High Courts22 Mar 2024Allowed
Hemlata Sahu Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 03 UK CK 0115
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 323, 365, 368, 376, 504, 506
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 185 of 1,060
High Courts22 Mar 2024Allowed
Shubhana Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 03 UK CK 0114
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 29, 60
High Courts22 Mar 2024Allowed
Manpreet Kaur Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 03 UK CK 0113
Indian Penal Code, 1860 — Section 34, 304
High Courts22 Mar 2024Allowed
Bal Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 03 UK CK 0112
Indian Penal Code, 1860 — Section 201, 302
High Courts22 Mar 2024Dismissed
Ankit Yadav Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 03 UK CK 0111
Indian Penal Code, 1860 — Section 120B, 409, 411, 420
High Courts21 Mar 2024Allowed
Dinesh Chandra Bahuguna Vs U.P. Rajkiya Nirman Nigam Ltd. And Others
Uttarakhand High Court · (2024) 03 UK CK 0109
High Courts21 Mar 2024Dismissed
State Of Uttarakhand & Others Vs Sandesh Kumar
Uttarakhand High Court · (2024) 03 UK CK 0108
Arbitration And Conciliation Act, 1996 — Section 09, 34, 37Commercial Courts Act, 2015 — Section 13(1A)Limitation Act, 1963 — Article 116, 117
High Courts21 Mar 2024Disposed Of
Qazi Mohammad Nizamuddin Vs Sarwat Kareem Ansari & Others
Uttarakhand High Court · (2024) 03 UK CK 0107
Representation Of The People Act, 1951 — Section 109(2), 110(3)(b)
High Courts21 Mar 2024Allowed
Anurag Pandey Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 03 UK CK 0105
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 409, 411, 420Uttar Pradesh Public Examinations (Prevention Of Unfair Means) Act, 1998 — Section 9, 10
High Courts21 Mar 2024Allowed
Reetu And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 03 UK CK 0104
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 409, 411, 420Uttar Pradesh Public Examinations (Prevention Of Unfair Means) Act, 1998 — Section 4, 5, 7, 9, 10
High Courts21 Mar 2024Allowed
Anil Kumar Alias Anil Ojasvi Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 03 UK CK 0103
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 409, 420Uttar Pradesh Public Examinations (Prevention Of Unfair Means) Act, 1998 — Section 9, 10
High Courts20 Mar 2024Allowed
Naushi Kamil Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 03 UK CK 0102
High Courts20 Mar 2024Disposed Of
Gabar Singh Farshwan Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 03 UK CK 0101
High Courts20 Mar 2024Allowed
Vatsal Bisht Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 03 UK CK 0100
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 60
High Courts20 Mar 2024Allowed
Jujhar Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 03 UK CK 0098
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18
High Courts20 Mar 2024Allowed
Jeeshan Ansari And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 03 UK CK 0093
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts20 Mar 2024Allowed
Farman Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 03 UK CK 0091
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 11
High Courts20 Mar 2024Allowed
Sharafat Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 03 UK CK 0090
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11
High Courts20 Mar 2024Allowed
Savej Khan Alias Mohd. Shabej Alias Sahil Khan Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 03 UK CK 0089
Indian Penal Code, 1860 — Section 147, 148, 307, 323
High Courts20 Mar 2024Allowed
Shiromani Pandey & Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 03 UK CK 0088
State, Legislature Enacted Uttaranchal School Education Act, 2006 — Section 58