COURT ARCHIVE

Uttarakhand High Court judgments

21,184 judgments · page 152 of 1,060

High Courts09 Sept 2024Disposed Of

Sulochana Parwal Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2024) 09 UK CK 0062

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 482Indian Penal Code, 1860 — Section 409, 420, 466, 467, 468, 471Constitution Of India, 1950 — Article 21

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High Courts09 Sept 2024Allowed

Saddam And Others Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 09 UK CK 0061

Indian Penal Code, 1860 — Section 147, 148, 149, 436, 452, 504, 506

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High Courts09 Sept 2024Disposed Of

Umrav Singh Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2024) 09 UK CK 0060

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High Courts09 Sept 2024Allowed

Pawan Rani Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2024) 09 UK CK 0059

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High Courts09 Sept 2024Allowed

Indresh Devi & Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2024) 09 UK CK 0058

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High Courts09 Sept 2024Disposed Of

Devi Dutt Pandey Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2024) 09 UK CK 0057

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High Courts09 Sept 2024

Madhu Negi Vs Shakumbari Devi Dabral

Uttarakhand High Court · (2024) 09 UK CK 0053

Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts09 Sept 2024Allowed

Shiv Kumar Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 09 UK CK 0052

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20

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High Courts09 Sept 2024Allowed

Sohil Ali @ Sohail Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 09 UK CK 0051

Indian Penal Code, 1860 — Section 376(2)(n), 506Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 6

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High Courts09 Sept 2024Allowed

Shadab Ahmed Alias Sandeep Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 09 UK CK 0050

Indian Penal Code, 1860 — Section 306

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High Courts05 Sept 2024Disposed Of

Gurjigar Singh And Two Others Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 09 UK CK 0004

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 482Bharatiya Nyaya Sanhita, 2023 — Section 115(2), 117(2), 118, 191(2), 351(2), 352Constitution Of India, 1950 — Article 21

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High Courts05 Sept 2024Allowed