High Courts29 Dec 2023Disposed Of
Chitra Raj Gautam Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0192
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 201 of 1,060
High Courts29 Dec 2023Dismissed
Ashok Kumar Dungrakoti And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 12 UK CK 0191
Constitution Of India, 1950 — Article 226
High Courts29 Dec 2023Disposed Of
Ashwani Kumar Kamboj Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0188
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471Constitution Of India, 1950 — Article 21
High Courts29 Dec 2023Disposed Of
Devendra Pal Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0187
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 Courts29 Dec 2023Dismissed
Dalbeer Singh Danu And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 12 UK CK 0186
Constitution Of India, 1950 — Article 226
High Courts29 Dec 2023Dismissed
Asha Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2023) 12 UK CK 0185
Evidence Act, 1872 — Section 74Constitution Of India, 1950 — Article 226
High Courts29 Dec 2023Disposed Of
Pankaj Singh Jeena Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0184
United Provinces Excise Act, 1910 — Section 60(1)
High Courts29 Dec 2023Allowed
Sushma Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0183
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 201, 302Constitution Of India, 1950 — Article 21
High Courts29 Dec 2023Allowed
Mohd. Faisal. Vs Narcotics Control Bureau
Uttarakhand High Court · (2023) 12 UK CK 0182
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21(c), 27A, 29, 37(1)(b)(ii)Constitution Of India, 1950 — Article 21
High Courts28 Dec 2023Allowed
Ram Saini Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0189
Indian Penal Code, 1860 — Section 34, 120B, 325, 342, 386, 394, 411, 506
High Courts28 Dec 2023Disposed Of
Murad Ali & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2023) 12 UK CK 0177
High Courts28 Dec 2023Allowed
Ramesh Ram Vs Vijay Bhusan Garg & Others
Uttarakhand High Court · (2023) 12 UK CK 0176
Uttar Pradesh Zamindari And Abolition And Land Reforms Act, 1950 — Section 176, 333Code Of Civil Procedure, 1908 — Order 1 Rule 10Constitution Of India, 1950 — Article 227
High Courts28 Dec 2023Allowed
Bittu Alias Pradeep Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0175
Indian Penal Code, 1860 — Section 365Code Of Criminal Procedure, 1973 — Section 313
High Courts27 Dec 2023Allowed
Vinay Verma @ Bantu Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0181
Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3
High Courts27 Dec 2023Dismissed
Dikshant Saini Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0180
Indian Penal Code, 1860 — Section 380, 398, 399, 400, 402, 427, 457, 511
High Courts27 Dec 2023Allowed
Shanu Kumar Alias Shanu Sardar Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0179
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 504, 506
High Courts27 Dec 2023Dismissed
Ameer Ahmad @ Sehanshah Mama Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0178
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 29
High Courts27 Dec 2023Dismissed
Arun Kashyap Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 12 UK CK 0174
Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Constitution Of India, 1950 — Article 226
High Courts27 Dec 2023Disposed Of
Devendra Pal Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0164
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471Constitution Of India, 1950 — Article 21
High Courts26 Dec 2023Allowed
Tahir And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0172
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 6, 11Prevention Of Cruelty To Animals Act, 1960 — Section 3, 11