High Courts19 Dec 2022Disposed Of
Chandra Shekhar Pandey Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 12 UK CK 0074
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Uttarakhand High Court judgments, 2022
1,206 judgments · page 3 of 61
High Courts19 Dec 2022Disposed Of
Prakash Chandra And Jagdish Lal Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 12 UK CK 0073
Constitution Of India, 1950 — Article 226
High Courts19 Dec 2022Disposed Of
Naveen Chandra And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 12 UK CK 0072
Constitution Of India, 1950 — Article 226
High Courts19 Dec 2022Disposed Of
Kailash Chandra Bhatt And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 12 UK CK 0071
Constitution Of India, 1950 — Article 226
High Courts19 Dec 2022Allowed
Rajan Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 12 UK CK 0070
High Courts19 Dec 2022Disposed Of
Hina Parveen And Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 12 UK CK 0066
High Courts19 Dec 2022Disposed Of
Daraksha And Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 12 UK CK 0065
High Courts19 Dec 2022Disposed Of
Sarita Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 12 UK CK 0064
High Courts19 Dec 2022Disposed Of
Nischay Kumar Joshi And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 12 UK CK 0063
Uttarakhand Annual Transfer For Public Servants Act, 2017 — Section 27Constitution Of India, 1950 — Article 226
High Courts19 Dec 2022Disposed Of
Ganesh And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 12 UK CK 0062
Constitution Of India, 1950 — Article 226
High Courts19 Dec 2022Dismissed
Mange Ram And Others Vs Ved Pal (Deceased) Through Legal Representatives And Another
Uttarakhand High Court · (2022) 12 UK CK 0061
High Courts16 Dec 2022Disposed Of
Lalita Singh Vs Gopal Singh Khetwal
Uttarakhand High Court · (2022) 12 UK CK 0059
Arbitration And Conciliation Act, 1996 — Section 11(6)
High Courts16 Dec 2022Disposed Of
Union Of India Through Chief Engineer, Bareilly Zone Vs M/s S & S Construction Co.
Uttarakhand High Court · (2022) 12 UK CK 0054
Arbitration And Conciliation Act, 1996 — Section 11(6)
High Courts16 Dec 2022Disposed Of
Union Bank Of India Vs M/s Uttaranchal Chemical Industries Through Its Proprietor And Others
Uttarakhand High Court · (2022) 12 UK CK 0052
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 14(1)
High Courts15 Dec 2022Dismissed
Kuldeep And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 12 UK CK 0058
Indian Penal Code, 1860 — Section 676Dowry Prohibition Act, 1961 — Section 3, 4
High Courts15 Dec 2022Disposed Of
Sanjay Pandey Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 12 UK CK 0057
High Courts15 Dec 2022Disposed Of
Amit Kumar Vs Shalini Shanu
Uttarakhand High Court · (2022) 12 UK CK 0051
Hindu Marriage Act, 1955 — Section 13B(1)
High Courts15 Dec 2022Disposed Of
Mayank Awasthi Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 12 UK CK 0050
High Courts15 Dec 2022Dismissed
Deepak Sharma Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 12 UK CK 0049
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 19, 20, 24, 27A, 37, 37(1)(ii)(b), 41, 41(2), 42, 50, 60Code Of Criminal Procedure, 1973 — Section 19, 24, 27AUttar Pradesh Narcotics Drugs Rules, 1986 — Rule 76
High Courts14 Dec 2022Disposed Of
Saiba Malik And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 12 UK CK 0047