High Courts28 Jan 2026
Shahana Nagma And Another Vs Senior Superintendent Of Police, Haridwar And Others
Uttarakhand High Court · (2026) 01 UK CK 1951
COURT ARCHIVE
Uttarakhand High Court judgments, 2026
1,115 judgments · page 50 of 56
High Courts27 Jan 2026
Kusum And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 01 UK CK 1954
High Courts27 Jan 2026Disposed Of
Tejpal And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 01 UK CK 1953
Indian Penal Code, 1860 - Section 420
High Courts27 Jan 2026Allowed
Usman & Another Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1950
Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11
High Courts22 Jan 2026Allowed
Kuldeep Nandrajog Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1949
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 120B, 406, 420, 427, 504, 506Code Of Criminal Procedure, 1973 - Section 441
High Courts22 Jan 2026Disposed Of
Kajal And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 01 UK CK 1947
Constitution Of India, 1950 - Article 226
High Courts21 Jan 2026Allowed
Dinesh Chandra Singh Rawat Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 01 UK CK 1948
Constitution Of India, 1950 - Article 14, 226
High Courts19 Jan 2026Dismissed
M/s Super Construction Associates Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 01 UK CK 1945
Constitution Of India, 1950 - Article 226
High Courts19 Jan 2026Disposed Of
Aanchal Chauhan And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 01 UK CK 1946
High Courts16 Jan 2026Disposed Of
Dr. Manoj Kumar Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 01 UK CK 1944
Uttarakhand Public Service (Relaxation In Age Limit For Recruitment) Rules, 2003 - Rule 3Uttarakhand Provincial Medical And Health Service Rules 2014 - Rule 10Uttarakhand Recruitment In Service Age Limit Rules 2014 - Rule 2
High Courts16 Jan 2026Disposed Of
Hemant Kumar Jha Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 01 UK CK 1943
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Penal Code, 1860 - Section 120B, 420, 467, 468, 471
High Courts16 Jan 2026Disposed Of
Rajneesh Kumar Saini Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1942
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 108, 351(3)Constitution Of India, 1950 - Article 21
High Courts16 Jan 2026Disposed Of
Ravtaj Aulakh @ Ravtaj Singh & Anr. Vs State Of Uttarakhand And Ors.
Uttarakhand High Court · (2026) 01 UK CK 1941
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 115(2), 190, 191(2), 191(3), 324(2)
High Courts16 Jan 2026Dismissed
Ashok Singh Vs Commissioner, Department Of State Goods & Services Tax And Others
Uttarakhand High Court · (2026) 01 UK CK 1940
Central Goods And Services Tax Act, 2017 - Section 107, 107(4)
High Courts16 Jan 2026Disposed Of
Roshni Bisht And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 01 UK CK 1938
High Courts15 Jan 2026Disposed Of
Raj Kumar Saini Vs District Magistrate, Haridwar And Others
Uttarakhand High Court · (2026) 01 UK CK 1939
Real Estate (Regulation And Development) Act, 2016 - Section 2(zk), 31
High Courts15 Jan 2026Dismissed
Rahul Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1937
Bharatiya Nyaya Sanhita, 2023 - Section 61, 318(4), 336(3), 338, 340(2), 348Information Technology Act, 2000 - Section 66(C), 66(D)
High Courts14 Jan 2026Disposed Of
Abbas Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1936
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Constitution Of India, 1950 - Article 21
High Courts14 Jan 2026Disposed Of
Jalun Ali Alias Jainul Aabidin Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1935
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8, 21, 29Constitution Of India, 1950 - Article 21
High Courts14 Jan 2026Disposed Of
Harshika Saini & Another Vs State Of Uttarakhand & Other
Uttarakhand High Court · (2026) 01 UK CK 1934