LexOTHER
6,778 recorded High Court judgment(s) · 1950–2012
Open in Lexace · Search this judge's casesCourts
| Uttarakhand High Court | 6778 |
Disposal nature
| DISPOSED | 6738 |
| CONVERTED | 31 |
| DISMISSED | 8 |
| WITHDRAWN | 1 |
Recent judgments
- TARAI DEVELOPMENT CORP.LTD v. IV ADDL.DISTT. JUDGE AND OTHERS — Uttarakhand High Court (2012-12-27)
- ANGAD SINGH v. STATE OF UTTARAKHAND AND ORS — Uttarakhand High Court (2012-12-14)
- NAVEEN KUMAR CHHETRI v. STATE and OTHERS — Uttarakhand High Court (2012-01-02)
- ASHOKRAJ and OTHERS v. STATE OF UTTARAKHANHD and OTHERS — Uttarakhand High Court (2011-08-18)
- IRFAN v. STATE OF UTTARAKHAND and OTHERS — Uttarakhand High Court (2011-07-22)
- SUPERINTENDENT OF POLICE C.B.I v. RAJ BAHADUR — Uttarakhand High Court (2010-09-01)
- MANOJ KUMAR BHATT v. UNION OF INDIA AND ORS. — Uttarakhand High Court (2010-08-10)
- KAMAL SINGH RAUTELA v. UNION OF INDIA and ORS — Uttarakhand High Court (2010-08-05)
- SUB. MAJ MOHAN SINGH v. UNION OF INDIA and OTHERS — Uttarakhand High Court (2010-08-05)
- RAMESHWAR PRASAD NAUTIYAL v. UNION OF INDIA and ORS — Uttarakhand High Court (2010-08-03)