High Courts04 Jul 2022Disposed Of
Roshan Lal Vs Ramendra Prakash Singhal
Uttarakhand High Court · (2022) 07 UK CK 0028
Constitution Of India, 1950 — Article 227
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 298 of 1,060
High Courts04 Jul 2022Disposed Of
Soyyab Hussain Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 07 UK CK 0009
High Courts04 Jul 2022Allowed
Kadir Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 07 UK CK 0008
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 380, 411, 454Constitution Of India, 1950 — Article 21
High Courts04 Jul 2022Disposed Of
Tarannum Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 07 UK CK 0004
Code Of Criminal Procedure, 1973 — Section 309, 482Indian Penal Code, 1860 — Section 323, 354, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts01 Jul 2022Disposed Of
Rajkumar Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 07 UK CK 0007
Indian Penal Code, 1860 — Section 399, 402Arms Act, 1959 — Section 4, 25Code Of Criminal Procedure, 1973 — Section 482
High Courts01 Jul 2022Allowed
M/s Piyush Infratech Pvt. Ltd. Vs Uttarakhand Jal Vidhut Nigam Limited And Another
Uttarakhand High Court · (2022) 07 UK CK 0005
Arbitration & Conciliation Act, 1996 — Section 11(6)
High Courts01 Jul 2022Disposed Of
Mohan Giri Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 07 UK CK 0002
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 498A, 504, 506
High Courts01 Jul 2022Disposed Of
Ashutosh Pandey Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 07 UK CK 0001
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 420Information Technology Act, 2000 — Section 66D
High Courts30 Jun 2022Disposed Of
Raghbeer Singh Dhillon Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 06 UK CK 0119
High Courts30 Jun 2022Disposed Of/ Allowed
Time Equipment Pvt. Ltd. Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 06 UK CK 0118
Indian Penal Code, 1860 — Section 420
High Courts30 Jun 2022Disposed Of/ Allowed
Deepak Jain Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 06 UK CK 0117
Indian Penal Code, 1860 — Section 354, 354(ka), 354(gha), 506
High Courts30 Jun 2022Dismissed
Dinesh Singh And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 06 UK CK 0116
High Courts30 Jun 2022Disposed Of
M/s Corbett Nature Reserve Vs Union Of India And Others
Uttarakhand High Court · (2022) 06 UK CK 0115
High Courts30 Jun 2022Dismissed
U.P. Project Corporation Limited Lucknow Vs M/s S.K.Techno And Company
Uttarakhand High Court · (2022) 06 UK CK 0114
Arbitration & Conciliation Act, 1996 — Section 31(7)(b), 34, 37
High Courts30 Jun 2022Dismissed
U.P. Project Corporation Limited Lucknow Vs M/s Shaukumbari Associates
Uttarakhand High Court · (2022) 06 UK CK 0113
Arbitration & Conciliation Act, 1996 — Section 31(7)(b), 34, 37
High Courts30 Jun 2022Allowed
Vikas Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 06 UK CK 0111
Indian Penal Code, 1860 — Section 376, 506
High Courts30 Jun 2022Disposed Of
Monty Bhanwal Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 06 UK CK 0110
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts29 Jun 2022
Jishan Alam Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 06 UK CK 0109
Code Of Criminal Procedure, 1973 — Section 195, 196, 482Indian Penal Code, 1860 — Section 108A, 120B, 153A, 153B, 155(2), 155(3), 295A, 482, 505(1), 505(2), 505(3)
High Courts29 Jun 2022Disposed Of
Vikram And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 06 UK CK 0101
Code Of Criminal Procedure, 1973 — Section 309, 482Indian Penal Code, 1860 — Section 323, 427, 452, 504
High Courts29 Jun 2022Allowed
Baisakhi And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 06 UK CK 0100
Arbitration And Conciliation Act, 1996 — Section 18, 34, 34(2)(a)(iii), 34(2)(b)