High Courts16 Feb 2024Allowed
Paramjit Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 02 UK CK 0037
Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
COURT ARCHIVE
Uttarakhand High Court judgments, 2024
1,435 judgments · page 64 of 72
High Courts16 Feb 2024Disposed Of
Satyendra Kumar Alias Satendra Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 02 UK CK 0027
Code Of Criminal Procedure, 1973 — Section 438Prevention Of Corruption Act, 1988 — Section 7, 8Constitution Of India, 1950 — Article 21
High Courts16 Feb 2024Dismissed
Sunahri Lal Vs Chairman / Managing Director Oriental Insurance Co. Ltd. & Others
Uttarakhand High Court · (2024) 02 UK CK 0025
High Courts16 Feb 2024Allowed
Ashu Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 02 UK CK 0022
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21, 50, 60
High Courts16 Feb 2024Allowed
Shakeel Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 02 UK CK 0021
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 352, 398, 452, 511
High Courts15 Feb 2024Disposed Of
Digvijay Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 02 UK CK 0010
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 409, 420, 466, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(2)
High Courts15 Feb 2024Disposed Of
Raja Babu Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 02 UK CK 0009
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 409, 420, 466, 467, 468, 471Constitution Of India, 1950 — Article 21
High Courts14 Feb 2024Disposed Of
Mohammad Amzad Gazi Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 02 UK CK 0015
Code Of Criminal Procedure, 1973 — Section 438Prevention Of Corruption Act, 1988 — Section 7AConstitution Of India, 1950 — Article 226
High Courts14 Feb 2024Disposed Of
Rajeev Kumar Alias Rajeev Chaudhary Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 02 UK CK 0014
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 Courts14 Feb 2024Disposed Of
U.K. Warehousing Corporation & Another Vs Bihari Lal
Uttarakhand High Court · (2024) 02 UK CK 0012
High Courts14 Feb 2024Allowed
Salman Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 02 UK CK 0011
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 392, 411
High Courts13 Feb 2024Allowed
Gaurav Chauhan Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 02 UK CK 0018
Indian Penal Code, 1860 — Section 34, 307Arms Act, 1959 — Section 30
High Courts13 Feb 2024Disposed Of
Rohan Chandrawati Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 02 UK CK 0002
High Courts13 Feb 2024Allowed
Mansoor And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 02 UK CK 0001
Indian Penal Code, 1860 — Section 307, 323, 324, 504, 506Arms Act, 1959 — Section 4, 25Constitution Of India, 1950 — Article 226
High Courts12 Feb 2024Disposed Of
Neeshu And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 02 UK CK 0007
High Courts12 Feb 2024Dismissed
Sandeep Kumar Vs State Of Uttarakhand & Anr.
Uttarakhand High Court · (2024) 02 UK CK 0004
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 405, 409, 477A
High Courts12 Feb 2024Allowed
Akhilesh Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 02 UK CK 0003
Indian Penal Code, 1860 — Section 363, 366A, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts31 Jan 2024
Bhupendra Prasad Maithani Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 01 UK CK 0124
Forest Act, 1927 — Section 61AUttar Pradesh (Regulation Of Building Operations) Act, 1958 — Section 10Indian Forest (Uttaranchal Amendment) Act, 2001 — Section 61A
High Courts31 Jan 2024
Rajni Bhandari Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 01 UK CK 0123
Uttarakhand Panchayati Raj Act, 2016 — Section 14(2), 138(1)General Clauses Act, 1897 — Section 19, 19AUttar Pradesh Kshettra Panchayats And Zila Panchayats (Removal Of Pramukhs And Up-Pramukhs, Adhyakshas And Upadhyakshas) Enquiry Rules, 1997 — Rule 3, 3(5), 4, 4(1), 4(2), 6
High Courts24 Jan 2024Allowed
Salman Saifi @Hash State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0122
Indian Penal Code, 1860 — Section 147, 307, 324, 352, 504