High Courts26 Dec 2023Allowed
Kanchan And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0155
Indian Penal Code, 1860 — Section 34, 302
COURT ARCHIVE
Uttarakhand High Court judgments, 2023
1,370 judgments · page 3 of 69
High Courts26 Dec 2023Allowed
Firoj Khan Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0153
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 08, 21, 60
High Courts26 Dec 2023Allowed
Shahadat Ali Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0152
Indian Penal Code, 1860 — Section 34, 201, 302, 364AEvidence Act, 1872 — Section 26, 27
High Courts22 Dec 2023Allowed
Yogesh Kumar Gautam Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0173
Indian Penal Code, 1860 — Section 376
High Courts22 Dec 2023Allowed
Bijendra Alias Bittu Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0151
Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471
High Courts22 Dec 2023Allowed
Ajim Alias Bablu Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0150
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 60
High Courts22 Dec 2023Allowed
Gurpreet Singh Alias Gopi Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0148
Indian Penal Code, 1860 — Section 34, 304
High Courts22 Dec 2023Allowed
Dhajveer Singh Tomar Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0147
Indian Penal Code, 1860 — Section 307, 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts21 Dec 2023Allowed
Sarfraj Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0146
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11
High Courts21 Dec 2023Allowed
Danish Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0145
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11(1)
High Courts20 Dec 2023Dismissed
Rajeev Mohan Sharma Vs Apeksha Nautiyal And Another
Uttarakhand High Court · (2023) 12 UK CK 0127
Indian Penal Code, 1860 — Section 304A, 306
High Courts20 Dec 2023Dismissed
Modh. Azim Mustafa Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 12 UK CK 0126
High Courts20 Dec 2023Disposed Of
Deep Chandra Pant Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2023) 12 UK CK 0125
Indian Penal Code, 1860 — Section 279, 304A, 337
High Courts20 Dec 2023Allowed
Sunny Kumar Vs Regional Manager Bank Of Baroda Regional Office And Others
Uttarakhand High Court · (2023) 12 UK CK 0124
High Courts19 Dec 2023Disposed Of
Committee Of Management & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2023) 12 UK CK 0143
High Courts19 Dec 2023Disposed Of
Ramesh Chandra Sharma Vs Karam Chand & Others
Uttarakhand High Court · (2023) 12 UK CK 0142
Code Of Civil Procedure, 1908 — Order 6 Rule 17Constitution Of India, 1950 — Article 227
High Courts19 Dec 2023Allowed
Himmat Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0141
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts19 Dec 2023Allowed
Vikas Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0139
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts19 Dec 2023Allowed
Puran Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0138
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts19 Dec 2023Allowed
Neetesh Srivastava Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0137
Indian Penal Code, 1860 — Section 120B, 409, 420Uttarakhand Protection Of Interest Of Depositors (In Financial Establishment) Act, 2005 — Section 3