COURT ARCHIVE

Uttarakhand High Court judgments

21,173 judgments · page 520 of 1,059

High Courts22 May 2019Allowed

Central Factory Forge Plant & Others Vs State Of Uttar Pradesh And Others

Uttarakhand High Court · (2019) 05 UK CK 0232

Contract Labour (Regulation & Abolition) Act, 1970 — Section 2, 7, 10(1)Industrial Disputes Act, 1947 — Section 2

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High Courts22 May 2019Allowed

Shama Parveen Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 05 UK CK 0231

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High Courts22 May 2019Allowed

State Of Uttarakhand Vs Chandi Prasad Bhatt And Others

Uttarakhand High Court · (2019) 05 UK CK 0230

Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 229B, 331(4)Code Of Civil Procedure, 1908 — Section 100Constitution Of India, 1950 — Article 227

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High Courts22 May 2019Dismissed

State Of Uttarakhand And Another Vs Meenakshi Chaudhary

Uttarakhand High Court · (2019) 05 UK CK 0229

Hindu Succession Act, 1956 — Section 29Evidence Act, 1872 — Section 65(a), 68, 69, 70, 71Specific Relief Act, 1963 — Section 21, 31

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High Courts22 May 2019Disposed Off

Bhagwat Kishor Mishra & Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 05 UK CK 0228

Uttar Pradesh Reorganisation Act, 2000 — Section 73, 73(1), 73(2), 73(3)

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High Courts21 May 2019Allowed

Jagdeshwari Devi And Other Vs Oriental Insurance Co. Ltd

Uttarakhand High Court · (2019) 05 UK CK 0227

Motor Vehicle Act, 1988 — Section 140, 149(2), 156, 158(6), 163(A), 173Insurance Act, 1938 — Section 64 VB

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High Courts21 May 2019Disposed Off

Pradyuman & Others Vs Yashveer Singh & Others

Uttarakhand High Court · (2019) 05 UK CK 0226

Uttar Pradesh Consolidation Of Holdings Act, 1953 — Section 9AConstitution Of India, 1950 — Article 226, 227

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High Courts21 May 2019Dismissed

State Of Uttarakhand & Another Vs Mahendra Kumar Das & Others

Uttarakhand High Court · (2019) 05 UK CK 0225

Uttar Pradesh Land Revenue Act, 1901 — Section 33, 39, 219Code Of Civil Procedure, 1908 — Section 115Government Of India Act, 1915 — Section 107

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High Courts21 May 2019Dismissed

Dhananjay Verma & Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 05 UK CK 0224

Constitution Of India, 1950 — Article 12, 13, 14, 16, 16(1), 16(4), 16(4A), 16(4B), 141, 226

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High Courts21 May 2019Allowed

Hema Karki Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 05 UK CK 0223

Uttar Pradesh Home Guard Service Rules, 1982 — Rule 5(2)

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High Courts21 May 2019Dismissed

Monika Devi Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 05 UK CK 0222

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High Courts21 May 2019Dismissed

Rajmati Devi Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 05 UK CK 0221

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High Courts21 May 2019Allowed

Lakhminder (Minor) Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 05 UK CK 0220

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 320, 354, 506Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8

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High Courts21 May 2019Dismissed

Pradeep Kumar Gupta Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 05 UK CK 0219

Code Of Criminal Procedure, 1973 — Section 200, 202, 482Negotiable Instruments Act, 1881 — Section 138

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High Courts21 May 2019Dismissed

Sanjeev Kumar Saini Vs State Of Uttarakhand & Anr

Uttarakhand High Court · (2019) 05 UK CK 0218

Indian Penal Code, 1860 — Section 504Code Of Criminal Procedure, 1973 — Section 438, 482Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(X)

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High Courts21 May 2019Allowed