COURT ARCHIVE

Uttarakhand High Court judgments

21,173 judgments · page 457 of 1,059

High Courts26 Nov 2019Partly Allowed

Liyaqat And Others Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 11 UK CK 0192

Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 307, 504Arms Act, 1959 — Section 3, 4, 25, 25(1B)(a), 25(1B)(b), 39Code Of Criminal Procedure, 1973 — Section 313

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High Courts26 Nov 2019Dismissed

Ashraf & Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 11 UK CK 0191

Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 307, 323, 324, 325, 504, 506Code Of Criminal Procedure, 1973 — Section 156(3), 313Arms Act, 1959 — Section 25

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High Courts26 Nov 2019Dismissed

Isha Parveeen And Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 11 UK CK 0190

Code Of Criminal Procedure, 1973 — Section 125, 125(3)

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High Courts26 Nov 2019Allowed

Krishan Kumar And Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 11 UK CK 0189

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High Courts26 Nov 2019Disposed Of

Geeta Kanaujia Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 11 UK CK 0188

Uttarakhand Annual Transfer For Public Servants Act, 2017 — Section 23

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High Courts26 Nov 2019Dismissed

Regional Provident Fund Commissioner Vs Oil And Natural Gas Corporation Ltd

Uttarakhand High Court · (2019) 11 UK CK 0187

Employees’ Provident Funds And Miscellaneous Provisions Act, 1952 — Section 7A, 7A(1), 7A(2), 7A(3), 7Q, 14B, 17(3)Indian Penal Code, 1860 — Section 193, 196, 228Allahabad High Court Rules, 1952 — Rule 5

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High Courts26 Nov 2019Dismissed

M/s Kunwar Construction Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 11 UK CK 0186

Constitution Of India, 1950 — Article 14, 226

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High Courts26 Nov 2019Disposed Of

Mehboob Hasan And Others Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 11 UK CK 0185

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 504

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High Courts26 Nov 2019Disposed Of

Munfait And Others Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 11 UK CK 0184

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 307, 323, 504, 506

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High Courts26 Nov 2019Dismissed

Suman Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 11 UK CK 0183

Indian Penal Code, 1860 — Section 409, 420, 467, 468, 471

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High Courts26 Nov 2019Dismissed

Gagandeep Singh Vs Senior Superintendent Of Police Udham Singh Nagar And Others

Uttarakhand High Court · (2019) 11 UK CK 0182

Indian Penal Code, 1860 — Section 307, 504, 506Constitution Of India, 1950 — Article 226

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High Courts25 Nov 2019Dismissed

Sanjay Dhyani & Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 11 UK CK 0181

Code Of Criminal Procedure, 1973 — Section 125, 125(2), 127Hindu Marriage Act, 1955 — Section 9, 24Evidence Act, 1872 — Section 103

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High Courts25 Nov 2019Disposed Of

Bar Singh Bartwal & Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 11 UK CK 0180

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High Courts25 Nov 2019Disposed Of

Bhav Singh Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 11 UK CK 0179

Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 3(14), 9(3)(E), 109, 117(6) , 129(4), 133A, 143, 144, 178, 195, 197, 198, 198(1)Government Grants Act, 1895 — Section 3Constitution Of India, 1950 — Article 14, 162, 166, 226

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High Courts25 Nov 2019Disposed Of

Kundan Singh Bisht And Others Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 11 UK CK 0178

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 325, 504, 506Scheduled Caste And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(dha)

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High Courts25 Nov 2019Partly Allowed