High Courts18 May 2022Dismissed
Safdar And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 05 UK CK 0059
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 207, 313Evidence Act, 1872 — Section 9
COURT ARCHIVE
Uttarakhand High Court judgments, 2022
1,206 judgments · page 38 of 61
High Courts18 May 2022Allowed
Hidayat Ali Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 05 UK CK 0058
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 207, 313Evidence Act, 1872 — Section 8, 26, 27
High Courts18 May 2022Dismissed
Gurmeet Kaur And Another Vs Amit Kumar
Uttarakhand High Court · (2022) 05 UK CK 0057
Code Of Civil Procedure, 1908 — Section 115Motor Vehicles Act, 1988 — Section 174
High Courts17 May 2022Disposed Of
Sandeep Goswami & Others Vs Senior Superintendent Of Police, Haridwar & Others
Uttarakhand High Court · (2022) 05 UK CK 0063
Indian Penal Code, 1860 — Section 323, 498A, 504Dowry Prohibition Act, 1961 — Section 3, 4
High Courts17 May 2022Disposed Of
Laxmi Niwas Dabral Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 05 UK CK 0062
Indian Penal Code, 1860 — Section 406, 420Constitution Of India, 1950 — Article 226
High Courts17 May 2022Disposed Of
Jai Singh And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 05 UK CK 0061
Indian Penal Code, 1860 — Section 323, 354, 504, 506Constitution Of India, 1950 — Article 226
High Courts17 May 2022Dismissed
Preeti Sharma And Two Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 05 UK CK 0051
Indian Penal Code, 1860 — Section 306Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 173, 438, 482Constitution Of India, 1950 — Article 226, 227
High Courts17 May 2022Disposed Of
Mansoor Ali Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 05 UK CK 0050
Code Of Criminal Procedure, 1973 — Section 125
High Courts17 May 2022Disposed Of
Gaurav Bali Vs Sonal Kumari Bali And Others
Uttarakhand High Court · (2022) 05 UK CK 0049
Code Of Criminal Procedure, 1973 — Section 125
High Courts13 May 2022Dismissed
Ramesh Singh Chauhan Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 05 UK CK 0048
Narcotics Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 42, 50Code Of Criminal Procedure, 1973 — Section 91
High Courts13 May 2022Dismissed
Ravi Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 05 UK CK 0047
Narcotics Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 42, 42(1), 42(1)(a), 42(1)(b), 42(1)(c), 42(1)(d), 43, 50, 60
High Courts13 May 2022Allowed
Waseem And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 05 UK CK 0046
Indian Penal Code, 1860 — Section 34, 323, 376D, 506Protection Of Children From Sexual Offences Act, 2012 — Section 5(g), 6
High Courts12 May 2022Dismissed
Umesh Kumar Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 05 UK CK 0041
High Courts12 May 2022Dismissed
M/s Sara Eminent (Through Its Authorised Signatory) Vs Union Of India & Others
Uttarakhand High Court · (2022) 05 UK CK 0032
Central Goods And Services Tax, Act, 2017 — Section 174
High Courts11 May 2022Allowed
Ganesh Packaging, Mohabewalla, Industrial Area Vs Employee State Insurance Corporation And Others
Uttarakhand High Court · (2022) 05 UK CK 0045
Employees� State Insurance Act, 1948 — Section 45(C), 45(D), 45(E), 45(F), 45(G), 45(H), 45(I), 75, 77(1A), 82
High Courts11 May 2022Disposed Of
Principal, De Vito High School, Bhowali Vs Pargana Magistrate/Sub-Divisional Magistrate, Nainital And Others
Uttarakhand High Court · (2022) 05 UK CK 0044
High Courts11 May 2022Disposed Of
Bansidhar Gayal Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 05 UK CK 0043
High Courts11 May 2022Allowed
Dr. Tejvir Singh Tomar And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 05 UK CK 0042
High Courts11 May 2022Allowed
Dr. Sukhda Solanki Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 05 UK CK 0040
High Courts11 May 2022Allowed
Ashwani Tandon Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 05 UK CK 0038
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 409, 420, 467, 468, 471Constitution Of India, 1950 — Article 21