High Courts18 Sept 2019Partly Allowed
Satnam Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 09 UK CK 0116
Indian Penal Code, 1860 — Section 307, 504Code Of Criminal Procedure, 1973 — Section 313
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 477 of 1,059
High Courts18 Sept 2019Partly Allowed
Oriental Insurance Company Limited Vs Harish Chandra Joshi & Others
Uttarakhand High Court · (2019) 09 UK CK 0115
High Courts18 Sept 2019Dismissed
Gurudev Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 09 UK CK 0114
Prevention, Prohibition And Redressal) Act, 2013 — Section 19, 19(h), 19(i), 26(1)(c)Code Of Criminal Procedure, 1973 — Section 154(1), 173Constitution Of India, 1950 — Article 226
High Courts18 Sept 2019Allowed
Rampal Vs State Of Uttarakhand & Anr
Uttarakhand High Court · (2019) 09 UK CK 0113
Uttarakhand Annual Transfer For Public Servants Act, 2017 — Section 18(4), 18(5)
High Courts18 Sept 2019Dismissed
Charanjeet Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 09 UK CK 0112
Allahabad High Court Rules, 1952 — Rule 5Constitution Of India, 1950 — Article 226
High Courts18 Sept 2019Disposed Of
Gaurav And Others Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 09 UK CK 0111
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 147, 323, 325, 452, 504, 506
High Courts18 Sept 2019Disposed Of
Naresh Saini Alias Raju And Others Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 09 UK CK 0110
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 342, 452, 504, 506
High Courts18 Sept 2019Disposed Of
Rama Pant Vs D.S. Garbiyal
Uttarakhand High Court · (2019) 09 UK CK 0109
Nagar Palika Act, 1916 — Section 73, 73(1), 73(2)
High Courts18 Sept 2019Dismissed
Sajid S/o Mangta Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 09 UK CK 0108
Indian Penal Code, 1860 — Section 363, 366, 366A, 376Protection Of Children From Sexual Offences Act, 2012 — Section 4, 8, 18Code Of Criminal Procedure, 1973 — Section 164, 313
High Courts18 Sept 2019Dismissed
Lal Bahadur Kushwaha Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 09 UK CK 0107
Uttar Pradesh Panchayat Raj (Reservation And Allotments Of Seats And Offices) Rules, 1994 — Rule 4Constitution Of India, 1950 — Article 162, 226, 243D, 243(O)(b), 329(b)
High Courts18 Sept 2019Disposed Of/ Allowed
Puja Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 09 UK CK 0106
Indian Penal Code, 1860 — Section 406, 504Code Of Criminal Procedure, 1973 — Section 320, 482
High Courts17 Sept 2019Dismissed
Jitendra Sorari & Others Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 09 UK CK 0104
Code Of Criminal Procedure, 1973 — Section 227, 397, 397(2), 401, 482Indian Penal Code, 1860 — Section 34, 304, 330, 348Constitution Of India, 1950 — Article 226, 227
High Courts17 Sept 2019Dismissed
Mukesh Kumar And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 09 UK CK 0103
Immoral Traffic (Prevention) Act, 1956 — Section 5(d)Code Of Criminal Procedure, 1973 — Section 362, 397, 402, 482
High Courts17 Sept 2019Disposed Of
Neeraj Pal Singh Vs Jiya Singh
Uttarakhand High Court · (2019) 09 UK CK 0102
Hindu Marriage Act, 1955 — Section 13, 24
High Courts17 Sept 2019Dismissed
Praveen Singh And Others Vs Deepak Tiwari And Others
Uttarakhand High Court · (2019) 09 UK CK 0101
Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 143, 143(2), 229B, 333, 341Code Of Civil Procedure, 1908 — Section 151, Order 9 Rule 13Limitation Act, 1963 — Section 5, 14
High Courts17 Sept 2019Dismissed
M/s Shiv Transport Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 09 UK CK 0100
High Courts17 Sept 2019Allowed
Keshav Prasad Vs State And Ors
Uttarakhand High Court · (2019) 09 UK CK 0099
Uttarakhand Annual Transfer For Public Servants Act, 2017 — Section 18(4), 18(5)
High Courts17 Sept 2019Allowed
State Of Uttarakhand Vs Urmila Masih And Others
Uttarakhand High Court · (2019) 09 UK CK 0098
Maternity Benefits Act, 1961 — Section 2, 2(1), 2(1)(a), 3(e), 5A, 5B, 27, 27(1)Constitution Of India, 1950 — Article 37, 42
High Courts17 Sept 2019Disposed Of
State Of Uttarakhand And Others Vs Mamata Chauhan
Uttarakhand High Court · (2019) 09 UK CK 0097
High Courts17 Sept 2019Disposed Of
Krishna Devi And Others Vs State Of Uttarakhand And Anr
Uttarakhand High Court · (2019) 09 UK CK 0096
Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4