High Courts22 Jun 2020Dismissed
Meeta Ghosh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 06 UK CK 0034
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 436 of 1,059
High Courts22 Jun 2020Dismissed
State Of Uttarakhand And Others Vs Bishan Singh Nayal
Uttarakhand High Court · (2020) 06 UK CK 0033
Payment Of Gratuity Act, 1972 — Section 1(3), 1(3A)Allahabad High Court Rules 1952 — Rule 5
High Courts19 Jun 2020Allowed
Sahib @ Manpreet @ Jasmati Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2020) 06 UK CK 0032
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 50, 50(1)Indian Penal Code, 1860 — Section 332, 353, 377Code Of Criminal Procedure, 1973 — Section 313, 437A
High Courts19 Jun 2020Allowed
Usha Sah & Others Vs Kamla Sah & Others
Uttarakhand High Court · (2020) 06 UK CK 0031
Code Of Civil Procedure, 1908 — Section 96, 151, Order 6 Rule 17, Order 7 Rule 11, Order 41 Rule 31Indian Evidence Act, 1872 — Section 65, 101Registration Act, 1908 — Section 17, 49
High Courts18 Jun 2020Dismissed
Kalyan Singh Vs Uttarakhand Public Service Commission And Others
Uttarakhand High Court · (2020) 06 UK CK 0030
High Courts18 Jun 2020Disposed Of
Sonia Beniwal Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 06 UK CK 0029
Code Of Criminal Procedure, 1973 — Section 173(8)Uttarakhand Audit Act, 2012 — Section 9(5)(b)High Court Of Uttarakhand P.I.L. Rules, 2010 — Rule 3(4), 3(4)(c)
High Courts17 Jun 2020Disposed Of
Santosh Kumar And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 06 UK CK 0028
Allahabad High Court Rules 1952 — Rule 5Constitution Of India, 1950 — Article 226
High Courts17 Jun 2020Dismissed
Vijay Kumar Baurai Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 06 UK CK 0027
Constitution Of India, 1950 — Article 226
High Courts17 Jun 2020Dismissed
Mamtesh Sharma Vs Union Of India And Others
Uttarakhand High Court · (2020) 06 UK CK 0026
Uttar Pradesh Reorganisation Act, 2000 — Section 26(2), 26(3)Constitution Of India, 1950 — Article 226
High Courts17 Jun 2020Dismissed
Anmol Vashistha Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 06 UK CK 0025
Constitution Of India, 1950 — Article 226, 363
High Courts16 Jun 2020Disposed Of
Roop Singh Negi And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 06 UK CK 0024
High Courts16 Jun 2020Disposed Of
Vinay Pathak @ Vicky Pathak Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2020) 06 UK CK 0023
Indian Penal Code, 1860 — Section 147, 148, 323, 504, 506
High Courts15 Jun 2020Allowed
Renu Devi & Others Vs Harish Singh & Another
Uttarakhand High Court · (2020) 06 UK CK 0022
Motor Vehicles Act, 1988 — Section 173
High Courts15 Jun 2020Disposed Of
Bhuwan Chandra Pandey Vs Union Of India And Others
Uttarakhand High Court · (2020) 06 UK CK 0021
Evidence Act, 1872 — Section 114(b), 118Central Civil Services (Classification, Control & Appeal) Rules, 1965 — Ruule 10(4), 11, 11(i), 11(ii), 11(iii), 11(v), 11(vi), 11(vii), 11(viii), 11(ix), 12, 12(2), 13, 13(2), 14, 14(1), 14(16), 15, 15(1B), 15(2), 15(2A), 15(3), 15(4), 16, 27(A)Civil Service Regulations 1993 — Rule 353
High Courts15 Jun 2020Disposed Of
Namlesh Singh And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 06 UK CK 0020
Uttarakhand Health & Family Welfare Department Health Worker & Health Supervisor (Male And Female) Service Rules, 2016 — Rule 8(2)(iii)
High Courts15 Jun 2020Dismissed
Krishna Shamsher Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 06 UK CK 0019
Code Of Criminal Procedure, 1973 — Section 9, 438Indian Penal Code, 1860 — Section 419, 420, 467, 468, 471Uttar Pradesh Amendment Act, 1976 — Section 9
High Courts12 Jun 2020Dismissed
Madhu Bala Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 06 UK CK 0018
Constitution Of India, 1950 — Article 21, 226
High Courts12 Jun 2020Disposed Of
Ashok Kumar And Others Vs Kailash Chandra Peinuly And Others
Uttarakhand High Court · (2020) 06 UK CK 0017
Uttar Pradesh Water Supply And Sewerage Act, 1975 — Section 27AUttar Pradesh Municipal Corporation Act, 1959 — Section 112AUttar Pradesh Municipalities Act, 1916 — Section 69B, 296(2)(a)
High Courts12 Jun 2020Disposed Of
Keshav Ram Vs Union Of India And Others
Uttarakhand High Court · (2020) 06 UK CK 0016
High Courts12 Jun 2020Disposed Of
Kanhaiya Kumar Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 06 UK CK 0015
Epidemic Diseases Act, 1897 — Section 2, 3Disaster Management Act, 2005 — Section 51(b)Indian Penal Code, 1860 — Section 188