COURT ARCHIVE

Uttarakhand High Court judgments

21,184 judgments · page 324 of 1,060

High Courts09 Feb 2022Disposed Of

Karan Jindal Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 02 UK CK 0049

Indian Penal Code, 1860 — Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 41

High Courts09 Feb 2022Disposed Of

Ajeet Singh Vikkarwal @ Ajeet Kumar Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 02 UK CK 0048

Indian Penal Code, 1860 — Section 323, 420, 504, 506

High Courts09 Feb 2022Dismissed

Charan Singh Vs Chief Election Commissioner Election Building Ladpur Mussoorie And Others

Uttarakhand High Court · (2022) 02 UK CK 0018

High Courts08 Feb 2022Disposed Of

Karan Alias Karan Yadav Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 02 UK CK 0047

Indian Penal Code, 1860 — Section 120B, 420

High Courts08 Feb 2022Disposed Of

Amit Alias Amit Kumar And Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 02 UK CK 0046

Indian Penal Code, 1860 — Section 323, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 41

High Courts08 Feb 2022Allowed

Aryan Lal Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 02 UK CK 0044

Indian Penal Code, 1860 — Section 380, 411, 457

High Courts08 Feb 2022Disposed Of

Ankit Kumar And Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 02 UK CK 0043

Indian Penal Code, 1860 — Section 120B, 420

High Courts08 Feb 2022Disposed Of

Sanjay Tanwar And Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 02 UK CK 0042

Indian Penal Code, 1860 — Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 41

High Courts08 Feb 2022Allowed

Rakesh Mishra Alias Rakesh Kumar Alias Pappu Mishra Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 02 UK CK 0023

Indian Penal Code, 1860 — Section 302, 504, 506

High Courts08 Feb 2022Allowed

Deepak Kumar Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 02 UK CK 0022

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 21, 50

High Courts08 Feb 2022Allowed

Rakshit Pandey Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 02 UK CK 0021

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 21

High Courts08 Feb 2022Allowed

Akil Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 02 UK CK 0020

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 21

High Courts08 Feb 2022Allowed

Sonu Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 02 UK CK 0019

Indian Penal Code, 1860 — Section 363, 366A, 376Protection Of Children From Sexual Offences Act, 2012 — Sections 3(a), 4

High Courts08 Feb 2022Disposed Of

Sashi Prabha Tomar And Others Vs Election Commission Of India Through Chief Electoral Officer Uttarakhand And Another

Uttarakhand High Court · (2022) 02 UK CK 0016

Representations People Act, 1951 — Section 159((2)(iv)

High Courts07 Feb 2022Dismissed

Anil Singh Vs Uttarakhand State Co-Operative Bank Ltd

Uttarakhand High Court · (2022) 02 UK CK 0041

High Courts07 Feb 2022Disposed Of

Kallu Ahmad And Others Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2022) 02 UK CK 0040

Indian Penal Code, 1860 — Section 147, 148, 149, 323, 325, 452, 504, 506

High Courts07 Feb 2022Disposed Of

Aayasha Parveen And Another Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 02 UK CK 0039

High Courts04 Feb 2022Disposed Of

Arvind Sharma Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 02 UK CK 0014

Indian Penal Code, 1860 — Section 109, 354DConstitution Of India, 1950 — Article 226

High Courts04 Feb 2022Disposed Of

X (Minor) Through Her Father Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2022) 02 UK CK 0013

Indian Penal Code, 1860 — Section 376Protection Of Children From Sexual Offences Act, 2012 — Section 6Medical Termination Of Pregnancy Act, 1971 — Section 3, 3(1), 3(2), 3(3), 3(4)(a), 3(4)(b)

High Courts04 Feb 2022Allowed

Kuljeet Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2022) 02 UK CK 0012

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22