High Courts27 Feb 2025Allowed
Ravindra Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 02 UK CK 1095
Indian Penal Code, 1860 - Section 34, 201, 302
COURT ARCHIVE
Uttarakhand High Court judgments, 2025
1,312 judgments · page 61 of 66
High Courts27 Feb 2025Allowed
Shiva Kumar Vs Narcotic Control Bureau, Dehradun
Uttarakhand High Court · (2025) 02 UK CK 1094
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8, 22(c), 29, 37
High Courts27 Feb 2025
Vipin Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 02 UK CK 1093
Indian Penal Code, 1860 - Section 120B, 274, 275, 276, 420, 468Drugs And Cosmetics Act, 1940 - Section 3(e), 17, 18(C), 33GTrade Mark Act, 1999 - Section 103, 104
High Courts27 Feb 2025Allowed
Kajal Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 02 UK CK 1087
Indian Penal Code, 1860 - Section 406, 504, 506Constitution Of India, 1950 - Article 21
High Courts27 Feb 2025Allowed
Renu Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 02 UK CK 1086
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Penal Code, 1860 - Section 420, 467, 468, 471Constitution Of India, 1950 - Article 21
High Courts27 Feb 2025Allowed
Chhavi Chauhan Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 02 UK CK 1085
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 305Constitution Of India, 1950 - Article 21
High Courts27 Feb 2025Allowed
Firados Alias Guddo Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 02 UK CK 1084
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Penal Code, 1860 - Section 304BCode Of Criminal Procedure, 1973 - Section 482
High Courts27 Feb 2025Allowed
Joni And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 02 UK CK 1083
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Penal Code, 1860 - Section 120B, 195, 211Constitution Of India, 1950 - Article 21
High Courts27 Feb 2025Disposed Of
Asif Khan And Ors Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 02 UK CK 1082
Bharatiya Nyaya Sanhita, 2023 - Section 115(2), 133, 190, 191(2), 351(2), 352Constitution Of India, 1950 - Article 226
High Courts27 Feb 2025Disposed Of
Anita Goswami And Ors. Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 02 UK CK 1081
Dowry Prohibition Act, 1961 - Section 3, 4Indian Penal Code, 1860 - Section 323, 498A, 504, 506Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3)
High Courts27 Feb 2025Disposed Of
Kishan Kumar And Ors Vs State Of Uttarakhand And Ors
Uttarakhand High Court · (2025) 02 UK CK 1080
Indian Penal Code, 1860 - Section 34, 147, 148, 149, 307, 326, 504, 506Code Of Criminal Procedure, 1973 - Section 320, 482
High Courts25 Feb 2025Allowed
Kuldeep Singh And Three Others Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 02 UK CK 1079
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Penal Code, 1860 - Section 420, 506Constitution Of India, 1950 - Article 21
High Courts25 Feb 2025Allowed
Farman Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 02 UK CK 1078
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 64, 333, 351(3)Constitution Of India, 1950 - Article 21
High Courts25 Feb 2025Allowed
Sarafat And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 02 UK CK 1077
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Constitution Of India, 1950 - Article 21
High Courts25 Feb 2025Allowed
Asgar Ali Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 02 UK CK 1076
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11(1)Constitution Of India, 1950 - Article 21
High Courts25 Feb 2025Allowed
Abhishek Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 02 UK CK 1075
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Sections 115(2), 125, 126, 191(2), 191(3), 352Constitution Of India, 1950 - Article 21
High Courts25 Feb 2025Allowed
Shekhar Saini Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 02 UK CK 1074
Indian Penal Code, 1860 - Section 304BCode Of Criminal Procedure, 1973 - Section 161
High Courts25 Feb 2025Allowed
Vivek Pokhriyal Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 02 UK CK 1073
Indian Penal Code, 1860 - Section 120B, 408, 420, 467, 468, 471, 506
High Courts24 Feb 2025Allowed
Lalu Alias Amir Khan Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 02 UK CK 1071
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 325Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11
High Courts24 Feb 2025Allowed
Sanjesh Alias Kala Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 02 UK CK 1070
Indian Penal Code, 1860 - Section 302