High Courts09 Oct 2025Allowed
Keshav vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0069
Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 111, 303(2), 317(2)
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 81 of 1,060
High Courts09 Oct 2025Allowed
Mahendra Singh vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0068
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21
High Courts09 Oct 2025Allowed
Abhishek Rajput vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0067
Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 111, 303(2), 317(2) Constitution Of India, 1950 — Article 21
High Courts09 Oct 2025Allowed
Bittu vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0066
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 20
High Courts08 Oct 2025Allowed
Guljar And Another vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0013
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 5, 11 Constitution Of India, 1950 — Article 21
High Courts08 Oct 2025Allowed
Mujahid Hasan vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0012
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 5, 11 Constitution Of India, 1950 — Article 21
High Courts08 Oct 2025Allowed
Suhail And Another vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0011
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11 Constitution Of India, 1950 — Article 21
High Courts08 Oct 2025Allowed
Intjar vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0010
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11 Constitution Of India, 1950 — Article 21
High Courts08 Oct 2025Disposed Of
Gaurav Goyal And Another vs Tehsildar Vikas Nagar And Others
Uttarakhand High Court · (2025) 10 UK CK 0009
Constitution Of India, 1950 — Article 227
High Courts08 Oct 2025Dismissed
Rajendra Sharma vs Rahul Sharma And Another
Uttarakhand High Court · (2025) 10 UK CK 0008
Constitution Of India, 1950 — Article 21, 227
High Courts08 Oct 2025Disposed Of
Narendra Kumar vs Suman And Another
Uttarakhand High Court · (2025) 10 UK CK 0007
Constitution Of India, 1950 — Article 227
High Courts08 Oct 2025Allowed
Saajid vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0006
Uttarakhand Protection Of Cow Progeny Act, 2007 — Section 3, 5, 11
High Courts08 Oct 2025
Bindo Kaur vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0005
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21
High Courts08 Oct 2025Allowed
Ahatsham Alias Fitan vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0004
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(viia), 2(xxiiia), 8, 21
High Courts08 Oct 2025Allowed
Prashant Alias Guddu vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0003
Bharatiya Nyaya Sanhita, 2023 — Section 3(5), 303(2), 317(2) Constitution Of India, 1950 — Article 21
High Courts08 Oct 2025Allowed
Upendra Rana vs State Of Uttarakhand
Uttarakhand High Court · (2025) 10 UK CK 0002
Bharatiya Nyaya Sanhita, 2023 — Section 108 Constitution Of India, 1950 — Article 21
High Courts08 Oct 2025Dismissed
Karnail Singh & Others vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 10 UK CK 0001
Zamindari Abolition & Land Reforms Act, 1950 — Section 132 Constitution Of India, 1950 — Article 226
High Courts18 Aug 2025Allowed
Rajnish Bansal Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 08 UK CK 0614
Indian Penal Code, 1860 - Section 120B, 409, 420Constitution Of India, 1950 - Article 21, 226
High Courts18 Aug 2025Allowed
Nitin Mehra Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 08 UK CK 0613
Indian Penal Code, 1860 - Section 376(2)(n), 504, 506Constitution Of India, 1950 - Article 21
High Courts18 Aug 2025Allowed
Gaurav Agarwal Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 08 UK CK 0612
Indian Penal Code, 1860 - Section 409, 420Constitution Of India, 1950 - Article 21