High Courts11 Jul 2023Allowed
Alok Chauhan Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0070
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 22
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 241 of 1,059
High Courts11 Jul 2023Dismissed
Prabhagiya Vipnan Prabandhak Uttarakhand Forest Development Ramnagar & Others Vs Commissioner Commercial Tax Uttarakhand, Dehradun
Uttarakhand High Court · (2023) 07 UK CK 0069
Uttarakhand Value Added Tax Act, 2005 — Section 2(42), 9(2)Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 17(iii)(b), 17(iii)(b)(1)Madras Prohibition Act, 1937 — Section 21A
High Courts11 Jul 2023Allowed
Nazir Raza Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0066
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 22
High Courts11 Jul 2023Allowed
Virat Sharma & Others Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0063
Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 384, 395, 449, 504, 506Constitution Of India, 1950 — Article 21
High Courts11 Jul 2023Allowed
Dharamveer Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0062
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 20
High Courts11 Jul 2023Allowed
Mohasin Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0061
Indian Penal Code, 1860 — Section 34, 395, 397
High Courts11 Jul 2023Allowed
Sharad Mishra Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0060
Indian Penal Code, 1860 — Section 420Information Technology Act, 2000 — Section 66, 66C
High Courts11 Jul 2023Allowed
Suhani @ Riya Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0059
Indian Penal Code, 1860 — Section 120B, 417, 420, 468, 471
High Courts10 Jul 2023
Keshav Ram Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0058
Wild Life (Protection) Act, 1972 — Section 39, 51
High Courts10 Jul 2023Allowed
Anand Pal Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0057
Code Of Criminal Procedure, 1973 — Section 156(3), 161, 439Indian Penal Code, 1860 — Section 376, 511Constitution Of India, 1950 — Article 21
High Courts10 Jul 2023Dismissed
Mujib-Ur-Rahman And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 07 UK CK 0056
High Courts10 Jul 2023Disposed Of
Phool Singh And Four Others Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0055
Indian Penal Code, 1860 — Section 147, 323, 325
High Courts10 Jul 2023Allowed
Jai Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0054
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 20
High Courts10 Jul 2023Allowed
Jamshed Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0053
Code Of Criminal Procedure, 1973 — Section 439Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11
High Courts10 Jul 2023Allowed
Anil Das Alias Anil Gautam Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0052
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 20
High Courts10 Jul 2023Allowed
Satyanarayan Das Alias Deepak Sen Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0051
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 20
High Courts10 Jul 2023Allowed
Manawwar Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0050
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 395, 412Constitution Of India, 1950 — Article 21
High Courts10 Jul 2023Allowed
Shamim Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0049
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 395, 412Constitution Of India, 1950 — Article 21
High Courts07 Jul 2023Allowed
Arjun Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0047
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 20
High Courts07 Jul 2023Disposed Of
Shahnajar Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0043
Code Of Criminal Procedure, 1973 — Section 438Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11Indian Penal Code, 1860 — Section 353