High Courts25 Nov 2022Disposed Of
Dalvinder Singh And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 11 UK CK 0082
COURT ARCHIVE
Uttarakhand High Court judgments, 2022
1,206 judgments · page 7 of 61
High Courts25 Nov 2022Dismissed
Jagdish Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 11 UK CK 0081
Indian Penal Code, 1860 — Section 304BDowry Prohibition Act, 1961 — Section 4
High Courts25 Nov 2022Dismissed
Mevalal Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 11 UK CK 0080
Indian Penal Code, 1860 — Section 201, 302, 376, 511
High Courts25 Nov 2022Disposed Of
Sonam Valmiki And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 11 UK CK 0070
High Courts24 Nov 2022Allowed
Uttarakhand Vidhan Sabha Secretariat Dehradun & Others Vs Bhupendra Singh Bisht & Others
Uttarakhand High Court · (2022) 11 UK CK 0083
Uttarakhand Vidhan Sabha Secretariat Service (Recruitment And Conditions Of Service) Rules, 2011 — Rule 5, 17, 17(1)Constitution Of India, 1950 — Article 13, 13(2), 14, 16, 162
High Courts24 Nov 2022Disposed Of
Dinesh Chandra Patni Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 11 UK CK 0069
Income Tax Act, 1961 — Section 44ABIndian Contract Act, 1872 — Section 73Constitution Of India, 1950 — Article 14, 19(1)(g), 21
High Courts23 Nov 2022
Virendra Kumar Vs Umesh Kumar
Uttarakhand High Court · (2022) 11 UK CK 0094
Representation Of People Act, 1951 — Section 83, 83(1), 83(1)(c)Conduct Of Elections Rules, 1961 — Rule 94ACode Of Civil Procedure, 1908 — Order 6 Rule 15, Order 6 Rule 15(4)
High Courts22 Nov 2022Disposed Of
Mahendra Singh Aswal Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 11 UK CK 0068
Uttar Pradesh Kshettra Panchayats And Zila Panchayats (Removal Of Pramukhs And Up-Pramukhs, Adhyakshas And Up-Adhyakshas) Enquiry Rules, 1997 — Rule 3
High Courts22 Nov 2022Disposed Of
Binod Kumar Pant Vs Uttarakhand Peyjal Sansadhan Vikas Evem Nirman Nigam & Another
Uttarakhand High Court · (2022) 11 UK CK 0067
High Courts22 Nov 2022Disposed Of
Om Pal Singh Vs Uttarakhand Peyjal Sansadhan Vikas Evem Nirman Nigam & Another
Uttarakhand High Court · (2022) 11 UK CK 0065
High Courts22 Nov 2022Disposed Of
Vinod Kumar Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 11 UK CK 0064
High Courts21 Nov 2022Dismissed
Manohar Singh Chauhan Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 11 UK CK 0063
Uttarakhand Cooperative Societies Act, 2003 — Section 31, 31A, 31A(1)Uttarakhand Cooperative Dairy Federation And Milk Union Centralised Cadre Service Controlling Rules, 2016 — Rule 03(2)
High Courts21 Nov 2022Dismissed
Maharaj Ji Traders Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2022) 11 UK CK 0062
High Courts18 Nov 2022Dismissed
Vishal Yadav Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 11 UK CK 0059
Indian Penal Code, 1860 — Section 363, 366A, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts18 Nov 2022Dismissed
Gulshan Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 11 UK CK 0058
Indian Penal Code, 1860 — Section 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 6
High Courts18 Nov 2022Disposed Of
Keshar Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 11 UK CK 0057
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts18 Nov 2022Allowed
Yogesh Mailani Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 11 UK CK 0056
High Courts18 Nov 2022Disposed Of
Sanju And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 11 UK CK 0052
High Courts18 Nov 2022Dismissed
Rajeev Juyal Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 11 UK CK 0050
Indian Penal Code, 1860 — Section 323, 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 5(k)(l), 6
High Courts18 Nov 2022Allowed
Raza Chaudhary Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 11 UK CK 0049
Indian Penal Code, 1860 — Section 272, 273, 420, 482, 483Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6Copyright Act, 1957 — Section 63, 65