High Courts24 Dec 2024Allowed
Shantanu Kumar Saini Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 12 UK CK 0084
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(vii-a), 2(xxiii-a), 8, 21, 60
COURT ARCHIVE
Uttarakhand High Court judgments, 2024
1,435 judgments · page 2 of 72
High Courts23 Dec 2024Disposed Of
BM Services Vs Commissioner, State Goods And Services Tax, Commissionerate, Dehradun And Another
Uttarakhand High Court · (2024) 12 UK CK 0129
Constitution Of India, 1950 — Article 226
High Courts23 Dec 2024Disposed Of
Shanvi Traders Vs Commissioner, Uttarakhand State GST, And Others
Uttarakhand High Court · (2024) 12 UK CK 0128
Constitution Of India, 1950 — Article 226
High Courts23 Dec 2024Allowed
Ashraf Khan Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2024) 12 UK CK 0127
Indian Penal Code, 1860 — Section 323, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4Muslim Women (Protection Of Rights On Marriage) Act, 2019 — Section 3, 4
High Courts23 Dec 2024Dismissed
Shivram Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 12 UK CK 0126
Indian Penal Code, 1860 — Section 420, 467, 468, 471, 504, 506Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528
High Courts23 Dec 2024Dismissed
Sohan Lal Kanswal And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 12 UK CK 0125
High Courts23 Dec 2024Allowed
Shubham Mishra Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 12 UK CK 0124
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 112, 317(2)
High Courts20 Dec 2024Disposed Of
Akash Gangwar And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 12 UK CK 0123
Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 115, 190, 191(2), 191(3), 351(2), 351(3), 352Constitution Of India, 1950 — Article 226
High Courts20 Dec 2024Disposed Of
Vivek Chaudhary And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 12 UK CK 0122
Indian Penal Code, 1860 — Section 120B, 420Constitution Of India, 1950 — Article 226
High Courts20 Dec 2024Disposed Of
Raj Kumar Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 12 UK CK 0121
Constitution Of India, 1950 — Article 226
High Courts20 Dec 2024Disposed Of
Pushpinder Kaur Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 12 UK CK 0120
Uttar Pradesh Land Revenue Act, 1901 — Section 41Constitution Of India, 1950 — Article 226
High Courts20 Dec 2024Disposed Of
Naimulshan Khan & Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 12 UK CK 0117
Uttar Pradesh Municipalities Act, 1916 — Section 9A(5)
High Courts20 Dec 2024Dismissed
Mohd. Tasleem Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 12 UK CK 0116
National Investigation Agency Act, 2008 — Section 21(4)Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 307, 323, 332, 333, 341, 342, 353, 395, 412, 427, 435, 436Prevention Of Damage To Public Property Act, 1984 — Section 3, 4
High Courts19 Dec 2024Dismissed
Danish Ali Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 12 UK CK 0119
Code Of Criminal Procedure, 1973 — Section 311Indian Penal Code, 1860 — Section 120B, 201, 302, 341, 506
High Courts19 Dec 2024Dismissed
Sanjay Kumar Paswan Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 12 UK CK 0118
Indian Penal Code, 1860 — Section 376Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6Code Of Criminal Procedure, 1973 — Section 164
High Courts19 Dec 2024Disposed Of
Faizal Shekh Mansuri Vs Commissioner, Central Goods And Services Tax Commissionerate, Dehradun And Another
Uttarakhand High Court · (2024) 12 UK CK 0115
Constitution Of India, 1950 — Article 226
High Courts19 Dec 2024Disposed Of
M/s Shivalik Travels Vs District Panchayat, Uttarkashi And Others
Uttarakhand High Court · (2024) 12 UK CK 0114
Constitution Of India, 1950 — Article 226
High Courts19 Dec 2024Disposed Of
Global Manpower Solutions Awagarh Compound, Mallital, Nainital Vs State Tax Officer, State Goods And Services Tax, Nainital
Uttarakhand High Court · (2024) 12 UK CK 0113
Constitution Of India, 1950 — Article 226
High Courts19 Dec 2024Allowed
Ravindra Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 12 UK CK 0112
Indian Penal Code, 1860 — Section 120B, 201, 304B
High Courts19 Dec 2024Dismissed
Naveen Saini Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 12 UK CK 0111
Indian Penal Code, 1860 — Section 34, 394Arms Act, 1959 — Section 3, 25