High Courts29 Nov 2018Disposed Off
Smt. Kammo Devi Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2018) 11 UK CK 0253
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 559 of 1,059
High Courts29 Nov 2018Dismissed
Smt. Kalawati Martolia Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2018) 11 UK CK 0252
Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 1(4), 1(4)(c), 2, 6Constitution of India, 1950 — Article 226
High Courts29 Nov 2018Dismissed
Pan Singh Dhoni & Others Vs Ravindra Singh Bisht
Uttarakhand High Court · (2018) 11 UK CK 0251
Provincial Small Cause Courts Act, 1887 — Section 25Limitation Act, 1963 — Section 5
High Courts29 Nov 2018Dismissed
Sri Deen Mohammad & Others Vs Noor Hasan & Others
Uttarakhand High Court · (2018) 11 UK CK 0250
Land Revenue Act 1901 — Section 34, 35, 40AUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts29 Nov 2018Disposed Off
Inderjeet Singh & Another Vs District Magistrate, Dehradun & Others
Uttarakhand High Court · (2018) 11 UK CK 0249
High Courts29 Nov 2018Disposed Off
Smt. Reena Rawat Nayal Vs Anil Nayal
Uttarakhand High Court · (2018) 11 UK CK 0248
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 24
High Courts28 Nov 2018Dismissed
Sabir Hussain And Another @APPELLANT@Hash Basheer Ahmed
Uttarakhand High Court · (2018) 11 UK CK 0265
Specific Relief Act, 1963 — Section 5, 6Indian Penal Code, 1860 — Section 420, 467, 471Negotiable Instruments Act, 1881 — Section 138
High Courts28 Nov 2018Dismissed
M/s Bharat Construction & Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2018) 11 UK CK 0247
Supreme Court Act 1981 — Section 31(2)(b)Constitution of India, 1950 — Article 14, 226, 298
High Courts28 Nov 2018Dismissed
Ram Prakash Vs Cane Commissioner And Others
Uttarakhand High Court · (2018) 11 UK CK 0246
Uttar Pradesh Government Servant (Discipline and Appeal) Rules 1999 — Rule 3, 9, 9(4)Constitution of India, 1950 — Article 311(2)
High Courts28 Nov 2018Disposed Off
Jagdish Chandra KAndpal & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2018) 11 UK CK 0245
Constitution of India, 1950 — Article 309
High Courts28 Nov 2018
Dr. Mohan Singh Deopa Vs State Of Uttarakhand & Other
Uttarakhand High Court · (2018) 11 UK CK 0244
Uttarakhand Medical Education Service Rules, 2014 — Rule 29Constitution of India, 1950 — Article 226
High Courts28 Nov 2018Dismissed
Arjun Kumar Vs Uttarakhand Public Service Commission And Another
Uttarakhand High Court · (2018) 11 UK CK 0243
High Courts28 Nov 2018Disposed Off
Amit Kumar Meegi Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2018) 11 UK CK 0242
Indian Penal Code, 1860 — Section 120B, 420, 465, 466, 467, 468, 471, 498ACode of Criminal Procedure, 1973 — Section 41, 41A, 41A(1), 41(1), 41(1)(b)(ii), 154, 154(1), 156, 156(1), 156(3)Constitution of India, 1950 — Article 21
High Courts28 Nov 2018Dismissed
Afsari Vs State Election Commission Uttarakhand, Dehradun & Others
Uttarakhand High Court · (2018) 11 UK CK 0241
Uttar Pradesh Municipalities Act, 1916 — Section 19
High Courts28 Nov 2018Disposed Off
Pratap Singh Vs District Magistrate, Bageshwar & Others
Uttarakhand High Court · (2018) 11 UK CK 0240
High Courts28 Nov 2018Disposed Off
M/s Krishna Stone Industries Pvt. Ltd Vs Employee’s Provident Fund Organization & Others
Uttarakhand High Court · (2018) 11 UK CK 0239
Employees' Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts28 Nov 2018Partly Allowed
Miss Pooja Joshi Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2018) 11 UK CK 0238
High Courts28 Nov 2018Dismissed
Govind Ballabh Dimri Vs Mukhya Karya Adhikari, Sri Badrinath Kedarnath Temples Committee & Others
Uttarakhand High Court · (2018) 11 UK CK 0237
Constitution of India, 1950 — Article 226
High Courts28 Nov 2018Disposed Off
S. P. Maheshwari Vs Secretary, Canara Bank Employees Gratuity Fund & Others
Uttarakhand High Court · (2018) 11 UK CK 0236
Gratuity Act, 1972 — Section 4Payment of Gratuity (Central Rules 1972) — Rule 8
High Courts27 Nov 2018
Smt. Reshma & Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2018) 11 UK CK 0235
Constitution of India, 1950 — Article 226