COURT ARCHIVE

Uttarakhand High Court judgments

21,180 judgments · page 427 of 1,059

High Courts15 Sept 2020Dismissed

Chota Vs State Of Uttarakhand

Uttarakhand High Court · (2020) 09 UK CK 0037

Indian Penal Code, 1860 — Section 34, 307, 504, 506Code Of Criminal Procedure, 1973 — Section 395, 396, 397, 398, 399, 400, 401
High Courts15 Sept 2020Dismissed

Reena Rani And Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2020) 09 UK CK 0036

Indian Penal Code, 1860 — Section 147, 149, 323, 325, 332, 333, 353, 395, 412, 504, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(ii)(v)Code Of Criminal Procedure, 1973 — Section 164, 482
High Courts09 Sept 2020Disposed Of

Vishnu And Others Vs State Of Uttaranchal

Uttarakhand High Court · (2020) 09 UK CK 0027

Indian Penal Code, 1860 — Section 34, 147, 323, 504, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(10)