High Courts12 Jun 2025Allowed
Deepak Saini Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0498
Bharatiya Nyaya Sanhita, 2023 - Section 109, 125, 190, 191(2), 191(3), 351(3), 352Constitution Of India, 1950 - Article 21, 22, 22(1)
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 95 of 1,060
High Courts12 Jun 2025Allowed
Harjinder Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0486
Indian Penal Code, 1860 - Section 376Code Of Criminal Procedure, 1973 - Section 161Constitution Of India, 1950 - Article 21
High Courts12 Jun 2025Allowed
Mushahib Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0485
Bharatiya Nyaya Sanhita, 2023 - Section 309(4), 317(2)Arms Act, 1959 - Section 3, 25Constitution Of India, 1950 - Article 21
High Courts12 Jun 2025Allowed
Ronit Chopra Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0484
Bharatiya Nyaya Sanhita, 2023 - Section 121(1), 132Arms Act, 1959 - Section 3, 25Constitution Of India, 1950 - Article 21
High Courts12 Jun 2025Allowed
Irshad Ahmad And Three Others Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0483
Indian Penal Code, 1860 - Section 406, 504, 506Constitution Of India, 1950 - Article 21
High Courts12 Jun 2025Allowed
Praveen Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0482
Indian Penal Code, 1860 - Section 420Constitution Of India, 1950 - Article 21
High Courts12 Jun 2025
Uma Rana And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 06 UK CK 0481
High Courts12 Jun 2025Disposed Of
Gyan Chandra Sharma Vs State Of Uttarakhand And Four Others
Uttarakhand High Court · (2025) 06 UK CK 0480
Constitution Of India, 1950 - Article 226
High Courts12 Jun 2025Allowed
Dr. Ram Shankar Gupta & Another Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0479
Code Of Criminal Procedure, 1973 - Section 222, 313, 374(2)Dowry Prohibition Act, 1961 - Section 3, 4Indian Penal Code, 1860 - Section 304B, 498A
High Courts11 Jun 2025
Renaissance College Of Hotel Management And Catering Technology Vs Kumaon University, Nainital And Others
Uttarakhand High Court · (2025) 06 UK CK 0489
High Courts11 Jun 2025
Dr. Shushila Tiwari PG College Vs Kumaon University, Nainital And Others
Uttarakhand High Court · (2025) 06 UK CK 0488
High Courts11 Jun 2025
Chandrawati Tiwari Girls P.G. College Vs Kumaon University, Nainital And Others
Uttarakhand High Court · (2025) 06 UK CK 0487
High Courts11 Jun 2025Allowed
Mohd. Huzefa Alias Ujefa And Two Others Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0478
Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Constitution Of India, 1950 - Article 21
High Courts11 Jun 2025Allowed
Monu Alias Abdul Rahman Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0477
Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Constitution Of India, 1950 - Article 21
High Courts11 Jun 2025Allowed
Vipin Kumar Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0476
Indian Penal Code, 1860 - Section 376, 376D, 385, 506Protection Of Children From Sexual Offences Act, 2012 - Section 3, 4Information Technology Act, 2000 - Section 67B
High Courts11 Jun 2025Allowed
Karandeep Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0475
Indian Penal Code, 1860 - Section 406, 420Constitution Of India, 1950 - Article 21
High Courts11 Jun 2025Allowed
Irshad And Three Others Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0474
Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11
High Courts11 Jun 2025Dismissed
Ashwani Kumar Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 06 UK CK 0473
Code Of Criminal Procedure, 1973 - Section 156(3), 200, 202, 482
High Courts10 Jun 2025Dismissed
Aman Malik Vs State Of Uttarakhand & Anr.
Uttarakhand High Court · (2025) 06 UK CK 0472
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 328, 376, 506Uttarakhand Freedom Of Religion Act, 2018 - Section 3(1), 5(1)
High Courts10 Jun 2025Allowed
Chahat Chopra And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0471
Indian Penal Code, 1860 - Section 120B, 406, 420, 504, 506Constitution Of India, 1950 - Article 21