COURT ARCHIVE

Uttarakhand High Court judgments, 2024

1,435 judgments · page 67 of 72

High Courts11 Jan 2024Disposed Of

Jagmohan Singh Kafola Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 01 UK CK 0071

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 Courts11 Jan 2024Allowed

Javed Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 01 UK CK 0065

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 307, 332, 333, 336, 353, 398, 420
High Courts10 Jan 2024Allowed

Anees Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 01 UK CK 0135

Bharatiya Nyaya Sanhita, 2023 — Section 303(2)Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11
High Courts10 Jan 2024Allowed

Sanju Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 01 UK CK 0134

Indian Penal Code, 1860 — Section 363, 366, 376(3)Protection Of The Children From Sexual Offences Act, 2012 — Section 5, 6