COURT ARCHIVE

Uttarakhand High Court judgments, 2020

691 judgments · page 27 of 35

High Courts02 Mar 2020Dismissed

Mohit Negi Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2020) 03 UK CK 0001

Uttar Pradesh Public Services (Reservation For Scheduled Castes,. Scheduled Tribes And Other Backward Classes) Act, 1994 — Rule 3Constitution Of India, 1950 — Article 226, 243D, 243D(1)(b), 243D(4)
High Courts28 Feb 2020Allowed

Usman Vs State Of Uttarakhand

Uttarakhand High Court · (2020) 02 UK CK 0084

Indian Penal Code, 1860 — Section 363, 366, 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6