High Courts20 Jul 2022Dismissed
Ramkrishna Maurya Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 07 UK CK 0097
Uttarakhand Annual Transfer For Public Servants Act, 2017 — Section 3(h), 7(d)(i), 18
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 294 of 1,060
High Courts20 Jul 2022Disposed Of
Radha And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 07 UK CK 0096
High Courts19 Jul 2022Allowed
Sanjay Kumar Sharma Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 07 UK CK 0154
Uttar Pradesh State Universities Act, 1973 — Section 35, 35(2)Constitution Of India, 1950 — Article 14
High Courts19 Jul 2022Dismissed
Dr. Ved Prakash Tyagi Vs Union Of India And Others
Uttarakhand High Court · (2022) 07 UK CK 0095
High Courts19 Jul 2022Disposed Of
Pradeep Kumar And Other Vs Secretary Secondary Education Government Of Uttarakhand And Others
Uttarakhand High Court · (2022) 07 UK CK 0094
High Courts19 Jul 2022Dismissed
Krishna Kuwar Singh Dewari And Others Vs Kripal Singh And Others
Uttarakhand High Court · (2022) 07 UK CK 0093
Uttar Pradesh Reorganisation Act, 2000 — Section 67, 74Uttarakhand Government Servant (Relaxation In Qualifying Service For Promotion) Rules, 2010 — Rule 4
High Courts19 Jul 2022Disposed Of
Islam Navi Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 07 UK CK 0092
Code Of Criminal Procedure, 1973 — Section 482Muslim Women (Protection Of Rights On Marriage) Act, 2019 — Section 3, 4
High Courts19 Jul 2022Disposed Of
Islam Navi And Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 07 UK CK 0091
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 498A, 506Dowry Prohibition Act, 1961 — Section 4
High Courts19 Jul 2022Disposed Of
Komal And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 07 UK CK 0090
High Courts18 Jul 2022Allowed
Dr. Kalu Ram Jain & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 07 UK CK 0104
High Courts18 Jul 2022Disposed Of
Nanhe Khan And Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 07 UK CK 0089
High Courts18 Jul 2022Disposed Of
Neelam Alias Neelam Paliwal Vs Santosh And Others
Uttarakhand High Court · (2022) 07 UK CK 0087
High Courts15 Jul 2022Allowed
Sukhpal Singh Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 07 UK CK 0086
Uttar Pradesh Excise Act, 1910 — Section 60, 72Indian Penal Code, 1860 — Section 323, 332, 353, 504, 506
High Courts15 Jul 2022Disposed Of
Akhtar Khan And Smt. Aneesa Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 07 UK CK 0081
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 328, 377, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts15 Jul 2022Disposed Of
Harmeet Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 07 UK CK 0080
Code Of Criminal Procedure, 1973 — Section 309, 482Indian Penal Code, 1860 — Section 302, 506Arms Act, 1959 — Section 25
High Courts15 Jul 2022Disposed Of
Anuj Kumar Alias Chauhan Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 07 UK CK 0079
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 420, 506
High Courts15 Jul 2022Disposed Of
Naresh Sharma Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 07 UK CK 0078
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 354, 354A
High Courts15 Jul 2022
Adesh Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 07 UK CK 0077
Indian Penal Code, 1860 — Section 354Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8
High Courts15 Jul 2022
Yassu Majila Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 07 UK CK 0076
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21(b)
High Courts15 Jul 2022
Pooran Singh Adhikari Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 07 UK CK 0075
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20