High Courts12 Apr 2024Allowed
Anash Alias Middu Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 04 UK CK 0077
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 182 of 1,060
High Courts12 Apr 2024Allowed
Meharban @ Mathu Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 04 UK CK 0076
Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3
High Courts12 Apr 2024Allowed
Amit Chand Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 04 UK CK 0065
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21
High Courts12 Apr 2024Allowed
Shabbu Alias Shabbu Ali Vs State of Uttarakhand
Uttarakhand High Court · (2024) 04 UK CK 0063
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 60
High Courts10 Apr 2024Dismissed
State Of Uttarakhand Vs Gurbinder Singh & Others
Uttarakhand High Court · (2024) 04 UK CK 0087
Indian Penal Code, 1860 — Section 342, 376(2)(g)Code Of Criminal Procedure, 1973 — Section 164, 313
High Courts10 Apr 2024Allowed
Sarfaraz And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 04 UK CK 0071
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11
High Courts10 Apr 2024Allowed
Sabir Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 04 UK CK 0070
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11(1)
High Courts10 Apr 2024Disposed Of
Shivmurti Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 04 UK CK 0069
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)
High Courts10 Apr 2024Dismissed
State Of Uttaranchal Vs Jeet Singh And Others
Uttarakhand High Court · (2024) 04 UK CK 0068
Indian Penal Code, 1860 — Section 411, 460Arms Act, 1959 — Section 25Code Of Criminal Procedure, 1973 — Section 313
High Courts10 Apr 2024Dismissed
Rajesh Kumar Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 04 UK CK 0067
High Courts10 Apr 2024Allowed
Sanju Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 04 UK CK 0066
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 37
High Courts10 Apr 2024Allowed/ Disposed Of
Alla Rakha And Another Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 04 UK CK 0062
Indian Penal Code, 1860 — Section 419, 420
High Courts10 Apr 2024Allowed/ Disposed Of
Nawab Hasan Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 04 UK CK 0061
Negotiable Instruments Act, 1881 — Section 138
High Courts10 Apr 2024Allowed
Ajeet Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 04 UK CK 0060
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 27(a), 29
High Courts10 Apr 2024Allowed
Shadab Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 04 UK CK 0059
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22
High Courts10 Apr 2024Allowed
Ramesh Tyagi Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 04 UK CK 0058
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts10 Apr 2024Allowed
Salman @ Pahari Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 04 UK CK 0056
Uttar Pradesh Gangsters And Anti Social Activities (Prevention) Act, 1986 — Section 2, 3
High Courts10 Apr 2024Allowed
Shobhit @ Shola Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 04 UK CK 0055
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21
High Courts10 Apr 2024Allowed
Vijay Yadav Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 04 UK CK 0053
Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3
High Courts10 Apr 2024Allowed
Firoz Khan Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 04 UK CK 0052
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21