COURT ARCHIVE

Uttarakhand High Court judgments, 2026

1,115 judgments · page 53 of 56

High Courts08 Jan 2026Allowed

Amritpal Singh Alias Pannu And Another Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 01 UK CK 1892

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Bharatiya Nyaya Sanhita, 2023 - Section 61, 109, 117, 190, 191(2), 191(3)

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High Courts08 Jan 2026Allowed

Dr. Jai Prakash Mishra Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2026) 01 UK CK 1891

Indian Penal Code, 1860 - Section 323, 452, 506Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528

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High Courts08 Jan 2026Allowed

Manoj Nath Alias Pawan And Others Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2026) 01 UK CK 1890

Indian Penal Code, 1860 - Section 120B, 307, 452Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528

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High Courts08 Jan 2026Allowed

Vipin Mishra And Another Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2026) 01 UK CK 1889

Indian Penal Code, 1860 - Section 323, 504, 506Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528

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High Courts08 Jan 2026Dismissed

Kaushalya Bansal And Another Vs Sharad Kumar Gupta And Others

Uttarakhand High Court · (2026) 01 UK CK 1888

Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 - Section 22Constitution Of India, 1950 - Article 227

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High Courts08 Jan 2026Allowed

Satish Chandra Arya And Another Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 01 UK CK 1887

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 20

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High Courts08 Jan 2026Allowed

Shivam Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 01 UK CK 1886

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 21, 29, 50

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High Courts08 Jan 2026Allowed

Anil Chadda Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 01 UK CK 1885

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 21

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High Courts08 Jan 2026Disposed Of

Mukesh Gaur And Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 01 UK CK 1879

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528

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High Courts07 Jan 2026Disposed Of

M/S Jain Medicos Vs M/S Akash Enterprises

Uttarakhand High Court · (2026) 01 UK CK 1882

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Negotiable Instruments Act, 1881 - Section 138

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High Courts07 Jan 2026Allowed

Kartik Rajwar And Others Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2026) 01 UK CK 1881

Bharatiya Nyaya Sanhita, 2023 - Section 109, 191(1), 191(3), 192(2), 351(2), 351(3), 352Arms Act, 1959 - Section 3, 25Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528

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High Courts07 Jan 2026Allowed

Saud And Others Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2026) 01 UK CK 1880

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 109(1), 117(2), 118(1), 190, 191(2), 191(3), 351(2), 352

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High Courts07 Jan 2026Allowed

Mohd. Rehan Vs State of Uttarakhand

Uttarakhand High Court · (2026) 01 UK CK 1878

Indian Penal Code, 1860 - Section 120B, 420, 467, 468, 471Constitution Of India, 1950 - Article 21, 226

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High Courts07 Jan 2026Allowed

Yogesh Bansal Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 01 UK CK 1877

Indian Penal Code, 1860 - Section 120B, 420, 467, 468, 471Constitution Of India, 1950 - Article 21, 226

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High Courts07 Jan 2026Allowed

Mohd. Farid Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 01 UK CK 1876

Indian Penal Code, 1860 - Section 120B, 420, 467, 468, 471Constitution Of India, 1950 - Article 21, 226

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High Courts07 Jan 2026Disposed Of

Sunil Singh Panwar Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 01 UK CK 1875

Indian Penal Code, 1860 - Section 302Code Of Criminal Procedure, 1973 - Section 313

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High Courts07 Jan 2026Allowed

Tayseem Khan Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 01 UK CK 1874

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 21, 50

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High Courts07 Jan 2026Disposed Of

Shashikant Purohit Vs State Of Uttarakhand And Another

Uttarakhand High Court · (2026) 01 UK CK 1873

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8, 22, 27, 29, 36A(4)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 187(3)Code Of Criminal Procedure, 1973 - Section 167(2)

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High Courts07 Jan 2026Allowed

Yugantar Arora Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 01 UK CK 1872

Bharatiya Nyaya Sanhita, 2023 - Section 3 5), 109(2)Constitution Of India, 1950 - Article 21

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High Courts07 Jan 2026Allowed

Kunal Pandey Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 01 UK CK 1871

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 20

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