COURT ARCHIVE

Uttarakhand High Court judgments

21,173 judgments · page 443 of 1,059

High Courts20 Feb 2020Dismissed

Kiran Pal Saini Vs State Of Uttarakhand

Uttarakhand High Court · (2020) 02 UK CK 0043

Prevention Of Corruption Act, 1988 — Section 2(c), 2(c)(iii), 2(c)(viii), 7, 13(1)(d), 13(2)Uttarakhand Cooperative Societies Act, 2003 — Section 2(A), 3, 9, 27(2), 35, 37, 44, 64, 65, 69, 70, 121, 122Constitution Of India, 1950 — Article 12, 19
High Courts17 Feb 2020Disposed Of

PRA Computer Pvt. Ltd Vs Union Of India And Others

Uttarakhand High Court · (2020) 02 UK CK 0034

National Highways Act, 1956 — Section 3A, 3A(1), 3D, 3(D)(1), 3(D)(2), 3(E), 3(E)(1), 3(E)(2), 3(E)(2)(b), 3(F), 3(G), 3(G)(1), 3(G)(5), 3(G)(5)(1), 3(G)(5)(2), 3(G)(6), 3(G)(7), 3(H), 3(H)(1), 3(H)(2), 3(H)(5), 3(H)(6)Arbitration And Conciliation Act, 1996 — Section 17, 17(1)(ii)(c), 17(1)(i)(ii)(c)