COURT ARCHIVE

Uttarakhand High Court judgments

21,173 judgments · page 551 of 1,059

High Courts20 Feb 2019Disposed Off

M/s Cadbury India Ltd Vs Commissioner, Commercial Tax, Uttarakhand, Dehradun

Uttarakhand High Court · (2019) 02 UK CK 0024

Uttarakhand Value Added Tax Act, 2005 — Section 55(i)Drugs And Cosmetics Act, 1940 — Section 3(a), 3(h), 3(h)(1), 33 EEB, 333EC(c)Uttaranchal Value Added Act, 2005 — Section 4(2)

Read judgment

High Courts19 Feb 2019Allowed

Khushnaseeb And Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 02 UK CK 0023

Indian Penal Code, 1860 — Section 323, 354, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 320

Read judgment

High Courts19 Feb 2019Partly Allowed

Charan Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2019) 02 UK CK 0022

Indian Penal Code, 1860 — Section 300, 302Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 8

Read judgment

High Courts19 Feb 2019Dismissed

M/s A.P. Securitas Private Limited Vs Government Of India & Others

Uttarakhand High Court · (2019) 02 UK CK 0021

Constitution Of India, 1950 — Section 226

Read judgment

High Courts19 Feb 2019Disposed Off

Rajesh Tyagi Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 02 UK CK 0020

Read judgment

High Courts19 Feb 2019Disposed Off

Km. Renu Negi Vs Union Of India & Ors

Uttarakhand High Court · (2019) 02 UK CK 0019

Read judgment

High Courts18 Feb 2019Disposed Off

Mohd. Anwer Vs Seema Jaunsari And Another

Uttarakhand High Court · (2019) 02 UK CK 0018

Read judgment

High Courts18 Feb 2019Disposed Off

Indian Institute Of Technology Roorkee Through Its Registrar And Others Vs Pankaj Kumar And Others

Uttarakhand High Court · (2019) 02 UK CK 0017

Constitution Of India, 1950 — Section 14, 16

Read judgment

High Courts18 Feb 2019Dismissed

Tarun Bisht & Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 02 UK CK 0016

University Grants Commission, 1956 — Section 3All India Council For Technical Education, 1987 — Section 2(g), 2(h), 10

Read judgment

High Courts18 Feb 2019Dismissed

Neeraj Tiwari Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2019) 02 UK CK 0015

University Grants Commission, 1956 — Section 3All India Council For Technical Education, 1987 — Section 2(g), 2(h), 10

Read judgment

High Courts18 Feb 2019Dismissed

Madan Lal Tiwari And Others Vs Union Of India And Others

Uttarakhand High Court · (2019) 02 UK CK 0014

University Grants Commission, 1956 — Section 3All India Council For Technical Education, 1987 — Section 2(g), 2(h), 10

Read judgment

High Courts18 Feb 2019Disposed Off

Abdul Rahman & Others Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 02 UK CK 0013

Indian Penal Code, 1860 — Section 307, 323, 324, 452, 504, 506Code Of Criminal Procedure, 1973 — Section 320, 482

Read judgment

High Courts18 Feb 2019Dismissed

Dr. Chhaya Shukla Vs Vice Chancellor, Govind Ballabh Pant University Of Agriculture And Technology And Others

Uttarakhand High Court · (2019) 02 UK CK 0012

Code Of Civil Procedure, 1908 — Section 11Constitution Of India, 1950 — Article 226, 316, 316(2)

Read judgment

High Courts15 Feb 2019

Shiv Shankar & Another Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 02 UK CK 0011

Indian Penal Code, 1860 — Section 307, 420, 468Code Of Criminal Procedure, 1973 — Section 320, 482

Read judgment

High Courts15 Feb 2019

Rahil & Another Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 02 UK CK 0010

Indian Penal Code, 1860 — Section 307, 323, 498A, 504Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 320, 482

Read judgment

High Courts15 Feb 2019

Irshad Ahmad & Another Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2019) 02 UK CK 0009

Indian Penal Code, 1860 — Section 307, 420, 467, 468, 471, 120BCode Of Criminal Procedure, 1973 — Section 320, 482

Read judgment

High Courts15 Feb 2019Dismissed

Dr. Hema Mehra And Others Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2019) 02 UK CK 0008

Weightage Point And Relaxation In Age Limit To The Personnel Regularized Under Regulation (Amendment) Rules, 2016 — Rule 3Direct Recruitment Rules, 2018 — Rule 3Regularisation Of Daily Wager, Work Charge, Contract, Fixed Salary, Part-time And Ad-hoc Appointed Employees Regularisation Rules, 2013

Read judgment

High Courts14 Feb 2019

Jaya Prakash Dabral Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2019) 02 UK CK 0007

Read judgment

High Courts14 Feb 2019Disposed Off

State Of Uttarakhand & Others Vs Smt. Phoolwati & Another

Uttarakhand High Court · (2019) 02 UK CK 0006

Read judgment

High Courts14 Feb 2019Dismissed

Ajay Kumar Vs Union Of India And Others

Uttarakhand High Court · (2019) 02 UK CK 0005

Uttar Pradesh Reorganisation Act, 2000 — Section 3, 72, 73, 73(2), 73(3)

Read judgment