High Courts14 May 2024Dismissed
Shagun Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0046
Indian Penal Code, 1860 — Section 120B, 363, 370
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 175 of 1,060
High Courts14 May 2024Allowed
Mubarik Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0045
Indian Penal Code, 1860 — Section 376, 384, 506
High Courts14 May 2024Dismissed
Taufik Ahmad Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0044
Indian Penal Code, 1860 — Section 323, 363, 366A, 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6Code Of Criminal Procedure, 1973 — Section 161
High Courts14 May 2024Allowed
Kurban And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0042
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11Prevention Of Cruelty To Animals Act, 1960 — Section 3, 11
High Courts14 May 2024Dismissed
Vikesh @ Militry Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0039
Indian Penal Code, 1860 — Section 307, 504Arms Act, 1959 — Section 3, 25(1B)(a)
High Courts14 May 2024Allowed
Sajjad Husain Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0038
Indian Penal Code, 1860 — Section 34, 120B, 302, 304B
High Courts14 May 2024Dismissed
Balwant Ram Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0037
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts11 May 2024
Divisional Manager (Operation), Uttarakhand Transport Corporation, Dehradun Vs Kavita Devi And Five Others
Uttarakhand High Court · (2024) 05 UK CK 0130
Motor Vehicles Act, 1988 — Section 173
High Courts11 May 2024
Kalawati Devi And Two Others. Vs National Insurance Company Limited And Three Others
Uttarakhand High Court · (2024) 05 UK CK 0129
Motor Vehicles Act, 1988 — Section 173
High Courts11 May 2024Allowed
Jagat Singh And Bhupendra Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0030
Indian Penal Code, 1860 — Section 325, 504, 506
High Courts11 May 2024Disposed Of
Harshit Sharma Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 05 UK CK 0029
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 504, 506
High Courts10 May 2024Disposed Of
Ashish Raj Alias Bittu Sharma Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0074
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471Constitution Of India, 1950 — Article 21
High Courts10 May 2024Allowed
Mohd. Ali Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0073
Indian Penal Code, 1860 — Section 420
High Courts10 May 2024Allowed
Mohd. Arif Khan Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0072
Indian Penal Code, 1860 — Section 120B, 419, 420, 467, 468, 471
High Courts10 May 2024Allowed
Angrej Singh Alias Rinku Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0071
Indian Penal Code, 1860 — Section 34, 120B, 302, 307
High Courts10 May 2024Disposed Of
Gaurav Goyal And Another Vs Ashok Goyal And Others
Uttarakhand High Court · (2024) 05 UK CK 0070
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2
High Courts10 May 2024Allowed
Ankaj Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0069
Indian Penal Code, 1860 — Section 306
High Courts10 May 2024Allowed
Rajpal And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0068
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 323, 504, 506
High Courts10 May 2024Allowed
Rajo Kaur @ Rajjo And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0031
Indian Penal Code, 1860 — Section 34, 363, 370Protection Of Children From Sexual Offences Act, 2012 — Section 16, 17
High Courts09 May 2024Allowed
Vikas Yadav Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0081
Indian Penal Code, 1860 — Section 323, 376(2), 458Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 164