High Courts18 Oct 2023Dismissed
Akhil Bhandari Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2023) 10 UK CK 0111
Uttarakhand Minor Mineral (Concession) Rules, 2023 — Rule 23, 24
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 217 of 1,060
High Courts18 Oct 2023Disposed Of
Municipal P.G. College, Mussoorie And Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2023) 10 UK CK 0103
High Courts18 Oct 2023
Sanjay Singh Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2023) 10 UK CK 0098
Negotiable Instruments Act, 1881 — Section 138
High Courts18 Oct 2023
Laxman Prakash Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 10 UK CK 0097
Indian Penal Code, 1860 — Section 376AB, 506Protection Of Children From Sexual Offences Act, 2012 — Section 5(m), 6
High Courts18 Oct 2023Disposed Of
Amit Bhatia Vs Narcotics Control Bureau
Uttarakhand High Court · (2023) 10 UK CK 0096
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22(c), 29
High Courts18 Oct 2023Disposed Of
Saleem Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 10 UK CK 0095
Code Of Criminal Procedure, 1973 — Section 438Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11Prevention Of Cruelty To Animals Act, 1960 — Section 3, 11
High Courts18 Oct 2023Disposed Of
Mukarram Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 10 UK CK 0094
Code Of Criminal Procedure, 1973 — Section 438Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11Constitution Of India, 1950 — Article 21
High Courts18 Oct 2023Allowed
Prakash Bairagi Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 10 UK CK 0093
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 420Information Technology Act, 2000 — Section 66
High Courts18 Oct 2023Allowed
Madan Sharma Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 10 UK CK 0092
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21, 50
High Courts18 Oct 2023Allowed
Sameer Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 10 UK CK 0091
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21, 50
High Courts18 Oct 2023Allowed
Rustam And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 10 UK CK 0090
Code Of Criminal Procedure, 1973 — Section 439Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11Prevention Of Cruelty To Animals Act, 1960 — Section 3, 11
High Courts18 Oct 2023Allowed
Puneet Bagga Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 10 UK CK 0089
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia) , 8, 20
High Courts18 Oct 2023Allowed
Kamran Kuraishi Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 10 UK CK 0088
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 392, 411
High Courts17 Oct 2023Dismissed
M/s Sapt Rishi Iron And Steel Private Limited Vs Recovery Officer-II Debts Recovery Tribunal & Others
Uttarakhand High Court · (2023) 10 UK CK 0086
Recovery Of Debts And Bankruptcy Act, 1993 — Section 30
High Courts17 Oct 2023Allowed
Mangat Ram Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 10 UK CK 0085
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307, 504, 506
High Courts16 Oct 2023Dismissed
Satyapal Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2023) 10 UK CK 0112
Constitution Of India, 1950 — Article 226
High Courts16 Oct 2023Allowed
Sumit Alias Mona Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 10 UK CK 0080
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 6
High Courts16 Oct 2023Allowed
Bharatveer Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 10 UK CK 0079
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 302Constitution Of India, 1950 — Article 21
High Courts16 Oct 2023Allowed
Lavakush Verma Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 10 UK CK 0078
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 37(1)(b)(ii), 50Constitution Of India, 1950 — Article 21
High Courts13 Oct 2023Allowed
Mukesh Saini Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 10 UK CK 0082
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 420, 511Uttarakhand Competitive Examination (Measures For Control And Prevention Of Unfair Means In Recruitment) Act, 2023 — Section 12(2)