High Courts04 Oct 2021Allowed
Karan Singh Vs Uttarakhand Payjal Sansadhan Vikas Evam Nirman Nigam & Another
Uttarakhand High Court · (2021) 10 UK CK 0023
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 355 of 1,060
High Courts04 Oct 2021Disposed Of
Kisan Cooperative Sugar Factory Limited Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2021) 10 UK CK 0021
High Courts04 Oct 2021Disposed Of
Tahir Khan Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2021) 10 UK CK 0008
Indian Penal Code, 1860 — Section 420
High Courts01 Oct 2021Dismissed
ONYX Techno System Pvt. Limited Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2021) 10 UK CK 0036
High Courts01 Oct 2021Disposed Of
BFIT Technical Campus Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2021) 10 UK CK 0024
Indian Penal Code, 1860 — Section 409, 420, 467, 468, 471All India Council For Technical Education Act, 1987 — Section 10, 10(k)
High Courts01 Oct 2021Disposed Of
Sanjay Singh Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2021) 10 UK CK 0022
High Courts01 Oct 2021Allowed
Shamshad Ahmed Vs Uttar Pradesh State Industrial Development Corporation Ltd. & Others
Uttarakhand High Court · (2021) 10 UK CK 0004
Code Of Civil Procedure, 1908 — Section 96, 115, 115(1), 115(2)Limitation Act, 1963 — Section 14Code Of Civil Procedure, 1908 — Order 9 Rule 13, Order 22 Rule 10, Order 43 Rule 1(l)
High Courts01 Oct 2021Disposed Of
Mathura Prasad Vs 4th Additional District Judge, Dehrdun & Others
Uttarakhand High Court · (2021) 10 UK CK 0003
National Highways Act, 1956 — Section 3G(5), 3H(4)Arbitration And Conciliation Act, 1996 — Section 34
High Courts01 Oct 2021Disposed Of
Kusum Rawat Vs Bhupendra Kaur
Uttarakhand High Court · (2021) 10 UK CK 0001
High Courts30 Sept 2021Dismissed
Rajendra Prasad Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2021) 09 UK CK 0315
Uttar Pradesh Public Premises (Eviction Of Unauthorised Occupants) Act, 1972 — Section 4(1), 4(2)(a), 9Constitution Of India, 1950 — Article 227
High Courts30 Sept 2021Disposed Of
Indian Church Trustees Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2021) 09 UK CK 0314
Code Of Civil Procedure, 1908 — Order 39 Rule 3
High Courts30 Sept 2021Disposed Of
Sharad Kumar Gupta Vs Deepak Bansal & Others
Uttarakhand High Court · (2021) 09 UK CK 0313
Uttar Pradesh Urban Buildings (Regulation Of Letting Rent & Eviction) Rules, 1972 — Rule 7(7)
High Courts30 Sept 2021Dismissed
Pradeep Yadav Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2021) 09 UK CK 0311
Constitution Of India, 1950 — Article 226
High Courts30 Sept 2021Disposed Of
Mohsin & Others Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2021) 09 UK CK 0308
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 406, 420
High Courts30 Sept 2021Disposed Of
Tapas Dandapat & Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2021) 09 UK CK 0307
Indian Penal Code, 1860 — Section 408
High Courts30 Sept 2021Dismissed
Bhagwat Sharma Vs Ganesh Sharma & Others
Uttarakhand High Court · (2021) 09 UK CK 0298
Code Of Civil Procedure, 1908 — Section 151Constitution Of India, 1950 — Article 227
High Courts29 Sept 2021Allowed
Ritu Rana And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2021) 09 UK CK 0306
High Courts29 Sept 2021Disposed Of
Mohd. Rafi And Three Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2021) 09 UK CK 0305
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 307, 323, 324, 504, 506
High Courts29 Sept 2021Disposed Of
Paramjeet Singh Handa And Four Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2021) 09 UK CK 0304
Indian Penal Code, 1860 — Section 147, 148, 149, 323, 504, 506