High Courts26 Sept 2019Disposed Of
M/s Sharma Brothers Vs Uttarakhand Krishi Utpadan Mandi Parishad & Others
Uttarakhand High Court · (2019) 09 UK CK 0199
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 473 of 1,059
High Courts26 Sept 2019Dismissed
Neha Bijalwan Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 09 UK CK 0198
Constitution Of India, 1950 — Article 226, 243O(b)
High Courts26 Sept 2019Disposed Of
Sandeep Yadav And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 09 UK CK 0197
Code Of Criminal Procedure, 1973 — Section 161, 482Indian Penal Code, 1860 — Section 120B, 201, 365, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts26 Sept 2019Disposed Of/ Allowed
Dinesh Sati & Others Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 09 UK CK 0196
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts26 Sept 2019Dismissed
Virendra Singh Vs Gurvinder Singh
Uttarakhand High Court · (2019) 09 UK CK 0195
Negotiable Instruments Act, 1881 — Section 20, 138, 139Code Of Criminal Procedure, 1973 — Section 482
High Courts26 Sept 2019Allowed
Jokhu Ram Gupta Vs Principal Secretary, Suraj Avam Bhrstachar Unmulan Jan Seva (Vigillance) Section, Govt. Of Uttarakhand Dehradun And Another
Uttarakhand High Court · (2019) 09 UK CK 0194
Prevention Of Corruption Act, 1988 — Section 19(a), 19(b), 19(c), 19(d), 19(1)(a), 19(1)(c), 19(1)(d)Constitution Of India, 1950 — Article 226
High Courts26 Sept 2019Disposed Of/ Allowed
Pankaj And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 09 UK CK 0193
Indian Penal Code, 1860 — Section 409Code Of Criminal Procedure, 1973 — Section 320, 482
High Courts25 Sept 2019Allowed
Shafeek Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 09 UK CK 0192
Prevention Of Food Adulteration Act, 1954 — Section 2(ia)(a), 2(ia)(m), 6, 7, 7(i), 16(1)(a)(i), 16(1)(a)(ii), 41Code Of Criminal Procedure, 1973 — Section 397, 401
High Courts25 Sept 2019Partly Allowed
Shriram General Insurance Co. Ltd Vs Rajat Singh Negi & Others
Uttarakhand High Court · (2019) 09 UK CK 0190
High Courts25 Sept 2019Dismissed
Shriram General Insurance Co. Ltd Vs Rajive Negi & Others
Uttarakhand High Court · (2019) 09 UK CK 0189
High Courts25 Sept 2019Disposed Of
Ms. Vibha Singhal Vs Chief Information Commissioner And Another
Uttarakhand High Court · (2019) 09 UK CK 0188
Right To Information Act, 2005 — Section 18, 19(1)
High Courts25 Sept 2019Allowed
M/s G.B. Pant University Of Agriculture And Technology & Others Vs Presiding Officer Employees Provident Fund & Others
Uttarakhand High Court · (2019) 09 UK CK 0187
Employees Provident Fund And Miscellaneous Provisions Act, 1952 — Sections 7I, 7Q, 14BConstitution Of India, 1950 — Article 227
High Courts25 Sept 2019Dismissed
Rohit Taneja Vs Sardar Chamkaur Singh & Others
Uttarakhand High Court · (2019) 09 UK CK 0186
Code Of Civil Procedure, 1908 — Section 96, 100, 103, Order 21 Rule 97, Order 21 Rule 97(2)Constitution Of India, 1950 — Article 227
High Courts25 Sept 2019Allowed
Ishwar Shandilya Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 09 UK CK 0185
Advocates Act, 1961 — Section 3(2), 5, 6, 6(d), 6(dd), 6(2)(a), 7, 7(1), 7(1)(b), 7(2)(a), 7(2)(b), 7(2)(c), 7(2)(d), 7(2)(e), 7(2)(f), 7(2)(g), 7(2)(h), 8A, 9, 9(1), 15, 16(2), 24, 28, 34, 34(1), 35, 35(1), 35(3), 48, 49, 49(1)(c), 49(1)(ag)Legal Practitioners Act, 1879 — Sections 12, 13(b),14Indian Bar Councils Act, 1926 — Sections 10, 11, 12, 13
High Courts25 Sept 2019Dismissed
Kanwar Amninder Singh Vs High Court Of Uttarakhand And Others
Uttarakhand High Court · (2019) 09 UK CK 0184
Code Of Criminal Procedure, 1973 — Section 231, 231(2)Evidence Act, 1872 — Section 138Uttaranchal Government Servant (Discipline And Appeal) Rules, 2003 — Rule 2(d), 2(e), 3, 6, 7, 7(i), 7(7), 7(10)
High Courts25 Sept 2019Dismissed
Neelam Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2019) 09 UK CK 0183
Constitution Of India, 1950 — Article 309
High Courts25 Sept 2019Dismissed
Pegasus Farmaco India Pvt. Ltd. And Another Vs Union Of India And Others
Uttarakhand High Court · (2019) 09 UK CK 0182
Central Excise Act, 1944 — Section 35B, 35F, 35F(ii)Constitution Of India, 1950 — Article 226
High Courts25 Sept 2019Disposed Of
Navdeep Singh And Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2019) 09 UK CK 0181
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 147, 148, 149, 307, 352
High Courts25 Sept 2019Disposed Of
Vikas & Another Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 09 UK CK 0180
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 354A, 354D, 376, 452, 504, 511
High Courts25 Sept 2019Disposed Of
Gurjant Singh Randhawa Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 09 UK CK 0179
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 147, 148, 149, 307, 323, 326, 504, 506