High Courts17 Dec 2025Allowed
Bagga Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 12 UK CK 0424
Indian Penal Code, 1860 - Section 308, 504, 506Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528
COURT ARCHIVE
Uttarakhand High Court judgments, 2025
1,312 judgments · page 5 of 66
High Courts17 Dec 2025Allowed
Lalit Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 0423
Bharatiya Nyaya Sanhita, 2023 - Section 61(2), 309(4), 317(2)Constitution Of India, 1950 - Article 21
High Courts17 Dec 2025Allowed
Yasmeen Khan And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 0422
Indian Penal Code, 1860 - Section 420Uttarakhand Protection Of Interests of Depositors (In Financial Establishments) Act, 2005 - Section 3Constitution Of India, 1950 - Article 21
High Courts17 Dec 2025Dismissed
Rajesh Gulati Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 0421
Indian Penal Code, 1860 - Section 201, 302Code Of Criminal Procedure, 1973 - Section 164, 313Evidence Act, 1872 - Section 27, 106
High Courts17 Dec 2025Allowed
Firoz Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 0420
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 21
High Courts17 Dec 2025Allowed
Kuldeep Nandrajog Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 0418
Indian Penal Code, 1860 - Section 120B, 420Constitution Of India, 1950 - Article 21
High Courts17 Dec 2025Allowed
Naveen Nath Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 0417
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8, 20, 27A, 29
High Courts17 Dec 2025Allowed
Salman Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 0416
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8, 21, 60
High Courts16 Dec 2025Allowed
Madhu Kohli Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 0363
Indian Penal Code, 1860 - Section 120B, 406, 420Constitution Of India, 1950 - Article 21
High Courts16 Dec 2025Allowed
Aamir And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 0362
Bharatiya Nyaya Sanhita, 2023 - Section 305(a), 317(2)
High Courts16 Dec 2025Dismissed
Sadhna Agarwal And Ors. Vs Sunil Kumar Agarwal
Uttarakhand High Court · (2025) 12 UK CK 0361
Constitution Of India, 1950 - Article 227
High Courts16 Dec 2025Allowed
Bharat Heavy Electricals Limited (BHEL) Vs Tarun Himalaya And Ors
Uttarakhand High Court · (2025) 12 UK CK 0360
Constitution Of India, 1950 - Article 227
High Courts16 Dec 2025Dismissed
Kamla Devi & Others Vs Jagdish Kumar
Uttarakhand High Court · (2025) 12 UK CK 0359
Uttar Pradesh Urban Buildings Act, 1972 - Section 21(1), 21(1)(a)Constitution Of India, 1950 - Article 227
High Courts16 Dec 2025Partly Allowed
Sanjay Saklani Vs Suresh Chandra Badhwa
Uttarakhand High Court · (2025) 12 UK CK 0358
Negotiable Instruments Act, 1881 - Section 118(a), 138, 139, 142Code Of Criminal Procedure, 1973 - Section 251, 313, 397, 401
High Courts16 Dec 2025Allowed
Chandan Kumar Soni & Others Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 0357
Prevention Of Corruption Act, 1988 - Section 7, 13(1)(d), 13(2)Indian Penal Code, 1860 - Section 120BEvidence Act, 1872 - Section 65B
High Courts16 Dec 2025Allowed
Asharaf Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 0025
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 21
High Courts16 Dec 2025Allowed
Devraj Panchal Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 0024
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 61(2)(a), 310(2), 317(3), 318(4)Constitution Of India, 1950 - Article 21
High Courts15 Dec 2025Allowed
Ankit Bansal Alias Ankit Agarwal And Another Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 12 UK CK 0320
Indian Penal Code, 1860 - Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 - Section 3, 4Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528
High Courts15 Dec 2025Allowed
Gurvinder Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 0319
Indian Penal Code, 1860 - Section 386, 506Constitution Of India, 1950 - Article 21, 226
High Courts15 Dec 2025Allowed
Shiv Asray Sharma Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 12 UK CK 0317
Indian Penal Code, 1860 - Section 409, 420Constitution Of India, 1950 - Article 21