High Courts24 Aug 2020Dismissed
Dr. Dinesh Pratap Singh Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2020) 08 UK CK 0047
COURT ARCHIVE
Uttarakhand High Court judgments
21,180 judgments · page 430 of 1,059
High Courts21 Aug 2020Partly Allowed
Dashrath Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2020) 08 UK CK 0046
Indian Penal Code, 1860 — Section 279, 304ACode Of Criminal Procedure, 1973 — Section 313, 379, 401Probation Of Offenders Act, 1958 — Section 3, 4
High Courts21 Aug 2020Partly Allowed
Tej Prakash Jairath Vs State Of Uttarakhand
Uttarakhand High Court · (2020) 08 UK CK 0045
Indian Telegraph Act, 1885 — Section 21, 25Code Of Criminal Procedure, 1973 — Section 313, 397, 401
High Courts21 Aug 2020Allowed
Priya Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2020) 08 UK CK 0044
Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 2(12), 12, 12(1), 102Indian Penal Code, 1860 — Section 201, 302
High Courts21 Aug 2020Disposed Of
Ishrat Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 08 UK CK 0043
High Courts21 Aug 2020Disposed Of
Achpal Singh Vs Hindustan Petroleum Corporation And Others
Uttarakhand High Court · (2020) 08 UK CK 0042
High Courts21 Aug 2020Allowed
Principal Secretary And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 08 UK CK 0041
Code Of Criminal Procedure, 1973 — Section 358, 482Indian Penal Code, 1860 — Section 376
High Courts20 Aug 2020Partly Allowed
Raman Singh Bisht Vs State Of Uttarakhand
Uttarakhand High Court · (2020) 08 UK CK 0040
Code Of Criminal Procedure, 1973 — Section 207, 313, 374(2), 428Indian Penal Code, 1860 — Section 34, 307, 506Arms Act, 1959 — Section 25
High Courts20 Aug 2020Dismissed
Kaushalaya Malik And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2020) 08 UK CK 0039
Indian Penal Code, 1860 — Section 149, 323, 506Code Of Criminal Procedure, 1973 — Section 207, 313, 397, 401Probation Of Offenders Act, 1958 — Section 3, 4
High Courts20 Aug 2020Partly Allowed
Ashok Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2020) 08 UK CK 0038
Indian Penal Code, 1860 — Section 279, 304ACode Of Criminal Procedure, 1973 — Section 207, 313, 397, 401Probation Of Offenders Act, 1958 — Section 3, 4
High Courts20 Aug 2020Disposed Of
Subhash Kashyap Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2020) 08 UK CK 0037
Probation Of Offenders Act, 1958 — Section 3, 4Indian Penal Code, 1860 — Section 379, 411Code Of Criminal Procedure, 1973 — Section 207, 313, 397, 401
High Courts20 Aug 2020Dismissed
State Of Uttarakhand Vs Naresh Chandra Baunthiyal And Others
Uttarakhand High Court · (2020) 08 UK CK 0036
Indian Penal Code, 1860 — Section 323, 341, 352, 504, 506Code Of Criminal Procedure, 1973 — Section 207, 313, 378(3)
High Courts20 Aug 2020Disposed Of
Deepak Kumar Baweja And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 08 UK CK 0035
Indian Penal Code, 1860 — Section 409Constitution Of India, 1950 — Article 226
High Courts20 Aug 2020Dismissed
Dinesh Kumar And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 08 UK CK 0034
Indian Penal Code, 1860 — Section 504, 506Constitution Of India, 1950 — Article 226
High Courts19 Aug 2020Dismissed
Chandra Mohan Phutela Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 08 UK CK 0033
High Courts19 Aug 2020Disposed Of
Bhupendra Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 08 UK CK 0032
Uttarakhand Panchayati Raj Act, 2016 — Section 2(16), 2(28), 2(35), 131H, 131H(1), 131H(6), 131H(10), 132Uttar Pradesh Panchayati Raj Act (Settlement Of Election Disputes) Rules, 1994 — Rule 3, 4, 7Uttar Pradesh Kshettra Panchayats (Election Of Pramukhs & Up-Pamukhs And Settlement Of Election Disputes) Rules, 1994 — Rule 33, 35
High Courts19 Aug 2020Allowed
Rajesh Chauhan Vs Kulwant Singh
Uttarakhand High Court · (2020) 08 UK CK 0031
Indian Penal Code, 1860 — Section 120B, 403, 406, 424Negotiable Instruments Act, 1881 — Section 138, 139
High Courts19 Aug 2020Dismissed
Aash Mohammad @ Chota And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 08 UK CK 0030
Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986 — Section 2, 2(a)(b), 2(b)(i), 2(c), 3, 4, 4(a)
High Courts18 Aug 2020Dismissed
Mohan Lal Sah & Others Vs Sherwood Diocesan College Society & Others
Uttarakhand High Court · (2020) 08 UK CK 0029
Court Fees Act, 1870 — Section 7(ivA)Code Of Civil Procedure, 1908 — Section 115, Order 6 Rule 17
High Courts18 Aug 2020Dismissed
Karan Singh Vs Deputy Inspector General Of Police Kumaun Range
Uttarakhand High Court · (2020) 08 UK CK 0028
Code Of Civil Procedure, 1908 — Order 47 Rule 1