High Courts31 Dec 2025
Sidra And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 12 UK CK 1912
COURT ARCHIVE
Uttarakhand High Court judgments, 2025
1,312 judgments · page 1 of 66
High Courts31 Dec 2025Allowed
Anil Joshi Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 12 UK CK 1911
Code Of Criminal Procedure, 1973 - Section 161, 482Prevention Of Corruption Act, 1988 - Section 7
High Courts30 Dec 2025Allowed
Jugraaj Singh Alias Jagga And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 12 UK CK 1441
Bharatiya Nyaya Sanhita, 2023 - Section 309(6)Constitution Of India, 1950 - Article 21
High Courts30 Dec 2025Disposed Of
Rohit Kumar Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 12 UK CK 1440
Indian Penal Code, 1860 - Section 120B, 420, 467, 468, 471
High Courts30 Dec 2025Allowed
Nagendra Pandey And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 1439
Bharatiya Nyaya Sanhita, 2023 - Section 80(2), 108Constitution Of India, 1950 - Article 21
High Courts30 Dec 2025Allowed
Jabir And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 1438
Indian Penal Code, 1860 - Section 147, 148, 149, 307, 323, 504, 506Constitution Of India, 1950 - Article 21
High Courts30 Dec 2025Allowed
Mohd. Sameer Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 1437
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 21, 50
High Courts30 Dec 2025Dismissed
United India Insurance Co Ltd Vs Munni Devi & Others
Uttarakhand High Court · (2025) 12 UK CK 1436
Constitution Of India, 1950 - Article 227
High Courts30 Dec 2025Disposed Of
Teetu & Others Vs Shivcharan & Another
Uttarakhand High Court · (2025) 12 UK CK 1435
Code Of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2
High Courts30 Dec 2025Allowed
Pankaj Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 1434
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8, 21
High Courts30 Dec 2025Allowed
Rahul Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 1433
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 21, 29, 50
High Courts30 Dec 2025Allowed
Anek Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 1432
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 109(1), 305(a), 331(4)Arms Act, 1959 - Section 25(1B)(a)Constitution Of India, 1950 - Article 21
High Courts30 Dec 2025Allowed
Yunus Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 1431
Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Constitution Of India, 1950 - Article 21
High Courts30 Dec 2025Allowed
Sahib Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 1430
Bharatiya Nyaya Sanhita, 2023 - Section 115(2), 125, 126(2), 140(2)Constitution Of India, 1950 - Article 21
High Courts30 Dec 2025Allowed
Nishan Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 1429
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 21, 50
High Courts30 Dec 2025Allowed
Imran Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 1428
Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 6, 11Bharatiya Nyaya Sanhita, 2023 - Section 318Prevention Of Cruelty To Animals Act, 1960 - Section 3, 11
High Courts29 Dec 2025Disposed Of
Vikram Singh Chaudhary Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 12 UK CK 1333
Negotiable Instruments Act, 1881 - Section 138Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528
High Courts29 Dec 2025Allowed
Dharmendra Kumar Agarwal Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 1332
Indian Penal Code, 1860 - Section 406, 420, 504, 506Constitution Of India, 1950 - Article 21
High Courts29 Dec 2025Allowed
Parminder Singh Alias Parvinder Saini Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 1331
Bharatiya Nyaya Sanhita, 2023 - Section 61(2), 318(4), 336(3), 338, 340(2)Constitution Of India, 1950 - Article 21
High Courts29 Dec 2025Allowed
Sumit Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 1330
Bharatiya Nyaya Sanhita, 2023 - Section 69, 351(2)Constitution Of India, 1950 - Article 21