CourtKutchehry.com

COURT ARCHIVE

Uttarakhand High Court judgments

21,184 judgments · page 173 of 1,060

High Courts22 May 2024Allowed

Neeraj Rawat Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 05 UK CK 0121

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 409, 420Prevention Of Corruption Act, 1988 — Section 7A
Read judgment
High Courts22 May 2024Dismissed

Bablu Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 05 UK CK 0120

Indian Penal Code, 1860 — Section 376(f), 376(2), 376(2)(n), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 5(n), 6, 7, 8, 9(n), 10
Read judgment
High Courts22 May 2024Dismissed

Avdhesh Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 05 UK CK 0119

Indian Penal Code, 1860 — Section 354, 363, 366A, 506, 376ABProtection Of Children From Sexual Offences Act, 2012 — Section 5, 6, 9, 10Code Of Criminal Procedure, 1973 — Section 164
Read judgment
High Courts21 May 2024

State Of Uttarakhand Vs Janak Bahadur

Uttarakhand High Court · (2024) 05 UK CK 0131

Indian Penal Code, 1860 — Section 302, 323, 363, 376, 376ABProtection Of Children From Sexual Offences Act, 2012 — Section 5, 6, 42Code Of Criminal Procedure, 1973 — Section 164, 313, 354(3), 366
Read judgment
High Courts21 May 2024Dismissed

State Of Uttarakhand Vs Rinku & Others

Uttarakhand High Court · (2024) 05 UK CK 0111

Indian Penal Code, 1860 — Section 34, 307, 324, 326, 452, 506Arms Act, 1959 — Section 4, 25Code Of Criminal Procedure, 1973 — Section 313
Read judgment
High Courts17 May 2024Disposed Of

Bhukan Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 05 UK CK 0093

Prevention Of Corruption Act, 1988 — Section 7(a), 8Indian Penal Code, 1860 — Section 120B, 409, 420, 466, 467, 468, 471
Read judgment