High Courts18 Feb 2025Allowed
Farhan Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 02 UK CK 1052
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8, 22
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 125 of 1,060
High Courts18 Feb 2025Allowed
Pradeep Kumar Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 02 UK CK 1050
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8, 22, 29
High Courts18 Feb 2025Allowed
Manish Kumar @ Bablu Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 02 UK CK 1049
Bharatiya Nyay Sanhita, 2023 - Section 105Arms Act, 1959 - Section 30
High Courts18 Feb 2025Disposed Of
Faisal Alias Mohd Shaha Faisal Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2025) 02 UK CK 1047
Indian Penal Code, 1860 - Section 363, 366
High Courts18 Feb 2025Disposed Of
Mohammad Shahnawaz @ Shahnawaz @ Shanu Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 02 UK CK 1046
Indian Penal Code, 1860 - Section 323, 498A, 506Dowry Prohibition Act, 1961 - Section 3, 4
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
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)
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
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
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)
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
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
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
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
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
High Courts17 Feb 2025Allowed
Jageshwar Dayal Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 02 UK CK 1035
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8, 21
High Courts17 Feb 2025Disposed Of
Danish And Ors. Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 02 UK CK 1034
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code Of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 323, 504, 506
High Courts17 Feb 2025Disposed Of
Kiran Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 02 UK CK 1033
High Courts17 Feb 2025Disposed Of
Chandram Rajguru Vs National Highway Authority Of India And Ors
Uttarakhand High Court · (2025) 02 UK CK 1032
National Highways Act, 1956 - Section 3(H)(3)
High Courts17 Feb 2025Disposed Of
Viraat Ravi Vs District Magistrate, Almora & Others
Uttarakhand High Court · (2025) 02 UK CK 1031