High Courts29 Dec 2023Allowed
Rizwan Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0200
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22C
COURT ARCHIVE
Uttarakhand High Court judgments, 2023
1,370 judgments · page 1 of 69
High Courts29 Dec 2023Allowed
Mohit Kucchal Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0199
Indian Penal Code, 1860 — Section 370
High Courts29 Dec 2023Dismissed
Rohit Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0198
Indian Penal Code, 1860 — Section 376, 452, 506Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6Code Of Criminal Procedure, 1973 — Section 164
High Courts29 Dec 2023Dismissed
Abhishek Shaw Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0197
Indian Penal Code, 1860 — Section 34, 120B, 420Information Technology (Amendment) Act, 2008 — Section 66D
High Courts29 Dec 2023Dismissed
Veerpal Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0196
Prevention Of Corruption Act, 1988 (Amended Act, 2018) — Section 7
High Courts29 Dec 2023Allowed
Rahul Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0195
Indian Penal Code, 1860 — Section 307
High Courts29 Dec 2023Allowed
Tanveer Ahmed Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0194
Arms Act, 1959 — Section 25Indian Penal Code, 1860 — Section 120B, 121A
High Courts29 Dec 2023Disposed Of
Ram Bilas Yadav Vs Directorate Of Enforcement
Uttarakhand High Court · (2023) 12 UK CK 0193
Prevention Of Money Laundering Act, 2002 — Section 3, 4
High Courts29 Dec 2023Disposed Of
Chitra Raj Gautam Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0192
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts29 Dec 2023Dismissed
Ashok Kumar Dungrakoti And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 12 UK CK 0191
Constitution Of India, 1950 — Article 226
High Courts29 Dec 2023Disposed Of
Ashwani Kumar Kamboj Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0188
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471Constitution Of India, 1950 — Article 21
High Courts29 Dec 2023Disposed Of
Devendra Pal Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0187
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 409, 420, 466, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts29 Dec 2023Dismissed
Dalbeer Singh Danu And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 12 UK CK 0186
Constitution Of India, 1950 — Article 226
High Courts29 Dec 2023Dismissed
Asha Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2023) 12 UK CK 0185
Evidence Act, 1872 — Section 74Constitution Of India, 1950 — Article 226
High Courts29 Dec 2023Disposed Of
Pankaj Singh Jeena Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0184
United Provinces Excise Act, 1910 — Section 60(1)
High Courts29 Dec 2023Allowed
Sushma Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0183
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 201, 302Constitution Of India, 1950 — Article 21
High Courts29 Dec 2023Allowed
Mohd. Faisal. Vs Narcotics Control Bureau
Uttarakhand High Court · (2023) 12 UK CK 0182
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21(c), 27A, 29, 37(1)(b)(ii)Constitution Of India, 1950 — Article 21
High Courts28 Dec 2023Allowed
Ram Saini Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0189
Indian Penal Code, 1860 — Section 34, 120B, 325, 342, 386, 394, 411, 506
High Courts28 Dec 2023Disposed Of
Murad Ali & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2023) 12 UK CK 0177
High Courts28 Dec 2023Allowed
Ramesh Ram Vs Vijay Bhusan Garg & Others
Uttarakhand High Court · (2023) 12 UK CK 0176
Uttar Pradesh Zamindari And Abolition And Land Reforms Act, 1950 — Section 176, 333Code Of Civil Procedure, 1908 — Order 1 Rule 10Constitution Of India, 1950 — Article 227