COURT ARCHIVE

Uttarakhand High Court judgments, 2021

1,716 judgments · page 81 of 86

High Courts15 Feb 2021Allowed

Shazad & Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2021) 02 UK CK 0025

Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11Indian Penal Code, 1860 — Section 188Disaster Management Act, 2005 — Section 51(b)

High Courts15 Feb 2021Dismissed

Akshay Kashyap Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2021) 02 UK CK 0023

Code Of Criminal Procedure, 1973 — Section 91, 482Negotiable Instruments Act, 1881 — Section 138

High Courts15 Feb 2021Dismissed

Raj Singh @ Krishan Singh Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2021) 02 UK CK 0022

Indian Penal Code, 1860 — Section 376, 506Constitution Of India, 1950 — Article 226

High Courts15 Feb 2021Disposed Of

R.K. Sharma Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2021) 02 UK CK 0021

Code Of Civil Procedure, 1908 — Section 96Uttar Pradesh Urban Planning And Development Act, 1973 — Section 27(1)Transfer Of Property Act, 1882 — Section 116

High Courts12 Feb 2021Allowed

Danish Intezar Vs State Of Uttarakhand

Uttarakhand High Court · (2021) 02 UK CK 0020

Code Of Criminal Procedure, 1973 — Section 439Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11(1)Constitution Of India, 1950 — Article 21

High Courts12 Feb 2021Allowed

Vijaypal Vs State Of Uttarakhand

Uttarakhand High Court · (2021) 02 UK CK 0019

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 307, 452, 504, 506Constitution Of India, 1950 — Article 21

High Courts12 Feb 2021Allowed

Danish Vs State Of Uttarakhand

Uttarakhand High Court · (2021) 02 UK CK 0018

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 380, 411, 457Constitution Of India, 1950 — Article 21

High Courts12 Feb 2021Allowed

Azad Vs State Of Uttarakhand

Uttarakhand High Court · (2021) 02 UK CK 0017

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 380, 411, 457Constitution Of India, 1950 — Article 21

High Courts12 Feb 2021Dismissed

Sanjay Narang Vs Cantonment Board & Others

Uttarakhand High Court · (2021) 02 UK CK 0016

Cantonments Act, 2006 — Section 234, 234(a), 235, 235(1)(a), 238(6), 248, 340Works Of Defence Act, 1903 — Section 3Constitution Of India, 1950 — Article 226, 227

High Courts12 Feb 2021Dismissed

Oberoi Motors, A Unit Of S.I. Oberoi Minerals Pvt. Ltd.And Others Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2021) 02 UK CK 0015

Uttaranchal Motor Vehicles Taxation Reforms Act, 2003 — Section 4(1), 4(2), 4(3), 4(4)Wealth Tax Act, 1957 — Section 2(ea)Constitution Of India, 1950 — Article 246, 348

High Courts05 Feb 2021Disposed Of

Parvinder Singh And Others Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2021) 02 UK CK 0014

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 354, 504, 506Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)R

High Courts05 Feb 2021Disposed Of

Nand Kishor Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2021) 02 UK CK 0013

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 420

High Courts05 Feb 2021Disposed Of

Subhash Chandra Saxena Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2021) 02 UK CK 0012

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471

High Courts05 Feb 2021Disposed Of

Nand Kishor And Another Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2021) 02 UK CK 0011

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471

High Courts05 Feb 2021Disposed Of

Sugandh Singh And Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2021) 02 UK CK 0010

Indian Penal Code, 1860 — Section 381Constitution Of India, 1950 — Article 226

High Courts03 Feb 2021Disposed Of

Ajay Gupta Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2021) 02 UK CK 0009

Indian Penal Code, 1860 — Section 406, 420Code Of Criminal Procedure, 1973 — Section 320, 482Constitution Of India, 1950 — Article 226

High Courts03 Feb 2021Disposed Of

Shaurya Sharma Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2021) 02 UK CK 0007

Information Technology Act, 2000 — Section 66(c)Code Of Criminal Procedure, 1973 — Section 320, 482Constitution Of India, 1950 — Article 226

High Courts03 Feb 2021Disposed Of

Aftab Ali Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2021) 02 UK CK 0006

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 420, 467, 468, 504, 506

High Courts02 Feb 2021Disposed Of

Raveesh Jain Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2021) 02 UK CK 0005

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 189

High Courts02 Feb 2021Disposed Of

Jokhe Bhagra Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2021) 02 UK CK 0003

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 120B, 420