CourtKutchehry.com

COURT ARCHIVE

Uttarakhand High Court judgments

21,184 judgments · page 170 of 1,060

High Courts13 Jun 2024Disposed Of

Sanjeev Kumar Arora Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 06 UK CK 0056

Code Of Criminal Procedure, 1973 — Section Section 438Indian Penal Code, 1860 — Section 120B, 409, 420, 466, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 7A, 8
Read judgment
High Courts13 Jun 2024Disposed Of

Shalabh Rai Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 06 UK CK 0055

Code Of Criminal Procedure, 1973 — Section Section 438Indian Penal Code, 1860 — Section 120B, 409, 420, 466, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 7A, 8
Read judgment
High Courts11 Jun 2024Allowed

Karan Maurya Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 06 UK CK 0072

Indian Penal Code, 1860 — Section 363, 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 164
Read judgment
High Courts11 Jun 2024Allowed

X Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 06 UK CK 0071

Indian Penal Code, 1860 — Section 376(3), 506Protection Of Children From Sexual Offences Act, 2012 — Section 5(j)(ii), 6Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 1, 2, 3, 4, 5, 6, 7, 8, 8(2), 9, 10, 11, 12, 15, 18(3), 19(2), 19(3)
Read judgment
High Courts10 Jun 2024Allowed

Ajay Chetri Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 06 UK CK 0061

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Constitution Of India, 1950 — Article 21
Read judgment