High Courts26 May 2022Disposed Of
Vinod Negi Vs Garhwal Mandal Vikas Nigam
Uttarakhand High Court · (2022) 05 UK CK 0104
Arbitration And Conciliation Act, 1996 — Section 9, 37Code Of Civil Procedure, 1908 — Order 39 Rule 3
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 304 of 1,060
High Courts26 May 2022Disposed Of
Mahesh Chandra Agarwal Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 05 UK CK 0102
Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138
High Courts26 May 2022Disposed Of
Mahmood Raza And Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 05 UK CK 0101
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 498A, 504Dowry Prohibition Act, 1961 — Section 3, 4
High Courts26 May 2022Disposed Of
Vikas Kumar Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 05 UK CK 0100
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 279, 337, 338
High Courts26 May 2022Disposed Of
Vijay Singh Yadav And Munajir Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 05 UK CK 0099
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 420
High Courts26 May 2022Disposed Of
Beer Singh Rawat & Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 05 UK CK 0098
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 417, 420
High Courts26 May 2022Disposed Of
Jonu Alias Vishal And Akash Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 05 UK CK 0097
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 356, 379, 411
High Courts25 May 2022Allowed
Dinesh Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 05 UK CK 0103
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379, 411Constitution Of India, 1950 — Article 21
High Courts25 May 2022Disposed Of
Abdul Rehman Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 05 UK CK 0096
Code Of Criminal Procedure, 1973 — Section 438, 438(1), 438(2)
High Courts24 May 2022Dismissed
Digamber Singh Negi Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 05 UK CK 0095
Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 243(2), 313
High Courts24 May 2022Allowed
Sanjay Devrari Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 05 UK CK 0094
Indian Penal Code, 1860 — Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts24 May 2022Allowed
Mohd. Jubair Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 05 UK CK 0093
Indian Penal Code, 1860 — Section 323, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts24 May 2022Allowed
Abrar Ahmad & Another Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 05 UK CK 0092
Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts24 May 2022Allowed
Bikram Singh Chaudhary And Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 05 UK CK 0090
Indian Penal Code, 1860 — Section 323, 498A, 504Dowry Prohibition Act, 1961 — Section 3, 4
High Courts24 May 2022Allowed
Rajat Yadav Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 05 UK CK 0087
Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 376, 504Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts24 May 2022Disposed Of
Anurag Shankhdhar Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 05 UK CK 0086
Code Of Criminal Procedure, 1973 — Section 482
High Courts24 May 2022Dismissed
Rashid Rao Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 05 UK CK 0079
Indian Penal Code, 1860 — Section 323, 376, 504, 506Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 1(4), 4, 10, 12, 12(1)Code Of Criminal Procedure, 1973 — Section 438
High Courts24 May 2022Dismissed
Madhvanand And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 05 UK CK 0078
Indian Penal Code, 1860 — Section 120B, 201, 304BConstitution Of India, 1950 — Article 201, 304BDowry Prohibition Act, 1961 — Section 3, 4
High Courts23 May 2022Dismissed
Dinesh Chauhan Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 05 UK CK 0084
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 5(n), 6
High Courts23 May 2022Disposed Of
Vijay Bansal & Another Vs Dr. Vinod Kumar Goyal & Another
Uttarakhand High Court · (2022) 05 UK CK 0083
Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 21(1)(a), 22Constitution Of India, 1950 — Article 227