High Courts12 Jan 2018
Vivek Jain & Anr Vs Mrs. Madalsa Thapa Jain & Anr
Uttarakhand High Court · (2018) 01 UK CK 0009
Hindu Marriage Act, 1955, Section 24 - Maintenance pendente lite and expenses of proceedings
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 621 of 1,059
High Courts12 Jan 2018Disposed off
Raj Krishna Vs District Magistrate/Collector & others
Uttarakhand High Court · (2018) 01 UK CK 0008
High Courts12 Jan 2018Disposed off
The Managing Director, UPCL & another Vs M/s ITDL Imagetec Ltd.
Uttarakhand High Court · (2018) 01 UK CK 0007
High Courts12 Jan 2018Allowed
Dharnidhar Sharma Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 01 UK CK 0006
Code of Criminal Procedure, 1973, Section 319 - Power to proceed against other persons appearing to be guilty of offence
High Courts12 Jan 2018Dismissed
Rakesh Vs State of Uttarakhand
Uttarakhand High Court · (2018) 01 UK CK 0005
Code of Criminal Procedure, 1973, Section 313, Section 164, Section 207 - Power to examine the accused - Recording of confessions and statements - Supply to the accused of
High Courts12 Jan 2018Disposed off
Udham Singh Nagar Dugdha Utpadak Sahkari Sangh Ltd. Vs Uttarakhand Information Commission & others
Uttarakhand High Court · (2018) 01 UK CK 0003
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtRight to Informat
High Courts11 Jan 2018
Soban Singh Vs State of Uttarakhand & Others
Uttarakhand High Court · (2018) 01 UK CK 0069
High Courts11 Jan 2018Dismissed
Rajnish Kumar Vs Smt. Karishma
Uttarakhand High Court · (2018) 01 UK CK 0067
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtProtection of Women From Domestic Violence Act, 2005, Section 23 - Power to grant
High Courts11 Jan 2018
Bhalotia Enterprises Vs State of Uttarakhand and others
Uttarakhand High Court · (2018) 01 UK CK 0065
High Courts11 Jan 2018
Anil Kumar Srivastava Vs State of Uttarakhand & another
Uttarakhand High Court · (2018) 01 UK CK 0064
Indian Penal Code, 1860, Section 323, Section 354, Section 504 - Punishment for voluntarily causing hurt - Assault or criminal force to woman with intent to outrage her mo
High Courts11 Jan 2018Disposed off
Harminder Singh @ Bittu & another Vs State of Uttarakhand & another
Uttarakhand High Court · (2018) 01 UK CK 0063
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468,
High Courts11 Jan 2018Dismissed
Surendra Singh Vs State of Uttarakhand
Uttarakhand High Court · (2018) 01 UK CK 0060
Indian Penal Code, 1860, Section 120B, Section 302, Section 34, Section 147, Section 307, Section 148,
High Courts11 Jan 2018Disposed off
Smt. Rukmesh & others Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 01 UK CK 0004
Indian Penal Code, 1860, Section 498-A, Section 304-B -Dowry Prohibition Act, 1961, Section 3, Section 4 - Penalty for givi
High Courts11 Jan 2018Dismissed
Suneet Mathur Vs State of Uttarakhand & another
Uttarakhand High Court · (2018) 01 UK CK 0002
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468,
High Courts10 Jan 2018Disposed off
Lalit Mohan Patshali Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 01 UK CK 0059
High Courts10 Jan 2018Disposed off
Smt. Kumudani Srivastava Vs State of Uttarakhand & another
Uttarakhand High Court · (2018) 01 UK CK 0058
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420 - Cheating and dishonestly inducing deliver
High Courts10 Jan 2018Disposed off
Mahesh Tripathi and another. Vs State of Uttarakhand and others.
Uttarakhand High Court · (2018) 01 UK CK 0049
Constitution of India, Article 39(d) - Certain principles of policy to be followed by the State
High Courts10 Jan 2018Disposed off
Diwan Singh Vs Sanjay Lakhotia & Another
Uttarakhand High Court · (2018) 01 UK CK 0047
Code of Civil Procedure, 1908, Order 22Rule 3, Order 22Rule 4, Order 22Rule 6 -Provincial Small Cause Courts Act, 1
High Courts10 Jan 2018Allowed
Ex. Constable 143 Armed Police, Hasan Abbas Zaidi. Vs State of Uttarakhand and others.
Uttarakhand High Court · (2018) 01 UK CK 0046
High Courts10 Jan 2018Dismissed
Chandra Shekhar Kargeti Vs State of Uttarakhand & others
Uttarakhand High Court · (2018) 01 UK CK 0001
Constitution of India, Article 14, Article 51A(j) - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Fundamental dutie