COURT ARCHIVE

Uttarakhand High Court judgments

21,184 judgments · page 316 of 1,060

High Courts22 Mar 2022Dismissed

Deewan Singh @ Kalu Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 03 UK CK 0135

Indian Penal Code, 1860 — Section 377Protection Of Children From Sexual Offences Act, 2012 — Section 3, 5, 5(m), 6, 7, 9, 29, 377Code Of Criminal Procedure, 1973 — Section 164, 313

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High Courts22 Mar 2022Disposed Of

Alisha Zeenat And Another Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 03 UK CK 0131

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High Courts22 Mar 2022Disposed Of

Arun Kumar Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2022) 03 UK CK 0130

Indian Penal Code, 1860 — Section 420

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High Courts22 Mar 2022Disposed Of

Kuvar Pal Singh Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2022) 03 UK CK 0129

Electricity Act, 2003 — Section 135Code Of Criminal Procedure, 1973 — Section 482

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High Courts22 Mar 2022Allowed

Committee Of Management Of Sri Marwad Kanya Pathshala Inter College Roorkee Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 03 UK CK 0128

Uttarakhand School Education Act, 2006 — Section 39(5)Right Of Children To Free And Compulsory Education Act, 2009 — Section 23, 23(2)

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High Courts22 Mar 2022Disposed Of

Archana Vs Digvijay Singh Khanduri & Others

Uttarakhand High Court · (2022) 03 UK CK 0127

Constitution Of India, 1950 — Article 226

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High Courts22 Mar 2022Disposed Of

Vimmy Kalra And Another Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2022) 03 UK CK 0126

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High Courts22 Mar 2022Disposed Of

Renu And Another Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2022) 03 UK CK 0094

Indian Penal Code, 1860 — Section 366Code Of Criminal Procedure, 1973 — Section 161

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High Courts22 Mar 2022Disposed Of

Rambahadur Pal Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2022) 03 UK CK 0088

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High Courts22 Mar 2022Disposed Of

Laxmi Datt Palshy Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2022) 03 UK CK 0087

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High Courts22 Mar 2022Disposed Of

Bahadur Singh Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2022) 03 UK CK 0086

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High Courts22 Mar 2022Dismissed

Ramesh Kumar Tiwari Vs State Of Uttarakhand Through Chief General Manager Uttarakhand Jal Sansthan & Others

Uttarakhand High Court · (2022) 03 UK CK 0085

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High Courts21 Mar 2022Disposed Of

Jaspal Singh Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2022) 03 UK CK 0134

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High Courts21 Mar 2022Allowed

Himmat Singh Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2022) 03 UK CK 0133

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High Courts21 Mar 2022Disposed Of

Rajkumar @ Manju Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 03 UK CK 0132

Indian Penal Code, 1860 — Section 153A(1), 504Constitution Of India, 1950 — Article 226

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High Courts21 Mar 2022Disposed Of

Mikin Thapa And Smt. Dilmaya Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 03 UK CK 0125

Indian Penal Code, 1860 — Section 323, 354, 498A, 504Dowry Prohibition Act, 1961 — Section 3, 4Constitution Of India, 1950 — Article 226

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High Courts21 Mar 2022Disposed Of

Annu Kumar And Akshay Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2022) 03 UK CK 0124

Indian Penal Code, 1860 — Section 336, 504, 506Constitution Of India, 1950 — Article 226

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High Courts21 Mar 2022Dismissed

Govind Singh Kathayat Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 03 UK CK 0093

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High Courts16 Mar 2022Disposed Of

Veerpal Singh Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2022) 03 UK CK 0075

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High Courts16 Mar 2022Dismissed

Jagbir Singh Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2022) 03 UK CK 0074

Code Of Criminal Procedure, 1973 — Section 319, 397Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307

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