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Uttarakhand High Court judgments

21,184 judgments · page 52 of 1,060

High Courts20 Feb 2026Disposed Of

Jaspal Singh Vs District Magistrate & Another

Uttarakhand High Court · (2026) 02 UK CK 1823

Uttarakhand Zamidari Abolition And Land Reforms Act, 1950 - Section 131(d)Uttar Pradesh Imposition Of Ceiling On Land Holdings Act, 1960 - Section 25, 27(3)

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High Courts20 Feb 2026Disposed Of

Harjeet Singh & Another Vs District Magistrate & Another

Uttarakhand High Court · (2026) 02 UK CK 1822

Uttarakhand Zamidari Abolition And Land Reforms Act, 1950 - Section 131(d)Uttar Pradesh Imposition Of Ceiling On Land Holdings Act, 1960 - Section 25, 27(3)

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High Courts20 Feb 2026Disposed Of

Anshpreet Singh Vs District Magistrate & Another

Uttarakhand High Court · (2026) 02 UK CK 1821

Uttarakhand Zamidari Abolition And Land Reforms Act, 1950 - Section 131(d)Uttar Pradesh Imposition Of Ceiling On Land Holdings Act, 1960 - Section 25, 27(3)

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High Courts20 Feb 2026Disposed Of

Arti Devi Vs Neetu Singh And Others

Uttarakhand High Court · (2026) 02 UK CK 1820

Constitution Of India, 1950 - Article 227

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High Courts20 Feb 2026Dismissed

Jama Masjid Society Thano Vs Mussoorie Dehradun Development Authority And Anr

Uttarakhand High Court · (2026) 02 UK CK 1819

Constitution Of India, 1950 - Article 226

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High Courts20 Feb 2026

Rita Sen Vs Tarun Kumar And Others

Uttarakhand High Court · (2026) 02 UK CK 1818

Code Of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2

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High Courts20 Feb 2026Dismissed

United India Insurance Company Ltd. Vs Deepak Rai Chowdhary & Others

Uttarakhand High Court · (2026) 02 UK CK 1817

Motor Vehicles Act, 1988 - Section 140, 166, 173

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High Courts19 Feb 2026Disposed Of

Girdhar Singh Bisht Vs State Of Uttarakhand & Others

Uttarakhand High Court · (2026) 02 UK CK 1816

Uttarakhand Transfer Act, 2017 - Section 3, 3(d)

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High Courts19 Feb 2026Disposed Of

Raj Bahadur Jain Vs Hukum Chand Jain And Others

Uttarakhand High Court · (2026) 02 UK CK 1815

Code Of Civil Procedure, 1908 - Order 23 Rule 1(3)Constitution Of India, 1950 - Article 227

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High Courts19 Feb 2026Disposed Of

Bharat Sanchaar Nigam Limited Vs CEO, Cantonment Board Ranikhet

Uttarakhand High Court · (2026) 02 UK CK 1814

Constitution Of India, 1950 - Article 285

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High Courts19 Feb 2026Dismissed

Rajpal Singh Chauhan And Others Vs State Of Uttarakhand And Others

Uttarakhand High Court · (2026) 02 UK CK 1813

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High Courts19 Feb 2026Disposed Of