High Courts05 Aug 2019Allowed
Kaushalaya Devi & Ors Vs Union Of India & Ors
Uttarakhand High Court · (2019) 08 UK CK 0034
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 493 of 1,059
High Courts05 Aug 2019Allowed
Anuradha Devi & Ors Vs Union Of India & Ors
Uttarakhand High Court · (2019) 08 UK CK 0033
Motor Vehicles Act, 1988 — Section 173
High Courts05 Aug 2019Allowed
Mohlad Vs Roopa And Others
Uttarakhand High Court · (2019) 08 UK CK 0032
Uttar Pradesh Consolidation Of Holdings Act, 1953 — Section 9, 9(1)(a)(iv)
High Courts05 Aug 2019Disposed Of
Centre Of Indian Trade Unions (CITU) And Oothers Vs Director All India Institute Of Medical Science Rishikesh, Dehradun And Others
Uttarakhand High Court · (2019) 08 UK CK 0031
Industrial Disputes Act, 1947 — Section 33, 33A, 33(1)Constitution Of India, 1950 — Article 14, 16, 34(1)(d)
High Courts05 Aug 2019Allowed
Saraswati Shiksha Samiti Vs Ranjay Pratap And Others
Uttarakhand High Court · (2019) 08 UK CK 0030
Court Fees And Suit Valuation Act, 1870 — Section 3, 7, 7(iv-A)Suits Valuation Act, 1887 — Section 3, 4Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 143
High Courts05 Aug 2019Disposed Of
Mahendra CIE Shramik Sangthan & Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 08 UK CK 0029
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(l), 6E, 6FUttar Pradesh Industrial Disputes Rules, 1957 — Rule 29, 29(1), 29(2), 29(3), 29(4), 29(5)
High Courts05 Aug 2019Allowed
Pushkar Singh Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 08 UK CK 0028
Uttar Pradesh State Reorganization Act, 2000 — Section 2Uttarakhand Government Department Driver Services Rules, 2003 — Rule 7, 11Constitution Of India, 1950 — Article 226
High Courts05 Aug 2019Dismissed
Santosh Gaurav Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 08 UK CK 0027
Constitution Of India, 1950 — Article 226
High Courts05 Aug 2019Disposed Of
Dimple Digvijay Singh Panwar And Others Vs State Of Uttarakhand And Anr
Uttarakhand High Court · (2019) 08 UK CK 0026
Code Of Criminal Procedure, 1973 — Section 198, 482Indian Penal Code, 1860 — Section 120B, 376, 420, 467, 468, 471, 494, 495, 497, 498
High Courts05 Aug 2019Disposed Of
Sri Ganga Mandir And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 08 UK CK 0025
Uttar Pradesh Urban Planning And Development Act, 1973 — Section 27Constitution Of India, 1950 — Article 226
High Courts02 Aug 2019Disposed Of
Ankit Gupta Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 08 UK CK 0024
Code Of Criminal Procedure, 1973 — Section 125, 125(2)
High Courts02 Aug 2019Dismissed
Kirti Bhushan Mishra Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2019) 08 UK CK 0023
Code Of Criminal Procedure, 1973 — Section 125, 172, 178, 193, 195, 195(1), 195(1)(b), 195(1)(b)(2), 340, 340(1), 341, 343(2), 482Indian Penal Code, 1860 — Section 193
High Courts02 Aug 2019Dismissed
Nasir Vs Manju & Others
Uttarakhand High Court · (2019) 08 UK CK 0022
High Courts02 Aug 2019Dismissed
Cholamandalam M.S. General Insurance Company Limited Vs Hanifa & Others
Uttarakhand High Court · (2019) 08 UK CK 0021
High Courts02 Aug 2019Dismissed
Mahender Singh Vs Deputy Director Consolidation, Haridwar & Others
Uttarakhand High Court · (2019) 08 UK CK 0020
High Courts02 Aug 2019Allowed
Shaqoor Vs Khursheed & Another
Uttarakhand High Court · (2019) 08 UK CK 0019
Uttar Pradesh Consolidation Of Holdings Act, 1953 — Section 4, 4(1), 4(2), 5, 5(2), 5(2)(a)Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 209
High Courts02 Aug 2019Dismissed
Vimal Kumar Dhaundiyal And Others Vs Raj Kumar And Others
Uttarakhand High Court · (2019) 08 UK CK 0018
Code Of Civil Procedure, 1908 — Section 47Zamindari Abolition And Land Reforms Act, 1950 — Section 331
High Courts02 Aug 2019Disposed Of
Graphic Era (Deemed To Be University) Vs Union Of India & Anr
Uttarakhand High Court · (2019) 08 UK CK 0017
High Courts02 Aug 2019Dismissed
Manvendra Singh & Others Vs Avtar Singh And Others
Uttarakhand High Court · (2019) 08 UK CK 0016
Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 3(14), 129, 133A, 331Specific Relief Act, 1963 — Section 41Reorganization Act, 1939 — Section 86
High Courts02 Aug 2019Dismissed
Director, BT Kumaon Institute Of Technology Dwarahat & Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 08 UK CK 0015
Constitution Of India, 1950 — Article 226