High Courts03 Jan 2024Dismissed
Vinod Prasad Uniyal Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 01 UK CK 0096
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 200 of 1,060
High Courts03 Jan 2024Allowed
Sonu Singh Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2024) 01 UK CK 0010
High Courts03 Jan 2024Allowed
Chandrakala Sahu Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0009
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 323, 365, 368, 504, 506
High Courts02 Jan 2024Dismissed/ Allowed
Joga Singh And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0167
Indian Penal Code, 1860 — Section 34, 201, 302, 323, 342, 364, 504, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts02 Jan 2024Disposed Of
Akhil Bansal Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0008
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 409, 420Constitution Of India, 1950 — Article 21
High Courts02 Jan 2024Allowed
Radha Goyal Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0007
Indian Penal Code, 1860 — Section 273Food Safety And Standards Act, 2006 — Section 50
High Courts02 Jan 2024Dismissed
Gurmeet Singh And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2024) 01 UK CK 0006
Indian Penal Code, 1860 — Section 302, 323, 506Code Of Criminal Procedure, 1973 — Section 156(3)Constitution Of India, 1950 — Article 226
High Courts02 Jan 2024Dismissed
Mahesh Singh Vs Vinod Kumar Joshi
Uttarakhand High Court · (2024) 01 UK CK 0005
Code Of Civil Procedure, 1908 — Order 9 Rule 13Constitution Of India, 1950 — Article 227
High Courts02 Jan 2024Disposed Of
Digamber Prasad & Another Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0004
Uttar Pradesh Public Premises (Eviction Of Unauthorised Occupants) Act, 1972 — Section 4, 5
High Courts02 Jan 2024Allowed
Nishant Bohra Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0003
Indian Penal Code, 1860 — Section 306, 376
High Courts02 Jan 2024Dismissed
Rajendra Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0002
Indian Penal Code, 1860 — Section 201,302
High Courts02 Jan 2024Allowed
Subham Bhatt Vs State Of Uttarakhand
Uttarakhand High Court · (2024) 01 UK CK 0001
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 304, 504
High Courts29 Dec 2023Allowed
Rizwan Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0200
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22C
High Courts29 Dec 2023Allowed
Mohit Kucchal Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0199
Indian Penal Code, 1860 — Section 370
High Courts29 Dec 2023Dismissed
Rohit Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0198
Indian Penal Code, 1860 — Section 376, 452, 506Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6Code Of Criminal Procedure, 1973 — Section 164
High Courts29 Dec 2023Dismissed
Abhishek Shaw Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0197
Indian Penal Code, 1860 — Section 34, 120B, 420Information Technology (Amendment) Act, 2008 — Section 66D
High Courts29 Dec 2023Dismissed
Veerpal Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0196
Prevention Of Corruption Act, 1988 (Amended Act, 2018) — Section 7
High Courts29 Dec 2023Allowed
Rahul Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0195
Indian Penal Code, 1860 — Section 307
High Courts29 Dec 2023Allowed
Tanveer Ahmed Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0194
Arms Act, 1959 — Section 25Indian Penal Code, 1860 — Section 120B, 121A
High Courts29 Dec 2023Disposed Of
Ram Bilas Yadav Vs Directorate Of Enforcement
Uttarakhand High Court · (2023) 12 UK CK 0193
Prevention Of Money Laundering Act, 2002 — Section 3, 4