High Courts10 Jan 2024Dismissed
Jahir Hasan Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0078
Indian Penal Code, 1860 — Section 302
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 196 of 1,060
High Courts10 Jan 2024Dismissed
Ravindra Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0077
Indian Penal Code, 1860 — Section 302, 304B, 316Evidence Act, 1872 — Section 106
High Courts10 Jan 2024Dismissed
Yakub Ali Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0060
Wildlife Protection Act, 1972 — Section 9, 51Forest Act, 1927 — Section 26, 26(h), 41, 42, 63Forest Conservation Act, 1980 — Section 2
High Courts10 Jan 2024
Harish Chandra Dhoulakhandi Vs Uttarakhand Power Corporation Ltd. & Others.
Uttarakhand High Court · (2024) 01 UK CK 0059
High Courts10 Jan 2024Dismissed
Khursheed Ali (Deceased) & Others Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2024) 01 UK CK 0058
Arbitration And Conciliation Act, 1996 — Section 34Constitution Of India, 1950 — Article 227
High Courts10 Jan 2024Disposed Of
Sunil Kumar Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 01 UK CK 0057
Indian Penal Code, 1860 — Section 279, 304A, 337, 338Code Of Criminal Procedure, 1973 — Section 313
High Courts10 Jan 2024Allowed
P, Child In Conflict With Law Through His Father Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0056
Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12, 102Indian Penal Code, 1860 — Section 363, 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
High Courts09 Jan 2024Disposed Of
Abhishek And Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 01 UK CK 0148
Indian Penal Code, 1860 — Section 341, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts09 Jan 2024Disposed Of
Sanjay Kumar And Ors Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 01 UK CK 0147
Indian Penal Code, 1860 — Section 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts09 Jan 2024Dismissed
Swami Maheshwaranand Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 01 UK CK 0146
Indian Penal Code, 1860 — Section 406, 420, 506Limitation Act, 1963 — Section 5
High Courts09 Jan 2024Dismissed
Akshay Kumar And Anr Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 01 UK CK 0145
Bhartiya Nyaya Sanhita, 2023 — Section 3(5), 49, 109, 126(2)Criminal Law (Amendment) Act, 1934 — Section 7Arms Act, 1959 — Section 30
High Courts09 Jan 2024Allowed
Hari Nath @ Hanna Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 01 UK CK 0144
Bhartiya Nyaya Sanhita, 2023 — Section 3(5), 109, 115(2), 118(1), 118(2), 191(3), 333, 351(2), 352
High Courts09 Jan 2024Dismissed
Arjun Sachdeva Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0143
Indian Penal Code, 1860 — Section 307, 323, 325, 506
High Courts09 Jan 2024Dismissed
Devendra Kumar Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 01 UK CK 0142
Code Of Criminal Procedure, 1973 — Section 156(3)
High Courts09 Jan 2024Disposed Of
Ashok Singh Negi And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 01 UK CK 0141
Indian Penal Code, 1860 — Section 323, 498A, 504, 506Hindu Marriage Act, 1955 — Section 13B
High Courts09 Jan 2024Disposed Of
Suresh Pal And Others Vs Collector/Arbitrator, Haridwar And Another s
Uttarakhand High Court · (2024) 01 UK CK 0108
Arbitration And Conciliation Act, 1996 — Section 34Constitution Of India, 1950 — Article 227
High Courts09 Jan 2024Allowed
Khushwant Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0063
Indian Penal Code, 1860 — Section 420
High Courts09 Jan 2024Allowed
Shoaib And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0062
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 37, 60
High Courts09 Jan 2024Disposed Of
Rahul And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0051
Code Of Criminal Procedure, 1973 — Section 438Arms Act, 1959 — Section 3, 25, 27Constitution Of India, 1950 — Article 21
High Courts09 Jan 2024Disposed Of
Ela Gairola Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 01 UK CK 0050