High Courts12 Jul 2019Disposed Of
M/s SRF Limited Vs Uttarakhand Power Corporation Limited And Others
Uttarakhand High Court · (2019) 07 UK CK 0017
Arbitration And Conciliation Act, 1996 — Section 11(4), 11(5), 11(6), 11(8), 12(5)
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 503 of 1,059
High Courts11 Jul 2019Dismissed
Saurabh Joshi & Another Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 07 UK CK 0016
Code Of Criminal Procedure, 1973 — Section 154, 156(3), 190, 307, 386, 389, 390, 391, 392, 397, 397(2), 398, 401Uttar Pradesh Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 14
High Courts11 Jul 2019Dismissed
Rajat Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2019) 07 UK CK 0015
Indian Penal Code, 1860 — Section 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 311
High Courts11 Jul 2019Allowed
Executive Engineer, Electricity Distribution Division, Uttarakhand Power Corporation Limited Vs M/s Himgiri Ispat Pvt. Ltd
Uttarakhand High Court · (2019) 07 UK CK 0014
Electricity Act, 2003 — Section 23
High Courts11 Jul 2019Allowed
Executive Engineer, Electricity Distribution Division, Uttarakhand Power Corporation Limited Vs M/s Puskhar Steels Pvt. Ltd
Uttarakhand High Court · (2019) 07 UK CK 0013
Electricity Act, 2003 — Section 23
High Courts11 Jul 2019Dismissed
Nilesh Kumar And Others Vs Record Officer/Collector Tehri And Others
Uttarakhand High Court · (2019) 07 UK CK 0012
Code Of Civil Procedure, 1908 — Section 151, Order 1 Rule 10, Order 5 Rule 5, Order 6 Rule 17, Order 22 Rule 3, Order 22 Rule 5Indian Penal Code, 1860 — Section 120B, 420, 460, 466, 467, 468, 471Uttar Pradesh Land Revenue Act, 1901 — Section 39
High Courts11 Jul 2019Allowed
Uttarakhand Power Corporation Ltd Vs Electricity Ombudsman, Uttarakhand And Others
Uttarakhand High Court · (2019) 07 UK CK 0011
Electricity Act, 2003 — Section 23
High Courts11 Jul 2019Dismissed
Vishal Mani Uniyal Vs Kushla Devi
Uttarakhand High Court · (2019) 07 UK CK 0010
Evidence Act, 1872 — Section 103Code Of Civil Procedure, 1908 — Section 96, Order 14 Rule 2, Order 14 Rule 4, Order 14 Rule 5, Order 41 Rule 24, Order 41 Rule 25, Order 41 Rule 27, Order 41 Rule 22Uttar Pradesh Urban Planning And Development Act, 1973 — Section 14, 15
High Courts11 Jul 2019Disposed Of
Krishna Kavi Vs Uttarakhand State Public Service Tribunal And Others
Uttarakhand High Court · (2019) 07 UK CK 0009
High Courts11 Jul 2019Disposed Of
State Of Uttarakhand And Another Vs Prakashi Lal
Uttarakhand High Court · (2019) 07 UK CK 0008
Regularisation Of Daily Wagers Rules, 2003 — Rule 4Daily Wagers, Work Charged, Contractual, Fixed Salaried, Temporary And Ad-hoc Appointed Employees Regularisation Rules, 2013Allahabad High Court Rules, 1952 — Rule 5
High Courts11 Jul 2019Disposed Of
Mohd. Sarfaraj Vs District Magistrate, Udham Singh Nagar And Others
Uttarakhand High Court · (2019) 07 UK CK 0007
Uttarakhand Panchayati Raj Act, 2016 — Section 17, 130
High Courts10 Jul 2019Dismissed
Ram Krishna Yadav Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2019) 07 UK CK 0106
Uttarakhand Annual Transfer For Public Servants Act, 2017 — Section 3(d)
High Courts10 Jul 2019Dismissed
Jyoti Vs Uttarakhand Public Service Commission
Uttarakhand High Court · (2019) 07 UK CK 0105
Constitution Of India, 1950 — Article 226, 315(1), 320(3)
High Courts10 Jul 2019Dismissed
Kumari Sunita Rawat Vs Public Service Commission & Others
Uttarakhand High Court · (2019) 07 UK CK 0104
Uttar Pradesh Public Services (Reservation For Physically Handicapped, Dependents Of Freedom-Fighters And Ex-Servicemen) Act, 1993 — Section 2(b)Constitution Of India, 1950 — Article 14, 15
High Courts10 Jul 2019Disposed Of
Madhusudan Sati Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 07 UK CK 0103
High Courts10 Jul 2019Allowed/Dismissed
Commissioner Central Excise & Customs & Others Vs M/s Dujodwala Resins & Terpenes Ltd. & Others
Uttarakhand High Court · (2019) 07 UK CK 0102
Central Excise Act, 1944 — Section 2(d), 2(f), 2(f)(ii), 3, 3(1)(a), 3(3), 3(3)(b)(i), 5A, 5(1), 6(a), 11, 11(A), 11(A)(2), 11A(3)(ii)(a), 11B, 11BB, 12A, 12(B), 14AA(1)(a), 31(a), 37(2)(iv)37(2)(iv)(b), 37(2)(iv)(c)Income Tax Act, 1961 — Section 35(B)(1A), 80HH, 84Customs Tariff Act, 1975 — Section 5(1)
High Courts10 Jul 2019Dismissed
Youth Bar Association Of India And Another Vs Union Of India And Others
Uttarakhand High Court · (2019) 07 UK CK 0101
Constitution Of India, 1950 — Article 217, 224, 226
High Courts10 Jul 2019Disposed Of
Amit Kholia Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 07 UK CK 0100
Uttarakhand Prevention Of Defacement Of Public Property Act, 2003 — Section 2(b), 2(c), 4, 5, 6, 7Constitution Of India, 1950 — Article 226Uttar Pradesh Protection Of Trees In Rural And Hill Areas Act, 1976 — Section 3(v)
High Courts10 Jul 2019Allowed
Ameer Ahmad Vs State Of Uttarakhand
Uttarakhand High Court · (2019) 07 UK CK 0005
Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 363, 364, 364A
High Courts10 Jul 2019Allowed
Dhum Singh Pundir Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 07 UK CK 0004
Code Of Criminal Procedure, 1973 — Section 125, 401Protection Of Women From Domestic Violence Act Of, 2005 — Section 12, 17, 18, 19, 20, 21, 22, 23, 29Hindu Marriage Act, 1955 — Section 12, 13