High Courts13 Jun 2019Dismissed
Prof. Dr. Devendra Swaroop Bhargava Vs Union Of India And Others
Uttarakhand High Court · (2019) 06 UK CK 0022
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 514 of 1,059
High Courts12 Jun 2019Dismissed
State Of Uttarakhand & Another Vs M/s Hillways Construction Company
Uttarakhand High Court · (2019) 06 UK CK 0021
Arbitration And Conciliation Act, 1996 — Section 8, 9, 16(2), 16(3), 17, 34, 37
High Courts12 Jun 2019Disposed Of
Col. Dr. Virendra Pratap Singh Retd Vs Union Of India & Others
Uttarakhand High Court · (2019) 06 UK CK 0020
High Courts12 Jun 2019Disposed Of
S.K. Nautiyal Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 06 UK CK 0019
High Courts12 Jun 2019Dismissed
Nandan Singh Mehta Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 06 UK CK 0018
Uttar Pradesh Public Services (Reservation For Physically Handicapped Dependants Of Freedom Fighters And Ex-Servicemen) Act, 1993 — Section 3(1)(ia), 3(5)Constitution Of India, 1950 — Article 226
High Courts12 Jun 2019Dismissed
State Of Uttarakhand Vs Mahesh Singh & Another
Uttarakhand High Court · (2019) 06 UK CK 0017
Indian Penal Code, 1860 — Section 34, 201, 302, 306, 314Code Of Criminal Procedure, 1973 — Section 313
High Courts11 Jun 2019Dismissed
Commissioner Tax, Uttarakhand, Bench Haldwani Vs M/s Samsung Corporation, Dharchula, Pithoragarh
Uttarakhand High Court · (2019) 06 UK CK 0016
High Courts11 Jun 2019Dismissed
New India Assurance Co. Ltd & Others Vs Mohd. Sakeer And Others
Uttarakhand High Court · (2019) 06 UK CK 0015
High Courts11 Jun 2019Partly Allowed
State Of Uttarakhand & Others Vs Hillways Construction Company Private Limited
Uttarakhand High Court · (2019) 06 UK CK 0014
Arbitration And Conciliation Act, 1996 — Section 34, 37
High Courts11 Jun 2019Partly Allowed
State Of Uttarakhand Vs National Commissioner For Scheduled Castes And Others
Uttarakhand High Court · (2019) 06 UK CK 0013
Uttarakhand Pravidhik Shiksha Viniyamavali, 1996 — Section 31, 31(4), 33(1)Uttar Pradesh Pravidhik Shiksha Adhiniyam, 1962 — Rule 22D(4)Constitution Of India, 1950 — Article 226, 226(2), 227, 338, 338(5), 340
High Courts11 Jun 2019Dismissed
Makhmool Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 06 UK CK 0012
Waqf Act, 1995 — Section 14, 16, 99
High Courts11 Jun 2019Allowed/ Disposed Of, Respectively
Prakash Chandra Ramola & Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 06 UK CK 0011
Uttarakhand Panchayati Raj Act, 2016 — Section 90, 90(4), 99, 103
High Courts11 Jun 2019Dismissed
Brijesh Kumar Chaudhary Vs Union Of India And Others
Uttarakhand High Court · (2019) 06 UK CK 0010
Uttarakhand Service Of Engineers (Irrigation Department) (Group “B”) Rules, 2003 — Rule 5, 5(a)(iii), 8, 8(1), 8(2)Constitution Of India, 1950 — Article 226, 309
High Courts11 Jun 2019Disposed Of
State Bank Of India And Another Vs Narendra Singh Dhapola
Uttarakhand High Court · (2019) 06 UK CK 0009
High Courts10 Jun 2019Dismissed
Sachin Gupta Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2019) 06 UK CK 0008
Code Of Criminal Procedure, 1973 — Section 125, 397, 401Hindu Marriage Act, 1955 — Section 9Indian Penal Code, 1860 — Section 34, 323, 324, 498, 498A, 504, 506
High Courts10 Jun 2019Disposed Of
Committee Of Management, Janta Junior High School Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 06 UK CK 0007
High Courts10 Jun 2019Disposed Of
Dayanand Shiksha Sansthan & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 06 UK CK 0006
High Courts10 Jun 2019Dismissed
Ramesh Prasad Godiyal Vs Kamala Devi
Uttarakhand High Court · (2019) 06 UK CK 0005
Uttar Pradesh Urban Building (Regulation Of Letting Rent And Eviction Act), 1972 — Section 21(1)(a), 34, 114, Rule 22, Order 47 Rule 1
High Courts10 Jun 2019Dismissed
Rakesh Kumar Vs Shakuntala Devi And Others
Uttarakhand High Court · (2019) 06 UK CK 0004
Indian Registration Act, 1908 — Section 17Hindu Succession Act, 1956 — Section 8Specific Relief Act, 1963 — Section 17
High Courts10 Jun 2019Disposed Of
Dan Singh Rautela Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 06 UK CK 0003