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Uttarakhand High Court judgments, 2026

1,115 judgments · page 56 of 56

High Courts03 Jan 2026Allowed

Akash Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 01 UK CK 1827

Bharatiya Nyaya Sanhita, 2023 - Section 65(1), 137(2)Protection Of Children From Sexual Offences Act, 2012- Section 5, 6Constitution Of India, 1950 - Article 21
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High Courts02 Jan 2026Disposed Of

Meena Pande Vs Ganesh Dutt And Others

Uttarakhand High Court · (2026) 01 UK CK 1818

Code Of Civil Procedure, 1908 - Order 7 Rule 11, Order 39 Rule 1, Order 39 Rule 2Constitution Of India, 1950 - Article 227
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High Courts02 Jan 2026Disposed Of

Ajeet Uniyal Vs Urvashi Uniyal

Uttarakhand High Court · (2026) 01 UK CK 1816

Hindu Marriage Act, 1955 - Section 13, 26, 21BUttarakhand Case Flow Management (For Subordinate Courts) Rules, 2009 - Rule 3, 3(2)Constitution Of India, 1950 - Article 227
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High Courts02 Jan 2026Dismissed

Dinesh Kukreti Vs Rajman Singh

Uttarakhand High Court · (2026) 01 UK CK 1812

Code Of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2Constitution Of India, 1950 - Article 227
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High Courts02 Jan 2026Allowed

Baru Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 01 UK CK 1811

Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 20, 50
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