High Courts07 Mar 2022Disposed Of
Jyoti Sharma Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 03 UK CK 0026
COURT ARCHIVE
Uttarakhand High Court judgments, 2022
1,206 judgments · page 51 of 61
High Courts05 Mar 2022Allowed
Harish Nath Goswami Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 03 UK CK 0023
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 409, 420, 466, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts04 Mar 2022Disposed Of
Kisan Rice Mill & Others Vs Food Corporation Of India & Others
Uttarakhand High Court · (2022) 03 UK CK 0021
High Courts04 Mar 2022Disposed Of
M/s Kisan Motors & Another Vs Canara Bank & Others
Uttarakhand High Court · (2022) 03 UK CK 0020
Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 14Constitution Of India, 1950 — Article 226
High Courts03 Mar 2022Disposed Of
Navneet Singh And Two Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 03 UK CK 0018
Indian Penal Code, 1860 — Section 420, 504, 506Constitution Of India, 1950 — Article 226
High Courts03 Mar 2022Disposed Of
Harpreet Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 03 UK CK 0017
Indian Penal Code, 1860 — Section 420, 467, 468, 471Constitution Of India, 1950 — Article 226
High Courts02 Mar 2022Allowed
Shiva Power Vs Secretary & Others
Uttarakhand High Court · (2022) 03 UK CK 0016
Central Excise Act, 1944 — Section 5A
High Courts02 Mar 2022Dismissed
Lakhendra Gauthiyal Vs Uttarakhand Public Service Commission
Uttarakhand High Court · (2022) 03 UK CK 0015
High Courts02 Mar 2022Disposed Of
Devender Singh Bisht And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 03 UK CK 0014
Indian Penal Code, 1860 — Section 323, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4Constitution Of India, 1950 — Article 226
High Courts02 Mar 2022Disposed Of
Avinash Kumar Sharma And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 03 UK CK 0012
Indian Penal Code, 1860 — Section 364Constitution Of India, 1950 — Article 226
High Courts02 Mar 2022Disposed Of
Kaushal Sharma Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 03 UK CK 0011
Indian Penal Code, 1860 — Section 307Constitution Of India, 1950 — Article 226
High Courts02 Mar 2022Disposed Of
Uttarakhand Enterprises Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 03 UK CK 0007
High Courts02 Mar 2022Allowed
Haider Ali (Juvenile) Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2022) 03 UK CK 0006
Indian Penal Code, 1860 — Section 120B, 420Information Technology Act, 2000 — Section 66DJuvenile Justice (Care And Protection Of Children) Act, 2015 — Section 1, 2(12), 12
High Courts02 Mar 2022Allowed
Dinesh Chandra Joshi Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 03 UK CK 0001
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 409, 420Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts25 Feb 2022Allowed
Anurag Shankhdhar Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 02 UK CK 0148
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 409, 420, 466, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts25 Feb 2022Disposed Of
M/s H.R. Construction Nagar Dwar Vs Executive Engineer, Public Works Department, Askot, Pithoragarh
Uttarakhand High Court · (2022) 02 UK CK 0145
Arbitration And Conciliation Act, 1996 — Section 11(6), 11(8)
High Courts25 Feb 2022Disposed Of
Mustafa Vs Deputy Director/Conservator Of Forest, Rajaji Tiger Reserve, Dehradun
Uttarakhand High Court · (2022) 02 UK CK 0142
High Courts25 Feb 2022Dismissed
S.S. Medical Systems (India) Pvt. Ltd Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 02 UK CK 0141
High Courts25 Feb 2022Disposed Of
M/s S.K. Tempo Corporation & Others Vs Union Bank Of India
Uttarakhand High Court · (2022) 02 UK CK 0140
High Courts25 Feb 2022Disposed Of
Hemant Singh Negi And Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 02 UK CK 0138
Indian Penal Code, 1860 — Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 320, 482