COURT ARCHIVE

Uttarakhand High Court judgments

21,173 judgments · page 583 of 1,059

High Courts14 Aug 2018

Saurabh Suman Arora Vs State of Uttarakhand & others

Uttarakhand High Court · (2018) 08 UK CK 0077

Constitution of India, 1950 — Article 19, 19(1), 19(2), 21, 22, 31, 226, 439(2)Indian Penal Code, 1860 — Section 323, 406, 420, 498A, 504, 506Criminal Procedure Code, 1973 — Section 41, 157(1), 437, 437(3), 438

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High Courts14 Aug 2018Disposed Of

Kuldeep Singh Rawat & others Vs State of Uttarakhand & others

Uttarakhand High Court · (2018) 08 UK CK 0076

Constitution of India, 1950 — Article 309

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High Courts14 Aug 2018List this case on 18.09.2018 in the daily cause li

Gopichand & others Vs State of Uttarakhand & another

Uttarakhand High Court · (2018) 08 UK CK 0075

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 498ADowry Prohibition Act, 1961 — Section 3, 4

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High Courts13 Aug 2018Dismissed

Hero Reality Pvt. Ltd. & Another Vs Sub Registrar, Haridwar (Second) & Another

Uttarakhand High Court · (2018) 08 UK CK 0072

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154, 154(4)(3)(9)(V)Stamp Act, 1899 — Section 33, 40, 47(A), 56

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High Courts13 Aug 2018Disposed Of

Shveta Mashiwal & Others Vs State of Uttarakhand & Others

Uttarakhand High Court · (2018) 08 UK CK 0071

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 29, 32B ,71Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 77

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High Courts10 Aug 2018Allowed

Ashwani Vs Kiran Raj Gupta & Others

Uttarakhand High Court · (2018) 08 UK CK 0070

Code of Civil Procedure, 1908 — Order 7 Rule 6, Order 6 Rule 17

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High Courts10 Aug 2018Dismissed

Shri Darban Singh Vs State of Uttarakhand & Others

Uttarakhand High Court · (2018) 08 UK CK 0069

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209

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High Courts10 Aug 2018Dismissed

Shri Jugal Kishore Wasan Alias Babli Vs Babu Lal Gupta & Others

Uttarakhand High Court · (2018) 08 UK CK 0068

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High Courts10 Aug 2018

Alim Vs State of Uttarakhand and others

Uttarakhand High Court · (2018) 08 UK CK 0067

Prevention of Cruelty to Animals Act, 1960 — Section 2(a), 2(f), 3, 4(iv), 5, 5(ix), (x), 11, 11(1), 11(h), 11(1)(m), 11(1)(m)(ii), 21, 22, 28, 35, 38Uttar Pradesh Municipal Corporations Act, 1959 — Section 114(xxviii)Uttarakhand Municipalities Act, 1916 — Section 7(y)

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High Courts10 Aug 2018Allowed