High Courts21 Jun 2024Allowed
Satyapal Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 06 UK CK 0014
Indian Penal Code, 1860 — Section 363, 366, 376(2)(n), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 6
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 169 of 1,060
High Courts20 Jun 2024Disposed Of
Ashutosh Gawri Vs Mukesh Sharma And Another
Uttarakhand High Court · (2024) 06 UK CK 0031
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)
High Courts20 Jun 2024Disposed Of
Amrit Kaur (Deceased) Through Legal Representative Vs Omesh Kumar And Others
Uttarakhand High Court · (2024) 06 UK CK 0030
Code Of Civil Procedure, 1908 — Order 7 Rule 11(b)(c)
High Courts20 Jun 2024Disposed Of
Amrit Kaur (Deceased) Through Legal Representative Vs Sita Devi And Others
Uttarakhand High Court · (2024) 06 UK CK 0029
Code Of Civil Procedure, 1908 — Order 7 Rule 11(b)(c)
High Courts20 Jun 2024Allowed
Bhaskar Bajetha Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 06 UK CK 0028
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 27, 29, 60
High Courts20 Jun 2024Dismissed
Om Prakash Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 06 UK CK 0027
Prevention 0f Corruption Act, 1988 — Section 7
High Courts20 Jun 2024Allowed
Mohd. Tahir Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 06 UK CK 0026
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21
High Courts20 Jun 2024Allowed
Akash Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 06 UK CK 0025
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21
High Courts20 Jun 2024Allowed
Madav Prasad Vs Uttarakhand Transport Corporation Headquarter Dehradun And Others
Uttarakhand High Court · (2024) 06 UK CK 0023
High Courts19 Jun 2024Allowed
Rajesh Prasad Bahuguna And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 06 UK CK 0045
High Courts19 Jun 2024Allowed
Aditya Singh And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 06 UK CK 0044
Indian Penal Code, 1860 — Section 323, 504, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(X)
High Courts19 Jun 2024Disposed Of
United India Insurance Company Ltd Vs Munni And Others
Uttarakhand High Court · (2024) 06 UK CK 0039
Motor Vehicles Act, 1988 — Section 173
High Courts19 Jun 2024Allowed
Vikas Pandey Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 06 UK CK 0037
Code Of Criminal Procedure, 1973 — Section Section 439Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 7, 8
High Courts19 Jun 2024Allowed
Princeraj Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 06 UK CK 0036
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 29, 60
High Courts19 Jun 2024Dismissed
Mohan Bohra Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 06 UK CK 0024
Prevention Of Corruption Act, 1988 — Section 7
High Courts18 Jun 2024Allowed
Padma Bisht Vs Union Of India And Others
Uttarakhand High Court · (2024) 06 UK CK 0042
High Courts18 Jun 2024Allowed
Amar Singh Bora Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 06 UK CK 0041
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 37(1)(b)(ii)Constitution Of India, 1950 — Article 21
High Courts18 Jun 2024Disposed Of
Sushila Devi Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 06 UK CK 0040
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 304BConstitution Of India, 1950 — Article 21
High Courts18 Jun 2024Disposed Of
Sunita Chaudhary Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 06 UK CK 0034
Code Of Criminal Procedure, 1973 — Section Section 438Indian Penal Code, 1860 — Section 120B, 409, 420Constitution Of India, 1950 — Article 21, 226
High Courts14 Jun 2024Disposed Of
Pramod Kumar Goyal Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 06 UK CK 0006
Code Of Criminal Procedure, 1973 — Section Section 438Indian Penal Code, 1860 — Section 120B, 409, 420, 466, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)