High Courts18 Jun 2021Disposed Of
Maladevi @ Malavati Vs District Magistrate Haridwar And Another
Uttarakhand High Court · (2021) 06 UK CK 0060
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 390 of 1,060
High Courts18 Jun 2021Disposed Of
Nazir Ahmad Khan Vs Uttarakhand Wakf Board & Another
Uttarakhand High Court · (2021) 06 UK CK 0059
High Courts18 Jun 2021Disposed Of
Munni Devi Vs Chairman Of Uttarakhand Gramin Bank And Ors
Uttarakhand High Court · (2021) 06 UK CK 0058
High Courts18 Jun 2021Disposed Of
Amandeep Cheema Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2021) 06 UK CK 0056
Indian Penal Code, 1860 — Section 307, 504, 506
High Courts18 Jun 2021Disposed Of
Ravi @ Mohit & Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2021) 06 UK CK 0055
Indian Penal Code, 1860 — Section 307, 323, 427, 498A, 506
High Courts17 Jun 2021Allowed
Mohd Rizwan Ansari Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2021) 06 UK CK 0054
Code Of Criminal Procedure, 1973 — Section 91, 102, 102(3), 175Indian Penal Code, 1860 — Section 175Evidence Act, 1872 — Section 123, 124
High Courts17 Jun 2021Disposed Of
Surendra Singh & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2021) 06 UK CK 0053
High Courts17 Jun 2021Disposed Of
Amita Sharma Vs Commissioner And Secretary Revenue Council Uttarakhand
Uttarakhand High Court · (2021) 06 UK CK 0052
High Courts17 Jun 2021Disposed Of
Yugal Kishore Vs State Bank Of India
Uttarakhand High Court · (2021) 06 UK CK 0051
High Courts17 Jun 2021Dismissed
Dr. Pradeep Kumar Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2021) 06 UK CK 0050
High Courts17 Jun 2021Dismissed
Aman Singh Panwar Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2021) 06 UK CK 0049
High Courts17 Jun 2021Dismissed
Mamta Sountiyal Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2021) 06 UK CK 0048
High Courts17 Jun 2021Dismissed
Akash Kabir Vs IMS Unison University Makkawala Greens
Uttarakhand High Court · (2021) 06 UK CK 0047
High Courts17 Jun 2021Allowed
Guddu Vs State Of Uttarakhand
Uttarakhand High Court · (2021) 06 UK CK 0046
Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — 5(l), 6Code Of Criminal Procedure, 1973 — Section 161, 164Constitution Of India, 1950 — Article 21
High Courts17 Jun 2021Allowed
Mohd. Akram Vs State Of Uttarakhand
Uttarakhand High Court · (2021) 06 UK CK 0045
Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471, 472Information Technology Act, 2000 — Section 66C, 66DConstitution Of India, 1950 — Article 21
High Courts16 Jun 2021Dismissed
Baljeet Singh @ Jot Vs State Of Uttarakhand
Uttarakhand High Court · (2021) 06 UK CK 0044
Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 34, 302Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V)Evidence Act, 1872 — Section 65B
High Courts16 Jun 2021Dismissed
Dr. Arpit Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2021) 06 UK CK 0043
High Courts16 Jun 2021Dismissed
Dr. Pooja Agarwal Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2021) 06 UK CK 0041
High Courts16 Jun 2021Dismissed
Yatender Deswal Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2021) 06 UK CK 0040
High Courts16 Jun 2021Dismissed
Tarun Agarwal Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2021) 06 UK CK 0039
Essential Commodities Act, 1955 — Section 3, 7Code Of Criminal Procedure, 1973 — Section 482