COURT ARCHIVE

Uttarakhand High Court judgments

21,184 judgments · page 93 of 1,060

High Courts20 Jun 2025Allowed

Shahban And Ors Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2025) 06 UK CK 0530

Bharatiya Nyaya Sanhita, 2023 - Section 109, 115(2), 190, 191(2), 191(3), 309(4), 324(4), 351(2), 351(3)Indian Penal Code, 1860 - Section 307

High Courts20 Jun 2025Allowed

Anees Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 06 UK CK 0529

Indian Penal Code, 1860 - Section 120B, 420, 467, 468, 471

High Courts20 Jun 2025Disposed Of

Asha Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2025) 06 UK CK 0528

High Courts20 Jun 2025Disposed Of

Nafees And Another Vs Punjab National Bank And Another

Uttarakhand High Court · (2025) 06 UK CK 0527

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 23, 26

High Courts19 Jun 2025Allowed

Karun Kaura Vs State Of Uttarakhand And Two Others

Uttarakhand High Court · (2025) 06 UK CK 0526

Arbitration And Conciliation Act, 1996 - Section 9Indian Penal Code, 1860 - Section 420Constitution Of India, 1950 - Article 21

High Courts19 Jun 2025Allowed

Arjun Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 06 UK CK 0525

Indian Penal Code, 1860 - Section 376Constitution Of India, 1950 - Article 21

High Courts19 Jun 2025Allowed

Mahesh Sharma Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 06 UK CK 0524

Indian Penal Code, 1860 - Section 120B, 420, 467, 468, 471Constitution Of India, 1950 - Article 21

High Courts19 Jun 2025Allowed

Jagbandhu Bala Alias Jagobala And Others Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2025) 06 UK CK 0523

Indian Penal Code, 1860 - Section 120B, 193, 420, 467, 468, 471Constitution Of India, 1950 - Article 21

High Courts19 Jun 2025Disposed Of

Koushalya Rajagopal And Another Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2025) 06 UK CK 0522

Indian Penal Code, 1860 - Section 498A

High Courts19 Jun 2025Allowed

Yograj Saini Vs State Of Uttarakhand & Another

Uttarakhand High Court · (2025) 06 UK CK 0521

Code Of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 120B, 420, 464, 467, 468, 471

High Courts19 Jun 2025Disposed Of

Farman Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2025) 06 UK CK 0520

Indian Penal Code, 1860 - Section 34, 380, 411, 457

High Courts18 Jun 2025Allowed

Rajnish Bansal Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2025) 06 UK CK 0518

Indian Penal Code, 1860 - Section 409, 420, 467, 468, 471Constitution Of India, 1950 - Article 21

High Courts18 Jun 2025Allowed

Kapil Kumar And Four Others Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 06 UK CK 0517

Indian Penal Code, 1860 - Section 323, 376(2)(n), 504, 506Constitution Of India, 1950 - Article 21

High Courts18 Jun 2025Allowed

Bhanu Prakash Joshi Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2025) 06 UK CK 0516

Indian Penal Code, 1860 - Section 120B, 406, 420

High Courts18 Jun 2025Allowed

Ayan Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 06 UK CK 0515

Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11(1)

High Courts17 Jun 2025Disposed Of

M/S Diana Euro-Chem Private Limited Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2025) 06 UK CK 0519

Uttar Pradesh Land Revenue Act, 1901 - Section 41

High Courts17 Jun 2025Allowed

Mahipal Singh Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 06 UK CK 0514

Prevention Of Corruption Act, 1988 - Section 7Constitution Of India, 1950 - Article 21, 226

High Courts17 Jun 2025Allowed

Vaqas Hasan Khan Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2025) 06 UK CK 0513

Bharatiya Nyaya Sanhita, 2023 - Section 64(2)(m), 69, 77, 115(2), 308(2), 351(2), 352Constitution Of India, 1950 - Article 21

High Courts17 Jun 2025Allowed

Rahul Vs State Of Uttarakhand

Uttarakhand High Court · (2025) 06 UK CK 0512

Indian Penal Code, 1860 - Section 376, 506Constitution Of India, 1950 - Article 21

High Courts17 Jun 2025Dismissed

Manjeesh Kumar Singh And Another Vs Sudesh Kumari And Another

Uttarakhand High Court · (2025) 06 UK CK 0511

Code Of Criminal Procedure, 1973 - Section 161, 178, 178(b), 178(c), 482Indian Penal Code, 1860 - Section 323, 498A, 504Dowry Prohibition Act, 1961 - Section 4