High Courts07 Jan 2026Allowed
Amjad Alias Shafbad Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1870
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 304(2),317(2)Constitution Of India, 1950 - Article 21
COURT ARCHIVE
Uttarakhand High Court judgments, 2026
1,115 judgments · page 54 of 56
High Courts07 Jan 2026
Israr Ahmed Deceased And Others Vs Kaneez Alleged And Others
Uttarakhand High Court · (2026) 01 UK CK 1869
Code Of Civil Procedure, 1908 - Order 9 Rule 13, Order 23 Rule 3AConstitution Of India, 1950 - Article 227
High Courts06 Jan 2026Disposed Of/Allowed
Mohd. Jahid And Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 01 UK CK 1884
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 306
High Courts06 Jan 2026Disposed Of/Allowed
Laxman Singh Negi And Another Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 01 UK CK 1883
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 201, 304A
High Courts06 Jan 2026Allowed
Jitendra Singh And Another Vs State Of Uttarakhand And Two Others
Uttarakhand High Court · (2026) 01 UK CK 1868
Bharatiya Nyaya Sanhita, 2023 - Section 115(2), 117(2), 351(2), 352Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528
High Courts06 Jan 2026Allowed
Sherkhan Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1867
Indian Penal Code, 1860 - Section 380, 457Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528
High Courts06 Jan 2026Allowed
Jasvinder Singh Alias Jonny And Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 01 UK CK 1866
Indian Penal Code, 1860 - Section 147, 148, 149, 307Criminal Law Amendment Act, 1932 - Section 7Code Of Criminal Procedure, 1973 - Section 482
High Courts06 Jan 2026Allowed
Julfukar Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1865
Indian Penal Code, 1860 - Section 120B, 406, 420Constitution Of India, 1950 - Article 21
High Courts06 Jan 2026Allowed
Sarfaraz Alias Lambu Alias Monu Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1864
Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Bharatiya Nyaya Sanhita, 2023 - Section 109(1)Arms Act, 1959 - Section 3, 25
High Courts06 Jan 2026Allowed
Dharmendra Kumar And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 01 UK CK 1863
Uttarakhand Police Act, 2007 - Section 3, 87Uttarakhand Police Motor Transport Branch Subordinate Services Rules, 2018 - Rule 2(g), 2(j), 2(l), 4, 8, 9, 10, 14, 14(1)Constitution Of India, 1950 - Article 226
High Courts06 Jan 2026Allowed
Sanjay Joshi Vs Deepika Joshi
Uttarakhand High Court · (2026) 01 UK CK 1862
Hindu Marriage Act, 1955 - Section 13(1)(ia), 13(1)(ib), 21BUttarakhand Case Law Management (For Subordinate Courts) Rules, 2009 - Rule 3(2)Constitution Of India, 1950 - Article 227
High Courts06 Jan 2026Allowed
Vishal Agarwal Vs Rakesh Kumar Varshney And Others
Uttarakhand High Court · (2026) 01 UK CK 1861
Code Of Civil Procedure, 1908 - Section 10Code Of Civil Procedure, 1908 - Order 6 Rule 17Constitution Of India, 1950 - Article 226, 227
High Courts06 Jan 2026Dismissed
Karodimal Deceased & Another Vs Soma Devi & Another
Uttarakhand High Court · (2026) 01 UK CK 1860
Constitution Of India, 1950 - Article 227
High Courts06 Jan 2026Allowed
Prasanna Badini And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 01 UK CK 1859
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 438, 442Protection Of Women From Domestic Violence Act, 2005 - Section 2(f), 12, 29
High Courts06 Jan 2026Allowed
Shadab Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1858
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 21, 50
High Courts06 Jan 2026Allowed
Baljeet Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1857
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 21, 50, 60
High Courts06 Jan 2026Allowed
Habib Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1856
Indian Penal Code, 1860 - Section 34, 120B, 302Constitution Of India, 1950 - Article 21
High Courts06 Jan 2026Allowed
Parag Chaklaan Alias Parikshit Sharma Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1855
Bharatiya Nyaya Sanhita, 2023 - Section 109(1)Arms Act, 1959 - Section 3, 25Constitution Of India, 1950 - Article 21
High Courts06 Jan 2026Allowed
Malkit Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1854
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 21, 50, 60
High Courts06 Jan 2026Allowed
Sagar Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 01 UK CK 1853
Bharatiya Nyaya Sanhita, 2023 - Section 309(4), 317(2)Constitution Of India, 1950 - Article 21