UK CK 0082