High Courts07 Mar 2025Dismissed
Nagar Palika Parishad Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2025) 03 UK CK 0822
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 121 of 1,060
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
High Courts06 Mar 2025Allowed
Hoshiyar Singh Negi Vs Garhwal Mandal Vikas Nigam Limited & Others
Uttarakhand High Court · (2025) 03 UK CK 0821
Arbitration And Conciliation Act, 1996 - Section 9, 9(1), 9(2), 9(3), 37Commercial Courts, Commercial Division And Commercial Appellate Division Of High Courts Act, 2015 - Section 13
High Courts06 Mar 2025Disposed Of
Vinish Kumar Saini Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 03 UK CK 0813
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3), 482Bharatiya Nyaya Sanhita, 2023 - Section 318(4), 351(2), 352
High Courts06 Mar 2025Allowed
Raheesh Babu And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 03 UK CK 0812
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Constitution Of India, 1950 - Article 21
High Courts06 Mar 2025Allowed
Cheelo Kaur Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 03 UK CK 0811
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Penal Code, 1860 - Section 147, 148, 186, 307, 353, 363, 366, 504, 506Constitution Of India, 1950 - Article 21
High Courts06 Mar 2025Allowed
Khilendra Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 03 UK CK 0810
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 274, 275, 318(4)United Provinces Excise Act, 1910 - Section 60, 62, 63, 72
High Courts05 Mar 2025Disposed Of
Sushil Kumar Sharma Vs Vivek Pandey
Uttarakhand High Court · (2025) 03 UK CK 0809
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Negotiable Instruments Act, 1881 - Section 138
High Courts05 Mar 2025Disposed Of
Apekshit Tyagi Vs Monu Alias Vivek Tyagi
Uttarakhand High Court · (2025) 03 UK CK 0808
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Negotiable Instruments Act, 1881 - Section 138
High Courts05 Mar 2025Disposed Of
Jagveer Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 03 UK CK 0807
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Penal Code, 1860 - Section 120B, 420, 504, 506
High Courts05 Mar 2025Allowed
Mohammad Shadab Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 03 UK CK 0806
Indian Penal Code, 1860 - Section 120BConstitution Of India, 1950 - Article 21
High Courts05 Mar 2025Allowed
Arjinder Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 03 UK CK 0805
Bharatiya Nyaya Sanhita, 2023 - Section 109, 115(2), 324(4), 351(3)Arms Act, 1959 - Section 30
High Courts05 Mar 2025Disposed Of
Neeraj Kumar Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 03 UK CK 0804
Bharatiya Nyaya Sanhita, 2023 - Section 318(4), 351(2)Constitution Of India, 1950 - Article 226
High Courts05 Mar 2025Disposed Of
Anil Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 03 UK CK 0802
High Courts04 Mar 2025Allowed
Amzad And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 03 UK CK 0801
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Constitution Of India, 1950 - Article 21
High Courts04 Mar 2025Allowed
Mintu Alias Patmal Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 03 UK CK 0800
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 303(2)Constitution Of India, 1950 - Article 21
High Courts04 Mar 2025Allowed
Nishan Singh Cheema Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 03 UK CK 0799
Indian Penal Code, 1860 - Section 307, 323, 504Constitution Of India, 1950 - Article 21