High Courts25 Apr 2018Dismissed
RASHID Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 04 UK CK 0084
Constitution of India, — Article 226Indian Penal Code, 1860 — Section 385, 376, 506
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 611 of 1,059
High Courts24 Apr 2018Allowed
HEMANT KUMAR JOSHI Vs PRESIDING OFFICER OF INDUSTRIAL TRIBUNAL AND OTHES
Uttarakhand High Court · (2018) 04 UK CK 0083
Constitution of India, — Article 227Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(s)(iv)
High Courts24 Apr 2018Disposed Off
TRINATH VISHWAS Vs MOHAN VISHWAS AND OTHERS
Uttarakhand High Court · (2018) 04 UK CK 0082
Land Revenue Act, — Section 34, 201Constitution of India, — Article 226, 227
High Courts24 Apr 2018Dismissed
SMT BHAWNA MATHEWS AND OTHERS Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 04 UK CK 0081
Constitution of India, — Article 30, 226Uttaranchal School Education Act, 2006 — Section 24, 36, 36(4), 37, 38, 38(1)
High Courts23 Apr 2018Dismissed
SMT. KALAWATI AND OTHERS Vs PRADEEP KUMAR AND OTHERS
Uttarakhand High Court · (2018) 04 UK CK 0080
Constitution of India, — Article 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)(a)Code of Civil Procedure, 1908 — Order 6 Rule 17, Order 6 Rule 22
High Courts23 Apr 2018Disposed Off
SURENDRA SINGH PARIHAR AND OTHERS Vs STATE OF UTTARAKHAND AND ANOTHER
Uttarakhand High Court · (2018) 04 UK CK 0079
Uttarakhand Co-operative Societies Act, 2003 — Section 29(5)(a), 29(5)(b)Constitution of India, 243ZL
High Courts20 Apr 2018Disposed Off
ANIL KUMAR BISHT Vs STATE OF UTTARAKHAND AND ANOTHER
Uttarakhand High Court · (2018) 04 UK CK 0078
Uttar Pradesh Urban Planning and Development Act, 1973 — Section 7, 8, 8(2), 9, 10, 11, 12, 14, 16
High Courts20 Apr 2018Allowed
SMT DEVESHWARI DEVI Vs STATE OF UTTARAKHAND AND ANOTHER
Uttarakhand High Court · (2018) 04 UK CK 0077
Constitution of India, — Article 14
High Courts20 Apr 2018Disposed Off
KM ARCHANA BHARTI Vs. STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 04 UK CK 0076
High Courts20 Apr 2018Dismissed
MOHAN SINGH BISHT Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 04 UK CK 0075
Constitution of India, — Article 226(3)
High Courts20 Apr 2018Dismissed
MANGERAM Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 04 UK CK 0074
Constitution of India, — Article 226Indian Penal Code, 1860 — Section 323, 342, 370(2), 376(2)(i), 506Protection of Children from Sexual Offences Act, — Section 3, 4
High Courts19 Apr 2018Allowed
ANAND NISHIKAVA COMPANY EMPLOYEES UNION RUDRAPUR Vs MS ALP OVERSEAS PVT LTD
Uttarakhand High Court · (2018) 04 UK CK 0073
Constitution of India, — Article 227Industrial Disputes Act, 1947 — Section 10, 10(4)
High Courts19 Apr 2018Allowed
UTTARAKHAND POWER CORPORATION LTD Vs MS S.R.F. LIMITED AND OTHERS
Uttarakhand High Court · (2018) 04 UK CK 0072
Constitution of India, — Article 14, 226Electricity Act, 2003 — Section 46Limitation Act, 1964 — Section 14
High Courts19 Apr 2018Allowed
SUMIT CHAUDHARY AND ANOTHER Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 04 UK CK 0071
High Courts19 Apr 2018Disposed Off
KAMALANAND UNIYAL MR. D.S. DHAMI
Uttarakhand High Court · (2018) 04 UK CK 0070
Dowry Prohibition Act, 1961 — Section 3, 4
High Courts19 Apr 2018Allowed
ANKIT KASHYAP Vs STATE OF UTTARAKHAND
Uttarakhand High Court · (2018) 04 UK CK 0069
Indian Penal Code, 1860 — Section 363, 366, 376Code of Criminal Procedure, 1973 — Section 161Protection of Children from Sexual Offences Act, — Section 3, 4, 12
High Courts19 Apr 2018Disposed Off
MS TARAI BRICK FIELD Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 04 UK CK 0068
Motor Vehicle Act, 1988 — Section 3, 146, 177, 181, 192, 196, 207
High Courts18 Apr 2018Disposed Off
JAINAND PRASAD TYAGI Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 04 UK CK 0067
High Courts18 Apr 2018Dismissed
FAHIM AKHTAR AND ANOTHER Vs STATE OF UTTARAKHAND AND ANOTHER
Uttarakhand High Court · (2018) 04 UK CK 0066
High Courts18 Apr 2018Allowed
AMRISH R KILACHAND Vs STATE OF UTTARAKHAND AND ORS
Uttarakhand High Court · (2018) 04 UK CK 0065
Code of Criminal Procedure, 1973 — Section 173(8), 482