COURT ARCHIVE

Uttarakhand High Court judgments, 2022

1,206 judgments · page 41 of 61

High Courts29 Apr 2022Allowed

Minor, Through His Natural Guardian (Father) Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 04 UK CK 0123

Indian Penal Code, 1860 — Section 377Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6

High Courts29 Apr 2022Allowed

Rupa Devi Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 04 UK CK 0122

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 323, 325, 504, 506Constitution Of India, 1950 — Article 21

High Courts29 Apr 2022Allowed

Sahajad Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 04 UK CK 0121

Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 376, 508Constitution Of India, 1950 — Article 21

High Courts28 Apr 2022Allowed

Durga Singh Harkotiya Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 04 UK CK 0127

Code Of Criminal Procedure, 1973 — Section 439Wild Life (Protection) Act, 1972 — Section 9, 39, 49B, 51Constitution Of India, 1950 — Article 21

High Courts27 Apr 2022Allowed

Dr. Deepak Kumar Tiwari Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 04 UK CK 0120

High Courts27 Apr 2022Allowed

Nitin Kumar Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 04 UK CK 0118

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392, 411Constitution Of India, 1950 — Article 21

High Courts27 Apr 2022Disposed Of

Rajesh Kumar Ranjan And Two Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 04 UK CK 0114

Indian Penal Code, 1860 — Section 420, 467, 468, 471, 506Constitution Of India, 1950 — Article 226

High Courts27 Apr 2022Allowed

Inam Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 04 UK CK 0111

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 29Constitution Of India, 1950 — Article 21

High Courts27 Apr 2022Disposed Of

Manmeet Kaur And Another Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2022) 04 UK CK 0110

High Courts26 Apr 2022Allowed

Deepak Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 04 UK CK 0119

Indian Penal Code, 1860 — Section 362, 365, 366, 375, 376, 506Code Of Criminal Procedure, 1973 — Section 164, 313, 437A

High Courts26 Apr 2022Allowed

Arvind & Another Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 04 UK CK 0112

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 379, 411

High Courts26 Apr 2022Disposed Of

Sandeep APPELLANT @Hash State Of Uttarakhand

Uttarakhand High Court · (2022) 04 UK CK 0109

Indian Penal Code, 1860 — Section 166A, 354A, 354B, 354C, 354D, 361, 363, 366, 370, 370A, 375, 376, 376(1), 376(2), 376(2)(n), 376AB, 376B, 376C, 376D, 376DA, 376DB, 376E, 506, 509Protection Of Children From Sexual Offences Act, 2012 — Section 5, 5(l), 6, 42Code Of Criminal Procedure, 1973 — Section 164, 313

High Courts26 Apr 2022Disposed Of

Raj Gaur Alias Suresh Chand Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 04 UK CK 0104

Indian Penal Code, 1860 — Section 323, 420, 498A, 504Dowry Prohibition Act, 1961 — Section 3, 4Constitution Of India, 1950 — Article 226

High Courts26 Apr 2022Allowed

Bramhpal Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 04 UK CK 0103

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 354, 354D, 506, 509Constitution Of India, 1950 — Article 21

High Courts25 Apr 2022Disposed Of

Chirag Aggarwal Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 04 UK CK 0117

Indian Penal Code, 1860 — Section 323, 342, 386, 504Constitution Of India, 1950 — Article 226

High Courts25 Apr 2022Disposed Of

Sushma Negi And Another Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2022) 04 UK CK 0116

High Courts25 Apr 2022Disposed Of

Ashish Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 04 UK CK 0115

Indian Penal Code, 1860 — Section 363Constitution Of India, 1950 — Article 226

High Courts25 Apr 2022Allowed

M/s Khurana Brothers & Others Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2022) 04 UK CK 0113

Uttar Pradesh Reorganisation Act, 2000 — Section 35Indian Stamp Act, 1899 — Section 2(10), 18, 18(1)(b), 23, 23(1)(b)Constitution Of India, 1950 — Article 62

High Courts25 Apr 2022Disposed Of

Irfan And Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 04 UK CK 0108

Indian Penal Code, 1860 — Section 147, 148, 149, 153A, 295A, 323, 336Constitution Of India, 1950 — Article 226

High Courts25 Apr 2022Allowed

Sarojini Shukla & Another Vs Board Of Directors, National Hydro Electric Power Corporation & Others

Uttarakhand High Court · (2022) 04 UK CK 0107