COURT ARCHIVE

Uttarakhand High Court judgments

21,173 judgments · page 545 of 1,059

High Courts12 Mar 2019Allowed

THDC India Limited & Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 03 UK CK 0061

Bombay Tenancy And Agricultural Lands Act, 1948 — Section 42, 76AIndustrial Disputes Act, 1947 — Section 10ALimitation Act, 1963 — Section 5

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High Courts12 Mar 2019Allowed

United India Insurance Company Limited & Others Vs Farjana And Others

Uttarakhand High Court · (2019) 03 UK CK 0060

Motor Vehicle Act, 1988 — Section 2, 2(14), 2(28), 2(44), 2(46), 2(47), 140, 149(2)(a)(i)(a), 166, 169(2), 173Code Of Criminal Procedure, 1973 — Section 195Evidence Act, 1872 — Section 103

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High Courts11 Mar 2019

Sandeep Kumar Chauhan Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2019) 03 UK CK 0059

Protection Of Women From Domestic Violence Act, 2005 — Section 12, 19, 19(1)(f)Code Of Civil Procedure, 1908 — Section 107Domestic Violence Act, 2005 — Section 20, 21, 22, 23

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High Courts11 Mar 2019

Director, Indian Institute Of Technology, Roorkee, District Haridwar & Another Vs Pushpa Doval & Others

Uttarakhand High Court · (2019) 03 UK CK 0058

Allahabad High Court Rules, 1952 — Rule 5

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High Courts11 Mar 2019Disposed Off

Suneeta Vs Kavita & Others

Uttarakhand High Court · (2019) 03 UK CK 0057

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High Courts11 Mar 2019Allowed

Ashok Singh And Another Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 03 UK CK 0056

Land Acquisition Act, 1894 — Section 4(1), 5A, 11, 17(4), 18, 24(2), 31, 31(1), 31(2), 31(3), 31(4)Right To Fair Compensation And Transparency In Land Acquisition Rehabilitation And Resettlement Act, 2013 — Section 11(1), 24, 114(1)Constitution Of India, 1950 — Article 300A

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High Courts11 Mar 2019Dismissed

State Of Uttarakhand And Another Vs Bhuwan Prakash Singh Nagarkoti And Others

Uttarakhand High Court · (2019) 03 UK CK 0055

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High Courts11 Mar 2019Allowed

Sokinder Kumar Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 03 UK CK 0054

Constitution Of India, 1950 — Article 311(2)

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High Courts11 Mar 2019Dismissed

Firm Shio Narayan Mal Ram Avtar & Others Vs Ashok Kumar Garg & Others

Uttarakhand High Court · (2019) 03 UK CK 0053

Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 21, 21(1)(a), 34(g)Limitation Act, 1877 — Section 22Evidence Act, 1872 — Section 116

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High Courts11 Mar 2019Dismissed