CourtKutchehry.com

COURT ARCHIVE

Uttarakhand High Court judgments

21,184 judgments · page 176 of 1,060

High Courts09 May 2024Allowed

Sohil Sharma Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 05 UK CK 0078

Indian Penal Code, 1860 — Section 323, 376AB, 376(2)(f)Dowry Prohibition Act, 1961 — Section 3, 4Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(n)(m), 6
Read judgment
High Courts09 May 2024Dismissed

Afjal Ali Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 05 UK CK 0075

Indian Penal Code, 1860 — Section 344, 346, 366, 376, 504, 506Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
Read judgment
High Courts08 May 2024Disposed Of

Digvijay Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 05 UK CK 0059

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 409, 420, 466, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 7A, 8, 10, 13(1)(d), 13(2)
Read judgment
High Courts08 May 2024Allowed

Imran Ahmad Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 05 UK CK 0053

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Constitution Of India, 1950 — Article 21
Read judgment
High Courts07 May 2024Disposed Of

Naveen Nautiyal Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 05 UK CK 0067

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(1)(x), 14AIndian Penal Code, 1860 — Section 323, 354, 376(3), 506Protection Of Children From Sexual Offences Act, 2012 — Section 4, 5
Read judgment
High Courts07 May 2024Allowed

Rohit Vs State Of Uttarakhand

Uttarakhand High Court · (2024) 05 UK CK 0061

Indian Penal Code, 1860 — Section 354D, 363, 366A, 376(2)(n), 471, 506Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 6
Read judgment