High Courts01 Jul 2020Disposed Of
Uttarakhand Transport Corporation And Others Vs Praveen Ram Kohli
Uttarakhand High Court · (2020) 07 UK CK 0002
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 435 of 1,059
High Courts01 Jul 2020Disposed Of
Mohd. Sajid Vs Union Of India And Others
Uttarakhand High Court · (2020) 07 UK CK 0001
High Courts30 Jun 2020Dismissed
Lal Bahadur Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 06 UK CK 0052
Uttar Pradesh Cooperative Societies Act, 1965 — Section 29, 122(2)Uttar Pradesh Cooperative Sugar Factories Federation Ltd., Employees Service Regulations, 1988 — Regulation 2(b), 2(g), 2(i), 2(m), 51, 51(1), 51(3)
High Courts29 Jun 2020Dismissed
Satish Chandra Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 06 UK CK 0051
Constitution Of India, 1950 — Article 14
High Courts29 Jun 2020Disposed Of
Dr. Abhishek Bandooni Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 06 UK CK 0050
High Courts26 Jun 2020Dismissed
Neeta Arora Vs Chairman/Managing Director, Bank Of Baroda Corporate Center And Others
Uttarakhand High Court · (2020) 06 UK CK 0049
Constitution Of India, 1950 — Article 226
High Courts26 Jun 2020Partly Allowed
Ranjeet Singh Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2020) 06 UK CK 0048
High Courts26 Jun 2020Disposed Of
Suparna Joshi Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 06 UK CK 0047
High Courts26 Jun 2020Disposed Of
Naveen Chandra Joshi Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 06 UK CK 0046
Constitution Of India, 1950 — Article 226
High Courts25 Jun 2020Disposed Of
Saket Kumar Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2020) 06 UK CK 0045
Indian Penal Code, 1860 — Section 324, 506Code Of Criminal Procedure, 1973 — Section 320
High Courts25 Jun 2020Disposed Of
Dr. Jagdish Chandra Joshi Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 06 UK CK 0044
Constitution Of India, 1950 — Article 226
High Courts24 Jun 2020Allowed
Praveen Kumar & Another Vs Kalam Singh (deceased) & Others
Uttarakhand High Court · (2020) 06 UK CK 0043
Code Of Civil Procedure, 1908 — Section 115, Order 6 Rule 17, Order 7 Rule 11
High Courts24 Jun 2020Dismissed
Dinesh Kumar Jain Vs The General Manager Syndicate Bank & Another
Uttarakhand High Court · (2020) 06 UK CK 0042
High Courts24 Jun 2020Dismissed
State Of Uttarakhand And Others Vs Bhupendra Singh
Uttarakhand High Court · (2020) 06 UK CK 0041
High Courts24 Jun 2020Dismissed
M/s G.S. Flour Mill Barkheda Pandey Vs District Magistrate, Udham Singh Nagar And Others
Uttarakhand High Court · (2020) 06 UK CK 0040
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(2), 13(4), 14, 17, 17(1)Allahabad High Court Rules 1952 — Rule 5
High Courts23 Jun 2020Disposed Of
Professor G.S. Tomar Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 06 UK CK 0039
Constitution Of India, 1950 — Article 14, 16, 226
High Courts23 Jun 2020Disposed Of
Vivek Shukla Vs Parnav Pandya And Others
Uttarakhand High Court · (2020) 06 UK CK 0038
Indian Penal Code, 1860 — Section 34, 376, 506Code Of Criminal Procedure, 1973 — Section 161, 164
High Courts22 Jun 2020Dismissed
Sandeep Uniyal Vs Tehri Hydroelectric Development Corporation India Limited & Others
Uttarakhand High Court · (2020) 06 UK CK 0037
Land Acquisition Act, 1894 — Section 4Constitution Of India, 1950 — Article 226
High Courts22 Jun 2020Dismissed
Vaheed Khan Vs Rao Naushad Khan And Others
Uttarakhand High Court · (2020) 06 UK CK 0036
Code Of Civil Procedure, 1908 — Section 2(2), 96, 100, 104, Order 21 Rule 97, Order 21 Rule 99, Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 105Constitution Of India, 1950 — Article 227
High Courts22 Jun 2020Dismissed
M/s Adhunik Food Products Pvt. Ltd Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 06 UK CK 0035
Uttar Pradesh Reorganisation Act, 2000 — Section 66(1)Allahabad High Court Rules 1952 — Rule 5Constitution Of India, 1950 — Article 226