High Courts04 May 2026Dismissed
Amandeep Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 05 UK CK 0363
National Highways Act, 1956 - Section 3H(4)
COURT ARCHIVE
Uttarakhand High Court judgments
21,190 judgments · page 35 of 1,060
High Courts04 May 2026Dismissed
Neeraj Kumar Prajapati Vs District Magistrate Collector And Another
Uttarakhand High Court · (2026) 05 UK CK 0362
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(4)
High Courts02 May 2026Disposed Of
Bhuwan Chandra Vs Uttarakhand Transport Corporation And Another
Uttarakhand High Court · (2026) 05 UK CK 0366
High Courts02 May 2026Disposed Of
Ajay Kaushik Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 05 UK CK 0365
Constitution Of India, 1950 - Article 226
High Courts02 May 2026Disposed Of
Shiv Charan Vs Maan Singh And Others
Uttarakhand High Court · (2026) 05 UK CK 0361
Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 - Section 176Code Of Civil Procedure, 1908 - Order 39 Rule 3A
High Courts02 May 2026Disposed Of
M/s Bahadur Singh Patni Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 05 UK CK 0360
Constitution Of India, 1950 - Article 226
High Courts30 Apr 2026
Rakesh Juyal Vs Assistant Commissioner & Another
Uttarakhand High Court · (2026) 04 UK CK 1773
Uttarakhand Goods And Services Tax Act, 2017 - Section 39, 73Central Goods And Services Tax (CGST) Act, 2017 - Section 39, 73Integrated Goods And Services Tax Act, 2017 - Section 20
High Courts30 Apr 2026Dismissed
Shishya Society, Atak Farm Vs State Of Uttarakhand & Ors
Uttarakhand High Court · (2026) 04 UK CK 1762
Uttarakhand Zamindari Abolition And Land Reforms Act, 1950 - Section 154, 154(1), 154(3), 154(4), 154(4)(1)(a), 154(4)(3), 154(4)(3)(a), 154(5)(a), 154(5)(b), 166, 167Transfer Of Property Act, 1882 - Section 5, 122
High Courts30 Apr 2026Disposed Of
Vipin Kumar Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 04 UK CK 1761
Uttarakhand Panchayat Raj Act, 2016 - Section 90(4)
High Courts30 Apr 2026Allowed
Rahul Joshi & Ors Vs G.B. Pant University Of Agriculture And Technology Pantnagar And Another
Uttarakhand High Court · (2026) 04 UK CK 1760
High Courts29 Apr 2026Dismissed
Lal Chandra Vs Chairman, Human Rights Commission & Others
Uttarakhand High Court · (2026) 04 UK CK 1772
High Courts29 Apr 2026Dismissed
Saksham Chauhan Vs Uttarakhand Subordinate Service Selection Commission
Uttarakhand High Court · (2026) 04 UK CK 1771
High Courts29 Apr 2026Dismissed
Surendra Singh And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 04 UK CK 1770
High Courts29 Apr 2026Allowed
Anmol Deewan Vs G. B. Pant University Of Agriculture And Technology Pantnagar And Another
Uttarakhand High Court · (2026) 04 UK CK 1769
High Courts29 Apr 2026Disposed Of
Grijesh Kumar Pandey Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 04 UK CK 1768
High Courts29 Apr 2026Dismissed
Sunil Kumar Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 04 UK CK 1767
Uttarakhand Cooperative Societies Act, 2003 - Section 70, 98, 98(1)(h), 98(2)(c)Cooperative Election Rules, 2018 - Rule 50
High Courts29 Apr 2026Disposed Of
Ratika Gaur Vs Indian Overseas Bank And Others
Uttarakhand High Court · (2026) 04 UK CK 1766
Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013 - Section 11, 13
High Courts29 Apr 2026Disposed Of
M/s Hardev Rawal Electricals. Vs Commissioner, State Goods & Services Tax And Another
Uttarakhand High Court · (2026) 04 UK CK 1765
High Courts29 Apr 2026Disposed Of
Mickey Afzal & Ors Vs M/s MDDA Ramkey ISBT Ltd.
Uttarakhand High Court · (2026) 04 UK CK 1764
Code Of Civil Procedure, 1908 - Section 47Code Of Civil Procedure, 1908 - Order 21 Rule 66, Order 21 Rule 67
High Courts29 Apr 2026Allowed
Mohit Tyagi Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 04 UK CK 1755
Indian Penal Code, 1860 - Section 363, 377, 506Protection Of Children From Sexual Offences Act, 2012 - Section 3, 4, 4(2)Code Of Criminal Procedure, 1973 - Section 164, 313, 437A