High Courts12 Feb 2020Dismissed
Kailash Chandra Tewari Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 02 UK CK 0013
COURT ARCHIVE
Uttarakhand High Court judgments, 2020
691 judgments · page 31 of 35
High Courts12 Feb 2020Dismissed
Kuldeep Singh & Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 02 UK CK 0012
Constitution Of India, 1950 — Article 14, 226
High Courts12 Feb 2020Disposed Of
Hema Devi And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 02 UK CK 0011
Constitution Of India, 1950 — Article 300A
High Courts12 Feb 2020Disposed Of
L.K. Pant & Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2020) 02 UK CK 0010
Uttarakhand Procurement Rules, 2008 — Rule 13(1)
High Courts11 Feb 2020Dismissed
Satya Prakash Chauhan Vs Union Of India And Others
Uttarakhand High Court · (2020) 02 UK CK 0009
High Courts11 Feb 2020Allowed
State Of Uttarakhand And Others Vs Janki Bartwal
Uttarakhand High Court · (2020) 02 UK CK 0008
High Courts10 Feb 2020Allowed
Kamlesh Saini & Another Vs Aswani Kumar Saini
Uttarakhand High Court · (2020) 02 UK CK 0007
Code Of Civil Procedure, 1908 — Section 115
High Courts10 Feb 2020Allowed
Munna Lal & Others Vs Chief General Manager & Others
Uttarakhand High Court · (2020) 02 UK CK 0006
Constitution Of India, 1950 — Article 14, 16, 226
High Courts10 Feb 2020Disposed Of
Uttarakhand Cooperative Sugar Factories Federation Limited & Another Vs Suman & Others
Uttarakhand High Court · (2020) 02 UK CK 0005
High Courts10 Feb 2020Partly Allowed
Ganga Ram Vs State Of Uttarakhand
Uttarakhand High Court · (2020) 02 UK CK 0004
Indian Penal Code, 1860 — Section 201, 300, 302, 304, 304(1)Code Of Criminal Procedure, 1973 — Section 164, 313
High Courts07 Feb 2020
Aasim @ Sonu And Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2020) 02 UK CK 0003
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 452, 504, 506Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(v), 3(1)(x)
High Courts06 Feb 2020Dismissed
Brahmwati And Another Vs Vineet Kumar And Others
Uttarakhand High Court · (2020) 02 UK CK 0002
Code Of Civil Procedure, 1908 — Section 151, Order 18 Rule 3, Order 41 Rule 24, Order 41 Rule 25
High Courts05 Feb 2020Allowed
Bal Chand Vs State Of Uttarakhand
Uttarakhand High Court · (2020) 02 UK CK 0001
Narcotics, Drugs And Psychotropic Substances Act, 1985 — Section 8, 18
High Courts03 Feb 2020Dismissed
Vineet Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2020) 02 UK CK 0024
Indian Penal Code, 1860 — Section 376, 376A, 376B, 511Protection Of Children From Sexual Offences Act, 2012 — Section 5(m), 6, 9, 10Code Of Criminal Procedure, 1973 — Section 164
High Courts31 Jan 2020Allowed
Rajesh Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2020) 01 UK CK 0077
Indian Penal Code, 1860 — Section 34, 114, 307, 333, 353
High Courts30 Jan 2020Allowed
Manoj Bachkheti Vs State Of Uttarakhand
Uttarakhand High Court · (2020) 01 UK CK 0076
Wild Life (Protection) Act, 1972 — Section 51
High Courts30 Jan 2020Allowed
Desh Deepak Malda Vs State Of Uttarakhand
Uttarakhand High Court · (2020) 01 UK CK 0075
Wild Life (Protection) Act, 1972 — Section 51
High Courts30 Jan 2020Allowed
Shubham Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2020) 01 UK CK 0074
Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471
High Courts30 Jan 2020Disposed Of
Rupesh Biswas And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 01 UK CK 0073
Constitution Of India, 1950 — Article 226
High Courts29 Jan 2020Dismissed
Deepali Sharma Vs High Court Of Uttarakhand Through Its Registrar General And Another
Uttarakhand High Court · (2020) 01 UK CK 0072
Indian Penal Code, 1860 — Section 323, 370, 504Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 75Constitution Of India, 1950 — Article 226