High Courts03 Feb 2022Allowed
Fazil Khan Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 02 UK CK 0010
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(vii-a), 2(xxiii-a), 8, 21, 60
COURT ARCHIVE
Uttarakhand High Court judgments, 2022
1,206 judgments · page 57 of 61
High Courts03 Feb 2022Allowed
Shavej @ Sameer Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 02 UK CK 0009
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(xxiii-a), 2(vii-a), 8, 21, 50
High Courts02 Feb 2022Disposed Of
Bittu Karnatak And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 02 UK CK 0006
Indian Penal Code, 1860 — Section 147, 269, 270, 341Criminal Law (Amendment) Act, 1932 — Section 7Epidemic Act, 1897 — Section 2, 3
High Courts01 Feb 2022Disposed Of
Ram Girish Prasad Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 02 UK CK 0008
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 420Information Technology Act, 2002 — Section 65, 66
High Courts01 Feb 2022Disposed Of
Kamaljeet Singh And Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 02 UK CK 0007
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 147, 504, 506
High Courts01 Feb 2022Disposed Of
Pritam Pal Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 02 UK CK 0005
Essential Commodities Act, 1955 — Section 3, 7Constitution Of India, 1950 — Article 226
High Courts01 Feb 2022Disposed Of
Amit Sharma Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 02 UK CK 0004
Indian Penal Code, 1860 — Section 120B, 147, 148, 323, 342, 427, 452, 506Constitution Of India, 1950 — Article 226
High Courts01 Feb 2022Disposed Of
Krishna Singh And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 02 UK CK 0003
Indian Penal Code, 1860 — Section 323, 504, 506Constitution Of India, 1950 — Article 226
High Courts01 Feb 2022Disposed Of
Naveen Khera Alias Narendra Khera And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 02 UK CK 0002
Indian Penal Code, 1860 — Section 147, 148, 279, 323Constitution Of India, 1950 — Article 226
High Courts01 Feb 2022Disposed Of
Faheem Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 02 UK CK 0001
Uttar Pradesh Control Of Goondas Act, 1970 — Section 3, 6Constitution Of India, 1950 — Article 226
High Courts28 Jan 2022Dismissed
Shyam Sundar Kataria Vs Sumit Grover And Another
Uttarakhand High Court · (2022) 01 UK CK 0102
Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 10(3)(c), 11(h), 13(1)(g), 13(2), 16, 21, 21(1)(a), 22, 30Uttar Pradesh Urban Building (Regulation Of Letting, Rent And Eviction) Rules, 1972 — Rule 16, 16(2), 16(2)(a), 16(2)(b), 16(2)(c)Constitution Of India, 1950 — Article 226, 227
High Courts28 Jan 2022Dismissed
Dinesh Verma & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 01 UK CK 0101
Uttarakhand Police Act, 2007 — Section 87, 87(1)Uttarakhand Subordinate Service Selction Commission Act, 2014 — Section 3, 15, 15(1)(a)Uttarakhand Police Sub Inspector And Inspectors (Civil Police/ Intelligence) Service Rules, 2018 — Rule 14, 14(4), 24
High Courts28 Jan 2022Disposed Of
Kamlesh Biswas And Others Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2022) 01 UK CK 0100
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 420, 452, 467, 468, 471, 506Prevention Of Corruption Act, 1988 — Section 5(1)(d), 5(2)
High Courts28 Jan 2022Disposed Of
Vineet Prasad Bhatt & Another Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 01 UK CK 0099
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 427Prevention Of Corruption Act, 1988 — Section 5(1)(d), 5(2)
High Courts28 Jan 2022Disposed Of
Divyansh Patel And Others Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2022) 01 UK CK 0097
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 5(1)(d), 5(2)
High Courts28 Jan 2022Disposed Of
Sharad Chaudhary Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2022) 01 UK CK 0096
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 406
High Courts27 Jan 2022Disposed Of
Arun Kumar And Another Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2022) 01 UK CK 0095
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 354, 504, 506
High Courts27 Jan 2022Disposed Of
Pradeep Bohra & Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 01 UK CK 0094
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 147, 427, 504, 506
High Courts25 Jan 2022Disposed Of
Ankit Devrari Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2022) 01 UK CK 0093
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 354
High Courts25 Jan 2022Disposed Of
Akhilesh Pandey Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 01 UK CK 0092
Indian Penal Code, 1860 — Section 323, 420, 467, 468, 471, 495, 504, 506Code Of Criminal Procedure, 1973 — Section 320, 482Prevention Of Corruption Act, 1988 — Section 5(1)(d), 5(2)