High Courts11 May 2022Allowed
Dr. Sukhda Solanki Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 05 UK CK 0040
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 307 of 1,060
High Courts11 May 2022Allowed
Ashwani Tandon Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 05 UK CK 0038
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 409, 420, 467, 468, 471Constitution Of India, 1950 — Article 21
High Courts11 May 2022Disposed Of
Anil Kumar Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 05 UK CK 0037
High Courts11 May 2022Disposed Of
Tara Devi & Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 05 UK CK 0036
Indian Penal Code, 1860 — Section 504, 506Scheduled Castes and the Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(i)(x), 3(i)(xiv)Constitution Of India, 1950 — Article 226
High Courts10 May 2022Dismissed
Sonia & Another Vs Nitin Saini And Another & Another
Uttarakhand High Court · (2022) 05 UK CK 0039
Indian Penal Code, 1860 — Section 90, 375, 376, 420, 506Code Of Criminal Procedure, 1973 — Section 164, 482
High Courts10 May 2022Allowed
In The Matter Of Capital Punishment Awarded To Sanjay Singh And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 05 UK CK 0035
Code Of Criminal Procedure, 1973 — Section 329, 329(1A), 329(2), 330, 356Indian Penal Code, 1860 — Section 84, 302Mental Healthcare Act, 2017 — Section 73(1), 105
High Courts10 May 2022Disposed Of
Deepak Sharma & Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 05 UK CK 0034
Uttar Pradesh Excise Act, 1910 — Section 60(2)Constitution Of India, 1950 — Article 226
High Courts10 May 2022Allowed
Kamil Hasan Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 05 UK CK 0024
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307, 323, 427, 452, 504, 506Constitution Of India, 1950 — Article 21
High Courts09 May 2022Allowed
Altaf Alias Mehtab Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 05 UK CK 0033
Indian Penal Code, 1860 — Section 376D, 376(2)(f), 506Protection Of Children From Sexual Offences Act, 2012 — Section 5(g), 5(n), 6Code Of Criminal Procedure, 1973 — Section 164, 313, 437A
High Courts09 May 2022Disposed Of
Amit Kothiyal Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 05 UK CK 0031
Indian Penal Code, 1860 — Section 406, 420, 506Constitution Of India, 1950 — Article 226
High Courts09 May 2022Dismissed
Shaktivardhan Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 05 UK CK 0030
Mines And Minerals (Development And Regulation) Act, 1957 — Section 23BMotor Vehicles Act, 1988 — 3, 39, 66, 146, 181, 192, 196, 207Uttarakhand Mineral (Prevention Of Illegal Mining, Illegal Transport And Illegal Storage) Rules, 2021 — 15, 16
High Courts09 May 2022Disposed Of
Kamini Gupta Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 05 UK CK 0027
High Courts09 May 2022Disposed Of
Sumit Gaba Alias Monu Gaba Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 05 UK CK 0022
Indian Penal Code, 1860 — Section 323, 325, 504, 506Constitution Of India, 1950 — Article 226
High Courts07 May 2022Disposed Of
Mohd. Faishal Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 05 UK CK 0029
Indian Penal Code, 1860 — Section 147, 148, 149, 153A, 295A, 323, 336Constitution Of India, 1950 — Article 226
High Courts07 May 2022Disposed Of
M/s Ish Medicos Vs M/s. Baba Thakkar & Anr
Uttarakhand High Court · (2022) 05 UK CK 0026
Negotiable Instruments Act, 1881 — Section 138, 143(3)Constitution Of India, 1950 — Article 227
High Courts07 May 2022Disposed Of
Deepa Joshi Vs Him Town Liquor & Others
Uttarakhand High Court · (2022) 05 UK CK 0025
Negotiable Instruments Act, 1881 — Section 138, 143(3)Constitution Of India, 1950 — Article 227
High Courts07 May 2022Dismissed
Ashok Singh Kandari Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 05 UK CK 0023
Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(L), 5(m), 5(n), 6Indian Penal Code, 1860 — Section 376, 377, 506Code Of Criminal Procedure, 1973 — Section 313
High Courts07 May 2022Allowed
Nindepal Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 05 UK CK 0016
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 302Constitution Of India, 1950 — Article 21
High Courts07 May 2022Allowed
Ajeet Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 05 UK CK 0015
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 302Constitution Of India, 1950 — Article 21
High Courts07 May 2022Allowed
Pintu Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 05 UK CK 0014
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 302Constitution Of India, 1950 — Article 21