COURT ARCHIVE

Uttarakhand High Court judgments

21,173 judgments · page 474 of 1,059

High Courts25 Sept 2019Disposed Of

Vikram Singh And Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 09 UK CK 0178

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 147, 148, 149, 307, 323, 326, 504, 506

High Courts25 Sept 2019Disposed Of

Kailash Chandra Sharma Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 09 UK CK 0177

Maintenance And Welfare Of Parents And Senior Citizens Act, 2007 — Section 5, 7, 7(1), 7(2), 15(1), 15(2), 21, 21(1)

High Courts25 Sept 2019Allowed

Sanjay Kumar Gupta Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 09 UK CK 0176

Indian Penal Code, 1860 — Section 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 320, 482

High Courts25 Sept 2019Disposed Of

Prem Shankar Mishra And Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 09 UK CK 0175

High Courts25 Sept 2019Disposed Of/ Allowed

Umesh Dalakoti & Another Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 09 UK CK 0173

Indian Penal Code, 1860 — Section 420Code Of Criminal Procedure, 1973 — Section 320, 482

High Courts24 Sept 2019Allowed

Abhishek Tiwari @ Kishmish Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 09 UK CK 0172

Indian Penal Code, 1860 — Section 34, 302, 376, 376DCode Of Criminal Procedure, 1973 — Section 313, 437A

High Courts24 Sept 2019Partly Allowed

Uttarakhand State Road Transport Corporation Vs Pallavi Sharma & Others

Uttarakhand High Court · (2019) 09 UK CK 0171

High Courts24 Sept 2019Dismissed

Rajendra Prasad Ojha And Others Vs Harish Kumar And Others

Uttarakhand High Court · (2019) 09 UK CK 0170

Code Of Civil Procedure, 1908 — Section 47, Order 32 Rule 3, Order 32 Rule 3A

High Courts24 Sept 2019

Asha Giri & Another Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 09 UK CK 0169

Uttarakhand Panchayati Raj Act, 2016 — Section 9(8)

High Courts24 Sept 2019Dismissed

State Of Uttarakhand And Others Vs New India Assurance Company Limited

Uttarakhand High Court · (2019) 09 UK CK 0168

High Courts24 Sept 2019Dismissed

Sita Devi & Others Vs Union Of India And Others

Uttarakhand High Court · (2019) 09 UK CK 0167

National Highways Act, 1956 — Section 3DConstitution Of India, 1950 — Article 226, 300A

High Courts23 Sept 2019Dismissed

Union Of India And Another Vs Rajendra Singh Negi And Another

Uttarakhand High Court · (2019) 09 UK CK 0166

Land Aquisition Act, 1894 — Section 18, 53, 54Code Of Civil Procedure, 1908 — Section 96, 151, 152, 153A, Order 6 Rule 11, Order 6 Rule 17, Order 41 Rule 11Constitution Of India, 1950 — Article 227

High Courts23 Sept 2019Partly Allowed

Jaiveer & Others Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 09 UK CK 0165

Indian Penal Code, 1860 — Section 34, 323, 324, 385, 436, 452Code Of Criminal Procedure, 1973 — Section 313

High Courts23 Sept 2019Dismissed

Madan Bhandari Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 09 UK CK 0164

Prevention Of Food Adulteration Act, 1954 — Section 7, 7(1), 7(16), 10(7), 13(2), 16, 16(1)(a)(i)Code Of Criminal Procedure, 1973 — Section 244Food Adulteration Rules, 1955 — Rule 7(i)(v), 23, 28, 44(1)

High Courts23 Sept 2019Partly Allowed

Kishori Vs R.K. Agarwal And Others

Uttarakhand High Court · (2019) 09 UK CK 0163

High Courts23 Sept 2019Dismissed

M/s Dalip Singh Adhikari Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2019) 09 UK CK 0162

Arbitration And Conciliation Act, 1996 — Section 2(1)(e)(i), 17, 37, 37(2), 37(3), 49, 50, Rule 17Commercial Courts Act, 2015 — Section 8, 10(3), 13, 13(1)Code Of Civil Procedure, 1908 — Order 43

High Courts23 Sept 2019Dismissed

Prem Singh (Since Deceased) Vs Commissioner Of Stamps, State Of Uttarakhand, Dehradun And Another

Uttarakhand High Court · (2019) 09 UK CK 0161

High Courts23 Sept 2019Allowed

Minu Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 09 UK CK 0160

Child Labour (Prohibition & Regulation) Act, 1986 — Section 14Factories Act, 1948 — Section 2(cb), 87

High Courts23 Sept 2019Allowed

Yusuf Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 09 UK CK 0159

Child Labour (Prohibition & Regulation) Act, 1986 — Section 14Factories Act, 1948 — Section 2(cb), 87

High Courts23 Sept 2019Disposed Of

Madho Ram Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2019) 09 UK CK 0158