Utt HC | Audi alteram partem is the soul of principle of natural justice; Court issues directions
Uttaranchal High Court: The Division Bench of Narayan Singh Dhanik and Ramesh Chandra Khulbe, JJ., disposed of a writ petition while giving
Uttaranchal
Utt HC | Fundamental rule of law is that no decision can be given without the opportunity of being heard; Court allows appeal
Uttaranchal High Court: Lok Pal Singh, J., allowed a writ petition which was filed in the nature of the certiorari, seeking quashing
Utt HC | Sentence of convict case under Ss. 3 and 7 of Essential Commodities Act reduced considering the period already served by him; Court partly allows revision
Uttaranchal High Court: N.S. Dhanik, J., partly allowed a criminal revision which was preferred against the Judgment and order passed by the
Uttaranchal HC bans water sports in the State till State Government comes up with suitable policy
Uttaranchal High Court: The Uttaranchal High Court has banned all water sports, paragliding, and white river rafting in the State until a