High Courts03 Nov 2023
Reena Chauhan Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 11 UK CK 0028
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 214 of 1,060
High Courts03 Nov 2023Disposed Of
Rohit Chauhan Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0027
Indian Penal Code, 1860 — Section 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts03 Nov 2023
M/S Wahid Hussain Contractor GSTIN (05JSPH5470N2ZL) Vs Commissioner, State Goods And Services Tax Commissionerate , Dehradun And Another
Uttarakhand High Court · (2023) 11 UK CK 0026
Central Goods And Services Tax Act, 2017 — Section 30Constitution Of India, 1950 — Article 226
High Courts03 Nov 2023
Dori Lal Vs District Magistrate/Collector, Nainital, Collectorate Nainital And Others
Uttarakhand High Court · (2023) 11 UK CK 0025
Uttar Pradesh Zamindari Abolition And Land Reforms Rules, 1952 — Rule 143A, 143B, 143C, 143DConstitution Of India, 1950 — Article 226
High Courts03 Nov 2023
Ram Lal Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 11 UK CK 0024
Constitution Of India, 1950 — Article 226
High Courts03 Nov 2023Allowed
Alok Gusain Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0023
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viiza), 2(xxiiia), 8, 21
High Courts03 Nov 2023Allowed
Sabir Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0022
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 307, 332, 333, 336, 353, 398, 420Arms Act, 1959 — Section 3, 25
High Courts03 Nov 2023Allowed
Parvej Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0021
Code Of Criminal Procedure, 1973 — Section 439Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11
High Courts03 Nov 2023Allowed
Majid Ali Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0020
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21, 50
High Courts03 Nov 2023Allowed
Mohd. Salik Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0019
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376, 417, 419, 420, 467, 468, 471
High Courts02 Nov 2023Allowed
Sadik Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0018
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379, 411
High Courts02 Nov 2023Disposed Of
Navjot Singh Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2023) 11 UK CK 0017
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 147, 148, 307, 323Constitution Of India, 1950 — Article 21
High Courts02 Nov 2023Disposed Of
Shoeb Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0016
Code Of Criminal Procedure, 1973 — Section 438Uttarakhand Protection For Cow Progeny Act, 2007 — Section 3, 11Prevention Of Cruelty To Animals Act, 1960 — Section, 11
High Courts02 Nov 2023Dismissed
Kawaljeet Singh @ Prince Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 11 UK CK 0015
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 22Constitution Of India, 1950 — Article 226
High Courts02 Nov 2023Allowed
Danish Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0014
Indian Penal Code, 1860 — Section 34, 342, 395, 412
High Courts02 Nov 2023Dismissed
Vikrant Tiwari Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 11 UK CK 0013
High Courts02 Nov 2023Allowed
Anjali Tyagi Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0012
Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986 — Section 2(b)(i), 2(b)(xi), 3Indian Penal Code, 1860 — Section 420
High Courts02 Nov 2023Allowed
Shalu Tyagi Alias Vishal Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0011
Indian Penal Code, 1860 — Section 328, 376, 385, 417, 418, 504Constitution Of India, 1950 — Article 21
High Courts02 Nov 2023Allowed
Shokeen And Shahrukh Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0010
Indian Penal Code, 1860 — Section 363, 366A, 376D, 504Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts02 Nov 2023Allowed
Khursheed Alam Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 11 UK CK 0009
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 420, 467, 468, 471Constitution Of India, 1950 — Article 21