High Courts09 Jan 2026Allowed
Jalaluddin @ Manoj Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1901
Indian Penal Code, 1860 - Section 307Arms Act, 1959 - Section 25Code Of Criminal Procedure, 1973 - Section 313, 437A
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 59 of 1,060
High Courts09 Jan 2026Allowed
Talib Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1900
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 21, 50
High Courts09 Jan 2026Allowed
Irfan Alias Bhura Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1899
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 21, 50
High Courts09 Jan 2026Allowed
Sachin Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1898
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 21, 50
High Courts09 Jan 2026Allowed
Gautam Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1897
Bharatiya Nyaya Sanhita, 2023 - Section 309(4), 317(2)Constitution Of India, 1950 - Article 21
High Courts08 Jan 2026Allowed
Anil Saran And Others Vs Power Grid Corporation India Ltd & Anr.
Uttarakhand High Court · (2026) 01 UK CK 1908
Indian Telegraph Act, 1885 - Section 16(3)Constitution Of India, 1950 - Article 227
High Courts08 Jan 2026Allowed
Dilshad And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 01 UK CK 1896
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 147, 148, 149, 323, 325, 452, 504, 506
High Courts08 Jan 2026Allowed
Mohatseem And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 01 UK CK 1895
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 147, 148, 149, 308, 323, 324, 325, 452, 504, 506
High Courts08 Jan 2026Disposed Of
Yogender Singh Maurya Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 01 UK CK 1894
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 498ADowry Prohibition Act, 1961 - Section 3, 4
High Courts08 Jan 2026Allowed
Mohd. Intajar And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 01 UK CK 1893
Indian Penal Code, 1860 - Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 - Section 3, 4Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528
High Courts08 Jan 2026Allowed
Amritpal Singh Alias Pannu And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 01 UK CK 1892
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Bharatiya Nyaya Sanhita, 2023 - Section 61, 109, 117, 190, 191(2), 191(3)
High Courts08 Jan 2026Allowed
Dr. Jai Prakash Mishra Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 01 UK CK 1891
Indian Penal Code, 1860 - Section 323, 452, 506Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528
High Courts08 Jan 2026Allowed
Manoj Nath Alias Pawan And Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 01 UK CK 1890
Indian Penal Code, 1860 - Section 120B, 307, 452Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528
High Courts08 Jan 2026Allowed
Vipin Mishra And Another Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 01 UK CK 1889
Indian Penal Code, 1860 - Section 323, 504, 506Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528
High Courts08 Jan 2026Dismissed
Kaushalya Bansal And Another Vs Sharad Kumar Gupta And Others
Uttarakhand High Court · (2026) 01 UK CK 1888
Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 - Section 22Constitution Of India, 1950 - Article 227
High Courts08 Jan 2026Allowed
Satish Chandra Arya And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1887
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 20
High Courts08 Jan 2026Allowed
Shivam Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1886
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 21, 29, 50
High Courts08 Jan 2026Allowed
Anil Chadda Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1885
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 21
High Courts08 Jan 2026Disposed Of
Mukesh Gaur And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 01 UK CK 1879
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528
High Courts07 Jan 2026Disposed Of
M/S Jain Medicos Vs M/S Akash Enterprises
Uttarakhand High Court · (2026) 01 UK CK 1882
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Negotiable Instruments Act, 1881 - Section 138