High Courts16 Feb 2026Allowed
Ashish Alias Kannu Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 02 UK CK 1793
Indian Penal Code, 1860 - Section 120B, 302Constitution Of India, 1950 - Article 21
COURT ARCHIVE
Uttarakhand High Court judgments, 2026
1,115 judgments · page 47 of 56
High Courts16 Feb 2026Dismissed
Kanwarpal Vs District Magistrate And Another
Uttarakhand High Court · (2026) 02 UK CK 1791
High Courts16 Feb 2026Disposed Of
Guru Nanak Degree College Vs Kumaun University And Others
Uttarakhand High Court · (2026) 02 UK CK 1790
Constitution Of India, 1950 - Article 226
High Courts16 Feb 2026Disposed Of
India Shelter Finance Corporation Vs Chief Judicial Magistrate & Others
Uttarakhand High Court · (2026) 02 UK CK 1789
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(4), 14
High Courts16 Feb 2026Disposed Of
Ganga Ram Moti Ram Delhi Wali Dharamshala Trust Through Its President / Chairman Pramod Kumar Rathi Vs Rajkumar Rathi And Others
Uttarakhand High Court · (2026) 02 UK CK 1788
Constitution Of India, 1950 - Article 227
High Courts16 Feb 2026Allowed
Ajay Kumar Gupta & Ors Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 02 UK CK 1787
Code Of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 107, 120B, 306, 385, 420Constitution Of India, 1950 - Article 226
High Courts16 Feb 2026Disposed Of
Avdhesh Kumar Gupta Vs Atul Kumar Singhal And Others
Uttarakhand High Court · (2026) 02 UK CK 1786
Constitution Of India, 1950 - Article 227
High Courts16 Feb 2026Allowed
Sahil Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 02 UK CK 1784
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 61(2), 109(1)Arms Act, 1959 - Section 3, 25(1B)(a)Constitution Of India, 1950 - Article 21
High Courts13 Feb 2026Disposed Of
Praveen Lal And Another Vs Man Singh
Uttarakhand High Court · (2026) 02 UK CK 1779
High Courts13 Feb 2026Dismissed
Global Protection & Allied Services Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 02 UK CK 1778
Constitution Of India, 1950 - Article 226
High Courts13 Feb 2026Dismissed
TDS Placements And Services Private Limited Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 02 UK CK 1777
Constitution Of India, 1950 - Article 226
High Courts13 Feb 2026Dismissed
Pradeep Singh Vs Punjab National Bank And Others
Uttarakhand High Court · (2026) 02 UK CK 1773
Recovery Of Debts And Bankruptcy Act, 1993 - Section 30
High Courts13 Feb 2026Allowed
Mokeen Ahmad Saifi Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 02 UK CK 1769
Indian Penal Code, 1860 - Section 120B, 147, 148, 149, 307, 323, 332, 341, 342, 353, 395, 412, 427, 436Prevention Of Damage To Public Property Act, 1984 -Section 3, 4Criminal Law (Amendment) Act, 1932 - Section 7
High Courts13 Feb 2026Allowed
Raeesh Ahmad Ansari Alias Dattu Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 02 UK CK 1768
Indian Penal Code, 1860 - Section 120B, 147, 148, 149, 307, 332, 353, 427, 435, 436Prevention Of Damage To Public Property Act, 1984 -Section 3, 4Unlawful Activities (Prevention) Act, 1967 - Section 15, 16
High Courts13 Feb 2026Allowed
Jiyaurrehman Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 02 UK CK 1767
Indian Penal Code, 1860 - Section 120B, 147, 148, 149, 307, 323, 332, 333, 341, 342, 353, 395, 412, 427, 435, 436Prevention Of Damage To Public Property Act, 1984 -Section 3, 4Criminal Law (Amendment) Act, 1932 - Section 7
High Courts13 Feb 2026Allowed
Firoj Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 02 UK CK 1766
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8, 21, 29
High Courts12 Feb 2026Disposed Of
Anil Kumar Rasauni Vs Subhash Chand Pandey And Another
Uttarakhand High Court · (2026) 02 UK CK 1765
High Courts12 Feb 2026Disposed Of
Dr. Lalit Prasad Joshi Vs Dr. Ranjit Kumar Sinha
Uttarakhand High Court · (2026) 02 UK CK 1761
High Courts12 Feb 2026Disposed Of
Nitesh Kumar And Another Vs Abhay Pratap Singh And Others
Uttarakhand High Court · (2026) 02 UK CK 1760
Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 - Section 198
High Courts12 Feb 2026Disposed Of
Vikas Rawat & Others Vs Union Of India & Others
Uttarakhand High Court · (2026) 02 UK CK 1759
Indian Forest Service (Recruitment) Rules, 1966 - Rule 2(g)