High Courts29 Apr 2022Disposed Of
Riyasat Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 04 UK CK 0125
Indian Penal Code, 1860 — Section 186, 332, 353, 504Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 309 of 1,060
High Courts29 Apr 2022Disposed Of
Rajendra Kumar And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 04 UK CK 0124
Indian Penal Code, 1860 — Section 120B, 420, 506Constitution Of India, 1950 — Article 226
High Courts29 Apr 2022Allowed
Minor, Through His Natural Guardian (Father) Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 04 UK CK 0123
Indian Penal Code, 1860 — Section 377Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
High Courts29 Apr 2022Allowed
Rupa Devi Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 04 UK CK 0122
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 323, 325, 504, 506Constitution Of India, 1950 — Article 21
High Courts29 Apr 2022Allowed
Sahajad Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 04 UK CK 0121
Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 376, 508Constitution Of India, 1950 — Article 21
High Courts28 Apr 2022Allowed
Durga Singh Harkotiya Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 04 UK CK 0127
Code Of Criminal Procedure, 1973 — Section 439Wild Life (Protection) Act, 1972 — Section 9, 39, 49B, 51Constitution Of India, 1950 — Article 21
High Courts27 Apr 2022Allowed
Dr. Deepak Kumar Tiwari Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 04 UK CK 0120
High Courts27 Apr 2022Allowed
Nitin Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 04 UK CK 0118
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392, 411Constitution Of India, 1950 — Article 21
High Courts27 Apr 2022Disposed Of
Rajesh Kumar Ranjan And Two Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 04 UK CK 0114
Indian Penal Code, 1860 — Section 420, 467, 468, 471, 506Constitution Of India, 1950 — Article 226
High Courts27 Apr 2022Allowed
Inam Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 04 UK CK 0111
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 29Constitution Of India, 1950 — Article 21
High Courts27 Apr 2022Disposed Of
Manmeet Kaur And Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 04 UK CK 0110
High Courts26 Apr 2022Allowed
Deepak Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 04 UK CK 0119
Indian Penal Code, 1860 — Section 362, 365, 366, 375, 376, 506Code Of Criminal Procedure, 1973 — Section 164, 313, 437A
High Courts26 Apr 2022Allowed
Arvind & Another Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 04 UK CK 0112
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 379, 411
High Courts26 Apr 2022Disposed Of
Sandeep APPELLANT @Hash State Of Uttarakhand
Uttarakhand High Court · (2022) 04 UK CK 0109
Indian Penal Code, 1860 — Section 166A, 354A, 354B, 354C, 354D, 361, 363, 366, 370, 370A, 375, 376, 376(1), 376(2), 376(2)(n), 376AB, 376B, 376C, 376D, 376DA, 376DB, 376E, 506, 509Protection Of Children From Sexual Offences Act, 2012 — Section 5, 5(l), 6, 42Code Of Criminal Procedure, 1973 — Section 164, 313
High Courts26 Apr 2022Disposed Of
Raj Gaur Alias Suresh Chand Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 04 UK CK 0104
Indian Penal Code, 1860 — Section 323, 420, 498A, 504Dowry Prohibition Act, 1961 — Section 3, 4Constitution Of India, 1950 — Article 226
High Courts26 Apr 2022Allowed
Bramhpal Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2022) 04 UK CK 0103
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 354, 354D, 506, 509Constitution Of India, 1950 — Article 21
High Courts25 Apr 2022Disposed Of
Chirag Aggarwal Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 04 UK CK 0117
Indian Penal Code, 1860 — Section 323, 342, 386, 504Constitution Of India, 1950 — Article 226
High Courts25 Apr 2022Disposed Of
Sushma Negi And Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2022) 04 UK CK 0116
High Courts25 Apr 2022Disposed Of
Ashish Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2022) 04 UK CK 0115
Indian Penal Code, 1860 — Section 363Constitution Of India, 1950 — Article 226
High Courts25 Apr 2022Allowed
M/s Khurana Brothers & Others Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2022) 04 UK CK 0113
Uttar Pradesh Reorganisation Act, 2000 — Section 35Indian Stamp Act, 1899 — Section 2(10), 18, 18(1)(b), 23, 23(1)(b)Constitution Of India, 1950 — Article 62