High Courts16 Nov 2018Disposed Off
The Chief Secretary, Government Of Uttarakhand Dehradun & Others Vs PurnanAnd Sharma & Others
Uttarakhand High Court · (2018) 11 UK CK 0170
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 563 of 1,059
High Courts16 Nov 2018Disposed Off
Shambhu Sharan Verma Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2018) 11 UK CK 0169
Constitution of India, 1950 — Article 226
High Courts15 Nov 2018Allowed
Vimleshwar Prasad Raturi And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2018) 11 UK CK 0270
High Courts15 Nov 2018Disposed Off
Director Of Income Tax (International Taxation) Vs M/s Samsung Heavy Industries Co.
Uttarakhand High Court · (2018) 11 UK CK 0168
Income Tax Act, 1961 — Section 253, 254(2A), 260A, 260A(3), 260A(4), 260A(5)
High Courts15 Nov 2018Disposed Off
Ashu Dhiman & Others Vs Smt. Jyoti Dhiman & Others
Uttarakhand High Court · (2018) 11 UK CK 0167
Code Of Criminal Procedure, 1973 — Section 125, 319, 397, 397(1), 397(2), 482Family Courts Act, 1984 — Section 19(4)Code of Civil Procedure, 1908 — Section 115, 151, Order 14 Rule 2
High Courts15 Nov 2018Dismissed
Udaiveer Singh Vs State And Another
Uttarakhand High Court · (2018) 11 UK CK 0166
High Courts15 Nov 2018Disposed Off
Pravesh Kumar Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2018) 11 UK CK 0165
Constitution of India, 1950 — Article 226, 227, 33A, 33BUttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4
High Courts15 Nov 2018Disposed Off
Dhirendra Kumar Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2018) 11 UK CK 0164
Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4Constitution of India, 1950 — Article 33A, 33B, 226, 227
High Courts15 Nov 2018Disposed Off
Smt. Paromita Mondal Vs Shri Tarun Kumar Mondal
Uttarakhand High Court · (2018) 11 UK CK 0163
Code of Civil Procedure, 1908 — Order 5 Rule 20, Order 9 Rule 13Limitation Act, 1963 — Section 5, Article 123Hindu Marriage Act, 1955 — Section 24
High Courts15 Nov 2018Dismissed
The Oriental Insurance Company Ltd Vs Ram Singh & Ors.
Uttarakhand High Court · (2018) 11 UK CK 0162
Motor Vehicles Act, 1988 — Section 173
High Courts15 Nov 2018Allowed
Smt. Suman Lata Panwar Vs Sri Ajay Singh
Uttarakhand High Court · (2018) 11 UK CK 0161
Hindu Marriage Act, 1955 — Section 13, 13(1), 13(1)(ia), 25, 27 28Family Courts Act, 1984 — Section 19
High Courts14 Nov 2018Dismissed
Ram Sagar Vs Central Bureau Of Investigation
Uttarakhand High Court · (2018) 11 UK CK 0160
Indian Penal Code, 1860 — Section 120B, 409, 420, 477APrevention of Corruption Act, 1988 — 13(1)(d), 13(2)Code of Criminal Procedure, 1973 — Section 197, 397
High Courts14 Nov 2018Dismissed
Smt. Hema Suyal Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2018) 11 UK CK 0159
Uttar Pradesh Recruitment of Dependants of Government Servants Dying in Harness Rules, 1974 — Rule 2(c)
High Courts14 Nov 2018Dismissed
Vijay Gulati Vs Dhirendra Gupta
Uttarakhand High Court · (2018) 11 UK CK 0158
Transfer of Property Act, 1882 — Section 53, 53A, 54Registration Act, 1908 — Section 49Code of Civil Procedure, 1908 — Section 2(a), 2(9), 96, 151, Order 41 Rule 25, Order 41 Rule 31
High Courts13 Nov 2018Dismissed
Nayak Charan Singh & Others @APPELLANT@Hash State Of Uttarakhand & Others
Uttarakhand High Court · (2018) 11 UK CK 0269
High Courts13 Nov 2018Allowed
Smt. Madhavi Devi & Others Vs State Of Uttarakhand & Others.
Uttarakhand High Court · (2018) 11 UK CK 0157
Indian Penal Code, 1860 — Section 120B, 302, 306, 323, 498A, 504
High Courts13 Nov 2018Allowed
Chandra Shekhar Joshi Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2018) 11 UK CK 0156
Uttarakhand Public Servant Annual Transfer Act, 2017 — Section 8
High Courts13 Nov 2018Partly Allowed
Smt. Khasti Devi Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2018) 11 UK CK 0155
High Courts13 Nov 2018Dismissed
Ashutosh Gaur Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2018) 11 UK CK 0154
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 32(b), 33Uttar Pradesh Reorganization Act, 2000 — Section 87Constitution of India, 1950 — Article 226
High Courts13 Nov 2018Dismissed
Ramesh Singh Bora Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2018) 11 UK CK 0153
Uttar Pradesh Police Officers of the Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 4, 5(2), 14, 14(2)Constitution of India, 1950 — Article 226