High Courts10 Jan 2026Disposed Of
Puran Singh Bisht Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 01 UK CK 1913
COURT ARCHIVE
Uttarakhand High Court judgments
21,184 judgments · page 58 of 1,060
High Courts10 Jan 2026Disposed Of
Ganga Joshi Vs Uttarakhand Parivahan Nigam And Others
Uttarakhand High Court · (2026) 01 UK CK 1912
Constitution Of India, 1950 - Article 311
High Courts10 Jan 2026Dismissed
Regional Manager, Uttarakhand Transport Corporation & Ors Vs Neeraj Upreti & Ors.
Uttarakhand High Court · (2026) 01 UK CK 1911
Motor Vehicles Act, 1988 - Section 173
High Courts10 Jan 2026Allowed
Shubhash Rawat Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1910
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 20, 29, 42, 50, 60
High Courts10 Jan 2026Allowed
Rohit Pal Alias Chotu Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 01 UK CK 1909
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 109(1), 309(4), 317(2)Constitution Of India, 1950 - Article 21
High Courts10 Jan 2026Allowed
Anurag Bharti Vs State Of Uttarakhand And Ors
Uttarakhand High Court · (2026) 01 UK CK 1933
Bharatiya Nyaya Sanhita, 2023 - Section 115, 131, 351(2), 352
High Courts10 Jan 2026Dismissed
Swami Raj Vibhu Alias Rajeev Ranjan Vs State Of Uttarakhand And Ors
Uttarakhand High Court · (2026) 01 UK CK 1932
Bharatiya Nyaya Sanhita, 2023 - Section 69, 115(2), 351(3), 352Constitution Of India, 1950 - Article 226
High Courts10 Jan 2026Allowed
Parvej And Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 01 UK CK 1931
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Bharatiya Nyaya Sanhita, 2023 - Section 61, 109, 117, 190, 191(2), 191(3)
High Courts10 Jan 2026Allowed
Sahab Singh Alias Sabbi Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 01 UK CK 1930
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Bharatiya Nyaya Sanhita, 2023 - Section 61, 109, 117, 190, 191(2), 191(3)
High Courts10 Jan 2026Allowed
Ehsaan Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1929
Indian Penal Code, 1860 - Section 376DA, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 - Section 5(g)(l), 6Code Of Criminal Procedure, 1973 - Section 164
High Courts10 Jan 2026Allowed
Raees Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1928
Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(viia), 2(xxiiia), 8, 21, 50
High Courts10 Jan 2026Allowed
Brahmcharini Samparpita And Others Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 01 UK CK 1927
Indian Penal Code, 1860 - Section 34, 147, 323, 504, 506
High Courts10 Jan 2026Disposed Of
Hemant Dhyani Vs State Of Uttarakhand And Another
Uttarakhand High Court · (2026) 01 UK CK 1926
Code Of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 34, 147, 323, 504, 506
High Courts10 Jan 2026Dismissed
M/S Kanhaiya Lal Polytechnic, Roorkee & Ors Vs Presiding Officer, Labour Court, Haridwar & Ors
Uttarakhand High Court · (2026) 01 UK CK 1925
Constitution Of India, 1950 - Article 21Pradesh Technical Education Institution (Receiving Grant-In-Aid From The Government) Regulations, 1996 - 2, 4, 15, 39
High Courts10 Jan 2026Disposed Of
Jagmohan Singh Rawat & Ors Vs State Of Uttarakhand & Others
Uttarakhand High Court · (2026) 01 UK CK 1924
National Highways Act, 1956 - Section 3C(2)Uttar Pradesh Roadside Land Control Rules 1964 - Rule 7
High Courts09 Jan 2026Allowed
Sham Sher Singh Alias Shera And Others Vs State Of Uttarakhand And Others
Uttarakhand High Court · (2026) 01 UK CK 1907
Indian Penal Code, 1860 - Section 34, 307Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528
High Courts09 Jan 2026Allowed
Guljar And Another Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1905
Uttarakhand Protection Of Cow Progeny Act, 2007 - Section 3, 5, 11Constitution Of India, 1950 - Article 21, 226
High Courts09 Jan 2026
Reenu Paul Vs Union Of India And Others
Uttarakhand High Court · (2026) 01 UK CK 1904
High Courts09 Jan 2026Allowed
Irfan Vs State Of Uttarakhand
Uttarakhand High Court · (2026) 01 UK CK 1903
Bharatiya Nyaya Sanhita, 2023 - Section 64(2)(f), 64(2)(m), 87, 137(2)Protection Of Children From Sexual Offences Act, 2012 - Section 5(j)(ii)(l)(n), 6Constitution Of India, 1950 - Article 21
High Courts09 Jan 2026Allowed
Pushpa Bhatt Vs Chandrakala Joshi
Uttarakhand High Court · (2026) 01 UK CK 1902