High Courts10 Jan 2026Dismissed
Santosh Iyer & Ors Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2026) 01 UK CK 1923
COURT ARCHIVE
Uttarakhand High Court judgments, 2026
1,115 judgments · page 51 of 56
High Courts10 Jan 2026Dismissed
Pooran Singh & Others Vs Keshar Singh Rawat & Others
Uttarakhand High Court · (2026) 01 UK CK 1922
Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 - Section 229BConstitution Of India, 1950 - Article 227
High Courts10 Jan 2026Dismissed
Regional Manager, Uttarakhand Transport Corporation And Another Vs Sohan Lal And Another
Uttarakhand High Court · (2026) 01 UK CK 1921
Motor Vehicles Act, 1988 - Section 166, 173
High Courts10 Jan 2026Allowed
Chandar Kishore Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1920
Bharatiya Nyaya Sanhita, 2023 - Section 65(1), 87, 137(2)Protection Of Children From Sexual Offences Act, 2012 - Section 5, 6Constitution Of India, 1950 - Article 21
High Courts10 Jan 2026Allowed
Parvez Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1919
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 21, 50
High Courts10 Jan 2026Disposed Of
Harish Mittal Vs Registrar, Firms Societies And Chits & Others
Uttarakhand High Court · (2026) 01 UK CK 1918
High Courts10 Jan 2026Allowed
Savesh Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1917
Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11(1)Constitution Of India, 1950 - Article 21
High Courts10 Jan 2026Allowed
Deepak Kohli Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1916
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 61(2), 103(1), 140(3), 238Bharatiya Sakshya Adhiniyam, 2023 Section 23(1)Constitution Of India, 1950 - Article 21
High Courts10 Jan 2026Allowed
Angrej Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1915
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8, 21, 29
High Courts10 Jan 2026Allowed
Satayendra Singh Rawat Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1914
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 20, 29, 42, 50, 60
High Courts10 Jan 2026Disposed Of
Puran Singh Bisht Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 01 UK CK 1913
High Courts10 Jan 2026Disposed Of
Ganga Joshi Vs Uttarakhand Parivahan Nigam And Others
Uttarakhand High Court · (2026) 01 UK CK 1912
Constitution Of India, 1950 - Article 311
High Courts10 Jan 2026Dismissed
Regional Manager, Uttarakhand Transport Corporation & Ors Vs Neeraj Upreti & Ors.
Uttarakhand High Court · (2026) 01 UK CK 1911
Motor Vehicles Act, 1988 - Section 173
High Courts10 Jan 2026Allowed
Shubhash Rawat Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1910
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 20, 29, 42, 50, 60
High Courts10 Jan 2026Allowed
Rohit Pal Alias Chotu Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 01 UK CK 1909
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 109(1), 309(4), 317(2)Constitution Of India, 1950 - Article 21
High Courts10 Jan 2026Allowed
Anurag Bharti Vs State Of Uttarakhand And Ors
Uttarakhand High Court · (2026) 01 UK CK 1933
Bharatiya Nyaya Sanhita, 2023 - Section 115, 131, 351(2), 352
High Courts10 Jan 2026Dismissed
Swami Raj Vibhu Alias Rajeev Ranjan Vs State Of Uttarakhand And Ors
Uttarakhand High Court · (2026) 01 UK CK 1932
Bharatiya Nyaya Sanhita, 2023 - Section 69, 115(2), 351(3), 352Constitution Of India, 1950 - Article 226
High Courts10 Jan 2026Allowed
Parvej And Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 01 UK CK 1931
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Bharatiya Nyaya Sanhita, 2023 - Section 61, 109, 117, 190, 191(2), 191(3)
High Courts10 Jan 2026Allowed
Sahab Singh Alias Sabbi Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 01 UK CK 1930
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Bharatiya Nyaya Sanhita, 2023 - Section 61, 109, 117, 190, 191(2), 191(3)
High Courts10 Jan 2026Allowed
Ehsaan Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1929
Indian Penal Code, 1860 - Section 376DA, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 - Section 5(g)(l), 6Code Of Criminal Procedure, 1973 - Section 164