High Courts20 Mar 2026Dismissed
Shahid Hussain Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 03 UK CK 1336
Uttarakhand Waqf Rules, 2017 - Rule 67(10)Constitution Of India, 1950 - Article 227
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 46 of 1,060
High Courts20 Mar 2026Dismissed
Haji Mohammad Irfan Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 03 UK CK 1335
Uttarakhand Waqf Rules, 2017 - Rule 67(10)Constitution Of India, 1950 - Article 227
High Courts20 Mar 2026Dismissed
M/s Manish Taxi Service And Another Vs Airports Authority Of India
Uttarakhand High Court · (2026) 03 UK CK 1334
Arbitration And Conciliation Act, 1996 - Section 9
High Courts20 Mar 2026Allowed
Aslam Choudheri Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 03 UK CK 1332
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 Courts20 Mar 2026Allowed
Shakeel Ahmad Ansari Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 03 UK CK 1331
Indian Penal Code, 1860 - Section 120B, 147, 148, 149, 307, 332, 353, 395, 427, 435Prevention Of Damage To Public Property Act, 1984 - Section 3, 4Criminal Law Amendment Act, 1932 - Section 7
High Courts20 Mar 2026Allowed
Abdul Rehman Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 03 UK CK 1330
Indian Penal Code, 1860 - Section 120B, 147, 148, 149, 307, 323, 332, 341, 342, 353, 395, 412, 427, 436Prevention Of Damage To Public Property Act, 1984 - Section 3, 4Unlawful Activities (Prevention) Act, 1967 - Section 15, 16
High Courts20 Mar 2026Allowed
Mursleen Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 03 UK CK 1329
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 29
High Courts19 Mar 2026Allowed
Mohammad Sameer Kamyab Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 03 UK CK 1328
Indian Penal Code, 1860 - Section 120B, 420, 467, 468, 471, 506
High Courts19 Mar 2026Dismissed
Mukul Goyal Vs State Of Uttarakhand And Anr.
Uttarakhand High Court · (2026) 03 UK CK 1327
Code Of Criminal Procedure, 1973 - Section 482
High Courts19 Mar 2026Disposed Of
Kapil Sahni Vs Punjab & Sindh Bank & Another
Uttarakhand High Court · (2026) 03 UK CK 1326
High Courts19 Mar 2026Dismissed
Ram Prakash Sundriyal Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 03 UK CK 1325
High Courts19 Mar 2026Allowed
Rajendra Prasad Kabtiyal Vs State Of Uttarakhand And Ors.
Uttarakhand High Court · (2026) 03 UK CK 1324
High Courts19 Mar 2026Disposed Of
Virendra Singh Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 03 UK CK 1323
Public Premises (Eviction Of Unauthorised Occupants) Act, 1971 - Section 4, 5Constitution Of India, 1950 - Article 226
High Courts19 Mar 2026Disposed Of
Devendra Singh Vs Rajdeep Singh And Others
Uttarakhand High Court · (2026) 03 UK CK 1322
Uttar Pradesh Land Revenue Act, 1901 - Section 34Constitution Of India, 1950 - Article 227
High Courts19 Mar 2026Disposed Of
Sunil Madan Vs Rachana Madan
Uttarakhand High Court · (2026) 03 UK CK 1321
Code Of Civil Procedure, 1908 - Order 13 Rule 9
High Courts18 Mar 2026Disposed Of
Raj Kishor Vs State of Uttarakhand & Others
Uttarakhand High Court · (2026) 03 UK CK 1320
High Courts18 Mar 2026Dismissed
Deepak Kumar And Others Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 03 UK CK 1319
High Courts18 Mar 2026Dismissed
Ankul Nagar Alias Ankul Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 03 UK CK 1318
Uttar Pradesh Consolidation Of Holdings Act, 1953 - Section 9B(3)
High Courts18 Mar 2026Disposed Of
Anil Kumar Batra Vs Sushil Kumar Batra And Others
Uttarakhand High Court · (2026) 03 UK CK 1316
Constitution Of India, 1950 - Article 227
High Courts13 Mar 2026Disposed Of
Sudhir Budakoti Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 03 UK CK 1314