High Courts27 Jun 2022Dismissed
Ijhar S/o Late Irshad Vs Abdul Hasan And Others
Uttarakhand High Court · (2022) 06 UK CK 0107
Code Of Civil Procedure, 1908 — Section 115Code Of Civil Procedure, 1908 — Order 6 Rule 17
COURT ARCHIVE
Uttarakhand High Court judgments, 2022
1,206 judgments · page 31 of 61
High Courts27 Jun 2022Dismissed
Devesh Singh Khetwal Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 06 UK CK 0106
High Courts27 Jun 2022Partly Allowed
Sekhar Singh Papola Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 06 UK CK 0104
High Courts24 Jun 2022Disposed Of/ Allowed
Nikhil Khanna & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 06 UK CK 0099
Indian Penal Code, 1860 — Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts24 Jun 2022Disposed Of/ Allowed
Naveen Verma Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 06 UK CK 0091
Indian Penal Code, 1860 — Section 406, 420, 467, 468, 471
High Courts24 Jun 2022Allowed
State Of Uttarakhand Vs Rajendra Singh Yadav
Uttarakhand High Court · (2022) 06 UK CK 0090
Indian Penal Code, 1860 — Section 304BDowry Prohibition Act, 1961 — Section 2, 3, 4Code Of Criminal Procedure, 1973 — Section 207, 313
High Courts24 Jun 2022Disposed Of
Manjeet Singh And Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 06 UK CK 0089
Code Of Criminal Procedure, 1973 — Section 313, 482Indian Penal Code, 1860 — Section 323, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts24 Jun 2022Disposed Of
Rakesh Kumar Agarwal Vs Jagvir Singh
Uttarakhand High Court · (2022) 06 UK CK 0088
Code Of Criminal Procedure, 1973 — Section 313, 482Negotiable Instruments Act, 1881 — Section 138
High Courts24 Jun 2022Disposed Of
Dinesh Singh Parsara And Smt. Urmila Devi & Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 06 UK CK 0087
Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 482
High Courts23 Jun 2022Allowed
Uttam Kumar Acharya Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 06 UK CK 0098
Uttarakhand Panchayati Raj Act, 2016 — Section 2(35), 90(5), 138, 194Uttar Pradesh Kshettra Panchayat & Zila Panchayat Act, 1961 — Section 237Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 138
High Courts23 Jun 2022Disposed Of/ Allowed
Siddharth Sauda @ Siddhant Sauda Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 06 UK CK 0085
Indian Penal Code, 1860 — Section 420Information Technology Act, 2000 — Section 66D
High Courts23 Jun 2022Disposed Of
Ravi And Aasha And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 06 UK CK 0084
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts23 Jun 2022Disposed Of
Lalit Kumar Singh And Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 06 UK CK 0083
Indian Penal Code, 1860 — Section 323, 354, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 482
High Courts23 Jun 2022Disposed Of
Nawab Alias Nabbu Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 06 UK CK 0082
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts23 Jun 2022Partly Allowed
Pradeep Malhotra @Hash Union of India & Others
Uttarakhand High Court · (2022) 06 UK CK 0081
High Courts22 Jun 2022Dismissed
Prabha Vati Arya & Another Vs Hon�ble Registrar General Of The Hon�ble High Court Of Uttarakhand And Another
Uttarakhand High Court · (2022) 06 UK CK 0096
High Courts22 Jun 2022Dismissed
Ravi Shankar Joshi Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 06 UK CK 0093
High Courts22 Jun 2022Disposed Of
Vishal Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 06 UK CK 0086
Indian Penal Code, 1860 — Section 354Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8Code Of Criminal Procedure, 1973 — Section 313
High Courts22 Jun 2022Disposed Of
X Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 06 UK CK 0080
Indian Penal Code, 1860 — Section 363Medical Termination Of Pregnancy Act, 1971 — Section 3, 3(2), 3(2)(a), 3(2D), 3(4)
High Courts21 Jun 2022Dismissed
Ashish Vashisth Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 06 UK CK 0079
Indian Penal Code, 1860 — Section 120B, 188, 269, 270, 420, 467, 468, 471Epidemic Diseases Act, 1897 — Section 3Disaster Management Act, 2005 — Section 53