High Courts15 Jun 2023
Mahaveer Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 06 UK CK 0047
Indian Penal Code, 1860 — Section 279, 304A
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 247 of 1,059
High Courts15 Jun 2023Allowed
Harpreet Bindra Alias Bunda Sardar Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 06 UK CK 0046
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21
High Courts15 Jun 2023Allowed
Arjun Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 06 UK CK 0045
Indian Penal Code, 1860 — Section 363, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts15 Jun 2023Allowed
Ankit Malik Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 06 UK CK 0044
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21
High Courts15 Jun 2023Allowed
Sahbaz Alias Billa & Others Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 06 UK CK 0043
Indian Penal Code, 1860 — Section 34, 307, 364, 511
High Courts14 Jun 2023Allowed
Yugal Goswami Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 06 UK CK 0049
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 50
High Courts14 Jun 2023Allowed
Jitender @ Jittu Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 06 UK CK 0048
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 325, 326, 341, 427, 504, 506
High Courts14 Jun 2023Allowed
Tribhuvan Singh Bisht Alias Minku Bisht Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 06 UK CK 0042
Indian Penal Code, 1860 — Section 307, 323, 324, 504, 506Arms Act, 1959 — Section 4, 25
High Courts14 Jun 2023
Indra Sharma Alias Indra Mohan Sharma Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2023) 06 UK CK 0037
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21
High Courts14 Jun 2023Allowed
Raju Alias Rajesh Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 06 UK CK 0036
Indian Penal Code, 1860 — Section 147, 148, 149, 186, 307, 332, 353, 427, 504, 506Criminal Law Amendment Act, 1932 — Section 7
High Courts14 Jun 2023Allowed
Praveen Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 06 UK CK 0035
Indian Penal Code, 1860 — Section 323, 376, 452, 506, 511
High Courts14 Jun 2023Allowed
Manoj Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 06 UK CK 0034
Indian Penal Code, 1860 — Section 363, 366A, 368, 370(4), 506Protection Of Children From Sexual Offences Act, 2012 — Section 16, 17Prohibition Of Child Marriage Act, 2006 — Section 9, 10, 11
High Courts13 Jun 2023Dismissed
Commissioner Tax, Uttarakhand, Dehradun Vs M/s Birla Yamaha Ltd., Dehradun
Uttarakhand High Court · (2023) 06 UK CK 0052
Uttar Pradesh Trade Tax Act, 1948 — Section 11Uttarakhand Value Added Tax Act, 2005 — Section 80(12)
High Courts13 Jun 2023Disposed Of
Society Of The Brothers Of St. Patrick And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 06 UK CK 0038
Uttarakhand Municipal Corporation Act, 1959 — Section 174, 177, 177(b), 177(c), 177(f), 472Code Of Civil Procedure, 1908 — Order 9 Rule 13Constitution Of India, 1950 — Article 285(2)
High Courts13 Jun 2023Allowed
Savej Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 06 UK CK 0033
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 20, 60
High Courts13 Jun 2023Allowed
Anshul Kumar Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2023) 06 UK CK 0029
Code Of Criminal Procedure, 1973 — Section 125
High Courts13 Jun 2023Allowed
Sundar Singh Bisht Alias Deva Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 06 UK CK 0028
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2 (viia), 2(xxiiia), 8, 21
High Courts13 Jun 2023Allowed
Rohit Kashyap Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 06 UK CK 0027
Indian Penal Code, 1860 — Section 120B, 395, 396, 412Constitution Of India, 1950 — Article 21
High Courts12 Jun 2023
Vikas Giri Vs Chitra Chauhan And Another
Uttarakhand High Court · (2023) 06 UK CK 0041
Code Of Civil Procedure, 1908 — Order 41 Rule 4, Order 41 Rule 27, Order 41 Rule 28, Order 41 Rule 29
High Courts12 Jun 2023Dismissed
Sandeep Kaur & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2023) 06 UK CK 0040
Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 209