High Courts07 Nov 2025Dismissed
Sandeep Basnet Vs Vanshita Nee Basanti Devi
Uttarakhand High Court · (2025) 11 UK CK 0048
Hindu Marriage Act, 1955 - Section 12(1)(c)Code Of Civil Procedure, 1908 - Order 9 Rule 7
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 76 of 1,060
High Courts06 Nov 2025Allowed
Santosh Kumar Bhattacharya Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 11 UK CK 0068
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 438, 442Negotiable Instruments Act, 1881 - Section 138
High Courts06 Nov 2025Allowed
Preeti Gautam And Another Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2025) 11 UK CK 0168
Code Of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 306, 504, 506
High Courts06 Nov 2025Allowed
Kamal Deep Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 11 UK CK 0167
Indian Penal Code, 1860 - Section 309Mental Health Care Act, 2017 - Section 115
High Courts06 Nov 2025Allowed
Vaseem Ahmad Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 11 UK CK 0166
Indian Penal Code, 1860 - Section 120B, 147, 148, 149, 307, 332, 353, 427, 435, 436Prevention Of Damage To Public Property Act, 1984 - Section 3, 4Unlawful Activities (Prevention) Act, 1967 - Section 15, 16
High Courts04 Nov 2025Allowed
Shrikant Vs Pradeep Kumar
Uttarakhand High Court · (2025) 11 UK CK 0120
Negotiable Instruments Act, 1881 - Section 138
High Courts04 Nov 2025Allowed
Vinay Gupta And Two Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 11 UK CK 0119
Bharatiya Nyaya Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 - Section 3, 4
High Courts04 Nov 2025Allowed
Ikrar And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 11 UK CK 0118
Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Constitution Of India, 1950 - Article 21
High Courts04 Nov 2025Disposed Of
Piyush Verma (Minor) Vs State Of Uttarakhand And Ors
Uttarakhand High Court · (2025) 11 UK CK 0117
Bharatiya Nyaya Sanhita, 2023 - Section 109, 190, 191(2), 191(3), 324(4)
High Courts04 Nov 2025Dismissed
Mohan Das Alias Mohan Lal Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 11 UK CK 0116
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8, 21
High Courts04 Nov 2025Allowed
Pankaj Sharma Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 11 UK CK 0115
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 20
High Courts04 Nov 2025Allowed
Avesh Alias Savej Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 11 UK CK 0114
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 303(2), 317(2)Constitution Of India, 1950 - Article 21
High Courts04 Nov 2025Allowed
Hasan Abbas Jaidi & Others Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 11 UK CK 0113
Bharatiya Nyaya Sanhita, 2023 - Section 111(1), 111(2)(b), 351(2)Constitution Of India, 1950 - Article 21
High Courts04 Nov 2025Allowed
Trilok Chandra Arya Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 11 UK CK 0112
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8, 20, 60Constitution Of India, 1950 - Article 21
High Courts04 Nov 2025Allowed
Rahul Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 11 UK CK 0111
Indian Penal Code, 1860 - Section 376Protection Of Children From Sexual Offences Act, 2012 - Section 5(j)(ii), 6Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 183(5)
High Courts04 Nov 2025Allowed
Digvijay Singh Alias Digvijay Singh Chauhan And Another Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 11 UK CK 0039
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 434, 447, 504, 506
High Courts03 Nov 2025Allowed
Meenakshi Alias Sunita Vs Govind Prasad And Ors
Uttarakhand High Court · (2025) 11 UK CK 0037
Uttar Pradesh Zamindari Abolition And Land Reform Act, 1951 - Section 176
High Courts03 Nov 2025Allowed
Mohd. Nazim Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 11 UK CK 0036
Indian Penal Code, 1860 - Section 120B, 147, 148, 149, 307, 323, 332, 353, 427, 435Prevention Of Damage To Public Property Act, 1984 - Section 3, 4Unlawful Activities (Prevention) Act, 1967 - Section 15, 16
High Courts03 Nov 2025Allowed
Mohd. Zaheer Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 11 UK CK 0035
Indian Penal Code, 1860 - Section 120B, 147, 148, 149, 307, 323, 332, 333, 341, 342, 353, 395, 412, 427, 436Criminal Law Amendment Act, 1932 - Section 7Prevention Of Damage To Public Property Act, 1984 -Section 3, 4
High Courts03 Nov 2025Dismissed
Kumari Sharish Ali And Another Vs Zeenat Zahan And Others
Uttarakhand High Court · (2025) 11 UK CK 0034
Code Of Civil Procedure, 1908 - Section 151Code Of Civil Procedure, 1908 - Order 8 Rule 1