High Courts15 Oct 2019Allowed
Naseema & Others Vs Iqbal Sabri & Others
Uttarakhand High Court · (2019) 10 UK CK 0038
Code Of Civil Procedure, 1908 — Section 115, Order 22 Rule 4(4)
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 470 of 1,059
High Courts15 Oct 2019Dismissed
Vinod Sagar Kaushik & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 10 UK CK 0037
Code Of Civil Procedure, 1908 — Section 100, Order 41 Rule 31Registration Act, 1908 — Section 17, 49Specific Relief Act, 1963 — Section 38
High Courts15 Oct 2019Disposed Of
Mukesh Kumar And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 10 UK CK 0036
High Courts15 Oct 2019Allowed
Pushpa Saini Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 10 UK CK 0035
High Courts15 Oct 2019Allowed
Hayat Singh Mehta Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 10 UK CK 0034
Uttaranchal Government Servant (Discipline And Appeal) Rules, 2003 — Rule 7, 8, 11Central Civil Services (Classification, Control And Appeal) Rules, 1957 — Rule 13, 15, 15(1), 15(2), 15(3)Constitution Of India, 1950 — Article 311(2)
High Courts15 Oct 2019Allowed
Ramesh Chandra Bahuguna Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 10 UK CK 0033
High Courts15 Oct 2019Allowed
Raj Kumar Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 10 UK CK 0032
High Courts15 Oct 2019Disposed Of
Govind Ballabh Dimri Vs Mukhya Karya Adhikari And Others
Uttarakhand High Court · (2019) 10 UK CK 0031
Constitution Of India, 1950 — Article 12
High Courts15 Oct 2019Dismissed
Utkarsh Bora (Minor) Vs Council For The Indian School Certificate Examinations And Another
Uttarakhand High Court · (2019) 10 UK CK 0030
Constitution Of India, 1950 — Article 12, 226
High Courts15 Oct 2019Dismissed
Praveen Kumar Sharma Vs Manager, P.N.B. Bank, Manglore & Others
Uttarakhand High Court · (2019) 10 UK CK 0029
Indian Penal Code, 1860 — Section 409
High Courts15 Oct 2019Disposed Of
Anupam Singh Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 10 UK CK 0028
Code Of Criminal Procedure, 1973 — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Indian Penal Code, 1860 — Section 323, 498A, 504
High Courts15 Oct 2019Disposed Of
Narendra Singh Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 10 UK CK 0027
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 120(B), 420, 447, 452, 467, 468, 471, 504, 506, 511
High Courts15 Oct 2019Disposed Of
Ezaz Alias Azad And Others Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 10 UK CK 0026
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts15 Oct 2019Disposed Of/ Allowed
Amarjeet Kaur & Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 10 UK CK 0025
Indian Penal Code, 1860 — Section 323, 420, 506Code Of Criminal Procedure, 1973 — Section 320, 482
High Courts14 Oct 2019Allowed
Shankar Gahtori Vs Uttarakhand Transport Corporation And Others
Uttarakhand High Court · (2019) 10 UK CK 0024
Constitution Of India, 1950 — Article 226
High Courts14 Oct 2019Disposed Of
Navneet Raturi & Others Vs Union Of India & Others
Uttarakhand High Court · (2019) 10 UK CK 0023
Constitution Of India, 1950 — Article 14, 16, 34(1)(d)
High Courts14 Oct 2019Dismissed
Shri Mal Chand Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 10 UK CK 0022
Constitution Of India, 1950 — Article 226
High Courts14 Oct 2019Dismissed
State Of Uttarakhand And Others Vs Kailash Singh Rawat And Others
Uttarakhand High Court · (2019) 10 UK CK 0021
Uttaranchal School Education Act, 2006 — Section 39(9)Uttar Pradesh Secondary Education Services Commission Rules, 1995 — Rule 14Constitution Of India, 1950 — Article 226
High Courts14 Oct 2019Disposed Of
Madan Lal And Others Vs Oil And Natural Gas Corporation And Others
Uttarakhand High Court · (2019) 10 UK CK 0020
Indian Penal Code, 1860 — Section 11Constitution Of India, 1950 — Article 226
High Courts14 Oct 2019Disposed Of/ Allowed
Ajeet Singh Dhanata Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2019) 10 UK CK 0019
Indian Penal Code, 1860 — Section 307, 406, 420, 468, 471, 504, 506Code Of Criminal Procedure, 1973 — Section 320, 482