COURT ARCHIVE

Uttarakhand High Court judgments

21,173 judgments · page 530 of 1,059

High Courts02 May 2019Allowed

Anuradha Dalmia Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 05 UK CK 0024

Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 173(2), 228, 482Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 9, 10, 16, 17, 21, 376, 354(A)Indian Penal Code, 1860 — Section 109, 161, 354A, 376

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High Courts02 May 2019Dismissed

Ashish Sharma @ Pintu And Another Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2019) 05 UK CK 0023

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 306

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High Courts02 May 2019Disposed Off

Lakhan Lal Chauhan & Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 05 UK CK 0022

Constitution Of India, 1950 — Article 226

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High Courts02 May 2019Disposed Off

State Of Uttarakhand And Others Vs Pradeep Kumar Chauhan And Others

Uttarakhand High Court · (2019) 05 UK CK 0021

Chambers Rules, 2008 — Rule 13

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High Courts02 May 2019Disposed Off

Prem Singh Rawat Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 05 UK CK 0020

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High Courts02 May 2019Allowed

Rajesh Kumar Vs Regional Transport Authority And Others

Uttarakhand High Court · (2019) 05 UK CK 0019

Code Of Criminal Procedure, 1973 — Section 41, 102Indian Penal Code, 1860 — Section 420, 467, 471Motor Vehicles Act, 1988 — Section 55(5), 57

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High Courts02 May 2019Allowed

Sarla Devi & Others Vs Mohit Kumar Indoria & Another

Uttarakhand High Court · (2019) 05 UK CK 0018

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High Courts02 May 2019Dismissed

Intezar @ Sonu Vs State Of Uttarakhand & Anr

Uttarakhand High Court · (2019) 05 UK CK 0017

Indian Penal Code, 1860 — Section 34, 342, 395, 397, 412Arms Act, 1959 — Section 3, 25Code Of Criminal Procedure, 1973 — Section 227, 397

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High Courts02 May 2019Party Allowed

Pawan Kumar Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 05 UK CK 0016

Arms Act, 1959 — Section 25Code Of Criminal Procedure, 1973 — Section 313

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High Courts02 May 2019Party Allowed

Satya And Another Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 05 UK CK 0015

Indian Penal Code, 1860 — Section 323, 353, 458, 504, 506Code Of Criminal Procedure, 1973 — Section 313

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High Courts01 May 2019Allowed

Mangal Jyoti Sansthan Vs Director State Council Education For Research And Training SCERT And Others

Uttarakhand High Court · (2019) 05 UK CK 0087

National Council For Teacher Education Act, 1993 — Section 18, 32(2)National Council For Teacher Education Rules, 1997 — Rule 9Constitution Of India, 1950 — Article 14, 21, 19(1)(g), 301

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High Courts01 May 2019Dismissed

Rashpal Singh Vs Kishtopad Gharami And Others

Uttarakhand High Court · (2019) 05 UK CK 0086

Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 3(14), 129, 229B, 229D, 341Code Of Civil Procedure, 1908 — Section 9 Rule 13

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High Courts01 May 2019Disposed Off

Gibymol. T. Mathew Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 05 UK CK 0085

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High Courts01 May 2019Disposed Off

State Of Uttarakhand And Others Vs Gopal Singh Bisht

Uttarakhand High Court · (2019) 05 UK CK 0084

Constitution Of India, 1950 — Article 141

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High Courts01 May 2019Dismissed

Raj Mohan Nischal Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 05 UK CK 0083

Code Of Criminal Procedure, 1973 — Section 156(3), 200, 202, 482Indian Penal Code, 1860 — Section 34, 120B, 420, 456, 463, 468

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High Courts01 May 2019Disposed Off

Manpreet Singh Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 05 UK CK 0082

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

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High Courts01 May 2019Dismissed

A. Tajuthin Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2019) 05 UK CK 0081

Indian Penal Code, 1860 — Section 188, 406, 420Prize Chits And Money Circulation Schemes (Banning) Act, 1978 — Section 4, 5Constitution Of India, 1950 — Article 19(1)(g)

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High Courts01 May 2019Dismissed