High Courts25 Aug 2023Dismissed
Bhagwan Giri Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 08 UK CK 0178
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 228 of 1,059
High Courts25 Aug 2023Allowed
Bhagwan Deyi Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 08 UK CK 0166
Indian Penal Code, 1860 — Section 34, 302
High Courts25 Aug 2023Allowed
Mohd. Tarik Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 08 UK CK 0165
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 22, 37
High Courts25 Aug 2023Allowed/ Disposed Of
Mohd. Abid And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 08 UK CK 0164
Dowry Prohibition Act, 1961 — Section 3, 4, 323, 342, 498A, 504, 506
High Courts24 Aug 2023Disposed Of
Vijendra Puri Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2023) 08 UK CK 0156
High Courts24 Aug 2023Disposed Of
Birendra Singh Matura Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2023) 08 UK CK 0155
High Courts24 Aug 2023Disposed Of
Girdhari Lal Chandhok Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2023) 08 UK CK 0154
High Courts24 Aug 2023Disposed Of
Indra Ramola & Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2023) 08 UK CK 0153
High Courts24 Aug 2023Allowed
Gangesh Rani Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 08 UK CK 0152
Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986 — Section 2(b)(xi), 3Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 21, 27A, 29
High Courts24 Aug 2023Allowed
Lokesh Kumar Sharma Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 08 UK CK 0151
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 386, 506
High Courts24 Aug 2023Allowed
Kapil Dev Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 08 UK CK 0150
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21, 42, 60
High Courts24 Aug 2023Allowed
X (Child In Conflict With Law/Female) Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2023) 08 UK CK 0149
Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12
High Courts24 Aug 2023
Shaukeen Alias Khaddar Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 08 UK CK 0148
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 60
High Courts23 Aug 2023Dismissed
Babaji Advertising Agency Vs Appar Mukhya Adhikari, Zila Panchayat And Others
Uttarakhand High Court · (2023) 08 UK CK 0147
High Courts23 Aug 2023
Vinod Kumar Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2023) 08 UK CK 0146
High Courts23 Aug 2023Disposed Of
Tanzeem Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 08 UK CK 0137
Code Of Criminal Procedure, 1973 — Section 438Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11Constitution Of India, 1950 — Article 21
High Courts23 Aug 2023Allowed
Deepak Alias Abhishek Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 08 UK CK 0136
Indian Penal Code, 1860 — Section 34, 304, 376A
High Courts23 Aug 2023Disposed Of
Constable Rakshpal Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 08 UK CK 0135
Indian Penal Code, 1860 — Section 223, 224Code Of Criminal Procedure, 1973 — Section 313Probation Of Offenders Act, 1958 — Section 12
High Courts23 Aug 2023Allowed
Pramod Sahani Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 08 UK CK 0134
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21, 50
High Courts23 Aug 2023Allowed
Rajendra Kumar Alias Gurudev Alias Mustafa Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 08 UK CK 0133
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21, 50, 60