High Courts20 Sept 2018Dismissed
Rajendra Singh Vs Pradeep Duggal and others
Uttarakhand High Court · (2018) 09 UK CK 0077
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 572 of 1,059
High Courts20 Sept 2018Dismissed
Deepak Shah @ Deepak Kumar Vs State of Uttarakhand & another
Uttarakhand High Court · (2018) 09 UK CK 0076
Indian Penal Code, 1860 — Section 376Code of Criminal Procedure, 1973 — Section 311, 482Protection of Children from Sexual Offences Act, 2012 — Section 5, 6
High Courts20 Sept 2018Dismissed
State of Uttarakhand and others Vs Devendra Singh and others
Uttarakhand High Court · (2018) 09 UK CK 0075
High Courts20 Sept 2018Dismissed
M/s Vrahmurti Flexi Rub India Pvt. Ltd & Others Vs Additional Labour Commission and Prescribed Officer, Payment of Wages Act, 1936 Haridwar and Others
Uttarakhand High Court · (2018) 09 UK CK 0074
Payment of Wages Act, 1936 — Section 15(2), 17
High Courts20 Sept 2018Allowed
Selaqui Pachwadoon Truck Owners’ Welfare Association Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 09 UK CK 0073
Uttar Pradesh Kshettra Panchayat and Zila Panchayat Act, 1961 — Section 2(10), 37, 176, 181, 209, 239(1), 239(2)
High Courts19 Sept 2018Disposed Of
Chandra Shekhar Joshi & others Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 09 UK CK 0072
High Courts19 Sept 2018Disposed Of
M/s Doon Valley Distillers Alcohol Division Vs M/s Permionics Membranes Pvt. Ltd
Uttarakhand High Court · (2018) 09 UK CK 0071
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(6)(A), 11(8) 11(9), 12, 12(5)
High Courts19 Sept 2018Allowed
Vishnu Sahai & others Vs State of Uttarakhand
Uttarakhand High Court · (2018) 09 UK CK 0070
Code of Criminal Procedure (Uttar Pradesh Amendment) Act, 1976 — Section 9, 438
High Courts19 Sept 2018Dismissed
Ragini Gupta Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 09 UK CK 0069
High Courts19 Sept 2018Dismissed
CP-06 Puran Singh Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 09 UK CK 0068
Uttar Pradesh Police Officers of the Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 4, 4(1)(a), 5, 7, 14, 14(1)(2)(3), 15
High Courts19 Sept 2018Dismissed
Navin Inder Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 09 UK CK 0067
Payment of Gratuity Act, 1972 — Section 4(1)Indian Succession Act, 1925 — Section 372
High Courts19 Sept 2018Disposed Of
Smt. Malti Pahwa & another Vs Central Administrative Tribunal and others
Uttarakhand High Court · (2018) 09 UK CK 0066
Constitution of India, 1950 — Article 226
High Courts19 Sept 2018Allowed
Dr. Prabha Negi Vs Union of India & Ors
Uttarakhand High Court · (2018) 09 UK CK 0065
Constitution of India, 1950 — Article 226
High Courts18 Sept 2018Allowed
TDHC India Ltd Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2018) 09 UK CK 0115
High Courts18 Sept 2018Allowed
Ram Prakash and others Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 09 UK CK 0064
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 308, 323, 354, 406, 420, 467, 468, 471A, 498A, 504, 506Code of Criminal Procedure, 1973 — Section 320, 320(2), 482Scheduled Castes and Scheduled Tribes (prevention of atrocities ) act, 1989 — Section 3(i)(x)
High Courts18 Sept 2018Allowed
Ashish Rana and others Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 09 UK CK 0063
Indian Penal Code, 1860 — Section 147, 148, 149, 308, 323, 354, 406, 467, 468, 471A, 498A, 504, 506Scheduled Castes and Scheduled Tribes (prevention of atrocities ) act, 1989 — Section 3(i)(x)Code of Criminal Procedure, 1973 — Section 320, 320(2), 482
High Courts18 Sept 2018Dismissed
Raghunath Singh Negi. Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 09 UK CK 0062
Commission Of Inquiry Act, 1952 — Section 3(1), 5, 5(4), 5(5), 10ACode of Criminal Procedure, 1973 — Section 2(n), 195Constitution of India, 1950 — Article 32, 32(1), 226
High Courts14 Sept 2018
Smt. Kanwaldeep Kaur Vs State of Uttarakhand and another
Uttarakhand High Court · (2018) 09 UK CK 0061
Code of Criminal Procedure, 1973 — Section 192, 200, 202Indian Penal Code, 1860 — Section 323, 418, 420, 498AProtection of Women from Domestic Violence Act, 2005 — Section 31
High Courts14 Sept 2018Disposed Of
Masroor Qureshi Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 09 UK CK 0060
Waqf Act, 1995— Section 65(2)
High Courts14 Sept 2018Dismissed
Shri Kartik Uniyal Vs Smt. Sugandha Sharma
Uttarakhand High Court · (2018) 09 UK CK 0059
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 24