COURT ARCHIVE

Uttarakhand High Court judgments

21,184 judgments · page 281 of 1,060

High Courts11 Oct 2022Dismissed

Dr. Dinesh Kumar Vs Kiran Suri

Uttarakhand High Court · (2022) 10 UK CK 0004

Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 21, 21(1), 21(1)(a), 34, 34(1)(b)Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Rules, 1972 — Rule 15(3), 22Code Of Civil Procedure, 1908 — Order 18, Rule 4, Order 19, Rule 1

High Courts10 Oct 2022Disposed Of

Sarita Pundir Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 10 UK CK 0003

High Courts01 Oct 2022Allowed

Arun Kumar Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2022) 10 UK CK 0001

Indian Penal Code, 1860 — Section 420Code Of Criminal Procedure, 1973 — Section 320Constitution Of India, 1950 — Article 226

High Courts30 Sept 2022Allowed

M/s R.T.A. Engineering Vs Superintending Engineer 7th Circle, Public Works Department, Gopeshwar & Another

Uttarakhand High Court · (2022) 09 UK CK 0158

Arbitration And Conciliation Act, 1996 — Section 9, 11(6)

High Courts30 Sept 2022Disposed Of

Navdeep Singh Alias Nubdeep Singh & Another Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2022) 09 UK CK 0157

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 379, 420

High Courts30 Sept 2022Disposed Of

Sukhdev Singh And Others Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2022) 09 UK CK 0156

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 498ADowry Prohibition Act, 1961 — Section 3, 4

High Courts30 Sept 2022Disposed Of

Zydus Wellness Products Ltd. Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 09 UK CK 0155

Uttar Pradesh Industrial Disputes Act, 1947 — Section 3, 3(a)(b)

High Courts30 Sept 2022Disposed Of

Bhagwati Adhikari Alias Bhagwati Mehta Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 09 UK CK 0154

High Courts30 Sept 2022Disposed Of

M/s Akums Drugs & Pharmaceuticals Limited, Through Its Director Mr. Sanjeev Jain Vs Commissioner Of Commercial Taxes, Uttarakhand, Dehradun

Uttarakhand High Court · (2022) 09 UK CK 0153

High Courts30 Sept 2022Allowed

Baljeet Singh Alias Jot Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 09 UK CK 0150

Indian Penal Code, 1860 — Section 34, 120B, 302Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)Constitution Of India, 1950 — Article 21

High Courts30 Sept 2022Dismissed

Abhilasha Rani Vs Uttarakhand Public Service Commission

Uttarakhand High Court · (2022) 09 UK CK 0149

High Courts30 Sept 2022Disposed Of

Gulab Singh And Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 09 UK CK 0148

High Courts29 Sept 2022Allowed

Union Of India And Others Vs No. 957021155 H.C. /Dvr. Parvinder Singh

Uttarakhand High Court · (2022) 09 UK CK 0152

Allahabad High Court Rules, 1952 — Rule 5, 5(b)Constitution Of India, 1950 — Article 226, 227

High Courts29 Sept 2022Dismissed

Saurabh Kapoor & Another Vs Nil

Uttarakhand High Court · (2022) 09 UK CK 0151

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13B, 13B(1), 14

High Courts28 Sept 2022Disposed Of

Union Of India And Others Vs Central Administrative Tribunal, Allahabad Bench At Allahabad And Another

Uttarakhand High Court · (2022) 09 UK CK 0147

Central Civil Services (Pension) Rules, — Rule 2, 2(a), 2(b), 2(c), 2(d), 2(e), 2(f), 2(g), 2(h)

High Courts28 Sept 2022Disposed Of

Diwan Singh Tomkyal Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2022) 09 UK CK 0142

High Courts27 Sept 2022Disposed Of

B.D. Tiwari Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2022) 09 UK CK 0159

Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471

High Courts24 Sept 2022Allowed

Maj. (Retd.) Nidhi Singh Vs Animesh Singh And Others

Uttarakhand High Court · (2022) 09 UK CK 0135

Code Of Civil Procedure, 1908 — Section 151Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 129, 130, 131, 131(a), 131(b), 131(C), 151, 171, 172, 173, 174, 175Hindu Succession Act, 2005 — Section 6, 8

High Courts23 Sept 2022Dismissed

M/s Ski and Snow Resorts Private Limited Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 09 UK CK 0136

Arbitration And Conciliation Act, 1996 — Section 9, 11(6)

High Courts23 Sept 2022Dismissed

Hans Lal Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 09 UK CK 0132