High Courts01 Jul 2024Allowed
Suraj Singh Vs Managing Director, Uttarakhand Transport Corporation And Others
Uttarakhand High Court · (2024) 07 UK CK 0053
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 167 of 1,060
High Courts01 Jul 2024Allowed
Geeta Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 07 UK CK 0052
Indian Penal Code, 1860 — Section 120B, 363, 370
High Courts01 Jul 2024Allowed
Praveen Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 07 UK CK 0051
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts28 Jun 2024Disposed Of
Shambhunath Singh And Two Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 06 UK CK 0129
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 409, 420, 466, 467, 468, 471Constitution Of India, 1950 — Article 21
High Courts27 Jun 2024Dismissed
Secretary, Department Of Education & Others Vs Mahant Devendra Dass & Another
Uttarakhand High Court · (2024) 06 UK CK 0137
High Courts27 Jun 2024Disposed Of
Avtar Singh Chauhan And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 06 UK CK 0136
High Courts27 Jun 2024Allowed
Ramesh Lal Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 06 UK CK 0135
High Courts27 Jun 2024Dismissed
Shubham Kumar Vs United India Insurance Company Ltd. And Others
Uttarakhand High Court · (2024) 06 UK CK 0134
High Courts27 Jun 2024Allowed
Maheshanand & Others Vs Yatendra Singh Negi & Others
Uttarakhand High Court · (2024) 06 UK CK 0133
Constitution Of India, 1950 — Article 39A, 227
High Courts27 Jun 2024Disposed Of
Deepak Dhiman Vs Renu Dhiman
Uttarakhand High Court · (2024) 06 UK CK 0132
Hindu Marriage Act, 1955 — Section 13, 25, 27
High Courts27 Jun 2024Allowed
Megha Nautiyal Vs Deepak Barthwal
Uttarakhand High Court · (2024) 06 UK CK 0131
Hindu Marriage Act, 1955 — Section 13, 13BFamily Courts Act, 1984 — Section 19, 28
High Courts27 Jun 2024Allowed
Mohammad Khurshid Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 06 UK CK 0130
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 21(c), 52A, 52A(2)
High Courts26 Jun 2024Disposed Of
Harish Chandra Ram & Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 06 UK CK 0109
Uttarakhand School Education Act, 2006 — Section 58
High Courts26 Jun 2024Disposed Of
Shravan Kumar Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 06 UK CK 0108
High Courts26 Jun 2024Disposed Of
Yashpal And Another Vs Sube Ram (Deceased) Through Legal Representatives
Uttarakhand High Court · (2024) 06 UK CK 0107
High Courts26 Jun 2024Disposed Of
M.H. Foods Through Its Proprietor Mr. Vikar Ahmad Vs Laxmibadri Agro Foods Private Limited
Uttarakhand High Court · (2024) 06 UK CK 0106
Code Of Civil Procedure, 1908 — Order 43 Rule (1)(r)
High Courts25 Jun 2024Disposed Of
Kapil Garg Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 06 UK CK 0116
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 409, 420, 467, 468, 471Constitution Of India, 1950 — Article 21, 226
High Courts25 Jun 2024Allowed
Prashant Mishra Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 06 UK CK 0115
Indian Penal Code, 1860 — Section 420, 467, 468, 471Information Technology Act, 2000 — Section 66D
High Courts25 Jun 2024Allowed
Anita Rawat Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2024) 06 UK CK 0114
High Courts25 Jun 2024Partly Allowed
Nar Singh Gupta Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 06 UK CK 0113
Indian Penal Code, 1860 — Section 323, 452, 506Code Of Criminal Procedure, 1973 — Section 313