High Courts07 Feb 2023
Rahul And Two Others Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 02 UK CK 0027
Indian Penal Code, 1860 — Section 34, 323, 324
COURT ARCHIVE
Uttarakhand High Court judgments, 2023
1,370 judgments · page 63 of 69
High Courts07 Feb 2023Allowed
Yashwant Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 02 UK CK 0026
Protection Of Children From Sexual Offences Act, 2012 — Section 12, 42Indian Penal Code, 1860 — Section 354A, 354D
High Courts07 Feb 2023Disposed Of
Shyam Babu @ Shyam Kumar Yadav Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2023) 02 UK CK 0024
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 354Kha, 504, 506
High Courts07 Feb 2023Dismissed
Rajendra Singh Rawat Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 02 UK CK 0023
Constitution Of India, 1950 — Article 226
High Courts07 Feb 2023Disposed Of
Mahek Singh And Two Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2023) 02 UK CK 0022
Indian Penal Code, 1860 — Section 435, 506Code Of Criminal Procedure, 1973 — Section 482
High Courts06 Feb 2023
Sonu Saini Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 02 UK CK 0010
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21
High Courts06 Feb 2023Disposed Of
Jeeshan Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 02 UK CK 0009
High Courts06 Feb 2023Disposed Of
Mukesh Sharma Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 02 UK CK 0008
High Courts03 Feb 2023Disposed Of
Van Panchayat Timla Guth Through Its Sarpanch Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2023) 02 UK CK 0007
Uttaranchal Forest Panchayat Rules, 2005 — Rule 18
High Courts03 Feb 2023Disposed Of
Van Panchayat Suni Through Its Sarpanch Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2023) 02 UK CK 0006
Uttaranchal Forest Panchayat Rules, 2005 — Rule 18
High Courts03 Feb 2023Disposed Of
Van Panchayat Kotla Through Its Sarpanch Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2023) 02 UK CK 0005
Uttaranchal Forest Panchayat Rules, 2005 — Rule 18
High Courts03 Feb 2023Disposed Of
Van Panchayat Khakar Through Its Sarpanch Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2023) 02 UK CK 0004
Uttaranchal Forest Panchayat Rules, 2005 — Rule 18
High Courts03 Feb 2023
Mohd. Altmash Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 02 UK CK 0003
Indian Penal Code, 1860 — Section 363
High Courts03 Feb 2023Allowed
Wasim Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 02 UK CK 0002
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 27A, 29Constitution Of India, 1950 — Article 21
High Courts03 Feb 2023Allowed
Wakkar Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 02 UK CK 0001
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21Constitution Of India, 1950 — Article 21
High Courts24 Jan 2023Dismissed
Mohammad Yusuf Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 01 UK CK 0157
Code Of Civil Procedure, 1908 — Section 80Constitution Of India, 1950 — Article 12, 19(1)(f)], 21, 226, 300A
High Courts24 Jan 2023Allowed
Satendra Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 01 UK CK 0156
Indian Penal Code, 1860 — Section 302
High Courts24 Jan 2023Allowed
Rahul Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 01 UK CK 0155
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 27(a), 60
High Courts24 Jan 2023Allowed
Shahbaz Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 01 UK CK 0153
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 29, 60, 27A
High Courts24 Jan 2023Allowed
Neeraj Saini Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 01 UK CK 0152
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 27(A), 60