COURT ARCHIVE

Uttarakhand High Court judgments, 2025

1,312 judgments · page 6 of 66

High Courts15 Dec 2025Allowed

Lily Nath Agarwal Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2025) 12 UK CK 0316

Indian Penal Code, 1860 - Section 120B, 420Code Of Criminal Procedure, 1973 - Section 41AUttar Pradesh Panchayat Raj (Maintenance Of Family Register) Rules, 1970 - Rule 5, 6, 6A

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High Courts15 Dec 2025Dismissed

Mahesh Ram Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 12 UK CK 0315

Indian Penal Code, 1860 - Section 201, 302Code Of Criminal Procedure, 1973 - Section 82, 83, 313

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High Courts15 Dec 2025Allowed

Rahbar Ali Alias Rebar Ali Alias Chand Baba Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 12 UK CK 0314

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 20, 50

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High Courts15 Dec 2025Allowed

Bhawdeep Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 12 UK CK 0313

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 18, 42, 60

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High Courts12 Dec 2025Allowed

Mahendra Kumar Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 12 UK CK 0009

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 21

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High Courts12 Dec 2025Allowed

Piyush Rawat Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 12 UK CK 0008

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 20

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High Courts09 Dec 2025Allowed

Anurag Shankhdhar Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 12 UK CK 0241

Prevention Of Corruption Act, 1988 - Section 13(1)(e), 13(2)Constitution Of India, 1950 - Article 21

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High Courts09 Dec 2025Allowed

Manoj Kumar Jain Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 12 UK CK 0240

Indian Penal Code, 1860 - Section 409, 420Constitution Of India, 1950 - Article 21

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High Courts09 Dec 2025Allowed

Shakul Navi Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 12 UK CK 0239

Indian Penal Code, 1860 - Section 323, 494, 498A, 504, 506Muslim Women (Protection Of Rights On Marriage) Act, 2019 - Section 3, 4Constitution Of India, 1950 - Article 21

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High Courts09 Dec 2025Allowed

Alisher Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 12 UK CK 0238

Wild Life (Protection) Act, 1972 - Section 2, 9, 39, 50, 51Constitution Of India, 1950 - Article 21

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High Courts09 Dec 2025Allowed

Monti Alias Adesh Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 12 UK CK 0031

Indian Penal Code, 1860 - Section 384, 506Constitution Of India, 1950 - Article 21

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High Courts09 Dec 2025Allowed

Jony Alias Harsh Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 12 UK CK 0030

Indian Penal Code, 1860 - Section 384, 506Constitution Of India, 1950 - Article 21

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High Courts09 Dec 2025Disposed Of

Mansi And Another Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2025) 12 UK CK 0029

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High Courts09 Dec 2025Disposed Of

Saraswati And Another Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2025) 12 UK CK 0028

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High Courts09 Dec 2025

Govind Lal Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2025) 12 UK CK 0027

Code Of Criminal Procedure, 1973 - Section 125

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High Courts09 Dec 2025Allowed

Sajid Ali Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 12 UK CK 0026

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 22

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High Courts08 Dec 2025Disposed Of

Shankar Lal Tripathi Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2025) 12 UK CK 0208

Indian Penal Code, 1860 - Section 406, 506Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528

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High Courts08 Dec 2025Allowed

Abhishek Vishwakarma Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2025) 12 UK CK 0207

Indian Penal Code, 1860 - Section 376Protection Of Children From Sexual Offences Act, 2012 - Section 5(j)(ii)(l), 6Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528

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High Courts08 Dec 2025Allowed

Aryan Kumar Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2025) 12 UK CK 0206

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 376

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High Courts08 Dec 2025Allowed

Manoj Kumar Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2025) 12 UK CK 0205

Indian Penal Code, 1860 - Section 386, 506Constitution Of India, 1950 - Article 21

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