High Courts04 Jul 2024Allowed
Gurmeet Singh @ Gittu Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 07 UK CK 0026
Indian Penal Code, 1860 — Section 363, 366, 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 166 of 1,060
High Courts04 Jul 2024Dismissed
Lalit Mohan Arya Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 07 UK CK 0025
Prevention Of Corruption Act, 1988 — Section 7
High Courts04 Jul 2024Allowed
Brijmohan Godiyal And Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 07 UK CK 0024
High Courts04 Jul 2024Allowed
Sonu Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 07 UK CK 0023
Indian Penal Code, 1860 — Section 363, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 6Code Of Criminal Procedure, 1973 — Section 161, 164
High Courts04 Jul 2024Allowed
Chakradhar And Another Vs State Of Uttarakhand& Others
Uttarakhand High Court · (2024) 07 UK CK 0022
High Courts04 Jul 2024Allowed
Namita Joshi Vs Uttarakhand Transport Corporation Headquarter Dehradun And Others
Uttarakhand High Court · (2024) 07 UK CK 0021
High Courts04 Jul 2024Allowed
Suresh Mehto & Others Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 07 UK CK 0020
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 161, 164, 313
High Courts03 Jul 2024Disposed Of
Jalaj Gaur Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 07 UK CK 0034
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 409, 420, 467, 468, 471Constitution Of India, 1950 — Article 21
High Courts03 Jul 2024Disposed Of
Shambhunath Singh And Two Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 07 UK CK 0033
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 409, 420, 466, 467, 468, 471Constitution Of India, 1950 — Article 21
High Courts03 Jul 2024Allowed
Rakesh Prasad Dabral & Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 07 UK CK 0032
High Courts03 Jul 2024Allowed
Rajesh Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 07 UK CK 0031
Drugs And Cosmetics Act, 1940 — Section 16, 17A(b), 18(c), 18(i), 18(ii), 18(iii), 18(iv), 18(vi), 23(4), 27(b)(ii), 27(d), 30
High Courts03 Jul 2024Allowed
Rahul Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 07 UK CK 0029
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts03 Jul 2024Allowed
Azeem @ Thekedar Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 07 UK CK 0028
Uttar Pradesh Gangsters And Anti Social Activities (Prevention) Act, 1986 — Section 2, 3Code Of Criminal Procedure, 1973 — Section 41A
High Courts02 Jul 2024Disposed Of
Manu Rishi Garg Vs V.K. Vashisht & Ors.
Uttarakhand High Court · (2024) 07 UK CK 0041
Constitution Of India, 1950 — Article 227
High Courts02 Jul 2024Disposed Of
Rashmi Garg Vs V.K. Vashisht & Ors.
Uttarakhand High Court · (2024) 07 UK CK 0040
Constitution Of India, 1950 — Article 227
High Courts02 Jul 2024Allowed
Madhu Thakur Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 07 UK CK 0037
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts02 Jul 2024Allowed
Umesh Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 07 UK CK 0035
Indian Penal Code, 1860 — Section 363, 376Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
High Courts01 Jul 2024Allowed
Succha Singh Vs Managing Director, Uttarakhand Transport Corporation And Others
Uttarakhand High Court · (2024) 07 UK CK 0077
High Courts01 Jul 2024Allowed
Alim And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 07 UK CK 0055
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11(1)
High Courts01 Jul 2024Allowed
Sukhdev Singh @ Sukha Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 07 UK CK 0054
Indian Penal Code, 1860 — Section 34, 120B, 302, 307