High Courts29 Dec 2025Allowed
Islam Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 1329
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 22
COURT ARCHIVE
Uttarakhand High Court judgments, 2025
1,312 judgments · page 2 of 66
High Courts29 Dec 2025Dismissed
Kamlesh Vs Mangesh Kumar And Another
Uttarakhand High Court · (2025) 12 UK CK 1328
Uttar Pradesh Consolidation Of Land Holdings Act, 1953 - Section 11(1)
High Courts29 Dec 2025Allowed
Harsh Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 1327
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 21, 29, 50
High Courts29 Dec 2025Allowed
Monu Alias Sandeep Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 1326
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 21, 29, 50
High Courts29 Dec 2025Allowed
Jeevan Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 1325
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia) , 8, 20
High Courts29 Dec 2025Allowed
Herry Alias Aryan Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 1324
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8, 21, 29
High Courts29 Dec 2025Allowed
Shivam Alias Judi Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 1323
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 61(2), 103(1), 140(3), 238Bharatiya Sakshya Adhiniyam, 2023 - Section 23(1)Constitution Of India, 1950 - Article 21
High Courts29 Dec 2025Allowed
Manawwar Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 1322
Bharatiya Nyaya Sanhita, 2023 - Section 304(2), 317(2)Constitution Of India, 1950 - Article 21
High Courts29 Dec 2025Allowed
Govind Singh Alias Govinda Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 1321
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 61(2), 103(1), 140(3), 238Bharatiya Sakshya Adhiniyam, 2023 - Section 23(1)Constitution Of India, 1950 - Article 21
High Courts26 Dec 2025Allowed
Aruna Karnam Vs D. A. Prabhu Doss
Uttarakhand High Court · (2025) 12 UK CK 1167
Code Of Criminal Procedure, 1973 - Section 389(1)
High Courts24 Dec 2025Dismissed
Isteyar Ahmad Vs State Of Uttarakhand And Ors
Uttarakhand High Court · (2025) 12 UK CK 1165
Constitution Of India, 1950 - Article 227
High Courts23 Dec 2025Allowed
Suman Devi And Four Others Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 1254
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 61(2), 109, 126(2), 132, 190, 191(2), 191(3), 351(2), 352Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 172Constitution Of India, 1950 - Article 21
High Courts23 Dec 2025Allowed
Ikbal Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 1253
Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Constitution Of India, 1950 - Article 21
High Courts23 Dec 2025Allowed
Kurban Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 1166
Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Constitution Of India, 1950 - Article 21
High Courts23 Dec 2025Disposed Of
Mohammad Azeez and Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 12 UK CK 0589
High Courts23 Dec 2025Allowed
Ikram Alias Raja Alias Mohd. Ikram And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 0588
Bharatiya Nyaya Sanhita, 2023 - Section 74, 115(2), 351(2), 352Constitution Of India, 1950 - Article 21
High Courts23 Dec 2025Allowed
Alkaseem Alias Kaseem Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 0587
Bharatiya Nyaya Sanhita, 2023 - Section 109(1)Constitution Of India, 1950 - Article 21
High Courts23 Dec 2025Allowed
Naseem Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 0586
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 20
High Courts23 Dec 2025Allowed
Shamshad Ahmad Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 0585
Indian Penal Code, 1860 - Section 420Uttarakhand Protection Of Interests of Depositors (In Financial Establishments) Act, 2005 - Section 3Constitution Of India, 1950 - Article 21
High Courts23 Dec 2025Allowed
Sanjeev Agarwal Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2025) 12 UK CK 0584
Code Of Criminal Procedure, 1973 - Section 482Protection Of Women From Domestic Violence Act, 2005 - Section 12, 17, 18, 19, 20, 21, 22, 23