High Courts03 Sept 2026
Reliance General Insurance Company Limited Vs Km. Vaishnavi & Anr.
Uttarakhand High Court · (2026) 09 UK CK 2086
Motor Vehicles Act, 1988-Section 173, 166, 163-ACode of Civil Procedure-Order 41 Rule 33
COURT ARCHIVE
Uttarakhand High Court judgments
21,190 judgments · page 19 of 1,060
High Courts03 Sept 2026
Ankit Kumar Vs Smt. Sabbri & Ors.
Uttarakhand High Court · (2026) 09 UK CK 2084
Code of Civil Procedure, 1908-Order 39 Rules 1 & 2
High Courts03 Sept 2026Dismissed
Smt Santosh & Ors. Vs State Of Uttarakhand & Anr.
Uttarakhand High Court · (2026) 09 UK CK 2077
Cr.P.C.-Section 482, 125, 161, Chapter IXIPC-Section 323, 504, 506, 498-A, 307, 494, 495Dowry Prohibition Act-Sections 3 and 4
High Courts03 Sept 2026
Reliance General Insurance Co. Ltd. Vs Smt. Manisha & Ors.
Uttarakhand High Court · (2026) 09 UK CK 2075
Workmen's Compensation Act-Section 30
High Courts03 Sept 2026
Satish Chauhan Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 09 UK CK 2074
High Courts03 Sept 2026Dismissed
Raman Kumar Shah Vs High Court Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 09 UK CK 0937
Forest (Conservation) Act, 1980-Section 3A, 3B, 2, 2(i)Forest Conservation Rules, 2023-Rule 13Uttar Pradesh Reorganization Act, 2000-Section 26
High Courts02 Sept 2026Disposed Of
Feel Good Timber Vs The Commissioner Central Goods And Service Tax & Anr.
Uttarakhand High Court · (2026) 09 UK CK 2083
High Courts02 Sept 2026
The Oriental Insurance Company Limited Vs Smt. Sajida & Ors.
Uttarakhand High Court · (2026) 09 UK CK 2082
Motor Vehicles Act, 1988-Section 173
High Courts02 Sept 2026
Dr. Shalini Gupta & Ors. Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 09 UK CK 2078
High Courts02 Sept 2026Disposed Of
Raman Devi Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 09 UK CK 0936
U.P. Cooperative Societies Employees Service Regulation, 1975-Regulations 87
High Courts02 Sept 2026Allowed
Shakti Umriyal Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 09 UK CK 0953
Constitution of India-Articles 14, 16 & 21
High Courts02 Sept 2026Disposed Of
Kheem Ram Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 09 UK CK 0952
High Courts02 Sept 2026Disposed Of
Naseema Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 09 UK CK 0951
High Courts02 Sept 2026Disposed Of
Jaypal Singh Vs The State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 09 UK CK 0950
Uttarakhand Panchayati Raj Act, 2016-Section 134
High Courts02 Sept 2026Disposed Of
Surendra Pal Phutela Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 09 UK CK 0949
High Courts01 Sept 2026
Smt. Kamla Kandari & Ors. Vs The New India Assurance Company & Ors.
Uttarakhand High Court · (2026) 09 UK CK 2085
Motor Vehicles Act, 1988-Section 166, 158
High Courts01 Sept 2026
Rajendra Singh Vs Vipin Kumar & Ors.
Uttarakhand High Court · (2026) 09 UK CK 2058
Uttarakhand Panchayat Raj Act, 2016-Section 90(4), 90, 138, 8Representation of People Act, 1951
High Courts01 Sept 2026
Nikhilesh Gharami Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 09 UK CK 2139
Uttarakhand Panchayati Raj Act, 2016-Section 53(1)(p)
High Courts01 Sept 2026Disposed Of
Satish Kumar Sharma & Ors. Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 09 UK CK 0985
High Courts01 Sept 2026Allowed
Pantnagar Vishvavidyalay Sewa Nivrit Shikshak Kalyan Samiti, Rudrapur Vs State Of Uttarakhand & Ors.
Uttarakhand High Court · (2026) 09 UK CK 0948
Constitution of India-Article 226Payment of Gratuity Act, 1972-Section 5, 14, 2(e)THE UTTAR PRADESH RETIREMENT BENEFITS RULES, 1961