High Courts16 Jan 2026Disposed Of
Hemant Kumar Jha Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 01 UK CK 1943
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Indian Penal Code, 1860 - Section 120B, 420, 467, 468, 471
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 57 of 1,060
High Courts16 Jan 2026Disposed Of
Rajneesh Kumar Saini Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1942
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 108, 351(3)Constitution Of India, 1950 - Article 21
High Courts16 Jan 2026Disposed Of
Ravtaj Aulakh @ Ravtaj Singh & Anr. Vs State Of Uttarakhand And Ors.
Uttarakhand High Court · (2026) 01 UK CK 1941
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Sanhita, 2023 - Section 115(2), 190, 191(2), 191(3), 324(2)
High Courts16 Jan 2026Dismissed
Ashok Singh Vs Commissioner, Department Of State Goods & Services Tax And Others
Uttarakhand High Court · (2026) 01 UK CK 1940
Central Goods And Services Tax Act, 2017 - Section 107, 107(4)
High Courts16 Jan 2026Disposed Of
Roshni Bisht And Another Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 01 UK CK 1938
High Courts15 Jan 2026Disposed Of
Raj Kumar Saini Vs District Magistrate, Haridwar And Others
Uttarakhand High Court · (2026) 01 UK CK 1939
Real Estate (Regulation And Development) Act, 2016 - Section 2(zk), 31
High Courts15 Jan 2026Dismissed
Rahul Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1937
Bharatiya Nyaya Sanhita, 2023 - Section 61, 318(4), 336(3), 338, 340(2), 348Information Technology Act, 2000 - Section 66(C), 66(D)
High Courts14 Jan 2026Disposed Of
Abbas Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1936
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Constitution Of India, 1950 - Article 21
High Courts14 Jan 2026Disposed Of
Jalun Ali Alias Jainul Aabidin Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1935
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 482Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8, 21, 29Constitution Of India, 1950 - Article 21
High Courts14 Jan 2026Disposed Of
Harshika Saini & Another Vs State Of Uttarakhand & Other
Uttarakhand High Court · (2026) 01 UK CK 1934
High Courts10 Jan 2026Dismissed
Santosh Iyer & Ors Vs State Of Uttarakhand & Another
Uttarakhand High Court · (2026) 01 UK CK 1923
High Courts10 Jan 2026Dismissed
Pooran Singh & Others Vs Keshar Singh Rawat & Others
Uttarakhand High Court · (2026) 01 UK CK 1922
Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 - Section 229BConstitution Of India, 1950 - Article 227
High Courts10 Jan 2026Dismissed
Regional Manager, Uttarakhand Transport Corporation And Another Vs Sohan Lal And Another
Uttarakhand High Court · (2026) 01 UK CK 1921
Motor Vehicles Act, 1988 - Section 166, 173
High Courts10 Jan 2026Allowed
Chandar Kishore Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1920
Bharatiya Nyaya Sanhita, 2023 - Section 65(1), 87, 137(2)Protection Of Children From Sexual Offences Act, 2012 - Section 5, 6Constitution Of India, 1950 - Article 21
High Courts10 Jan 2026Allowed
Parvez Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1919
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 21, 50
High Courts10 Jan 2026Disposed Of
Harish Mittal Vs Registrar, Firms Societies And Chits & Others
Uttarakhand High Court · (2026) 01 UK CK 1918
High Courts10 Jan 2026Allowed
Savesh Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1917
Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11(1)Constitution Of India, 1950 - Article 21
High Courts10 Jan 2026Allowed
Deepak Kohli Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1916
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 61(2), 103(1), 140(3), 238Bharatiya Sakshya Adhiniyam, 2023 Section 23(1)Constitution Of India, 1950 - Article 21
High Courts10 Jan 2026Allowed
Angrej Singh Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1915
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8, 21, 29
High Courts10 Jan 2026Allowed
Satayendra Singh Rawat Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1914
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 20, 29, 42, 50, 60