High Courts11 Oct 2018Disposed Of
Bhanu Pratap Singh Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 10 UK CK 0041
Constitution of India, 1950 — Article 309
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 568 of 1,059
High Courts11 Oct 2018Dismissed
Smt. Rekha Kushwaha Vs Presiding Officer, Debts Recovery Tribunal, Dehradun and others
Uttarakhand High Court · (2018) 10 UK CK 0040
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19Constitution of India, 1950 — Article 227
High Courts11 Oct 2018Partly Allowed
Satyaveer Singh & Others Vs State of Uttarakhand
Uttarakhand High Court · (2018) 10 UK CK 0039
Code of Criminal Procedure, 1973 — Section 161, 313, 374(2)Indian Penal Code, 1860 — Section 147, 148, 149, 229, 300, 302, 304(2), 307, 324, 504
High Courts10 Oct 2018Disposed Of
Chandra Ballabh Bhatt Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 10 UK CK 0038
Uttar Pradesh Reorganization Act, 2000 — Section 25Constitution of India, 1950 — Article 15(4), 16(4), 342, 342(1), 342(2), 366(25)
High Courts10 Oct 2018Dismissed
R.K. Kapoor Vs S.P. Chadha & Another
Uttarakhand High Court · (2018) 10 UK CK 0037
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts10 Oct 2018Disposed Of
Virendra Singh Pokhariyal Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 10 UK CK 0036
Uttarakhand State CoOperative Societies Election Rules, 2018 — Section 43(14), Rule 16, 17, 36, 43(14)Uttaranchal Co-operative Societies Rules, 2004 — Rule 451(1)Constitution of India, 1950 — Article 243ZH, 243ZI, 243ZJ, 243ZK, 243ZL, 243ZM, 243ZN, 243ZHO, 243ZP, 243ZQ, 243ZR, 243ZS, 243ZT, 243ZJ(2), 243ZK, 243ZK(2)
High Courts09 Oct 2018Allowed
Sunil Saini & Another @APPELLANT@Hash State Of Uttarakhand & Another
Uttarakhand High Court · (2018) 10 UK CK 0120
High Courts09 Oct 2018
Baburam Ravi Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 10 UK CK 0035
Uttarakhand School Education Act, 2006 — Section 42, 43
High Courts09 Oct 2018Dismissed
Association of Combined Entrance Examination & Others Vs Lalit Mohan Tewari & others
Uttarakhand High Court · (2018) 10 UK CK 0034
Uttarakhand Unaided Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006 — Section 3(f)Prevention of Corruption Act, 1988 — Section 2, 5(1), 5(2)
High Courts09 Oct 2018Dismissed
Director, Himalaya Ayurvedic Medical College & Others Vs Lalit Mohan Tewari & Others
Uttarakhand High Court · (2018) 10 UK CK 0033
Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
High Courts09 Oct 2018Dismissed
Champa Devi Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 10 UK CK 0032
High Courts09 Oct 2018Dismissed
Punit Bhardwaj Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 10 UK CK 0031
High Courts09 Oct 2018Dismissed
Shrish Kumar Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 10 UK CK 0030
High Courts09 Oct 2018Disposed Of
Mohd. Aleem & others Vs State of Uttarakhand others
Uttarakhand High Court · (2018) 10 UK CK 0029
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 209
High Courts09 Oct 2018Allowed
Abdul Rehman & others Vs Baby Tabassum & others
Uttarakhand High Court · (2018) 10 UK CK 0028
Code of Civil Procedure, 1908 — Section Order 41 Rule 27
High Courts09 Oct 2018Dismissed
Wajid Ali Vs Balvinder Singh
Uttarakhand High Court · (2018) 10 UK CK 0027
Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 13
High Courts08 Oct 2018Dismissed
Atma Ram Vs Regional Provident Fund Commissioner
Uttarakhand High Court · (2018) 10 UK CK 0026
Provident Fund Staff(Classification, Control and Appeal) Rules, 1971 — Section 15
High Courts08 Oct 2018Disposed Of
Rahul & Others Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 10 UK CK 0025
Uttarakhand Special Subordinate Education (Lecturer’s Cadre), Service Rules, 2008 — Rule 15(3)
High Courts08 Oct 2018Dismissed
Nand Kishore Vs State of Uttarakhand & another
Uttarakhand High Court · (2018) 10 UK CK 0024
Constitution of India, 1950 — Article 341, 366(24)
High Courts08 Oct 2018Disposed Of
Ikram Vs District Magistrate, Haridwar District – Haridwar & others
Uttarakhand High Court · (2018) 10 UK CK 0023
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 19, 131, 132Uttar Pradesh Town Improvement Act, 1919 — Section 42Uttar Pradesh Municipalities Act, 1916(Uttar Pradesh. Act VIII of 1916), Section 8