High Courts28 Apr 2023Allowed
Balvinder Singh S/o Shri Gajjan Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 04 UK CK 0087
Indian Penal Code, 1860 — Section 147, 186, 225, 323, 332, 353, 504, 506
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 253 of 1,059
High Courts28 Apr 2023Allowed
Sangeeta W/o Sh. Kameshwar Ram Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 04 UK CK 0079
Indian Penal Code, 1860 — Section 302
High Courts28 Apr 2023Allowed
Sumeri @ Abhay S/o Paati Ram Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 04 UK CK 0078
Indian Penal Code, 1860 — Section 363, 366, 376(3)Protection Of Children From Sexual Offences Act, 2012 — 5, 6
High Courts27 Apr 2023Disposed Of
Shoorveer Singh & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court ·
High Courts27 Apr 2023Disposed Of
Dr. Dhanpal Singh Chauhan Vs Union Of India And Others
Uttarakhand High Court · (2023) 04 UK CK 0083
University Grants Commission Regulations, 2010 — Regulation 6.3.12(c)University Grants Commission Regulations, 2018 — Regulation 6.3(VI)(iii), 16.3
High Courts27 Apr 2023Disposed Of
Jagdish Bhatia Vs Parvati Devi & Others
Uttarakhand High Court · (2023) 04 UK CK 0081
Arbitration And Conciliation Act, 1996 — Section 9, 37
High Courts27 Apr 2023
Dharam Pal And Others Vs Ram Singh & Others
Uttarakhand High Court · (2023) 04 UK CK 0080
Code Of Civil Procedure, 1908 — Section 96
High Courts26 Apr 2023Dismissed
Vineet Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 04 UK CK 0085
Indian Penal Code, 1860 — Section 302
High Courts26 Apr 2023Disposed Of
Gautam Associates Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 04 UK CK 0084
High Courts26 Apr 2023Disposed Of
Rajendra Singh Rana & Others Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 04 UK CK 0082
Indian Penal Code, 1860 — Section 34, 323, 452, 504, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)Code Of Criminal Procedure, 1973 — Section 313
High Courts24 Apr 2023Allowed
Sunil And Three Others Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 04 UK CK 0077
Indian Penal Code, 1860 — Section 398, 401Arms Act, 1959 — Section 4, 25Code Of Criminal Procedure, 1973 — Section 313
High Courts24 Apr 2023Disposed Of
Arjun Singh Bisht Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2023) 04 UK CK 0076
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 452, 504, 506
High Courts24 Apr 2023Disposed Of
Ankit Batra Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2023) 04 UK CK 0075
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 498A
High Courts24 Apr 2023
Pooran Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 04 UK CK 0074
Indian Penal Code, 1860 — Section 354, 454, 457Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8, 42
High Courts24 Apr 2023Disposed Of
Pratiksha Verma Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2023) 04 UK CK 0069
Code Of Criminal Procedure, 1973 — Section 309, 482Indian Penal Code, 1860 — Section 354, 354A, 506
High Courts21 Apr 2023Disposed Of
M/s Bansal Construction Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2023) 04 UK CK 0072
High Courts21 Apr 2023Disposed Of
Kiran Joshi & Others Vs United India Insurance Company
Uttarakhand High Court · (2023) 04 UK CK 0071
High Courts21 Apr 2023Disposed Of
Brij Mohan Arora (Deceased) Through L.R. Vishal Arora Vs Kanso Devi Gyan Devi Tapowan Ashram Samiti
Uttarakhand High Court · (2023) 04 UK CK 0068
Constitution Of India, 1950 — Article 227
High Courts21 Apr 2023Disposed Of
Visha & Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2023) 04 UK CK 0060
Constitution Of India, 1950 — Article 226
High Courts21 Apr 2023Disposed Of
Nand Ram Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2023) 04 UK CK 0059
Indian Penal Code, 1860 — Section 302