High Courts13 Nov 2019Allowed
Babita Vs Sandeep Kumar Goyal
Uttarakhand High Court · (2019) 11 UK CK 0094
Code Of Civil Procedure, 1908 — Order 5 Rule 17, Order 9 Rule 13Constitution Of India, 1950 — Article 227
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 462 of 1,059
High Courts13 Nov 2019Dismissed
Jai Prakash Bahukhandi Vs District Judge, Haridwar & Others
Uttarakhand High Court · (2019) 11 UK CK 0093
Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 12, 16
High Courts13 Nov 2019Disposed Of
Uma Shankar Sharma Vs Secretary, Training And Technical Education & Others
Uttarakhand High Court · (2019) 11 UK CK 0092
High Courts13 Nov 2019Disposed Of
Avtar Singh Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2019) 11 UK CK 0091
Code Of Criminal Procedure, 1973 — Section 482Uttar Pradesh Gangsters And Anti Social Activities (Prevention) Act, 1986 — Section 2, 3Indian Penal Code, 1860 — Section 420, 467, 468, 471, 506
High Courts13 Nov 2019Disposed Of
Jitendra Singh And Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2019) 11 UK CK 0090
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 307, 323, 504, 506
High Courts13 Nov 2019Dismissed
M/s Shri Bankey Bihari Vs M/s BTC Industries Pvt. Ltd. Kishanpur, Kiccha, District Udham Singh Nagar And Others
Uttarakhand High Court · (2019) 11 UK CK 0078
Electricity Act, 2003 — Section 42(5), 42(6)Code Of Civil Procedure, 1908 — Section 151Constitution Of India, 1950 — Article 226
High Courts13 Nov 2019Disposed Of
Ravendra Kumar And Others Vs Sheeshpal Singh And Another
Uttarakhand High Court · (2019) 11 UK CK 0077
High Courts13 Nov 2019Disposed Of
Mahendra Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 11 UK CK 0076
Constitution Of India, 1950 — Article 226
High Courts13 Nov 2019Disposed Of
Jaspal Singh Rawat Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 11 UK CK 0055
Indian Penal Code, 1860 — Section 376, 420
High Courts13 Nov 2019Dismissed
Sujeet Kumar Vikas Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 11 UK CK 0054
Prevention Of Corruption Act, 1988 — Section 13(1)(e), 13(2)Constitution Of India, 1950 — Article 226
High Courts08 Nov 2019Disposed Of
Seva Ram & Others Vs Gram Sabha, Ibrahimpur & Others
Uttarakhand High Court · (2019) 11 UK CK 0089
Uttar Pradesh Zamindari Abolition & Land Reforms Act, 1950 — Section 122B, 122B(4F)
High Courts08 Nov 2019Dismissed
Rajendra Singh Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2019) 11 UK CK 0088
Government Of India Act, 1935 — Section 240(3)Constitution Of India, 1950 — Article 311, 311(2), 226
High Courts08 Nov 2019Disposed Of
State Of Uttarakhand And Others Vs Kamla Tyagi And Others
Uttarakhand High Court · (2019) 11 UK CK 0087
High Courts08 Nov 2019Dismissed
Murari Singh Vs State Of Uttar Pradesh & Another
Uttarakhand High Court · (2019) 11 UK CK 0086
High Courts08 Nov 2019Dismissed
Mobeen And Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2019) 11 UK CK 0085
Code Of Criminal Procedure, 1973 — Section 311, 482Indian Penal Code, 1860 — Section 34, 120B, 302, 342, 394, 411
High Courts08 Nov 2019Disposed Of
Madhurima Panwar Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2019) 11 UK CK 0083
Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 143, 143(2), 143(3), 262, 263, 264, 265
High Courts08 Nov 2019Dismissed
Sachin & Another Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2019) 11 UK CK 0082
Code Of Criminal Procedure, 1973 — Section 161, 482Indian Penal Code, 1860 — Section 34, 307
High Courts08 Nov 2019Disposed Of
M/s D.K. Construction Company Vs Nagar Panchayat And Another
Uttarakhand High Court · (2019) 11 UK CK 0081
Arbitration And Conciliation Act, 1996 — Section 11(6), 11(6)(A), 11(8)Uttarakhand Procurement Rule, 2008 — Rule 1(3), 44, 44(ii), 44(ii)(a)Constitution Of India, 1950 — Article 166(1)
High Courts08 Nov 2019Dismissed
Vijay Pal Singh And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 11 UK CK 0075
Central Excise Act, 1944 — Section 50, 53, 60, 72Code Of Criminal Procedure, 1973 — Section 313
High Courts08 Nov 2019Allowed
M/s Shree Sidhbali Sugar Ltd Vs Deputy Commissioner, Central Excise, Dehradun And Others
Uttarakhand High Court · (2019) 11 UK CK 0074
Central Excise Act, 1944 — Section 11, 11DState Financial Corporations Act, 1951 — Section 29Customs Act, 1962 — Section 142