High Courts13 Dec 2019Dismissed
Ashok Singh Vs Chief Education Officer And Another
Uttarakhand High Court · (2019) 12 UK CK 0093
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 451 of 1,059
High Courts13 Dec 2019Allowed
Kamal Kapri And Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 12 UK CK 0092
High Courts13 Dec 2019Allowed
Jageshwar Prasad Kashyap Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 12 UK CK 0091
High Courts13 Dec 2019Dismissed
Manoj Kumar Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 12 UK CK 0090
Uttarakhand Annual Transfer For Public Servant Act, 2017 — Section 3(D), 13(4), 13(5), 27
High Courts13 Dec 2019Disposed Of
Mohammad Saleem Vs Her Govind Singh And Others
Uttarakhand High Court · (2019) 12 UK CK 0089
High Courts13 Dec 2019Dismissed
Jagdish Chandra Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 12 UK CK 0088
High Courts13 Dec 2019Dismissed
IMS University Vs State Information Commissioner And Another
Uttarakhand High Court · (2019) 12 UK CK 0087
Right To Information Act, 2005 — Section 2(h), 2(h)(a), 2(h)(b), 2(h)(c), 2(h)(d), 2(h)(i), 3, 4, 5, 6, 7, 7(1), 19IMS Unison University Act, 2012 — Section 3, 4
High Courts13 Dec 2019Disposed Of
Haridwar Ayurvedic Medical College And Research Centre Vs Union Of India And Others
Uttarakhand High Court · (2019) 12 UK CK 0086
High Courts13 Dec 2019Disposed Of
Uttaranchal Unani Medical College And Hospital Vs Union Of India And Others
Uttarakhand High Court · (2019) 12 UK CK 0085
High Courts13 Dec 2019Allowed
Hansa Singh And Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2019) 12 UK CK 0084
Code Of Criminal Procedure, 1973 — Section 482Indian Forest Act, 1927 — Section 26, 61, 63Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 229B
High Courts13 Dec 2019Disposed Of
Vinod Kumar And Another Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 12 UK CK 0083
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 354B, 354D, 452, 504, 506
High Courts13 Dec 2019Disposed Of/ Allowed
Manju Goyal & Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 12 UK CK 0082
Indian Penal Code, 1860 — Section 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 320, 482
High Courts13 Dec 2019Disposed Of/ Allowed
Kunal Goyal Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 12 UK CK 0081
Indian Penal Code, 1860 — Section 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 320, 482
High Courts12 Dec 2019Disposed Of
Chandan Singh & Others Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 12 UK CK 0080
Indian Penal Code, 1860 — Section 323, 504Scheduled Caste And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x), 3(1)(xi)Probation Of Offenders Act, 1958 — Section 3, 4, 12
High Courts12 Dec 2019Allowed
R.P. Jakhmola Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 12 UK CK 0079
Code Of Criminal Procedure, 1973 — Section 200, 204, 204(4), 256, 378(4)Negotiable Instruments Act, 1881 — Section 138
High Courts12 Dec 2019Allowed
Archana Vs Satyapal Singh
Uttarakhand High Court · (2019) 12 UK CK 0078
Family Courts Act, 1984 — Section 19Guardians And Wards Act, 1890 — Section 7, 10Hindu Marriage Act, 1955 — Section 26
High Courts12 Dec 2019Allowed
Shyamcharan & Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 12 UK CK 0077
High Courts12 Dec 2019Disposed Of
Raghuveer Singh Chauhan Vs District Magistrate, Dehradun & Others
Uttarakhand High Court · (2019) 12 UK CK 0076
High Courts12 Dec 2019Dismissed
Akshit Joshi Vs Assistant Secretary/P.I.O
Uttarakhand High Court · (2019) 12 UK CK 0075
High Courts12 Dec 2019Disposed Of
Arshad Ikbal And Another Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 12 UK CK 0074
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 504, 506Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(I)X