High Courts16 Aug 2024Allowed
Sarafat Husain @ Sarafat Kabadi Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0062
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 29
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 157 of 1,060
High Courts16 Aug 2024Allowed
Murlidhar Kunwar @ Murari And Another Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 08 UK CK 0061
Indian Penal Code, 1860 — Section 34, 376, 392
High Courts16 Aug 2024Allowed
Lovepreet Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0060
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 29, 37
High Courts16 Aug 2024Allowed
Virendra Pal Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0059
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 37, 60
High Courts16 Aug 2024Allowed
Palvinder Singh @ Happy And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0058
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 37, 60
High Courts14 Aug 2024Allowed
Prince Kumar & Another Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0075
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22(c), 37, 60
High Courts14 Aug 2024Allowed
Neeraj Kumar Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 08 UK CK 0073
Constitution Of India, 1950 — Article 14, 16
High Courts14 Aug 2024Allowed
Guman Singh Vs Managing Director Uttarakhand Parivahan Nigam Dehradun & Others
Uttarakhand High Court · (2024) 08 UK CK 0072
High Courts14 Aug 2024Allowed
Mahendra Singh & Others Vs Uttarakhand Transport Corporation At Dehradun & Others
Uttarakhand High Court · (2024) 08 UK CK 0071
High Courts14 Aug 2024Dismissed
Kirti Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0070
Indian Penal Code, 1860 — Section 201, 302, 364Code Of Criminal Procedure, 1973 — Section 313
High Courts14 Aug 2024Allowed
Pooran Singh @ Happy Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0069
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21
High Courts14 Aug 2024Allowed
Nasreen Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0068
Prevention Of Damage To Public Property Act, 1984 — Section 3, 4Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11Bhartiya Nyaya Sanhita, 2023 — Section 121(1), 132, 191(2), 263
High Courts14 Aug 2024Dismissed
Rahees Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0067
Indian Penal Code, 1860 — Section 363, 366A, 376(2)(n), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 3(a), 4, 5(l), 6
High Courts14 Aug 2024Allowed
Kabir Ahmed Khan Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0066
Indian Penal Code, 1860 — Section 376, 419, 420, 506
High Courts14 Aug 2024Allowed
Pooran Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0065
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 37
High Courts14 Aug 2024Allowed
Pankaj Joshi Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0064
Indian Penal Code, 1860 — Section 307, 354Arms Act, 1959 — Section 25(4)Code Of Criminal Procedure, 1973 — Section 161, 164
High Courts09 Aug 2024Allowed
Madhawanand Vs Managing Director, Uttarakhand Transport Corporation At Dehradun & Others
Uttarakhand High Court · (2024) 08 UK CK 0054
High Courts08 Aug 2024Allowed
Phool Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0057
Indian Penal Code, 1860 — Section 304B
High Courts08 Aug 2024Dismissed
Ajam Malik Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0055
Arms Act, 1959 — Section 3, 25, 34, 149, 201, 302
High Courts08 Aug 2024Disposed Of/ Allowed
Karan Bhalla & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 08 UK CK 0053
Indian Penal Code, 1860 — Section 307, 323, 324, 504, 506Code Of Criminal Procedure, 1973 — Section 320, 482