High Courts16 Jan 2023
Krishan Kumar @ Babbu Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 01 UK CK 0092
Indian Penal Code, 1860 — Section 34, 313, 323, 376(2)(n), 377, 384, 504, 506, 509Dowry Prohibition Act, 1961 — Section 4
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 266 of 1,060
High Courts13 Jan 2023
Professor Roop Kishor Shastri Vs University Grants Commission And Others
Uttarakhand High Court · (2023) 01 UK CK 0100
Central Civil Services (Classification, Control & Appeal) Rules, 1965 &msash; Rule 14University Grants Commission (Institutions Deemed To Be Universities) Regulations, 2019 — Regulation 10.12.1(ii)
High Courts13 Jan 2023Dismissed
Kirshnanand Murari Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 01 UK CK 0091
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts13 Jan 2023Allowed
Gajendra Singh Rawat & Another Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 01 UK CK 0090
Indian Penal Code, 1860 — Section 323, 394, 504Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s)
High Courts13 Jan 2023Dismissed
Shiv Pal & Others Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 01 UK CK 0089
Indian Penal Code, 1860 — Section 34, 302, 307, 504, 506Code Of Criminal Procedure, 1973 — Section 319
High Courts13 Jan 2023Allowed
Shamim Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 01 UK CK 0088
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 29
High Courts13 Jan 2023
Director General, Uttarakhand Medical Health And Family Welfare, Uttarakhand & Another Vs Ms. Rajbhara Medicare Pvt. Ltd.
Uttarakhand High Court · (2023) 01 UK CK 0087
High Courts13 Jan 2023Disposed Of
Jaskiran Kaur And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 01 UK CK 0074
High Courts13 Jan 2023Disposed Of
M/s Mahalaxmi Construction Vs Project Manager, Construction Division, Uttarakhand Pey Jal Sansadhan Vikas Evem Nirman Nigam
Uttarakhand High Court · (2023) 01 UK CK 0072
Arbitration And Conciliation Act, 1996 — Section 11(6)
High Courts13 Jan 2023Disposed Of
Arun Arora Alias Annu And Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2023) 01 UK CK 0071
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts12 Jan 2023Dismissed
Lathardeva Hoon Matsya Jivi Sahakari Samiti Through Its Chairman Sri Satbir Vs Lathardeva Hoon Matasya Jivi Sahakari Samiti Through Its President / Secretary Maan Singh And Others
Uttarakhand High Court · (2023) 01 UK CK 0080
Uttarakhand Cooperative Societies Act, 2003 — Section 98(2)(b)
High Courts12 Jan 2023
Hemlata Joshi Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 01 UK CK 0078
Constitution Of India, 1950 — Article 226
High Courts12 Jan 2023Dismissed
Virendra Singh Vs Kailashanand Giri
Uttarakhand High Court · (2023) 01 UK CK 0076
Code Of Civil Procedure, 1908 — Section 104Code Of Civil Procedure, 1908 — Order 43, Rule 1(r)Constitution Of India, 1950 — Article 227
High Courts12 Jan 2023Disposed Of
Martand Singh Vs Devi Prasad
Uttarakhand High Court · (2023) 01 UK CK 0075
High Courts12 Jan 2023Disposed Of
Akansha Chaudhary And Another Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2023) 01 UK CK 0062
High Courts12 Jan 2023Disposed Of
Sukhdev Minhas Vs Santosh Sahni (Deceased) Through Legal Representatives
Uttarakhand High Court · (2023) 01 UK CK 0061
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts11 Jan 2023Dismissed
Kishan Singh Vs Sanjeev Agarwal And Others
Uttarakhand High Court · (2023) 01 UK CK 0069
High Courts11 Jan 2023Dismissed
Guru Chetna Swayam Sahayata Samooh, Libberhedi, Haridwar And Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2023) 01 UK CK 0068
High Courts11 Jan 2023Allowed
Ashok Gramodyog Sansthan Vs Public In General
Uttarakhand High Court · (2023) 01 UK CK 0063
Societies Registration Act, 1860 — Section 5A, 13Constitution Of India, 1950 — Article 227
High Courts11 Jan 2023Dismissed
Sangeeta Bijalwan Vs Bhuwanesh Prasad Devrani
Uttarakhand High Court · (2023) 01 UK CK 0060
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, Order 43 Rule 1(r)Constitution Of India, 1950 — Article 227