COURT ARCHIVE

Uttarakhand High Court judgments

21,184 judgments · page 344 of 1,060

High Courts22 Nov 2021Partly Allowed

Vijay Kumar Mishra Vs Deepak Chuphal S/o Sri Vishan Singh Chuphal (Owner Of The Motor Cycle No. U.A. 05/2751) R/o Vivekanand Colony, Jakhani Tehsil And District Pithoragarh

Uttarakhand High Court · (2021) 11 UK CK 0174

Motor Vehicles Act, 1988 — Section 140, 141, 142, 143, 144, 163A, 166

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High Courts22 Nov 2021Allowed/ Dismissed

Suresh Chand Mathur & Others Vs Assistant Collector 1st Class/ S.D.M. Sadar Dehradun & Ors

Uttarakhand High Court · (2021) 11 UK CK 0173

Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 229, 229B, 229D, 333Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2

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High Courts22 Nov 2021Dismissed

Murari Lal And Another Vs Rajaram

Uttarakhand High Court · (2021) 11 UK CK 0172

Code Of Civil Procedure, 1908 — Section 11

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High Courts22 Nov 2021Disposed Of

Basant Ballabh Pathak Vs Managing Director, Uttarakhand Pey Jal Sansadhan Vikas Evam Nirman Nigam And Another

Uttarakhand High Court · (2021) 11 UK CK 0171

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High Courts22 Nov 2021Disposed Of

Naveen Chandra Joshi Vs Managing Director, Uttarakhand Pey Jal Sansadhan Vikas Evam Nirman Nigam And Another

Uttarakhand High Court · (2021) 11 UK CK 0170

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High Courts22 Nov 2021Allowed

Krishna Kumar Bansal Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2021) 11 UK CK 0169

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High Courts22 Nov 2021Dismissed

Mahadev Prasad & Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2021) 11 UK CK 0167

Constitution Of India, 1950 — Article 14, 16, 226

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High Courts22 Nov 2021Disposed Of

Kailash Joshi And Another Vs State Bank Of India

Uttarakhand High Court · (2021) 11 UK CK 0111

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)

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High Courts22 Nov 2021Disposed Of

Dharamveer Singh And Another Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2021) 11 UK CK 0110

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 14(2), 17

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High Courts22 Nov 2021Disposed Of

Anand Prakash Arora & Others Vs Union Of India & Others

Uttarakhand High Court · (2021) 11 UK CK 0109

Cantonments Act, 2006 — Section 57, 340Cantonments Act, 1924 — Section 181A

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High Courts22 Nov 2021Disposed Of

Sunil Kumar Jain Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2021) 11 UK CK 0107

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High Courts22 Nov 2021Dismissed

Secretary School Education State Of Uttarakhand & Others Vs Dinesh Chandra Joshi & Others

Uttarakhand High Court · (2021) 11 UK CK 0104

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High Courts22 Nov 2021Disposed Of

Champa Pant And Another Vs R. Minakshi Sunderram And Others

Uttarakhand High Court · (2021) 11 UK CK 0102

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High Courts22 Nov 2021Disposed Of

Kamal Singh @ Kamaldeep Singh Vs Senior Superintendent Of Police And Others

Uttarakhand High Court · (2021) 11 UK CK 0100

Indian Penal Code, 1860 — Section 186, 353, 504, 506Constitution Of India, 1950 — Article 226

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High Courts22 Nov 2021Disposed Of

Sharad Tamta Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2021) 11 UK CK 0099

Indian Penal Code, 1860 — Section 323, 498A, 504, 506Hindu Marriage Act, 1955 — Section 13BConstitution Of India, 1950 — Article 226

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High Courts18 Nov 2021Dismissed

Jagdish Prasad Bhatt Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2021) 11 UK CK 0094

Constitution Of India, 1950 — Article 226

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High Courts18 Nov 2021Disposed Of

M/s Pra Computer Forms (P) Ltd Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2021) 11 UK CK 0093

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High Courts18 Nov 2021Dismissed

Ravindra Kumar Sahni Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2021) 11 UK CK 0092

Uttar Pradesh Urban Planning And Development Act, 1973 — Section 28A, 28(2), 28(3)Constitution Of India, 1950 — Article 226

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High Courts18 Nov 2021Disposed Of

Sahana Parveen Vs Narendra Kumar Sharma And Another

Uttarakhand High Court · (2021) 11 UK CK 0091

Code Of Criminal Procedure, 1973 — Section 151Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Code Of Civil Procedure, 1908 — Section 151

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High Courts17 Nov 2021Disposed Of

Kumaun Mandal Samooh Sahkarita, Indira Colony, Rudrapur Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2021) 11 UK CK 0085

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