High Courts15 Mar 2024Allowed
Arun Sengan Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 03 UK CK 0059
Uttar Pradesh Gangster And Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 187 of 1,060
High Courts15 Mar 2024Allowed
Vikku Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 03 UK CK 0058
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts15 Mar 2024Allowed
Ram Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 03 UK CK 0056
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 Courts15 Mar 2024Allowed
Devraj Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 03 UK CK 0055
Uttar Pradesh Gangster And Anti-Social Activities (Prevention) Act, 1986 — Section 2(b)(i), 2(b)(xi), 3
High Courts14 Mar 2024Disposed Of
Deepak Chandra Vs State Of Uttarakhand And Two Others
Uttarakhand High Court · (2024) 03 UK CK 0052
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 409, 420, 466, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts14 Mar 2024Disposed Of
Ashish Raj Alias Bittu Sharma Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 03 UK CK 0049
Code Of Criminal Procedure, 1973 — Section 438Prevention Of Corruption Act, 1988 — Section 7A, 8Constitution Of India, 1950 — Article 21
High Courts14 Mar 2024Disposed Of
Rajendra Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 03 UK CK 0047
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 409, 420, 466, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts14 Mar 2024Disposed Of
Ramesh Kumar @ Ramesh Chandra & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 03 UK CK 0046
High Courts14 Mar 2024Dismissed
Harish Chandra Suyal & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 03 UK CK 0045
High Courts14 Mar 2024Allowed
Dr. Vinod Kumar Vs Secretary, Department Of Agriculture And Farmers Welfare, Government Of Uttarakhand, Dehradun & Others
Uttarakhand High Court · (2024) 03 UK CK 0044
Uttar Pradesh Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958 — Section 2(k), 4, 4(b), 4(c), 6, 6(8), 6(13), 10(7)(b), 28(z)
High Courts13 Mar 2024Disposed Of
Surendra Singh Rawat Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 03 UK CK 0054
High Courts13 Mar 2024Dismissed
Varun Saini Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 03 UK CK 0053
Uttarakhand Government Servant (Discipline And Appeal) Rule, 2003 — Rule 11
High Courts13 Mar 2024Disposed Of
Chandra Singh Chiral & Others Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2024) 03 UK CK 0043
Salary Rules, 2016 — Rule 13(i)(ii)
High Courts13 Mar 2024Allowed
Ritik Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 03 UK CK 0042
Indian Penal Code, 1860 — Section 363, 366, 376(2)Protection Of Children From Sexual Offences Act, 2012 — Section 5(1), 6Code Of Criminal Procedure, 1973 — Section 164
High Courts12 Mar 2024Disposed Of
Harish Chandra Rana Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 03 UK CK 0039
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts12 Mar 2024Dismissed
Naveen Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 03 UK CK 0038
High Courts12 Mar 2024Disposed Of
Anil Bharti Vs Indian Bank & Another
Uttarakhand High Court · (2024) 03 UK CK 0037
High Courts11 Mar 2024Partly Allowed
Kurban & Others Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 03 UK CK 0040
Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 34, 308, 323, 324, 452, 506Probation Of First Offenders Act, 1958 — Section 3, 4
High Courts11 Mar 2024Disposed Of
Rajid Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 03 UK CK 0036
Code Of Criminal Procedure, 1973 — Section 438Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11(1)Constitution Of India, 1950 — Article 21, 226
High Courts11 Mar 2024Allowed
Gurdaas Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 03 UK CK 0035
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 341, 366, 376(2)Prohibition Of Child Marriage Act, 2006 — Section 9