High Courts17 May 2024Allowed
Dr. Rey�s Medicines Vs All India Institute Of Medical Sciences
Uttarakhand High Court · (2024) 05 UK CK 0091
Arbitration And Conciliation Act, 1996 — Section 11(8)
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 174 of 1,060
High Courts17 May 2024
Deepa Upreti And Another Vs Commissioner Kumaon Division/Chairman District Level Development Authority, Nainital And Others
Uttarakhand High Court · (2024) 05 UK CK 0090
Uttarakhand Urban And Country Planning And Development Act, 1973 — Section 27(1), 28(1)Constitution Of India, 1950 — Article 226
High Courts16 May 2024Disposed Of
Ajay Kumar Singh Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 05 UK CK 0102
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 409, 420, 466, 467, 468, 471Constitution Of India, 1950 — Article 21
High Courts16 May 2024Disposed Of
Anil Kumar Alias Anil Ojasvi Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0101
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 409, 420, 466, 467, 468, 471Constitution Of India, 1950 — Article 21
High Courts16 May 2024Allowed
Rajeshwari Vyas Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 05 UK CK 0100
High Courts16 May 2024Allowed
Abdul Kadir Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0097
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 420, 467, 468, 471
High Courts16 May 2024Allowed
Chandpal And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0096
Indian Penal Code, 1860 — Section 120B, 419, 420, 465, 467, 468, 471
High Courts16 May 2024Allowed
Amit Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0095
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 27, 60
High Courts16 May 2024Allowed
Vishal Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0094
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471
High Courts16 May 2024Allowed
Chhavi Aggarwal Vs Vilakshan
Uttarakhand High Court · (2024) 05 UK CK 0088
Hindu Marriage Act, 1955 — Section 13, 13(1)(ia)Code Of Criminal Procedure, 1973 — Section 125Protection Of Women From Domestic Violence Act, 2005 — Section 12
High Courts15 May 2024Allowed
Sunil Rathi Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0104
Indian Penal Code, 1860 — Section 120B, 302
High Courts15 May 2024Disposed Of
Devendra Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0036
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 409, 420, 466, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 7A, 8, 10, 13(1)(d), 13(2)
High Courts15 May 2024Disposed Of
Chanchal Babbar Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 05 UK CK 0035
High Courts15 May 2024Disposed Of
Praveen Mishra Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 05 UK CK 0034
High Courts15 May 2024Allowed
Kamal Virmani Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0033
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Constitution Of India, 1950 — Article 21
High Courts15 May 2024Allowed
Dal Chand Singh & Others Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0032
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Constitution Of India, 1950 — Article 21
High Courts14 May 2024Disposed Of
Rajiv Bhardwaj Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 05 UK CK 0084
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 409, 420, 467, 468, 471Constitution Of India, 1950 — Article 21
High Courts14 May 2024Allowed/ Disposed Of
Kamal Singh Bisht Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 05 UK CK 0083
Negotiable Instruments Act, 1881 — Section 138
High Courts14 May 2024Dismissed
Rakshita Kandpal And Another Vs Dr. Hemant Kandpal And Another
Uttarakhand High Court · (2024) 05 UK CK 0048
Code Of Criminal Procedure, 1973 — Section 125
High Courts14 May 2024Dismissed
Hemant Negi Alias Vikki & Others Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0047
Indian Penal Code, 1860 — Section 120B, 376D