High Courts19 Dec 2025Allowed
Sahid Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 0523
Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11(1)Constitution Of India, 1950 - Article 21
COURT ARCHIVE
Uttarakhand High Court judgments, 2025
1,312 judgments · page 4 of 66
High Courts19 Dec 2025Allowed
Vijay Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 0522
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8, 21, 60
High Courts19 Dec 2025Allowed
Israr Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 0521
Indian Penal Code, 1860 - Section 363, 366A, 376DA376(2)(n)Protection Of Children From Sexual Offences Act, 2012 - Section 5(g)(l), 6Code Of Criminal Procedure, 1973 - Section 164
High Courts19 Dec 2025
Monika Chanyal Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 12 UK CK 0520
High Courts19 Dec 2025Dismissed
Nagar Panchayat Mahuwadabra Vs Ramsewak Agarwal
Uttarakhand High Court · (2025) 12 UK CK 0519
Constitution Of India, 1950 - Article 227
High Courts19 Dec 2025Dismissed
Manoj Kumar Vs State Of Uttarakhand & Anr
Uttarakhand High Court · (2025) 12 UK CK 0518
Code Of Criminal Procedure, 1973 - Section 397, 401Negotiable Instruments Act, 1881 - Section 118, 138, 139
High Courts19 Dec 2025Dismissed
Mohd. Arshad Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2025) 12 UK CK 0517
Code Of Criminal Procedure, 1973 - Section 125, 397, 401Family Courts Act, 1984 - Section 19(4)
High Courts19 Dec 2025Allowed
Nusrat Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2025) 12 UK CK 0516
Code Of Criminal Procedure, 1973 - Section 125, 397, 401Family Courts Act, 1984 - Section - 19(4)
High Courts19 Dec 2025Allowed
Sanowar Alias Sanawwar Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 0515
Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 6, 11Constitution Of India, 1950 - Article 21
High Courts19 Dec 2025Allowed
Vishal Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 0514
Bharatiya Nyaya Sanhita, 2023 - Section 64(2)(m), 87, 137(2)Protection Of Children From Sexual Offences Act, 2012 - Section 5(j)(ii), 5(l), 6Constitution Of India, 1950 - Article 21
High Courts18 Dec 2025Allowed
Suryansh Tiwari Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 12 UK CK 0069
Waqf Act, 1995 - Section 3(r)Dissolution Of Muslim Marriages Act, 1939 - Section 2, 2(i)Indian Penal Code, 1860 - Section 445
High Courts18 Dec 2025Allowed
Anil Singh Bisht And Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 12 UK CK 0068
Bharatiya Nyaya Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 498A, 504Indian Penal Code, 1860 - Section 506
High Courts18 Dec 2025Allowed
Bhaskar Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 12 UK CK 0067
Indian Penal Code, 1860 - Section 354D, 504, 506, 509Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528
High Courts18 Dec 2025Allowed
Sonu And Two Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 12 UK CK 0066
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 109, 118(1), 351(2), 352Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528
High Courts18 Dec 2025Allowed
Chandrapal Singh Negi And Another Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 12 UK CK 0065
Indian Penal Code, 1860 - Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 - Section 3, 4Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528
High Courts18 Dec 2025Allowed
Ajeem Khan Vs District Level Development Authority
Uttarakhand High Court · (2025) 12 UK CK 0482
Constitution Of India, 1950 - Article 227
High Courts18 Dec 2025Allowed
Jograj Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 0481
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 18
High Courts18 Dec 2025Allowed
Babar Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 0480
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 22, 50
High Courts17 Dec 2025Allowed
Ajam @ Ajeem @ Ikrar And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 0076
Indian Penal Code, 1860 - Section 302Code Of Criminal Procedure, 1973 - Section 313
High Courts17 Dec 2025Dismissed
Yogesh Chand Aggarwal Vs Central Bureau Of Investigation
Uttarakhand High Court · (2025) 12 UK CK 0425
Prevention Of Corruption Act, 1988 - Section 7Code Of Criminal Procedure, 1973 - Section 41(1)(b)(i), 41(1)(b)(ii), 50Constitution Of India, 1950 - Article 21, 22, 22(1), 22(5)