High Courts10 Jun 2025Allowed
Virendra Singh Yadav Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0470
Bharatiya Nyaya Sanhita, 2023 - Section 305(a), 318(4), 331(3), 351(3), 352Constitution Of India, 1950 - Article 21
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 96 of 1,060
High Courts10 Jun 2025Allowed
Anurag Yadav Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0469
Bharatiya Nyaya Sanhita, 2023 - Section 305(a), 318(4), 331(3), 351(3), 352Constitution Of India, 1950 - Article 21
High Courts10 Jun 2025Allowed
Kamlesh Kumar Upadhyay Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0468
Bharatiya Nyaya Sanhita, 2023 - Section 305(a), 318(4), 331(3), 351(3), 352Constitution Of India, 1950 - Article 21
High Courts10 Jun 2025Allowed
Ajay Chauhan And Two Others Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0467
Indian Penal Code, 1860 - Section 323, 498A, 506Constitution Of India, 1950 - Article 21
High Courts10 Jun 2025Disposed Of
Rasaansh Ravi And Another Through Their Natural Guardians Vs Union Of India And Another
Uttarakhand High Court · (2025) 06 UK CK 0466
Constitution Of India, 1950 - Article 226
High Courts10 Jun 2025Disposed Of
Rajat Sharma And Four Others Through Their Natural Guardians Vs Union Of India And Another
Uttarakhand High Court · (2025) 06 UK CK 0465
Constitution Of India, 1950 - Article 226
High Courts10 Jun 2025Dismissed
Jogendra Arora Vs Anand Singh Mahara(Since Deceased) Through Legal Representatives, Kamlesh Mahara & Ors.
Uttarakhand High Court · (2025) 06 UK CK 0464
Provincial Small Cause Courts Act, 1887 - Section 25
High Courts10 Jun 2025Disposed Of
Chandan Pathak Vs Mohd. Umar Khan And Others
Uttarakhand High Court · (2025) 06 UK CK 0463
High Courts09 Jun 2025Allowed
Suraj Singh And Two Others Vs State Of Uttarakhand And Two Others
Uttarakhand High Court · (2025) 06 UK CK 0462
Indian Penal Code, 1860 - Section 120B, 420, 467, 468, 471Constitution Of India, 1950 - Article 21
High Courts09 Jun 2025Allowed
Shankar Chandra Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0461
Indian Penal Code, 1860 - Section 420Constitution Of India, 1950 - Article 21
High Courts09 Jun 2025Allowed
Suryakant Tyagi Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0460
Bharatiya Nyaya Sanhita, 2023 - Section 318(4), 336(3), 338, 351(2), 351(3)Constitution Of India, 1950 - Article 21
High Courts09 Jun 2025Dismissed
Gaurav Kumar Vs State Of Uttarakhand Through Secretary Home Affairs Government Of U.K. Dehradun & Another
Uttarakhand High Court · (2025) 06 UK CK 0459
Indian Penal Code, 1860 - Section 323, 504, 506Code Of Criminal Procedure, 1973 - Section 161
High Courts09 Jun 2025Dismissed
Noor Hasan & Others Vs State Of Uttarakhand Through Secretary Home, Dehradun & Another
Uttarakhand High Court · (2025) 06 UK CK 0458
Indian Penal Code, 1860 - Section 323, 452, 504, 506Code Of Criminal Procedure, 1973 - Section 482
High Courts09 Jun 2025Dismissed
Firoz Ahmad & Others Vs State Of Uttarakhand Through Secretary Home Affairs Government Of U.k. Dehradun & Another
Uttarakhand High Court · (2025) 06 UK CK 0457
Indian Penal Code, 1860 - Section 323, 498A, 504Dowry Prohibition Act, 1961 - Section 3, 4Code Of Criminal Procedure, 1973 - Section 482
High Courts09 Jun 2025Dismissed
Suneel Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 06 UK CK 0456
Indian Penal Code, 1860 - Section 363, 366A, 376Protection Of Children From Sexual Offences Act, 2012 - 5(j)(II), 6Code Of Criminal Procedure, 1973 - Section 161, 164, 482
High Courts09 Jun 2025Dismissed
Sanjay Hari Vs Conservator Of Forest And Another
Uttarakhand High Court · (2025) 06 UK CK 0455
Forest Act, 1927 - Section 26, 61B(1), 63
High Courts09 Jun 2025Dismissed
Arshad Ali Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 06 UK CK 0454
High Courts06 Jun 2025Allowed
Azeez Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0450
Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Constitution Of India, 1950 - Article 21
High Courts06 Jun 2025Allowed
Akshay Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0449
Bharatiya Nyaya Sanhita, 2023 - Section 303(2)Constitution Of India, 1950 - Article 21
High Courts06 Jun 2025Allowed
Fahim Ahmad Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0448
Bharatiya Nyaya Sanhita, 2023 - Section 303(2)Constitution Of India, 1950 - Article 21