High Courts04 Mar 2020Allowed
Sweta Tripathi Vs State Of Uttarakhand
Uttarakhand High Court · (2020) 03 UK CK 0024
Indian Penal Code, 1860 — Section 34, 120B, 170, 386, 420, 467, 468, 470, 471, 472Constitution Of India, 1950 — Article 21
COURT ARCHIVE
Uttarakhand High Court judgments
21,173 judgments · page 440 of 1,059
High Courts04 Mar 2020Allowed
Amreen Vs State Of Uttarakhand
Uttarakhand High Court · (2020) 03 UK CK 0023
Indian Penal Code, 1860 — Section 120B, 302Constitution Of India, 1950 — Article 21
High Courts04 Mar 2020Allowed
Ajay Sarkar Vs State Of Uttarakhand
Uttarakhand High Court · (2020) 03 UK CK 0022
Indian Penal Code, 1860 — Section 363, 366, 366A, 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6, 17Constitution Of India, 1950 — Article 21
High Courts04 Mar 2020Disposed Of
Shanti Devi & Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 03 UK CK 0021
Constitution Of India, 1950 — Article 226
High Courts04 Mar 2020Allowed
Shahnawaj Ali Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2020) 03 UK CK 0020
High Courts04 Mar 2020Disposed Of
Mohan Chandra Joshi Vs Union Of India And Others
Uttarakhand High Court · (2020) 03 UK CK 0019
Uttar Pradesh Reorganization Act, 2000 — Section 76Constitution Of India, 1950 — Article 226
High Courts04 Mar 2020Dismissed
Vimal Kumar Sharma Vs Govind Ballabh Pant University & Others
Uttarakhand High Court · (2020) 03 UK CK 0018
Constitution Of India, 1950 — Article 226
High Courts04 Mar 2020Disposed Of
Deepak Ruwali Vs District Magistrate, Almora And Others
Uttarakhand High Court · (2020) 03 UK CK 0017
High Courts03 Mar 2020Allowed
Mursalin @ Sonu Vs State Of Uttarakhand
Uttarakhand High Court · (2020) 03 UK CK 0016
Uttarakhand Protection Of Cow Progeny Act, 2007 — Sections 3, 5, 11Prevention Of Cruelty To Animals Act, 1960 — Section 11
High Courts03 Mar 2020Allowed
Amit Vs State Of Uttarakhand
Uttarakhand High Court · (2020) 03 UK CK 0015
Indian Penal Code, 1860 — Section 376(2)(i)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(1)/6Constitution Of India, 1950 — Article 21
High Courts03 Mar 2020Allowed
Mohamad Sahrookh Vs State Of Uttarakhand
Uttarakhand High Court · (2020) 03 UK CK 0014
Indian Penal Code, 1860 — Section 34, 392, 411Constitution Of India, 1950 — Article 21
High Courts03 Mar 2020Allowed
Mohd. Danish Vs State Of Uttarakhand
Uttarakhand High Court · (2020) 03 UK CK 0013
Indian Penal Code, 1860 — Section 328, 376, 377, 384, 452, 504, 506Constitution Of India, 1950 — Article 21
High Courts03 Mar 2020
Rajesh Chandra & Others Vs Kajal Vishwas And Others
Uttarakhand High Court · (2020) 03 UK CK 0012
High Courts03 Mar 2020Dismissed
Sadhan Goswami Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2020) 03 UK CK 0011
High Courts03 Mar 2020Disposed Of
Dr. Manish Pant Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 03 UK CK 0010
Constitution Of India, 1950 — Article 21
High Courts03 Mar 2020Dismissed
Sangeeta Rani Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2020) 03 UK CK 0009
Uttaranchal Higher Education (Group ‘A’) Service Rules, 2003 — Rule 9
High Courts03 Mar 2020Disposed Of
Pushpa Devi Vs Commissioner Garhwal Mandal & Others
Uttarakhand High Court · (2020) 03 UK CK 0008
High Courts03 Mar 2020Disposed Of
Rahul Singh And Another Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2020) 03 UK CK 0007
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 140, 171, 420, 467, 468, 471, 504, 506
High Courts03 Mar 2020Disposed Of
Surajbhan And Two Other Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2020) 03 UK CK 0006
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 325, 504, 506
High Courts03 Mar 2020Disposed Of
Vinay And Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2020) 03 UK CK 0005
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 323, 324, 354, 452, 504