High Courts29 Sept 2021Disposed Of
Deshraj And Nine Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2021) 09 UK CK 0303
Indian Penal Code, 1860 — Section 147, 148, 149, 323, 504, 506
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 356 of 1,060
High Courts29 Sept 2021Allowed
Mahendra Singh Rawat (Since Deceased) & Others Vs Hukum Singh & Others
Uttarakhand High Court · (2021) 09 UK CK 0296
Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 — Section 333
High Courts29 Sept 2021Dismissed
Superintendent The Leprosy Mission Trust India Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2021) 09 UK CK 0295
Uttar Pradesh Land Revenue Act, 1901 — Section 33, 33(2)(b), 35, 39, 39(2), 40, 40A, 41, 54
High Courts29 Sept 2021Allowed
Committee Of Management Inter College, Dhanori Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2021) 09 UK CK 0294
High Courts29 Sept 2021Allowed
Pushkar Singh Mehra & Another Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2021) 09 UK CK 0293
Code Of Criminal Procedure, 1973 — Section 173, 190(1)(d), 378, 482Indian Penal Code, 1860 — Section 378, 379, 411Mines And Minerals (Development And Regulation) Act, 1957 — Section 4, 21, 22
High Courts29 Sept 2021Dismissed
Naveen Babbar @ Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2021) 09 UK CK 0292
Code Of Criminal Procedure, 1973 — Section 179, 482Indian Penal Code, 1860 — Section 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts29 Sept 2021Disposed Of
Ashish Goel And Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2021) 09 UK CK 0288
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 420, 467, 468, 471, 498A, 504Dowry Prohibition Act, — 1961 — Section 3, 4
High Courts29 Sept 2021Disposed Of
Nirmala Samant Vs R.K. Kunwar & Another
Uttarakhand High Court · (2021) 09 UK CK 0287
High Courts29 Sept 2021Disposed Of
Gaurav Kumar And Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2021) 09 UK CK 0286
Indian Penal Code, 1860 — Section 120B, 406, 420
High Courts28 Sept 2021Disposed Of
Manoj Kumar Pathak Vs Managing Director, Uttarakhand Transport Corporation And Others
Uttarakhand High Court · (2021) 09 UK CK 0291
Constitution Of India, 1950 — Article 226
High Courts27 Sept 2021Allowed
Rakesh Kumar And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2021) 09 UK CK 0302
High Courts27 Sept 2021Disposed Of
Rajesh Kumar Tyagi Vs Managing Director, Uttarakhand Transport Corporation
Uttarakhand High Court · (2021) 09 UK CK 0301
High Courts27 Sept 2021Disposed Of
Navneet Gupta & Ors Vs State of Uttarakhand & Anr
Uttarakhand High Court · (2021) 09 UK CK 0300
Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 302, 323, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts27 Sept 2021Disposed Of
Reema Rana Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2021) 09 UK CK 0282
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 307, 504, 506
High Courts27 Sept 2021Allowed
Anil Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2021) 09 UK CK 0279
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 409, 420, 467, 468, 471Constitution Of India, 1950 — Article 21
High Courts27 Sept 2021Allowed
Ram Avtar Vs State Of Uttarakhand
Uttarakhand High Court · (2021) 09 UK CK 0278
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 409, 420Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts27 Sept 2021Allowed
Anil Kumar Saini Vs State Of Uttarakhand
Uttarakhand High Court · (2021) 09 UK CK 0277
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 409, 420, 467, 468, 471Constitution Of India, 1950 — Article 21
High Courts27 Sept 2021Disposed Of
Praveen Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2021) 09 UK CK 0276
High Courts24 Sept 2021Dismissed
Sidharth Maithani & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2021) 09 UK CK 0316
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 22, 22(a), 37, 42, 50, 52A, 55, 57, 60Code Of Criminal Procedure, 1973 — Section 161, 439
High Courts24 Sept 2021Dismissed
Rajeev Kumar Agrawal Vs Harbhajan Singh Cheema
Uttarakhand High Court · (2021) 09 UK CK 0281
Representation Of The People Act, 1950 — Section 15(2), 33A, 33(1), 33(2), 80, 80A, 81, 87, 87(2), 100, 100(1)(d)Representation Of The People Act, 1951 — Section 33, 36Constitution Of India, 1950 — Article 329