COURT ARCHIVE

Uttarakhand High Court judgments

21,173 judgments · page 560 of 1,059

High Courts27 Nov 2018Disposed Off

Bhanu Prakash Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2018) 11 UK CK 0234

Indian Penal Code, 1860 — Section 120B, 307, 323, 384, 420, 504, 506, 508Aushadi Chamatkari Aushadi (Akshepani) Vigyapan Adhiniyam, 1984 — Section 5, 7Code of Criminal Procedure, 1973 — Section 320, 482

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High Courts27 Nov 2018Dismissed

State Of Uttarakhand And Others Vs Smt. Vijay Laxmi Deoli

Uttarakhand High Court · (2018) 11 UK CK 0233

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High Courts27 Nov 2018Disposed Off

Smt. Pushpa v Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2018) 11 UK CK 0232

Constitution of India, 1950 — Article 226

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High Courts27 Nov 2018Disposed Off

State Of Uttarakhand & Another Vs Lalit Mohan Bora

Uttarakhand High Court · (2018) 11 UK CK 0231

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High Courts27 Nov 2018Disposed Off

Shishank & Others Vs Uttarakhand Subordinate Service Selection Commission & Others

Uttarakhand High Court · (2018) 11 UK CK 0230

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High Courts27 Nov 2018Dismissed

Amit Kumar Singh & Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2018) 11 UK CK 0229

Constitution of India, 1950 — Article 14Irrigation Department, Uttaranchal Service of Stenographer (Group C), Rules, 2003 — Rule 8, 9

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High Courts27 Nov 2018Allowed

General Manager And Another Vs Ved Prakash Sharma And Another

Uttarakhand High Court · (2018) 11 UK CK 0228

Constitution of India, 1950 — Article 16

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High Courts27 Nov 2018Dismissed

Ashish Bhatt And Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2018) 11 UK CK 0227

Constitution of India, 1950 — Article 226

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High Courts27 Nov 2018Disposed Off

Dokham Tibetan Foundation Vs Additional Collector, 1st Class & Others

Uttarakhand High Court · (2018) 11 UK CK 0226

Uttar Pradesh Zamidari Abolition and Land Reform Act, 1950 — Section 229(B)

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High Courts27 Nov 2018

Smt. Nirmala Devi Vs Panchayati Akhara Nirmala Registered Society & Another

Uttarakhand High Court · (2018) 11 UK CK 0225

Provincial Small Cause Courts Act, 1887 — Section 25Code of Civil Procedure, 1908 — Section 115, Order 41 Rule 17(1)General Rules (Civil), 1957 — Rule 89A

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High Courts27 Nov 2018Dismissed