High Courts31 Dec 2024Disposed Of
Mohd Shahid And Ors Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2024) 12 UK CK 0096
Indian Penal Code, 1860 — Section 323, 427, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 129 of 1,060
High Courts31 Dec 2024Allowed
Furkan Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 12 UK CK 0095
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11Prevention Of Cruelty To Animal Act, 1960 — Section 3, 11
High Courts31 Dec 2024Allowed
Surjeet Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 12 UK CK 0094
Indian Penal Code, 1860 — Section 420
High Courts31 Dec 2024Allowed
Deepa Srivastava Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 12 UK CK 0091
Indian Penal Code, 1860 — Section 406, 409, 420Uttrakhand Protection Of Interest Of Depositors (In Financial Establishment) Act, 2005 — Section 3
High Courts31 Dec 2024Allowed
Swarn Singh @ Sonu @ Chikna Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 12 UK CK 0090
Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 109(1), 111, 121(2), 132, 191(3)Indian Forest Act, 1927 — Section 26
High Courts31 Dec 2024Allowed
Abhay Srivastava Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 12 UK CK 0089
Indian Penal Code, 1860 — Section 420Uttrakhand Protection Of Interests Of Depositors (In Financial Establishment) Act, 2005 — Section 3, 406, 409
High Courts30 Dec 2024Allowed
Kajal Rana And Another Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 12 UK CK 0102
Indian Penal Code, 1860 — Section 420Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 6Code Of Criminal Procedure, 1973 — Section 161, 482
High Courts30 Dec 2024Allowed
Liladhar Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 12 UK CK 0100
Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 304(2), 305, 317(2)
High Courts30 Dec 2024Allowed
Dhara Singh @ Dharmendre Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 12 UK CK 0099
Indian Penal Code, 1860 — Section 201, 302
High Courts27 Dec 2024Dismissed
Kishor Sharma And Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 12 UK CK 0080
Code Of Criminal Procedure, 1973 — Section 391, 482Indian Penal Code, 1860 — Section 323, 325, 392, 504, 506
High Courts27 Dec 2024Disposed Of
Sanjay Yadav Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 12 UK CK 0079
Bhartiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 323, 498A, 504Dowry Prohibition Act, 1961 — Section 3, 4
High Courts27 Dec 2024Allowed
Sonu Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 12 UK CK 0078
Bharatiya Nyaya Sanhita, 2023 — Section 65(1), 115(2)Protection Of Children From Sexual Offences Act, 2012 — Section 3(A), 4(2)
High Courts26 Dec 2024Dismissed
Nitin Joy Prakash Alias Shammi Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 12 UK CK 0083
Constitution Of India, 1950 — Article 226
High Courts26 Dec 2024Disposed Of
Gram Panchayat Suddhowala And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 12 UK CK 0082
Constitution Of India, 1950 — Article 226
High Courts26 Dec 2024Disposed Of
Mahipal Singh Bhandari Vs Mussoorie Dehradun Development Authority
Uttarakhand High Court · (2024) 12 UK CK 0081
Constitution Of India, 1950 — Article 226
High Courts24 Dec 2024Allowed
Junaid And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 12 UK CK 0086
Indian Penal Code, 1860 — Section 147, 307, 323, 427, 504Constitution Of India, 1950 — Article 226
High Courts24 Dec 2024Disposed Of
Center Of Indian Trade Union Through Its State General Secretary And Others Vs Executive Director, All India Institute Of Medical Sciences (AIIMS), Rishikesh And Others
Uttarakhand High Court · (2024) 12 UK CK 0085
High Courts24 Dec 2024Allowed
Shantanu Kumar Saini Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 12 UK CK 0084
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(vii-a), 2(xxiii-a), 8, 21, 60
High Courts23 Dec 2024Disposed Of
BM Services Vs Commissioner, State Goods And Services Tax, Commissionerate, Dehradun And Another
Uttarakhand High Court · (2024) 12 UK CK 0129
Constitution Of India, 1950 — Article 226
High Courts23 Dec 2024Disposed Of
Shanvi Traders Vs Commissioner, Uttarakhand State GST, And Others
Uttarakhand High Court · (2024) 12 UK CK 0128
Constitution Of India, 1950 — Article 226