High Courts11 Feb 2025Allowed
Shahnawaj Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 02 UK CK 0985
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11(1)
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 128 of 1,060
High Courts10 Feb 2025Disposed Of
Mukesh Chauhan Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 02 UK CK 0984
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 - Section 3(1), 3(1)(m), 3(1)(n)
High Courts10 Feb 2025Dismissed
Uttarakhand Jal Vidyut Nigam Ltd. & Others Vs Sobat
Uttarakhand High Court · (2025) 02 UK CK 0983
Uttar Pradesh Industrial Disputes Act, 1947 - Section 6NUttar Pradesh Industrial Disputes Rules, 1957 - Rule 12(9)
High Courts10 Feb 2025Disposed Of
M/S Mangalam Associates Vs Commissioner, State Goods And Services Tax Commissionerate, Dehradun And Another
Uttarakhand High Court · (2025) 02 UK CK 0982
Constitution Of India, 1950 - Article 226
High Courts10 Feb 2025Disposed Of
Harsh Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 02 UK CK 0981
Constitution Of India, 1950 - Article 226
High Courts10 Feb 2025Disposed Of
Committee Of Management A.N. Jha Inter College, Karanpur, Jaspur, District Udham Singh Nagar Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 02 UK CK 0980
Uttarakhand School Education Act, 2006 - Section 36Constitution Of India, 1950 - Article 226
High Courts10 Feb 2025Disposed Of
Rajendar Kumar Vs Assistant Commissioner, Central Goods And Service Tax and Another
Uttarakhand High Court · (2025) 02 UK CK 0979
Constitution Of India, 1950 - Article 226
High Courts06 Feb 2025Disposed Of
Tilak Raj Chhabra And Ors Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 02 UK CK 0978
Bharatiya Nyaya Sanhita, 2023 - Section 318(4), 351(2), 352Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 35(3)Code Of Criminal Procedure, 1973 - Section 41A
High Courts04 Feb 2025Dismissed
Nirmala Devi Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2025) 02 UK CK 0977
Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(4), 14, 17
High Courts03 Jan 2025Disposed Of
Shahid Momin Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 01 UK CK 0132
Indian Penal Code, 1860 — Section 34, 420, 467, 468, 471
High Courts03 Jan 2025Disposed Of
Mahendra Kumar Agarwal Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 01 UK CK 0131
Negotiable Instrument Act 1881 — Section 138
High Courts02 Jan 2025Dismissed
Welham Boys School Society & Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 01 UK CK 0112
Constitution Of India, 1950 — Article 13, 14, 15, 16, 17, 18, 19, 19(1)(g), 162, 246(2)
High Courts02 Jan 2025Disposed Of
Preetam Singh Negi & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2025) 01 UK CK 0006
High Courts02 Jan 2025Dismissed
Vijay Bharti Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 01 UK CK 0005
Negotiable Instrument Act 1881 — Section 138Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528
High Courts02 Jan 2025Dismissed
Murti Devi Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2025) 01 UK CK 0099
Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471, 506Code Of Criminal Procedure, 1973 — Section 82, 83
High Courts02 Jan 2025Dismissed
Oshin Sarkar Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2025) 01 UK CK 0098
Indian Penal Code, 1860 — Section 147, 323, 341, 394, 504, 506Code Of Criminal Procedure, 1973 — Section 173
High Courts02 Jan 2025Dismissed
Naveen Pratap Singh Vs Shamim Ahmad
Uttarakhand High Court · (2025) 01 UK CK 0097
Negotiable Instrument (N.I.) Act 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 83
High Courts31 Dec 2024Disposed Of
Rohit Saini Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 12 UK CK 0103
High Courts31 Dec 2024Dismissed
Khatun Jahan Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 12 UK CK 0098
Indian Penal Code, 1860 — Section 201, 302Evidence Act, 1872 — Section 106
High Courts31 Dec 2024Dismissed
Sushil Kumar Sharma Vs Vivek Pandey
Uttarakhand High Court · (2024) 12 UK CK 0097
Negotiable Instruments Act, 1881 — Section 138, 148