High Courts13 Nov 2018Disposed Off
Smt. Anupama Prakash & Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2018) 11 UK CK 0152
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 564 of 1,059
High Courts13 Nov 2018Disposed Off
Sardar Jaswinder Singh Gill Vs Election Officer – Gurudwara Nanakmatta Sahib And Others
Uttarakhand High Court · (2018) 11 UK CK 0151
Societies Registration Act, 1860 — Section 12D, 13B, 22, 23(3), 24, 25
High Courts13 Nov 2018Allowed
Mahant Ashok Prapan Sharma Vs Punjab National Bank, Rishikesh
Uttarakhand High Court · (2018) 11 UK CK 0150
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts12 Nov 2018Disposed Off
Kundan Singh Vs State & Others
Uttarakhand High Court · (2018) 11 UK CK 0149
Industrial Disputes Act, 1947 — Section 2(i), 2(i)(iv), 2(z), 7, 11, 12Constitution of India, 1950 — Article 14, 16, 300A
High Courts12 Nov 2018Allowed
Chhote Lal Prasad Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2018) 11 UK CK 0148
Indian Penal Code, 1860 — Section 420Code of Criminal Procedure, 1973 — Section 320, 482
High Courts12 Nov 2018Allowed
Paresh Tripathi Vs Ganesh Prasad Badola And Others
Uttarakhand High Court · (2018) 11 UK CK 0147
High Courts12 Nov 2018Allowed
Paresh Tripathi Vs Smt. Rachna Tonk And Others
Uttarakhand High Court · (2018) 11 UK CK 0146
Code of Civil Procedure, 1908 — Section 141, Order 19 Rule 6Constitution of India, 1950 — Article 226, 227
High Courts12 Nov 2018Allowed
Paresh Tripathi Vs Trilok Singh Bisht & Others
Uttarakhand High Court · (2018) 11 UK CK 0145
High Courts12 Nov 2018Allowed
Paresh Tripathi Vs Mahesh Chandra Sharma And Others
Uttarakhand High Court · (2018) 11 UK CK 0144
High Courts12 Nov 2018Dismissed
State Of Uttarakhand And Others Vs Hem Chandra Singh Bhandari
Uttarakhand High Court · (2018) 11 UK CK 0143
Constitution of India, 1950 — Article 226
High Courts12 Nov 2018Allowed
Dr. Vidhi Sundli Vs Oil And Natural Gas Corporation Ltd. And Others
Uttarakhand High Court · (2018) 11 UK CK 0142
Industrial Disputes Act, 1947 — Section 25(T)Constitution of India, 1950 — Article 14, 16, 226
High Courts12 Nov 2018Dismissed
Lekhraj & Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2018) 11 UK CK 0141
Uttar Pradesh Zamindari Abolition & Land Reforms Act, 1950 — Section 229BLand Revenue Act, 1901 — Section 54(6)Constitution of India, 1950 — Article 226
High Courts02 Nov 2018
Mubarik & Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2018) 11 UK CK 0140
Code of Criminal Procedure, 1973 — Section 46(1), 240(2), 438, 438(1), 439Constitution of India, 1950 — Article 21
High Courts02 Nov 2018Dismissed
Thakur Singh Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2018) 11 UK CK 0139
Code of Criminal Procedure, 1973 — Section 482
High Courts02 Nov 2018Disposed Off
Uma Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2018) 11 UK CK 0138
Constitution of India, 1950 — Article 226
High Courts02 Nov 2018Disposed Off
Army Welfare Education Society & Others Vs Sunil Kumar Sharma & Others
Uttarakhand High Court · (2018) 11 UK CK 0137
Constitution of India, 1950 — Article 12, 226
High Courts02 Nov 2018Dismissed
Dilbag Singh alias Bagha Vs State Of Uttarakhand
Uttarakhand High Court · (2018) 11 UK CK 0136
Code of Criminal Procedure, 1973 — Section 207, 313, 374(2)Indian Penal Code, 1860 — Section 302
High Courts01 Nov 2018Dismissed
M/s Shriram Transport Finance Company Ltd Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2018) 11 UK CK 0272
Code Of Criminal Procedure, 1973 — Section 200, 251, 313, 378(4)Negotiable Instruments Act, 1881 — Section 138
High Courts01 Nov 2018Dismissed
Jai Prakash And Another @APPELLANT@Hash Pratap Singh And Others
Uttarakhand High Court · (2018) 11 UK CK 0266
Transfer Of Property Act, 1882 — Section 53AUttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 3(14), 109, 143, 144, 229B, 331Code Of Civil Procedure, 1908 — Order 41 Rule 31
High Courts01 Nov 2018Disposed Off
Kailash Chandra Tiwari & Anr Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2018) 11 UK CK 0135
Indian Penal Code, 1860 — Section 427, 435, 504, 506Code of Criminal Procedure, 1973 — Section 320