High Courts10 Jan 2026Allowed
Raees Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1928
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 21, 50
COURT ARCHIVE
Uttarakhand High Court judgments, 2026
1,115 judgments · page 52 of 56
High Courts10 Jan 2026Allowed
Brahmcharini Samparpita And Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 01 UK CK 1927
Indian Penal Code, 1860 - Section 34, 147, 323, 504, 506
High Courts10 Jan 2026Disposed Of
Hemant Dhyani Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 01 UK CK 1926
Code Of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 34, 147, 323, 504, 506
High Courts10 Jan 2026Dismissed
M/S Kanhaiya Lal Polytechnic, Roorkee & Ors Vs Presiding Officer, Labour Court, Haridwar & Ors
Uttarakhand High Court · (2026) 01 UK CK 1925
Constitution Of India, 1950 - Article 21Pradesh Technical Education Institution (Receiving Grant-In-Aid From The Government) Regulations, 1996 - 2, 4, 15, 39
High Courts10 Jan 2026Disposed Of
Jagmohan Singh Rawat & Ors Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 01 UK CK 1924
National Highways Act, 1956 - Section 3C(2)Uttar Pradesh Roadside Land Control Rules 1964 - Rule 7
High Courts09 Jan 2026Allowed
Sham Sher Singh Alias Shera And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 01 UK CK 1907
Indian Penal Code, 1860 - Section 34, 307Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528
High Courts09 Jan 2026Allowed
Guljar And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1905
Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Constitution Of India, 1950 - Article 21, 226
High Courts09 Jan 2026
Reenu Paul Vs Union Of India And Others
Uttarakhand High Court · (2026) 01 UK CK 1904
High Courts09 Jan 2026Allowed
Irfan Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1903
Bharatiya Nyaya Sanhita, 2023 - Section 64(2)(f), 64(2)(m), 87, 137(2)Protection Of Children From Sexual Offences Act, 2012 - Section 5(j)(ii)(l)(n), 6Constitution Of India, 1950 - Article 21
High Courts09 Jan 2026Allowed
Pushpa Bhatt Vs Chandrakala Joshi
Uttarakhand High Court · (2026) 01 UK CK 1902
High Courts09 Jan 2026Allowed
Jalaluddin @ Manoj Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1901
Indian Penal Code, 1860 - Section 307Arms Act, 1959 - Section 25Code Of Criminal Procedure, 1973 - Section 313, 437A
High Courts09 Jan 2026Allowed
Talib Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1900
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 21, 50
High Courts09 Jan 2026Allowed
Irfan Alias Bhura Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1899
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 21, 50
High Courts09 Jan 2026Allowed
Sachin Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1898
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 21, 50
High Courts09 Jan 2026Allowed
Gautam Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1897
Bharatiya Nyaya Sanhita, 2023 - Section 309(4), 317(2)Constitution Of India, 1950 - Article 21
High Courts08 Jan 2026Allowed
Anil Saran And Others Vs Power Grid Corporation India Ltd & Anr.
Uttarakhand High Court · (2026) 01 UK CK 1908
Indian Telegraph Act, 1885 - Section 16(3)Constitution Of India, 1950 - Article 227
High Courts08 Jan 2026Allowed
Dilshad And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 01 UK CK 1896
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 147, 148, 149, 323, 325, 452, 504, 506
High Courts08 Jan 2026Allowed
Mohatseem And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 01 UK CK 1895
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 147, 148, 149, 308, 323, 324, 325, 452, 504, 506
High Courts08 Jan 2026Disposed Of
Yogender Singh Maurya Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 01 UK CK 1894
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 498ADowry Prohibition Act, 1961 - Section 3, 4
High Courts08 Jan 2026Allowed
Mohd. Intajar And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 01 UK CK 1893
Indian Penal Code, 1860 - Section 323, 498A, 504, 506Dowry Prohibition Act, 1961 - Section 3, 4Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528