High Courts08 Jun 2022Disposed Of
Utasv Anand Alias Mukul Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 06 UK CK 0013
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 354, 452, 504, 506
COURT ARCHIVE
Uttarakhand High Court judgments, 2022
1,206 judgments · page 35 of 61
High Courts06 Jun 2022Dismissed
D.K. Modi And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 06 UK CK 0012
Code Of Criminal Procedure, 1973 — Section 156(3)Specific Relief Act, 1963 — Section 6
High Courts06 Jun 2022Allowed
M/s Dalip Singh Adhikari Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 06 UK CK 0011
High Courts06 Jun 2022Dismissed
Rahul Vishnoi Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 06 UK CK 0010
Indian Penal Code, 1860 — Section 376AB, 376DA, 376DB, 376(3), 409, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 82, 83, 437(3), 438, 439, 482
High Courts06 Jun 2022Disposed Of
Subedar Ragibulla Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 06 UK CK 0009
Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138
High Courts06 Jun 2022Dismissed
Tapendra Singh Rana Vs Mussoorie Dehradun Development Authority And Others
Uttarakhand High Court · (2022) 06 UK CK 0008
Uttar Pradesh Urban Planning And Development Act, 1973 — Section 27(1), 28(1)Allahabad High Court Rules, 1952 — Rule 5Constitution Of India, 1950 — Article 226, 227
High Courts06 Jun 2022Disposed Of
Vinod Kumar Kaushik Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 06 UK CK 0006
High Courts06 Jun 2022Disposed Of
Kanta Prasad Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 06 UK CK 0005
High Courts06 Jun 2022Disposed Of
Thakur Dutt Gosain Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 06 UK CK 0004
High Courts06 Jun 2022Disposed Of
Gaurav Kumar And Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 06 UK CK 0002
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts06 Jun 2022Disposed Of
Rahul Garg And Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 06 UK CK 0001
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts27 May 2022Disposed Of
Sachin Bhatt And Purshottam Bhatt Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 05 UK CK 0111
Indian Penal Code, 1860 — Section 406, 420Constitution Of India, 1950 — Article 227
High Courts27 May 2022Disposed Of
Amit Kumar And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 05 UK CK 0109
High Courts27 May 2022Disposed Of
Tarik Ali Alias Dabbu And Three Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 05 UK CK 0108
Indian Penal Code, 1860 — Section 147, 323, 354C, 452, 504, 506Constitution Of India, 1950 — Article 226
High Courts27 May 2022Disposed Of
Pradeep Kumar And Three Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 05 UK CK 0107
Indian Penal Code, 1860 — Section 324, 506Constitution Of India, 1950 — Article 226
High Courts27 May 2022Disposed Of
Abhishek Gautam And Two Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 05 UK CK 0106
Indian Penal Code, 1860 — Section 323, 354, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4Constitution Of India, 1950 — Article 226
High Courts26 May 2022Allowed
Khilawan Alias Bittu Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 05 UK CK 0110
Indian Penal Code, 1860 — Section 452, 504
High Courts26 May 2022Dismissed
Kuldeep Singh Pannu & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 05 UK CK 0105
Societies Registration Act, 1860 — Section 25, 66AKarnataka Cooperative Societies Act, 1959 — Section 70(2)(C)Constitution Of India, 1950 — Article 226, 329(b)
High Courts26 May 2022Disposed Of
Vinod Negi Vs Garhwal Mandal Vikas Nigam
Uttarakhand High Court · (2022) 05 UK CK 0104
Arbitration And Conciliation Act, 1996 — Section 9, 37Code Of Civil Procedure, 1908 — Order 39 Rule 3
High Courts26 May 2022Disposed Of
Mahesh Chandra Agarwal Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 05 UK CK 0102
Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138