High Courts15 Oct 2025Allowed
Harpreet Singh vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0144
Bharatiya Nyaya Sanhita, 2023 — Section 115(2), 125, 126(2), 140(2) Constitution Of India, 1950 — Article 21
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 79 of 1,060
High Courts15 Oct 2025Allowed
Nikhil Kumar vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0143
Uttar Pradesh Gangster & Anti- Social Activities (Prevention) Act, 1986 — Section 2(b)(i), 2(b)(xi), 3
High Courts15 Oct 2025Allowed
Mohammed Shami vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0142
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 29, 43
High Courts15 Oct 2025Allowed
Rohit Kumar vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0141
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(iii)(b), 8, 20, 42, 50, 52A
High Courts15 Oct 2025Allowed
Roshan Singh vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0140
Indian Penal Code, 1860 — Section 376 Bharatiya Nyaya Sanhita, 2023 — Section 183
High Courts15 Oct 2025Allowed
Shiva Kumar vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0139
Wild Life Protection Act, 1972 — Section 9, 48A, 51
High Courts15 Oct 2025Allowed
Neeraj vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0138
Uttar Pradesh Gangster & Anti- Social Activities (Prevention) Act, 1986 — Section 2(b)(i), 2(b)(xi), 3
High Courts15 Oct 2025Allowed
Sher Mohammad vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0137
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22
High Courts14 Oct 2025Allowed
Sushil And Another vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 10 UK CK 0119
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528 Indian Penal Code, 1860 — Section 147, 149, 323, 504 Dowry Prohibition Act, 1961 — Section 3, 4 Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s)
High Courts14 Oct 2025Allowed
Arun Kumar Yadav Alias Arun Singh Yadav And Two Others vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 10 UK CK 0118
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528 Indian Penal Code, 1860 — Section 323, 498A, 504, 506 Dowry Prohibition Act, 1961 — Section 3, 4
High Courts14 Oct 2025Allowed
Azam And Others vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 10 UK CK 0117
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528 Indian Penal Code, 1860 — Section 147, 148, 149, 323, 324, 325, 498A, 504, 506 Dowry Prohibition Act, 1961 — Section 3, 4
High Courts14 Oct 2025Allowed
Sushil Kumar Arya vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 10 UK CK 0116
Indian Penal Code, 1860 — Section 376(2)(n), 506 Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i)(ii), 3(2)(v) Constitution Of India, 1950 — Article 21
High Courts14 Oct 2025Allowed
Vivek Alias Vika vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0115
Bharatiya Nyaya Sanhita, 2023 — Section 111, 303(2), 317(5) Constitution Of India, 1950 — Article 21
High Courts14 Oct 2025Allowed
Munna alias Mehatab vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0113
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11 Constitution Of India, 1950 — Article 21
High Courts14 Oct 2025Allowed
Neeraj Kumar vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0112
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 20
High Courts14 Oct 2025Allowed
Abhishek Rajput vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0111
Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 111, 303(2), 317(2) Constitution Of India, 1950 — Article 21
High Courts14 Oct 2025Allowed
Guru Prasad @ Yash vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0110
Bharatiya Nyaya Sanhita, 2023 — Section 64(2), 333, 351(2) Protection Of Children From Sexual Offences Act, 2012 — Section 3(A), 4(2)
High Courts14 Oct 2025Dismissed
Hariram vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0109
Indian Penal Code, 1860 — Section 201, 302 Constitution Of India, 1950 — Article 21
High Courts13 Oct 2025Allowed
Kuldeep Nandrajog vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0017
Indian Penal Code, 1860 — Section 120B, 420 Constitution Of India, 1950 — Article 21
High Courts13 Oct 2025Allowed
Saurabh Mishra vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0083
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 20, 60