High Courts05 Aug 2015Dismissed
Amar Singh Rawat and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) 3 UC 2358
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 655 of 1,059
High Courts04 Aug 2015
Commissioner, Commercial Tax, Dehradun Vs Rahis Ahmad
Uttarakhand High Court · (2015) 85 VST 139
Central Sales Tax Act, 1956 - Section 8, 9(2)Uttar Pradesh Trade Tax Act, 1948 - Section 22
High Courts04 Aug 2015
Commissioner, Commercial Tax Uttarakhand Vs Rahis Ahmad
Uttarakhand High Court · (2015) 08 UK CK 0014
Central Excises and Salt Act, 1944 - Section 9(2)Central Sales Tax Act, 1956 - Section 8Uttar Pradesh Trade Tax Act, 1948 - Section 22, 4-B
High Courts04 Aug 2015Dismissed
Balwinder Singh Vs Vidya Chabra and Others
Uttarakhand High Court · (2015) 08 UK CK 0002
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 102, Order 21 Rule 54, Order 21 Rule 58, Order 21 Rule 89, Order 21 Rule 97
High Courts03 Aug 2015Allowed
Faeem Ahmad Vs State of Uttarakhand and Others
Uttarakhand High Court · AIR 2015 Utt 131 : (2015) 3 UC 2381
Constitution of India, 1950 - Article 14, 226
High Courts03 Aug 2015Allowed
State of Uttarakhand and Others Vs Mahendra Singh and Others
Uttarakhand High Court · (2015) 147 FLR 513 : (2015) 3 LLJ 755
Constitution of India, 1950 - Article 227Uttar Pradesh Industrial Disputes Act, 1947 - Section 2(g), 6-N
High Courts29 Jul 2015
Chief Commissioner of Income Tax Vs Maharani Luxmi Bai Memorial Educational Society
Uttarakhand High Court · (2015) 235 TAXMAN 556
Income Tax Act, 1961 - Section 10(23C)(vi), 12A
High Courts28 Jul 2015Allowed
Meenaxi Khani Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) 146 FLR 1096
Maternity Benefits Act, 1961 - Section 5(2)
High Courts28 Jul 2015Disposed Off
Smt. Medha Jindal Vs State of Uttarakhand
Uttarakhand High Court · (2015) 07 UK CK 0001
High Courts27 Jul 2015Allowed
Gopal Singh Vs Bablu and Others
Uttarakhand High Court · (2015) 129 RD 32
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 152, 209, 229-B
High Courts24 Jul 2015Dismissed
Chetan Dev Rajput Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) 112 ALR 577
High Courts23 Jul 2015Dismissed
Bal Krishan Vs Chief Revenue Commissioner and Others
Uttarakhand High Court · (2015) 113 ALR 557 : (2015) 129 RD 28 : (2016) 1 UC 97
Constitution of India, 1950 - Article 226, 227Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 176, 229-B
High Courts23 Jul 2015Dismissed
Pandev Bhatt and Others Vs State of Uttarakhand and Others
Uttarakhand High Court · (2015) 07 UK CK 0010
Road Transport Corporations Act, 1950 - Section 3
High Courts23 Jul 2015Allowed
Dabur India Ltd. Vs Raspinder Singh
Uttarakhand High Court · (2015) LabIC 3367 : (2015) LLR 1217 : (2015) 3 UC 2383
High Courts22 Jul 2015Dismissed
Hashim Vs Waheed and Others
Uttarakhand High Court · (2015) 112 ALR 579 : (2015) 129 RD 581 : (2016) 1 UC 57
Civil Procedure Code, 1908 (CPC) - Order 14 Rule 1, Order 14 Rule 1(1), Order 14 Rule 14, Order 14 Rule 2, Order 41 Rule 31
High Courts22 Jul 2015
Nattha Singh and Others Vs Raj Kumar
Uttarakhand High Court · (2015) 112 ALR 566 : (2016) 1 RCR(Rent) 162
DELHI RENT ACT, 1995 - Section 27Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 - Section 30
High Courts21 Jul 2015
New Dreamland Estate and Others Vs Naina Saagi
Uttarakhand High Court · (2015) 112 ALR 532 : (2015) 129 RD 564
Civil Procedure Code, 1908 (CPC) - Section 115Court Fees Act, 1870 - Section 7(iv-A)
High Courts21 Jul 2015Dismissed
Mohan Lal Vs Virendra Kumar and Others
Uttarakhand High Court · (2015) 112 ALR 574
Constitution of India, 1950 - Article 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 - Section 21(1)(a), 22
High Courts21 Jul 2015Allowed
Shariq Vs Punjab National Bank and Others
Uttarakhand High Court · (2015) 113 ALR 551 : (2016) 1 BC 104 : (2015) 129 RD 24 : (2015) 3 UC 2386
Constitution of India, 1950 - Article 14, 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, 13(2)
High Courts20 Jul 2015
M.K. Mamik Vs Welham Girls High School
Uttarakhand High Court · (2015) 129 RD 421 : (2016) 1 UC 66
Civil Procedure Code, 1908 (CPC) - Order 20 Rule 12, Order 7 Rule 1, Order 7 Rule 2, Order 7 Rule 7Court Fees Act, 1870 - Section 11, 7, 7(1)