COURT ARCHIVE

Uttarakhand High Court judgments

21,173 judgments · page 556 of 1,059

High Courts12 Dec 2018Allowed

Pravez & Others Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2018) 12 UK CK 0053

Indian Penal Code, 1860 — Section 307, 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 320, 482

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High Courts12 Dec 2018Allowed

Sunil Kumar Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2018) 12 UK CK 0052

Indian Penal Code, 1860 — Section 307, 380, 411, 457Code Of Criminal Procedure, 1973 — Section 320, 482

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High Courts11 Dec 2018Disposed Of

State of Uttarakhand & Others Vs Harish Chandra Sati & Others

Uttarakhand High Court · (2018) 12 UK CK 0051

Constitution of India, 1950 — Article 309

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High Courts11 Dec 2018Disposed Of

Registrar Indian Institute of Technology and ors Vs Smt. Sunita Kunwar

Uttarakhand High Court · (2018) 12 UK CK 0050

Constitution of India, 1950 — Article 226

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High Courts11 Dec 2018Allowed

Ramesh Kumar Sharma Vs State of Uttarakhand and others

Uttarakhand High Court · (2018) 12 UK CK 0049

Uttarakhand Subordinate Civil Courts Ministerial Establishment Rules, 2007 — Rule 3, 3(c), 3(d), 3(e), 20(5)Constitution of India, 1950 — Article 309

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High Courts11 Dec 2018Allowed

Sudhir Kumar Vs State of Uttarakhand and others

Uttarakhand High Court · (2018) 12 UK CK 0048

Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) Act, 1993 — Sections 3(1), 3(2), 3(3)Constitution of India, 1950 — Article 15(3), 16, 16(1), 16(4)

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High Courts11 Dec 2018Dismissed

Shailendra Singh Bisht Vs Chief Secretary & others

Uttarakhand High Court · (2018) 12 UK CK 0047

Constitution of India, 1950 — Article 226

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High Courts10 Dec 2018Dismissed

Smt. Sita Devi & Others Vs Van Prabhagiya Adhikari & Others

Uttarakhand High Court · (2018) 12 UK CK 0046

Code of Civil Procedure, 1908 — Section 80, 96Uttar Pradesh Panchayat Raj Act, 1947 — Section 106Uttar Pradesh Zamidari Abolition and Land Reform Act, 1950 — Section 331

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High Courts10 Dec 2018Disposed Of

Prem Shankar and Others Vs State of Uttarakhand and Others

Uttarakhand High Court · (2018) 12 UK CK 0045

Constitution of India, 1950 — Article 226

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High Courts07 Dec 2018Partly Allowed

Shiv Kumar Sahu & Others @APPELLANT@Hash State Of Uttarakhand

Uttarakhand High Court · (2018) 12 UK CK 0098

Indian Penal Code, 1860 — Section 120B, 307

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High Courts07 Dec 2018Disposed Off

Kishan Singh Rawat & Others @APPELLANT@Hash State Of Uttarakhand And Others

Uttarakhand High Court · (2018) 12 UK CK 0097

Uttaranchal Government Department Driver’s Service Rules, 2003 — Rule 8, 11(ii), 16

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High Courts07 Dec 2018Disposed Of

“In the Matter of Incidence of Gang Rape in a Boarding School, situated in Bhauwala, District Dehradun” Vs State of Uttarakhand and Others

Uttarakhand High Court · (2018) 12 UK CK 0044

Information Technology Act, 2000 — Section 25, 79(3)(b)Constitution of India, 1950 — Article 19(2)

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High Courts07 Dec 2018Allowed

Kailash Singh Rawat Vs State of Uttarakhand & others

Uttarakhand High Court · (2018) 12 UK CK 0043

Uttaranchal School Education Act, 2006 — Section 39(9)

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High Courts06 Dec 2018Allowed

Mohit Goel Vs State Of Uttarakhand

Uttarakhand High Court · (2018) 12 UK CK 0099

Indian Penal Code, 1860 — Section 294, 354, 504, 506Protection Of Children From Sexual Offences Act, 2012 — Section 11, 12Code Of Criminal Procedure, 1973 — Section 161, 164

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High Courts06 Dec 2018Dismissed

Dr. (Smt.) Rajni Sinha @APPELLANT@Hash State Of Uttarakhand & Others

Uttarakhand High Court · (2018) 12 UK CK 0096

Constitution Of India, 1950 — Article 226

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High Courts06 Dec 2018Disposed Of

Swami Darshan Bharti alias Devendra Singh Pawar and another Vs Union of India and others

Uttarakhand High Court · (2018) 12 UK CK 0042

Cinematograph Act, 1952 — Section 13, 13(1), 13(2), 13(3)Constitution of India, 1950 — Article 19, 19(1), 19(1)(a), 19(1)(b), 19(1)(c), 19(1)(d), 19(1)(e), 19(2), 19(3), 19(4), 19(5), 19(6), 21, 162, 226

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High Courts06 Dec 2018Allowed