COURT ARCHIVE

Uttarakhand High Court judgments

21,173 judgments · page 235 of 1,059

High Courts01 Aug 2023Dismissed

Sarla Chauhan Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2023) 08 UK CK 0031

High Courts01 Aug 2023

Tej Bahal Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 08 UK CK 0028

Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Constitution Of India, 1950 — Article 21

High Courts01 Aug 2023Allowed

Kafeel Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 08 UK CK 0027

Indian Penal Code, 1860 — Section 34, 302Constitution Of India, 1950 — Article 21

High Courts01 Aug 2023Allowed

Prabhawati Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2023) 08 UK CK 0026

Negotiable Instruments Act, 1881 — Section 138Limitation Act, 1963 — Section 5

High Courts01 Aug 2023Allowed

Rihan Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 08 UK CK 0025

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

High Courts01 Aug 2023Allowed

Raman Kumar Aggarwal Vs Central Bureau Of Investigation

Uttarakhand High Court · (2023) 08 UK CK 0024

Code Of Criminal Procedure, 1973 — Section 439Prevention Of Corruption Act, 1988 — Section 7Indian Penal Code, 1860 — Section 120B

High Courts01 Aug 2023Allowed

Amit Kumar & Others Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 08 UK CK 0023

Indian Penal Code, 1860 — Section 34, 302, 304B

High Courts31 Jul 2023Allowed

Pawan Kumar Pandey Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0194

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

High Courts31 Jul 2023Dismissed

Trilok Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0193

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(iii)(b), 8, 20, 60

High Courts31 Jul 2023Allowed

Harsh Chaudhary Alias Ahalawat Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0148

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376, 406

High Courts28 Jul 2023Disposed Of

Nafis alias Naseem Alias Tundi And Another Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0191

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

High Courts28 Jul 2023Disposed Of

Mohd. Akram & Others Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0190

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 153A, 295, 307, 323, 324, 427Criminal Law (Amendment) Act, 1932 — Section 7

High Courts28 Jul 2023Allowed

Juvenile �X� Through His Mother Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0188

Indian Penal Code, 1860 — Section 34, 302

High Courts28 Jul 2023Allowed

Jaikaran Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0187

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 307, 332, 333, 353Criminal Law (Amendment) Act, 1932 — Section 7

High Courts28 Jul 2023Allowed

Sonu Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0186

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 302

High Courts28 Jul 2023

Puran Mall Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2023) 07 UK CK 0143

Negotiable Instruments Act, 1881 — Section 138

High Courts28 Jul 2023Allowed

Tanveer Ahmad Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0142

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376, 504, 506

High Courts28 Jul 2023Allowed

Bharat Arya Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0140

Indian Penal Code, 1860 — Section 34, 201, 302, 364

High Courts27 Jul 2023Allowed

Rahul Sharma Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0192

Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471

High Courts27 Jul 2023Allowed

Prem Vs State Of Uttarakhand

Uttarakhand High Court · (2023) 07 UK CK 0189

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 27