High Courts21 Jul 2020Disposed Of
Patanjali Bhartiya Ayurvigyan Evam Anusandhan Sansthan Vs Jaydeep Kant & Others
Uttarakhand High Court · (2020) 07 UK CK 0024
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 434 of 1,059
High Courts21 Jul 2020Disposed Of
Dr. Sunita Pandey & Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 07 UK CK 0023
Uttaranchal Government Servants Seniority Rules, 2002 — Rule 2, 3, 4(h), 5, 6, 7, 8, 8(1), 8(2), 8(2)(a), 8(2)(b), 8(3), 9, 9(1), 9(2), 9(3), 9(4), 9(5), 15, 16Uttar Pradesh Sales Tax Service Rules, 1983 — Rule 3(n), 3(o), 4(1), 4(2), 5(1), 14, 15, 15(2), 15(3), 15(4), 16, 18, 19(2), 19(3), 22, 22(1), 22(2), 22(3) Constitution Of India, 1950 — Article 14, 16, 226, 309Uttar Pradesh Government Servants Seniority Rules, 1991 — Rule 5, 6, 7, 8, 8(1), 8(3)
High Courts21 Jul 2020Dismissed
M/S Lords Creative Infra Solutions Pvt. Ltd. And Another Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2020) 07 UK CK 0022
Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 118, 118(a), 138, 139
High Courts21 Jul 2020Dismissed
Dr. Subramanian Swamy & Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 07 UK CK 0021
Uttarakhand Char Dham Devasthanam Management Act, 2019 — Section 2, 2(d), 2(j), 2(k), 2(l), 2(m), 2(r), 2(w), 3, 3(A), 3(1), 3(2), 3(2)(A)(vii), 3(2)(B)(ii), 3(2)(B)(vi), 3(3), 4(1), 4(2), 4(6), 4(7), 10(1), 11(1), 15, 15(1), 15(2), 15(3), 15(4), 15(6), 17, 17(1), 17(2), 17(2)(a), 17(2)(b), 17(2)(c), 17(2)(d), 17(2)(e), 17(2)(f), 17(2)(g), 17(2)(h), 17(3), 18, 19, 19(1), 19(2), 19(3), 20, 21, 21(1), 21(2), 21(3), 22, 23, 24, 25, 26, 27, 28, 28(1), 29, 29(1), 30, 31, 32, 32(1), 32(2), 32(3), 32(4), 32(5), 32(7), 34(1), 34(3), 34(5), 35(1), 35(2), 35(2)(a), 45, 46Tamilnadu (Hitherto Madras) Hindu Religious And Charitable Endowments Act, 1959 — Section 17, 28, 28(1), 32, 45, 65, 107, 114, 116Uttar Pradesh Shri Badrinath And Shri Kedarnath Temple Act, 1939 — Section 2(a), 3(b), 4, 5, 5(g), 5(1), 7, 9
High Courts20 Jul 2020Disposed Of
Uday Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 07 UK CK 0020
Constitution Of India, 1950 — Article 226
High Courts15 Jul 2020Disposed Of
Thakur Singh Dasila Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 07 UK CK 0019
High Courts13 Jul 2020Dismissed
Iqlas Khan Vs State Of Uttarakhand
Uttarakhand High Court · (2020) 07 UK CK 0014
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(xxiii a), 2(xvi), 2(vii a), 8, 19, 21, 24, 27A, 37, 37(1),37(1)(ii)(b), 42, 43, 50, 57Code Of Criminal Procedure, 1973 — Section 100, 439
High Courts10 Jul 2020Disposed Of
Vipin Prakash Sharma Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2020) 07 UK CK 0017
Uttarakhand Government Servant (Discipline And Appeal) Rules, 2003 — Rule 7
High Courts10 Jul 2020Partly Allowed
Sudesh Kumar Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2020) 07 UK CK 0016
Uttarakhand Government Servant (Discipline And Appeal) Rule, 2003 — Rule 7
High Courts09 Jul 2020Disposed Of
Dr. Rashmi Singhla Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2020) 07 UK CK 0015
Constitution Of India, 1950 — Article 226
High Courts08 Jul 2020
Surendra Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2020) 07 UK CK 0013
Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 174, 302, 307
High Courts07 Jul 2020Dismissed
Kishan Chand Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 07 UK CK 0012
High Courts07 Jul 2020Disposed Of
Vijaya Pandey Vs UCO Bank Ltd. And Others
Uttarakhand High Court · (2020) 07 UK CK 0011
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 14, 14(1)Constitution Of India, 1950 — Article 226
High Courts06 Jul 2020Disposed Of
Navpreet Singh Baath Vs Mitali Baath
Uttarakhand High Court · (2020) 07 UK CK 0010
Family Courts Act, 1984 — Section 19
High Courts06 Jul 2020
Ajay Sharma Vs IIT, Roorkee And Others
Uttarakhand High Court · (2020) 07 UK CK 0009
Constitution Of India, 1950 — Article 14, 16
High Courts03 Jul 2020Disposed Of
Japinder Singh Vs Union Of India And Others
Uttarakhand High Court · (2020) 07 UK CK 0008
High Courts01 Jul 2020Dismissed
Ram Avtar Singh Dinkar Vs Central Bureau Of Investigation
Uttarakhand High Court · (2020) 07 UK CK 0006
Indian Penal Code, 1860 — Section 120B, 420Prevention Of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts01 Jul 2020Dismissed
Ujwal @ Ujwal Singh Tomar Vs State Of Uttarakhand
Uttarakhand High Court · (2020) 07 UK CK 0005
Indian Penal Code, 1860 — Section 307, 342, 435, 436Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12, 15, 18(3)
High Courts01 Jul 2020Disposed Of
Km. Asfi Suhail And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 07 UK CK 0004
High Courts01 Jul 2020Disposed Of
Ram Narayan Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2020) 07 UK CK 0003