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Uttarakhand High Court judgments

21,190 judgments · page 38 of 1,060

High Courts21 Apr 2026Disposed Of

Nainital Bank Limited Vs District Magistrate Udham Singh Nagar & Others

Uttarakhand High Court · (2026) 04 UK CK 1712

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 14

High Courts21 Apr 2026Dismissed

Rameshwari Chauhan & Another Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2026) 04 UK CK 1711

High Courts21 Apr 2026Dismissed

M/s Eco Friendly Food Processing Park Limited & Another Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2026) 04 UK CK 1710

Code Of Criminal Procedure, 1973 - Section 145, 146Constitution Of India, 1950 - Article 226

High Courts21 Apr 2026Allowed

Hemu Pant @ Hemu Kalu And Another Vs State Of Uttarakhand

Uttarakhand High Court · (2026) 04 UK CK 1709

Code Of Criminal Procedure, 1973 - Section 374(2)Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986 - Section 2, 2(b), 3, 3(1)

High Courts18 Apr 2026Disposed Of

Rajesh Kumar Gupta And Another Vs Consolidation Officer III, Roorkee And Others

Uttarakhand High Court · (2026) 04 UK CK 1705

Uttar Pradesh Consolidation Of Holdings Act, 1953 - Section 12Constitution Of India, 1950 - Article 227

High Courts18 Apr 2026Disposed Of

Kishan Singh Bhandari Vs District Magistrate Pithoragarh And Ors.

Uttarakhand High Court · (2026) 04 UK CK 1704

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2)

High Courts18 Apr 2026Disposed Of

Ahsan Ali Vs Jameel Hasan (Deceased) Through His Legal Representatives And Others

Uttarakhand High Court · (2026) 04 UK CK 1703

Constitution Of India, 1950 - Article 227

High Courts18 Apr 2026Disposed Of

Devendra Padalia Vs Ram Saran Das (Deceased) And Others

Uttarakhand High Court · (2026) 04 UK CK 1702

Code Of Civil Procedure, 1908 - Order 9 Rule 9Constitution Of India, 1950 - Article 227

High Courts18 Apr 2026Disposed Of

Surjeet Garewal Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 04 UK CK 1701

Constitution Of India, 1950 - Article 227

High Courts18 Apr 2026Disposed Of

Devi Dutt Joshi Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 04 UK CK 1700

Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 - Section 229BConstitution Of India, 1950 - Article 227

High Courts17 Apr 2026Dismissed

Saket Bhambri Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2026) 04 UK CK 1708

Uttarakhand Municipal Corporation Act, 1959 - Section 331(1), 367

High Courts17 Apr 2026Dismissed

Hayat Singh Saun And Another Vs Madhavi Devi And Others

Uttarakhand High Court · (2026) 04 UK CK 1707

High Courts17 Apr 2026Dismissed

Shravan Kumar Gupta Vs Sarita Gupta

Uttarakhand High Court · (2026) 04 UK CK 1706

Provincial Small Cause Courts Act, 1887 - Section 25Nagar Nigam Adhiniyam, 1959 - Section 331(1)Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 - Section 30(1)

High Courts17 Apr 2026Allowed

Deepak Kumar Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 04 UK CK 1691

Bharatiya Nyaya Sanhita, 2023 - Section 109, 115(2), 190, 191(1), 191(2), 324(4), 333, 351(2), 352Constitution Of India, 1950 - Article 21

High Courts17 Apr 2026Disposed Of

Shalini Gupta Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 04 UK CK 1690

High Courts17 Apr 2026Disposed Of

Saleem Ahmed & Others Vs District Magistrate Collector & Others

Uttarakhand High Court · (2026) 04 UK CK 1689

High Courts17 Apr 2026Disposed Of

Surendra Vs Ramdas And Seven Others

Uttarakhand High Court · (2026) 04 UK CK 1688

Constitution Of India, 1950 - Article 227

High Courts17 Apr 2026Allowed

Mohd Danish Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 04 UK CK 1687

High Courts17 Apr 2026Disposed Of

Ramesh Shikhola Vs Kaushal Shikhola And Another

Uttarakhand High Court · (2026) 04 UK CK 1686

Constitution Of India, 1950 - Article 227

High Courts16 Apr 2026Disposed Of

M/s Babaji Advertisement Agency Vs Nagar Nigam, Rudrapur & Anr.

Uttarakhand High Court · (2026) 04 UK CK 1697