High Courts07 Nov 2023Allowed
Shekhar Chandra Masiwal Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0060
Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 6, 8Code Of Criminal Procedure, 1973 — Section 41A
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 213 of 1,060
High Courts07 Nov 2023Allowed
Satendra Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0059
Indian Penal Code, 1860 — Section 376(2)(n)
High Courts07 Nov 2023Dismissed
Shahnawaz Ahmed & Others Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0058
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(3)b, 8, 20, 37, 60, 436A
High Courts07 Nov 2023Allowed
Jaswinder Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0046
Indian Penal Code, 1860 — Section 307
High Courts07 Nov 2023Allowed
Sahil Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0045
Indian Penal Code, 1860 — Section 366
High Courts06 Nov 2023Allowed
Mohan Chandra Tiwari Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0043
Code Of Criminal Procedure, 1973 — Section 156(3)Indian Penal Code, 1860 — Section 323, 504, 506
High Courts06 Nov 2023Allowed
Asad Ali Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0042
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 29
High Courts06 Nov 2023Dismissed
Lalta Prasad And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0041
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts06 Nov 2023Allowed
Aarzoo Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0040
Indian Penal Code, 1860 — Section 201, 302
High Courts06 Nov 2023
M/s Cavendish Industries Ltd. Vs State Of Uttarakhand And Six Others
Uttarakhand High Court · (2023) 11 UK CK 0039
Uttar Pradesh./ Uttarakhand Industrial Disputes Act, 1947 — Section 2(s), 6QUttar Pradesh Industrial Disputes Rules, 1957 — Rule 43
High Courts06 Nov 2023
Mangat Ram Kukreti Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2023) 11 UK CK 0038
Indian Penal Code, 1860 — Section 409, 467
High Courts06 Nov 2023
Vinod Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0037
Indian Penal Code, 1860 — Section 279, 304A
High Courts06 Nov 2023Disposed Of
Ashish And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0036
Indian Penal Code, 1860 — Section 120B, 409, 420
High Courts06 Nov 2023Disposed Of
Naved Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0035
Code Of Criminal Procedure, 1973 — Section 438Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11Constitution Of India, 1950 — Article 21
High Courts06 Nov 2023Allowed
Chetan Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0034
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 201, 302
High Courts06 Nov 2023Dismissed
Sandeep Kumar Chamoli Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2023) 11 UK CK 0033
Uttarakhand Medical Education Department Technician (Lab/O.T./C.S.S.D., Dental Etc.) Cadre Service Rules, 2020 — Rule 8
High Courts06 Nov 2023Disposed Of
Virendra Narayan Singh Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2023) 11 UK CK 0032
Uttarakhand Government Servant (Discipline And Appeal) Rules, 2003 — Rule 4(1)
High Courts06 Nov 2023Allowed
Govind Singh Nayal Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0031
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 420, 504, 506Constitution Of India, 1950 — Article 21
High Courts03 Nov 2023
Mehandi Hasan Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 11 UK CK 0030
Constitution Of India, 1950 — Article 226
High Courts03 Nov 2023
Durga Prasad Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 11 UK CK 0029
Constitution Of India, 1950 — Article 226