High Courts24 Mar 2026Allowed
Trilok Singh Rana Vs Director Rehabilitation & Another
Uttarakhand High Court · (2026) 03 UK CK 1357
Land Acquisition Act, 1894, Section 4Constitution Of India, 1950 - Article 226
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 45 of 1,060
High Courts24 Mar 2026Allowed
Lekhraj & Others Vs Chief Agriculture Officer & Others
Uttarakhand High Court · (2026) 03 UK CK 1356
High Courts24 Mar 2026Disposed Of
Yasmeen Begum Vs Uttarakhand Power Corporation Limited & Others
Uttarakhand High Court · (2026) 03 UK CK 1355
High Courts24 Mar 2026Disposed Of
Ram Chandra Nautiyal Vs Director Rehabilitation Tehri Dam Project And Others
Uttarakhand High Court · (2026) 03 UK CK 1354
High Courts24 Mar 2026Disposed Of
Anand Prakash Juyal Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 03 UK CK 1353
Constitution Of India, 1950 - Article 226
High Courts24 Mar 2026Disposed Of
Saksham Associates Through Its Sole Proprietor Anand Prakash Juyal Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 03 UK CK 1352
Constitution Of India, 1950 - Article 226
High Courts23 Mar 2026Disposed Of
Rajendra Prasad Chamoli Vs State Of Uttarakhand Through Additional Chief Secretary & Others
Uttarakhand High Court · (2026) 03 UK CK 1351
High Courts23 Mar 2026Disposed Of
Rajesh Thapa Vs Anchal Thapa
Uttarakhand High Court · (2026) 03 UK CK 1350
Hindu Marriage Act, 1955 - Section 13, 26Constitution Of India, 1950 - Article 227
High Courts23 Mar 2026Disposed Of
Gopal Batra Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 03 UK CK 1349
Constitution Of India, 1950 - Article 226
High Courts23 Mar 2026Disposed Of
Satendra Chandra Gudiya Law College Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 03 UK CK 1348
Constitution Of India, 1950 - Article 226University Grants Commission (Affiliation Of Colleges By Universities) Regulations, 2009 - Regulation 4.1
High Courts23 Mar 2026Allowed
Charanjeet Singh And Others Vs Chief Agriculture Officer And Others
Uttarakhand High Court · (2026) 03 UK CK 1347
High Courts23 Mar 2026Allowed
Vaseem Alias Happa Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 03 UK CK 1346
Indian Penal Code, 1860 - Section 120B, 147, 148, 149, 307, 323, 332, 333, 341, 342, 353, 395, 412, 427, 436Criminal Law Amendment Act, 1932 - Section 7Prevention Of Damage To Public Property Act, 1984 - Section 3, 4
High Courts23 Mar 2026Allowed
Abu Tasleem Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 03 UK CK 1344
Indian Penal Code, 1860 - Section 120B, 147, 148, 149, 307, 332, 353, 427, 435, 436Prevention Of Damage To Public Property Act, 1984 - Section 3, 4Unlawful Activities (Prevention) Act, 1967 - Section 15, 16
High Courts23 Mar 2026Allowed
Vaseem Siddiqui Alias Happa Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 03 UK CK 1343
Indian Penal Code, 1860 - Section 120B, 147, 148, 149, 307, 332, 353, 427, 435, 436Prevention Of Damage To Public Property Act, 1984 - Section 3, 4Unlawful Activities (Prevention) Act, 1967 - Section 15, 16
High Courts20 Mar 2026Disposed Of
Ram Babu Singh Contractor Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 03 UK CK 1342
Constitution Of India, 1950 - Article 226
High Courts20 Mar 2026Allowed
Moh Kasim Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 03 UK CK 1341
Indian Penal Code, 1860 - Section 120B, 420, 467, 468, 471Constitution Of India, 1950 - Article 21
High Courts20 Mar 2026Allowed
Ashok Kumar Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 03 UK CK 1340
Indian Penal Code, 1860 - Section 420, 467,468, 471Constitution Of India, 1950 - Article 21
High Courts20 Mar 2026Disposed Of
Bhuwan Chandra Pokhariya Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 03 UK CK 1339
High Courts20 Mar 2026Allowed
Vikas Kirola Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2026) 03 UK CK 1338
Code Of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 120B, 420, 506
High Courts20 Mar 2026Disposed Of
Surat Singh Vs Nepal Singh And Others
Uttarakhand High Court · (2026) 03 UK CK 1337
Constitution Of India, 1950 - Article 227