High Courts26 Jun 2025Disposed Of
Deeksha Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 06 UK CK 0553
Constitution Of India, 1950 - Article 226
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 92 of 1,060
High Courts26 Jun 2025Disposed Of
Karandeep Singh Vs Commissioner, Central Goods And Services Tax And Another
Uttarakhand High Court · (2025) 06 UK CK 0552
High Courts26 Jun 2025Dismissed
Kamal Kishore Sharma Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 06 UK CK 0551
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 144
High Courts25 Jun 2025Allowed
Jubair And Others Vs State Of Uttarakhand And Ors.
Uttarakhand High Court · (2025) 06 UK CK 0544
Bharatiya Nyaya Sanhita, 2023 - Section 115(2), 351(2), 352Code Of Criminal Procedure, 1973 - Section 320Constitution Of India, 1950 - Article 226
High Courts25 Jun 2025Allowed
Babar And Ors. Vs State Of Uttarakhand And Ors.
Uttarakhand High Court · (2025) 06 UK CK 0543
Bharatiya Nyaya Sanhita, 2023 - Section 115(2), 351(2), 352Code Of Criminal Procedure, 1973 - Section 320Constitution Of India, 1950 - Article 226
High Courts25 Jun 2025Allowed
Vikas Chaudhary & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2025) 06 UK CK 0542
Indian Penal Code, 1860 - Section 409, 504, 506Code Of Criminal Procedure, 1973 - Section 320Constitution Of India, 1950 - Article 226
High Courts25 Jun 2025Dismissed
Virendra Kumar Sharma Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2025) 06 UK CK 0541
Uttar Pradesh Lekhpals Service Rules, 1958 - Rule 5(1), 5(3), 5(4), 6, 17(2), 18, 18(b)
High Courts25 Jun 2025Dismissed
Ankush Pandey Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2025) 06 UK CK 0540
High Courts24 Jun 2025
Aasha Rani And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 06 UK CK 0549
High Courts24 Jun 2025
Shakeel Ahmed And Another Vs Senior Superintendent Of Police And Others
Uttarakhand High Court · (2025) 06 UK CK 0547
High Courts24 Jun 2025Allowed
Atal Sharma Vs Balbir Singh Chauhan And Others
Uttarakhand High Court · (2025) 06 UK CK 0546
Negotiable Instruments Act, 1881 - Section 138
High Courts24 Jun 2025Allowed
Shekh Sikandar Alias Sk Sekendar Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2025) 06 UK CK 0537
Bharatiya Nyaya Sanhita, 2023 - Section 316(2)Code Of Criminal Procedure, 1973 - Section 320Constitution Of India, 1950 - Article 226
High Courts24 Jun 2025Dismissed
Jitendra Agarwal Vs Gaurav Sharma
Uttarakhand High Court · (2025) 06 UK CK 0536
Negotiable Instruments Act, 1881 - Section 138Code Of Criminal Procedure, 1973 - Section 313
High Courts23 Jun 2025Dismissed
Pradeep Singh Bisht Vs Neeta Bisht And Another
Uttarakhand High Court · (2025) 06 UK CK 0539
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 438, 442
High Courts23 Jun 2025Dismissed
Ved Prakash Saini Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 06 UK CK 0538
Indian Penal Code, 1860 - Section 323, 332, 353, 506Code Of Criminal Procedure, 1973 - Section 401(3)
High Courts23 Jun 2025Dismissed
Gautam Chakraborty Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2025) 06 UK CK 0535
Bharatiya Nyaya Sanhita, 2023 - Section 35(3), 183
High Courts23 Jun 2025Dismissed
Anjali Sharma Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2025) 06 UK CK 0534
Uttar Pradesh Gangster And Anti-Social Activities (Prevention) Act, 1986 - Section 2, 3Code Of Criminal Procedure, 1973 - Section 41AConstitution Of India, 1950 - Article 226
High Courts23 Jun 2025Dismissed
Leeladhar Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0533
Constitution Of India, 1950 - Article 227
High Courts20 Jun 2025Dismissed
Mustafa Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 06 UK CK 0532
Indian Penal Code, 1860 - Section 376, 504, 506Constitution Of India, 1950 - Article 226
High Courts20 Jun 2025Allowed
Naveen Gangwani Vs State Of Uttarakhand And Ors.
Uttarakhand High Court · (2025) 06 UK CK 0531
Bharatiya Nyaya Sanhita, 2023 - Section 318(4)