High Courts22 Feb 2019Allowed
State Of Uttarakhand & Others Vs Uttaranchal Van Shramik Sangh & Others
Uttarakhand High Court · (2019) 02 UK CK 0045
Constitution Of India, 1950 — Article 14, 16, 141, 226
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 550 of 1,059
High Courts22 Feb 2019Disposed Off
Bhovindar Singh Khati And Another Vs Deepak Joshi And Others
Uttarakhand High Court · (2019) 02 UK CK 0044
High Courts22 Feb 2019Dismissed
Dr.Aneeta Yadav Vs Govind Ballabh Pant University Of Agriculture And Technology, Pantnagar, Udham Singh Nagar And Others
Uttarakhand High Court · (2019) 02 UK CK 0043
Indian Contract Act, 1872 — Section 23Uttar Pradesh Krishi Evam Prodyogic Vishwavidyalaya Adhiniyam, 1958 — Section 2(a), 2(c), 2(f), 7(b), 9(1), 9(2), 12 (8), 26, 26(1), 26(2), 29, 29(1), 29(2)Indian Penal Code, 1860 — Section 34, 304, 324
High Courts22 Feb 2019Disposed Off
Suresh Chandra Panwar Vs Chairman, Uttarakhand Seed And Another
Uttarakhand High Court · (2019) 02 UK CK 0042
Constitution Of India, 1950 — Article 226
High Courts22 Feb 2019Dismissed
State Of Uttaranchal And Another Vs Anghaila Housing Pvt. Ltd. And Others
Uttarakhand High Court · (2019) 02 UK CK 0041
Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 2, 2(2)Indian Forest Act, 1927 — Section 3Uttarakhand (Uttar Pradesh Zamindari Abolition And Land Reforms (Amendment) Act, 1978 — Section 2(2)
High Courts21 Feb 2019Dismissed
Principal Commissioner Of Income Tax Vs M/s Laxmi Electronic
Uttarakhand High Court · (2019) 02 UK CK 0040
Income Tax Act, 1961 — Section 10A, 10AA, 10B, 10BA, 28 To 44BB, 80A(5), 80IC, 260A
High Courts21 Feb 2019
New India Assurance Company Ltd Vs Diwanchand Lal
Uttarakhand High Court · (2019) 02 UK CK 0039
High Courts21 Feb 2019Allowed
Naresh Kumar Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 02 UK CK 0038
Indian Penal Code, 1860 — Section 21, 170, 379, 420Companies Act, 1956 — Section 617Code Of Criminal Procedure, 1973 — Section 482
High Courts21 Feb 2019Dismissed
Surendra Singh Rawat Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 02 UK CK 0037
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6F
High Courts21 Feb 2019Dismissed
Prashant Sharma Vs Prescribed Officer, Punjab National Bank & Another
Uttarakhand High Court · (2019) 02 UK CK 0036
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2)
High Courts21 Feb 2019Allowed
Uttarakhand Power Corporation Ltd Vs Lokayukt And Another
Uttarakhand High Court · (2019) 02 UK CK 0035
Lokayukt Act, 2014 — Section 12(1), 14Prevention Of Corruption Act, 1988 — Section 2, 20Constitution Of India, 1950 — Section 194, 226
High Courts21 Feb 2019Allowed
Ramesh Azad & Another Vs District Judge, Dehradun And Others
Uttarakhand High Court · (2019) 02 UK CK 0034
Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 21(1), 21(1)(a), 22Constitution Of India, 1950 — Section 227
High Courts21 Feb 2019Dismissed
M/s Surendra Chemicals Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2019) 02 UK CK 0033
Uttar Pradesh Zamindari Abolition And Land Reforms Rules, 1952 — Rule 285A, 285D, 285E 285IConstitution Of India, 1950 — Section 227
High Courts21 Feb 2019Dismissed
United Insurance Company Ltd & Others Vs Fatima Begum And Others
Uttarakhand High Court · (2019) 02 UK CK 0032
High Courts21 Feb 2019Allowed
Ashok Kumar & Another Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 02 UK CK 0031
Indian Penal Code, 1860 — Section 120B, 328, 354, 366, 375, 376, 376(2)(g), 377Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(2)(vi)Code Of Criminal Procedure, 1973 — Section 164, 164A, 313, 464
High Courts20 Feb 2019Dismissed
Amit Pal & Another Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 02 UK CK 0030
Code Of Criminal Procedure, 1973 — Section 120B, 156(3), 482Indian Penal Code, 1860 — Section 420Negotiable Instruments Act, 1881 — Section 138
High Courts20 Feb 2019Dismissed
Chandra Singh Sajwan Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2019) 02 UK CK 0029
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 166, 167, 218, 420, 447Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 157B
High Courts20 Feb 2019Disposed Off
Sanjay Kumar Vs Bharat Heavy Electrical Ltd. & Others
Uttarakhand High Court · (2019) 02 UK CK 0028
Indian Penal Code, 1860 — Section 416BHEL Conduct, Discipline & Appeal Rules, 1975 — Rule 33, 35
High Courts20 Feb 2019Dismissed
Chandra Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 02 UK CK 0027
Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 166, 167, 209, 210Insolvency And Bankruptcy Code, 2016 — Section 7, 32Constitution Of India, 1950 — Section 226
High Courts20 Feb 2019Dismissed
Kishori & Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2019) 02 UK CK 0026
Uttar Pradesh Land Revenue Act, 1901 — Section 54, 219Uttar Pradesh Land Revenue (Survey And Record Operation) Rules, 1978 — Rule 26, 26(1), 27(3)Constitution Of India, 1950 — Section 227