High Courts25 Apr 2022Allowed
Vipin Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 04 UK CK 0106
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 356, 411Constitution Of India, 1950 — Article 21
COURT ARCHIVE
Uttarakhand High Court judgments, 2022
1,206 judgments · page 42 of 61
High Courts25 Apr 2022Allowed
Piyush Joshi Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 04 UK CK 0105
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 376(3), 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts25 Apr 2022Disposed Of
Prakash Nath Goswami Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 04 UK CK 0102
Indian Penal Code, 1860 — Section 323, 354, 452, 506Constitution Of India, 1950 — Article 226
High Courts25 Apr 2022Disposed Of
Sumit And Four Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 04 UK CK 0101
Indian Penal Code, 1860 — Section 147, 323, 354, 504Constitution Of India, 1950 — Article 226
High Courts22 Apr 2022Disposed Of
Shravan Singh Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 04 UK CK 0095
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 376, 506
High Courts22 Apr 2022Disposed Of
Devendra Singh Alias Golu And Three Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 04 UK CK 0094
Indian Penal Code, 1860 — Section 323, 341, 504, 506Constitution Of India, 1950 — Article 226
High Courts22 Apr 2022Disposed Of
Jagpreet Singh And Three Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 04 UK CK 0093
Indian Penal Code, 1860 — Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4 Constitution Of India, 1950 — Article 226
High Courts22 Apr 2022Disposed Of
Ashish Sharma And Smt. Annapuma @ Annapurna Sharma Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 04 UK CK 0092
Indian Penal Code, 1860 — Section 323, 498A, 504, 506 Dowry Prohibition Act, 1961 — Section 3, 4 Constitution Of India, 1950 — Article 226
High Courts21 Apr 2022Disposed Of
Abdul Monish & Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 04 UK CK 0100
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 376
High Courts21 Apr 2022Disposed Of
Abhi Sharma & Another Vs Raj Kumar Chauhan
Uttarakhand High Court · (2022) 04 UK CK 0098
Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 21(1)(a)Central Civil Services (Pension) Rules, 1972 — Rule 15(3), 23
High Courts21 Apr 2022Disposed Of
Deepak Cheetri Alias Sonu & Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 04 UK CK 0097
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 498A, 504Dowry Prohibition Act, 1961 — Section 3, 4
High Courts21 Apr 2022Disposed Of
Ganesh Singh & Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 04 UK CK 0096
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 452, 504, 506
High Courts21 Apr 2022Allowed
M/s Madhava Hytech Engineers Pvt. Ltd Vs Superintending Engineer
Uttarakhand High Court · (2022) 04 UK CK 0091
Arbitration & Conciliation Act, 1996 — Section 34, 37, 31(7), 31(7)(a), 31(7)(b)
High Courts21 Apr 2022Disposed Of
Nafish Ahamad Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 04 UK CK 0090
High Courts20 Apr 2022Dismissed
Gaurav Kumar & Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 04 UK CK 0099
Uttarakhand Technical Education Department (Non-Gazetted Technical) Service Rules, 2008 —Kerala State and Subordinate Services Rules, 1958 — Rule 10(a), 10(a)(ii)
High Courts20 Apr 2022Dismissed
Managing Director, Uttarakhand Purv Sainik Kalyan Nigam Limited, Dehradun Vs Vipin Kumar And Others
Uttarakhand High Court · (2022) 04 UK CK 0089
High Courts20 Apr 2022Dismissed
Anand Singh Negi & Anr Vs State Of Uttarakhand & Ors
Uttarakhand High Court · (2022) 04 UK CK 0088
Uttarakhand Environment Protection And Pollution Control Board After Due Inspection Of The Site In Terms Of Provisions Of Air (Prevention And Control Of Pollution) Act 1981 — Section 17
High Courts20 Apr 2022Disposed Of
Govind Singh Bhandar Vs Alpana Kapoor
Uttarakhand High Court · (2022) 04 UK CK 0087
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts20 Apr 2022Disposed Of
Bhuvanchand Bhatt And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 04 UK CK 0086
Indian Penal Code, 1860 — Section 325, 406, 504, 506Constitution Of India, 1950 — Article 226
High Courts20 Apr 2022Disposed Of
Ashwani Kalra Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 04 UK CK 0085
Indian Penal Code, 1860 — Section 380Constitution Of India, 1950 — Article 226