High Courts10 Aug 2021Disposed Of
Anil Kumar Dhoundiyal & Another Vs Rajiv Mehrishi & Another
Uttarakhand High Court · (2021) 08 UK CK 0130
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 372 of 1,060
High Courts10 Aug 2021Disposed Of
Gambhir Singh Khatri Vs Hari Singh
Uttarakhand High Court · (2021) 08 UK CK 0129
High Courts09 Aug 2021Dismissed
Naresh Kumar Vs New Engineering Enterprise
Uttarakhand High Court · (2021) 08 UK CK 0145
Constitution Of India, 1950 — Article 227
High Courts09 Aug 2021Allowed
Trilok Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2021) 08 UK CK 0144
United Provinces Excise Act, 1919 — Section 60, 72, 72(2)Uttarakhand (The U.P. Excise Act, 1910)(Amendment) Act, 2019 — Section 72(2)
High Courts09 Aug 2021Allowed
Bhagirath Chaudhary Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2021) 08 UK CK 0143
Indian Penal Code, 1860 — Section 323, 328, 376, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Constitution Of India, 1950 — Article 226
High Courts09 Aug 2021Disposed Of
Ujjwal Joshi And Others Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2021) 08 UK CK 0121
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 315, 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts09 Aug 2021Disposed Of
Resham Utpadak Sahkari Samiti, Badonwala Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2021) 08 UK CK 0118
Uttarakhand Co-Operative Societies Act, 2003 — Section 98
High Courts09 Aug 2021Disposed Of
Reckitt Benckiser India Private Limited Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2021) 08 UK CK 0117
Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 280Uttar Pradesh Zamindari Abolition And Land Reforms Rules, 1952 — Rule 236Uttarakhand Value Added Tax Act, 2005 — Section 51, 51(7), 57
High Courts09 Aug 2021Disposed Of
Ganesh Nautiyal Vs Ashruphi Devi And Others
Uttarakhand High Court · (2021) 08 UK CK 0116
Code Of Civil Procedure, 1908 — Order 39 Rule 3
High Courts09 Aug 2021Disposed Of
In The Matter Of Rita Suri & Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2021) 08 UK CK 0115
Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Gangsters And Anti-Social Activities (Prevention) Act, 1986 — Section 14(1), 16(1)
High Courts09 Aug 2021Dismissed
Radhey Shyam & Another Vs Shiv Narayan Aggarwal & Others
Uttarakhand High Court · (2021) 08 UK CK 0113
High Courts09 Aug 2021Dismissed
Shoorbeer Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2021) 08 UK CK 0112
High Courts09 Aug 2021Disposed Of
Dr. Subhash Chand Sharma Vs Chander Shekhar Bhatt & Others
Uttarakhand High Court · (2021) 08 UK CK 0105
High Courts06 Aug 2021Disposed Of
Saruli Devi Vs P.S. Rawat & Others
Uttarakhand High Court · (2021) 08 UK CK 0120
High Courts06 Aug 2021Disposed Of
Amit Tyagi Vs Radha Raturi & Others
Uttarakhand High Court · (2021) 08 UK CK 0119
High Courts06 Aug 2021Disposed Of/ Allowed
Rajendra Prasad & Others Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2021) 08 UK CK 0100
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts06 Aug 2021Disposed Of
Virendra Singh Rawat Vs Cantonment Board, Dehradun
Uttarakhand High Court · (2021) 08 UK CK 0098
Arbitration And Conciliation Act, 1996 — Section 11(6), 11(8), 12(5)
High Courts06 Aug 2021Disposed Of
Harjinder Pal Singh Vs Cantonment Board, Dehradun
Uttarakhand High Court · (2021) 08 UK CK 0097
Arbitration And Conciliation Act, 1996 — Section 11(6), 11(8), 12(5)
High Courts06 Aug 2021Disposed Of
Mahendra Singh Rana Vs Cantonment Board, Dehradun
Uttarakhand High Court · (2021) 08 UK CK 0096
Arbitration And Conciliation Act, 1996 — Section 11(6), 11(8), 12(5)
High Courts06 Aug 2021Disposed Of
Chitranand Nautiyal Vs PUnit Tomar
Uttarakhand High Court · (2021) 08 UK CK 0081