COURT ARCHIVE

Uttarakhand High Court judgments

21,173 judgments · page 231 of 1,059

High Courts14 Aug 2023Disposed Of

Rohit Bohra Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2023) 08 UK CK 0091

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 394Constitution Of India, 1950 — Article 21

High Courts14 Aug 2023Allowed

Kuldeep Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 08 UK CK 0090

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 420, 465, 467, 468, 471Constitution Of India, 1950 — Article 21

High Courts14 Aug 2023Allowed

Arun Kumar Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 08 UK CK 0089

Wild Life (Protection) Act, 1972 — Section 9, 39, 51

High Courts14 Aug 2023Allowed

Janak Bahadur Vishwakarma And Another Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 08 UK CK 0088

Indian Forest Act, 1927 — Section 26(1)(g), 41, 42Uttarakhand Transit Of Timber And Other Forest Produce Rules, 2012 — Rule 3, 28Constitution Of India, 1950 — Article 21

High Courts11 Aug 2023Disposed Of

Balwant Singh Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2023) 08 UK CK 0087

High Courts11 Aug 2023Disposed Of

Dildar And Another Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 08 UK CK 0086

Code Of Criminal Procedure, 1973 — Section 438Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11Constitution Of India, 1950 — Article 21

High Courts11 Aug 2023Disposed Of

Aasif Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 08 UK CK 0085

Code Of Criminal Procedure, 1973 — Section 438Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11Constitution Of India, 1950 — Article 21

High Courts11 Aug 2023Disposed Of

Chandu Alias Chandmiya Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 08 UK CK 0084

Code Of Criminal Procedure, 1973 — Section 438Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11Constitution Of India, 1950 — Article 21

High Courts11 Aug 2023Allowed

Pramod Kumar Alias Ritik Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 08 UK CK 0079

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 379, 411, 414

High Courts11 Aug 2023Allowed

Farzana Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 08 UK CK 0078

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

High Courts11 Aug 2023Allowed

Waseem Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 08 UK CK 0077

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 420

High Courts11 Aug 2023Allowed

Tushar & Others Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 08 UK CK 0076

Indian Penal Code, 1860 — Section 120B, 395, 396, 412Constitution Of India, 1950 — Article 21

High Courts11 Aug 2023Allowed

Rajvinder Kaur Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 08 UK CK 0075

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 302Constitution Of India, 1950 — Article 21

High Courts11 Aug 2023Allowed

Sahil Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 08 UK CK 0074

Indian Penal Code, 1860 — Section 376, 504, 506

High Courts10 Aug 2023Partly Allowed

Sangrammu Lal And Others Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 08 UK CK 0083

Indian Penal Code, 1860 — Section 147, 307, 323, 394, 395, 427, 450, 504, 506Code Of Criminal Procedure, 1973 — Section 313

High Courts10 Aug 2023Disposed Of

Virendra Narayan Singh Vs Government Of Uttarakhand & Others

Uttarakhand High Court · (2023) 08 UK CK 0082

High Courts10 Aug 2023Dismissed

Shiv Swaroop Tripathi & Others Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2023) 08 UK CK 0081

High Courts10 Aug 2023

Tajwar Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 08 UK CK 0073

Indian Penal Code, 1860 — Section 279, 304A, 337, 338

High Courts10 Aug 2023Allowed

Madan Mohan Mamgai And Two Others Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2023) 08 UK CK 0072

Indian Penal Code, 1860 — Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4Limitation Act, 1963 — Section 5

High Courts10 Aug 2023Allowed

Pani Ram Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2023) 08 UK CK 0071

Negotiable Instruments Act, 1881 — Section 138