High Courts27 Feb 2026Disposed Of
Neel Metal Products Ltd. Vs Neel Metal Kamgar Sangathan And Others
Uttarakhand High Court · (2026) 02 UK CK 1906
Uttar Pradesh Industrial Disputes Act, 1947 -Section 4KConstitution Of India, 1950 - Article 226
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 48 of 1,060
High Courts27 Feb 2026Disposed Of
Dr. Manju Yadav Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 02 UK CK 1905
High Courts27 Feb 2026Dismissed
Sukhbeer Singh Vs Public Services Tribunal Circuit Bench & Others
Uttarakhand High Court · (2026) 02 UK CK 1904
Uttar Pradesh Public Services Tribunal Act, 1976 - Section 5(b)(1)
High Courts27 Feb 2026Disposed Of
Dolli Rani Vs State Of Uttarakhand And Ors
Uttarakhand High Court · (2026) 02 UK CK 1903
High Courts27 Feb 2026Disposed Of
Himashu Bisht Vs State Of Uttarakhand And Ors
Uttarakhand High Court · (2026) 02 UK CK 1902
Uttarakhand Urban And Country Planning And Development Act, 1973 - Section 27(1), 28(1), 28(4)
High Courts27 Feb 2026Disposed Of
Rahul Singh Rana And Anr. Vs State Of Uttarakhand And Ors.
Uttarakhand High Court · (2026) 02 UK CK 1901
High Courts27 Feb 2026Disposed Of
Ms Rai Bahadur Narain Singh Sugar Mills Ltd Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 02 UK CK 1900
Uttar Pradesh Sugarcane (Regulation Of Supply And Purchase) Act, 1953 - Section 15(4)
High Courts27 Feb 2026Disposed Of
India Shelter Finance Corporation Ltd Vs District Magistrate Nainital & Others
Uttarakhand High Court · (2026) 02 UK CK 1899
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 14
High Courts27 Feb 2026Disposed Of
India Shelter Finance Corporation Ltd. Vs Additional District Magistrate & Another
Uttarakhand High Court · (2026) 02 UK CK 1898
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 14
High Courts27 Feb 2026Disposed Of
Saheel Ahmad & Others Vs Uttarakhand Krishi Utpadan Vipdan Board & Others
Uttarakhand High Court · (2026) 02 UK CK 1897
High Courts27 Feb 2026Allowed
State Of Uttarakhand & Others Vs Munna Lal & Others
Uttarakhand High Court · (2026) 02 UK CK 1896
High Courts27 Feb 2026Disposed Of
Dr. Ankit Kumar Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 02 UK CK 1895
Uttaranchal Government Servants (Disposal Of Representation Against Adverse Annual Confidential Reports And Allied Matters) Rules, 2002 - Rule 4(2)
High Courts27 Feb 2026Disposed Of
M/s Tiwari Sanitary Works And Enterprises Vs Commissioner, State Goods & Services Tax And Another
Uttarakhand High Court · (2026) 02 UK CK 1894
High Courts27 Feb 2026Disposed Of
Dr. Sakshi Tewari And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 02 UK CK 1893
High Courts27 Feb 2026Allowed
Bhim Singh Vs Bhawan Dutt Bhatt
Uttarakhand High Court · (2026) 02 UK CK 1892
Code Of Criminal Procedure, 1973 - Section 202, 482Negotiable Instruments Act, 1881 - Section 118, 138, 139
High Courts27 Feb 2026Dismissed
Sachin & Another Vs Sagar & Others
Uttarakhand High Court · (2026) 02 UK CK 1891
Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 - Section 21(1)(a)Constitution Of India, 1950 - Article 227
High Courts27 Feb 2026Dismissed
Kichha Sugar Company Ltd. Kichha Vs Munshi Shah
Uttarakhand High Court · (2026) 02 UK CK 1890
High Courts27 Feb 2026Disposed Of
Prithvi Raj Chufal Vs State Tax Officer
Uttarakhand High Court · (2026) 02 UK CK 1889
Central Goods And Services Tax Act, 2017 - Section 75(5)
High Courts27 Feb 2026Dismissed
Usman Khan Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 02 UK CK 1888
Bharatiya Nyaya Sanhita, 2023 - Section 65(1), 351(1)Protection Of Children From Sexual Offences Act, 2012 - Section 3, 4Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(w)(i), 3(v)(ii)
High Courts27 Feb 2026Allowed
Ujjwal Singh Pargai Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 02 UK CK 1887
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 109, 115(2), 191(3), 324(4), 324(5), 351(2), 351(3), 352Constitution Of India, 1950 - Article 21