High Courts28 Aug 2024Allowed
Yash Pal Singh Vs Managing Director And Others
Uttarakhand High Court · (2024) 08 UK CK 0104
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 155 of 1,060
High Courts28 Aug 2024Dismissed
Saraswati Painuly Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 08 UK CK 0103
Constitution Of India, 1950 — Article 226
High Courts28 Aug 2024Disposed Of
Mohabbat Ali Vs Nagar Panchayat Piran Kaliyar And Another
Uttarakhand High Court · (2024) 08 UK CK 0102
Uttar Pradesh Municipalities Act, 1916 — Section 241Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1910 — Section 3(14), 109, 143, 144, 156
High Courts28 Aug 2024Dismissed
State Of Uttarakhand & Another Vs SCIW-VKGA �JV�, SCO-263
Uttarakhand High Court · (2024) 08 UK CK 0101
Arbitration Act, 1996 — Section 37Commercial Courts Act, 2015 — Section 13(1A)Limitation Act, 1963 & mdash; Article 116, 117
High Courts28 Aug 2024Disposed Of
Sandeep Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0100
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 50, 50(1), 60
High Courts28 Aug 2024Allowed
Amarjeet Singh Marwah Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0099
Indian Penal Code, 1860 — Section 452, 506Code Of Criminal Procedure, 1973 — Section 273, 299, 309(2)(c), 311
High Courts28 Aug 2024Allowed
Mujjamil And Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 08 UK CK 0098
National Investigation Agency Act, 2008 — Section 21(4)Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 307, 332, 353, 395, 427, 435Arms Act, 1959 — Section 25
High Courts28 Aug 2024Allowed
Ram Mohan Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0095
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts27 Aug 2024Allowed
Gurvinder Kaur Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0136
Indian Penal Code, 1860 — Section 420
High Courts27 Aug 2024Allowed
Pushpa Uprari Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 08 UK CK 0132
Negotiable Instruments Act, 1881 — Section 138
High Courts27 Aug 2024Allowed
Harish Kumar & Others Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0131
Bhartiya Nyaya Sanhita, 2023 — Section 143Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 6
High Courts27 Aug 2024Allowed
Mudassir Rana Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0130
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 29
High Courts27 Aug 2024Dismissed
Aakash And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0129
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 29, 36A(4), 60, 68N, 68OCode Of Criminal Procedure, 1973 — Section 170, 173(2)
High Courts27 Aug 2024Disposed Of
Raj Babu Agarwal And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0127
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 482Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471Constitution Of India, 1950 — Article 21, 226
High Courts27 Aug 2024Allowed
Vikram Lal Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 08 UK CK 0126
High Courts27 Aug 2024Allowed
Chandra Mohan Naugai Vs Managing Director And Others
Uttarakhand High Court · (2024) 08 UK CK 0125
High Courts27 Aug 2024Allowed
Rakesh Kumar Sharma Vs Managing Director Uttarakhand Transport Corporation And Others
Uttarakhand High Court · (2024) 08 UK CK 0124
High Courts27 Aug 2024Allowed
Pradeep Kumar Tripati & Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 08 UK CK 0123
High Courts24 Aug 2024Disposed Of
Leela Chauhan Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 08 UK CK 0153
Uttarakhand Annual Transfer For Public Servants Act, 2017 — Section 17(b)(i)