High Courts12 Jan 2024Disposed Of
Sushant Kumar Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 01 UK CK 0079
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 195 of 1,060
High Courts11 Jan 2024Dismissed
Radheshayam Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 01 UK CK 0080
Code Of Criminal Procedure, 1973 — Section 311Indian Penal Code, 1860 — Section 323, 354DProtection Of Children From Sexual Offences Act, 2012 — Section 11, 12
High Courts11 Jan 2024Disposed Of
Jagmohan Singh Kafola Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0071
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 Courts11 Jan 2024Disposed Of
Sant Ram Tomar And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0069
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 420, 466, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 8
High Courts11 Jan 2024Disposed Of
Narendra Patwal Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 01 UK CK 0068
High Courts11 Jan 2024Disposed Of
Tribhuwan Kishor And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 01 UK CK 0067
High Courts11 Jan 2024Dismissed
Pooja Sharma Vs Soma Devi & Another
Uttarakhand High Court · (2024) 01 UK CK 0066
High Courts11 Jan 2024Allowed
Javed Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0065
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 307, 332, 333, 336, 353, 398, 420
High Courts10 Jan 2024Disposed Of
Shama Vs Shivani Kashyap And Others
Uttarakhand High Court · (2024) 01 UK CK 0154
Evidence Act, 1872 — Section 5
High Courts10 Jan 2024Allowed
Gourav Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0139
Bharatiya Nyaya Sanhita, 2023 — Section 109, 352
High Courts10 Jan 2024Allowed
Annu Gupta Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0138
Indian Penal Code, 1860 — Section 363, 366Code Of Criminal Procedure, 1973 — Section 164
High Courts10 Jan 2024Allowed
Moinuddin Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 01 UK CK 0137
Indian Penal Code, 1860 — Section 420Code Of Criminal Procedure, 1973 — Section 41A
High Courts10 Jan 2024Allowed
Anees Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0135
Bharatiya Nyaya Sanhita, 2023 — Section 303(2)Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11
High Courts10 Jan 2024Allowed
Sanju Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0134
Indian Penal Code, 1860 — Section 363, 366, 376(3)Protection Of The Children From Sexual Offences Act, 2012 — Section 5, 6
High Courts10 Jan 2024Allowed/ Disposed Of
Khilap Singh Gariya Vs Balbir Singh Bisht & Another
Uttarakhand High Court · (2024) 01 UK CK 0132
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 438, 442Negotiable Instruments Act, 1881 — Section 138
High Courts10 Jan 2024
Sonu Kumar & Others Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0131
Indian Penal Code, 1860 — Section 34, 363, 364ACode Of Criminal Procedure, 1973 — Section 313
High Courts10 Jan 2024Allowed
Vijay Vishwas @ Birju Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0130
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22
High Courts10 Jan 2024Allowed
Ayushman Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0128
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 60
High Courts10 Jan 2024Allowed
Kanahiya Lal Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0126
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22(c), 29
High Courts10 Jan 2024Allowed
Tushar Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0125
Indian Penal Code, 1860 — Section 120B, 363, 366, 376D, 376(3), 506Protection Of The Children From Sexual Offences Act, 2012 — Section 3(a), 4(2), 5(g), 6Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w), 3(2)(v)