COURT ARCHIVE

Uttarakhand High Court judgments

21,173 judgments · page 519 of 1,059

High Courts24 May 2019Dismissed

Khajan Chandra Joshi Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 05 UK CK 0252

Forest Conversation Act, 1980 — Section 2Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 282Constitution Of India, 1950 — Article 226

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High Courts24 May 2019Dismissed

Balveer Singh Bisht & Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 05 UK CK 0251

Right Of Children To Free And Compulsory Education Act, 2009 — Section 38Uttarakhand Right Of Children To Fee And Compulsory Education Rules, 2011 — Rule 3, 6, 6(2), 8, 8(3), 8(4)Constitution Of India, 1950 — Article 226

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High Courts24 May 2019Dismissed

Mukesh Jain Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 05 UK CK 0250

Code Of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 120B, 380, 420, 430, 467, 468, 471

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High Courts24 May 2019Disposed Of

Sandeep Mittal And Another Vs Subhash Chand Sharma

Uttarakhand High Court · (2019) 05 UK CK 0249

Arbitration And Conciliation Act, 1996 — Section 11(6), 11(6A), 11(8)

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High Courts24 May 2019Disposed Of

Geeta Pandey Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 05 UK CK 0248

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High Courts24 May 2019Dismissed

Bhupendra Pharasi & Others Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 05 UK CK 0238

Code Of Criminal Procedure, 1973 — Section 161, 482Indian Penal Code, 1860 — Section 147, 323, 436

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High Courts23 May 2019Allowed

Sheenu Mahendru Vs Sangeeta @ Soniya

Uttarakhand High Court · (2019) 05 UK CK 0247

Hindu Marriage Act, 1955 — Section 9, 13, 13(1)(ia)(ib), 25, 26Indian Penal Code, 1860 — Section 34, 406, 498A

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High Courts23 May 2019Dismissed

Executive Engineer, Nagriya Vidhyut Vitran Khand Vs Shashi Bhushan & Others

Uttarakhand High Court · (2019) 05 UK CK 0246

Land Acquisition Act, 1894 — Section 4, 4(1), 6, 6(1), 11, 18, 51A, 54Uttar Pradesh Stamp Act, 1899 — Section 7, 23, 47A, 47A(1), 47A(1)(d), 47A(2)Uttar Pradesh Stamp Rules, 1942 — Rule 340, 340A, 340(1)

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High Courts23 May 2019Disposed Of

Anita Bhatt & Others Vs Lalu Ram & Others

Uttarakhand High Court · (2019) 05 UK CK 0245

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High Courts23 May 2019Dismissed

Rameshwar Prasad Juyal Vs Dulari Devi

Uttarakhand High Court · (2019) 05 UK CK 0244

Code Of Civil Procedure, 1908 — Section 47, 96(3), 115, Order 23 Rule 3A, Order 43 Rule 1A(2), Order 43 Rule 1(m)Constitution Of India, 1950 — Article 226, 227

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High Courts23 May 2019Disposed Of

Subhash Chandra & Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 05 UK CK 0243

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High Courts23 May 2019Disposed Of

Ram Asrey Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 05 UK CK 0242

Constitution Of India, 1950 — Article 226

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High Courts23 May 2019Dismissed

Rakhi Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 05 UK CK 0241

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High Courts23 May 2019Dismissed

Hem Singh Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2019) 05 UK CK 0240

Uttarakhand Annual Transfer for Public Servants Act, 2017 — Section 3(i), 4, 4(iii), 6(a), 7(a), 10Constitution Of India, 1950 — Article 14, 16

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High Courts23 May 2019Allowed

Union Bank Of India & Another Vs M/s Shri Gurunanak Seeds Basenga Farm & Others

Uttarakhand High Court · (2019) 05 UK CK 0239

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Securities Interest Act, 2002 — Section 13(4), 17Constitution Of India, 1950 — Article 226

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High Courts23 May 2019Allowed

Madhav Chaudhary Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 05 UK CK 0237

Indian Penal Code, 1860 — Section 363, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V)

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High Courts22 May 2019Allowed

Arjun Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 05 UK CK 0236

Indian Penal Code, 1860 — Section 302, 498ACode Of Criminal Procedure, 1973 — Section Section 164, 313

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High Courts22 May 2019Dismissed

Mamta Vs Manoj Kumar

Uttarakhand High Court · (2019) 05 UK CK 0235

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13Indian Penal Code, 1860 — Section 323, 406, 498A, 504, 506

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High Courts22 May 2019Partly Allowed

New India Assurance Company Ltd Vs Rambeti & Others

Uttarakhand High Court · (2019) 05 UK CK 0234

Motor Vehicle Act, 1988 — Section 173

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High Courts22 May 2019Allowed

Arun Singh Negi & Another Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 05 UK CK 0233

Uttarakhand Para Medical Council Act, 2009 — Section 19, 20, 20(1), 21, 36, 45, 45(1)Constitution Of India, 1950 — Article 14, 200Uttarakhand Para Medical Council Regulations, 2014 — Regulation 17, 18, 18(5)

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