COURT ARCHIVE

Uttarakhand High Court judgments, 2022

1,206 judgments · page 34 of 61

High Courts10 Jun 2022Disposed Of

Ashish Sharma Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2022) 06 UK CK 0031

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4

High Courts10 Jun 2022Disposed Of

Yash Solanki And Karam Solanki Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2022) 06 UK CK 0030

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4

High Courts10 Jun 2022Disposed Of

Shakil And Others Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2022) 06 UK CK 0029

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 384, 417

High Courts10 Jun 2022Disposed Of

Imtiyaz & Others Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 06 UK CK 0028

Code Of Criminal Procedure, 1973 — Section 482Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3

High Courts10 Jun 2022Disposed Of

Meena Alias Meenu Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2022) 06 UK CK 0027

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

High Courts09 Jun 2022Disposed Of/ Allowed

Rajesh Kumar & Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2022) 06 UK CK 0037

Indian Penal Code, 1860 — Section 147, 148, 323, 504

High Courts09 Jun 2022Disposed Of/ Allowed

Jaspal @ Jaipal @ Rinku & Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 06 UK CK 0036

Indian Penal Code, 1860 — Section 147, 149, 323

High Courts09 Jun 2022Disposed Of

Devendra Singh @ Lamba And Two Others Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2022) 06 UK CK 0035

Code Of Criminal Procedure, 1973 — Section 309, 407Constitution Of India, 1950 — Article 21

High Courts09 Jun 2022Disposed Of

Daleep Singh And Seven Others Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2022) 06 UK CK 0034

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 147, 323, 325, 504, 506

High Courts09 Jun 2022Dismissed

Joginder Singh Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 06 UK CK 0033

High Courts09 Jun 2022Disposed Of

Jail Singh Vs State Of Uttarakhand Through Secretary Home Affairs, Government Of Uttarakhand, Dehradun

Uttarakhand High Court · (2022) 06 UK CK 0026

Code Of Criminal Procedure, 1973 — Section 309, 482Constitution Of India, 1950 — Article 21

High Courts09 Jun 2022Disposed Of

Sajid And Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 06 UK CK 0025

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 325, 504, 506Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r)

High Courts08 Jun 2022

Upendra And Others Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 06 UK CK 0024

High Courts08 Jun 2022

Upendra Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 06 UK CK 0023

Arms Act, 1959 — Section 4, 25

High Courts08 Jun 2022Disposed Of

Pawanjyot Kaur Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2022) 06 UK CK 0022

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 377, 498ADowry Prohibition Act, 1961 — Section 3, 4

High Courts08 Jun 2022Disposed Of

Dharam Veer Saini Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 06 UK CK 0018

High Courts08 Jun 2022Dismissed

Kundan Singh Lodhiyal Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2022) 06 UK CK 0017

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 406, 411

High Courts08 Jun 2022Disposed Of

Anurag Singhal Vs Anoop Maurya

Uttarakhand High Court · (2022) 06 UK CK 0016

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

High Courts08 Jun 2022Disposed Of

Mohd. Najim Mansoori Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2022) 06 UK CK 0015

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 376, 504, 506

High Courts08 Jun 2022Disposed Of

Ankit Mishra And Ayush Pandey Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2022) 06 UK CK 0014

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