High Courts03 Mar 2023Dismissed
Prempal Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 03 UK CK 0030
Indian Penal Code, 1860 — Section 120B, 201, 302
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 258 of 1,059
High Courts03 Mar 2023Dismissed
Mamta Sharma Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 03 UK CK 0029
Indian Penal Code, 1860 — Section 306, 323, 376, 504
High Courts03 Mar 2023Allowed
Preetam Alias Kallu Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 03 UK CK 0028
Uttar Pradesh Anti Social Activities (Prevention) Act, 1986 — Section 2, 3
High Courts03 Mar 2023Allowed
Laxmi Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 03 UK CK 0027
Indian Penal Code, 1860 — Section 120B, 366, 370A, 506
High Courts03 Mar 2023Allowed
Gaurav Thakur & Others Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 03 UK CK 0026
Indian Penal Code, 1860 — Section 406, 420
High Courts03 Mar 2023Allowed
Mosim Khan @ Mohsim @ Mohsin Khan Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 03 UK CK 0022
Narcotics Drugs And Psychotropic Substances (NDPS) Act, 1985 — Section 8, 21
High Courts03 Mar 2023Allowed
Parvez Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 03 UK CK 0019
Indian Penal Code, 1860 — Section 307, 323, 427, 504, 506Arms Act, 1959 — Section 3, 25
High Courts03 Mar 2023Allowed
Sajid @ Kuttar Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 03 UK CK 0018
Indian Penal Code, 1860 — Section 307, 323, 452, 504, 506
High Courts03 Mar 2023Disposed Of
Sofiya Parveen Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2023) 03 UK CK 0009
High Courts02 Mar 2023Allowed
State Of Uttarakhand And Others Vs Vinita Verma
Uttarakhand High Court · (2023) 03 UK CK 0017
High Courts02 Mar 2023Dismissed
State Of Uttarakhand And Others Vs Mohini Devi
Uttarakhand High Court · (2023) 03 UK CK 0016
Defence Of India Rules, 1939 — Rule 38(5)Freedom Fighter Rules, 1975 — Rule 2A
High Courts02 Mar 2023Disposed Of
Rakesh Kumar Sharma Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 03 UK CK 0015
Constitution Of India, 1950 — Article 227
High Courts02 Mar 2023Dismissed
M/s Vantage Biotech Pvt. Ltd. Vs City Magistrate Haldwani & Another
Uttarakhand High Court · (2023) 03 UK CK 0013
Public Premises (Eviction Of Unauthorized Occupants) Act, 1972 — Section 9Limitation Act, 1963 & mdash; Section 14
High Courts02 Mar 2023Dismissed
M/s Super Construction Associates Through Its Partner Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2023) 03 UK CK 0012
High Courts02 Mar 2023Dismissed
Bati @Veerwati Vs Nigam
Uttarakhand High Court · (2023) 03 UK CK 0011
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)Constitution Of India, 1950 — Article 227
High Courts02 Mar 2023Disposed Of
Manendra Singh Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2023) 03 UK CK 0003
High Courts01 Mar 2023Disposed Of
Vipin Nayyar Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2023) 03 UK CK 0006
High Courts28 Feb 2023Disposed Of
Digpal Singh Vs Mohd. Lukman And Others
Uttarakhand High Court · (2023) 02 UK CK 0099
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Constitution Of India, 1950 — Article 227
High Courts28 Feb 2023Dismissed
Gaurav Gupta & Others Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 02 UK CK 0098
Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 302, 394Arms Act, 1959 — Section 30
High Courts27 Feb 2023Allowed
Deepak Chimwal Vs State Of Uttarakhand
Uttarakhand High Court · (2023) 02 UK CK 0104
Indian Forest Act, 1927 — Section 26, 52Wild Life (Protection) Act, 1972 — Section 39, 51