High Courts07 Jul 2023Dismissed
Shriniwas Gautam Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2023) 07 UK CK 0042
Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 482
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 242 of 1,059
High Courts07 Jul 2023Allowed
Juvenile 'X' Through His Mother Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0041
Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12, 102Indian Penal Code, 1860 — Section 307, 323, 324, 341, 364, 392
High Courts07 Jul 2023Allowed
Ankit Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0040
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 366A, 376(3)Protection Of The Children From Sexual Offences Act, 2012 — Section 3(a), 4(2), 16, 17
High Courts07 Jul 2023Allowed
Shaukat Ali Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0039
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 20
High Courts07 Jul 2023Allowed
Urmila Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0038
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 20
High Courts06 Jul 2023Dismissed
Dr. Madhav Bahadur & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2023) 07 UK CK 0046
High Courts06 Jul 2023Allowed
M/s Omega Elevators Vs Indian Institute Of Technology, Roorkee
Uttarakhand High Court · (2023) 07 UK CK 0045
Central Public Works Department Works Manual, 2014 — Section 16.7(i)General Financial Rules. (GFRS), 2017 — Rule 144(i)(b), 144(iii)
High Courts06 Jul 2023Allowed
Vishal Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0044
Indian Penal Code, 1860 — Section 34, 363
High Courts06 Jul 2023Allowed
Aakash Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0037
Indian Penal Code, 1860 — Section 376(2)(n), 376(3), 504, 506Protection Of Children From Sexual Offences Act, 2012 — Section 3(a), 4(2), 5(l), 6
High Courts06 Jul 2023Allowed
Naseem Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0036
Code Of Criminal Procedure, 1973 — Section 439Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11Prevention Of Cruelty To Animals Act, 1960 — Section 3, 11
High Courts06 Jul 2023Allowed
Anand Alias Nanuwa Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0035
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 29
High Courts06 Jul 2023Allowed
Tasleem Ahmad Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0034
Code Of Criminal Procedure, 1973 — Section 439Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 6, 11(1)
High Courts06 Jul 2023Allowed
Souteen Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0033
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 20, 50, 60
High Courts06 Jul 2023Allowed
Deepak And Sandeep Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0032
Code Of Criminal Procedure, 1973 — Section 167(2), 167(2)(a)(ii)Indian Penal Code, 1860 — Section 34, 120B, 411, 420
High Courts06 Jul 2023Allowed
Manoj Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0031
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 504, 506
High Courts06 Jul 2023Allowed
Dr. Virendra Nautiyal Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0030
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 420, 468, 469, 471Constitution Of India, 1950 — Article 21
High Courts05 Jul 2023Allowed
Vikky Mandal Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0029
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 420, 504, 506
High Courts05 Jul 2023Disposed Of
Satish Kumar Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2023) 07 UK CK 0027
Indian Penal Code, 1860 — Section 120B, 182, 195, 307, 323, 324, 504, 506Code Of Criminal Procedure, 1973 — Section 156(3), 161, 172, 173, 174, 175, 176, 177, 178, 179, 180, 181, 182, 183, 184, 185, 186, 187, 188, 189, 190, 191, 192, 193, 194, 195, 195(1)(a)(i)
High Courts05 Jul 2023Allowed
Saheen Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0026
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21, 50
High Courts05 Jul 2023Allowed
Salman Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 07 UK CK 0025
Code Of Criminal Procedure, 1973 — Section 439Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11(1)