High Courts09 Jan 2024Allowed
L.D. Gola Vs Uttarakhand Forest Development Corporation And Others
Uttarakhand High Court · (2024) 01 UK CK 0049
Code Of Civil Procedure, 1908 — Order 9 Rule 4
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 197 of 1,060
High Courts09 Jan 2024Allowed
Godambari Bisht & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 01 UK CK 0048
High Courts09 Jan 2024Disposed Of
Harish Chandra Durgapal Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 01 UK CK 0047
Code Of Criminal Procedure, 1973 — Section 125
High Courts09 Jan 2024Allowed
Vinay Gupta Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0046
Indian Penal Code, 1860 — Section 325
High Courts08 Jan 2024Dismissed
Amit Kumar Sharma & Another Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2024) 01 UK CK 0153
Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 319
High Courts08 Jan 2024Dismissed
Ram Rishi Pathak Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2024) 01 UK CK 0152
Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 313
High Courts08 Jan 2024Disposed Of
Vinit Kumar Agarwal Alias Vineet Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 01 UK CK 0151
Negotiable Instruments Act, 1881 — Section 138
High Courts08 Jan 2024Dismissed
Major Chandra Kant Singh (Retd.) Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 01 UK CK 0150
Indian Penal Code, 1860 — Section 420, 467, 468, 471Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528
High Courts08 Jan 2024Allowed
Javed Siddiqui And Another Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 01 UK CK 0149
National Investigation Agency Act, 2008 — Section 21(4)Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 307, 323, 332, 341, 342, 353, 395, 427, 436Prevention Of Damage To Public Property Act, 1984 — Section 3, 4
High Courts08 Jan 2024Allowed
Afsaar Ali Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0055
Indian Penal Code, 1860 — Section 363, 365, 366A, 376Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
High Courts08 Jan 2024Allowed
Preeti @ Preet Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0054
Indian Penal Code, 1860 — Section 363, 377Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 6Code Of Criminal Procedure, 1973 — Section 161
High Courts08 Jan 2024Dismissed
Arpit Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0053
Indian Penal Code, 1860 — Section 363, 366A, 376(2)(n), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4(2), 5(l), 6
High Courts08 Jan 2024Dismissed
Shakir Husain Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0052
Indian Penal Code, 1860 — Section 363, 366, 354, 506Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8
High Courts08 Jan 2024Allowed
Sadik Ali Alias Jeevan & Others Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0044
Indian Penal Code, 1860 — Section 147, 307, 324, 352, 504
High Courts08 Jan 2024Allowed
Govind Singh Kanyari And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0043
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 304Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V)
High Courts08 Jan 2024Allowed
Dharmendra Singh And Another Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 01 UK CK 0042
High Courts08 Jan 2024Allowed
Mehajbee Qureshi Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 01 UK CK 0041
Application Of Act Of The Maternity Benefit Act, 1961 — Section 2
High Courts08 Jan 2024Dismissed
Levin Kumar Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2024) 01 UK CK 0040
Uttarakhand Zamindari Abolition And Land Reforms Act, 1950 — Section 131B, 154, 157AA, 157kaka, 158, 163, 166, 167Uttar Pradesh Zamindari Abolition And Land Reforms Rules, 1952 — Rule 338
High Courts08 Jan 2024Disposed Of
Angesh Kumar Singh Vs Naeem Khan
Uttarakhand High Court · (2024) 01 UK CK 0039
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Constitution Of India, 1950 — Article 227
High Courts07 Jan 2024Disposed Of
M/S Kissan Construction Company Vs District Magistrate, Haridwar And Others
Uttarakhand High Court · (2024) 01 UK CK 0184
Constitution Of India, 1950 — Article 226