High Courts28 Dec 2023Allowed
Bittu Alias Pradeep Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0175
Indian Penal Code, 1860 — Section 365Code Of Criminal Procedure, 1973 — Section 313
COURT ARCHIVE
Uttarakhand High Court judgments, 2023
1,370 judgments · page 2 of 69
High Courts27 Dec 2023Allowed
Vinay Verma @ Bantu Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0181
Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3
High Courts27 Dec 2023Dismissed
Dikshant Saini Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0180
Indian Penal Code, 1860 — Section 380, 398, 399, 400, 402, 427, 457, 511
High Courts27 Dec 2023Allowed
Shanu Kumar Alias Shanu Sardar Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0179
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 504, 506
High Courts27 Dec 2023Dismissed
Ameer Ahmad @ Sehanshah Mama Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0178
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 29
High Courts27 Dec 2023Dismissed
Arun Kashyap Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 12 UK CK 0174
Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Constitution Of India, 1950 — Article 226
High Courts27 Dec 2023Disposed Of
Devendra Pal Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0164
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471Constitution Of India, 1950 — Article 21
High Courts26 Dec 2023Allowed
Tahir And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0172
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 6, 11Prevention Of Cruelty To Animals Act, 1960 — Section 3, 11
High Courts26 Dec 2023Allowed
Shane Alam Alias Kunja Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0171
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11(1)
High Courts26 Dec 2023Allowed
Deepak Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0170
Indian Penal Code, 1860 — Section 328, 376(2)(n), 506
High Courts26 Dec 2023Disposed Of
Ankit Agarwal Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0169
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 Courts26 Dec 2023Disposed Of
Rajesh Kumar Aggarwal Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0168
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 120B, 195, 323, 365, 368, 504, 506
High Courts26 Dec 2023Dismissed
Islam Nabi Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 12 UK CK 0167
Arms Act, 1959 — Section 3, 25Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22Constitution Of India, 1950 — Article 226
High Courts26 Dec 2023Allowed/ Disposed Of
Shane Alam And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 12 UK CK 0166
Indian Penal Code, 1860 — Section 380
High Courts26 Dec 2023Disposed Of
Sona Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0163
Indian Penal Code, 1860 — Section 409, 420Code Of Criminal Procedure, 1973 — Section 313
High Courts26 Dec 2023Disposed Of
X S/o �Y Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2023) 12 UK CK 0162
Indian Penal Code, 1860 — Section 363, 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts26 Dec 2023Allowed
Himanshu Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0160
Indian Penal Code, 1860 — Section 34, 307, 323, 504, 506Arms Act, 1959 &mdash Section 25
High Courts26 Dec 2023Allowed
Vikrant Kunwar Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0159
Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 6Code Of Criminal Procedure, 1973 — Section 164
High Courts26 Dec 2023Allowed
Sumit Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0158
Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 26, 27
High Courts26 Dec 2023Allowed
Gaurav Saini Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0157
Indian Penal Code, 1860 — Section 34, 394, 427