COURT ARCHIVE

Uttarakhand High Court judgments

21,173 judgments · page 491 of 1,059

High Courts08 Aug 2019Disposed Of

Jagdish Chandra Kandpal And Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 08 UK CK 0074

Uttaranchal Civil Service (Executive Branch) Rules, 2005 — Rule 19, 24(4)Uttaranchal Public Service Commission (Regulation Of Function) Regulations, 2003 — Regulation 5(a)Constitution Of India, 1950 — Article 309

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High Courts08 Aug 2019Disposed Of

Jatin Chawala And Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 08 UK CK 0073

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468, 471, 506

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High Courts08 Aug 2019Disposed Of

Kush Thukral And Another Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 08 UK CK 0072

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 307

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High Courts08 Aug 2019Dismissed

State Of Uttaranchal (Now Uttarakhand) Vs Harsh Goel @ Munna

Uttarakhand High Court · (2019) 08 UK CK 0071

Narcotics Drugs & Psychotropic Substances Act, 1985 — Section 21Code Of Criminal Procedure, 1973 — Section 313

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High Courts07 Aug 2019Allowed

Pratibha Negi Vs Chandra Prakash

Uttarakhand High Court · (2019) 08 UK CK 0070

Code Of Civil Procedure, 1908 — Order 39 Rule 2A

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High Courts07 Aug 2019Allowed

Shri Raghuveer Kaintura Vs Meera Kaintura

Uttarakhand High Court · (2019) 08 UK CK 0069

Hindu Marriage Act, 1955 — Section 13Evidence Act, 1872 — Section 8Protection Of Women From Domestic Violence Act, 2005 — Section 19, 26

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High Courts07 Aug 2019Allowed

Parmeshari Bai & Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 08 UK CK 0068

Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 129, 156, 156(2), 157, 165, 171, 209, 210, 229BGovernment Grants Act, 1895 — Section 2, 3Transfer Of Property Act, 1882 — Section 105

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High Courts07 Aug 2019Disposed Of

Sanjiv Chaturvedi Vs Advocate General, State Of Uttarakhand

Uttarakhand High Court · (2019) 08 UK CK 0067

Administrative Tribunals Act, 1985 — Section 25Contempt Of Courts Act, 1971 — Section 15Constitution Of India, 1950 — Article 226

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High Courts07 Aug 2019Disposed Of

Dr. Bhuwan Chandra Tewari & Others Vs Bharat Petroleum Corporation Limited & Others

Uttarakhand High Court · (2019) 08 UK CK 0066

Indian Partnership Act, 1932 — Section 4, 5, 6, 30, 42(c)Code Of Civil Procedure, 1908 — Order 20 Rule 16

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High Courts07 Aug 2019Disposed Of

Dr. Smt. Rekha Purohit And Others Vs G.B. Pant University Of Agriculture And Technology And Others

Uttarakhand High Court · (2019) 08 UK CK 0065

Uttar Pradesh Krishi And Praudyogik Vishwa Vidyalaya Adhiniyam, 1958 — Section 2(K)Constitution Of India, 1950 — Article 14, 16, 204, 202(3)(e), 203(1), 205

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High Courts07 Aug 2019Dismissed

Nitin Bhardwaj Vs General Manager, Bharat Heavy Electricals Ltd. & Others

Uttarakhand High Court · (2019) 08 UK CK 0064

Constitution Of India, 1950 — Article 226

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High Courts07 Aug 2019Allowed

Chhatrapal Singh Bisht Vs Uttarakhand Public Service Commission & Anr

Uttarakhand High Court · (2019) 08 UK CK 0063

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High Courts07 Aug 2019

State Of Uttarakhand & Others Vs Atal Bihari

Uttarakhand High Court · (2019) 08 UK CK 0062

Limitation Act, 1963 — Section 5Allahabad High Court Rules, 1952 — Rule 5Code Of Civil Procedure, 1908 — Order 21

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High Courts07 Aug 2019Disposed Of

Pushpendra Kumar & Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 08 UK CK 0061

Street Vendors (Protection Of Livelihood And Regulation Of Street Vending) Act, 2014 — Section 2(l), 2(m), 3, 3(1), 3(3), 22, 22(2), 22(2)(a), 22(2)(b), 22(2)(c), 22(2)(d)Uttarakhand Town Vendors (Protection Of Livelihood And Regulation Of Street Vending) Rules, 2016 — Rule 6(2), 12

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High Courts07 Aug 2019Dismissed

Dr. Jagat Narain Subharti Charitable Trust & Another Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 08 UK CK 0060

Indian Medical Council Act, 1956 — Section 10AAllahabad High Court Rules, 1952 — Rule 5Constitution Of India, 1950 — Article 32, 226

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High Courts07 Aug 2019Dismissed

Jaiprakash Ruhela Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 08 UK CK 0059

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471, 474Information Technology Act, 2000 — Section 74

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High Courts07 Aug 2019Dismissed

Balraj Singh Lamba (Rtd. Col.) & Others Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 08 UK CK 0058

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 506

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High Courts07 Aug 2019Allowed

Kundan Singh Jeena & Others Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 08 UK CK 0057

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 334, 498A, 504Dowry Prohibition Act, 1961 — Section 3, 4

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High Courts07 Aug 2019Disposed Of

Ankit Sharma And Others Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 08 UK CK 0056

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 147, 308, 325

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High Courts07 Aug 2019Disposed Of

Vibhor Kumar Sahrawat Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 08 UK CK 0055

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 147, 306, 323, 504

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