High Courts19 Feb 2021Disposed Of
Arshad & Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2021) 02 UK CK 0033
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 409 of 1,060
High Courts18 Feb 2021Allowed
Amit Goswami @ Rohit Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2021) 02 UK CK 0032
Indian Penal Code, 1860 — Section 323, 376, 494, 498A, 504, 506, 511
High Courts18 Feb 2021
Sachin Kumar Chauhan Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2021) 02 UK CK 0031
Indian Penal Code, 1860 — Section 376Constitution Of India, 1950 — Article 226
High Courts18 Feb 2021Dismissed
Shakun Batra Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2021) 02 UK CK 0030
Indian Penal Code, 1860 — Section 406, 506Constitution Of India, 1950 — Article 226
High Courts18 Feb 2021Dismissed
Mansoor Ali Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2021) 02 UK CK 0029
Muslim Women (Protection Of Rights On Marriage) Act, 2019 — Section 3, 4Indian Penal Code, 1860 — Section 323, 498AConstitution Of India, 1950 — Article 226
High Courts18 Feb 2021Dismissed
V. Rishi Batra And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2021) 02 UK CK 0028
Indian Penal Code, 1860 — Section 406, 506Constitution Of India, 1950 — Article 226
High Courts18 Feb 2021Dismissed
Bhag Chand Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2021) 02 UK CK 0027
Indian Penal Code, 1860 — Section 420Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 156 (3)
High Courts16 Feb 2021Dismissed
Pooja Bedi And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2021) 02 UK CK 0026
Indian Penal Code, 1860 — Section 120B, 406, 420Prize Chits & Money Circulation Schemes (Banning) Act, 1978 — Section 4, 5Negotiable Instruments Act, 1881 — Section 138
High Courts15 Feb 2021Allowed
Shazad & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2021) 02 UK CK 0025
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11Indian Penal Code, 1860 — Section 188Disaster Management Act, 2005 — Section 51(b)
High Courts15 Feb 2021Dismissed
Akshay Kashyap Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2021) 02 UK CK 0023
Code Of Criminal Procedure, 1973 — Section 91, 482Negotiable Instruments Act, 1881 — Section 138
High Courts15 Feb 2021Dismissed
Raj Singh @ Krishan Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2021) 02 UK CK 0022
Indian Penal Code, 1860 — Section 376, 506Constitution Of India, 1950 — Article 226
High Courts15 Feb 2021Disposed Of
R.K. Sharma Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2021) 02 UK CK 0021
Code Of Civil Procedure, 1908 — Section 96Uttar Pradesh Urban Planning And Development Act, 1973 — Section 27(1)Transfer Of Property Act, 1882 — Section 116
High Courts12 Feb 2021Allowed
Danish Intezar Vs State Of Uttarakhand
Uttarakhand High Court · (2021) 02 UK CK 0020
Code Of Criminal Procedure, 1973 — Section 439Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11(1)Constitution Of India, 1950 — Article 21
High Courts12 Feb 2021Allowed
Vijaypal Vs State Of Uttarakhand
Uttarakhand High Court · (2021) 02 UK CK 0019
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 307, 452, 504, 506Constitution Of India, 1950 — Article 21
High Courts12 Feb 2021Allowed
Danish Vs State Of Uttarakhand
Uttarakhand High Court · (2021) 02 UK CK 0018
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 380, 411, 457Constitution Of India, 1950 — Article 21
High Courts12 Feb 2021Allowed
Azad Vs State Of Uttarakhand
Uttarakhand High Court · (2021) 02 UK CK 0017
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 380, 411, 457Constitution Of India, 1950 — Article 21
High Courts12 Feb 2021Dismissed
Sanjay Narang Vs Cantonment Board & Others
Uttarakhand High Court · (2021) 02 UK CK 0016
Cantonments Act, 2006 — Section 234, 234(a), 235, 235(1)(a), 238(6), 248, 340Works Of Defence Act, 1903 — Section 3Constitution Of India, 1950 — Article 226, 227
High Courts12 Feb 2021Dismissed
Oberoi Motors, A Unit Of S.I. Oberoi Minerals Pvt. Ltd.And Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2021) 02 UK CK 0015
Uttaranchal Motor Vehicles Taxation Reforms Act, 2003 — Section 4(1), 4(2), 4(3), 4(4)Wealth Tax Act, 1957 — Section 2(ea)Constitution Of India, 1950 — Article 246, 348
High Courts05 Feb 2021Disposed Of
Parvinder Singh And Others Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2021) 02 UK CK 0014
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 323, 354, 504, 506Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)R
High Courts05 Feb 2021Disposed Of
Nand Kishor Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2021) 02 UK CK 0013
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 420