COURT ARCHIVE

Uttarakhand High Court judgments, 2022

1,206 judgments · page 60 of 61

High Courts06 Jan 2022Disposed Of

Anil Kumar & Another Vs Punjab National Bank & Others

Uttarakhand High Court · (2022) 01 UK CK 0016

Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002, — Section 13(2)

High Courts06 Jan 2022Disposed Of

Jitendra Kumar Vs District Magistrate & Others

Uttarakhand High Court · (2022) 01 UK CK 0015

High Courts06 Jan 2022Disposed Of

Vinay Kumar Ghildiyal & Another Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2022) 01 UK CK 0014

High Courts05 Jan 2022Dismissed

Chairman And Managing Director, Tehri Hydro Development Corporation Ltd. And Another Vs Mahmood Hassan

Uttarakhand High Court · (2022) 01 UK CK 0062

Arbitration And Conciliation Act, 1996 — Section 11(6), 18, 21, 28(1)(a), 28(3), 31(3), 31(7), 34, 34(2), 34(2)(a)(iii), 34(2)(b), 34(2)(b)(ii), 34(2)(b)(ii), 37, 48, 48(2)(b)(ii)Contract Act, 1872 — Section 56, 74Foreign Awards (Recognition And Enforcement) Act, 1961 — Section 7(1)(b)(ii)

High Courts05 Jan 2022Dismissed

M/s Svasca Industries (India) Limited Vs Uttarakhand Power Corporation Limited & Others

Uttarakhand High Court · (2022) 01 UK CK 0052

High Courts05 Jan 2022Disposed Of

Amandeep Singh (Male) Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 01 UK CK 0028

High Courts05 Jan 2022Disposed Of

State Of Uttarakhand And Others Vs Ajay Singh Rawat And Others

Uttarakhand High Court · (2022) 01 UK CK 0027

High Courts05 Jan 2022Disposed Of

Amrik Singh Vs Collector/ District Magistrate & Others

Uttarakhand High Court · (2022) 01 UK CK 0021

High Courts05 Jan 2022Dismissed

Wali Mohammad & Another Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2022) 01 UK CK 0020

Constitution Of India, 1950 — Article 226

High Courts05 Jan 2022Disposed Of

Dinesh Chandra Pandey & Another Vs District Magistrate, Almora & Others

Uttarakhand High Court · (2022) 01 UK CK 0019

Constitution Of India, 1950 — Article 226

High Courts05 Jan 2022Disposed Of

Vipul Sah Vs District Magistrate & Others

Uttarakhand High Court · (2022) 01 UK CK 0018

High Courts05 Jan 2022Dismissed

Anil Kumar Verma & Another Vs Kamla Bobal & Ors

Uttarakhand High Court · (2022) 01 UK CK 0009

Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 21, 21(1)(a), 43, 43(2)(a)Uttar Pradesh Rent Control And Eviction Act, 1947 — Section 3Constitution Of India, 1950 — Article 91(g), 227

High Courts04 Jan 2022Disposed Of

Devi Roy & Another Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2022) 01 UK CK 0034

Street Vendors (Protection Of Livelihood And Regulation Of Street Vending) Act, 2014 — Section 4(2)

High Courts04 Jan 2022Disposed Of

Anju Vs IV Additional District Judge, Haridwar & Others

Uttarakhand High Court · (2022) 01 UK CK 0032

Constitution Of India, 1950 — Article 227

High Courts04 Jan 2022Disposed Of

Jamuna Prashad Vs Radhika Jha & Others

Uttarakhand High Court · (2022) 01 UK CK 0008

High Courts04 Jan 2022Dismissed

Adesh Kumar Vs Managing Director, Uttarakhand Power Corporation Limited & Others

Uttarakhand High Court · (2022) 01 UK CK 0007

Electricity Act, 2003 — Section 127

High Courts04 Jan 2022Disposed Of

Ajay Pandey Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2022) 01 UK CK 0006

High Courts04 Jan 2022Disposed Of

Vikram Singh Shahi Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2022) 01 UK CK 0005

High Courts03 Jan 2022Disposed Of

Kedar Nath Goswami Vs Nagar Palika Parishad, Nainital

Uttarakhand High Court · (2022) 01 UK CK 0030

Street Vendors (Protection Of Livelihood And Regulation Of Street Vending) Act, 2014 — Section 4(2)

High Courts03 Jan 2022Dismissed

Brijesh Chand Vs Union Of India And Others

Uttarakhand High Court · (2022) 01 UK CK 0029

Constitution Of India, 1950 — Article 226