High Courts06 Apr 2018Dismissed
JITENDRA MEHTA Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 04 UK CK 0024
Constitution of India, — Article 243ZDUttarakhand District Planning Committee Act, 2007 — Section 4
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 614 of 1,059
High Courts06 Apr 2018Dismissed
NEW ARBAN AGRO MULTI STATE COOPERATIVE SOCIETY LTD Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 04 UK CK 0023
Constitution of India, — Article 21, 43B
High Courts06 Apr 2018Disposed Off
DISTRICT CHIEF EDUCATION OFFICER PAURI GARHWAL AND Vs SMT. UMA GHILDIYAL
Uttarakhand High Court · (2018) 04 UK CK 0022
High Courts06 Apr 2018Dismissed
SMT. LAXMI DEVI Vs SECRETARY POWER AND ENERGY GOVERNMENT OF UTTARAKH
Uttarakhand High Court · (2018) 04 UK CK 0021
High Courts06 Apr 2018Dismissed
ARMAN SIDDIQUI Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 04 UK CK 0020
Constitution of India, — Article 226
High Courts06 Apr 2018Dismissed
KHALIL AHMED Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 04 UK CK 0019
Protection of Cow Progency Act, 2007 — Section 3, 5, 11(1)
High Courts06 Apr 2018Disposed Off
PREMPAL AND ANOTHER Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 04 UK CK 0018
Indian Penal Code, 1860 — Section 379, 411Code Of Criminal Procedure, 1973 — Section 41AIndian Forest Act, 1927 — Section 26
High Courts06 Apr 2018Allowed
KALWA Vs STATE OF UTTARAKHAND
Uttarakhand High Court · (2018) 04 UK CK 0017
Code of Criminal Procedure, 1882 — Section 422, 423Code of Criminal Procedure, 1973 — Section 53A, 164, 173, 173(5)(a), 304, 313Indian Penal Code, 1860 — Section 506, 376, 323>Constitution of India, — Article 21, 22, 39A
High Courts04 Apr 2018Dismissed
BABU ALIAS MANISH AND ANOTHER Vs STATE OF UTTARAKHAND
Uttarakhand High Court · (2018) 04 UK CK 0016
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323Code of Criminal Procedure, 1973 — Section 311, 482
High Courts04 Apr 2018Disposed Off
RAKESH KOCHHAR ALIAS BOBBY AND OTHERS Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 04 UK CK 0015
Code of Criminal Procedure, 1973 — Section 41A
High Courts04 Apr 2018Dismissed
RAJENDRA SINGH AND ANOTHER Vs MAHENDRA SINGH
Uttarakhand High Court · (2018) 04 UK CK 0014
Constitution of India, 1950 — Article 227Uttar Pradesh Land Revenue Act, 1901 — Section 34, 35, 40AUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts04 Apr 2018Disposed Off
NARENDRA SINGH Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 04 UK CK 0013
High Courts04 Apr 2018Allowed
UTTARAKHAND PUBLIC SERVICE COMMISSION Vs SMT BHAGWATI DEVI AND OTHERS
Uttarakhand High Court · (2018) 04 UK CK 0012
High Courts04 Apr 2018Partly Allowed
AMIT VAISH Vs UTTARAKHAND JAL SANSTHAN
Uttarakhand High Court · (2018) 04 UK CK 0011
Provincial Small Causes Court Act, 1887 — Section 25Transfer of Property Act, 1882, — Section 111(h), 113
High Courts04 Apr 2018Disposed Off
RAJU, Prashant Kumar @ Rahul Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 04 UK CK 0010
Mines and Minerals (Regulation and Development) Act, 1957 — Section 4, 20Code of Criminal Procedure, 1973 — Section 41, 41A
High Courts04 Apr 2018Allowed
SMT. KALPANA Vs AKHTAR AND OTHERS
Uttarakhand High Court · (2018) 04 UK CK 0009
High Courts04 Apr 2018Allowed
MOOL CHAND Vs STATE OF UTTARAKHAND
Uttarakhand High Court · (2018) 04 UK CK 0008
Protection of Children from Sexual Offences Act
High Courts03 Apr 2018Allowed
RAJIV SARIN AND ANOTHER Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 04 UK CK 0007
Kumaon and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960 — Section 4, 4(1), 4(2), 4A, 5, 5(b), 12, 18, 19, 20, 21, 25, 25(2)Transfer of Property Act, 1882 — Section 73
High Courts03 Apr 2018Dismissed
G.L.TYAGI Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 04 UK CK 0006
Uttar Pradesh Municipalities Act, 1916 — Section 68, 68(1), 68(2)Uttar Pradesh Palika (Centralized) Services Rules, 1966 — Rule 17, 17(c), 20
High Courts03 Apr 2018Dismissed
GOPAL RAM Vs STATE OF UTTARAKHAND AND OTHERS
Uttarakhand High Court · (2018) 04 UK CK 0005