High Courts21 Dec 2023Allowed
Sarfraj Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0146
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 203 of 1,060
High Courts21 Dec 2023Allowed
Danish Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0145
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11(1)
High Courts20 Dec 2023Dismissed
Rajeev Mohan Sharma Vs Apeksha Nautiyal And Another
Uttarakhand High Court · (2023) 12 UK CK 0127
Indian Penal Code, 1860 — Section 304A, 306
High Courts20 Dec 2023Dismissed
Modh. Azim Mustafa Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 12 UK CK 0126
High Courts20 Dec 2023Disposed Of
Deep Chandra Pant Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2023) 12 UK CK 0125
Indian Penal Code, 1860 — Section 279, 304A, 337
High Courts20 Dec 2023Allowed
Sunny Kumar Vs Regional Manager Bank Of Baroda Regional Office And Others
Uttarakhand High Court · (2023) 12 UK CK 0124
High Courts19 Dec 2023Disposed Of
Committee Of Management & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2023) 12 UK CK 0143
High Courts19 Dec 2023Disposed Of
Ramesh Chandra Sharma Vs Karam Chand & Others
Uttarakhand High Court · (2023) 12 UK CK 0142
Code Of Civil Procedure, 1908 — Order 6 Rule 17Constitution Of India, 1950 — Article 227
High Courts19 Dec 2023Allowed
Himmat Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0141
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts19 Dec 2023Allowed
Vikas Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0139
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts19 Dec 2023Allowed
Puran Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0138
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts19 Dec 2023Allowed
Neetesh Srivastava Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0137
Indian Penal Code, 1860 — Section 120B, 409, 420Uttarakhand Protection Of Interest Of Depositors (In Financial Establishment) Act, 2005 — Section 3
High Courts19 Dec 2023Allowed
Deepak And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0135
Indian Penal Code, 1860 — Section 34, 307, 323, 504, 506
High Courts19 Dec 2023Allowed
Gurucharan Jeet Singh @ Channu And Sahib Singh @ Sebu Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0133
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21
High Courts19 Dec 2023Allowed
Veera Kaur And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0132
Indian Penal Code, 1860 — Section 304B, 506Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 313, 437A
High Courts19 Dec 2023Dismissed
Anup Chand And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0131
Code Of Criminal Procedure, 1973 — Section 313, 374, 389Indian Penal Code, 1860 — Section 120B, 302
High Courts19 Dec 2023Allowed
Deepak Kumar And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 12 UK CK 0130
Indian Penal Code, 1860 — Section 147, 307, 324, 352, 504
High Courts19 Dec 2023Allowed
Mohit Sharma Alias Monu Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0129
Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471
High Courts19 Dec 2023Allowed
Junaid Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0128
Indian Penal Code, 1860 — Section 323, 376(2)(n), 376(3), 457, 504, 506Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 6Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i)(ii), 3(2)(v)
High Courts19 Dec 2023Allowed
Aman Mani Tripathi Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2023) 12 UK CK 0123
Epidemic Diseases Act, 1897 — Section 2, 3, 188, 269, 270Disaster Management Act, 2005 — Section 51(b)Indian Penal Code, 1860 — Section 269, 270