High Courts03 Nov 2025Allowed
Niranjan Narang Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 11 UK CK 0033
Protection Of Children From Sexual Offences Act, 2012 - Section 5, 6Bharatiya Nyaya Sanhita, 2023 - Section 65(2)
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 77 of 1,060
High Courts03 Nov 2025Allowed
Dharampal Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 11 UK CK 0032
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 20, 50
High Courts03 Nov 2025Allowed
Rameshwar Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 11 UK CK 0031
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 20, 50
High Courts30 Oct 2025Allowed
Chandan Srivastava vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 10 UK CK 0402
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528 Indian Penal Code, 1860 — Section 420, 467, 468, 471
High Courts30 Oct 2025Allowed
Santosh Narang vs Harleen Kaur
Uttarakhand High Court · (2025) 10 UK CK 0401
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528 Indian Penal Code, 1860 — Section 420, 467, 468
High Courts30 Oct 2025Allowed
Poonam Yadav vs All India Institute Of Medical Sciences And Others
Uttarakhand High Court · (2025) 10 UK CK 0065
High Courts30 Oct 2025Dismissed
Mahant Yogi Laxmi vs Gyanendra Singh Bisht
Uttarakhand High Court · (2025) 10 UK CK 0064
Negotiable Instruments Act, 1881 — Section 118, 138, 139
High Courts30 Oct 2025Allowed
Sunita Vishwas vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0063
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 20
High Courts30 Oct 2025Allowed
Himanshu Alias Kallu vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0062
Bharatiya Nyaya Sanhita, 2023 — Section 111, 303(2), 317(5) > Constitution Of India, 1950 — Article 21
High Courts30 Oct 2025Allowed
Sachin Kumar vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0061
Bharatiya Nyaya Sanhita, 2023 — Section 109, 351(2) Arms Act, 1959 — Section 3, 25 Constitution Of India, 1950 — Article 21
High Courts30 Oct 2025Allowed
Juber vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0060
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 20
High Courts29 Oct 2025Allowed
Rehman vs State of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0046
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21, 29
High Courts29 Oct 2025Allowed
Rohit Soni vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0045
Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 111, 318(4) Constitution Of India, 1950 — Article 21
High Courts29 Oct 2025Allowed
Ritik Alias Rishabh Kumar vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0044
Arms Act, 1959 — Section 3, 25 Constitution Of India, 1950 — Article 21
High Courts29 Oct 2025Allowed
Satyapal Singh Alias Satpal vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0043
Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 111, 318(4) Constitution Of India, 1950 — Article 21
High Courts29 Oct 2025Allowed
Suyeb vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0042
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11(1) Constitution Of India, 1950 — Article 21
High Courts29 Oct 2025Allowed
Akbar vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0041
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11(1) Constitution Of India, 1950 — Article 21
High Courts29 Oct 2025Allowed
Mateen vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0357
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11(1) Constitution Of India, 1950 — Article 21
High Courts29 Oct 2025Allowed
Upkar vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0356
Indian Penal Code, 1860 — Section 307 Arms Act, 1959 — Section 3, 25 Constitution Of India, 1950 — Article 21
High Courts29 Oct 2025Allowed
Kulwant Singh vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0355
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21, 50