COURT ARCHIVE

Uttarakhand High Court judgments

21,184 judgments · page 150 of 1,060

High Courts20 Sept 2024Allowed

Mohit Rana Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 09 UK CK 0040

Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 161, 164

Read judgment

High Courts20 Sept 2024Disposed Of

Raheesh Ahmad Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2024) 09 UK CK 0039

Noise Pollution (Regulation And Control) Rules, 2000 — Rule 6Constitution Of India, 1950 — Article 19(1)(a)

Read judgment

High Courts20 Sept 2024Disposed Of

Robin Grover Vs M/S Prayag Colonizer

Uttarakhand High Court · (2024) 09 UK CK 0038

Provincial Small Cause Courts Act, 1887 — Section 25

Read judgment

High Courts19 Sept 2024Disposed Of

Naushad Vs Surendra Kumar Urf Shankar

Uttarakhand High Court · (2024) 09 UK CK 0072

Read judgment

High Courts19 Sept 2024Disposed Of

Prem Singh Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2024) 09 UK CK 0071

Read judgment

High Courts19 Sept 2024Disposed Of

Abhishek Aggarwal Vs Mehangu Ram

Uttarakhand High Court · (2024) 09 UK CK 0070

Negotiable Instruments Act, 1881 — Section 143, 143(3)

Read judgment

High Courts19 Sept 2024

Praveen Kukreja Vs Swati Vaish

Uttarakhand High Court · (2024) 09 UK CK 0069

Read judgment

High Courts19 Sept 2024Dismissed

X Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2024) 09 UK CK 0068

Indian Penal Code, 1860 — Section 376(2)(n), 506

Read judgment

High Courts19 Sept 2024

Sanjeev Kumar & Others Vs Commissioner Excise & Others

Uttarakhand High Court · (2024) 09 UK CK 0067

Uttar Pradesh Excise Act, 1910 — Section 11

Read judgment

High Courts19 Sept 2024Dismissed

Suresh Sharma Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2024) 09 UK CK 0066

Uttarakhand Consolidation Of Holdings Act, 1953 — Section 48

Read judgment

High Courts19 Sept 2024Disposed Of

S Jagir Singh Educational Society Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2024) 09 UK CK 0065

Societies Registration Act, 1860 — Section 25(1)

Read judgment

High Courts19 Sept 2024Disposed Of

Ramanand Giri Alias Ram Singh Vs Swami Sarwanand Giri Paramhans Society

Uttarakhand High Court · (2024) 09 UK CK 0064

Read judgment

High Courts19 Sept 2024Allowed

Shivalik Institute Of Ayurveda And Research Dehradun Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2024) 09 UK CK 0046

Read judgment

High Courts18 Sept 2024Disposed Of

Satya Dev Tyagi Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2024) 09 UK CK 0080

Advocates Act, 1961 — Section 6(1)(c)

Read judgment

High Courts18 Sept 2024Allowed

Raj Kumar Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2024) 09 UK CK 0079

Indian Penal Code, 1860 — Section 323, 498ADowry Prohibition Act, 1961 — Section 3, 4

Read judgment

High Courts18 Sept 2024Allowed

Mursaleen Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 09 UK CK 0078

Indian Penal Code, 1860 — Section 363, 366, 376(3), 376(2)(n), 506Protection Of Children From Sexual Offences Act, 2012 — Section 5(l ), 6Code Of Criminal Procedure, 1973 — Section 164

Read judgment

High Courts18 Sept 2024Allowed