High Courts22 Jan 2024
Shiva Corporation India Ltd. Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 01 UK CK 0121
COURT ARCHIVE
Uttarakhand High Court judgments, 2024
1,435 judgments · page 65 of 72
High Courts22 Jan 2024Dismissed
Pradip Kumar Sethi Vs Director Of Geology And Mining
Uttarakhand High Court · (2024) 01 UK CK 0120
High Courts19 Jan 2024Allowed
Kapil Kumar Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 01 UK CK 0119
Indian Penal Code, 1860 — Section 323, 504, 506Constitution Of India, 1950 — Article 226
High Courts19 Jan 2024Allowed
Irfan Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0118
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 419, 420, 467, 468, 471, 506
High Courts19 Jan 2024Allowed
Saurabh Barwal Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0116
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 420, 467, 468, 471
High Courts19 Jan 2024Allowed
Harpreet Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0115
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21
High Courts19 Jan 2024Allowed
Khushwant Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0114
High Courts19 Jan 2024Disposed Of
Sudeep Singh Baliyan Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 01 UK CK 0112
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 354, 376(1)
High Courts19 Jan 2024Disposed Of
Parvendra Singh Alias Badan Singh Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 01 UK CK 0111
Indian Penal Code, 1860 — Section 419, 420Code Of Criminal Procedure, 1973 — Section 482
High Courts19 Jan 2024Disposed Of
Pankaj Consul And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 01 UK CK 0110
Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 21
High Courts19 Jan 2024Allowed
Vishal Chauhan Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0109
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21, 50, 60
High Courts18 Jan 2024Allowed
Sameer Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0107
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 20, 50
High Courts18 Jan 2024Allowed
Raju Sharma @ Nanga Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0106
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 20
High Courts18 Jan 2024Allowed
Vijay Singh Negi Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0105
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 364A
High Courts18 Jan 2024Allowed
Mangat Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0104
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354, 504, 506Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8
High Courts18 Jan 2024Allowed
Firasat Ali Alias Babu And Three Others Vs State Of Uttarakhand And Five Others
Uttarakhand High Court · (2024) 01 UK CK 0103
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 325, 354, 504, 506
High Courts18 Jan 2024Allowed
Nasir Khan And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 01 UK CK 0102
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 147, 148, 323, 324, 504, 506
High Courts18 Jan 2024Allowed
Monti Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0101
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 504, 506Arms Act, 1959 — Section 25(1B)(a)
High Courts17 Jan 2024Disposed Of
Ateek Ahmed Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0100
Code Of Criminal Procedure, 1973 — Section 438Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11