High Courts04 Dec 2025Allowed
XXX Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 0136
Indian Penal Code, 1860 - Section 354Protection Of Children From Sexual Offences Act, 2012 - Section 7, 8, 21, 35(2)
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 70 of 1,060
High Courts04 Dec 2025Dismissed
Saumya Pandey Vs Arshdeep Singh Sandhu
Uttarakhand High Court · (2025) 12 UK CK 0135
Negotiable Instruments Act, 1881 - Section 138Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 223, 225(1), 528
High Courts04 Dec 2025Allowed
Mohd. Majahir And Others Vs Shabana
Uttarakhand High Court · (2025) 12 UK CK 0134
Bharatiya Nyaya Sanhita, 2023 - Section 115(2), 351(3), 352Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 223
High Courts04 Dec 2025Allowed
Gurbaaz Singh And Another Vs State Of Uttarakhand And another
Uttarakhand High Court · (2025) 12 UK CK 0055
Indian Penal Code, 1860 - Section 34, 307, 504, 506
High Courts04 Dec 2025Allowed
Manmohan Singh Rawat Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 12 UK CK 0054
Uttar Pradesh Subordinate Officers Ministerial Staff (Direct Recruitment Rules), 1995 - Rule 6Uttarakhand Government Servant (Selection For Recruitment By Promotion Rules), 2004 - Rule 2(2)Constitution Of India, 1950 - Article 309
High Courts04 Dec 2025Partly Allowed
Prakash Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 12 UK CK 0053
High Courts04 Dec 2025Dismissed
Nilothpal Shankar & Others Vs Uttarakhand Public Service Commission
Uttarakhand High Court · (2025) 12 UK CK 0052
Uttarakhand Panchayati Raj Act, 2016 - Section 35AConstitution Of India, 1950 - Article 14Uttarakhand Public Service Commission (Examination Result Preparation Procedure) Regulations, 2022 - Regulation 9(iv)
High Courts04 Dec 2025Dismissed
Nazim Ahamad & Others Vs Uttarakhand Public Service Commission
Uttarakhand High Court · (2025) 12 UK CK 0051
Constitution Of India, 1950 - Article 14Uttarakhand Public Service Commission (Examination Result Preparation Procedure) Regulations, 2022 - Regulation 9(iv)
High Courts04 Dec 2025Allowed
Kuldeep Kumar Rathi & Another Vs Uttarakhand Public Service Commission
Uttarakhand High Court · (2025) 12 UK CK 0050
Constitution Of India, 1950 - Article 14Uttarakhand Public Service Commission (Examination Result Preparation Procedure) Regulations, 2022 - Regulation 9(iv)
High Courts04 Dec 2025Allowed
Monish @ Mota Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 0133
Bharatiya Nyaya Sanhita, 2023 - Section 65(1), 137(2), 351(3)Protection Of Children From Sexual Offences Act, 2012 - Section 3(A), 4(ii), 5(1), 6Code Of Criminal Procedure, 1973 - Section 161, 164
High Courts04 Dec 2025Allowed
Anshul Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 12 UK CK 0132
Bharatiya Nyaya Sanhita, 2023 - Section 80(2), 103(1)
High Courts03 Dec 2025Disposed Of
Rajat Singh Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 12 UK CK 0049
Indian Penal Code, 1860 - Section 323, 498ADowry Prohibition Act, 1961 - Section 3, 4
High Courts03 Dec 2025Allowed
Amit Satiya Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 12 UK CK 0048
Indian Penal Code, 1860 - Section 323, 342, 498A, 504Dowry Prohibition Act, 1961 - Section 3, 4Code Of Criminal Procedure, 1973 - Section 320, 482
High Courts03 Dec 2025Allowed
Rahul And Ors Vs State Of Uttarakhand And Ors
Uttarakhand High Court · (2025) 12 UK CK 0047
Indian Penal Code, 1860 - Section 452, 504, 506Code Of Criminal Procedure, 1973 - Section 320, 482
High Courts03 Dec 2025Allowed
National Highway Authority Of India Vs Balkar Singh & Others
Uttarakhand High Court · (2025) 12 UK CK 0045
Arbitration & Conciliation Act, 1996 - Section 34, 34(2A), 37National Highways Act, 1956 - Section 3A, 3D, 3G, 3G(5)Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 - Section 143
High Courts03 Dec 2025Allowed
Saif Ahmad Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2025) 12 UK CK 0044
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 323, 376, 504, 506
High Courts03 Dec 2025Allowed
Mayank Gupta Vs Deepika Gupta
Uttarakhand High Court · (2025) 12 UK CK 0042
Hindu Marriage Act, 1955 - Section 13(1)(ib), 21BUttarakhand Case Law Management (For Subordinate Courts) Rules, 2009 - Rule 3(2)Constitution Of India, 1950 - Article 227
High Courts03 Dec 2025Dismissed
Mehmood Khan Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2025) 12 UK CK 0041
Uttar Pradesh Consolidation Of Holdings Act, 1953 - Section 49
High Courts03 Dec 2025Allowed
Rubi Devi And Others Vs P.T.C. Clearing & Forwarding Agency And Others
Uttarakhand High Court · (2025) 12 UK CK 0040
Code Of Civil Procedure, 1908 - Order 41 Rule 27
High Courts03 Dec 2025Dismissed
Khusboo Singh Vs Sandeep Kumar
Uttarakhand High Court · (2025) 12 UK CK 0039
Hindu Marriage Act, 1955 - Section 13(1)(ia), 13(1)(ib)Indian Penal Code, 1860 - Section 323, 354, 376, 498A, 504, 506Dowry Prohibition Act, 1961 - Section 3, 4