COURT ARCHIVE

Uttarakhand High Court judgments

21,173 judgments · page 469 of 1,059

High Courts17 Oct 2019Allowed

State Of Uttarakhand Through Principal Secretary, Forest And Others Vs Birendra Dutt Badola And Others

Uttarakhand High Court · (2019) 10 UK CK 0059

Uttarakhand Absorption In The Post Of Forest Range Officer Rules, 2011 — Rule 2, 4Constitution Of India, 1950 — Article 14, 16, 226, 309, 320, 320(3)(a), 320(3)(b)

High Courts17 Oct 2019Disposed Of

Himanshu Bora & Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 10 UK CK 0058

Uttarakhand Panchayati Raj Act, 2016 — Section 8(1)(r), 53(1)(r)

High Courts17 Oct 2019Disposed Of

Roop Singh Kathayat Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 10 UK CK 0057

High Courts17 Oct 2019Disposed Of

Sundip Omi Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 10 UK CK 0056

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 498A, 504, 506

High Courts17 Oct 2019Disposed Of

Shadab And Others Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 10 UK CK 0055

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4

High Courts17 Oct 2019Disposed Of

Sachin Rana And Others Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 10 UK CK 0054

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 498ADowry Prohibition Act, 1961 — Section 3, 4

High Courts17 Oct 2019Disposed Of

Mujibur Rehman And Others Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 10 UK CK 0053

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 147, 323, 452, 504, 506

High Courts17 Oct 2019Disposed Of

Vipul Jain & Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 10 UK CK 0052

Uttarakhand Panchayati Raj Act, 2016 — Section 2(23), 2(27), 8, 8(2), 53, 53(1)(a), 53(2), 55(1), 59(1), 59(2), 59(3), 59(4), 90, 90(2), 92, 92(1), 92(2), 96(1), 96(2), 96(3), 96(4), 126, 126(2), 128, 128(2), 131, 131(1), 131(2), 131(3), 131(4), 131(4)(b)(4)(h)(1), 131(4)(2)(b)(h)(1), 134Indian Penal Code, 1860 — Section 131, 171, 171B, 171(C), 171C(i), 171E, 171(F), 171H, 171IConstitution Of India, 1950 — Article 31A, 32, 37, 40, 102(a), 102(b), 102(c), 102(d), 102(e), 124(4), 141, 142, 142(1), 217(b), 226, 243A, 243B, 243C, 243C(1), 243C(3), 243C(5), 243C(5)(a), 243(d), 243(e), 243F, 243F(1)(a), 243G, 243H, 243I, 243J, 243K, 243K(1), 243K(2), 243K(3), 243L, 243M, 243N, 243O, 245, 246, 324, 324(1)

High Courts17 Oct 2019Dismissed

Geeta Ram Nautiyal & Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 10 UK CK 0051

Indian Penal Code, 1860 — Section 120B, 408, 409, 420Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 172, 438, 482Prevention Of Corruption Act, 1988 — Section 13(1), 13(2)

High Courts16 Oct 2019Allowed

Shyam Lal @ Shyam Baboo Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 10 UK CK 0050

Indian Penal Code, 1860 — Section 279, 304ACode Of Criminal Procedure, 1973 — Section 251, 313

High Courts16 Oct 2019Dismissed

New India Assurance Company Limited Vs Jai Ram & Others

Uttarakhand High Court · (2019) 10 UK CK 0049

High Courts16 Oct 2019Dismissed

Vijay Laxmi Chamoli Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 10 UK CK 0048

High Courts16 Oct 2019Dismissed

Jagdev Singh Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2019) 10 UK CK 0047

Constitution Of India, 1950 — Article 243K

High Courts16 Oct 2019Disposed Of

Uttaranchal Unani Medical College And Hospital & Others Vs Union Of India Ministry Of Department Of Ayurveda And Others

Uttarakhand High Court · (2019) 10 UK CK 0046

Indian Medicine Central Council Act, 1970 — Section 13A, 13C, 36(J)Constitution Of India, 1950 — Article 226Unani Colleges And Attached Hospitals) Regulations, 2016 — Regulation 1(a), 3, 3(3), 3(3)(a)(i), 3(3)(a)(iii), 4, 5, 6, 7, 8, 9, 10, 11

High Courts16 Oct 2019Disposed Of

Kunal Agarwal And Another Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 10 UK CK 0045

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 498A, 504Dowry Prohibition Act, 1961 — Section 3, 4

High Courts16 Oct 2019Disposed Of

Ishwar Dayal And Another Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 10 UK CK 0044

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 420Information Technology Act, 2000 — Section 66(C), 66(D)

High Courts16 Oct 2019Disposed Of

Mangeram And Another Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 10 UK CK 0043

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 408, 467, 468, 471

High Courts16 Oct 2019Disposed Of

Ajay Gautam Vs Union Of India And Another

Uttarakhand High Court · (2019) 10 UK CK 0041

High Courts16 Oct 2019Disposed Of/ Allowed

Kailash Chand Joshi Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 10 UK CK 0040

Indian Penal Code, 1860 — Section 120B, 420, 467, 468Code Of Criminal Procedure, 1973 — Section 320, 482

High Courts16 Oct 2019Disposed Of/ Allowed

Atar Singh And Another Vs Senior Superintending Of Police, Udham Singh Nagar & Others

Uttarakhand High Court · (2019) 10 UK CK 0039

Indian Penal Code, 1860 — Section 323, 354, 452, 504, 506Code Of Criminal Procedure, 1973 — Section 320, 482