COURT ARCHIVE

Uttarakhand High Court judgments

21,184 judgments · page 366 of 1,060

High Courts23 Aug 2021Allowed

M/s Arvind Associates Vs Union Of India

Uttarakhand High Court · (2021) 08 UK CK 0343

Arbitration And Conciliation Act, 1996 — Section 34, 34(2), 34(2A), 37Code Of Civil Procedure, 1908 — Section 115Constitution Of India, 1950 — Article 142, 342A

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High Courts23 Aug 2021Allowed

Committee Of Management Sri Maheshanand Kanya Junior High School, Maajra, Dehradun through Its Manager Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2021) 08 UK CK 0333

Societies Registration Act, 1860 — Section 3A(2), 3A(5), 3A(6)

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High Courts23 Aug 2021Disposed Of

Pratap Yadav Vs Mathura Prasad & Others

Uttarakhand High Court · (2021) 08 UK CK 0332

Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 331Code Of Civil Procedure, 1908 — Order 7 Rule 11

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High Courts23 Aug 2021Dismissed

Sunil Kumar Sharma Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2021) 08 UK CK 0320

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High Courts23 Aug 2021Disposed Of

Narendra @ Neki Ram Vs Deputy Director Of Consolidation And Another

Uttarakhand High Court · (2021) 08 UK CK 0318

Uttar Pradesh Consolidation Of Holdings Act, 1953 — Section 48

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High Courts23 Aug 2021Dismissed

Nazakat Hussain & Another Vs State Of Uttarakhand

Uttarakhand High Court · (2021) 08 UK CK 0317

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High Courts23 Aug 2021Disposed Of

Rajeev Muyal Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2021) 08 UK CK 0316

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High Courts23 Aug 2021Disposed Of

Gurdev Singh Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2021) 08 UK CK 0314

Transfer Of Property Act, 1882 — Section 27

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High Courts23 Aug 2021Disposed Of

Vinod Kumar Pant Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2021) 08 UK CK 0313

Uttarakhand Peyjal Sansadhan Vikas Evam Nirman Nigam Engineering Service Regulations, 2012 — Regulation 6, 14

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High Courts23 Aug 2021Disposed Of

Ramkumar Singh Vs Gopal Swaroop Bhardwaj

Uttarakhand High Court · (2021) 08 UK CK 0311

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High Courts23 Aug 2021Disposed Of

Rajendra Singh Vs Gopal Swaroop Bhardwaj

Uttarakhand High Court · (2021) 08 UK CK 0310

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High Courts21 Aug 2021Disposed Of

A.S. Gunjiyal Vs Manisha Panwar & Another

Uttarakhand High Court · (2021) 08 UK CK 0330

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High Courts21 Aug 2021Disposed Of

Prof. N.P. Todaria (Retired) & Others Vs Ajay Kumar Mohanti

Uttarakhand High Court · (2021) 08 UK CK 0329

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High Courts21 Aug 2021Disposed Of

Jameel And Seven Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2021) 08 UK CK 0328

Indian Penal Code, 1860 — Section 147, 452, 504Scheduled Castes And the Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(X)

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High Courts21 Aug 2021Disposed Of

P. Johnson And Another Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2021) 08 UK CK 0305

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 120B, 279, 420

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High Courts21 Aug 2021Disposed Of

Harneet Singh Saluja Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2021) 08 UK CK 0304

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 279, 427

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High Courts21 Aug 2021Disposed Of

Ankit Pal Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2021) 08 UK CK 0303

Indian Penal Code, 1860 — Section 147, 148, 149, 307, 336, 504Code Of Criminal Procedure, 1973 — Section 320Constitution Of India, 1950 — Article 226

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High Courts18 Aug 2021Disposed Of

Laxmi Naryan Vs Munni Begum

Uttarakhand High Court · (2021) 08 UK CK 0327

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High Courts18 Aug 2021Allowed

State Of Uttarakhand Vs Kanupriya & Others

Uttarakhand High Court · (2021) 08 UK CK 0301

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High Courts18 Aug 2021Disposed Of

Himanshu Bohra & 3 Others Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2021) 08 UK CK 0300

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 498ADowry Prohibition Act, 1961 — Section 3, 4

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