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
COURT ARCHIVE
Uttarakhand High Court judgments, 2026
1,207 judgments · page 58 of 61
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
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
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
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
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
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
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
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
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)
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
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
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
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