COURT ARCHIVE

Uttarakhand High Court judgments

21,173 judgments · page 591 of 1,059

High Courts18 Jul 2018Disposed Off

Century Textiles and Industries Ltd.and another Vs Century Pulp and Paper Staff Association

Uttarakhand High Court · (2018) 07 UK CK 0094

Uttar Pradesh Industrial Disputes Act, 1947 — Section 5-C(3), 5-C(3)(b)Constitution of India, 1950 — Article 227Uttar Pradesh Industrial Tribunals and Labour Courts Rules of Procedure, 1967 — Rule 18

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High Courts18 Jul 2018Dismissed

Satendra Kumar Garg & another Vs State of Uttarakhand and another

Uttarakhand High Court · (2018) 07 UK CK 0093

Indian Penal Code, 1860 — Section 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3Code Of Criminal Procedure, 1973 — Section 200, 202

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High Courts18 Jul 2018Dismissed

Prantiya Udyog Vyapar Mandal Vs State of Uttarakhand and others

Uttarakhand High Court · (2018) 07 UK CK 0092

Uttar Pradesh Municipal Corporation Act, 1959 — Section 292, 296

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High Courts18 Jul 2018Dismissed

Hitendra Singh & Another Vs State of Uttarakhand and others

Uttarakhand High Court · (2018) 07 UK CK 0091

Indian Penal Code, 1860 — Section 323, 354, 504Code of Civil Procedure, 1908 — Order 3 Rule 4

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High Courts18 Jul 2018Allowed

Lakhan Singh Vs State of Uttarakhand and others

Uttarakhand High Court · (2018) 07 UK CK 0090

Indian Penal Code, 1860 — Section 147, 148, 342, 498-A, 504, 506Dowry Prohibition Act 1961 — Section 3, 4

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High Courts18 Jul 2018Disposed Off

Suresh Chandra Joshi Vs State of Uttarakhand and others

Uttarakhand High Court · (2018) 07 UK CK 0089

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High Courts18 Jul 2018Dismissed

Surendra Singh Vs State of Uttarakhand

Uttarakhand High Court · (2018) 07 UK CK 0088

Indian Penal Code, 1860 — Section 120-B, 34, 147, 148, 149, 174, 302, 307

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High Courts18 Jul 2018Dismissed

Lal Mohammad Vs State of Uttarakhand

Uttarakhand High Court · (2018) 07 UK CK 0087

Indian Penal Code, 1860 — Section 363, 366, 376Protection of Children from Sexual Offences Act, 2012 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 164, 482

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High Courts17 Jul 2018Partly Allowed

Poonamlata Vs State of Uttarakhand and others

Uttarakhand High Court · (2018) 07 UK CK 0086

Right of Children to Fee and Compulsory Education Act, 2009 — Section 23

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High Courts17 Jul 2018Dismissed

Umesh Chand Vs State of Uttarakhand and another

Uttarakhand High Court · (2018) 07 UK CK 0084

The Transport Department Ministerial Service Rules, 2004, — Rule 5, 5(1), 5(2), 5(2)(1), 16

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High Courts17 Jul 2018Disposed Off

Rajpal Singh Vs Praveen Kumar

Uttarakhand High Court · (2018) 07 UK CK 0083

li>Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 143

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High Courts17 Jul 2018Dismissed

Umesh Kumar Pahwa & others Vs The Board of Directors & others

Uttarakhand High Court · (2018) 07 UK CK 0082

Indian Penal Code, 1860 — Section 323, 354, 504, 506Code Of Criminal Procedure, 1973 — Section 482Constitution of India, 1950 — Article 226

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High Courts17 Jul 2018Dismissed

Somdutt & another Vs Smt. Chameli

Uttarakhand High Court · (2018) 07 UK CK 0081

Code of Civil Procedure, 1908 — Order 43 Rule 1(r)Constitution of India, 1950 — Article 227

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High Courts17 Jul 2018Dismissed

Ms. X Vs State of Uttarakhand and others

Uttarakhand High Court · (2018) 07 UK CK 0080

Medical Termination of Pregnancy Act, 1971 — Section 3, 4, 5, 5(1)

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High Courts16 Jul 2018Disposed Off

Gopal Singh Bisht Vs State of Uttarakhand and others

Uttarakhand High Court · (2018) 07 UK CK 0079

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High Courts16 Jul 2018Disposed Off

Smt. Veena Deshwal Vs State of Uttarakhand and Others

Uttarakhand High Court · (2018) 07 UK CK 0078

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High Courts16 Jul 2018Allowed

State Election Commission Vs Vikram Singh Karki and another

Uttarakhand High Court · (2018) 07 UK CK 0077

Constitution of India, 1950 — Article 300A

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High Courts16 Jul 2018Disposed Off

Mohd. Anwer and others Vs Uttarakhand State and others

Uttarakhand High Court · (2018) 07 UK CK 0076

Uttar Pradesh Reorganization Act, 2000, — Section 2(f)State Reorganisation Act, 2000, — Section 74Constitution of India, 1950 — Article 309

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High Courts16 Jul 2018Disposed Off

Acharya Bal Krishna Vs C.B.I., Through Superintendent of Police, CBI/ SPE Dehradun, Uttarakhand

Uttarakhand High Court · (2018) 07 UK CK 0075

Code Of Criminal Procedure, 1973 Section 217, 482Indian Penal Code, 1860 — Section 120B, 420, 468, 471Passport Act, 1967 — Section 10(3)(a), 10(3)(c), 12, 12(1)(B)

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High Courts13 Jul 2018Disposed Off

Rajeev Kumar Vs State of Uttarakhand and others

Uttarakhand High Court · (2018) 07 UK CK 0074

Uttar Pradesh Urban Planning and Development Act 1973 — Section 26A(4)

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