COURT ARCHIVE

Uttarakhand High Court judgments, 2026

1,207 judgments · page 57 of 61

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

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High Courts09 Jan 2026Allowed

Pushpa Bhatt Vs Chandrakala Joshi

Uttarakhand High Court · (2026) 01 UK CK 1902

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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

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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

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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

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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

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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

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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

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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

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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

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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

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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

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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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