High Courts20 Sept 2017
M/s Dalip Singh Adhikari Vs State of Uttarakhand and others
Uttarakhand High Court · (2017) 09 UK CK 0021
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 629 of 1,059
High Courts18 Sept 2017
Smt. Shahjahan Baigam Vs District Magistrate Udham Singh Nagar and others
Uttarakhand High Court · (2017) 09 UK CK 0020
Constitution of India, Article 347, Article 347, Article 345, Article 345, Article 348(3), Article 348(3) -Uttar Pradesh Sales Tax Act, 1948, Section 3, Section 3A(2) -Uttarakhand Panchayat Raj Act, 2016, Section 185, Section 140, Section 138(1)(c)
High Courts18 Sept 2017Dismissed
Smt. Prabha Rani Seth Vs State of Uttarakhand and others
Uttarakhand High Court · (2017) 09 UK CK 0019
Code of Civil Procedure, 1908, Order 39 Rule 1, Order 39 Rule 2
High Courts15 Sept 2017Dismissed
Ramesh Vs Thakur Kamal Singh
Uttarakhand High Court · (2017) 09 UK CK 0005
High Courts14 Sept 2017
Razia Begum & another. Vs State of Uttarakhand & others.
Uttarakhand High Court · (2017) 09 UK CK 0018
Code of Criminal Procedure, 1973, Section 41 - When police may arrest without warrantIndian Penal Code, 1860, Section 306 - Abetment of Suidde
High Courts14 Sept 2017Allowed
Shriram General Insurance Co. Ltd. Vs Bhagwan Singh Chufal & Others
Uttarakhand High Court · (2017) 09 UK CK 0017
High Courts13 Sept 2017Dismissed
Mohd. Aslam and others Vs District UP Sanchalak Consolidation / Collector Haridwar and others
Uttarakhand High Court · (2017) 09 UK CK 0016
Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972, Section 9(A) (2) -Uttar Pradesh Urban Areas Zamindari Abolition and Land Reforms Act, 1956, Section 132, Section 117
High Courts13 Sept 2017Dismissed
United India Insurance Co. Ltd. Vs Union of India & Others
Uttarakhand High Court · (2017) 09 UK CK 0015
High Courts12 Sept 2017Dismissed
Dilshad Ali Vs State of Uttarakhand & others
Uttarakhand High Court · (2017) 09 UK CK 0014
Code of Criminal Procedure, 1973, Section 41 - When police may arrest without warrantIndian Penal Code, 1860, Section 379, Section 411 - Punishment for theft - Dishonestly receiving stolen property
High Courts12 Sept 2017Disposed
Harish Chandra Tiwari & others Vs Parmajeet Singh & others
Uttarakhand High Court · (2017) 09 UK CK 0013
High Courts12 Sept 2017Disposed
Gurdeep Singh Vs Indian Institute of Remote Sensing & another
Uttarakhand High Court · (2017) 09 UK CK 0012
High Courts12 Sept 2017Disposed
Om Prakash Diwedi Vs State of Uttarakhand & others
Uttarakhand High Court · (2017) 09 UK CK 0011
Regularisation of Ad-hoc Appointments (Outside the Purview of Public Service) Rules, 2002, Rule 4(3)
High Courts08 Sept 2017
Satya Prakash Dhyani Vs Smt. Pinki Devi Dhyani
Uttarakhand High Court · (2017) 09 UK CK 0010
Hindu Marriage Act, 1955, Section 13 - Divorce
High Courts07 Sept 2017Disposed
Smt. Sheela Patni Vs State of Uttarakhand & others
Uttarakhand High Court · (2017) 09 UK CK 0009
High Courts07 Sept 2017Disposed
Smt. Pushpa Negi Vs State of Uttarakhand & others
Uttarakhand High Court · (2017) 09 UK CK 0008
High Courts05 Sept 2017Dismissed
Somesh Sharma Vs Kashipur Urban Co-operative Bank Ltd. & another
Uttarakhand High Court · (2017) 09 UK CK 0007
Uttarakhand Cooperative Societies Act, 2003, Section 2(L-2)
High Courts05 Sept 2017
The United India Insurance Co. Ltd. Vs Smt. Rajni Devi & Another
Uttarakhand High Court · (2017) 09 UK CK 0006
High Courts04 Sept 2017Allowed
Satyendra Singh Vs Deveshwari Devi & Others
Uttarakhand High Court · (2017) 09 UK CK 0004
High Courts01 Sept 2017Allowed
Bunty Vs State of Uttarakhand and others
Uttarakhand High Court · (2017) 09 UK CK 0003
Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860, Section 307, Section 506, Section 504 - Attempt to murder - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peace
High Courts01 Sept 2017
Mahesh @ Satta Vs State of Uttarakhand and others
Uttarakhand High Court · (2017) 09 UK CK 0002
Code of Criminal Procedure, 1973, Section 320 - Compounding of offencesIndian Penal Code, 1860, Section 307, Section 506, Section 504 - Attempt to murder - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peace