High Courts24 Feb 2026Disposed Of
Ketan Vohra Vs Assistant Commissioner, State Goods And Services Tax
Uttarakhand High Court · (2026) 02 UK CK 1871
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 50 of 1,060
High Courts24 Feb 2026Disposed Of
Abhay Bist Vs Superintendant, Central Goods & Services Tax, Dehradun
Uttarakhand High Court · (2026) 02 UK CK 1870
High Courts24 Feb 2026Allowed
Kulwant Singh & Others Vs Anita Rani & Others
Uttarakhand High Court · (2026) 02 UK CK 1869
Motor Vehicles Act, 1988 - Section 149, 166
High Courts24 Feb 2026Dismissed
Amit Gola Vs Union Of India And Others
Uttarakhand High Court · (2026) 02 UK CK 1861
High Courts24 Feb 2026Disposed Of
Sunil Arora And Two Others Vs Shashi Sharma
Uttarakhand High Court · (2026) 02 UK CK 1859
Constitution Of India, 1950 - Article 227
High Courts24 Feb 2026Disposed Of
Kiran Pandey And Others Vs Khimanand Pandey And Others
Uttarakhand High Court · (2026) 02 UK CK 1858
High Courts24 Feb 2026Disposed Of
Ankit Uppal Vs Vinod Kumar
Uttarakhand High Court · (2026) 02 UK CK 1857
High Courts24 Feb 2026Disposed Of
Vikram Singh Danu Vs State Of Uttarakhand And Ors
Uttarakhand High Court · (2026) 02 UK CK 1856
High Courts24 Feb 2026Disposed Of
Teji Bai (Deceased) Through Legal Representatives Vs Darshan Kaur (Deceased) Through Legal Representatives And Others
Uttarakhand High Court · (2026) 02 UK CK 1855
Constitution Of India, 1950 - Article 227
High Courts24 Feb 2026Disposed Of
M/s Vaatsalya Construction Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 02 UK CK 1854
High Courts24 Feb 2026Disposed Of
Prakhar Kashyap Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 02 UK CK 1853
Uttarakhand Zamidari Abolition And Land Reforms Act, 1950 - Section 122B
High Courts24 Feb 2026Dismissed/ Partly Allowed
State Of Uttarakhand & Ors Vs Umesh Chandra Pandey And Ors.
Uttarakhand High Court · (2026) 02 UK CK 1852
Motor Vehicles Act, 1988 - Section 173
High Courts24 Feb 2026Allowed
Mehboob Alam & Ors Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 02 UK CK 1851
Indian Penal Code, 1860 - Section 120B, 147, 148, 149, 307, 323, 332, 333, 341, 342, 353, 395, 412, 427, 436Prevention Of Damage To Public Property Act, 1984 - Section 3, 4Criminal Law (Amendment) Act, 1932 - Section 7
High Courts24 Feb 2026Allowed
Vishal Bisht Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 02 UK CK 1850
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
High Courts24 Feb 2026Allowed
Akshay Rangwal Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 02 UK CK 1849
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
High Courts24 Feb 2026Allowed
Renu Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 02 UK CK 1848
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 61(2), 103(1), 140(3), 238Constitution Of India, 1950 - Article 21
High Courts24 Feb 2026Allowed
Vikas Pal Alias Murga Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 02 UK CK 1847
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 109(1), 309(4), 317(2)Constitution Of India, 1950 - Article 21
High Courts23 Feb 2026Allowed
Nawaz Khan Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 02 UK CK 1846
Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Constitution Of India, 1950 - Article 21
High Courts23 Feb 2026Disposed Of
Alka Saxena & Ors Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 02 UK CK 1845
Constitution Of India, 1950 - Article 226
High Courts23 Feb 2026
Executive Engineer, Electricity Distribution Division, Nainital District Nainital Vs Kamlesh S/o Shri D. Patel
Uttarakhand High Court · (2026) 02 UK CK 1844
Constitution Of India, 1950 - Article 227