COURT ARCHIVE

Uttarakhand High Court judgments

21,173 judgments · page 561 of 1,059

High Courts26 Nov 2018Dismissed

Sri Harendra Singh Vs Sri Vimal Kumar And Another

Uttarakhand High Court · (2018) 11 UK CK 0214

Arbitration and Conciliation Act, 1996 — Section 11(6), 33, 34, 34(2)(b), 37Registration Act, 1908 — Section 17(1)(b), 49Transfer or Property Act, 1882 — Section 17

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High Courts26 Nov 2018Dismissed

Munna Singh Rawat Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2018) 11 UK CK 0213

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High Courts22 Nov 2018Allowed

Bhagat Ram Kothari & Others Vs State & Ors

Uttarakhand High Court · (2018) 11 UK CK 0206

Code of Criminal Procedure, 1973 — Section 197, 321, 482Indian Penal Code, 1860 — Section 34, 288, 304Prevention of Damage to Public Property Act, 1984 — Section 3,4

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High Courts22 Nov 2018Dismissed

Mala Kar And Another Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2018) 11 UK CK 0205

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 498ADowry Prohibition Act, 1961 — Section 3, 4

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High Courts22 Nov 2018Dismissed

Bijendra Singh Dhami & Others Vs State Of Uttarakhand Through Principle Secretary Law And Justice Dehradun & Others

Uttarakhand High Court · (2018) 11 UK CK 0204

Constitution of India, 1950 — Article 226

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High Courts22 Nov 2018Dismissed

Amarnath Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2018) 11 UK CK 0203

Transfer Act, 2013 — Section 23Constitution of India, 1950 — Article 226

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High Courts22 Nov 2018Dismissed

Rajendra Singh Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2018) 11 UK CK 0202

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High Courts22 Nov 2018Disposed Off

Chandan Kumar Soni Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2018) 11 UK CK 0201

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High Courts22 Nov 2018Dismissed

Smt. Sumitra Bhatia & Another Vs State Of Uttarakhand through Collector, Pauri Garhwal

Uttarakhand High Court · (2018) 11 UK CK 0200

Uttar Pradesh Zamindari Abolition & Land Reforms Act, 1950 — Section 157A, 166, 167

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High Courts22 Nov 2018Dismissed

Himalayan Institute for Ecology Environment And Development (HIFEED) Vs Project Director Integrated Livelihood Support Project (ILSP), Watershed Management Directorate, Dehradun & Another

Uttarakhand High Court · (2018) 11 UK CK 0199

Arbitration and Conciliation Act, 1996 — Section 2(e)

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High Courts21 Nov 2018Allowed

Jitendra Punetha @ Jitu Vs State

Uttarakhand High Court · (2018) 11 UK CK 0198

Indian Penal Code, 1860 — Section 34, 201, 301, 302Code of Criminal Procedure, 1973 — Section 161, 313

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High Courts20 Nov 2018Dismissed

Director Of Income Tax And Another Vs M/s ONGC

Uttarakhand High Court · (2018) 11 UK CK 0197

Income Tax Act, 1961 — Section 256, 260, 260A, 261Limitation Act, 1963 — Section 14

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High Courts20 Nov 2018Disposed Off

Uttarakhand Power Corporation And Others Vs M/s Lardums Electricals Pvt. Ltd

Uttarakhand High Court · (2018) 11 UK CK 0195

Constitution of India, 1950 — Article 226

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High Courts20 Nov 2018Dismissed

Smt. Sangeeta Gupta Vs Director, School Education & Others

Uttarakhand High Court · (2018) 11 UK CK 0194

Uttarakhand School Education Act, 2006 — Section 41

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High Courts20 Nov 2018Partly Allowed

Ex-Constable 55727 Shyam Singh Mehra (deceased) through his legal heir Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2018) 11 UK CK 0193

Uttar Pradesh Police Officers of the Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 4

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High Courts20 Nov 2018Allowed

State Of Uttarakhand And Another Vs Surendra Singh Rana

Uttarakhand High Court · (2018) 11 UK CK 0192

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High Courts20 Nov 2018Dismissed

Veer Singh Gusain & Others Vs Raghuvir Singh & Others

Uttarakhand High Court · (2018) 11 UK CK 0191

Uttar Pradesh Land Revenue Act, 1901 — Section 40, 41, 42, 43, 44Land Revenue Act, 1901 — Section 57Code of Civil Procedure, 1908 — Section 96, 100

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High Courts20 Nov 2018Dismissed

Ramlal Vs Ranjeet Singh And Others

Uttarakhand High Court · (2018) 11 UK CK 0190

Indian Evidence Act, 1872 — Section 68, 69Code of Civil Procedure, 1908 — Order 2 Rule 2

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High Courts20 Nov 2018Disposed Off

Naresh Singh Rathod Vs Uttarakhand Minority Commission And Others

Uttarakhand High Court · (2018) 11 UK CK 0189

Indian Penal Code, 1860 — Section 147, 148, 332, 353, 504, 506Prevention of Damage to Public Property Act, 1984 — Section 2, 3Criminal Law (Amendment) Act, 2013 — Section 7

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High Courts19 Nov 2018Allowed

Mohan Hari Pathak Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2018) 11 UK CK 0271

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