High Courts06 Jun 2025Allowed
Arif Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0447
Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Constitution Of India, 1950 - Article 21
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 97 of 1,060
High Courts06 Jun 2025Allowed
Akram Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0446
Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Constitution Of India, 1950 - Article 21
High Courts06 Jun 2025Allowed
Tajim And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0445
Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Constitution Of India, 1950 - Article 21
High Courts06 Jun 2025Allowed
Rajveer Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0444
Bharatiya Nyaya Sanhita, 2023 - Section 35(1), 317(2)Constitution Of India, 1950 - Article 21
High Courts06 Jun 2025Allowed
Wakil Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0443
Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Constitution Of India, 1950 - Article 21
High Courts06 Jun 2025Dismissed
Poonam Devi And Ors. Vs State Of Uttarakhand And Ors
Uttarakhand High Court · (2025) 06 UK CK 0442
Bharatiya Nyaya Sanhita, 2023 - Section 103(2), 109, 352
High Courts06 Jun 2025Disposed Of
Anjuman Islamia Nainital Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 06 UK CK 0441
High Courts06 Jun 2025Disposed Of
Eidgaha/Quarbanigaha Committee Of Gram Sabha Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 06 UK CK 0440
High Courts06 Jun 2025Disposed Of
M/s Shri Shani Sai Minerals And Another Vs Punjab National Bank And Another
Uttarakhand High Court · (2025) 06 UK CK 0439
Constitution Of India, 1950 - Article 226
High Courts05 Jun 2025Dismissed
Bharat Gupta Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 06 UK CK 0453
Indian Penal Code, 1860 - Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 - Section 3, 4Code Of Criminal Procedure, 1973 - Section 41A
High Courts05 Jun 2025Allowed
Surendra Dev Arya & Another Vs State Of Uttarakhand Through Secretary Home, Dehradun & Another
Uttarakhand High Court · (2025) 06 UK CK 0452
Indian Penal Code, 1860 - Section 323, 504, 506
High Courts05 Jun 2025Allowed
Musavvir Hussain Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 06 UK CK 0438
Bharatiya Nyaya Sanhita, 2023 - Section 115(2), 123Constitution Of India, 1950 - Article 21
High Courts05 Jun 2025Dismissed
Ravinder Kaur & Another Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2025) 06 UK CK 0437
Indian Penal Code, 1860 - Section 323, 498A, 506Dowry Prohibition Act, 1961 - Section 3, 4Domestic Violence Act, 2005 - Section 12, 12(2)
High Courts04 Jun 2025Allowed
Shoaib Ahmad And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0436
Bharatiya Nyaya Sanhita, 2023 - Section 61(2), 308(5), 318(4), 333, 336(3), 338, 340(2), 351(3), 352Constitution Of India, 1950 - Article 21
High Courts04 Jun 2025Allowed
Riyasat Husain Alias Riyasat Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0435
Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11(1)Constitution Of India, 1950 - Article 21
High Courts04 Jun 2025Allowed
Sanjay Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0434
Bharatiya Nyaya Sanhita, 2023 - Section 303(2)Constitution Of India, 1950 - Article 21
High Courts04 Jun 2025Allowed
Arshad Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0433
Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Constitution Of India, 1950 - Article 21
High Courts04 Jun 2025Allowed
Vasu Sharma Alias Rahul Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0432
Bharatiya Nyaya Sanhita, 2023 - Section 309(4), 317(2)Constitution Of India, 1950 - Article 21
High Courts04 Jun 2025Allowed
Ram Prakash Gupta Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 06 UK CK 0430
Indian Penal Code, 1860 - Section 409, 420Constitution Of India, 1950 - Article 21
High Courts04 Jun 2025Dismissed
Aawesh Malik And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 06 UK CK 0429
Indian Penal Code, 1860 - Section 376, 498A, 506