High Courts29 Sept 2020Allowed
Harjinder Pal Singh Deol Alias Bali Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2020) 09 UK CK 0065
Code Of Criminal Procedure, 1973 — Section 482
COURT ARCHIVE
Uttarakhand High Court judgments, 2020
691 judgments · page 12 of 35
High Courts29 Sept 2020Allowed
Manish Phartyal And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 09 UK CK 0064
Indian Penal Code, 1860 — Section 324, 504, 506
High Courts29 Sept 2020Dismissed
Akshay Kumar AliasAkshay Paswan Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 09 UK CK 0063
Indian Penal Code, 1860 — Section 147, 148, 323, 341, 504Constitution Of India, 1950 — Article 226
High Courts29 Sept 2020Disposed Of
Iqaval Ahmad Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 09 UK CK 0062
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21Constitution Of India, 1950 — Article 226
High Courts29 Sept 2020Disposed Of
Sandeep Singh Bhandari And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 09 UK CK 0061
Indian Penal Code, 1860 — Section 406Constitution Of India, 1950 — Article 226
High Courts29 Sept 2020Disposed Of
Nikhil Saxena Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2020) 09 UK CK 0060
High Courts28 Sept 2020Allowed
Akash Kumar Alias Bhindi Vs State Of Uttarakhand
Uttarakhand High Court · (2020) 09 UK CK 0059
Indian Penal Code, 1860 — Section 376, 511Protection Of Children From Sexual Offences Act, 2012 — Section 6Code Of Criminal Procedure, 1973 — Section 437A
High Courts24 Sept 2020Dismissed
Rasheed Ahmad @ Budha And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2020) 09 UK CK 0058
Uttar Pradesh Gangster Act, 1986 — Section 3(1)
High Courts23 Sept 2020Partly Allowed
Matloob Vs State Of Uttarakhand
Uttarakhand High Court · (2020) 09 UK CK 0057
Prevention Of Food Adulteration Act, 1954 — Section 7(1), 16(1)(a), 16(1)(a)(1)Food Safety And Standards Act, 2006 — Section 51, 52
High Courts23 Sept 2020Dismissed
Uttarakhand Transport Corporation Vs Sneh Lata Goyal And Others
Uttarakhand High Court · (2020) 09 UK CK 0056
High Courts23 Sept 2020Dismissed
Dr. Bharat Jhunjhunwala Vs Union Of India And Others
Uttarakhand High Court · (2020) 09 UK CK 0055
High Courts22 Sept 2020Dismissed/ Partly Allowed
Avinash Sharma Vs State Of Uttarakhand
Uttarakhand High Court · (2020) 09 UK CK 0054
Indian Penal Code, 1860 — Section 120B, 326, 506(2)
High Courts22 Sept 2020Dismissed/ Partly Allowed
Sarjeet Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2020) 09 UK CK 0053
Indian Penal Code, 1860 — Section 411
High Courts22 Sept 2020Dismissed
Samresh Sana Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 09 UK CK 0052
Indian Penal Code, 1860 — Section 307, 504, 506
High Courts22 Sept 2020Dismissed
Neeraj Verma Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2020) 09 UK CK 0051
Indian Penal Code, 1860 — Section 353, 358, 380, 411, 413, 441, 457Code Of Criminal Procedure, 1973 — Section 482
High Courts22 Sept 2020Disposed Of
Sachin Sharma Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 09 UK CK 0049
Indian Penal Code, 1860 — Section 307, 324, 506
High Courts21 Sept 2020Disposed Of
Shubham Enterprises Vs Official Liquidator U.P. And Uttarakhand And Others
Uttarakhand High Court · (2020) 09 UK CK 0048
Specific Relief Act, 1963 — Section 31Companies (Court) Rules, 1959 — Rule 9
High Courts21 Sept 2020Disposed Of
Mohd. Yunus Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2020) 09 UK CK 0047
Uttarakhand Panchayati Raj Act, 2016 — Section 53(1)(r), 90(1)(r)Uttarakhand Panchayat Raj (Amendment) Act, 2019 — Section 8(1)(r), 8(8)(1)(d), 10C
High Courts21 Sept 2020Disposed Of/ Dismissed
Zila Panchayat Nainital And Others Vs Mohan Singh Bisht And Others
Uttarakhand High Court · (2020) 09 UK CK 0046
High Courts21 Sept 2020Dismissed
Jitendra Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 09 UK CK 0045
Indian Penal Code, 1860 — Section 312, 376Code Of Criminal Procedure, 1973 — Section 438, 482Constitution Of India, 1950 — Article 226