COURT ARCHIVE

Uttarakhand High Court judgments

21,184 judgments · page 221 of 1,060

High Courts05 Oct 2023Allowed

Narayan Singh Bisht Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 10 UK CK 0012

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 37(1)(b)(ii), 42, 60Constitution Of India, 1950 — Article 21

High Courts05 Oct 2023Allowed

Mohd. Tasleem Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 10 UK CK 0011

Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11

High Courts05 Oct 2023Allowed

Sakeel Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 10 UK CK 0010

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

High Courts05 Oct 2023Allowed

Parvinder Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 10 UK CK 0009

Immoral Traffic Prevention Act, 1956 — Section 3, 4, 5, 6, 8Code Of Criminal Procedure, 1973 — Section 41A

High Courts04 Oct 2023Allowed

Sajjad Ansari Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 10 UK CK 0007

Indian Penal Code, 1860 — Section 420Information Technology Act, 2008 — Section 66

High Courts04 Oct 2023Allowed

Rishipal Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 10 UK CK 0006

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 20

High Courts03 Oct 2023Disposed Of

Satnam Singh Vs Sub Divisional Magistrate/Pargana Magistrate And Another

Uttarakhand High Court · (2023) 10 UK CK 0005

Code Of Criminal Procedure, 1973 — Section 133(1)

High Courts03 Oct 2023Allowed

Firoj Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 10 UK CK 0004

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21, 60

High Courts03 Oct 2023Allowed

Shubham Sanjay Chaudhary Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 10 UK CK 0003

Indian Penal Code, 1860 — Section 363, 366, 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 6

High Courts03 Oct 2023Allowed

Mukesh Kumar Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 10 UK CK 0002

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 20, 50, 60

High Courts03 Oct 2023Allowed

Vijay Joshi & Others Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 10 UK CK 0001

Indian Penal Code, 1860 — Section 120B, 201, 302, 365Evidence Act, 1872 — Section 65BConstitution Of India, 1950 — Article 21

High Courts29 Sept 2023

Ramendra Singh Rawat Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2023) 09 UK CK 0130

Indian Penal Code, 1860 — Section 279, 304A

High Courts29 Sept 2023

Ramprit Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2023) 09 UK CK 0129

Negotiable Instruments Act, 1881 — Section 138

High Courts29 Sept 2023Allowed

Mahesh Chandra Tamta @ Mahesh Chandra Agari Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 09 UK CK 0128

Indian Penal Code, 1860 — Section 34, 120B, 307

High Courts29 Sept 2023Disposed Of

Harendra Kumar Arya And Nandan Singh Bora Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 09 UK CK 0126

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471, 477APrevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)

High Courts29 Sept 2023Disposed Of

Madhusudan Lohni And Five Others Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 09 UK CK 0125

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471, 477APrevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)

High Courts29 Sept 2023Disposed Of

M/s Allied Plus Infra & Other Pvt. Ltd. Vs Sudhir Chawla & Another

Uttarakhand High Court · (2023) 09 UK CK 0124

Arbitration And Conciliation Act, 1996 — Section 9, 37

High Courts29 Sept 2023Disposed Of

M/s Allied Plus Infra & Other Pvt. Ltd. Vs Sudhir Chawla

Uttarakhand High Court · (2023) 09 UK CK 0123

Arbitration And Conciliation Act, 1996 — Section 9, 37

High Courts29 Sept 2023Allowed

Baalam Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 09 UK CK 0122

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 20

High Courts29 Sept 2023Allowed

Manish Pal Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 09 UK CK 0121

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 420Information Technology Act, 2000 — Section 66D