COURT ARCHIVE

Uttarakhand High Court judgments

21,184 judgments · page 146 of 1,060

High Courts03 Oct 2024Allowed

Pankaj Singh Rawat Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 10 UK CK 0001

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 7A, 13

High Courts01 Oct 2024Allowed

Vinay Kumar Alias Vinay Gupta Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2024) 10 UK CK 0022

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 498A, 506

High Courts01 Oct 2024Allowed

Suraj Nautiyal Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 10 UK CK 0021

Bharatiya Nyaya Sanhita, 2023 &mdash' Section 303(2)

High Courts01 Oct 2024Disposed Of

Veena Gupta And Two Others Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 10 UK CK 0020

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 482Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Constitution Of India, 1950 — Article 21, 226

High Courts01 Oct 2024Allowed

Gulzar Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 10 UK CK 0019

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20

High Courts01 Oct 2024Allowed

Jagdish Prasad Chauhan Vs Anil Kumar Chauhan And Others

Uttarakhand High Court · (2024) 10 UK CK 0018

Maintenance And Welfare Of Parents And Senior Citizen Act, 2007 — Section 5, 5(2)Constitution Of India, 1950 — Article 227

High Courts01 Oct 2024Allowed

Kamla Devi Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2024) 10 UK CK 0017

Maintenance And Welfare Of Parents And Senior Citizen Act, 2007 — Section 5, 16, 16(6)Constitution Of India, 1950 — Article 227

High Courts01 Oct 2024Disposed Of

Gulshan Pawha Vs Pawan Kumar Jain

Uttarakhand High Court · (2024) 10 UK CK 0016

High Courts01 Oct 2024Disposed Of

Ramesh Sharma Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2024) 10 UK CK 0015

High Courts01 Oct 2024Allowed

Kamal Prasad Vs Kumud Vaidya And Others

Uttarakhand High Court · (2024) 10 UK CK 0014

Constitution Of India, 1950 — Article 227

High Courts30 Sept 2024

Keshav Datt Joshi Vs Uttarakhand Transport Corporation And Others

Uttarakhand High Court · (2024) 09 UK CK 0090

High Courts30 Sept 2024

Ashok Kumar Vs Uttarakhand Transport Corporation And Others

Uttarakhand High Court · (2024) 09 UK CK 0089

High Courts30 Sept 2024Disposed Of

Priyanka Shah Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2024) 09 UK CK 0088

High Courts30 Sept 2024Allowed

Sukhveer Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 09 UK CK 0087

Indian Penal Code, 1860 — Section 409, 420, 467, 468, 471, 504, 506

High Courts30 Sept 2024Dismissed

Gaurav Agarwal Vs Superintendent Central Goods And Services Tax

Uttarakhand High Court · (2024) 09 UK CK 0086

Central Goods & Services Tax Act, 2017 — Section 107

High Courts30 Sept 2024Disposed Of

Harish Lal Arya Vs District Magistrate, Bageshwar & Others

Uttarakhand High Court · (2024) 09 UK CK 0085

High Courts30 Sept 2024Allowed

Rakam Singh And Others Vs Dhoom Singh And Others

Uttarakhand High Court · (2024) 09 UK CK 0084

Code Of Civil Procedure, 1908 — Section 151Code Of Civil Procedure, 1908 — Order 39, Rule 1 Order 39, Rule 2

High Courts30 Sept 2024Dismissed

Praveen Jolly And Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2024) 09 UK CK 0083

High Courts30 Sept 2024Disposed Of

M/s S. R. Solar Energy Park Vs Central Bank Of India And Another

Uttarakhand High Court · (2024) 09 UK CK 0082

High Courts27 Sept 2024Dismissed

Late Dharmveer Singh Alias Dharmvir Alias Dharambir Vs Punjab National Bank And Others

Uttarakhand High Court · (2024) 09 UK CK 0125

Recovery Of Debts And Bankruptcy Act (RDB Act), 1993 — Section 19, 20Constitution Of India, 1950 — Article 227