High Courts17 Jun 2022Disposed Of
Anil Kumar Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 06 UK CK 0050
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 406, 420, 504, 506
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 301 of 1,060
High Courts16 Jun 2022Disposed Of
Shahzeb And Two Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 06 UK CK 0057
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 498A Dowry Prohibition Act, 1961 — Section 3, 4
High Courts16 Jun 2022Disposed Of
Shantanu Kumar Dalwani Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 06 UK CK 0056
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 498A, 504, 506 Dowry Prohibition Act, 1961 — Section 3, 4
High Courts16 Jun 2022Dismissed
M/s M.Y. Enterprises (Through Its Sole Proprietor Mohd. Yusuf) Vs Uttarakhand Power Corporation Ltd. And Others
Uttarakhand High Court · (2022) 06 UK CK 0055
High Courts16 Jun 2022Dismissed
M/s SIS Limited Vs All India Institute Of Medical Sciences, Rishikesh, Virbhadra Road, Rishikesh, Uttarakhand-249 203, India Through Its Deputy Director
Uttarakhand High Court · (2022) 06 UK CK 0054
Orissa Kendu Leaves (Control Of Trade) Act, 1961 — Section 10Constitution Of India, 1950 — Article 14, 19(1)
High Courts16 Jun 2022Dismissed
Umesh Singh And Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 06 UK CK 0053
High Courts15 Jun 2022Dismissed
Mukti Dutta Vs Collector/District Magistrate, Almora, District Almora
Uttarakhand High Court · (2022) 06 UK CK 0060
Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 279, 284, 287(a)State Financial Corporations Act, 1951 — Section 3, 29Uttar Pradesh Land Revenue Act, 1901 — Section 183(4)
High Courts15 Jun 2022Disposed Of
Amir Vs State Of Uttarakhand & Ors
Uttarakhand High Court · (2022) 06 UK CK 0059
High Courts15 Jun 2022Dismissed
Jagat Singh Martolia And Ors Vs Union Of India & Ors
Uttarakhand High Court · (2022) 06 UK CK 0058
High Courts15 Jun 2022Allowed
Jahid Chaudhary & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 06 UK CK 0048
Indian Penal Code, 1860 — Section 147, 323, 452
High Courts15 Jun 2022Disposed Of
Harjinder Singh And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 06 UK CK 0047
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 452, 504, 506
High Courts15 Jun 2022Disposed Of
Madhuri Gahlaut Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 06 UK CK 0046
Code Of Criminal Procedure, 1973 — Section 41A, 482Indian Penal Code, 1860 — Section 420
High Courts14 Jun 2022Disposed Of
Mahmood And Sajid Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 06 UK CK 0045
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 384
High Courts14 Jun 2022Disposed Of
Shekhar Varshney And Four Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 06 UK CK 0044
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 498A, 506 Dowry Prohibition Act, 1961 — Section 3, 4
High Courts14 Jun 2022Disposed Of
Asgar Ali And Fourteen Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 06 UK CK 0043
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 147, 148, 149, 323, 504, 506
High Courts13 Jun 2022Allowed
Narayan Singh Bisht Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 06 UK CK 0042
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 60
High Courts13 Jun 2022Disposed Of
Dal Singh And Three Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2022) 06 UK CK 0040
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 354, 504, 506
High Courts13 Jun 2022
Sherdeen Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 06 UK CK 0039
Indian Penal Code, 1860 — Section 354A Protection Of Children From Sexual Offences Act, 2012 — Section 9, 10, 42
High Courts10 Jun 2022Dismissed
Naveen Pande Vs Uttarakhand Public Service Commission And Others
Uttarakhand High Court · (2022) 06 UK CK 0049
Uttarakhand Board Of Technical Education Act, 2003 — Section 2(a), 2(b), 2(f)Uttarakhand Public Service Commission (Procedure & Conduct Of Business) Rules, 2013 — Rule 22(9)
High Courts10 Jun 2022Dismissed
Salman Badar & Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 06 UK CK 0041
Allahabad High Court Rules, 1952 — Rule 5Constitution Of India, 1950 — Article 246, 226, 227