High Courts11 Jun 2020Disposed Of
Mohd. Vaseem Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 06 UK CK 0014
Constitution Of India, 1950 — Article 16(4)
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 437 of 1,059
High Courts11 Jun 2020Disposed Of
Sushil Kumar Saini & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2020) 06 UK CK 0013
Indian Penal Code, 1860 — Section 323, 427, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 41, 41(A)
High Courts10 Jun 2020Allowed
Suresh Chandra Joshi Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2020) 06 UK CK 0012
Wakf Act, 1995 — Section 83(9)Code Of Civil Procedure, 1908 — Order 7, Rule 11(d), Order 10 Rule 2, Order 14 Rule 1, Order 14 Rule 2, Order 14 Rule 2(2)
High Courts10 Jun 2020Dismissed
Ram Singh Chauhan Vs Director, Secondary Education, Dehradun & Others
Uttarakhand High Court · (2020) 06 UK CK 0011
Uttarakhand School Education Act, 2006 — Section 2(u)Code of Civil Procedure, 1908 — Section 114, order 40 Rule 1, Order 47 Rule 1Constitution Of India, 1950 — Article 115, 137, 145, 145(c), 226
High Courts10 Jun 2020Disposed Of/ Dismissed
Kuldeep Singh Panwar And Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2020) 06 UK CK 0010
Transfer Act, 2017 — Section 27Constitution Of India, 1950 — Article 226
High Courts10 Jun 2020Disposed Of
Chamni Bhandari & Others Vs Union Of India And Others
Uttarakhand High Court · (2020) 06 UK CK 0009
Allahabad High Court Rules 1952 — Rule 5Constitution Of India, 1950 — Article 226
High Courts10 Jun 2020Disposed Of
Japinder Singh And Others Vs Union Of India And Others
Uttarakhand High Court · (2020) 06 UK CK 0008
High Courts10 Jun 2020Disposed Of
Sarjeet Singh And Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2020) 06 UK CK 0007
Indian Penal Code, 1860 — Section 323, 504, 506
High Courts09 Jun 2020Dismissed
M/s Ravindra Kumar Gupta And Sons Vs Union Of India And Others
Uttarakhand High Court · (2020) 06 UK CK 0006
Arbitration And Conciliation Act, 1996 — Section 17, 17(1), 17(2), 34, 36, 37Constitution Of India, 1950 — Article 226
High Courts09 Jun 2020Dismissed
Meenu Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2020) 06 UK CK 0005
Code Of Criminal Procedure, 1973 — Section 200, 202, 482Indian Penal Code, 1860 — Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts09 Jun 2020Allowed
Rural Litigation And Entitlement Kendra Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 06 UK CK 0004
Uttarakhand Former Chief Ministers Facility (Residential And Other Facilities) Act, 2019 — Section 2(c), 3, 4, 4(a), 4(b), 4(c), 4(d), 4(e), 4(2), 4(3), 4(8), 5, 6, 7, 8, 11(2)Bombay Municipal Boroughs Act, 1925 — Section 73, 75Bombay Provincial Municipal Corporation Act, 1949 — Section 152A, 152A(3)
High Courts09 Jun 2020Disposed Of
Umesh Kumar Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 06 UK CK 0003
High Courts09 Jun 2020Disposed Of
Subhneet Kaur And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 06 UK CK 0002
Code Of Criminal Procedure, 1973 — Section 161
High Courts09 Jun 2020Disposed Of
Laxmi Devi And Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2020) 06 UK CK 0001
High Courts29 May 2020Dismissed
Basanti Dev Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2020) 05 UK CK 0005
High Courts29 May 2020Disposed Of
Mohd Naved & Others State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 05 UK CK 0004
Uttarakhand Panchayati Raj Act, 2016 — Section 29(1)(a), 29(1)(c), 138, 138(1), 138(1)(c), 138(2), 138(3), 138(4), 138(4)(a), 146, 185Uttar Pradesh Panchayat Raj Act, 1947 — Section 95, 95(1)(g), 95(1)(gg), 95(3), 96ACode Of Civil Procedure, 1908 & mdash; Section 9
High Courts28 May 2020Disposed Of
M/s Annu Industries & Another Vs Punjab National Bank & Another
Uttarakhand High Court · (2020) 05 UK CK 0003
High Courts27 May 2020
Jitendra Joshi Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2020) 05 UK CK 0002
Constitution Of India, 1950 — Article 14, 16, 226
High Courts21 May 2020Dismissed
Akshay Sharma Vs Union Of India And Others
Uttarakhand High Court · (2020) 05 UK CK 0001
Constitution Of India, 1950 — Article 14
High Courts20 Apr 2020Disposed Of
Ganga Giri Goswami Vs Union Of India And Others
Uttarakhand High Court · (2020) 04 UK CK 0002
Disaster Management Act, 2005 — Section 12, 12(i), 24, 24(d)Constitution Of India, 1950 — Article 21