High Courts21 Jun 2023Allowed
Mohd. Asim Raza And Two Others Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 06 UK CK 0073
Indian Penal Code, 1860 — Section 147, 186, 212, 225, 332, 341, 342, 353, 504Constitution Of India, 1950 — Article 21
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 246 of 1,059
High Courts20 Jun 2023Allowed
Naresh Alias Bhim Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 06 UK CK 0072
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts20 Jun 2023Allowed
Mohd. Micky Warsi Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 06 UK CK 0071
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 60
High Courts20 Jun 2023Allowed
Adnan Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 06 UK CK 0070
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 352, 398, 452, 511Constitution Of India, 1950 — Article 21
High Courts20 Jun 2023Allowed
Ali Raza Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 06 UK CK 0069
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376, 506
High Courts19 Jun 2023Allowed
Madhu Bhushan & Others Vs Mohammad Mukeem Roshan
Uttarakhand High Court · (2023) 06 UK CK 0068
Code Of Civil Procedure, 1908 — Section 151Uttarakhand Zamindari Abolition And Land Reforms Act, 1950 — Section 169Succession Act, 1925 — Section 63, 63(c)
High Courts19 Jun 2023Dismissed
Madan Mohan Joshi Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2023) 06 UK CK 0067
High Courts19 Jun 2023Allowed
Sandeep Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 06 UK CK 0065
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21, 50, 60
High Courts19 Jun 2023Allowed
Rakesh Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 06 UK CK 0064
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 20, 60
High Courts19 Jun 2023Allowed
Dr. Durgesh Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 06 UK CK 0063
Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 354, 376, 376(2)(e), 376(2)(f), 376(2)(j), 506Constitution Of India, 1950 — Article 21
High Courts16 Jun 2023Allowed
Shehjad Alias Dinna Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 06 UK CK 0062
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 20, 50
High Courts16 Jun 2023Allowed
Meharban Alias Sagar Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 06 UK CK 0061
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21, 50
High Courts16 Jun 2023Allowed
Husain Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 06 UK CK 0060
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11Prevention Of Cruelty To Animals Act, 1960 — Section 3, 11
High Courts16 Jun 2023Allowed
Saddam Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 06 UK CK 0059
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 20, 29, 50
High Courts16 Jun 2023Allowed
Sahnawaj Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 06 UK CK 0058
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11
High Courts16 Jun 2023Allowed
Hasib Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 06 UK CK 0057
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21, 50
High Courts16 Jun 2023Allowed
Shadab Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 06 UK CK 0056
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11
High Courts16 Jun 2023Allowed
Pawan Sharma Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 06 UK CK 0055
Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 366Protection Of Children From Sexual Offences Act, 2012 — Section 16, 17
High Courts16 Jun 2023Allowed
Kunvar Alias Kavar Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 06 UK CK 0054
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 354, 452, 506Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8
High Courts15 Jun 2023Allowed
Mohd. Kamar Alias Kamaru Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 06 UK CK 0053
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21