High Courts04 Dec 2023Allowed
Vineet Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0011
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 420Constitution Of India, 1950 — Article 21
COURT ARCHIVE
Uttarakhand High Court judgments, 2023
1,370 judgments · page 9 of 69
High Courts04 Dec 2023Disposed Of
Udaiveer Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 12 UK CK 0010
Constitution Of India, 1950 — Article 226
High Courts04 Dec 2023Allowed
Hardev Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0009
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302Constitution Of India, 1950 — Article 21
High Courts02 Dec 2023Disposed Of
Rajesh Rawat Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 12 UK CK 0008
Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138
High Courts01 Dec 2023Allowed
Syed Mohd. Haleem Alias Subhan Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0007
Indian Penal Code, 1860 — Section 323, 354, 377, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4Muslim Women (Protection Of Rights On Marriage) Act, 2019 — Section 3, 4
High Courts01 Dec 2023Allowed/ Disposed Of
Dalveer Singh And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 12 UK CK 0006
Indian Penal Code, 1860 — Section 34, 406, 420, 467, 468, 471, 504, 506
High Courts01 Dec 2023Allowed
Rihan Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0005
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307Arms Act, 1959 — Section 3, 25
High Courts01 Dec 2023Allowed
Kunta Devi @ Kanta Devi Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0004
Indian Penal Code, 1860 — Section 120BProtection Of Children From Sexual Offences Act, 2012 — Section 16, 17
High Courts01 Dec 2023Allowed
Kamlesh Singh Chauhan Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0003
Indian Penal Code, 1860 — Section 376, 504, 506Code Of Criminal Procedure, 1973 — Section 482
High Courts01 Dec 2023Allowed
Shaukeen Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0002
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 504, 506
High Courts30 Nov 2023Allowed
Amil @ Guddu Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0143
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11(1)
High Courts30 Nov 2023Allowed
Farman Ali And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0142
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11
High Courts30 Nov 2023Allowed
Mohd. Javed Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0141
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11Code Of Criminal Procedure, 1973 — Section 41A
High Courts30 Nov 2023Dismissed
Reshma Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 11 UK CK 0140
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 29, 60Constitution Of India, 1950 — Article 226
High Courts30 Nov 2023Allowed
Vineet Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0135
Indian Penal Code, 1860 — Section 420
High Courts30 Nov 2023Allowed
Aash Mohammad Alias Ashu Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0134
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307Arms Act, 1959 — Section 3, 25
High Courts30 Nov 2023Allowed
Rahul Sorari Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0133
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 147, 148, 149, 307, 323, 364, 427, 506Constitution Of India, 1950 — Article 21
High Courts29 Nov 2023Allowed
Nawal Kishore Verma & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2023) 11 UK CK 0145
High Courts29 Nov 2023Allowed
Suresh Chandra Sharma Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 11 UK CK 0130