High Courts01 Sept 2023Allowed
Jakir Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 09 UK CK 0001
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 379, 411
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 227 of 1,059
High Courts29 Aug 2023Disposed Of
Shahjad And Three Others Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 08 UK CK 0175
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 153A, 295, 307, 323, 324, 427Criminal (Amendment) Act, 1932 — Section 7
High Courts29 Aug 2023Dismissed
Majinder Singh Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2023) 08 UK CK 0174
Code Of Criminal Procedure, 1973 — Section 156(3), 391Indian Penal Code, 1860 — Section 498A
High Courts29 Aug 2023Allowed
Virendra Kumar And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 08 UK CK 0173
Indian Penal Code, 1860 — Section 279, 304ACode Of Criminal Procedure, 1973 — Section 251, 313
High Courts29 Aug 2023Allowed
Arun Kumar Rai Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 08 UK CK 0172
Indian Penal Code, 1860 — Section 409, 420, 429, 468, 471Code Of Criminal Procedure, 1973 — Section 313, 378, 386
High Courts29 Aug 2023Allowed
Mohd. Shahjad Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 08 UK CK 0171
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21(b)
High Courts29 Aug 2023Allowed
Nazim Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 08 UK CK 0170
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21
High Courts29 Aug 2023Allowed
Jhalak Karki Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 08 UK CK 0169
Indian Penal Code, 1860 — Section 302, 504, 506
High Courts28 Aug 2023Disposed Of
Rihan Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 08 UK CK 0179
Code Of Criminal Procedure, 1973 — Section 438Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11Constitution Of India, 1950 — Article 21
High Courts28 Aug 2023Allowed/ Disposed Of
Jeevan Chand @ Sameer Nayak Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 08 UK CK 0177
Indian Penal Code, 1860 — Section 354, 504, 506
High Courts28 Aug 2023
Gurnveet Singh Vs District Magistrate Udham Singh Nagar & Others
Uttarakhand High Court · (2023) 08 UK CK 0176
High Courts28 Aug 2023Allowed
Vinod Prasad Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2023) 08 UK CK 0168
Negotiable Instruments Act, 1881 — Section 138Limitation Act, 1963 & mdash; Section 5
High Courts28 Aug 2023Disposed Of
Ankit Malhotra Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 08 UK CK 0167
High Courts28 Aug 2023Allowed
Pawan Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 08 UK CK 0163
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 302
High Courts28 Aug 2023Allowed
Muntuyaj Alias Badra Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 08 UK CK 0162
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 Courts28 Aug 2023Allowed
Iliyas And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 08 UK CK 0161
Code Of Criminal Procedure, 1973 — Section 439Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11
High Courts28 Aug 2023Allowed
Rinku Devi Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 08 UK CK 0160
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21, 50, 60
High Courts28 Aug 2023Allowed
Ujjawal Goswami Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 08 UK CK 0159
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 419, 420, 504, 506
High Courts28 Aug 2023Allowed
Mansoor Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 08 UK CK 0157
Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 307
High Courts25 Aug 2023Allowed
Ranjeet Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 08 UK CK 0180
Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 477A, 471Prevention Of Corruption (Amendment) Act, 2018 — Section 13(1) A, 13(i)(c)(d), 13 (2)