High Courts18 Jul 2023Allowed
Shubham Saini Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0118
Indian Penal Code, 1860 — Section 302, 304B, 498A
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 239 of 1,059
High Courts18 Jul 2023Allowed
Madhuri Gahlaut Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0113
Code Of Criminal Procedure, 1973 — Section 41, 41A, 439Indian Penal Code, 1860 — Section 120B, 420Constitution Of India, 1950 — Article 21
High Courts18 Jul 2023Dismissed
Kartar Singh Vs Commissioner, Uttarakhand State GST Commissionerate, Dehradun And Others
Uttarakhand High Court · (2023) 07 UK CK 0112
Central/Uttarakhand Goods And Services Tax Act, 2017 — Section 2(41), 68, 107, 122(1)(14), 128(1)(14), 129, 129(2), 129(3), 129(6), 130, 130(1)(14), 130(2), 138, 164, 164(4)Integrated Goods And Services Tax Act, 2017 — Section 20Information Technology Act, 2000 — Section 2(t)
High Courts18 Jul 2023Allowed
Sagar Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0111
Indian Penal Code, 1860 — Section 34, 307, 323, 326, 504Code Of Criminal Procedure, 1973 — Section 161
High Courts18 Jul 2023Allowed
Manish Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0110
Indian Penal Code, 1860 — Section 34, 363
High Courts18 Jul 2023Allowed
Sandeep Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0109
Indian Penal Code, 1860 — Section 34, 302, 304B, 498A
High Courts18 Jul 2023Allowed
Mohit Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0108
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection Of The Children From Sexual Offences Act, 2012 — Section 5(l), 6
High Courts18 Jul 2023Allowed
Raja Alias Irfan Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0107
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 20, 60
High Courts18 Jul 2023Allowed
Adil Alias Jumma Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0106
Negotiable Instruments Act, 1881 — Section 2(viia), 2(xxiiia), 8, 22
High Courts18 Jul 2023Allowed
Firoz Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0105
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307, 323, 504
High Courts17 Jul 2023Allowed
Farmood Hasan Alias Anmol Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0097
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(n), 419, 506
High Courts14 Jul 2023
Krishna Swaroop Badoni Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 07 UK CK 0096
Constitution Of India, 1950 — Article 226
High Courts14 Jul 2023Allowed
Sunita Sharma Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0095
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 365, 368, 323, 504, 506Constitution Of India, 1950 — Article 21
High Courts14 Jul 2023Disposed Of
Shakeel Ahmed Alias Ghoda Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0094
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 379Constitution Of India, 1950 — Article 21
High Courts14 Jul 2023Disposed Of
Harkesh Alias Rakesh Alias Kesi & Others Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0093
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 147, 148, 323, 379, 504Constitution Of India, 1950 — Article 21
High Courts14 Jul 2023Disposed Of
Madan Lal Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 07 UK CK 0092
Constitution Of India, 1950 — Article 226
High Courts14 Jul 2023Disposed Of
Neetu Kathayat Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 07 UK CK 0091
Constitution Of India, 1950 — Article 226
High Courts14 Jul 2023Allowed
Shabaz Alias Savaz Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0090
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection Of The Children From Sexual Offences Act, 2012 — Section 5(l), 6
High Courts14 Jul 2023Allowed
Basant Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0089
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 20, 29
High Courts14 Jul 2023Allowed
Ajad Ali Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0088
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366A, 376, 506Protection Of The Children From Sexual Offences Act, 2012 — Section 5, 6