High Courts18 Feb 2026Dismissed
Dev Bhoomi Construction Pvt. Ltd. Vs Bhakti Ram And Another
Uttarakhand High Court · (2026) 02 UK CK 1802
Workmen's Compensation Act, 1923 - Section 4, 10, 22, 30(1)Motor Vehicles Act, 1988 - Section 149
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 53 of 1,060
High Courts18 Feb 2026Allowed
"X" CIL Vs State Of Uttarakhand & Anr
Uttarakhand High Court · (2026) 02 UK CK 1801
Juvenile Justice (Care And Protection Of Children) Act, 2015 - Section 94, 102Indian Penal Code, 1860 - Section 363, 366, 376(2)Protection Of Children From Sexual Offences Act, 2012 - Section 5, 6
High Courts18 Feb 2026Allowed
Sunil Dutt Pathak Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 02 UK CK 1800
Code Of Criminal Procedure, 1973 - Section 374(2)Indian Penal Code, 1860 - Section 107, 304B, 306, 498A
High Courts18 Feb 2026Allowed
Firoj Alias Foji Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 02 UK CK 0875
Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 6, 11Constitution Of India, 1950 - Article 21
High Courts17 Feb 2026Disposed Of
Prakash Mehra Vs Dr. R. Rajesh Kumar And Another
Uttarakhand High Court · (2026) 02 UK CK 1799
High Courts17 Feb 2026Disposed Of
Ratan Singh Panwar Vs District Magistrate & Another
Uttarakhand High Court · (2026) 02 UK CK 1798
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)
High Courts17 Feb 2026Disposed Of
Dinesh Chandra Belwal Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 02 UK CK 1797
High Courts17 Feb 2026Dismissed
Sattar Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 02 UK CK 1796
High Courts17 Feb 2026Allowed
M/s Zero Waste Incorporation Vs Nagar Palika Parishad
Uttarakhand High Court · (2026) 02 UK CK 1795
High Courts17 Feb 2026Allowed
Dheeraj Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 02 UK CK 1794
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 20
High Courts16 Feb 2026Allowed
Ashish Alias Kannu Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 02 UK CK 1793
Indian Penal Code, 1860 - Section 120B, 302Constitution Of India, 1950 - Article 21
High Courts16 Feb 2026Dismissed
Kanwarpal Vs District Magistrate And Another
Uttarakhand High Court · (2026) 02 UK CK 1791
High Courts16 Feb 2026Disposed Of
Guru Nanak Degree College Vs Kumaun University And Others
Uttarakhand High Court · (2026) 02 UK CK 1790
Constitution Of India, 1950 - Article 226
High Courts16 Feb 2026Disposed Of
India Shelter Finance Corporation Vs Chief Judicial Magistrate & Others
Uttarakhand High Court · (2026) 02 UK CK 1789
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 - Section 13(2), 13(4), 14
High Courts16 Feb 2026Disposed Of
Ganga Ram Moti Ram Delhi Wali Dharamshala Trust Through Its President / Chairman Pramod Kumar Rathi Vs Rajkumar Rathi And Others
Uttarakhand High Court · (2026) 02 UK CK 1788
Constitution Of India, 1950 - Article 227
High Courts16 Feb 2026Allowed
Ajay Kumar Gupta & Ors Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 02 UK CK 1787
Code Of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 107, 120B, 306, 385, 420Constitution Of India, 1950 - Article 226
High Courts16 Feb 2026Disposed Of
Avdhesh Kumar Gupta Vs Atul Kumar Singhal And Others
Uttarakhand High Court · (2026) 02 UK CK 1786
Constitution Of India, 1950 - Article 227
High Courts16 Feb 2026Allowed
Sahil Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 02 UK CK 1784
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 61(2), 109(1)Arms Act, 1959 - Section 3, 25(1B)(a)Constitution Of India, 1950 - Article 21
High Courts13 Feb 2026Disposed Of
Praveen Lal And Another Vs Man Singh
Uttarakhand High Court · (2026) 02 UK CK 1779
High Courts13 Feb 2026Dismissed
Global Protection & Allied Services Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 02 UK CK 1778
Constitution Of India, 1950 - Article 226