High Courts23 Dec 2022Disposed Of
Sattar Vs Lalita And Others
Uttarakhand High Court · (2022) 12 UK CK 0106
Code Of Civil Procedure, 1908 — Section 151Code Of Civil Procedure, 1908 — Order 1 Rule 10(2), Order 6 Rule 17
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 270 of 1,060
High Courts23 Dec 2022Partly Allowed
Prem Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 12 UK CK 0105
Uttar Pradesh Excise Act, 1910 — Section 60
High Courts23 Dec 2022Allowed
Sanjay Koli (Minor) Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 12 UK CK 0104
Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 3, 12, 12(1)
High Courts23 Dec 2022Allowed
Sumit Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 12 UK CK 0103
Indian Penal Code, 1860 — Section 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts23 Dec 2022Allowed
Reena Begum Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 12 UK CK 0102
Indian Penal Code, 1860 — Section 306
High Courts22 Dec 2022Dismissed
Padam Thapa Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 12 UK CK 0126
Indian Penal Code, 1860 — Section 34, 201, 302, 364, 376(AB), 376(BD)Protection Of Children From Sexual Offences Act, 2012 — Section 5(e), 6Evidence Act, 1872 — Section 65B
High Courts22 Dec 2022Dismissed
Hari Ram Sharma Vs Chief Administrative Officer, Indian Veterinary Research Institute & Others
Uttarakhand High Court · (2022) 12 UK CK 0109
Technical Service Rules, 1975 — Rule 6.1Constitution Of India, 1950 — Article 226
High Courts22 Dec 2022Disposed Of
Raju Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 12 UK CK 0085
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 363, 376Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
High Courts22 Dec 2022Disposed Of
Vijay Kumar And Four Others Vs State Of Uttarakhand And Four Others
Uttarakhand High Court · (2022) 12 UK CK 0084
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 147, 148, 149, 324, 504, 506
High Courts22 Dec 2022Disposed Of
Dushyant Kumar Agarwal Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 12 UK CK 0081
Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138
High Courts22 Dec 2022Disposed Of
Arif & Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 12 UK CK 0080
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 498A, 504, 506
High Courts22 Dec 2022Disposed Of
Vijay Goel Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 12 UK CK 0079
High Courts21 Dec 2022Disposed Of
Union Of India And Others Vs Ex Riflemen No. 63282 Jawahar Singh
Uttarakhand High Court · (2022) 12 UK CK 0115
Central Civil Service (Pension) Rules, 1972 — Rule 49(2)(b)Central Civil Services (Extraordinary Pension) Rules, 1939 — Rule 3(a), 9(3)
High Courts21 Dec 2022Allowed
Alok Tiwari Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 12 UK CK 0100
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 376
High Courts21 Dec 2022Disposed Of
Bhupesh Kumar Rai Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 12 UK CK 0093
High Courts20 Dec 2022Disposed Of
Anjali And Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 12 UK CK 0069
High Courts20 Dec 2022Disposed Of
Kajal @ Sameena Parveen & Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 12 UK CK 0068
High Courts20 Dec 2022
Hari Dobal Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 12 UK CK 0067
Indian Penal Code, 1860 — Section 376, 506
High Courts19 Dec 2022Disposed Of
Kheema Nand Joshi And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 12 UK CK 0078
Constitution Of India, 1950 — Article 226
High Courts19 Dec 2022Disposed Of
Naveen Chandra Belwal And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 12 UK CK 0077
Constitution Of India, 1950 — Article 226