High Courts13 Oct 2025Allowed
Harish Singh vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0082
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 20, 60
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 80 of 1,060
High Courts10 Oct 2025Allowed
Navi Ahmad And Others vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 10 UK CK 0040
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528 Indian Penal Code, 1860 — Section 323, 498A, 504 Dowry Prohibition Act, 1961 — Section 3, 4
High Courts10 Oct 2025
Sumit Tandan vs Aslam Ali
Uttarakhand High Court · (2025) 10 UK CK 0039
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528 Indian Penal Code, 1860 — Section 120B, 420
High Courts10 Oct 2025Allowed
Danish And Another vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0038
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11 Constitution Of India, 1950 — Article 21
High Courts10 Oct 2025Allowed
Imran And Another vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0037
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 11 Constitution Of India, 1950 — Article 21
High Courts10 Oct 2025Allowed
Mohd. Sahil vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0036
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11 Constitution Of India, 1950 — Article 21
High Courts10 Oct 2025Allowed
Imran Alias Lambu And Three Others vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0035
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 6, 11 Protection Of Cruelty To Animals Act, 1960 — Section 3, 11 Bharatiya Nyaya Sanhita, 2023 — Section 318 Constitution Of India, 1950 — Article 21
High Courts10 Oct 2025Allowed
Nagendra Pratap vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0034
Indian Penal Code, 1860 — Section 420, 467, 468, 471 Constitution Of India, 1950 — Article 21
High Courts10 Oct 2025Allowed
Gyaaneshwar Thakral vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0033
Bharatiya Nyaya Sanhita, 2023 — Section 61(2), 318(3), 336(3), 338, 340(2) Constitution Of India, 1950 — Article 21
High Courts10 Oct 2025Allowed
Ravi Kashyap vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0032
Bharatiya Nyaya Sanhita, 2023 — Section 61(2), 318(3), 336(3), 338, 340(2) Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22 Constitution Of India, 1950 — Article 21
High Courts10 Oct 2025Allowed
Parminder Singh Alias Parvinder Saini vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0031
Bharatiya Nyaya Sanhita, 2023 — Section 61(2), 318(3), 336(3), 338, 340(2) Constitution Of India, 1950 — Article 21
High Courts10 Oct 2025Allowed
Sanjay Kumar vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0028
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 17
High Courts10 Oct 2025Allowed
Gursewak vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0027
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21
High Courts10 Oct 2025Allowed
Musleen Alias Mana vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0026
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21, 60
High Courts10 Oct 2025Allowed
Santok Singh vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0025
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21, 60
High Courts10 Oct 2025Allowed
Keshav Pal vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0024
Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 111, 303(2), 317(2) Constitution Of India, 1950 — Article 21
High Courts10 Oct 2025Allowed
Rajendra Alias Raju vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0023
Indian Penal Code, 1860 — Section 307, 323, 506 Constitution Of India, 1950 — Article 21
High Courts10 Oct 2025Allowed
Kuldeep Nandrajog vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0022
Indian Penal Code, 1860 — Section 120B, 420 Constitution Of India, 1950 — Article 21
High Courts09 Oct 2025Allowed
Arjun alias Nannu vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0072
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21, 60
High Courts09 Oct 2025Allowed
Kuldeep Nandrajog vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0071
Indian Penal Code, 1860 — Section 120B, 420 Constitution Of India, 1950 — Article 21