COURT ARCHIVE

Uttarakhand High Court judgments

21,173 judgments · page 478 of 1,059

High Courts17 Sept 2019Dismissed

Ramchander Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 09 UK CK 0095

Prevention Of Children From Sexual Offences Act, 2012 — Section 4, 6Code Of Criminal Procedure, 1973 — Section 164, 293, 313Indian Penal Code, 1860 — Section 376

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High Courts17 Sept 2019Allowed

Pankaj Kumar Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 09 UK CK 0094

Indian Penal Code, 1860 — Section 120B, 408, 409, 420Prevention Of Corruption Act, 1988 — Section 13(1), 13(2)Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995 — Section 63

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High Courts16 Sept 2019Disposed Of

In Re, In The Matter Of Mining Lease In River Ravasan For Commercialization Of Minor Minerals Through Auction On The Count Of Natural Calamity In Against The Disaster Mitigation Management And Prevention Act, 2005 Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 09 UK CK 0093

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High Courts16 Sept 2019Disposed Of

Vineet Saini Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 09 UK CK 0092

Indian Penal Code, 1860 — Section 304BJuvenile Justice Act, 2015 — Section 12

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High Courts16 Sept 2019Dismissed

United India Insurance Company Limited Vs Avnish Kumar & Others

Uttarakhand High Court · (2019) 09 UK CK 0091

Indian Penal Code, 1860 — Section 279, 304A, 338, 427

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High Courts16 Sept 2019Partly Allowed

Iqbal Bano Vs Sahana & Others

Uttarakhand High Court · (2019) 09 UK CK 0090

Constitution Of India, 1950 — Article 141

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High Courts16 Sept 2019Dismissed

Anil Kumar Verma Vs Sheela Verma & Others

Uttarakhand High Court · (2019) 09 UK CK 0089

Code Of Civil Procedure, 1908 — Section 96, Order 41 Rule 25Constitution Of India, 1950 — Article 227

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High Courts16 Sept 2019Partly Allowed

Kokab Ali Khan & Others Vs Deputy Director Consolidation/Additional Collector, Haridwar & Others

Uttarakhand High Court · (2019) 09 UK CK 0088

Code Of Civil Procedure, 1908 — Section 96(3), 100, Order 23 Rule 3AConstitution Of India, 1950 — Article 141

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High Courts16 Sept 2019Dismissed

Rohit Arora Vs State Of Uttarakhand & Anr

Uttarakhand High Court · (2019) 09 UK CK 0087

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High Courts16 Sept 2019Dismissed

M/s Century Traders Vs Bharat Heavy Electricals Limited And Another

Uttarakhand High Court · (2019) 09 UK CK 0086

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High Courts16 Sept 2019Dismissed

Manju Arya Vs Gomti Puran Prasad Arya Kanya Inter College & Others

Uttarakhand High Court · (2019) 09 UK CK 0085

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High Courts16 Sept 2019Disposed Of

Ishtiyak Ali Alias Ishtkaar Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 09 UK CK 0084

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6

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High Courts16 Sept 2019Disposed Of/ Allowed

Diwakar Nainwal Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2019) 09 UK CK 0083

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

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High Courts13 Sept 2019Partly Allowed

Naushad And Others Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 09 UK CK 0082

Indian Penal Code, 1860 — Section 307, 504, 506Code Of Criminal Procedure, 1973 — Section 207, 313, 374

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High Courts13 Sept 2019Allowed

Harish Chandra & Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 09 UK CK 0080

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 20(b)(ii), 20(b)(ii)(B), 50, 50a, 50(1), 52(A), 52A(3), 54Code Of Criminal Procedure, 1973 — Section 313

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High Courts13 Sept 2019Disposed Of