COURT ARCHIVE

Uttarakhand High Court judgments, 2024

1,435 judgments · page 3 of 72

High Courts19 Dec 2024Dismissed

Sanjay Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 12 UK CK 0110

Indian Penal Code, 1860 — Section 323, 376(3)Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 75Protection Of Children From Sexual Offences Act, 2012 — Section 5(l)(n), 6

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High Courts19 Dec 2024Dismissed

Pradeep @ Kuldeep Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 12 UK CK 0109

Indian Penal Code, 1860 — Section 323, 354(C), 376(3), 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(l), 6Information Technology Act, 2000 — Section 67

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High Courts18 Dec 2024Disposed Of

Abhishek And Four Others Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2024) 12 UK CK 0108

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4

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High Courts18 Dec 2024Dismissed

Manish Kumar Vs Director Rehabilitation, Tehri Dam Project And Others

Uttarakhand High Court · (2024) 12 UK CK 0107

Constitution Of India, 1950 — Article 226

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High Courts18 Dec 2024Allowed

Chandrapal Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 12 UK CK 0106

Indian Penal Code, 1860 — Section 376(3), 452, 506Protection Of Children From Sexual Offences Act, 2012 — Section 5(m), 6Code Of Criminal Procedure, 1973 — Section 164

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High Courts17 Dec 2024Disposed Of

Anuj Kumar Alias Neelu Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2024) 12 UK CK 0105

Indian Penal Code, 1860 — Section 120B, 307Constitution Of India, 1950 — Article 21

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High Courts17 Dec 2024Disposed Of

Arvind Singh Ranawat And Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2024) 12 UK CK 0104

Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468, 471Constitution Of India, 1950 — Article 226

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High Courts17 Dec 2024Dismissed

M/s Shri Shani Sai Minerals And Another Vs Punjab National Bank

Uttarakhand High Court · (2024) 12 UK CK 0077

Constitution Of India, 1950 — Article 226

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High Courts16 Dec 2024Dismissed

M/s Kalim Ahmad And Another Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2024) 12 UK CK 0076

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High Courts16 Dec 2024Disposed Of

Pawan Kumar And Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2024) 12 UK CK 0075

Constitution Of India, 1950 — Article 226

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High Courts14 Dec 2024Allowed

Mohd. Javed Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2024) 12 UK CK 0073

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 120B, 406, 420

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High Courts13 Dec 2024Disposed Of

Kuldeep Singh Vs Commissioner Of Commercial Goods And Service Tax, Commissionerate At Dehradun And Another

Uttarakhand High Court · (2024) 12 UK CK 0074

Constitution Of India, 1950 — Article 226

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High Courts13 Dec 2024Disposed Of

Saurabh Pandey & Others Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2024) 12 UK CK 0072

Indian Penal Code, 1860 — Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 13(B)

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High Courts13 Dec 2024Dismissed

Jaswinder Singh Kalsi Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 12 UK CK 0071

Indian Penal Code, 1860 — Section 406, 420Information Technology Act, 2000 — Section 66DBharatiya Nagarik Suraksha Sanhita, 2023 — Section 528

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High Courts13 Dec 2024Disposed Of

Udayveer Singh Vs Telluram

Uttarakhand High Court · (2024) 12 UK CK 0070

Negotiable Instruments Act, 1881 — Section 138, 143(3)

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High Courts13 Dec 2024Disposed Of

Vishal Singh Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2024) 12 UK CK 0069

Indian Penal Code, 1860 — Section 323, 356, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4

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High Courts13 Dec 2024Disposed Of

M/s Sky Flair Hotel And Resort Pvt. Ltd. And Another Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2024) 12 UK CK 0068

Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 82, 83

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High Courts13 Dec 2024Allowed

Gulsher Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 12 UK CK 0067

Indian Penal Code, 1860 — Section 201, 302, 404

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High Courts12 Dec 2024Disposed Of

Snehlata Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2024) 12 UK CK 0066

Uttarakhand School Education Act, 2006 — Section 58

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High Courts12 Dec 2024Disposed Of

Shanti Devi & Ors. Vs Aalendra Singh

Uttarakhand High Court · (2024) 12 UK CK 0065

Code Of Civil Procedure, 1908 &mdash Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3

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