High Courts22 Mar 2022Disposed Of
Arun Kumar Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 03 UK CK 0130
Indian Penal Code, 1860 — Section 420
COURT ARCHIVE
Uttarakhand High Court judgments, 2022
1,206 judgments · page 48 of 61
High Courts22 Mar 2022Disposed Of
Kuvar Pal Singh Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 03 UK CK 0129
Electricity Act, 2003 — Section 135Code Of Criminal Procedure, 1973 — Section 482
High Courts22 Mar 2022Allowed
Committee Of Management Of Sri Marwad Kanya Pathshala Inter College Roorkee Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 03 UK CK 0128
Uttarakhand School Education Act, 2006 — Section 39(5)Right Of Children To Free And Compulsory Education Act, 2009 — Section 23, 23(2)
High Courts22 Mar 2022Disposed Of
Archana Vs Digvijay Singh Khanduri & Others
Uttarakhand High Court · (2022) 03 UK CK 0127
Constitution Of India, 1950 — Article 226
High Courts22 Mar 2022Disposed Of
Vimmy Kalra And Another Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 03 UK CK 0126
High Courts22 Mar 2022Disposed Of
Renu And Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 03 UK CK 0094
Indian Penal Code, 1860 — Section 366Code Of Criminal Procedure, 1973 — Section 161
High Courts22 Mar 2022Disposed Of
Rambahadur Pal Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2022) 03 UK CK 0088
High Courts22 Mar 2022Disposed Of
Laxmi Datt Palshy Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 03 UK CK 0087
High Courts22 Mar 2022Disposed Of
Bahadur Singh Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2022) 03 UK CK 0086
High Courts22 Mar 2022Dismissed
Ramesh Kumar Tiwari Vs State Of Uttarakhand Through Chief General Manager Uttarakhand Jal Sansthan & Others
Uttarakhand High Court · (2022) 03 UK CK 0085
High Courts21 Mar 2022Disposed Of
Jaspal Singh Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 03 UK CK 0134
High Courts21 Mar 2022Allowed
Himmat Singh Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 03 UK CK 0133
High Courts21 Mar 2022Disposed Of
Rajkumar @ Manju Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 03 UK CK 0132
Indian Penal Code, 1860 — Section 153A(1), 504Constitution Of India, 1950 — Article 226
High Courts21 Mar 2022Disposed Of
Mikin Thapa And Smt. Dilmaya Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 03 UK CK 0125
Indian Penal Code, 1860 — Section 323, 354, 498A, 504Dowry Prohibition Act, 1961 — Section 3, 4Constitution Of India, 1950 — Article 226
High Courts21 Mar 2022Disposed Of
Annu Kumar And Akshay Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 03 UK CK 0124
Indian Penal Code, 1860 — Section 336, 504, 506Constitution Of India, 1950 — Article 226
High Courts21 Mar 2022Dismissed
Govind Singh Kathayat Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 03 UK CK 0093
High Courts16 Mar 2022Disposed Of
Veerpal Singh Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 03 UK CK 0075
High Courts16 Mar 2022Dismissed
Jagbir Singh Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2022) 03 UK CK 0074
Code Of Criminal Procedure, 1973 — Section 319, 397Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307
High Courts16 Mar 2022Disposed Of
Prachi Tyagi & Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 03 UK CK 0073
High Courts15 Mar 2022Allowed
Jaan Alam Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 03 UK CK 0078
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 60