COURT ARCHIVE

Uttarakhand High Court judgments

21,157 judgments · page 739 of 1,058

High Courts17 Apr 2012Dismissed

Gurukul Kangri University, Hardwar and another Vs Km. Parul Yadav

Uttarakhand High Court · (2012) 04 UK CK 0069

Central Educational Institutions (Reservation in Admission) Act, 2006 — Section 4Constitution of India, 1950 — Article 340Uttar Pradesh Reorganisation Act, 2000 — Section 86

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High Courts17 Apr 2012Allowed

Umesh Chandra Vs Registrar, Co-operative Societies, Uttarakhand and Others

Uttarakhand High Court · (2013) 2 UC 1022

Constitution of India, 1950 — Article 14Uttar Pradesh Co-operative Societies Employees Service Regulations, 1975 — Regulation 85

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High Courts17 Apr 2012Dismissed

Dharmendra Dube and Sri S.D. Dube Vs Smt. Sapna Dube

Uttarakhand High Court · (2012) 04 UK CK 0063

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 22

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High Courts17 Apr 2012Dismissed

Smt. Vijaylaxmi Vs Shri Rajeev Jakhmola, Sri Vidyadutt Jakhmola and Smt. Reetu Thapliyal

Uttarakhand High Court · (2012) 04 UK CK 0051

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 406, 498A

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High Courts17 Apr 2012Allowed

B.N. Joshi and another Vs Uttarakhand Seeds and Tarai Development Corporation and others

Uttarakhand High Court · (2012) 04 UK CK 0048

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High Courts17 Apr 2012

State of Uttarakhand and others Vs Ex Recruit Constable Mohd. Fahreen

Uttarakhand High Court · (2012) 04 UK CK 0001

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High Courts16 Apr 2012Dismissed

State of Uttaranchal Vs Preetam Singh and Others

Uttarakhand High Court · (2012) 04 UK CK 0115

Wild Life (Protection) Act, 1972 — Section 51

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High Courts16 Apr 2012Allowed

State of Uttarakhand and others Vs Prashant Kumar Sharma and others

Uttarakhand High Court · (2012) 04 UK CK 0106

Uttar Pradesh Fire Services Act, 1944 — Section 6

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High Courts16 Apr 2012Allowed

Rajendra Kumar Singhal Vs State of Uttarakhand and Another

Uttarakhand High Court · (2012) 4 BC 214 : (2012) 2 UC 913

Criminal Procedure Code, 1973 (CrPC) — Section 200, 203, 251, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420

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High Courts16 Apr 2012Allowed