High Courts04 Jun 2025Allowed
Colonel Neeraj Arora Vs State Of Uttarakhand And Ors.
Uttarakhand High Court · (2025) 06 UK CK 0428
Code Of Criminal Procedure, 1973 - Section 156(3)
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 98 of 1,060
High Courts04 Jun 2025Allowed
Anurag Uniyal Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 06 UK CK 0427
Indian Penal Code, 1860 - Section 420/li>
High Courts04 Jun 2025Disposed Of
Constable 68 A.P. Dalip Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 06 UK CK 0426
Constitution Of India, 1950 - Article 226
High Courts04 Jun 2025Disposed Of
Vinay Yadav Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 06 UK CK 0425
Constitution Of India, 1950 - Article 226
High Courts04 Jun 2025Disposed Of
Bhupendra Singh Rawat & Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2025) 06 UK CK 0424
High Courts04 Jun 2025Disposed Of
Sanskriti Uniyal Vs G.B. Pant University Of Agriculture And Technology, Pantnagar, District Udham Singh Nagar And Another
Uttarakhand High Court · (2025) 06 UK CK 0423
Constitution Of India, 1950 - Article 226
High Courts04 Jun 2025Allowed
Moeen Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0422
Bharatiya Nyaya Sanhita, 2023 - Section 74, 109(1), 115(2), 191(2), 351(3), 352Constitution Of India, 1950 - Article 226
High Courts03 Jun 2025Allowed
Shankar Sahokar Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0421
Indian Penal Code, 1860 - Section 313, 323, 376, 504, 506Constitution Of India, 1950 - Article 21
High Courts03 Jun 2025Allowed
Kanhaiya Bisht And Ors Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2025) 06 UK CK 0420
Bharatiya Nyaya Sanhita, 2023 - Section 85, 115, 351(2), 352Hindu Marriage Act, 1955 - Section 13BCode Of Criminal Procedure, 1973 - Section 320
High Courts03 Jun 2025Dismissed
Kapil Kapoor Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 06 UK CK 0419
Dowry Prohibition Act, 1961 - Section 3, 4Code Of Criminal Procedure, 1973 - Section 156(3), 161Indian Penal Code, 1860 - Section 120B, 323, 498A, 504, 506
High Courts03 Jun 2025Allowed
Ashok Kapoor And Ors. Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2025) 06 UK CK 0418
Dowry Prohibition Act, 1961 - Section 3, 4Code Of Criminal Procedure, 1973 - Section 156(3), 161, 482Indian Penal Code, 1860 - Section 120B, 323, 498A, 504, 506
High Courts03 Jun 2025Allowed
Bhuwan Chandra Bhatt Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0417
Bharatiya Nyaya Sanhita, 2023 - Section 318(4), 336(3), 338, 340(2)
High Courts02 Jun 2025Allowed
Rahees Ahmad Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 06 UK CK 0416
Bharatiya Nyaya Sanhita, 2023 - Section 303(2), 317(2)Constitution Of India, 1950 - Article 21
High Courts02 Jun 2025Allowed
Kamlesh And Others Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 06 UK CK 0415
Bharatiya Nyaya Sanhita, 2023 - Section 108Constitution Of India, 1950 - Article 21
High Courts02 Jun 2025
Heera Lal Vs Uttarakhand Transport Corporation, Dehradun And Others
Uttarakhand High Court · (2025) 06 UK CK 0414
High Courts02 Jun 2025
Ghanshyam Singh Ainthani And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 06 UK CK 0413
High Courts02 Jun 2025Disposed Of
Ajay Kumar Bisht Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2025) 06 UK CK 0412
Constitution Of India, 1950 - Article 226
High Courts02 Jun 2025Disposed Of
Saroj And Others Vs United India Insurance Co. Ltd And Another
Uttarakhand High Court · (2025) 06 UK CK 0411
High Courts23 May 2025Allowed
Jamshaid Alias Poni Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 05 UK CK 0799
Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Constitution Of India, 1950 - Article 21
High Courts23 May 2025Allowed
Jahid And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2025) 05 UK CK 0798
Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Constitution Of India, 1950 - Article 21