High Courts07 May 2024Allowed
Sakib Azam Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0060
Narcotic Drugs And Psychotropic Substances, 1985 — Section 8, 22
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 177 of 1,060
High Courts06 May 2024Disposed Of
Lekhraj And Four Others Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0027
Indian Penal Code, 1860 — Section 498ADowry Prohibition Act, 1961 — Section 4Code Of Criminal Procedure, 1973 — Section 313
High Courts06 May 2024Allowed
Shail Kumar Dutta And Others Vs Sanjeev Ratra And Others
Uttarakhand High Court · (2024) 05 UK CK 0026
Code Of Criminal Procedure, 1973 — Order 22 Rule 5
High Courts06 May 2024Allowed
Deoraj Tiwari Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0025
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Constitution Of India, 1950 — Article 21
High Courts03 May 2024Disposed Of
Mahipal Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0022
Prevention Of Corruption Act, 1988 — Section 7A, 8Indian Penal Code, 1860 — Section 120B, 409, 420, 466, 467, 468, 471Constitution Of India, 1950 — Article 21
High Courts03 May 2024Allowed
Sanu Gazi Alias Mohammad Amzad Gazi. Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0021
Prevention Of Corruption Act, 1988 — Section 7AIndian Penal Code, 1860 — Section 120B, 409, 420, 466, 467, 468, 471
High Courts03 May 2024Allowed
Afzal Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0020
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11
High Courts03 May 2024Allowed
Anand Singh Mehra Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0019
Indian Penal Code, 1860 — Section 120B, 409, 420Uttarakhand Protection Of Interest Of Depositors (In Financial Establishment) Act, 2005 — Section 3
High Courts03 May 2024Allowed
Gurpreet Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0018
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21
High Courts03 May 2024Allowed
Vasif @ Sukka Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0017
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 60
High Courts03 May 2024Allowed
Bhanu Bhardwa Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0016
Indian Penal Code, 1860 — Section 34, 307Arms Act, 1959 — Section 3, 25
High Courts03 May 2024Allowed
Ashish Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0015
Indian Penal Code, 1860 — Section 34, 307, 386, 506Arms Act, 1959 — Section 4, 25
High Courts03 May 2024Allowed
Anod Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0014
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 29
High Courts02 May 2024Dismissed
Gulsher Ali Vs Master Taimur Ali
Uttarakhand High Court · (2024) 05 UK CK 0024
Evidence Act, 1872 — Section 112
High Courts02 May 2024Disposed Of
Tinku Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0023
Indian Penal Code, 1860 — Section 363, 366A
High Courts02 May 2024Allowed
Jeewan Singh Bora And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 05 UK CK 0013
High Courts02 May 2024Disposed Of
Poonam Lata Viksit Alias Poonam Lata And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 05 UK CK 0009
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 409, 420, 466, 467, 468, 471Constitution Of India, 1950 — Article 21
High Courts02 May 2024Disposed Of
Chandra Mohan Bhatt Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 05 UK CK 0008
Indian Penal Code, 1860 — Section 376(2)(n), 506
High Courts02 May 2024Disposed Of
Rohit Singh Vs Chairman, Uttarakhand Public Service Commission, Haridwar
Uttarakhand High Court · (2024) 05 UK CK 0007
High Courts02 May 2024Allowed
Sheshnath Rai Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 05 UK CK 0006