High Courts18 Nov 2019Disposed Of
Kerala Ayurvedic Co-Operative Society Ltd Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 11 UK CK 0132
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 460 of 1,059
High Courts18 Nov 2019Dismissed/ Allowed
Omkar Mishra Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2019) 11 UK CK 0131
Uttar Pradesh Industrial Act, 1947 — Section 2(g), 4(K), 6NLimitation Act 1963 — Article 137
High Courts18 Nov 2019Disposed Of
Niyaz Ahmed Vs District Magistrate, Haridwar & Others
Uttarakhand High Court · (2019) 11 UK CK 0130
High Courts18 Nov 2019Disposed Of
Sushil Vs Registrar, Cooperative Societies Uttarakhand At Almora & Another
Uttarakhand High Court · (2019) 11 UK CK 0129
High Courts18 Nov 2019Dismissed
Shanti Devi Vs Kundan Lal And Others
Uttarakhand High Court · (2019) 11 UK CK 0128
Uttar Pradesh Land Revenue Act, 1901 — Section 44, 210, 219Evidence Act, 1872 — Section 103Registration Act, 1908 — Section 49
High Courts18 Nov 2019Disposed Of
Dev Bhumi Uttarakhand Safai Karamchari Sangh Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 11 UK CK 0127
High Courts18 Nov 2019Allowed
Suresh Chandra Kavidayal & Others Vs State & Others
Uttarakhand High Court · (2019) 11 UK CK 0126
Constitution Of India, 1950 — Article 14, 16
High Courts18 Nov 2019Dismissed
Rewati Sharma Vs Union Of India And Another
Uttarakhand High Court · (2019) 11 UK CK 0125
Constitution Of India, 1950 — Article 226
High Courts18 Nov 2019Allowed
Major General Rajesh Datta Retied Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 11 UK CK 0124
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 406, 420Constitution Of India, 1950 — Article 20
High Courts16 Nov 2019Dismissed
Rameshwar Prasad Juyal Vs Dulari Devi
Uttarakhand High Court · (2019) 11 UK CK 0219
Contempt Of Courts Act, 1971 — Section 2(b)Code Of Civil Procedure, 1908 — Section 2(2), 113, 114, 115Indian Stamp Act, 1899 — Section 2(15), Order 23 Rule 3, Order 40 Rule 1, Order 47 Rule 1
High Courts16 Nov 2019Dismissed
Surindra Kaur And Others Vs M.A.C.T., Dehradun And Others
Uttarakhand High Court · (2019) 11 UK CK 0123
Code Of Civil Procedure, 1908 — Section 114, Order 47 Rule 1Allahabad High Court Rules, 1952 — Rule 12Constitution Of India, 1950 — Article 32, 136
High Courts16 Nov 2019Dismissed
Ram Singh Chauhan Vs Director, Secondary Education And Others
Uttarakhand High Court · (2019) 11 UK CK 0122
Uttarakhand School Education Act, 2006 — Section 2, 2(u)Uttar Pradesh Secondary Education (Services Selection Board) Act, 1982 — Section 2(k), 18(4), 18(4)(1), 18(4)(2)Financial Hand Book, Vol. II — Rule 56(A)
High Courts16 Nov 2019Dismissed/ Allowed
Chandra Prabha Khattar & Another Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2019) 11 UK CK 0121
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 366 , 376, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts16 Nov 2019Disposed Of/ Allowed
Reena Joon & Others Vs Unnati Gandhi
Uttarakhand High Court · (2019) 11 UK CK 0120
Code Of Criminal Procedure, 1973 — Section 320, 482Protection Of Women From Domestic Violence Act, 2005 — Sections 12, 18, 19, 20, 22, 23
High Courts16 Nov 2019Dismissed
Ateek Ahmad Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2019) 11 UK CK 0119
Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468, 471Constitution Of India, 1950 — Article 226
High Courts16 Nov 2019Dismissed
Ikram And Three Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2019) 11 UK CK 0118
Code Of Criminal Procedure, 1973 — Section 156(3), 200, 202, 228, 244, 245, 482Indian Penal Code, 1860 — Section 325, 452, 504, 506
High Courts16 Nov 2019Disposed Of/ Allowed
Reena Joon & Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 11 UK CK 0117
Indian Penal Code, 1860 — Section 323, 498A, 504Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 320, 482
High Courts16 Nov 2019Disposed Of/ Allowed
Shael Joon Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 11 UK CK 0116
Indian Penal Code, 1860 — Section 323, 498A, 504Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 320, 482
High Courts15 Nov 2019Allowed
Jajpal Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 11 UK CK 0115
Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 307
High Courts15 Nov 2019Dismissed
Gireesh Chandra Vs Vice Chancellor, Kumaon University, Nainital And Others
Uttarakhand High Court · (2019) 11 UK CK 0114
Uttar Pradesh State University Act, 1973 — Section 68