High Courts06 Dec 2018
Bijendra Pal & Others Vs Mehrban Ali & Others
Uttarakhand High Court · (2018) 12 UK CK 0037
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 557 of 1,059
High Courts05 Dec 2018Disposed Off
Uttarakhand Subordinate Service Selection Commission @APPELLANT@Hash Prashant Kumar And Others
Uttarakhand High Court · (2018) 12 UK CK 0095
Constitution Of India, 1950 — Article 16, 16(2), 16(3)
High Courts05 Dec 2018Disposed Off
Narayan Dutt Punera @APPELLANT@Hash State Of Uttarakhand
Uttarakhand High Court · (2018) 12 UK CK 0094
Payment Of Gratuity Act, 1972 — Section 2A, 4
High Courts05 Dec 2018Disposed Off
Om Prakash Ghansiyal & Others @APPELLANT@Hash State Of Uttarakhand And Others
Uttarakhand High Court · (2018) 12 UK CK 0093
High Courts05 Dec 2018Dismissed
Ram Kishun & Others @APPELLANT@Hash Deputy Director Of Consolidation & Others
Uttarakhand High Court · (2018) 12 UK CK 0092
Uttar Pradesh Consolidation Of Holdings Act, 1953 — Section 5(c), 48Constitution Of India, 1950 — Article 227
High Courts05 Dec 2018Dismissed
Himalayan River Runners (India) Pvt. Ltd @APPELLANT@Hash State Of Uttarakhand & Others
Uttarakhand High Court · (2018) 12 UK CK 0091
Wild Life Conservation Act, 1972 — Section 58Constitution Of India, 1950 — Article 226
High Courts05 Dec 2018Allowed
Darshani Devi & Others @APPELLANT@Hash State Of Uttarakhand And Others
Uttarakhand High Court · (2018) 12 UK CK 0089
High Courts05 Dec 2018Allowed
Mahendra Singh Vs State of Uttarakhand & another
Uttarakhand High Court · (2018) 12 UK CK 0036
Indian Penal Code, 1860 — Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4Code of Criminal Procedure, 1973 — Section 320, 482
High Courts05 Dec 2018Allowed
Dheeraj Vishwas & others Vs State of Uttarakhand & another
Uttarakhand High Court · (2018) 12 UK CK 0035
Indian Penal Code, 1860 — Section 307, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4Code of Criminal Procedure, 1973 — Section 320, 482
High Courts05 Dec 2018Dismissed
K.K. Singh & Others Vs State of Uttarakhand & Others
Uttarakhand High Court · (2018) 12 UK CK 0034
Code of Criminal Procedure, 1973 — Section 482Wild Life (Protection) Act, 1972 — Section 9, 51, 51(6)Indian Forest Act, 1927 — Section 26, 26(1)
High Courts05 Dec 2018Dismissed
Promod Kumar Joshi Vs Uttarakhand Rajya Sahkari Sangh Ltd. & Another
Uttarakhand High Court · (2018) 12 UK CK 0033
High Courts04 Dec 2018Allowed
Tara Jangpangi And Others @APPELLANT@Hash State Of Uttarakhand And Others
Uttarakhand High Court · (2018) 12 UK CK 0090
High Courts04 Dec 2018Dismissed
Vinod KAndiyal Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2018) 12 UK CK 0032
Code of Criminal Procedure, 1973 — Section 311, 391, 482Negotiable Instruments Act, 1881 — Section 138
High Courts04 Dec 2018Disposed Off
Dev Singh & Another Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2018) 12 UK CK 0031
Indian Penal Code, 1860 — Section 307, 420, 467, 468, 471Code of Criminal Procedure, 1973 — Section 320, 482
High Courts04 Dec 2018Dismissed
Dhyan Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2018) 12 UK CK 0030
Uttaranchal School Education Act, 2006 — Section 40, 41
High Courts04 Dec 2018Dismissed
Sukhpal Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2018) 12 UK CK 0029
Constitution of India, 1950 — Article 162, 226
High Courts04 Dec 2018Allowed
Smt. Rajbala Tonk Vs Additional District & Sessions Judge, 1st F.T.C., Haridwar & Another
Uttarakhand High Court · (2018) 12 UK CK 0028
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 20(4), 21(1)(a)
High Courts04 Dec 2018Allowed
Kamil & Another Vs State Of Uttarakhand
Uttarakhand High Court · (2018) 12 UK CK 0027
Indian Penal Code, 1860 — Section 366, 376, 376D, 511Code of Criminal Procedure, 1973 — Section 164Protection of Children from Sexual Offences Act, 2012 — Section 5, 6, 7, 8
High Courts03 Dec 2018Disposed Off
Mohammad Akram Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2018) 12 UK CK 0026
Uttar Pradesh Municipalities Act, 1916 — Section 116(b), 116(c), 124Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 132, 132(a), 132(c)Constitution of India, 1950 — Article 141
High Courts03 Dec 2018Dismissed
Om Deo Mishra Vs Bazpur Co-Operative Sugar Factory Ltd. & Another
Uttarakhand High Court · (2018) 12 UK CK 0025