COURT ARCHIVE

Uttarakhand High Court judgments

21,173 judgments · page 612 of 1,059

High Courts17 Apr 2018Dismissed

UP AWAS EVAM VIKAS PARISHAD Vs MOHD. AHMED AND ANOTHER

Uttarakhand High Court · (2018) 04 UK CK 0064

Code of Civil Procedure, 1908 — Section 115Uttar Pradesh Avas Evam Vikas Parishad Act, 1965 — Section 28, 32Land Aquisition Act, 1894 — Section 18, 23(1A)

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High Courts17 Apr 2018Dismissed

RISHIRAM YADAV Vs STATE OF UTTARAKHAND

Uttarakhand High Court · (2018) 04 UK CK 0063

Indian Penal Code, 1860 — Section 300, 304A, 304, 304II, 337, 338, 427Code of Criminal Procedure, 1973 — Section 207, 313Motor Vehicles Act, 1988 — Section 185

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High Courts17 Apr 2018Allowed

HIMANSHU JOSHI & OTHERS; CHARU BHATT & ANOTHER Vs STATE OF UTTARAKHAND & OTHERS

Uttarakhand High Court · (2018) 04 UK CK 0062

Constitution of India, — Article 14, 16, 226, 309

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High Courts17 Apr 2018Partly Allowed

STATE OF UTTARAKHAND AND OTHERS Vs SHIV PRASAD SHARMA AND ANOTHER

Uttarakhand High Court · (2018) 04 UK CK 0061

Constitution of India, — Article 12, 14, 16, 39(d), 42, 43, 141Uttar Pradesh Home Guard Act, 1963 — Section 2(e), 2(h), 2(j) 4, 7, 8, 9, 10, 11, 11(4), 11(5), 14(1), 15

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High Courts17 Apr 2018Dismissed

SMT REKHA Vs STATE OF UTTARAKHAND AND OTHERS

Uttarakhand High Court · (2018) 04 UK CK 0060

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High Courts16 Apr 2018Dismissed

COMMISSIONER OF CUSTOMS, SERVICE TAX AND CENTRAL EXCISE, DEHRADUN. Vs M/S FENA PVT. LTD.

Uttarakhand High Court · (2018) 04 UK CK 0059

Central Excise Act, 1944 — Section 5ACentral Excise Rules, 1944 — Section 8(1)

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High Courts16 Apr 2018Allowed

MANISH VERMA Vs JAGAT NARAIN SUBHARTI CHARITABLE TRUST AND ANOTHER

Uttarakhand High Court · (2018) 04 UK CK 0058

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143 Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143

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High Courts16 Apr 2018Disposed Off

RAJ KUMAR AND OTHERS Vs STATE OF UTTARAKHAND AND ANOTHER

Uttarakhand High Court · (2018) 04 UK CK 0057

Code of Criminal Procedure, 1973 — Section 482

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High Courts16 Apr 2018Dismissed

UTKARSH AGARWAL Vs STATE OF UTTARAKHAND AND ANOTHER

Uttarakhand High Court · (2018) 04 UK CK 0056

Indian Penal Code, 1860 — Section 177, 182, 420Code of Criminal Procedure, 1973 — Section 482

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High Courts16 Apr 2018Disposed Off

DEEN DAYAL BHATT Vs STATE OF UTTARAKHAND AND OTHERS

Uttarakhand High Court · (2018) 04 UK CK 0055

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High Courts16 Apr 2018Dismissed

SARDAR TRILOCHAN SINGH MAAN Vs STATE OF UTTARAKHAND AND ANOTHER

Uttarakhand High Court · (2018) 04 UK CK 0054

Indian Penal Code, 1860 — Section 420, 504Scheduled Castes and Scheduled Tribes (Prevention of Atrocities), Act, 1989 — Section 3(1)(10)Code of Criminal Procedure, 1973 — Section 156(3), 482

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High Courts13 Apr 2018Dismissed

NAGAR PALIKA BHOWALI Vs SECRETARY DEPARTMENT OF FOREST UTTARAKHAND DEHRADUN

Uttarakhand High Court · (2018) 04 UK CK 0053

Forest (Conservation) Act, 1980 — Section 2Constitution of India, — Article 226

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High Courts13 Apr 2018Allowed

STATE OF UTTARAKHAND AND OTHERS Vs ASIF ALI

Uttarakhand High Court · (2018) 04 UK CK 0052

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High Courts13 Apr 2018Allowed

SUNIL UNIYAL Vs STATE OF UTTARAKHAND

Uttarakhand High Court · (2018) 04 UK CK 0051

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities), Act, 1989 — Section 3(1)(x), 3(1)(xii), 3(2)(v)Code of Criminal Procedure, 1973 — Section 164, 313

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High Courts13 Apr 2018Disposed Off

MOHAMMAD ARIF Vs STATE OF UTTARAKHAND AND OTHERS

Uttarakhand High Court · (2018) 04 UK CK 0050

Code of Criminal Procedure, 1973 — Section 41, 41

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High Courts12 Apr 2018Disposed Off

SANJEEV AND ANOTHER Vs STATE OF UTTARAKHAND AND OTHERS

Uttarakhand High Court · (2018) 04 UK CK 0049

Indian Forest Act, 1927 &mdash Section; 26Code of Criminal Procedure, 1973 — Section 41A

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High Courts12 Apr 2018Dismissed

JAMEEL AHMAD Vs RAJENDRA KUMAR AND ANOTHER

Uttarakhand High Court · (2018) 04 UK CK 0048

Constitution of India, — Article 227Code Of Civil Procedure, 1908 — Order 6 Rule 17Specific Relief Act, 1953 — Section 16(c)

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High Courts12 Apr 2018Dismissed

MR. ABHISHEK CHANDRA JAGURI AND OTHERS Vs STATE OF UTTARAKHAND AND OTHERS

Uttarakhand High Court · (2018) 04 UK CK 0047

Constitution of India, — Article 243E, 343Q, 243Q(2)Uttar Pradesh Municipalities Act, 1916 — Section 3, 3(2), 4Mahatma Gandhi National Rural Employment Guarantee Act 2005 — Section 2(o), 3

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High Courts12 Apr 2018Dismissed

NUSRAT BANO Vs STATE OF UTTARAKHAND AND OTHERS

Uttarakhand High Court · (2018) 04 UK CK 0046

Uttarakhand Panchayati Raj Act, 2016 — Section 23

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High Courts12 Apr 2018Disposed Off

BAL SINGH SAINI AND OTHERS Vs STATE OF UTTARAKHAND AND OTHERS

Uttarakhand High Court · (2018) 04 UK CK 0045

Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471, 504, 506

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