High Courts10 Jul 2018Allowed
Praveen Nautiyal Vs State of Uttarakhand & Others
Uttarakhand High Court · (2018) 07 UK CK 0053
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 593 of 1,059
High Courts10 Jul 2018Dismissed
Daryav Singh Verma Vs State and Others
Uttarakhand High Court · (2018) 07 UK CK 0052
State Financial Corporations Act, 1951 — Section 3Zamindari Abolition and Land Reforms Act,1950 — Section 285(i)Constitution of India, 1950 — Article 227
High Courts10 Jul 2018Disposed Off
Smt. Hansi Devi Vs State of Uttarakhand and another
Uttarakhand High Court · (2018) 07 UK CK 0051
Constitution of India, 1950 — Article 14, 16
High Courts10 Jul 2018Disposed Off
Dharma Nand Bhatt & others Vs Secretary, Public Works Department, Dehradun & others
Uttarakhand High Court · (2018) 07 UK CK 0050
Uttar Pradesh Urban Planning and Development Act, 1973 — Section 26ACriminal Procedure Code 1973 — Section 144
High Courts10 Jul 2018Disposed Off
Indira Nagar Jan Vikas Samiti Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 07 UK CK 0049
Environment Protection Act, 1986 — Section 5, 15
High Courts10 Jul 2018Dismissed
State of Uttarakhand Vs Govind Singh & others
Uttarakhand High Court · (2018) 07 UK CK 0048
Indian Penal Code, 1860 — Section 109, 307, 504, 506(2)Code of Criminal Procedure, 1973 — Section 313
High Courts09 Jul 2018Dismissed
Executive Engineer Rural Engineering Services & another Vs Ganesh Dutt Joshi
Uttarakhand High Court · (2018) 07 UK CK 0047
Uttar Pradesh Industrial Dispute Act 1947 — Section 6nIndustrial Disputes Act, 1947 — Section 2(j)
High Courts09 Jul 2018Dismissed
Vega Auto Accessories Pvt. Ltd Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 07 UK CK 0046
Indian Contract Act 1872 — Section 23
High Courts09 Jul 2018Dismissed
The Oil and Natural Gas Commission Tel Bhawan, Dehradun Vs The Labour Commissioner, U.P. Kanpur and others
Uttarakhand High Court · (2018) 07 UK CK 0045
Constitution of India, 1950 — Article 226, 227
High Courts09 Jul 2018Disposed Off
M/s Nectafresh Agro Foods Vs Uttarakhand Environment Protection & Pollution Control Board
Uttarakhand High Court · (2018) 07 UK CK 0044
Water (Prevention and Control of Pollution) Act, 1974 — Section 33A, 33B
High Courts09 Jul 2018Allowed
State of Uttarakhand and others Vs Sachin Gautam and others
Uttarakhand High Court · (2018) 07 UK CK 0043
High Courts09 Jul 2018Dismissed
Bachi Singh Latwal & Another Vs State of Uttarakhand & Another
Uttarakhand High Court · (2018) 07 UK CK 0042
Uttar Pradesh Intermediate Education Act, 1921
High Courts09 Jul 2018Dismissed
Uttarakhand Sahkari Chini Mills Sangh Ltd.& another Vs Ghan Shyam Gururani and others
Uttarakhand High Court · (2018) 07 UK CK 0041
Payment of Gratuity Act 1972 — Section 7 (1), 7 (2), 7(3A)
High Courts09 Jul 2018Dismissed
Jamshed Vs State of Uttarakhand & Anr
Uttarakhand High Court · (2018) 07 UK CK 0040
Protection of Women from Domestic Violence Act, 2005 — Section 12
High Courts09 Jul 2018Allowed
Rajat Rana and others Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 07 UK CK 0039
Uttaranchal Unaided Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006 — Section 4
High Courts09 Jul 2018Dismissed
Deewan Singh Fartyal Vs Municipal Board, Nainital & another
Uttarakhand High Court · (2018) 07 UK CK 0038
Indian Stamp Act, 1899 — Section 2 (12), 2(14), 2(16), 2(16)(c), Article 5, 35Mines and Minerals (Regulation and Development) Act, 1957 — Section 3Transfer of Property Act 1882< — Section 105/li>
High Courts09 Jul 2018Allowed
Devendra Singh Rawat and others Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 07 UK CK 0037
Uttar Pradesh Horticulture and Food Processing Subordinate Service Rules, 1993 — Rule 5, 17Constitution of India, 1950 — Article 14, 300-A, 309Uttar Pradesh Departmental Promotion Committee (For the post outside the purview of Public Service Commission) Rules, 1992
High Courts07 Jul 2018Dismissed
Anubhav Maheshwari and others Vs M/s RPG Infratech
Uttarakhand High Court · (2018) 07 UK CK 0036
Negotiable Instruments Act 1881 — Section 138, 141Companies Act, 1956Code of Criminal Procedure, 1973 — Section 200, 203, 204, 482
High Courts06 Jul 2018
Arun Kumar Vs State of Uttarakhand and other
Uttarakhand High Court · (2018) 07 UK CK 0035
Motor Vehicles Act, 1989 — Section 185, 192A, 194
High Courts06 Jul 2018Dismissed
Salman@ Suleman & another Vs State of Uttarakhand
Uttarakhand High Court · (2018) 07 UK CK 0034
Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 323, 325, 326, 504, 506Code of Criminal Procedure, 1973 — Section 438, 482