High Courts11 Mar 2025
Jai Prakash Singh And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 03 UK CK 0839
Constitution Of India, 1950 - Article 226
COURT ARCHIVE
Uttarakhand High Court judgments, 2025
1,312 judgments · page 58 of 66
High Courts11 Mar 2025
Anand Singh Satyapal And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 03 UK CK 0838
Constitution Of India, 1950 - Article 226
High Courts11 Mar 2025
Harish Chandra Pandey And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 03 UK CK 0837
Constitution Of India, 1950 - Article 226
High Courts11 Mar 2025Allowed
Irshad And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 03 UK CK 0836
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Constitution Of India, 1950 - Article 21
High Courts11 Mar 2025
Gayatri & Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 03 UK CK 0835
High Courts11 Mar 2025
Shivani Rani & Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 03 UK CK 0834
High Courts11 Mar 2025Allowed
Ranjeet Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 03 UK CK 0833
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8, 20
High Courts11 Mar 2025Dismissed
Ajay Prasad Uniyal & Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 03 UK CK 0832
High Courts11 Mar 2025Allowed
Bhola @ Sohail And Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 03 UK CK 0831
National Investigation Agency Act, 2008 - Section 21(4)Indian Penal Code, 1860 - Section 120B, 147, 148, 149, 307, 323, 332, 341, 342, 353, 395, 412, 427, 436Prevention Of Damage To Public Property Act, 1984 - Section 3, 4
High Courts11 Mar 2025Allowed
Haseeb Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 03 UK CK 0830
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8, 21, 29
High Courts10 Mar 2025Allowed
Monu Alias Abdul Rahman Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 03 UK CK 0827
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 5, 11Constitution Of India, 1950 - Article 21
High Courts10 Mar 2025Allowed
Mobeen Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 03 UK CK 0826
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 183, 482Bharatiya Nyaya Sanhita, 2023 - Section 64, 115(2), 127(2), 140(2), 351(2), 352Constitution Of India, 1950 - Article 21
High Courts08 Mar 2025Allowed
Mukesh Chandra Pandey Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 03 UK CK 0825
Negotiable Instruments Act, 1881 - Section 138
High Courts07 Mar 2025Allowed
Karan Singh And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 03 UK CK 0824
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Penal Code, 1860 - Section 120B, 406, 420, 467, 468, 471Constitution Of India, 1950 - Article 21
High Courts07 Mar 2025Allowed
Jagjeet Singh Alias Jagga Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 03 UK CK 0823
Code Of Criminal Procedure, 1973 - Section 439
High Courts07 Mar 2025Dismissed
Nagar Palika Parishad Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2025) 03 UK CK 0822
High Courts07 Mar 2025Disposed Of
Jyoti & Another Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 03 UK CK 0818
Code Of Criminal Procedure, 1973 - Section 320, 482Indian Penal Code, 1860 - Section 389, 504, 506
High Courts07 Mar 2025Dismissed
Gopal Singh Vs Akash Nagar & Another
Uttarakhand High Court · (2025) 03 UK CK 0817
Indian Penal Code, 1860 - Section 427, 452, 504, 506Code Of Criminal Procedure, 1973 - Section 200, 202, 244, 313
High Courts07 Mar 2025Dismissed
Maya Devi Vs Chanchal Singh & Others
Uttarakhand High Court · (2025) 03 UK CK 0816
Indian Penal Code, 1860 - Section 147, 323, 451, 452Code Of Criminal Procedure, 1973 - Section 200, 244, 313
High Courts07 Mar 2025Allowed
Nadeem Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 03 UK CK 0814
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8, 21