COURT ARCHIVE

Uttarakhand High Court judgments, 2022

1,206 judgments · page 36 of 61

High Courts26 May 2022Disposed Of

Mahmood Raza And Others Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2022) 05 UK CK 0101

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

Read judgment

High Courts26 May 2022Disposed Of

Vikas Kumar Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2022) 05 UK CK 0100

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 279, 337, 338

Read judgment

High Courts26 May 2022Disposed Of

Vijay Singh Yadav And Munajir Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 05 UK CK 0099

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

Read judgment

High Courts26 May 2022Disposed Of

Beer Singh Rawat & Others Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2022) 05 UK CK 0098

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 417, 420

Read judgment

High Courts26 May 2022Disposed Of

Jonu Alias Vishal And Akash Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2022) 05 UK CK 0097

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 356, 379, 411

Read judgment

High Courts25 May 2022Allowed

Dinesh Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 05 UK CK 0103

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379, 411Constitution Of India, 1950 — Article 21

Read judgment

High Courts25 May 2022Disposed Of

Abdul Rehman Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2022) 05 UK CK 0096

Code Of Criminal Procedure, 1973 — Section 438, 438(1), 438(2)

Read judgment

High Courts24 May 2022Dismissed

Digamber Singh Negi Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2022) 05 UK CK 0095

Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 243(2), 313

Read judgment

High Courts24 May 2022Allowed

Sanjay Devrari Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 05 UK CK 0094

Indian Penal Code, 1860 — Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4

Read judgment

High Courts24 May 2022Allowed

Mohd. Jubair Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2022) 05 UK CK 0093

Indian Penal Code, 1860 — Section 323, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4

Read judgment

High Courts24 May 2022Allowed

Abrar Ahmad & Another Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2022) 05 UK CK 0092

Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4

Read judgment

High Courts24 May 2022Allowed

Bikram Singh Chaudhary And Others Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2022) 05 UK CK 0090

Indian Penal Code, 1860 — Section 323, 498A, 504Dowry Prohibition Act, 1961 — Section 3, 4

Read judgment

High Courts24 May 2022Allowed

Rajat Yadav Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 05 UK CK 0087

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 376, 504Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4

Read judgment

High Courts24 May 2022Disposed Of

Anurag Shankhdhar Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 05 UK CK 0086

Code Of Criminal Procedure, 1973 — Section 482

Read judgment

High Courts24 May 2022Dismissed

Rashid Rao Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 05 UK CK 0079

Indian Penal Code, 1860 — Section 323, 376, 504, 506Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 1(4), 4, 10, 12, 12(1)Code Of Criminal Procedure, 1973 — Section 438

Read judgment

High Courts24 May 2022Dismissed

Madhvanand And Others Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 05 UK CK 0078

Indian Penal Code, 1860 — Section 120B, 201, 304BConstitution Of India, 1950 — Article 201, 304BDowry Prohibition Act, 1961 — Section 3, 4

Read judgment

High Courts23 May 2022Dismissed

Dinesh Chauhan Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 05 UK CK 0084

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 5(n), 6

Read judgment

High Courts23 May 2022Disposed Of