High Courts24 Oct 2024Disposed Of
Ramesh Karanjkar Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 10 UK CK 0068
Electricity Act, 2003 — Section 42(5), 42(6)
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 141 of 1,060
High Courts24 Oct 2024Disposed Of
Mohan Bahuguna Vs Assistant Commissioner
Uttarakhand High Court · (2024) 10 UK CK 0067
Central Goods And Services Tax Act, 2017 — Section 30(2)
High Courts24 Oct 2024Dismissed
Abdul Karim And Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 10 UK CK 0066
High Courts24 Oct 2024Allowed
Ashutosh Raturi And Ors Vs Vice Chancellor, Hemawati Nandan Bahuguna University And Others
Uttarakhand High Court · (2024) 10 UK CK 0065
High Courts24 Oct 2024Disposed Of
Tarun Taneja Vs I C I C I Bank Ltd. & Another
Uttarakhand High Court · (2024) 10 UK CK 0064
High Courts24 Oct 2024Disposed Of
Lakshya Gautam (Minor) Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 10 UK CK 0063
High Courts24 Oct 2024Allowed
X Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 10 UK CK 0062
Indian Penal Code, 1860 — Section 363, 366, 376, 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4Juvenile Justice (Care And Protection Of Children) Act, 2012 — Section 12, 12(1), 18(3)
High Courts24 Oct 2024Allowed
Amarjeet Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 10 UK CK 0060
Narcotic Drugs & Psychotropic Substances Act, 1985 — Section 8, 22, 29
High Courts24 Oct 2024Allowed
Aneesh Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 10 UK CK 0059
Narcotic Drugs & Psychotropic Substances Act, 1985 — Section 8, 21, 60
High Courts24 Oct 2024Allowed
Dinesh Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 10 UK CK 0056
Indian Penal Code, 1860 — Section 363, 366, 376(2)(n), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 3(a), 4(ii), 5(l), 6
High Courts23 Oct 2024Allowed
Saurabh Chaurasia And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 10 UK CK 0132
Indian Penal Code, 1860 — Section 323, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 15ACode Of Criminal Procedure, 1973 — Section 41A
High Courts23 Oct 2024Allowed
Amit Chandel Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 10 UK CK 0131
Narcotic Drugs & Psychotropic Substances Act, 1985 — Section 8, 22, 37, 60
High Courts23 Oct 2024Dismissed
Dinesh Kumar Meena Vs Central Bureau Of Investigation
Uttarakhand High Court · (2024) 10 UK CK 0130
Prevention Of Corruption Act, 1988 — Section 7
High Courts23 Oct 2024Allowed
Nishi @ Nishi Gain Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 10 UK CK 0129
Narcotic Drugs & Psychotropic Substances Act, 1985 — Section 8, 22, 37
High Courts23 Oct 2024Allowed
Amir Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 10 UK CK 0128
Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 6
High Courts23 Oct 2024Dismissed
Rajendra Mandola Vs Naveen Kumar & Ors.
Uttarakhand High Court · (2024) 10 UK CK 0126
Indian Penal Code, 1860 — Section 406, 420, 465Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 482
High Courts23 Oct 2024Dismissed
Dharamveer Vs Union Of India And Others
Uttarakhand High Court · (2024) 10 UK CK 0125
National Highways Act, 1956 — Section 3(H)(4)
High Courts23 Oct 2024Dismissed
Prithvi Infra Developers Pvt Ltd Vs Registrar Cooperative Societies & Others
Uttarakhand High Court · (2024) 10 UK CK 0124
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 14, 17
High Courts23 Oct 2024Disposed Of
Rohit Kumar Vs Punjab National Bank & Others
Uttarakhand High Court · (2024) 10 UK CK 0123
High Courts23 Oct 2024Disposed Of
G S Matiyani And Sons Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 10 UK CK 0121