High Courts01 Dec 2023Allowed
Kamlesh Singh Chauhan Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0003
Indian Penal Code, 1860 — Section 376, 504, 506Code Of Criminal Procedure, 1973 — Section 482
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 209 of 1,060
High Courts01 Dec 2023Allowed
Shaukeen Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 12 UK CK 0002
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 504, 506
High Courts30 Nov 2023Allowed
Amil @ Guddu Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0143
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11(1)
High Courts30 Nov 2023Allowed
Farman Ali And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0142
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11
High Courts30 Nov 2023Allowed
Mohd. Javed Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0141
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11Code Of Criminal Procedure, 1973 — Section 41A
High Courts30 Nov 2023Dismissed
Reshma Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 11 UK CK 0140
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 29, 60Constitution Of India, 1950 — Article 226
High Courts30 Nov 2023Allowed
Vineet Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0135
Indian Penal Code, 1860 — Section 420
High Courts30 Nov 2023Allowed
Aash Mohammad Alias Ashu Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0134
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307Arms Act, 1959 — Section 3, 25
High Courts30 Nov 2023Allowed
Rahul Sorari Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0133
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 147, 148, 149, 307, 323, 364, 427, 506Constitution Of India, 1950 — Article 21
High Courts29 Nov 2023Allowed
Nawal Kishore Verma & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2023) 11 UK CK 0145
High Courts29 Nov 2023Allowed
Suresh Chandra Sharma Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 11 UK CK 0130
High Courts29 Nov 2023Dismissed
Satyapal Tyagi Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 11 UK CK 0129
Constitution Of India, 1950 — Article 226
High Courts29 Nov 2023Allowed
Ajay Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0128
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 392Constitution Of India, 1950 — Article 21
High Courts29 Nov 2023Allowed
Mahfooj Khan Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0126
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21
High Courts29 Nov 2023Allowed
Deepak Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0124
Wild Life (Protection) Act, 1972 — Section 9, 39, 51
High Courts29 Nov 2023Allowed
Munawwar Alias Monu Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0123
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 307, 332, 333, 336, 353, 398, 420Constitution Of India, 1950 — Article 21
High Courts29 Nov 2023Allowed
Adnan Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0122
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 307, 332, 333, 336, 353, 398, 420Constitution Of India, 1950 — Article 21
High Courts28 Nov 2023Allowed
Kanvar Pal Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0144
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 504Code Of Criminal Procedure, 1973 — Section 82
High Courts24 Nov 2023Disposed Of
Veerpal Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0121
Prevention Of Corruption Act, 1988 — Section 7