CourtKutchehry.com

COURT ARCHIVE

Uttarakhand High Court judgments

21,184 judgments · page 212 of 1,060

High Courts10 Nov 2023Allowed

Mohammad Farman Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 11 UK CK 0082

Indian Penal Code, 1860 — Section 363, 366, 376(2)Protection Of Children From Sexual Offence, 2012 — Section 5, 6Code Of Criminal Procedure, 1973 — Section 164
Read judgment
High Courts09 Nov 2023Dismissed

Manohar Singh Kanyal & Others Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 11 UK CK 0061

Indian Penal Code, 1860 — Section 120B, 201, 409, 420, 465, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1) (d), 13(2)Code Of Criminal Procedure, 1973 — Section 161, 164
Read judgment
High Courts08 Nov 2023Allowed

Musahid Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 11 UK CK 0051

Code Of Criminal Procedure, 1973 — Section 439Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11
Read judgment
High Courts08 Nov 2023Allowed

Ataur Rehman Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 11 UK CK 0050

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 307, 332, 333, 336, 353, 398, 420Arms Act, 1959 — Section 3, 25
Read judgment
High Courts08 Nov 2023Allowed

Aalim Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 11 UK CK 0048

Code Of Criminal Procedure, 1973 — Section 439Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11
Read judgment