COURT ARCHIVE

Uttarakhand High Court judgments

21,173 judgments · page 515 of 1,059

High Courts10 Jun 2019Dismissed

Uttarakhand Subordinate Service Selection Commission And Another Vs Km. Ranjita Rana And Another

Uttarakhand High Court · (2019) 06 UK CK 0002

Uttar Pradesh Public Services (Reservation For Scheduled Castes, Scheduled Tribes And Other Backward Classes) Act, 1994 — Section 3(1), 3(6)Constitution Of India, 1950 — Article 16(1), 16(4)

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High Courts10 Jun 2019Dismissed

Livgreen Cleantech Private Limited Vs The Collector / District Magistrate And Others

Uttarakhand High Court · (2019) 06 UK CK 0001

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(3), 13(4), 13(13), 14, 17, 17(1), 17(3), 35Transfer Of Property Act, 1882 — Section 65A, 65A(1), 65A(2), 65A(2)(a), 65A(2)(c), 65A(3)Allahabad High Court Rules, 1952 — Rule 5

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High Courts31 May 2019Dismissed

Qazi Mohammed Nooruddin Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 05 UK CK 0331

Indian Penal Code, 1860 — Section 120B, 408, 409, 420Code Of Criminal Procedure, 1973 — Section 167, 167(1), 167(2), 167(2)(a), 167(2)(a)(i), 167(2)(a)(ii), 439Constitution Of India, 1950 — Article 141

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High Courts31 May 2019Disposed Of

Dr. Kishore Joshi Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 05 UK CK 0330

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High Courts31 May 2019Dismissed

Manmohan Singh Aeri & Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 05 UK CK 0329

Uttarakhand Annual Transfer For Public Servants Act, 2017 — Section 3(i), 4, 4(3), 6, 6(a), 7(a), 8, 10

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High Courts31 May 2019Dismissed

Laxmi Datt Binwal Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 05 UK CK 0328

Constitution Of India, 1950 — Article 14, 226

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High Courts31 May 2019Disposed Of

Mohd. Shafiq Vs Shimla Enclave Welfare Society And Another

Uttarakhand High Court · (2019) 05 UK CK 0327

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High Courts31 May 2019Disposed Of

Shri Naresh Kumar Vs Sanchita Dogra And Others

Uttarakhand High Court · (2019) 05 UK CK 0326

Uttar Pradesh Urban Planning And Development Act, 1973 — Section 32

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High Courts31 May 2019Allowed

Ranjeet Singh Rawat And Others Vs Sambhu Prasad Juyal

Uttarakhand High Court · (2019) 05 UK CK 0325

Indian Penal Code, 1860 — Section 406, 415, 420Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 200, 202, 420, 482

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High Courts31 May 2019Allowed

Arvind Kumar Sharma & Anr Vs State Of Uttarakhand & Anr

Uttarakhand High Court · (2019) 05 UK CK 0324

Indian Penal Code, 1860 — Section 378, 411Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 200, 202, 482Hindu Marriage Act, 1955 — Section 13

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High Courts31 May 2019Allowed

Hari Singh And Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 05 UK CK 0323

Code Of Criminal Procedure, 1973 — Section 482Indian Forest Act, 1927 — Section 26, 41Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 229B

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High Courts31 May 2019Allowed

Hansa Singh And Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 05 UK CK 0322

Code Of Criminal Procedure, 1973 — Section 482Indian Forest Act, 1927 — Section 26, 61, 63Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 229B

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High Courts31 May 2019Dismissed

Manoj Kumar Bharti @ Mani Painter Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 05 UK CK 0321

Indian Penal Code, 1860 — Section 376(1), 506Protection Of Children From Sexual Offences Act, 2012 — Section 4, 42Code Of Criminal Procedure, 1973 — Section 164, 313

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High Courts31 May 2019Allowed

X Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 05 UK CK 0320

Indian Penal Code, 1860 — Section 8, 10, 375, 376, 377, 385Constitution Of India, 1950 — Article 14, 15, 16, 19, 21Hindu Marriage Act, 1955 — Section 5

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High Courts31 May 2019

Ujwal Ramesh Chandra Nikam Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 05 UK CK 0319

Constitution Of India, 1950 — Article 226Information And Technology Act, 2000 — Sections 66C, Sections 66DIndian Penal Code, 1860 — Section 420

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High Courts31 May 2019

Vaibhav Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 05 UK CK 0318

Constitution Of India, 1950 — Article 226Information And Technology Act, 2000 — Sections 66C, Sections 66DIndian Penal Code, 1860 — Section 420

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High Courts31 May 2019

Rahul Dnyaneshwar Dahapute Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 05 UK CK 0317

Constitution Of India, 1950 — Article 226Information And Technology Act, 2000 — Sections 66C, Sections 66DIndian Penal Code, 1860 — Section 420

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High Courts31 May 2019Dismissed

Mahesh Singh & Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 05 UK CK 0316

Indian Penal Code, 1860 — Section 323, 324, 504, 506Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 156(3)

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High Courts31 May 2019Allowed

Sanjay Singh Yadav And Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 05 UK CK 0315

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 320, 420

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High Courts31 May 2019Allowed

Vikas Kumar & Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 05 UK CK 0314

Indian Penal Code, 1860 — Section 420Code Of Criminal Procedure, 1973 — Section 320Constitution Of India, 1950 — Article 226

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