High Courts01 Nov 2018Allowed
Kamal Jeet Singh Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2018) 11 UK CK 0134
Code of Criminal Procedure, 1973 — Section 482Indian Forest Act, 1927(Uttaranchal Amendment) — Section 52, 52A
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 565 of 1,059
High Courts01 Nov 2018Allowed
Rajesh Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2018) 11 UK CK 0133
Indian Penal Code, 1860 — Section 323, 344, 366, 370, 376, 376(2)d, 498Immoral Traffic (Prevention) Act, 1956 — Section 5, 6Code of Criminal Procedure, 1973 — Section 164, 313
High Courts31 Oct 2018Disposed Off
Sunil Kumar Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2018) 10 UK CK 0118
Indian Penal Code, 1860 — Section 307, 380, 411Code of Civil Procedure, 1908 — Section 320, 482
High Courts31 Oct 2018Allowed
Amit Rod And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2018) 10 UK CK 0117
Indian Penal Code, 1860 — Section 147, 148, 307, 323, 406, 420, 427, 467, 468, 471A, 498A, 504, 506Code of Civil Procedure, 1908 — Section 320, 320(2), 482Constitution of India, 1950 — Article 141, 226, 227
High Courts31 Oct 2018Allowed
Sunil Dutt And Others Vs Uttarakhand Board Of Technical Education Roorkee And Others
Uttarakhand High Court · (2018) 10 UK CK 0116
Constitution of India, 1950 — Article 323(2)
High Courts31 Oct 2018Dismissed
Smt. Leela Arya And Others Vs Smt. Bimla Devi
Uttarakhand High Court · (2018) 10 UK CK 0115
Land Revenue Act, 1901 — Section 34, 35Zamindari Abolition of Land Reforms act, 1950 — Section 171, 172
High Courts31 Oct 2018Allowed
Sant Ram Ghai (deceased) And Others Vs Additional District Judge/FTC 1st Dehradun & Others
Uttarakhand High Court · (2018) 10 UK CK 0114
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3(a), 3(j), 3(g), 21, 21(1)(a), 22Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(g)Bombay Rent Restriction Act, 1939 — Section 11
High Courts30 Oct 2018Disposed Off
Shamim Ansari Vs State Of Uttarakhand & Anr.
Uttarakhand High Court · (2018) 10 UK CK 0113
Indian Penal Code, 1860 — Section 420Trade Mark Act, 1999 — Section 103, 104Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 438, 482
High Courts30 Oct 2018Disposed Off
Shri Dinesh ChAnd Goyal Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2018) 10 UK CK 0112
Negotiable Instruments Act, 1881 — Section 138Code of Criminal Procedure, 1973 — Section 311A
High Courts30 Oct 2018Disposed Off
Santosh Kumar @ Santosh Gaurav Vs The State Of Uttarakhand & Another
Uttarakhand High Court · (2018) 10 UK CK 0111
Indian Penal Code, 1860 — Section 307, 420Code of Criminal Procedure, 1973 — Section 320, 482
High Courts30 Oct 2018Allowed
Ram Raj Singh Parihar Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2018) 10 UK CK 0110
Eighth Schedule of the Uttar Pradesh Reorganisation Act, 2000 — Section 54
High Courts30 Oct 2018Disposed Off
Smt. Anuradha Garg Vs Hon’ble High Court Of Uttarakhand & Another
Uttarakhand High Court · (2018) 10 UK CK 0109
Uttarakhand Government Servants (Discipline and Appeal) Rules, 2003 — Rule 4, 4(1)
High Courts30 Oct 2018Dismissed
Smt. Soma Devi & Others Vs Sri Rajesh Kumar
Uttarakhand High Court · (2018) 10 UK CK 0108
Code of Civil Procedure, 1908 — Order 18 Rule 2, Order 18 Rule 3Constitution of India, 1950 — Article 227
High Courts30 Oct 2018Disposed Off
New Tarai Stone Crusher & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2018) 10 UK CK 0107
Uttarakhand VAT Act, 2005 — Section 2(o), 4A.P.Sandalwood and Red Sanderswood Transit Rules, 1969 — Rule 3, 4, 5, 6, 7
High Courts30 Oct 2018Disposed Off
Hayat Singh & Anr Vs State Of Uttarakhand & Anr
Uttarakhand High Court · (2018) 10 UK CK 0106
Indian Penal Code, 1860 — Section 323, 452Code of Criminal Procedure, 1973 — Section 320
High Courts29 Oct 2018Disposed Off
Dilbagh Singh And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2018) 10 UK CK 0105
High Courts29 Oct 2018Disposed Off
Aman Khan & Others Vs The State Of Uttarakhand & Another
Uttarakhand High Court · (2018) 10 UK CK 0104
Indian Penal Code, 1860 — Section 323, 504, 506Code of Criminal Procedure, 1973 — Section 320, 482
High Courts29 Oct 2018Allowed
Government Officials Co-op.Housing Society And Others. Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2018) 10 UK CK 0103
High Courts27 Oct 2018Allowed
Smt. Shibi Devi And Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2018) 10 UK CK 0102
Code of Criminal Procedure, 1973 — Section 320, 320(2), 482Indian Penal Code, 1860 — Section 323, 406, 420, 467, 468, 471A, 498AConstitution of India, 1950 — Article 136, 226, 227
High Courts27 Oct 2018Disposed Off
Akash Gupta Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2018) 10 UK CK 0101
Indian Penal Code, 1860 — Section 376, 376(1)(A), 406, 452, 467, 468, 471A, 498A, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(S), 3(2)(V)Code of Criminal Procedure, 1973 — Section 320, 320(2), 376, 482