High Courts17 Jan 2024Allowed
Akhlak And Ttwo Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 01 UK CK 0099
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 307, 323, 504, 506
COURT ARCHIVE
Uttarakhand High Court judgments, 2024
1,435 judgments · page 66 of 72
High Courts17 Jan 2024Disposed Of
Neeraj Singh Chauhan Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 01 UK CK 0098
Indian Penal Code, 1860 — Section 120B, 420, 504, 506Code Of Criminal Procedure, 1973 — Section 482
High Courts17 Jan 2024Allowed
Vikas Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0097
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 419, 420, 467, 468, 471, 506
High Courts16 Jan 2024Allowed
Furkan And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0187
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483(1)Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 303(2), 317(2)
High Courts16 Jan 2024Allowed
Sahzad And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0186
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483(1)Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 303(2), 317(2)
High Courts16 Jan 2024Allowed
Nirmal Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0185
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts16 Jan 2024Allowed
Ganesh Prasad Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 2961
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8, 20, 60
High Courts16 Jan 2024Allowed
Munjir Alias Imran Ahmad Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 2960
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyay Sanhita, 2023-Section 64(1), 351(2)Protection Of The Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts16 Jan 2024Disposed Of
Momeen Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0095
Code Of Criminal Procedure, 1973 — Section 438Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11Prevention Of Cruelty To Animals Act, 1960 — Section 3, 11
High Courts16 Jan 2024Disposed Of
Manish Gupta Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 01 UK CK 0094
Code Of Criminal Procedure, 1973 — Section 438, 482Indian Penal Code, 1860 — Section 323, 376, 427, 504, 506Constitution Of India, 1950 — Article 21, 226
High Courts16 Jan 2024Allowed
Kheem Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0093
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts16 Jan 2024Allowed
Subhaan And Two Others Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0092
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 147, 148, 149, 307, 323, 325, 452, 504, 506
High Courts16 Jan 2024Allowed
Sadik Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0091
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 147, 148, 149, 307, 323, 325, 452, 504, 506
High Courts16 Jan 2024Allowed
Yashpal Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0090
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 504, 506
High Courts15 Jan 2024Disposed Of
Bhukan Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0089
Code Of Criminal Procedure, 1973 — Section 438Prevention Of Corruption Act, 1988 — Section 7(a), 8Constitution Of India, 1950 — Article 21
High Courts15 Jan 2024Allowed
Amir Khan Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0088
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21
High Courts15 Jan 2024Disposed Of
Dr. Prerna Singh Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 01 UK CK 0087
Constitution Of India, 1950 — Article 226
High Courts15 Jan 2024Allowed
Maroof Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0086
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 147, 148, 149, 307, 323, 325, 452, 504, 506
High Courts15 Jan 2024Allowed
Muntjeer Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0085
Code Of Criminal Procedure, 1973 — Section 439Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11
High Courts12 Jan 2024Disposed Of
Vinod Chandra Bhatt Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 01 UK CK 0084
Code Of Criminal Procedure, 1973 — Section 125