High Courts04 Dec 2024Allowed
Vimla Rani Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 12 UK CK 0019
Indian Penal Code, 1860 — Section 302, 304
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 134 of 1,060
High Courts04 Dec 2024Allowed
Gulfam Alias Fana Alias Irfan Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 12 UK CK 0018
Indian Penal Code, 1860 — Section 34, 395, 397
High Courts04 Dec 2024Allowed
Farman Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 12 UK CK 0017
Indian Penal Code, 1860 — Section 34, 395, 397, 411
High Courts04 Dec 2024
Arihant Jain Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 12 UK CK 0012
Indian Penal Code, 1860 — Section 323, 498A, 504
High Courts04 Dec 2024Disposed Of
Inderjeet Singh And Ors Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 12 UK CK 0011
Bharatiya Nyaya Sanhita, 2023 — Section 115(2), 191(2), 351(3), 352Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 35(3)
High Courts04 Dec 2024Dismissed
James Massey Vs Central Bureau Of Investigation CBI And Others
Uttarakhand High Court · (2024) 12 UK CK 0010
Bharatiya Nyaya Sanhita, 2023 — Section 140(3)
High Courts04 Dec 2024Disposed Of
Kailash Singh Bora Vs District Magistrate, Bageshwar, District Bageshwar & Another
Uttarakhand High Court · (2024) 12 UK CK 0009
High Courts04 Dec 2024Disposed Of
Nitin Agarwal Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 12 UK CK 0008
High Courts04 Dec 2024Disposed Of
Manish Thapliyal Vs Uttarakhand Grameen Bank & Another
Uttarakhand High Court · (2024) 12 UK CK 0007
High Courts04 Dec 2024Disposed Of
Mohit Prahalad Joshi Vs Union Of India Through Ministry Of Ports, Shipping And Waterways Government Of India New Delhi & Others
Uttarakhand High Court · (2024) 12 UK CK 0006
High Courts04 Dec 2024Disposed Of
Dharmendra Sigh Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 12 UK CK 0005
High Courts02 Dec 2024Disposed Of
Manjira Devi Ayurvedic Medical College Vs Union Of India And Others
Uttarakhand High Court · (2024) 12 UK CK 0004
High Courts02 Dec 2024Allowed
Mohd. Nazim Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 12 UK CK 0002
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Indian Penal Code, 1860 — Section 34, 379, 411, 465, 468, 471Bharatiya Nyaya Sanhita, 2023 — Section 35(1), 106
High Courts02 Dec 2024Allowed
Boota Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 12 UK CK 0001
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483Indian Penal Code, 1860 — Section 354D, 376, 504, 506
High Courts28 Nov 2024Allowed
Kamal Jeet Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 11 UK CK 0135
Indian Penal Code, 1860 — Section 376Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)Code Of Criminal Procedure, 1973 — Section 164
High Courts28 Nov 2024Allowed
Birendra Singh Bhandari Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 11 UK CK 0134
Indian Penal Code, 1860 — Section 323, 420, 427, 447, 504, 506, 511
High Courts28 Nov 2024Allowed
Shakir Husain Alias Sakir And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 11 UK CK 0133
Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 191(2), 196, 223
High Courts28 Nov 2024Allowed
Anil Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 11 UK CK 0132
Wild Life (Protection) Act, 1972 — Sections 9, 39(3), 51
High Courts28 Nov 2024Allowed
Manju Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 11 UK CK 0131
Indian Penal Code, 1860 — Section 323, 376, 377, 504
High Courts28 Nov 2024Allowed
Yajuvendra Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 11 UK CK 0130
Indian Penal Code, 1860 — Section 323, 376, 377, 504