High Courts28 Jun 2018Dismissed
Uttarakhand Power Corporation Limited Vs Shri S.C. Mahendru
Uttarakhand High Court · (2018) 06 UK CK 0136
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 596 of 1,059
High Courts28 Jun 2018Dismissed
Man Mohan Singh Malla and others Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 06 UK CK 0135
Uttar Pradesh Municipalities Act, 1916 — Section 10-AConstitution of India, 1950 — Article 243U, 243QUttar Pradesh Reorganization Act, 2000 — Section 86, 87
High Courts28 Jun 2018Disposed Off
Vibhu Tiwari Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 06 UK CK 0134
Dowry Prohibition Act, 1961 — Section 3, 4Indian Penal Code, 1860 — Section 498A, 323, 504, 506
High Courts28 Jun 2018Disposed Off
Smt. Mamta Devi & another Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 06 UK CK 0133
High Courts28 Jun 2018Disposed Off
Tara Singh Bora Vs The Managing Director & Appellate Authority, Kumaon Mandal Vikas Nigam Limited, Nainital
Uttarakhand High Court · (2018) 06 UK CK 0132
High Courts28 Jun 2018Allowed
Allahadiya and others Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 06 UK CK 0131
State Farmers Commission Act, 2016 — Section 4
High Courts27 Jun 2018Dismissed
Commissioner Commercial Tax Uttarakhand Dehradun Vs M/S Banjosh Enterprises Sigaddi Growth Centre, Kotdwar
Uttarakhand High Court · (2018) 06 UK CK 0130
High Courts27 Jun 2018Disposed Off
Kuldeep Singh and others Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 06 UK CK 0129
Land Revenue Act — Section 54
High Courts27 Jun 2018Dismissed
State of Uttarakhand and others Vs Shailendra Singh
Uttarakhand High Court · (2018) 06 UK CK 0128
Civil Procedure Code 1908 — Order 41 Rule 33
High Courts27 Jun 2018Dismissed
Sandeep Vs State of Uttarakhand & Ors
Uttarakhand High Court · (2018) 06 UK CK 0127
Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Setion 376
High Courts27 Jun 2018Disposed Off
Abhay Kumar Singh Vs State & Anr.
Uttarakhand High Court · (2018) 06 UK CK 0126
Negotiable Instruments Act 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 357, 357(2)
High Courts27 Jun 2018Disposed Off
Smt. Savita Chaudhary Vs State of Uttarakhand and another
Uttarakhand High Court · (2018) 06 UK CK 0125
Uttarakhand Panchayati Raj Act, 2016 — Section 138, 138(1)(c )
High Courts27 Jun 2018Disposed Off
Rajendra Singh Vs State of Uttarakhand & another
Uttarakhand High Court · (2018) 06 UK CK 0124
High Courts27 Jun 2018Disposed Off
Vinay Pant Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 06 UK CK 0123
High Courts26 Jun 2018Allowed
Dr. (Mrs.) Vandana Sharma Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 06 UK CK 0122
High Courts26 Jun 2018Disposed Off
Rajesh Chandola and others Vs Uttarakhand Vidhansabha Secretariat and others
Uttarakhand High Court · (2018) 06 UK CK 0121
Constitution of India, 1950 — Article 14, 16, 98, 102(1)(a), 187, 191(1)(a), 309Uttarakhand Vidhan Sabha Secretariat Service (Recruitment and Conditions of Service) Rules, 2011
High Courts26 Jun 2018Dismissed
Balkishan Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 06 UK CK 0120
Uttar Pradesh Urban Planning and Development Act, 1973 — Section 14 (1)
High Courts26 Jun 2018Allowed
Deepak Khanduri and others Vs The Collector Tehri, District Tehri Garhwal and others
Uttarakhand High Court · (2018) 06 UK CK 0119
Land Acquisition Act, 1894 — Section 28-A
High Courts26 Jun 2018Disposed Off
Dr. Ashwani Kamboj and others Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 06 UK CK 0118
Right to Information Act, 2005 — Section 18, 19, 20
High Courts26 Jun 2018Let the parties appear before the Trial Court on 0
Mohd. Umar Siddiqui & Another Vs Dr. V.K. Pandey
Uttarakhand High Court · (2018) 06 UK CK 0116
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)Indian Soldiers (Litigation) Act, 1925 (Act No. IV of 1925) — Section 3