High Courts12 Dec 2019Disposed Of
Suresh Kumar Kannojia & Another Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 12 UK CK 0073
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 324, 504, 506
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 452 of 1,059
High Courts11 Dec 2019Allowed
Razia Vs Sameer
Uttarakhand High Court · (2019) 12 UK CK 0072
Dissolution Of Muslim Marriage Act, 1939 — Section 2, 3
High Courts11 Dec 2019Disposed Of
Federation Of All India Petroleum Traders & Another Vs Commissioner, Garhwal Division, Pauri, Camp Dehradun & Others
Uttarakhand High Court · (2019) 12 UK CK 0071
High Courts11 Dec 2019Disposed Of
M/s Dinesh Chandra Patni Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 12 UK CK 0070
High Courts11 Dec 2019Disposed Of
Deendayal Khanduri Vs Secretary, Cooperative Bank & Others
Uttarakhand High Court · (2019) 12 UK CK 0069
Constitution Of India, 1950 — Article 226
High Courts11 Dec 2019Dismissed
Jawahar Lal & Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 12 UK CK 0068
Uttarakhand Annual Transfer For Public Servants Act, 2017 — Section 3(d), 15, 17Constitution Of India, 1950 — Article 309
High Courts11 Dec 2019Dismissed
State Of Uttarakhand And Another Vs Satya Prakash Thapliyal
Uttarakhand High Court · (2019) 12 UK CK 0067
High Courts11 Dec 2019Disposed Of
State Of Uttarakhand & Others Vs Mahesh Chandra Sharma
Uttarakhand High Court · (2019) 12 UK CK 0066
Uttar Pradesh Retirement Benefits Rules, 1961 — Rule 3(8)
High Courts11 Dec 2019Disposed Of
Uttarakhand Cooperative Sugar Mill Federation Limited And Others Vs Deep Chandra Tiwari And Others
Uttarakhand High Court · (2019) 12 UK CK 0065
High Courts11 Dec 2019Disposed Of
Dipesh Kumar Raturi And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 12 UK CK 0064
High Courts11 Dec 2019Disposed Of
Navneet Parmar Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 12 UK CK 0063
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 325, 352, 354, 504
High Courts11 Dec 2019Disposed Of
Mohammad Rafi And Others Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 12 UK CK 0062
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 147, 324, 504, 506
High Courts11 Dec 2019Disposed Of
Lokesh And Others Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 12 UK CK 0061
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 147, 149, 323, 406, 504, 506
High Courts11 Dec 2019Disposed Of/ Allowed
Karan Sehgal Vs State & Another
Uttarakhand High Court · (2019) 12 UK CK 0060
Code Of Criminal Procedure, 1973 — Section 320, 320(3), 482Indian Penal Code, 1860 — Section 120B, 419, 420Information Technology Act, 2000 — Section 66(d)
High Courts11 Dec 2019Disposed Of/ Allowed
Gulam Mustfa & Others Vs State & Another
Uttarakhand High Court · (2019) 12 UK CK 0059
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 34, 323, 392, 411, 504, 506
High Courts11 Dec 2019Disposed Of
Bablu @ Rajnish Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 12 UK CK 0058
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 325, 352, 354, 504
High Courts11 Dec 2019Dismissed
Neeraj Tiwari Vs Union Of India And Others
Uttarakhand High Court · (2019) 12 UK CK 0057
Constitution Of India, 1950 — Article 14, 226
High Courts11 Dec 2019Dismissed
Arun Sarkar Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 12 UK CK 0056
High Courts11 Dec 2019Disposed Of/ Allowed
Amar Singh & Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 12 UK CK 0055
Indian Penal Code, 1860 — Section 323, 354A, 504, 506Code Of Criminal Procedure, 1973 — Section 320, 482
High Courts10 Dec 2019Disposed Of
Geeta Ram Nautiyal Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 12 UK CK 0054
Indian Penal Code, 1860 — Section 120B, 409, 420Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)