High Courts19 Dec 2023Allowed
Deepak And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0135
Indian Penal Code, 1860 — Section 34, 307, 323, 504, 506
COURT ARCHIVE
Uttarakhand High Court judgments, 2023
1,370 judgments · page 4 of 69
High Courts19 Dec 2023Allowed
Gurucharan Jeet Singh @ Channu And Sahib Singh @ Sebu Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0133
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21
High Courts19 Dec 2023Allowed
Veera Kaur And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0132
Indian Penal Code, 1860 — Section 304B, 506Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 313, 437A
High Courts19 Dec 2023Dismissed
Anup Chand And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0131
Code Of Criminal Procedure, 1973 — Section 313, 374, 389Indian Penal Code, 1860 — Section 120B, 302
High Courts19 Dec 2023Allowed
Deepak Kumar And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 12 UK CK 0130
Indian Penal Code, 1860 — Section 147, 307, 324, 352, 504
High Courts19 Dec 2023Allowed
Mohit Sharma Alias Monu Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0129
Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471
High Courts19 Dec 2023Allowed
Junaid Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0128
Indian Penal Code, 1860 — Section 323, 376(2)(n), 376(3), 457, 504, 506Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 6Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i)(ii), 3(2)(v)
High Courts19 Dec 2023Allowed
Aman Mani Tripathi Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2023) 12 UK CK 0123
Epidemic Diseases Act, 1897 — Section 2, 3, 188, 269, 270Disaster Management Act, 2005 — Section 51(b)Indian Penal Code, 1860 — Section 269, 270
High Courts19 Dec 2023Disposed Of
Ramesh Agrawal Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0122
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471Constitution Of India, 1950 — Article 21
High Courts19 Dec 2023Disposed Of
Ram Pukar Maurya Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0121
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471Constitution Of India, 1950 — Article 21
High Courts19 Dec 2023Disposed Of
Ankit Agarwal Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0120
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 Courts19 Dec 2023Disposed Of
Anurag Shankhdhar Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0117
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 Courts18 Dec 2023Allowed
Kendra Pal Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0116
Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 120B, 201, 409, 420, 465, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts18 Dec 2023Dismissed
Divisional Forest Officer Vs Suhani Thapa & Others
Uttarakhand High Court · (2023) 12 UK CK 0114
Indian Forest Act, 1927 — Section 61(A)Constitution Of India, 1950 — Article 226, 227
High Courts18 Dec 2023Dismissed
Divisional Forest Officer Vs Maya Devi & Others
Uttarakhand High Court · (2023) 12 UK CK 0113
Indian Forest Act, 1927 — Section 61(A)Constitution Of India, 1950 — Article 226, 227
High Courts18 Dec 2023Allowed
Parvese Ahemad @ Chuhiya Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0111
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 60
High Courts18 Dec 2023Allowed
Amit Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0110
Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 6Prohibition Of Child Marriage Act, 2006 — Section 9
High Courts18 Dec 2023Allowed
Dilnawaz Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0109
Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471, 473
High Courts18 Dec 2023Allowed
Rahman Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0108
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11
High Courts18 Dec 2023Disposed Of
Jagmohan Singh Kafola Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0105
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)