High Courts18 Aug 2021Disposed Of
Ranjeet Singh Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2021) 08 UK CK 0297
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 367 of 1,060
High Courts18 Aug 2021Disposed Of
Rashid Ali & Ors Vs State Of Uttarakhand & Anr
Uttarakhand High Court · (2021) 08 UK CK 0296
Indian Penal Code, 1860 — Section 307, 323, 457Code Of Criminal Procedure, 1973 — Section 320Constitution Of India, 1950 — Article 226
High Courts18 Aug 2021Disposed Of
Divyansh Bisht & Anr Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2021) 08 UK CK 0295
Indian Penal Code, 1860 — Section 376, 504Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Constitution Of India, 1950 — Article 226
High Courts18 Aug 2021Allowed
Hemant Dwivedi Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2021) 08 UK CK 0265
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 420, 447, 504, 506
High Courts18 Aug 2021Disposed Of
Tushar Prajapati Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2021) 08 UK CK 0264
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 354, 427, 452, 504, 506
High Courts18 Aug 2021Disposed Of
Girdhari Kandpal Vs S.Ramaswamy & Others
Uttarakhand High Court · (2021) 08 UK CK 0263
High Courts18 Aug 2021Allowed
Saleem Vs State Of Uttarakhand
Uttarakhand High Court · (2021) 08 UK CK 0261
Indian Penal Code, 1860 — Section 392, 411, 506Constitution Of India, 1950 — Article 21
High Courts17 Aug 2021Allowed
Sai Institute Of Paramedical And Allied Sciences Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2021) 08 UK CK 0396
Uttar Pradesh State Universities Act, 1973 — Section 2(N), 2(2), 37(2)Central Universities Act, 2009 — Section 4(f), 6Hemwati Nandan Bahuguna, Medical Education Universities Act, 2014 — Section 4, 4(2)
High Courts17 Aug 2021Dismissed
Lokesh Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2021) 08 UK CK 0324
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 42, 42(1), 43Code Of Criminal Procedure, 1973 — Section 100(4)Constitution Of India, 1950 — Article 141
High Courts17 Aug 2021Dismissed
M/s Kuwar Constructions Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2021) 08 UK CK 0323
High Courts17 Aug 2021Disposed Of
Kailash Chand Vs Ved Prakash & Others
Uttarakhand High Court · (2021) 08 UK CK 0322
High Courts17 Aug 2021Allowed
Radhe Mishra Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2021) 08 UK CK 0321
Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 482Indian Penal Code, 1860 — Section 120B, 307, 323, 384, 385, 388, 498A, 504, 506, 507
High Courts17 Aug 2021Dismissed
Niyaz & Others Vs Mohammad Hussain & Others
Uttarakhand High Court · (2021) 08 UK CK 0294
Code Of Civil Procedure, 1908 — Order 43 Rule 1(r)Constitution Of India, 1950 — Article 227
High Courts17 Aug 2021Dismissed
Dheeraj Nautiyal & Others Vs Chandan Singh & Another
Uttarakhand High Court · (2021) 08 UK CK 0293
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Constitution Of India, 1950 — Article 227
High Courts17 Aug 2021Disposed Of
Yashpal Singh Vs Sandesh & Others
Uttarakhand High Court · (2021) 08 UK CK 0290
High Courts17 Aug 2021Allowed/ Disposed Of
Firoz and Anr Vs State Of Uttarakhand & Anr
Uttarakhand High Court · (2021) 08 UK CK 0287
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 307, 323, 498A, 504, 506, 507Dowry Prohibition Act, 1961 — Section 3, 4
High Courts17 Aug 2021Disposed Of
Suman Dwivedi Vs Rakesh Kumar Kunwar & Another
Uttarakhand High Court · (2021) 08 UK CK 0284
High Courts17 Aug 2021Disposed Of
Ajay Singh Rawat & Another Vs Chandra Shekhar Joshi
Uttarakhand High Court · (2021) 08 UK CK 0282
High Courts17 Aug 2021Disposed Of
Km. Seema Lobiyal Vs R.K. Kunwar & Another
Uttarakhand High Court · (2021) 08 UK CK 0278
High Courts17 Aug 2021Disposed Of
Basant Prbhakar Vs Prakash Arya & Another
Uttarakhand High Court · (2021) 08 UK CK 0268
Motor Vehicle Act, 1988 — Section 59