High Courts20 May 2025Disposed Of
M/s Kissan Construction Vs District Magistrate And Others
Uttarakhand High Court · (2025) 05 UK CK 0777
Limitation Act, 1963 - Section 14Uttarakhand Minor Mineral Concession Rules, 2023 - Rule 77
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 100 of 1,060
High Courts19 May 2025Allowed
Mufti Tayyab Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2025) 05 UK CK 0776
Indian Penal Code, 1860 - Section 323, 498A, 506Dowry Prohibition Act, 1961 - Section 3, 4Muslim Women (Protection Of Rights On Marriage) Act, 2019 - Section 3, 4
High Courts19 May 2025Allowed
Shishir Singh Rana Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 05 UK CK 0775
Indian Penal Code, 1860 - Section 409, 420, 467, 468, 471
High Courts19 May 2025Allowed
Shoaib Alias Soyaf Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 05 UK CK 0774
Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Constitution Of India, 1950 - Article 21
High Courts19 May 2025Allowed
Anees Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 05 UK CK 0773
Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Prevention Of Cruelty To Animals Act, 1960 - Section 3, 11Constitution Of India, 1950 - Article 21
High Courts19 May 2025Allowed
Kapil Rana Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 05 UK CK 0772
Indian Penal Code, 1860 - Section 120B, 419, 420, 467, 468, 471, 506Code Of Criminal Procedure, 1973 - Section 482Constitution Of India, 1950 - Article 21, 226
High Courts19 May 2025Allowed
Jishan And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 05 UK CK 0771
Bharatiya Nyaya Sanhita, 2023 - Section 74, 115(2), 333, 351(3), 352Constitution Of India, 1950 - Article 21
High Courts19 May 2025Allowed
Raghubir Singh Rana Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 05 UK CK 0770
Indian Penal Code, 1860 - Section 120B, 409, 420Prevention Of Corruption Act, 1988 - Section 13(1)(d), 13(2)Constitution Of India, 1950 - Article 21
High Courts19 May 2025Allowed
Shashank Rajora Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 05 UK CK 0769
Indian Penal Code, 1860 - Section 120B, 420, 467, 468, 471Constitution Of India, 1950 - Article 226
High Courts19 May 2025Disposed Of
Ramesh Chandra Kandpal Vs State Election Commission
Uttarakhand High Court · (2025) 05 UK CK 0768
Constitution Of India, 1950 - Article 226
High Courts19 May 2025Disposed Of
Suresh Chandra Pandey Vs State Election Commission
Uttarakhand High Court · (2025) 05 UK CK 0767
Constitution Of India, 1950 - Article 226
High Courts19 May 2025Disposed Of
Nandan Singh Nayal Vs State Election Commission
Uttarakhand High Court · (2025) 05 UK CK 0766
Constitution Of India, 1950 - Article 226
High Courts19 May 2025Disposed Of
Mohan Chandra Vs State Election Commission
Uttarakhand High Court · (2025) 05 UK CK 0765
Constitution Of India, 1950 - Article 226
High Courts19 May 2025
Raj Kumar Jain And Another Vs Indra Prastha Builders Private Ltd And Others
Uttarakhand High Court · (2025) 05 UK CK 0764
Code Of Civil Procedure, 1908 - Section 151Code Of Civil Procedure, 1908 - Order 23 Rule 3
High Courts19 May 2025Allowed
Balwant Singh Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2025) 05 UK CK 0763
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 438Negotiable Instruments Act, 1881 - Section 138
High Courts16 May 2025
Riya Chauhan & Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2025) 05 UK CK 0762
High Courts16 May 2025
Shivani & Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2025) 05 UK CK 0761
High Courts16 May 2025
Renu Rana & Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2025) 05 UK CK 0760
High Courts16 May 2025Allowed
Virendra Malhotra Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 05 UK CK 0759
Indian Penal Code, 1860 - Section 120B, 408, 420, 467, 468, 471
High Courts16 May 2025Disposed Of
Obaid Ali Khan Vs G.B. Pant University Of Agriculture And Technology And Another
Uttarakhand High Court · (2025) 05 UK CK 0757
Constitution Of India, 1950 - Article 226