High Courts01 Dec 2022Allowed
Ravindra Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 12 UK CK 0004
Indian Penal Code, 1860 — Section 302
COURT ARCHIVE
Uttarakhand High Court judgments, 2022
1,206 judgments · page 6 of 61
High Courts01 Dec 2022Allowed
Mohd Arif Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 12 UK CK 0001
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 379, 411Constitution Of India, 1950 — Article 21
High Courts30 Nov 2022Disposed Of
Abha Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 11 UK CK 0093
High Courts30 Nov 2022Dismissed
Ashish Semwal Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 11 UK CK 0092
High Courts30 Nov 2022Dismissed
MDDA Ramky ISBT Ltd Vs Aash Muhammad & Another
Uttarakhand High Court · (2022) 11 UK CK 0091
Code Of Civil Procedure, 1908 — Section 64, 151Arbitration And Conciliation Act, 1996 — Section 34Code Of Civil Procedure, 1908 — Order 21 Rule 58
High Courts30 Nov 2022
Vazir And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 11 UK CK 0090
Indian Penal Code, 1860 — Section 201, 302, 404
High Courts28 Nov 2022Disposed Of
Anjali Saini And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 11 UK CK 0089
High Courts28 Nov 2022Dismissed
Rrahul Vishnoi Vs State Of Uttarakhand Through Secretary In The Department Of Home, Dehradun
Uttarakhand High Court · (2022) 11 UK CK 0087
Code Of Criminal Procedure, 1973 — Section 82, 83, 439, 482Indian Penal Code, 1860 — Section 409, 420, 467, 468, 471
High Courts28 Nov 2022Disposed Of
Jalaluddin Ansari And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 11 UK CK 0086
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323,325, 452, 504, 506
High Courts28 Nov 2022Disposed Of
Rakesh And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 11 UK CK 0085
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 452, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts28 Nov 2022Disposed Of
Nishant Sharma And Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 11 UK CK 0084
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 498A, 504Dowry Prohibition Act, 1961 — Section 3, 4
High Courts26 Nov 2022Disposed Of
Aradhna And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 11 UK CK 0079
High Courts26 Nov 2022
Kailash Lal Sah (Deceased) Through Legal Representatives And Another Vs Kishan Lal Sah (Deceased) Through Legal Representative And Others
Uttarakhand High Court · (2022) 11 UK CK 0078
High Courts26 Nov 2022Disposed Of
Meera Gupta And Others Vs Khushnuda Begum And Mazhar Khan
Uttarakhand High Court · (2022) 11 UK CK 0077
Code Of Civil Procedure, 1908 — Section 115
High Courts26 Nov 2022Allowed
Chand Mohammad Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 11 UK CK 0076
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 379, 411Constitution Of India, 1950 — Article 21
High Courts26 Nov 2022Allowed
Mohbbat Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 11 UK CK 0075
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21, 50Constitution Of India, 1950 — Article 21
High Courts26 Nov 2022Allowed
Mohd. Shageer Alias Jibbu Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 11 UK CK 0074
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 379, 411Constitution Of India, 1950 — Article 21
High Courts26 Nov 2022Allowed
Ashok Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 11 UK CK 0073
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts26 Nov 2022Allowed
Imran Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 11 UK CK 0072
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(vii-a), 2(xxiii-a), 8, 21, 50Constitution Of India, 1950 — Article 21
High Courts26 Nov 2022Allowed
Harish Nath Goswami Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 11 UK CK 0071
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 409, 420, 466, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)