High Courts08 Aug 2024Allowed
Muneer And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0052
Uttarakahnd Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 158 of 1,060
High Courts08 Aug 2024Allowed
Rajveer Singh Vs Managing Director, Uttarakhand Transport Corporation Headquarter Dehradun & Others
Uttarakhand High Court · (2024) 08 UK CK 0051
High Courts08 Aug 2024Disposed Of
Raghunath Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 08 UK CK 0050
Uttarakhand Annual Transfer For Public Servants Act, 2017 — Section 3(d)
High Courts08 Aug 2024Dismissed
Kadil @ Kadir Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0048
Protection Of Children From Sexual Offences Act, 2012 — Section 5(l)(j)(ii), 6Code Of Criminal Procedure, 1973 — Section 313
High Courts08 Aug 2024Allowed
Jakir Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0047
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts08 Aug 2024Allowed
Kiran Kashyap Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0046
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts08 Aug 2024Allowed
Kunal Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0044
Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6Code Of Criminal Procedure, 1973 — Section 164
High Courts08 Aug 2024Allowed
Rajesh Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0042
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21
High Courts08 Aug 2024Allowed
Narender Sharma Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0040
Indian Penal Code, 1860 — Section 34, 120B, 302, 307
High Courts06 Aug 2024Disposed Of
Vivek Sharma Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0002
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Code Of Criminal Procedure, 1973 — Section 227, 239
High Courts06 Aug 2024Allowed
State Of Uttarakhand & Others Vs Satyesh Kumar Alias Sonu And Others
Uttarakhand High Court · (2024) 08 UK CK 0001
Indian Penal Code, 1860 — Section 34, 201, 302, 380, 392, 457Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 366Evidence Act, 1872 — Section 25, 26, 27
High Courts05 Aug 2024Allowed
Ritik Malik Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0017
Indian Penal Code, 1860 — Section 307, 504, 506
High Courts05 Aug 2024Disposed Of
Dharamveer And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0016
Indian Penal Code, 1860 — Section 420, 452, 504, 506
High Courts05 Aug 2024Allowed
Vanshika Kashyap And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0015
Indian Penal Code, 1860 — Section 120B, 420, 468
High Courts05 Aug 2024Allowed
Akram Ali And Another Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 08 UK CK 0014
Code Of Criminal Procedure, 1973 — Section 319Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 307, 323, 504, 506
High Courts05 Aug 2024Dismissed
Sonu Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0013
Indian Penal Code, 1860 — Section 363, 366, 377, 511Protection Of Children From Sexual Offences Act, 2012 — Section 9, 10Code Of Criminal Procedure, 1973 — Section 164
High Courts05 Aug 2024Dismissed
Uttarakhand Transport Corporation And Others Vs Daya Kishan Pathak And Others
Uttarakhand High Court · (2024) 08 UK CK 0010
High Courts05 Aug 2024Dismissed
Pratap Singh Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 08 UK CK 0009
High Courts05 Aug 2024Disposed Of
M/s Rukhmani & Sons And Others Vs HDFC Bank Ltd.
Uttarakhand High Court · (2024) 08 UK CK 0008
Recovery Of Debts Due To Bank And Financial Institution Act, 1993 — Section 9Recovery Of Debts And Bankruptcy Act, 1993 — Section 20, 21
High Courts05 Aug 2024Allowed
Bolar Alias Bholar Alias Bhullar Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 08 UK CK 0007
Arms Act, 1959 — Section 25(1b)(a), 3Indian Penal Code, 1860 — Section 307