COURT ARCHIVE

Uttarakhand High Court judgments, 2025

1,312 judgments · page 63 of 66

High Courts18 Feb 2025Dismissed

Maroof And Ors. Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2025) 02 UK CK 1045

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 173(4), 528Code Of Criminal Procedure, 1973 - Section 125Protection Of Women From Domestic Violence Act, 2005 - Section 12

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High Courts18 Feb 2025Disposed Of

Love Preet Singh And Anr. Vs State Of Uttarakhand And Ors

Uttarakhand High Court · (2025) 02 UK CK 1044

Indian Penal Code, 1860 - Section 323, 504, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(r)

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High Courts18 Feb 2025Dismissed

Ikbal Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2025) 02 UK CK 1043

Code Of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 120B, 420, 467, 468, 471

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High Courts18 Feb 2025Dismissed

Nandan Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 02 UK CK 1042

Indian Penal Code, 1860 - Section 279, 304A, 337, 338, 427Code Of Criminal Procedure, 1973 - Section 251, 313

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High Courts18 Feb 2025Allowed

Aabid Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 02 UK CK 1041

Bharatiya Nyaya Sanhita, 2023 - Section 115(2), 118(2), 351(3)

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High Courts18 Feb 2025Allowed

Rajesh Kumar And Ors. Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 02 UK CK 1040

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8, 22

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High Courts17 Feb 2025

Madan Bhandari Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 02 UK CK 1039

Indian Penal Code, 1860 - Section 302, 307, 504, 506Arms Act, 1959 - Section 30

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High Courts17 Feb 2025Dismissed

Dharamveer Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 02 UK CK 1038

Bharatiya Nyay Sanhita, 2023 - Section 3(5), 109, 115(2), 118(1), 118(2), 191(3), 333, 351(2), 352

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High Courts17 Feb 2025Dismissed

Virendra Singh And Another Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2025) 02 UK CK 1037

Indian Penal Code, 1860 - Section 406, 420, 506

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High Courts17 Feb 2025Allowed

Vibhu @ Jeewan Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 02 UK CK 1036

Indian Penal Code, 1860 - Section 295, 427, 504, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(r)(t)Code Of Criminal Procedure, 1973 - Section 41A

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High Courts17 Feb 2025Allowed