CourtKutchehry.com

COURT ARCHIVE

Uttarakhand High Court judgments

21,184 judgments · page 206 of 1,060

High Courts12 Dec 2023Allowed

Faizul Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 12 UK CK 0070

Indian Penal Code, 1860 — Section 363, 366, 376, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(l)(j)(ii), 6
Read judgment
High Courts11 Dec 2023Allowed

Furkan Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 12 UK CK 0056

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 307, 332, 333, 336, 353, 398, 420Constitution Of India, 1950 — Article 21
Read judgment
High Courts11 Dec 2023Allowed

Naveen Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 12 UK CK 0055

Indian Penal Code, 1860 — Section 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
Read judgment
High Courts11 Dec 2023Dismissed

Sandeep Gupta Vs Directorate Of Enforcement (PMLA)

Uttarakhand High Court · (2023) 12 UK CK 0054

Code Of Criminal Procedure, 1973 — Section 439Prevention Of Money Laundering Act, 2002 — Section 3, 4, 45, 50(3)Indian Penal Code, 1860 — Section 34, 120B, 406, 411, 418, 419, 420, 467, 468, 471
Read judgment
High Courts08 Dec 2023Disposed Of

Manju Bharti Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 12 UK CK 0049

Code Of Criminal Procedure, 1973 — Section 438Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)Constitution Of India, 1950 — Article 21
Read judgment
High Courts08 Dec 2023Dismissed

Aakash Kumar Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 12 UK CK 0048

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 376Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
Read judgment