High Courts01 Jun 2026Disposed Of
Poonam Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 06 UK CK 0085
COURT ARCHIVE
Uttarakhand High Court judgments
21,190 judgments · page 29 of 1,060
High Courts01 Jun 2026Disposed Of
MS Arun Construction Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 06 UK CK 0084
High Courts01 Jun 2026Disposed Of
Arvind Kumar Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 06 UK CK 0042
High Courts01 Jun 2026Disposed Of
Kahkashan Khan Naz Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 06 UK CK 0041
High Courts01 Jun 2026Disposed Of
Hemraj Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 06 UK CK 0040
High Courts01 Jun 2026Dismissed
Rajendra Singh Dev Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 06 UK CK 0039
High Courts01 Jun 2026Dismissed
Prathamesh Krishi Vikas Kendriya Sahkari Sangh Ltd Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 06 UK CK 0038
Constitution Of India, 1950 - Article 226
High Courts01 Jun 2026Disposed Of
Tenzin Tsomo Vs District Magistrate Dehradun And Anr.
Uttarakhand High Court · (2026) 06 UK CK 0037
Citizenship Act, 1955 - Section 5(1)(c)Citizenship Rules 2009 - Rule 12
High Courts01 Jun 2026Disposed Of
Betaleshwar Mahadev Stone Crusher Vs Nainital Bank Ltd. And Others
Uttarakhand High Court · (2026) 06 UK CK 0036
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(4)
High Courts30 May 2026Disposed Of
Ram Prakash Yadav Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 05 UK CK 1235
High Courts30 May 2026Disposed Of
Vyas Narayan Mishra Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 05 UK CK 1234
High Courts30 May 2026Dismissed
Dr. Navneet Parmar & Ors Vs State of Uttarakhand And Others
Uttarakhand High Court · (2026) 05 UK CK 1233
University Act, 2009 - Section 11, 11(1), 11(2), 11(3)Uttarakhand (Ayush Ayurvedic College Teachers) Service Rules, 2011 - Rule 5University Grants Commission Regulations Of Minimum Qualifications For Appointment Of Teachers And Other Academic Staff In Universities And Colleges And Measures For The Maintenance Of Standards In Higher Education, 2018 - Regulation 7.3
High Courts30 May 2026Disposed Of
ICICI Home Finance Company Ltd. Vs 5th Additional Chief Judicial Magistrate And Others
Uttarakhand High Court · (2026) 05 UK CK 1232
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 14
High Courts30 May 2026Disposed Of
ICICI Home Finance Company Ltd. Vs 2nd Additional Chief Judicial Magistrate And Others
Uttarakhand High Court · (2026) 05 UK CK 1231
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 14
High Courts30 May 2026Disposed Of
ICICI Home Finance Co. Ltd. Vs 1st Additional Chief Judicial Magistrate Dehradun And Others
Uttarakhand High Court · (2026) 05 UK CK 1230
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 14
High Courts30 May 2026Disposed Of
ICICI Home Finance Company Limited Vs 1st Additional Chief Judicial Magistrate Dehradun And Others
Uttarakhand High Court · (2026) 05 UK CK 1229
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 14
High Courts30 May 2026Disposed Of
Sanjay Kumar Vs Mukhya Nagar Adhikari Nagar Nigam Haridwar & Another
Uttarakhand High Court · (2026) 05 UK CK 1228
High Courts30 May 2026Disposed Of
Harshvardhan Vs Uttarakhand Aayurved University And Others
Uttarakhand High Court · (2026) 05 UK CK 1226
Indian Medicine Central Council (Minimum Standards Of Education In Indian Medicine) Amendment Regulations, 2016 - Regulation 6(4)(d)
High Courts29 May 2026Allowed
M/s Ex- Soldiers Mechanicals Works Vs Union Of India And Others
Uttarakhand High Court · (2026) 05 UK CK 1225
Arbitration And Conciliation Act, 1996 - Section 11, 11(8)
High Courts29 May 2026Allowed
M/s Honour Secure Sense Security Private Limited Vs Navyoga Engineering Company Limited.
Uttarakhand High Court · (2026) 05 UK CK 1222
Arbitration And Conciliation Act, 1996 - Section 9, 11(6), 11(8)